27Th March vs Commissioner
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Uttarakhand High Court

27Th March vs Commissioner on 27 March, 2026

                                                        2026:UHC:2183-DB




     IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

         HON'BLE THE CHIEF JUSTICE SRI MANOJ KUMAR GUPTA
                                 AND
              HON'BLE SRI JUSTICE SUBHASH UPADHYAY



              WRIT PETITION (M/B) NO. 186 OF 2026


                             27TH MARCH, 2026


M/s A & M Constructions                         ......          Petitioner


Versus


Commissioner, Central Goods
and Services Tax & another                      ......         Respondents


Counsel for the petitioner       :       Mr. Prince Chauhan, learned counsel
                                         through video conferencing

Counsel for the respondents      :       Mr. Shobhit Saharia, learned counsel



The Court made the following:


JUDGMENT:

(per Sri Manoj Kumar Gupta, C.J.)

1) The petitioner has assailed the order dated

27.05.2023 cancelling the GST registration of the

petitioner firm on the ground that it had failed to file the

returns within prescribed period.

2026:UHC:2183-DB

2) Learned counsel for the petitioner submits that

in identical facts and circumstances in WPMB No. 39 of

2025 a Co-ordinate Bench has permitted the petitioner

therein to file application for revocation of the cancellation

order and subject to deposit of unpaid tax along with

interest and penalty, the competent authority has been

directed to decide the application for revocation of the

cancellation order. The operative part of the order passed

in said writ petition is as follows :

"8. Accordingly, present writ petition is disposed of by permitting petitioner to move an application for revocation of the cancellation order. If he makes such application within two weeks from today and also furnishes all the pending returns and deposits unpaid tax along with interest and amount of penalty, the Competent Authority shall consider the petitioner's prayer for revocation as per law within four weeks from the date of receipt of such application."

3) It is urged that similar liberty may be granted to

the petitioner.

4) Mr. Shobhit Saharia, learned counsel for the

respondents has no objection in case the present writ

petition is disposed of in the same terms.

2026:UHC:2183-DB

5) Accordingly, the writ petition is disposed of in

the same terms as WPMB No. 39 of 2025.

6) Pending application(s), if any, also stand

disposed of.

_______________________ MANOJ KUMAR GUPTA, C.J.

_________________ SUBHASH UPADHYAY, J.

         TH
Dt: 27        MARCH, 2026
Negi





HIMANS
                 DN: c=IN, o=HIGH COURT OF

UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=bb3b60774012c1ef1dae20d13a af116e73351fdaf6878326386908a7f90d5

HU NEGI 757, postalCode=263001, st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A80990FC 51A722A6BC552D470EB4FD2F88DDF7C 18DB2A1524A4D, cn=HIMANSHU NEGI Date: 2026.03.27 18:23:24 +05'30'