Patna High Court
M/S Dpl Distributors vs The Union Of India on 22 November, 2024
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4180 of 2024
======================================================
M/s Barhonia Engicon Private Limited a Private Limited Company Concern
having its Office at Chandra Kant Complex Road No 14 Moahlla Rajiv Nagar
P.S. Rajiv Nagar PATNA-800024 through its Director Surendra Prasad Singh,
Gender-Male, aged about 88 Years, Son of Shri Rajendra Prasad Singh,
Resident of Road no.-14, Chandrakanta Complex, Rajiv Nagar, Post-Keshri
Nagar, Police Station-Rajiv Ngar, Dist.-Patna, Bihar-800024.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, State Tax, Bihar, Patna
having its Office at Vikas Bhawan, Patna.
2. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
3. Assistant Commissioner of State Tax, Patna Central-1 Circle, Patna.
4. The Union of India through the Under Secretary, Finance Department, Govt.
of India, New Delhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4505 of 2024
======================================================
Vinod Singh Son of Shivnath Singh, Resident at K-502, White House, Flat
No. 17, Hanuman Nagar, Kankarbagh, Patna- 800020.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Finance, Govt. of
India, New Delhi.
2. The Secretary, Department of Revenue, Govt. of India, New Delhi.
3. The Principal Commissioner of Central Goods and Service Tax, New Delhi.
4. The Commissioner of Central Tax, 4th Floor, C.R. Building (ANNEXE), Bir
Chand Patel Path, Patna- 800001.
5. The Joint Commissioner of State Tax, Patna South Circle - 1, Patna.
6. The Assistant Commissioner of State Tax, Patna South Circle - 1, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 4533 of 2024
======================================================
M/s Anand Consulatant a proprietary concern having its office H. No.- 157/C,
Anand Bhawan, Tennis Court, Mohalla, Patliputra Colony, Post- Patliputra,
P.S. Patliputra, Patna, Bihar- 800013, through its proprietor Rupesh Kumar
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
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Srivastava, Gender-Male, aged about 52 years, son of Sri Anand Bihari
Srivastava, Resident of H. No. 157/c, Anand Bhawan, Tennis Court, Mohalla,
Patliputra Colony, Post Patliputra, P.S.- Patliputra, Patna, Bihar- 800013.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna
2. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
3. Deputy Commissioner of State Tax, Kadamkuan Circle, Patna.
4. The Union of India, through the Under Secretary, Finance Department,
Govt. of India, New Delhi,
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5233 of 2024
======================================================
Technoculture Building Centre Pvt Ltd a Private Limited Company
incorporated under the Companies Act, 1956 having its office at B-1/B2 3rd
Floor, Grand Chandra, Frazer Road, Patna, Bihar through its Chief Financial
Officer Shri Brajesh Kumar, (Male, aged about 50 Years) son of Sri
Baleshwar Prasad Singh, residing at House No. 17, Premchand Path, Baridih,
Basti, Jamshedpur, East Singhbhum, Jharkhand- 831017.
... ... Petitioner/s
Versus
1. Union of India, through the Secretary, Finance, North Block, New Delhi-
110001.
2. Central Board of Indirect Taxes and Customs, Ministry of Finance,
Government of India having its office at North Block, New Delhi- 110001.
3. State of Bihar through Commissioner of State Tax, Bihar, Patna having its
office at Vikas Bhawan, Patna.
4. Dy. Commissioner of State Tax, Gandhi Maidan Circle, West Division,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5647 of 2024
======================================================
M/s Devendra Prasad a Partnership Firm having GSTIN-
10AADFD3978R1Z1 office at House No. 15, Mohalla-Chitkohra, Shivpuri,
Post-Anisabad, P.S.-Gardanibagh, Patna, Bihar-800002 through its Partner
Devendra Prasad, Gender Male, aged about 66 years, son of Sri Ramashish
Prasad, Resident of House No. 15, Mohalla Chitkohra, Shivpuri, Post-
Anisabad, P.S.-Gardanibagh, Patna, Bihar-800002.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
3/62
... ... Petitioner/s
Versus
1. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
2. The Principal Secretary cum Commissioner Department of State Taxes,
Government of Bihar, Patna.
3. Assistant Commissioner of State Tax, Patna South-1 Circle, Patna.
4. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
5. The Government of India, Ministry of Finance (Department of Revenue),
through its Director, CBIC, New Delhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5805 of 2024
======================================================
M/S Shankar Traders a proprietary concern having its office Mohalla-
Bhikhachak, Naharpar, Post- Anisabad, P.S.- Gardanibagh, PATNA, Bihar-
800002 through its proprietor Shiv Shankar Kumar, Gender-Male, aged about
49 years, son of Late Ram Narayan Gupta, Resident of Mohalla -Bhikhachak,
Naharpar, Post- Anisabad, P.S.- Gardanibagh, PATNA, Bihar- 800002..
... ... Petitioner/s
Versus
1. The State of Bihar Through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
2. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
3. Deputy Commissioner of State Tax, Patna South-2 Circle, Patna.
4. The Union of India Through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi
5. The Government Of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5891 of 2024
======================================================
M/s Nirav Enterprises a proprietary concem having GSTIN-
10ADPPV9849Q1ZC its office -H/o Dhrub Singh, Jang Bahadur Colony,
Mohalla- Jaganpura Road, P.S.- Ram Krishna Nagar, Patna, Bihar- 800020
through its proprietor Rajesh bhai khodabhai Virani @ Rajesh Khoda bhai
Virani, Gender-Male, aged about 46 years, son of Sri Khodbhai Zaverbhai
Virani, Resident of Flat No-306/B, Suman Palace, Mohalla- R.M.S.Colony,
Post- Lohiyanagar, P.S.- Kankarbagh, Patna, Bihar- 800020.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
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... ... Petitioner/s
Versus
1. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
2. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
3. The Assistant Commissioner of State Tax, Patna South Circle-1, Patna.
4. The Union of India, through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
5. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6190 of 2024
======================================================
M/s Anand Consulatant having GSTIN-10AKCPS1616A1Z1 a proprietary
concern having its office- H. No. 157/C, Anand Bhawan, - Tennis Court,
Mohalla, Patliputra Colony, Post- Patliputra, P.S.- Patliputra, PATNA, Bihar-
800013 through its proprietor Rupesh Kumar Srivastava, Gender-Male, aged
about 52 years, son of Sri Anand Bihari Srivastava, Resident of H No. 157/c,
Anand Bhawan, Tennis Court, Mohalla, Patliputra Colony, Post- Patliputra,
P.S.- Patliputra, PATNA, Bihar- 800013.
... ... Petitioner/s
Versus
1. The State of Bihar Through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
2. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
3. Deputy Commissioner of State Tax, Kadamkuan Circle, Patna.
4. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi
5. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6195 of 2024
======================================================
M/s Harilal Ventures Private Limited through its Managing Director Amit
Mankani, Male, aged about 48 years, S/o Harilal Mankani, Director of M/s
Harilal Ventures Private Limited,having its Office at Home No.- A-27, Hari
Villa, Buddha Colony, Near Hospito India, Exhibition Road, P.S. Buddha
Colony, Patna, Bihar- 800001.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
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... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Finance, (Department
of Revenue) No. 137, North Block, New Delhi- 110001.
2. The Central Board of Indirect Taxes, through its Chairman, Department of
Revenue, Ministry of Finance, North Block, New Delhi- 110001.
3. The State of Bihar, through the Commissioner and Secretary, Bihar
Commercial Tax/ Vikas Bhawan, Bailey Road, Patna- 800015.
4. The Assistant Commissioner of State Tax, Patna Central 2, Patna West,
Bihar Ground Floor, Chandpura Palace, Opposite Dadi Maa Temple, Bank
Road, West Gandhi Maidan, Patna, Bihar- 800001.
5. The Goods and Services Tax Network, 4th Floor, Worldmark- 1, East Wing,
Asset 11, Hospitality District, Aerocity, New Delhi- 110037.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6211 of 2024
======================================================
Technoculture Building Centre Pvt. Ltd. a Private Limited Compani
incorporated under the Companies Act, 1956 having its office at B-1/B2 3rd
Floor, Grand Chandra, Fraser Road, Patna, Bihar through its Chief Financial
Officer Shri Brajesh Kumar, (Male, aged about 50 Years) Son of Sri
Baleshwar Prasad Singh, Residing at House No. 17, Premchand Path, Baridih,
Basti, Jamshedpur, East Singhbhum, Jharkhand- 831017.
... ... Petitioner/s
Versus
1. Union of India through the Secretary, Finance, North Block, New Delhi-
110001
2. Central Board of Indirect Taxes and Customs, Ministry of Finance,
Government of India having its office at North Block New Delhi- 110001.
3. State of Bihar through Commissioner of State Tax, Bihar, Patna Having its
office at Vikas Bhawan, Patna.
4. Dy. Commissioner of State Tax, Gandhi Maidan Circle, West Division,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6533 of 2024
======================================================
Sunil Trade Links A Partnership Firm having its office at Ground Floor, Jai
Mateshwari Apartment, Exhibition Road, Patna through its Partner Kanhaiya
Mehrotra (Male) aged about 51 years son of Late. Sunil Kumar Mehrotra,
Resident of Jai Mateshwari Apartment, Exhibition Road, P.O. GPO, P.S.
Gandhi Maidan, Patna 800001
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
6/62
... ... Petitioner/s
Versus
1. Union of India Through the Secretary, Finance, North Block, New Delhi-
110001.
2. Central Board of Indirect Taxes and Customs, Ministry of Finance,
Government of India, Having its office at North Block, New Delhi- 110001
3. State of Bihar Through Commissioner of State Tax, Bihar, Patna having its
office at Vikas Bhawan, Patna.
4. Asst. Commissioner of State Tax Gandhi Maidan, Patna West, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6831 of 2024
======================================================
M/s Shankar Traders a proprietary concern having its office Mohalla-
Bhikhachak, Naharpar, Post-Anisabad, P.S.-Gardanibagh, Patna, Bihar-
800002 through its proprietor Shiv Shankar Kumar, Gender-Male, aged about
49 years, son of Late Ram Narayan Gupta, Resident of Mohalla-Bhikhachak,
Naharpar, Post-Anisabad, P.S.-Gardanibagh, Patna, Bihar-800002.
... ... Petitioner/s
Versus
1. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
2. The Union Of India Through The Finance Secretary , Department Of
Revenue, Govt Of India, New De NEW DELHI
2. Deputy Commissioner of State Tax, Patna South-2 Circle, Patna.
3. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
4. The Government of India Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6985 of 2024
======================================================
Sunil Trade Links A Partnership Firm having its office at Ground Floor, Jai
Mateshwari Apartment, Exhibition Road, Patna through its Partner Kanhaiya
Mehrotra (Male) aged about 51 years son of Late. Sunil Kumar Mehrotra,
Resident of Mateshwari Apartment, Exhibition Road, P.O. GPO, P.S. Gandhi
Maidan,District-Patna, Patna 800001
... ... Petitioner/s
Versus
1. Union of India Through the Secretary, Finance, North Block, New Delhi-
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
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110001.
2. Central Board of Indirect Taxes and Customs Ministry of Finance,
government of India having its office at North block, New Delhi- 110001.
3. State of Bihar Through Commissioner of State Tax, Bihar, Patna having its
office at Vikas Bhawan, Patna.
4. Asst. Commissioner of State Tax, Gandhi Maidan, Patna West, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7009 of 2024
======================================================
M/S Zee Saheb a proprietary concern having GSTIN- 10AFEPG9561K1ZH
its office - Mohalla- East Boring Canal Road, Post- G.P.O. P.S.- Buddha
Colony, District- PATNA, Bihar- 800001 through its proprietor Dina Nath
Gupta, Gender- Male, aged about 83 years, son of Late Ganesh Sah Gupta,
Resident of Besides Harihar Apartment, Zee Super Market, Mohalla- East
Boring Canal Road, Post- G.P.O. P.S.- Buddha Colony, District- PATNA,
Bihar- 800001.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Government of India, New Delhi.
2. The State Of Bihar Through The Principal Secretary, State Tax, Bihar,
PATNA
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar, through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary - Cum- Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. The Joint Commissioner of State Tax, Patna Central Circle-1, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7076 of 2024
======================================================
M/s Manya Marketing a proprietary concern having GSTIN
10AEXPD2284G1ZM its office - 2nd floor, House No- 192 A, Mohalla-
Patliputra Colony, Post- Keshri Nagar, P.S.- Patliputra, District- PATNA,
Bihar- 800024 through its proprietor Sandhya Devi, Gender Female, aged
about 79 years, wife of Sri Dina Nath Gupta, Resident of Besides Harihar
Apartment, Zee Super Market, Mohalla- East Boring Canal Road, Post-
G.P.O., P.S.- Buddha Colony, District- PATNA, Bihar- 800001.
... ... Petitioner/s
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
8/62
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Government of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. The Deputy Commissioner of State Tax, Patna Central Circle-2, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7286 of 2024
======================================================
M/S Dhanvantari Medico A Partnership Firm having GSTIN-
10AAFFD0628N1ZQ concern having its office at Bihari Saw Mill Compound
, H/o Sri Pappu Singh, Karbigahia, Post- GPO, P.S.-Jakkanpur Patna, Bihar
800001 through its Partner Sri Rajeshwar Singh, Gender- Male, aged about 45
years, son of Sri Anant Singh, resident of Mohalla- Karbigahiya, Post- G.P.O.,
P.S.- Jakkanpur, Patna, BIhar-800001
... ... Petitioner/s
Versus
1. The State of Bihar Through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan Patna
2. The Principal Secretary Cum Commissioner Department of State Taxes,
Government of Bihar, Patna
3. Assistant Commissioner of State Tax, Patna South-1 Circle, Patna West,
Bihar
4. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi
5. The Government Of India Ministry of Finance (Department of Revenue)
through the Director, CBIC, New Delhi
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7360 of 2024
======================================================
M/S Dhanvantari Medico a Partnership Firm having GSTIN-
10AAFFD0628N1ZQ and its office at Bihari Saw Mill Compound, H/o Sri
Pappu Singh, Karbighhia, Post- GPO, P.S.- Jakkanpur, PATNA, Bihar, 800001
through its Partner Sri Rajeshwar Singh, Gender- Male, aged about 45 years,
son of Sri Anant Singh, Resident of Mohalla - Karbighhiya, Post- G.P.O.,
P.S.- Jakkanpur, PATNA, Bihar- 800001.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
9/62
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Government of India, New Delhi
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. Assistant Commissioner of State Tax, Patna South-1 Circle, Patna West,
Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7662 of 2024
======================================================
M/s Shree Jewellers a proprietary concern having GSTIN-
10AEJPK5286P1Z2 its office at Ground Floor, D.S. Complex, Bari Path
Road, Post- Bankipore P.S.- Bankipore Patna, Bihar-800004 through its
proprietor Pinky Kumari, Gender- Female, aged about 47 years, Wife of Late
Sunil Gupta, Resident of Flat No.- A/106, Bansal Tower, Mohalla- R.K.
Bhattacharya Road, Near Exhibition road, Post- G.P.O, P.S.- Gandhi Maidan,
PATNA, Bihar- 800001
... ... Petitioner/s
Versus
1. The Union of India Through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government Of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary -Cum- Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. The Deputy Commissioner of State Tax, Patna North Circle, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9103 of 2024
======================================================
IOTAS Solutions Private Limited (GST Registration No.
10AAECI1673C1Z8) having its registered Office at South Mandiri, IOTAS
Solution Private Limited, C/o Bhawan Das Ray, Kathpul, Mandiri, Patna,
Bihar-800001 through its Director, Manish Kumar, Male, aged about 31
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
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Years, S/o- Bhagwan Das Ray, Resident of South Mandiri Kathpul Near
Durga Mandir, Buddha Colony, Patna-800001.
... ... Petitioner/s
Versus
1. The Union Of India through Principal Secreary, Central Goods and Service
Tax, India its Patna, Branch
2. The Commissioner CGST and CX, GST Bhawan, Patna Birchand Patel Path,
Bihar
3. The State of Bihar through the Commisioner, Department of State Taxes,
Government of Bihar.
4. The Deputy Commissioner of State Tax, Patna Special Central Bihar,
Department of State Taxes, Government of Bihar.
5. The Joint Commissioner of State Tax, Patna Circle, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9108 of 2024
======================================================
M/s Alkem Laboratories Ltd a Public Limited Company having GSTIN
10AABCA9521E1ZC and principal place of business at Alkem House, Alkem
Laboratories Limited, Mohalla-Exhibition Road, Post- G.P.O., P.S.- Gandhi
Maidan, PATNA, Bihar-800001 through its Authorised signatory Sri Abhishek
Kumar, Gender-Male, aged about 44 years, son of Sti Nagendra Prasad Singh,
Resident of Road No-3C, Opposite of R.MS. Colony, Mohalla -East Ashok
Nagar, Post- Lohia Nagar., P.S.- Jakkanpur, PATNA, Bihar-800020.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government Of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes
Government of Bihar, Patna.
5. Joint Commissioner of State Tax, Patna Special Circle, Patna Central Bihar,
Patna.
6. Assistant Commissioner of State Tax, Patna Special Circle, Patna Central,
Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9218 of 2024
======================================================
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
11/62
Pammi Devi Wife of Vinod Singh Resident of K-502 White House, Flat No.
17, Hanuman Nagar, Kankarbagh, Patna-800020.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Finance,Govt. of
India, New Delhi.
2. The Secretary, Department of Revenue, Govt. of Inida, New Delhi.
3. The Principal Commissioner of Central Goods and Service Tax, New Delhi.
4. The Commissioner of Central Tax, 4th Floor, C.R. Building (ANNEXE), Bir
Chand Patel Path, Patna-800001.
5. The Joint Commissioner of State Tax, Patna South Circle-1, Patna.
6. The Assistant Commissioner of State Tax, Patna South, Circle-1, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9453 of 2024
======================================================
M/s ATC Telecom Infrastructure Pvt. Ltd. a company incorporated under the
Companies Act, 1956 having its Office Patliputra Housing Colony, Plot No.9,
Near UNICEF Building. Patliputra Golamber, Patna 800013 through its
authorized representative namely Mithilesh Kumar Pandey, Male, Aged about
39 years S/o Amresh Chandra, R/o 01, Rampur, Madwa, PS and District-
Mirzapur, Uttar Pradesh Pin-231211.
... ... Petitioner/s
Versus
1. The Union of India through The Secretary, Department of Revenue, Ministry
of Finance, New Delhi.
2. The Secretary, Department of Revenue, Ministry of Finance, Government of
India, New Delhi.
3. The Central Board of Indirect Taxes and Customs, Department of Revenue,
Ministry of Finance, Government of India, New Delhi.
4. The Chief Commissioner of Central Taxes, 3rd Floor, Central Revenue
(Annex) Building, Birchand Patel Path, Patna.
5. The State of Bihar, through the Commissioner -cum Secretary. Commercial
Taxes, Govt. of Bihar, Patna.
6. The Commissioner of State Tax, Vikash Bhawan, Patna.
7. The Joint Commissioner, CGST and Central Excise, Patna-1.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9527 of 2024
======================================================
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
12/62
M/S DPL Distributors a Proprietorship concern having GSTIN-
10ANHPK4472E1ZE and its office at Behind Litera Valley School, Near
Blessing Zone, Mohalla- Bhagwat Nagar, Dabar Gali, Kumhrar, Post-
Bahadurpur Housing Colony., P.S.- Agamkuan, Patna, Bihar- 800026 through
its proprietor Navneet Kumar, Gender-Male, aged about 41 years, Son of
Dinanath Gupta, permanent resident of, Naga Road, C/o M/s Murphy Radio,
Raxaul, P.O. Raxaul, P.S.- Raxaul, East Champaran-845305, Bihar.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar, through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. Joint Commissioner of State Tax, Kadamkuan Circle, Patna East, Bihar,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9555 of 2024
======================================================
M/S Shrinath Builders and Housing Company Private Limited Private
Limited company having GSTIN-10AAHCS5437P1Z2 and its office at 3rd
Floor, Flat No-305, Madhuban Apartment, Lal Bahadur Shastri Nagar, Post-
L.B.S. Nagar, P.S.- Shastri Nagar, PATNA, Bihar- 800023 through its
Authorised Signatory Sri Pankaj Kumar, Gender-Male, aged about 44 years,
Son of Sri Rajendra Pratap Singh, Resident of Ward No-2, Nepali Tola,
Ramnagar, West Champaran, Bihar -845106.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The Commissioner Central GST and Central Excise, Central Revenue
Building, Birchand Patel Path, Patna.
4. The Assistant Commissioner of CGST and CX, Patna Central Division,
Ground Floor, Chandpur Palace, Bank Road, Opposite of Dadiji Temple,
Patna- 800001.
... ... Respondent/s
======================================================
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
13/62
with
Civil Writ Jurisdiction Case No. 9585 of 2024
======================================================
M/s Barhonia Engicon Private Limited (2018-2019) a Private Limited
Company having GSTIN- 10AACCB4065B1ZJ concern having its office at
Chandra Kant Complex, Road No.- 14, Mohalla- Rajiv Nagar, P.S.- Rajiv
Nagar, Patna- 800024 through its Director Surendra Prasad Singh, Gender-
Male, aged about 88 years, Son of Shri Rajendra Prasad Singh, Resident of
Road No.- 14, Chandrakanta Complex, Rajiv Nagar, Post- Keshri Nagar,
Police Station- Rajiv Nagar, Dist.- Patna, Bihar- 800024.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar, through the Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. Assistant Commissioner of State Tax, Patna Central-1, Circle, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9970 of 2024
======================================================
M/S Poct Services a Partnership Firm having GSTIN- 10AAKFP4281G1ZF
and its office at House No-138, Mohalla- Anand Puri, West Boring Canal
Road, Post- G.P.O., P.S.- Buddha Colony PATNA, Bihar- 800001 through its
authorized person Sri Vinay Mishra, Gender-Male, aged about 55 years, Son
of Sri Data Ram Mishra, Resident of B-653, Rajajipuram, P.S. Rajajipuram,
Lucknow, Uttar Pradesh-226017.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar, through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. Assistant Commissioner of State Tax, Kadamkuan Circle, Patna East, Bihar,
Patna.
6. Joint Commissioner of State Tax, Kadamkuan Circle, Patna East, Bihar,
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
14/62
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10182 of 2024
======================================================
M/S Pushpak Pharmaceuticals, a Partnership Firm having GSTIN-
10AAGFP9635G1ZB and its office at Plot no- 13, 14, Patna, Bihar, 800026
Mohalla- Bhoothnath Road, Post- Bahadurpur Housing Colony, P.S.-
Agamkuan, Patna, Bihar- 800026 through authorized signatory Sri Shashi
Bhushan Srivastava, Gender-Male, aged about 46 years, Son of Sri Deo
Narayan Prasad near Mamta I.T.I., Road no-9, People Co-Operative, Mohalla-
Rajeev Nagar, Post- Keshri Nagar, P.S.- Rajeev Nagar, PATNA, Bihar-
800024
... ... Petitioner/s
Versus
1. The Union ofIndia through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. Deputy Commissioner of State Tax, Gandhi Maidan Circle, Patna West,
Bihar, Patna.
6. Assistant Commissioner of State Tax, Gandhi Maidan Circle, Patna West,
Bihar, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10981 of 2024
======================================================
M/S Schwing Stetter (India) Private Limited, (2018-2019) a Private Limited
Company having GSTIN- 10AADCS5069D1ZR concern having its office at
Ground and 1st Floor, House of Sri Ashok Kumar Rana, Moahlla- Pahari
More, Shivaji Colony, P.S.- Agamkuan, PATNA-800007 through its
Authorised Signatory Sri Dwarika Nath Pal, Gender-Male, aged about 55
years, Son of Timir Kumar Pal, Resident of 12/B, Moahlla- North Panpara,
3rd Lane, P.S.- Barrackpore(M), North 24 Parganas (W.B.) -700123
... ... Petitioner/s
Versus
1. Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
15/62
2. The Government Of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. The Joint Commissioner of State Tax, Special Circle, Patna
6. The Deputy Commissioner of State Tax, Special Circle, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11216 of 2024
======================================================
M/S Classic Services, a partnership Firm concern having GSTIN-
10AAGFC7200A1ZJ its office Ground Floor, Shashi Chandra Lok
Apartment, Mohalla- West Boring Canal Road, Post- G.P.O., P.S.- Buddha
Colony, Patna, Bihar-800001 through its partner Sudhir Kumar Singh,
Gender-Male, aged about 62 years, son of Late Indra Narayan Singh, Resident
of Chauhan Bhawan, Road No.-3, Mohalla- East Patel Nagar, P.S.- Shashtri
Nagar Patna, Bihar-800001.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar, through the Principal Secretary, State tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary cum Commissioner, Department of State taxes,
Government of Bihar, Patna.
5. Deputy Commissioner of State Tax, Patna Central-1 Circle, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11510 of 2024
======================================================
M/s Mother India Construction Pvt. Ltd. a Private Limited Company having
GSTIN- 10AABCM9485H1ZF and it s office at Aspura House, Road No. 3,
Sanjay Gandhi Nagar, Kankarbagh, Patna- 800020 through its authorized
Director Sri Chandra Sen Singh, Gender- Male, aged about 61 years, Son of
Sri Nathuni Singh, Resident of Road No. 3, Sanjay Gandhi Nagar, Hanuman
Nagar, Kankarbagh, Patna, P.S. Patkar Nagar, P.O. Lohiya Nagar 800020.
... ... Petitioner/s
Versus
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
16/62
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. Joint Commissioner of State Tax, Patna South Circle- 2, Patna West, Bihar,
Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11511 of 2024
======================================================
M/S Alkem Laboratories Ltd. a Public Limited Company having GSTIN-
10AABCA9521E1ZC and regional office at Alkem House, Alkem
Laboratories Limited, Mohalla -Exhibition Road, Post- G.P.O., P.S.- Gandhi
Maidan, PATNA, Bihar - 800001 through its Authorised signatory Sri
Abhishek Kumar, Gender- Male, aged about 44 years, Son of Sri Nagendra
Prasad Singh, Resident of Road No. - 3C, Opposite of R.M.S. Colony,
Mohalla- East Ashok Nagar, Post - Lohia Nagar, P.S. - Jakkanpur, PATNA,
Bihar - 800020.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary Cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. Joint Commissioner of State Tax, Patna Special Circle, Patna Central, Bihar,
Patna.
6. Assistant Commissioner of State Tax, Patna Special Circle, Patna Central,
Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11662 of 2024
======================================================
M/s Manas a proprietary concern having GSTIN- 10AJXPS9538B1ZV its
office at- Mohalla- Jagat Narayan Road, Post- Kadamkuan, P.S. Kadamkuan,
District- Patna, Bihar - 800003 through its proprietor Sri Onkar Nath Singh,
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
17/62
Gender- Male, aged about 56 years, son of Sri Tej Narayan Singh, Resident of
Road No. - 1 E, Rajendra Nagar Road, Mohalla - Jagat Narayan Road, Post-
Kadamkuan, P.S. - Kadamkuan, District- Patna, Bihar - 800003.
... ... Petitioner/s
Versus
1. The Union of India through the Finance Secretary, Department of Revenue,
Govt. of India, New Delhi.
2. The Government of India, Ministry of Finance (Department of Revenue),
through the Director, CBIC, New Delhi.
3. The State of Bihar through The Principal Secretary, State Tax, Bihar, Patna
having its office at Vikas Bhawan, Patna.
4. The Principal Secretary-Cum-Commissioner, Department of State Taxes,
Government of Bihar, Patna.
5. The Deputy Commissioner of State Tax, Kadamkuan Circle, Patna.
6. The Joint Commissioner of State Tax, Kadamkuan Circle, Patna.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11828 of 2024
======================================================
M/s. Chaurasia Enterprises Main Road, Bihta, Patna, Bihar- 801103 through
its proprietor Upendra Prasad Chaurasia (Male) aged about 56 years, son of
Maheshwar Prasad Chaurasiya, resident of Nakta Kuwan, Bihta, P.S.- Bihta,
District- Patna.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Finance North Block, New Delhi-
110001.
2. The Central Board of Indirect Taxes and Customs, Ministry of Finance,
Government of India having its office at North Block, New Delhi-110001.
3. The State of Bihar through the Commissioner of State Tax cum Principal
Secretary, Commercial Taxes Department, Bihar, Patna having its office at
Vikas Bhawan, Patna.
4. The Joint Commissioner of State Tax, Danapur circle-1, Danapur/Patna
West, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11833 of 2024
======================================================
Mother India Construction Pvt. Ltd. a company incorporated under companies
act 1916, having its office at Aspura House, Road No.3, Sanjay Gandhi
Nagar, Kankarbagh , Patna, Patna, Bihar-800020 through its authorized
signatory Raj Kishore, Son of Ram Shankar Singh, Resident of Mohalla-
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
18/62
Chanakya Nagar, Kothwa Bagicha, P.O. and P.S.- Khagaul, Danapur, District-
Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, State Tax, Govt. of Bihar,
Patna.
2. The Principal Secretary-cum-Commissioner, Department of State Tax, Govt.
of Bihar, Patna.
3. The Joint Commissioner of State Tax, Patna South Circle-2, Patna, Bihar.
4. The Union of India through the Finance Secretary, Department of Revenue,
Government of India, New Delhi.
5. The Finance Secretary, Department of Revenue, Government of India, New
Delhi.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11860 of 2024
======================================================
M/s. Chaurasia Enterprises Main Road, Bihta, Patna, Bihar- 801103 through
its proprietor Upendra Prasad Chaurasia (Male) aged about 56 years, son of
Maheshwar Prasad Chaurasiya, resident of Nakta Kuwan, Bihta, P.S.- Bihta,
District- Patna.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Finance, North Block, New Delhi-
110001.
2. The Central Board of Indirect Taxes and Customs, Ministry of Finance,
Government of India having its office at North Block, New Delhi-110001,
through its Director.
3. The State of Bihar, through the Commissioner of State Tax cum Principal
Secretary, Commercial Taxes Department, Bihar, Patna having its office at
Vikas Bhawan, Patna.
4. The Joint Commissioner of State Tax, Danapur Circle-1, Danapur/Patna
West, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11913 of 2024
======================================================
M/s Chaurasia Enterprises Main Road, Bihta, Patna, Bihar- 801103 through
its proprietor Upendra Prasad Chaurasia (Male) aged about 56 years, son of
Maheshwar Prasad Chaurasiya, resident of Nakta Kuwan, Bihta, P.S.- Bihta,
District- Patna.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
19/62
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Finance North Block, New Delhi-
110001.
2. The Central Board of Indirect Taxes and Customs, Ministry of Finance,
Government of India having its office at North Block, New Delhi- 110001.
3. The State of Bihar through the Commissioner of State Tax cum Principal
Secretary, Commercial Taxes Department, Bihar, Patna having its office at
Vikas Bhawan, Patna.
4. The Joint Commissioner of State Tax, Danapur Circle-1, Danapur/Patna
West, Bihar.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 11914 of 2024
======================================================
M/s Chaurasia Enterprises Main Road, Bihta, Patna, Bihar- 801103 through
its proprietor Upendra Prasad Chaurasia (Male) aged about 56 years, son of
Maheshwar Prasad Chaurasiya, resident of Nakta Kuwan, Bihta, P.S.- Bihta,
District- Patna.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Finance North Block, New Delhi-
110001.
2. The Central Board of Indirect Taxes and Customs, Ministry of Finance,
Government of India having its office at North Block, New Delhi- 110001.
3. The State of Bihar through the Commissioner of State Tax cum Principal
Secretary, Commercial Taxes Department, Bihar, Patna having its office at
Vikas Bhawan, Patna.
4. The Joint Commissioner of State Tax, Danapur Circle-1, Danapur/Patna
West, Bihar.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 4180 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
For the Respondent/s : Mr. Standing Counsel 11
Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 4505 of 2024)
For the Petitioner/s : Dr. Alok Kumar Sinha, Advocate
Mrs. Raj Rashmi Sinha, Advocate
Mr. Raja Prasad, Advocate
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
20/62
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P.-7
(In Civil Writ Jurisdiction Case No. 4533 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Aj eet Kumar Sinha, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC 11
Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 5233 of 2024)
For the Petitioner/s : Mr.Sadashiv Tiwari, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 5647 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC 11
Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 5805 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Ajeet Kumar Sinha, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC 11
Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 5891 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC 11
Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
21/62
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 6190 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC 11
Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 6195 of 2024)
For the Petitioner/s : Mr. Aryan Sinha, Advocate
Mr. Amit Kumar Singh, Advocate
Dr. Avinash Poddar, Advocate
Mr. Punit Siddhartha, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 6211 of 2024)
For the Petitioner/s : Mr.Sadashiv Tiwari, Advocate
or the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 6533 of 2024)
For the Petitioner/s : Mr. D.V. Pathy, Advocate
Mr.Sadashiv Tiwari, Advocate
Ms. Prachi Pallavi, Advocate
Mr. Hiresh Karan, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 6831 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC 11
Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
22/62
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 6985 of 2024)
For the Petitioner/s : Mr. D.V. Pathy, Advocate
Mr.Sadashiv Tiwari, Advocate
Ms. Prachi Pallavi, Advocate
Mr. Hiresh Karan, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Abhijeet Gautam, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 7009 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P.-7
(In Civil Writ Jurisdiction Case No. 7076 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P.-7
(In Civil Writ Jurisdiction Case No. 7286 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Ajeet Kumar Sinha, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P.-7
(In Civil Writ Jurisdiction Case No. 7360 of 2024)
For the Petitioner/s : Mr. Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 7662 of 2024)
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
23/62
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 9103 of 2024)
For the Petitioner/s : Mr.Sunit Kumar, Advocate
Mr. Shristi Raman, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 9108 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P.-7.
(In Civil Writ Jurisdiction Case No. 9218 of 2024)
For the Petitioner/s : Dr. Alok Kumar Sinha, Advocate
Mrs. Raj Rashmi Sinha, Advocate
Mr. Raja Prasad, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 9453 of 2024)
For the Petitioner/s : Mr.Brisketu Sharan Pandey, Advocate
Mr. Abhishek Kumar, Advocate
Mr. Madan Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 9527 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
24/62
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 9555 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Abhay Kumar Singh, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 9585 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Abhay Kumar Singh, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.A.-11
(In Civil Writ Jurisdiction Case No. 9970 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, Advocate
(In Civil Writ Jurisdiction Case No. 10182 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
Mr. Rajeev Nayan, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P.-7
(In Civil Writ Jurisdiction Case No. 10981 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
25/62
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 11216 of 2024)
For the Petitioner/s : Mr.Manish Kumar, Advocate
Mr. Bijay Kumar Gupta, Advocate
Mr. Sushil Ranjan Sinha, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 11510 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 11511 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 11662 of 2024)
For the Petitioner/s : Mr.Bijay Kumar Gupta, Advocate
Mr. Manish Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P. 7
(In Civil Writ Jurisdiction Case No. 11828 of 2024)
For the Petitioner/s : Mr.Shive Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P. 7
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
26/62
(In Civil Writ Jurisdiction Case No. 11833 of 2024)
For the Petitioner/s : Mr.Samir Kumar, Advocate
Mr. Saurav Singh, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC 11
Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
(In Civil Writ Jurisdiction Case No. 11860 of 2024)
For the Petitioner/s : Mr.Shive Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. G.P. 7
(In Civil Writ Jurisdiction Case No. 11913 of 2024)
For the Petitioner/s : Mr.Shive Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
(In Civil Writ Jurisdiction Case No. 11914 of 2024)
For the Petitioner/s : Mr.Shive Kumar, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
Mr. Anshuman Singh, Sr. SC, CGST&CX
Mr. Devansh Shankar Singh, Advocate
Mr. Shivadity D.Sinha, Advocate
Mr. Vikash Kumar, SC 11
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
CAV JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 27-11-2024
The above batch of writ petitions challenge assessment
orders of 2017-18, 2018-19 and 2019-20, primarily on the
ground of limitation. The petitioners are aggrieved with the
extension of limitation, as provided under Section 73(10) of the
Central Goods and Services Tax Act, 2017 and the Bihar Goods
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
27/62
and Services Tax Act, 2017 ('GST Act' hereinafter with
reference to both enactments, which have 'in pari materia'
provisions); brought in, invoking Section 168A of the respective
enactments. The due date for furnishing of annual returns for a
financial year, as per both the GST enactments, is 31 st December
of that financial year, as per Section 44. The assessment orders
challenged in each of the writ petitions, for the respective
assessment years, were passed on the basis of the extension;
beyond the period of three years from the 31 st of December of
the subject year; which is the limitation provided under Section
73(10). The petitioners contend that the notifications issued
under Section 168A of the GST Act was after the pandemic
period and in that circumstance, there could not have been any
extension of limitation.
2. The different petitioners in the writ petitions have
raised multiple grounds for challenging the orders passed;
primarily on limitation; then on the grounds of a notice having
not been issued under Section 61 of the GST Act read with
Rule-99, as also violation of the principles of natural justice;
which allegation is levelled for reason of no personal hearing
having been afforded as mandated under Section 75(4). We
would first deal with the common ground in all the writ
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
28/62
petitions with respect to limitation; which as available in the
GST Act stood extended based on the pandemic situation.
3. We have heard Sri. D.V. Pathy, Dr. Avinash Poddar,
Sri. Bijoy Kumar Gupta and Sri. Aman Raza, learned Counsel
appearing for the writ petitioners, Sri. P.K. Shahi, learned
Advocate General for the State and Dr. K.N. Singh, learned
Additional Solicitor General for the Union of India.
4. Section 44 of the GST Act provides for filing of
annual returns, which as per sub-section (1) has to be filed for
every financial year, electronically, in such form and manner as
may be prescribed, on or before 31 st day of December following
the end of such financial year. The 1st proviso also empowers the
Commissioner, on the recommendations of the Council and
reasons to be recorded in writing, by notification, to extend the
time limit for furnishing the annual return for such class of
registered persons as may be specified therein.
5. Section 73 speaks of determination of tax on
specified contingencies; for reasons other than of fraud, willful-
misstatement or suppression of facts. Sub-section (2) of Section
73 provides for three months' notice; prior to the time provided
under sub-section (10) and sub-section (3) provides for a
statement containing the details of the escaped tax, erroneous
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
29/62
refund or wrong claim of input tax, to accompany the notice.
Sub-section (4) deems a statement under sub-section (3) to be a
notice under sub-section (1) and sub-section (5) enables the
assessee to pay such tax, on self-ascertainment, even before
service of a notice under sub-section (1) (self-assessment). Sub-
section (6) enables the Proper Officer to drop the proceedings if
the tax is duly paid under sub-section (5) and sub-section (7)
empowers the proper officer to proceed under sub-section (1) if
there is still shortfall. Sub-section (8) enables the assessee to
make good the tax, with interest, within 30 days of receipt of the
notice under sub-section (1) in which case there shall be no
penalty levied. Sub-section (9) provides for the proper officer to
determine tax, interest and penalty; equivalent to 10% of tax or
ten thousand rupees whichever is higher by issuance of an order.
Section 73(10) of the GST Act provides for a limitation, to issue
the order under sub-section (9); which has to be issued within
three years from the due date for furnishing of annual returns for
the financial year; to which the tax not paid or short paid or
Input Tax Credit wrongly availed or utilized relates to, or within
three years from the date of erroneous refund for the respective
assessment years. The due date for filing annual returns was the
31st of December of the end of such financial year, as per
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
30/62
Section-44(1).
6. If the due date as provided in Section 44 of the
GST Act was applicable, then the limitation under Section
73(10) of the GST Act, for making an order would expire
respectively on (i) 31.12.2021 (2017-18), (ii) 31.12.2022 (2018-
19) and (iii) 31.12.2023 (2019-20). The pandemic was first
visible towards the end of the year 2019 and the situation
escalated over the next few months and in India, a complete
lock down was declared on 25.03.2020. The complete nation-
wide lock down though lasted only till 31 st May-2020, the
situation continued to be grim; seriously affecting and
jeopardizing every human activity, not only in India but all over
the world. Life came to a stand-still and the statutory
compliances were seriously hampered and the statutory
proceedings and processes stood suspended for multifarious
reasons; of affliction with COVID-19 pandemic, limited lock
down of local areas, restricted attendance and reduced foot-falls
in government offices and so on and so forth.
7. The Hon'ble Supreme Court rose up to the
occasion and suo motu Writ Petition No. (Civil) No. 3 of 2023
was registered, as Re: Cognizance for Extension of Limitation.
The limitation under the various enactments were suspended
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
31/62
thus giving relief to the individuals, assessees, establishments,
institutions etc., who were obliged to make statutory
compliances. Eventually, the Hon'ble Supreme Court by order
dated 01.01.2022 disposed of the suo motu writ petition with
directions, inter alia providing for exclusion of limitation for the
period between 15.03.2020 to 28.02.2022, and eventually
enabling a further limitation period of 90 days from 01.03.2022;
providing also that if the statute provided a period greater than
90 days, the longer period would apply. We would deal with the
directions of the Hon'ble Supreme Court in extenso later; but
for the present suffice it to observe that generally it has been
recognized; going also by the directions of the Hon'ble Superme
Court, that the period of affliction of the pandemic, which
resulted in the entire governmental machinery and the very life
of the citizens itself coming to a stand-still, was between
15.03.2020
and 28.02.2022; continuing for varying periods
locally after the initial lock down.
8. Even before the pandemic struck, for removal of
difficulties, the Central Government, on recommendations of the
Council had issued Order No. 1 of 2018-Central Tax dated
11.12.2018 extending the period for filing annual returns
between 01.07.2017 to 31.03.2018 (Assessment year 2017-18);
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
for reason of introduction of the electronic systems, to
31.03.2019. Here, we have to specifically notice that the goods
and service tax regime was introduced on 01.07.2017. Again,
for removal of difficulties, the due date for filing of annual
returns for the assessment year 2017-18 was extended by
various orders numbered as 01 & 03 of 2018, 06 to 08 of 2019
& 10 of 2019 to 31.03.2019, 30.06.2019, 31.08.2019,
30.11.2019, 31.12.2019 and 31.01.2020 respectively.
Subsequently, by Notification No. 6 of 2020 by invoking powers
under sub-section (1) of section 44 of the GST Act, on the
recommendation of the Council, the time for filing of returns for
the assessment year 2017-18 was extended for some States to
05.02.2020 and to others upto 07.02.2020. In the State of Bihar
the limitation period for filing of returns, i.e: the due date for the
assessment year 2017-18, had been extended upto 07.02.2020.
9. Likewise, Order No. 8 of 2019-Central Tax dated
14.11.2019, in addition to the extension of due date for filing of
annual returns granted for the year 2017-18, also provided
extension for the year 2018-19 till 31.03.2020. Again for the
years 2018-19, the last date for filing returns stood extended to
30.06.2020 by Notification No. 15/2020-Central Tax, to
30.09.2020 by Notification No. 41/2020-Central Tax, to
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
31.10.2020 by Notification No. 69/2020-Central Tax and
31.12.2020 by Notification No. 80/2020-Central Tax. By
Notification No. 95 of 2020-Central Tax dated 30.12.2020, the
due date for filing of annual returns under Section 44(1) of the
GST Act for the year 2019-20 was also extended upto
28.02.2021. This again stood extended by Notification No.
4/2021-Central Tax to 31.03.2021. The due dates for filing
annual returns in all the three subject years, stood extended to
the dates mentioned above. The GST regime, as was the case in
the VAT regime, had a system of self-assessment [Section 73(5)]
and hence no proceeding for determination of tax, short paid,
escaped, erroneously refunded or input tax wrongfully claimed
for the assessment year, could be initiated before the due date of
filing annual returns.
10. The aforesaid extension was to mitigate the
difficulties of the assesses; expressed by the assesses, due to the
insistence for online filing of returns and the difficulties in
implementation of the new regime, under the GST Act which
had commenced on 01.07.2017. The due date for filing of
returns under Section 44 of the GST Act, thus stood extended
for the year 2017-18, 2018-19 and 2019-20 to 07.02.2020 (in
the State of Bihar and otherwise to 05.02.2020) 31.12.2020 and
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
31.03.2021 respectively. It is with this due date in mind that we
have to determine the limitation under Section 73(10) of the
GST Act; which is within three years from the due date for
filing of annual returns for the financial year. The limitation
period as per the due date so extended respectively fell on
07.02.2023 (in Bihar), 31.12.2023 and 31.03.2024.
11. The challenge in the above writ petitions are
against Notification Nos. 13/2022-Central Tax, 9/2023-Central
Tax & 56/2023-Central Tax which extended the dates for issuing
orders under Section 73(10) of the GST Act. It is the contention
of the petitioners that the said notifications which respectively
came on 05.07.2022, 31.03.2023 and 20.12.2023, under Section
168A of the CGST Act were not sustainable and tenable since
the force majeure condition of the pandemic situation has not
been satisfied; for the simple reason that the entire world, by
that time, had resumed operations. As on the date of the
respective notifications the pandemic situation was not in
existence and there could not have been an extension of the
limitation period on that ground, is the contention. The
petitioners concede to the three-year period, as stood extended
from the due date of filing of return, extended by the various
notifications to remove difficulties, which extended the period
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
of due date for filing of the return; but assert that the further
extensions; again by way of separate notification, for passing
orders are untenable.
12. Section 168A of the GST Act was specifically
brought into the statute book by the Taxation and Other Laws
(Relaxation of Certain Provisions) Ordinance, 2020, replaced
with the Taxation & Other Laws (Relaxation & Amendment of
Certain Provisions) Act, 2020 with effect from 31.03.2020,
which was specifically in view of the spread of Pandemic
COVID-19 across the world. Section 168A reads as under:-
"168A. Power of Government to extend time limit
in special circumstances.
(1) Notwithstanding anything contained in this
Act, the Government may, on the recommendations of
the Council, by notification, extend the time limit
specified in, or prescribed or notified under, this Act
in respect of actions which cannot be completed of
complied with due to force majeure.
(2) The power to issue notification under sub-
section (1) shall include the power to give
retrospective effect to such notification from a date
not earlier than the date of commencement of this
Act."
13. The said provision was introduced invoking the
power conferred on the Parliament and the Legislature of every
State under Article 246A of the Constitution of India.
Immediately, we notice that Section 168A is thus framed in
contradistinction to the power of recommendation conferred
under Article 279A(4) on the Goods and Services Tax Council
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
constituted under Article 279A of the Constitution of India.
14. The first Notification to be issued under Section
168A of the GST Act, 2017 was Notification No. 35/2020,
issued by the Central Board of Indirect Taxes & Customs
(CBIC) dated 03.04.2020. It provided inter alia extension of
time up to 31.08.2020 with respect to actions for which the time
limit for completion or compliance by any authority fell during
the period 20.03.2020 to 30.08.2020; which Notification is
produced as Annexure-P/7 in CWJC No. 6195 of 2024.
Subsequently; Annexure-P/8 produced in the same writ petition,
is Notification No. 55/2020 dated 27.06.2020 issued, whereby
the period ending on 29.06.2020, as specified in Notification
No. 35/2020 was substituted with 30.08.2020 and the extension
up to 13.06.2020 was further extended to 31.08.2020. Likewise,
Notification No. 14/2021 dated 01.05.2021 (produced as
Annexure-P/9) provided for similar extension of time; to
perform acts that were required to be performed between
15.04.2021 and 29.06.2021 up to 30.06.2021; later to which the
impugned notifications were issued.
15. The impugned notifications were issued to extend
the period of limitation beyond the due date for filing returns;
which due dates stood extended for all the three assessment
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
years. The compelling contention raised by the petitioners is
with respect to COVID-19 pandemic having passed and the
force majeure situation not having application on the respective
dates of the impugned notifications; which extended the
limitation for passing an order under Section 73(10) of the GST
Act.
16. The non-obstante provision in Section 168A of
the GST Act empowers the Government, on the
recommendation of the Council to extend the time limit
specified in or prescribed and notified under the GST Act, in
respect of actions which could not be completed and complied
with due to force majure and by sub-section (2) empowers such
notifications to have retrospective effect. The explanation
defines force majure; which no doubt includes the COVID-19
pandemic situation. The power so conferred cannot also be
confined to be exercised, when a force majure situation is
existing. A force majure situation, cannot oftener than ever, be
anticipated and when it is occasioned; the consequential hazards
can only be taken stock-off in the aftermath, when the situation
has passed, since till then the priority is in damage control.
17. Looking at the notifications challenged, we see
that Notification No. 13/2022, on the recommendations of the
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
Council, extended the time limit specified under Sub-section
(10) of Section 73 for issuance of an order under Section 73(9)
of the GST Act for the financial year 2017-18 upto the 30 th day
of September, 2020. It also excluded the period between
01.03.2020 to 28.02.2022 for computation of period of
limitation under Section 73(10) of the GST Act, insofar as
orders for recovery of erroneous refund under Section 73(9) of
the GST Act; while also excluding the said period from the
limitation, for filing refund applications under Section 54 &
Section 55 of the GST Act. Here, we have to observe that the
very same period was excluded by the Hon'ble Supreme Court
in computing the limitation period under general or special laws,
in respect of all judicial or quasi-judicial proceedings. The
difference was very negligible, insofar as the Hon'ble Supreme
Court having excluded the period between 15.03.2020 to
28.02.2022; 14 days lesser than that ordered by the Government.
It is common knowledge that the pandemic situation had
commenced earlier and only on it escalating beyond control that
the lock-down was imposed on 25.03.2020. The petitioners do
not challenge the extension made for filing refund applications
but only challenge the limitation period for passing orders
having been extended.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
18. The decision so arrived at, extending limitation
was also not without application of mind. The notification was
issued in pursuance to the decision taken by the GST Council at
the 47th meeting held on 28-29 of June, 2022; which is produced
as Annexure-P/12 in CWJC No. 6195 of 2024. We extract
Agenda at item no. 3(xiv) which reads as under: -
"Agenda Item 3 (xiv): Note for extension of
limitation under Section 168A of the CGST Act, 2017
7.53 The Principal Commissioner, GST Policy Wing
mentioned that requests were made to extend the period
of limitation under Sections 73/74 and Sections 54/55
on account of problems being faced by the taxpayers as
well as tax administration in respect of demands and
refunds getting time barred due to long period of
lockdown/restrictions. He informed that the issue was
deliberated by the Law Committee in its meeting held
on 11.04.2022 and 07.05.2022. The Law Committee
observed that Centre as well as State governments were
working with reduced staff, along with staggered
timings and exemption to certain categories of
employees from attending offices, from time to time
during COVID period. Further, it was a conscious
policy decision not to do enforcement actions in the
initial period of implementation of GST Law, thereby no
action for scrutiny, audit etc, could be undertaken during
initial period of GST implementation. Since the due
date of filing Annual return for FY 2017-18 was 5th/7th
February, 2020, based on which limitations for demand
under the Act are linked, and since the onset of COVID
happened immediately after that, thereby, audit and
scrutiny for FY 2017-18 were impeded due to various
restrictions during COVID period. The Law Committee,
accordingly, recommended that limitation under section
73 for FY 2017-18 for issuance of order in respect of
demand linked with due date of annual return. may be
extended till 30th September, 2023 under the powers
available under section 168A of CGST Act. Law
Committee further took a view that no such extension is
required for timelines under section 74 of the Act, as the
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
Act provides for sufficient limitation time of 5 years in
respect of such cases, i.e. much beyond the period
affected by COVID-19.
7.54 Principal Commissioner, GST Policy Wing
further informed that Law Committee also observed that
taxpayers may also have faced difficulties in timely
filing of the refund claims during the COVID period.
Besides, the tax officers were also hampered in issuing
SCN during COVID period, in respect of erroneous
refunds sanctioned. Therefore, Law Committee also
recommended that time period from 01.03.2020 to
28.02.2022 may be excluded from the limitation period
for filing refund claim by an applicant under Section 54
and 55 of CGST Act, as well as for issuance of order /
demand in respect of erroneous refunds under Section
73, by exercising power under section 168A of CGST
Act.
The Council agreed with the recommendations of
the Law Committee along with the proposed draft
notification under Section 168A of CGST Act,
subject to the vetting by the Law Ministry."
(underlining by us for emphasis)
19. The notification also came into force w.e.f.
01.03.2020, retrospectively, as enabled under sub-section (2) of
Section 168A of the GST Act. Hence, the force majeure
situation which was reckoned by the GST Council, in making
recommendations to the Government, was the COVID-19
pandemic which though had commenced in 2019, intensified by
01.03.2020; 24 days after which, a country-wide lock down was
enforced in India. Notification No. 13 of 2020 though issued on
05.07.2022 had a retrospective effect from 01.03.2020; when
the pandemic struck with all force, resulting in suspension of
every human endeavour including mobility, disrupting all
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
human activities, which weighed on the GST Council and the
Government on 05.07.2022, while extending the limitation
period for passing orders under Section 73(10) of the GST Act.
The compelling circumstance was the pandemic period having
disabled the officers from statutorily proceeding against the
defaulters, which definitely is a force majeure situation.
20. The further notifications were also in the same
manner and in modification of Notification No. 13 of 2022.
Notification No. 09 of 2023-Central Tax was issued on
31.03.2023 extending the limitation period for the financial year
2017-18 to 31.12.2023 & for the financial year 2018-19 upto
31.03.2024 and for financial year 2019-20 till 30.06.2024. The
above notification did not speak of a retrospective effect having
been given, especially since the period for passing the order
under Section 73(10) of the GST Act, as would be applicable
based on the extended due date had not reached as yet, ie: on
31.03.2023, when the notification was brought out, for any of
the subject years. The statutory period for the year 2017-18 by
Notification No. 13 of 2022, which had retrospective effect from
01.03.2020, stood extended upto 30.09.2023. The limitation for
the financial years 2018-19 and 2019-20 under Section 73(10)
of the GST Act as per the extended due date would respectively
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
fall on 31.03.2023 and 31.03.2024; by virtue of Notification No.
09 of 2023-Central Tax, within the period of the limitation as
provided under Section 73(10) of the GST Act; relatable to the
due date of filing of the return under Section 44 of the GST Act,
as stood extended by orders issued invoking powers under
Section 44 of the GST Act.
21. Notification No. 13/2022 was followed up with
yet another recommendation of the GST Council at its 49th
meeting, the relevant pages of which are produced at Annexure-
P/13 in CWJC No. 6195 of 2024, leading to issuance of
Notification No. 9/2023-Central Tax. We extract Agenda item
4(vii) and the recommendation of the Council from its 49 th
meeting:
"Agenda item 4(vii): Extension of time limit under
sub-section(10) of section 73 of CGST Act for FY
2017-18, FY 2018-19 and FY 2019-20.
5.7 Principal Commissioner (GSTPW) informed that
there have been requests from tax administrations for
further extension of time limit under Section 73 of
CGST Act for issuance of Show Cause Notices (SCN)
and Orders for financial year 2017-18, 2018-19 and
2019-20, considering that the scrutiny and audit were
delayed because of Covid-19 pandemic. He informed
that the issue was discussed by the Law Committee and
it was observed that earlier, such extension was given
for the F.Y. 2017-18. It was felt by the Law Committee
that while there may be a need to provide additional
time to the officers to issue notices and pass orders for
FY 2017-18, 2018-19 and 2019-20 considering the
delay in scrutiny, assessment and audit work due to
COVID-19 restrictions, however, the same need to be
made in a manner such that there is no bunching of last
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
dates for these financial years as well as for the
subsequent financial years. After detailed deliberations,
Law Committee recommended that such time limits
may be extended for another three months each for the
FY 2017-18, 2018-19 and 2019-20. It was discussed in
detail in officers meeting where one view was that
extension for FY 2017-18 had already been given and
further extension may create a perception that it is not a
tax friendly measure and against the interest of
taxpayers.
5.7.1 The Secretary stated that the Law Committee has
recommended the extension of time limit for issuance of
SCN and orders. However, the time period for issuance
of notices and passing orders for these financial years
has already been extended considerably due to
extension in due dates of filing annual returns for the
said financial years. Further, for FY 2017-18, the date of
passing order has already been extended till September
2023. It has been proposed to extend it further from
September 2023 to December 2023. He mentioned that
while the request of some of the tax administrations was
to extend the time limit for a longer period, however,
keeping the taxpayers' interest in mind, the Law
committee has recommended an extension of only three
months for these three financial years. Since all the
states have agreed, the said time limits could be
extended.
5.7.2 Hon'ble Member from Bihar stated that while this
proposal could be considered, however, it should be
decided that such an extension in timelines for these
financial years under sub-section (10) of section 73 of
CGST Act is being made for the last time.
The Council agreed with the recommendation of the
Law Committee made in agenda item 4(vii), along
with the proposed notification."
22. The recommendation made by the Law
Committee, which was approved by the GST Council is
extracted herein, as available in the memorandum of CWJC No.
6195 of 2024:-
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
"Considering the delay in scrutiny, audit and assessment
process for the FY 2017-18, 2018-19 and 2019-20 due
to restrictions and difficulties faced in COVID-19
period, there may be a need to provide some additional
time under section 73(10) for the said financial years in
such a manner so that there is no bunching of last dates
for issuance of SCN / Order under section 73 for these
financial years as well as for the subsequent financial
years.
The time limit under section 73(10) of CGST Act for the
FY 2017-18, FY 2018-19 and FY2019-20 may be
extended as below, by issuance of a notification under
section 168A of CGST Act:
➤ for the FY. 2017-18, the time limit may be
extended from the present 30th September 2023 to
31st December 2023;
➤ for the FY. 2018-19, the time limit may be
extended from the present 31st December, 2023 to
31st March, 2024;
➤ for the FY. 2019-20, the time limit may be
extended from the present 31st March, 2024 to the
30th June, 2024."
23. Hence, both the above Notification Nos. 13/2022-
Central Tax and 9/2023-Central Tax are brought out with prior
recommendation of the GST Council. Now, the dispute narrows
down to Notification No. 56/2023-Central Tax and the absence
of a recommendation of the GST Council; prior to its issuance.
24. Reliance was also placed on the facts as narrated
in the judgment of the Gauhati High Court in WP(C) No. 3585
of 2024, titled M/s. Barkataki Print and Media Services &
Anr. V. Union of India & Ors. and analogous cases dated
19.09.2024, produced as Anenxure-P/7 in CWJC No. 4180 of
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
2024. The judgment of the learned Single Judge of the High
Court was not put forth as a binding precedent, but only for
purpose of reference to the admission of the Central
Government, that Notification No. 56/2023 was not issued
pursuant to a recommendation by the GST Council. The learned
Single Judge of the High Court relied on Union of India & Anr.
v. Mohit Minerals Private Limied, (2022) 10 SCC 700 to find
that the object behind the insertion of Articles 246A and 279A
read with the overriding provisions in Article 254 was to
promote fiscal federalism and co-operative federalism, in which
circumstance, the recommendation made by the GST Council
when required, as per the provisions of the Central Act or the
State Act, has to be construed to be a sine qua non for exercise
of power by the Union or the State Government. It was found
from an analysis of the findings in the judgment of the Hon'ble
Supreme Court that though some recommendations of the GST
Council would not be binding on the Government, it cannot be
laid down as a proposition that there is no requirement at all for
a recommendation of the GST Council, to exercise the power.
25. We are unable to accept the findings in the
judgment of the Gauhati High Court even on an interpretation of
the decision of the Hon'ble Supreme Court in Mohit Minerals
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
Pvt.Ltd. (supra). As has been noticed by the learned Single
Judge, the Hon'ble Supreme Court has referred to the
recommendations in the Constitution of India and categorised
them as falling under five separate categories being; (i) the
recommendation of the President for initiation of a discussion;
(ii) a decision on the recommendation arrived upon with
consultation; (iii) the decision making authority being obliged to
submit an explanatory note on the action or inaction taken on
the recommendation; (iv) unqualified recommendations and
lastly, (v) recommendations which are strictly stated to be
binding on the decision making authority. It was held so in
Paragraph 59 of Mohit Minerals Pvt.Ltd. (supra), which is
extracted hereudner:-
"59. The GST Council which is a constitutional body is
entrusted with the duty to make recommendations on a
wide range of areas concerning GST. The GST Council
has plenary powers under Article 279-A(4)(h) where it
could make recommendations on "any other matter"
related to GST as the Council may decide. The GST
Council has to arrive at its recommendations through
harmonised deliberation between the federal units as
provided in clause (6) of Article 279-A. Unlike the other
provisions of the Constitution which provide that
recommendations shall be made to the President or the
Governor, Article 279-A states that the
recommendations shall be made to the "Union and the
States". The recommendation of the GST Council made
under Article 279-A is non-qualified. That is, there is no
explanation on the value of such a recommendation. Yet
the notion that the recommendations of the GST
Council transform into legislation in and of themselves
under Article 246-A would be far-fetched. If the GST
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
Council was intended to be a decision-making authority
whose recommendations transform to legislation, such a
qualification would have been included in Articles 246-
A or 279-A. Neither does Article 279-A begin with a
non-obstante clause nor does Article 246-A provide that
the legislative power is "subject to" Article 279-A."
26. We also extract the conclusions arrived at by the
Hon'ble Supreme Court, relevant for the subject matter in these
cases, as below:-
E. Conclusion
171. Based on the above discussion, we have reached
the following conclusion:
171.1. The recommendations of the GST Council are
not binding on the Union and States for the following
reasons:
171.1.1. The deletion of Article 279-B and the inclusion
of Article 279(1) by the Constitution Amendment Act,
2016 indicates that Parliament intended for the
recommendations of the GST Council to only have a
persuasive value, particularly when interpreted along
with the objective of the GST regime to foster
cooperative federalism and harmony between the
constituent units.
171.1.2. Neither does Article 279-A begin with a non-
obstante clause nor does Article 246-A state that it is
subject to the provisions of Article 279-A. Parliament
and the State Legislatures possess simultaneous power
to legislate on GST. Article 246-A does not envisage a
repugnancy provision to resolve the inconsistencies
between the Central and the State laws on GST. The
"recommendations" of the GST Council are the product
of a collaborative dialogue involving the Union and the
States. They are recommendatory in nature. To regard
them as binding edicts would disrupt fiscal federalism,
where both the Union and the States are conferred equal
power to legislate on GST. It is not imperative that one
of the federal units must always possess a higher share
in the power for the federal units to make decisions.
Indian federalism is a dialogue between cooperative and
uncooperative federalism where the federal units are at
liberty to use different means of persuasion ranging
from collaboration to contestation.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
171.1.3. The Government while exercising its rule-
making power under the provisions of the CGST Act
and the IGST Act is bound by the recommendations of
the GST Council. However, that does not mean that all
the recommendations of the GST Council made by
virtue of the power Article 279-A(4) are binding on the
legislature's power to enact primary legislations.
27. The Hon'ble Supreme Court has clearly laid down
that even the recommendations of the GST Council made under
Article 279A(4) are not binding on the legislatures' power to
enact primary legislations. The recommendation we are
concerned with in the instant case is not one under Article
279A(4). The Parliament and the State Legislature have enacted
Section 168A invoking power under Article 246A of the
Constitution wherein the legislatures have provided for
recommendations of the Council, as constituted under Article
279A. This is the distinction we drew hereinabove, insofar as a
recommendation under Article 279A(4) and that under the
statutory provisions of Section 168A incorporated invoking the
power under Article 246A.
28. A recommendation definitely is a sine qua non,
but we have to notice that the Pandemic situation was taken into
account by the GST Council at its 47th and 49th meetings, which
recommended extension of the period to a specific date. The
caveat noticed by the Hon'ble Member of the State of Bihar, as
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
we noticed hereinabove, that there should be no further
extension, was also not accepted by the GST Council.
29. We take note of the supplementary counter
affidavit dated 03.10.2024 filed by the 3rd Respondent in CWJC
No. 4180 of 2024, in which is produced Annexure-3/2 series;
being the minutes of the 52 nd GST Council meeting and the 53 rd
meeting of the GST Council, which had ratified the
notifications, circulars and orders issued by the Central
Government and the decisions of the GST Implementation
Committee. At the 52nd meeting, Notification No. 56/2023-
Central Tax seeking to extend dates of specified compliances in
exercise of powers under Section 168A of the GST Act has been
ratified. It is also to be emphasized that Notification No.
56/2023-Central Tax specifically modifies the earlier
notifications issued; starting from Notifications 35/2020-Central
Tax, to 14/2021, 13/2022 and 9 of 2023. With due respect, we
are unable to agree with the reasoning in the judgment of the
learned Single Judge of the Gawhati High Court, which led to
setting aside of Notification No. 56 of 2023.
30. We also refer to the three circulars produced by
the State, which are the analogous certificates issued by the
State under the BGST Act. Contemporaneous to Circular No.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
13/2022-Central Tax dated 05.07.2022, the State has issued S.O.
174 dated 29.08.2022, produced as Annexure-R-3/5 along with
supplementary counter affidavit dated 26.10.2024 in CWJC No.
4180 of 2024. Likewise, contemporaneous to Notification No.
9/2023-Central Tax dated 31.03.2023, the State has issued S.O.
134 dated 17.05.2023 extending the limitation period for the
financial years 2017-18, 2018-19 and 2019-20 under Section
73(10) of the BGST Act to 31.12.2023, 31.03.2024 and
30.06.2024 respectively. Contemporaneous to Notification No.
56/2023-Central Tax dated 28.12.2023, the State has issued S.O.
60 dated 23.01.2024 extending the limitation for the financial
year 2018-19 to 30.04.2024 and that for the financial year 2019-
20 up to 31.08.2024. Hence, the limitation stands extended
under both the GST enactments.
31. Be that as it may, we also specifically looked at
the directions issued by the Hon'ble Supreme Court in suo motu
Writ Petition No. (C) No. 3 of 2020 in Re: Cognizance For
Extension Of Limitation. We extract sub-paragraph (I) of para
5, which read as under:-
"(I) The order dated 23.03.2020 is restored and in
continuation of the subsequent orders dated 08.03.2021,
27.04.2021 and 23.09.2021, it is directed that the period
from 15.03.2020 till 28.02.2022 shall stand excluded for
the purposes of limitation as may be prescribed under
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
any general or special laws in respect of all judicial or
quasi-judicial proceedings."
(underlining for emphasis)
32. In fact, the Hon'ble Supreme Court directions
apply to all judicial and quasi-judicial proceedings under all
laws and special laws and hence, the exclusion of the period
from 15.03.2020 to 28.02.2022 applies equally to assessees and
the statutory authorities. The suspension of limitation was on
account of disruption of every human activity, the incapacity
visited on the community; equally affecting the assessees and
the governmental machinery, which machinery also functions
through its officers, who were also disabled during the period.
The recommendation made by the GST Council and the
notification brought out by the Government, hence, were in
abundant caution.
33. The Government by the impugned notifications
did not extend the limitation for the entire period granted by the
Hon'ble Supreme Court. At the risk of repetition, the extended
date of filing of return under Section 44(10) of the GST Act for
the years 2017-18, 2018-19 and 2019-20 were respectively on
07.02.2020, 31.12.2020 and 31.03.2021. The three-year period
under Section 73(10) of GST Act hence commences from such
dates and would have normally expired respectively on
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
07.02.2023, 31.12.2023 and 31.03.2024. For the year 2017-18
the period between 15.03.2020 to 28.02.2022; 2 years minus 14
days come within the period of limitation. Hence the period of 1
year, 11 months and 16 days have to be excluded for the year
2017-18, which would take the limitation period to 21.01.2025.
34. Similarly, in the financial year 2018-19, the period
between 01.01.2021 and 28.02.2022 should be excluded from
the three-year period commencing from the extended date of
filing amended returns for that year; i.e: between 31.03.2020 to
31.12.2023. The 01 year 02 months so excluded would extend
the limitation from 31.12.2023 to 28.02.2025, for the
assessment year 2018-19. Likewise, for the financial year 2019-
20 the extended due date of filing of return falls on 31.03.2021
and the limitation under Section 73(10) of the GST Act extends
upto 31.03.2024. The period excluded for reason of the Covid-
19 pandemic, coming within the period of limitation, hence
would be 11 months which would enable extension of limitation
under Section 73(10) of the GST Act from 31.03.2024 to
28.02.2025. The extended dates as per the notifications fall
within the period of limitation; when the exclusion enabled by
the Hon'ble Supreme Court; between 15.03.2020 and
28.02.2022 is applied.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
35. For the assessment year 2017-18, the expiry of
limitation on 31.03.2023 as per the Hon'ble Supreme Court's
directions stand extended to 21.01.2025, that of 2018-19, which
fell on 31.12.2023 stands extended to 28.02.2025 and that of
2019-20 falling on 31.03.2024 stands extended to 28.02.2025.
None of these dates have reached and the orders impugned in
these batch of cases are within the extension of limitation
granted by the Hon'ble Supreme Court.
36. The learned Advocate General had relied heavily
on a judgment of a Division Bench of the Allahabad High Court
in Writ Tax No. 1256 of 2023, titled as M/s Graziano
Trasmissioni vs. Goods and Services Tax & Ors. and analogous
cases. Therein a Division Bench had upheld the extension made
of the limitation for the years 2017-18, 2018-19 and 2019-20 by
Notification No. 13/2022 and Notification No. 9/2023. We
respectfully concur with the judgment of the Division Bench of
the High Court of Allahabad; which also noticed the judgment
of the Hon'ble Supreme Court in Re: Cognizance for
Extension of Limitation (Miscellaneous Application No. 408
of 2022 and connected matter) to find that "suffice to note, no
excessive extension of time is seen to have been granted. If the
period beginning 15.03.2020 to 28.02.2022 were to be
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
excluded, a similar result would have arisen in terms of
limitation extension"(sic).
37. We notice that the Division Bench had also made
a caveat, insofar as the above statement having been made only
to deal with the submission of colourable exercise of power and
not by way of an independent reason to uphold the exercise of
legislative power. We extract Paragraphs 109 to 114 of the said
judgment:-
"109. Thus, in the context of a conditional legislative
function exercised by the Central Government and the
State Government on the recommendation made by its
expert i.e., Council, we find it difficult to hold that there
was no application of mind by the delegate in issuing
the impugned Notifications. The material existed as has
been discussed above. The application of mind is writ
large on the face of the agenda and minutes relied by
learned counsel for the petitioners and admitted to the
respondents.
110. Once we have held that issuance of the time
extension application was a legislative function and
there existed material and due deliberation/
consideration over/of to that material, before the
legislative function was performed, the first condition of
existence of circumstances for exercise of the said
power described as conditional legislation, stood
fulfilled. Therefore, the ratio of the decision of the
Supreme Court in Mohit Minerals Private Limited
(supra) is also of no avail. By way of principle it may
not be doubted that the recommendations of the Council
remained persuasive. The Central Government and the
State Government were not duty bound to conform
thereto. However, in absence of any fact shown to exist,
the Central Government and the State Government have
exercised their conditional legislative function in
accordance with law. No palpable illegality or
arbitrariness has been shown to exist as may warrant
any deeper examination by the Court.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
111. Next, we have to examine, if that consideration was
enough and if it satisfied any further test laid down in
Section 168A of the Central Act and the State Act. Here,
we are unable to accept the submission advanced by
learned counsel for the petitioner that there were mere
difficulties faced by the revenue authorities in
conducting scrutiny and audit. The period 15.03.2020 to
28.02.2022 remains the darkest period of our recent
past, arising after the second World War. No calamity of
equal magnitude has disrupted human life since then. In
the context of a global village, that our world has
become, the pandemic COVID-19 disrupted all human
activities across all continents and left no strata of the
society, organisation or institution or other entity,
unaffected over a long duration of time. The full impact
of the COVID-19 is still to be assessed.
112. Then, directly material to our discussion before the
Council it had been specifically represented to provide
for suitable extensions of time keeping in mind the fact
that the scrutiny and audit work with respect to Annual
Returns for the F.Ys. 2017-18, 2018-19 and 2019-20
could not be done for reason of reduced working staff,
staggered timings and exemptions granted to various
category of employees, to attend office establishments,
during the spread of the pandemic COVID-19. It was
specifically included through the agenda item material
that no action for scrutiny and audit etc. could be
undertaken during the initial period of the GST
implementation. That recital may not be cited as a self-
disabling act of the revenue authorities. It is undisputed
to the petitioners that the last date of filing of Annual
Return for the F.Y. 2017-18 was extended up to
7.2.2020. Consequently, no scrutiny or audit for the F.Y.
2017-18 may have been (effectively) undertaken, before
that day. That function may have arisen only within a
reasonable time thereafter.
113. As to the construction of reasonable time, in the
context of the legislative policy providing for a three
year time (to frame an adjudication order), from the last
date of filing of Annual Return and further keeping in
mind the legislative policy providing for issuance of
Show Cause Notice up to two years and nine months
from the last date of filing of Annual Return, that
reasonable period of time extended up to November,
2022.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
114. While the order of the Supreme Court in Re:
Cognizance for Extension of Limitation (supra) may
not per se apply to an adjudication proceeding and it is
not the case of the respondents that they claim direct
benefit of that relaxation of limitation granted for the
period 15.03.2020 to 28.02.2022, at the same time, we
must remember that judicial notice was taken of the
disabling events triggered by the spread of the pandemic
COVID-19, by the highest Court of the land. That
judicial recognition of that fact, was commonly known
to all, itself is irrebuttable evidence of both the extent of
disablement and the length of time for which such
disablement continued to exist, unabated. In face of that
recognition and established truth, no use or purpose may
be served in offering any deliberation. Therefore, we
conclude, the revenue authorities were visited with a
circumstance that was not of their making. It was not a
mere difficulty of the usual kind. It was not a wholly
temporary or transient impairment caused to their
functioning. Beginning 15.03.2020, it had disabled the
working of the revenue authorities, over a long period,
occasioned by a 'force majeure' circumstance."
38. We perfectly concur with the above reasoning but
with due respect only make a reservation insofar as the finding
in Paragraph 114 that the judgment of the Hon'ble Supreme
Court in Re: Cognizance for extension of limitation (supra)
would not per se apply to an adjudication proceeding; which we
are unable to accept; with all the respect at our command.
39. We are of the opinion, as expressed hereinabove,
that the decision of the Hon'ble Supreme Court and the
direction to exclude the period between 15.03.2020 to
28.02.2022 applies across the board to the assessees and the
statutory authorities; both of whom act through authorized or
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
designated persons, who were incapacitated during the
pandemic period, from satisfying the compliances as required in
the statute, which obligations are not only with respect to timely
filing of returns and other compliances, but also initiation and
completion of proceedings by the statutory authorities. In fact, it
is to be noticed that the Hon'ble Supreme Court, having
excluded the limitation period between 15.03.2020 till
28.02.2022, by its order dated 10.01.2022 granted further time
of three months where the limitation expired during the period
between 15.03.2020 to 28.02.2022 and also provided further
time, if so stipulated by the statute, as per direction No. (III) in
the said decision.
40. We emphasize that insofar as the three-year
period; relatable to the statutory limitation, there is substantial
exclusion, as provided for by the Hon'ble Supreme Court in
Para-1 of the directions in its decision. Hence, it is paragraph-
5(I) which is applicable to the instant case, and not paragraph-
5(III) and there can be no ground raised that the issuance of
orders should have been within three months from 28.02.2022,
especially since, as per the extension of time for filing final
returns, the limitation for the years of 2017-18, 2018-19 and
2019-20 would have fallen only on 07.02.2023, 31.12.2023 and
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
31.03.2024; all of which fall after 28.02.2022. The entire period
or portions of the period excluded by the Hon'ble Supreme
Court, fall within the three year limitation period in each of the
subject years, as we have already detailed. The limitation hence
stand extended to the extent of the periods exempted by the
Hon'ble Supreme Court. However, since notifications are issued
by the respective Governments extending the period of
limitation, necessarily the limitation for the three subject years
would stand extended only to that notified.
41. We find absolutely no reason to interfere with the
orders passed, on the ground of limitation.
42. The next contention raised on behalf of some of
the petitioners is based on Section 61 of the GST Act and Rule
99 of the GST Rules. Section 61 speaks of scrutiny of returns
and the related particulars furnished by the registered person, to
verify the correctness of the return and if any discrepancy is
noticed, the requirement to inform such discrepancy to the
assessee in the manner prescribed and seek explanation thereto.
Rule 99 prescribes the manner in which the notice has to be
issued in Form-GST ASMT-10. The contention is that, without
such notice and a consideration of explanation by the assessee,
there can be no proceeding initiated under Section 73.
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
43. While Section 69 provides for scrutiny of returns,
Section 73 visualises a proceeding, when it appears to the
Proper Officer, that any tax has not been paid or short paid and
erroneously refunded or where input tax credit has been
wrongly availed or utilised for any reason other than by reason
of fraud or any willful statement or suppression of facts to evade
tax. If there is any fraud or wilful-misstatement or suppression
of facts to evade tax, the proceedings are initiated under Section
74, which has a longer period of limitation of five years under
sub-section (10) of Section 74 of the GST Act.
44. According to us, Section 73 is a stand alone
provision, which can be invoked separately, not coming within
the ambit of a mere scrutiny of returns, when it appears to the
Proper Officer that there is any escapement of tax, erroneous
refund or wrongful claim of input tax credit. True, scrutiny of
returns is also a procedure which can be adopted by the
Assessing Officer and any discrepancy noticed has to be
informed to the assessee. If the assessee's explanation is found
satisfactory, no further action is to be taken and if it is not
satisfactory or an explanation is not submitted, then further
proceeding has to be taken under Sections 65, 66, 67, 73 or 74.
It is not the stipulation that in every proceeding under Section
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
73, it should be preceded by a notice in Form GST ASMT-10;
when the proceeding under Section 73 is itself preceeded by a
notice. The gravity of a discrepancy noticed on scrutiny of
returns is a tad lesser; than, when it appears to the Proper
Officer that there is an escapement of tax, erroneous refund or
wrongful claim of input tax.
45. The last contention taken by some of the assessees
is based on Section 75 (4) of the GST Act, which is extracted
hereunder:-
"An opportunity of hearing shall be granted where a
request is received in writing from the person
chargeable with tax or penalty, or where any adverse
decision is contemplated against such person."
46. Hence, when a reply has been submitted to the
notice issued under Section 73 and if any adverse order is
contemplated, without even a request for personal hearing, the
Assessing Officer has to issue a notice providing an opportunity
of hearing. This is the statutory mandate, from which there is
no escape.
47. In the writ petitions, being CWJC No. 4180 of
2024, CWJC No. 4533/2024, CWJC No. 5233/2024, CWJC
No. 5647/2024, CWJC No. 5805/2024, CWJC No. 5891 of
2024, CWJC No. 6190/2024, CWJC No. 6195/2024, CWJC No.
6211/2024, CWJC No. 6533/2024, CWJC No. 6831 of 2024
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
CWJC No. 6985/2024, CWJC No. 7009/2024, CWJC No.
7076/2024, CWJC No. 7286/2024, CWJC No. 7662/2024,
CWJC No. 9103/2024, CWJC No. 9108 of 2024, CWJC No.
9218/2024, CWJC No. 10981/2024, CWJC No. 11216 of 2024
CWJC No. 11510/2024, CWJC No. 11662/2024, CWJC No.
11828/2024, CWJC No. 11833/2024, CWJC No. 11860/2024,
CWJC No. 11913/2024 and CWJC No. 11914/2024, the
assessment orders impugned have been passed without granting
a personal hearing under Section 75(4) of the GST enactments,
in which circumstance, the orders are set aside on violation of
the statutory mandate for notice of personal hearing and the
matters are remitted to the respective Assessing Officers to issue
notice for affording an opportunity of personal hearing, to hear
the assessees if they appear on the date notified or once
adjourned and pass orders within three months from the date of
this judgment or within the limitation period provided, if not
expired, whichever falls later. The writ petitions are allowed to
the limited extent of the remand made for personal hearing,
however, finding the other grounds raised to be of no avail
48. In the writ petitions, being CWJC No. 4505/2024,
CWJC No. 9453/2024, CWJC No. 10182/2024, and CWJC No.
11511/2024, where a personal hearing has been afforded, we
Patna High Court CWJC No.4180 of 2024 dt. 27-11-2024
find no reason to interfere with the impugned orders, we reject
the writ petitions.
49. Ordered accordingly.
50. Interlocutory application(s), if any, shall stand
closed.
(K. Vinod Chandran, CJ)
Partha Sarthy, J: I agree.
(Partha Sarthy, J)
Ranjan/Sujit..
AFR/NAFR
CAV DATE 20.11.2024
Uploading Date
Transmission Date NA
