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Delhi High Court - Orders

Super India Paper Products vs Union Of India Through Ministry Of ... on 14 December, 2020

Author: Manmohan

Bench: Manmohan, Sanjeev Narula

$~ Suppl. -1 to 9, 12 to 16, 18 to 28, 30, 31 & 43
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
1.
+    W.P. (C) 1150/2020 & CM APPL.3814/2020
     SUPER INDIA PAPER PRODUCTS                 ..... Petitioner
                      Through: Mr. Akshat Malpani with
                                Mr. Mangesh Bhende and
                                Mr. Digajmaan Mishra, Advocates.
                      versus
     UNION OF INDIA THROUGH MINISTRY OF
     FINANCE, SECRETARY & ORS.              ...... Respondents
                   Through:  Mr. Anuj Aggarwal, ASC, GNCTD
                            for R-4&5.

                      WITH
2.
+    W.P. (C) 1831/2020 & CM APPL.6347/2020
     JUNIPER HOTELS PRIVATE LIMITED                ..... Petitioner
                      Through: None.

                      versus
     UNION OF INDIA & ORS.                  ...... Respondents
                   Through:      Ms. Suhani Mathur, Advocate for Mr.
                                 Harpreet Singh, Sr. Standing Counsel
                                 for GST.

                      WITH
3.
+    W.P. (C) 2326/2020 & CM APPL.8161/2020 & 32784/2020
     M/S THE BRITISH MOTOR CAR COMPANY (1934) PVT LTD
                                                ..... Petitioner
                      Through: None.

                      versus
     UNION OF INDIA THROUGH SECRETARY,
     MINISTRY OF FINANCE & ORS.              ...... Respondents
                   Through: Ms. Sunieta Ojha, Advocate.
                      WITH
4
+   W.P. (C) 2374/2020
    FALCON TECHNOLOGIES PVT. LTD.                ..... Petitioner
                Through: None.
                versus
    UNION OF INDIA AND ORS.            ...... Respondents
                  Through:   Mr. Anuj Aggarwal, ASC, GNCTD
                            for R-2,3 & 4.
                  WITH
6
+   W.P. (C) 3099/2019
    DEVELOPER GROUP INDIA PRIVATE LIMITED ..... Petitioner
                Through: Mr. Kavita Jha with Ms. Swati
                          Agarwal, Advocates.
                versus
    UNION OF INDIA & ORS.                       ...... Respondents
                  Through:     None.
                  WITH
7
+   W.P.(C) 12162/2019 & CM APPL.49749/2019

    ARIEN SALES & MARKETING            ..... Petitioner
                  Through: Mr. Rajesh Jain with Mr. Virag
                           Tiwari and Mr. Ramashish,
                           Advocates.
                  versus
    COMMISSIONER, DELHI GOODS &
    SERVICES TAX & ANR.               ..... Respondents
                  Through: Mr. Anuj Aggarwal, ASC, GNCTD.
                  WITH
8
+   W.P. (C) 12486/2019
    BENLON INDIA LTD                           ..... Petitioner
                  Through:    Mr. Vinay Gupta, Advocate.
                       versus
     UNION OF INDIA & ORS.                   ...... Respondents
                   Through:       Mr. Vivek Goyal, CGSC for UOI.
                                  Ms. Suhani Mathur, Advocate for Mr.
                                  Harpreet Singh, Sr. Standing Counsel
                                  for GST.
                                  Mr. Anuj Aggarwal, ASC, GNCTD .
                      WITH
9
+    W.P. (C) 12686/2019 & CM APPL.51786/2019
     RIGOSS ESTATE NETWORK PVT. LTD.              ..... Petitioner
                      Through: Mr. Ruchir Bhatia, Advocate with
                                Ms. Madhura M. N, Advocate.
                      versus
     UNION OF INDIA THROUGH
     SECRETARY & ORS.                       ...... Respondents
                   Through:  Mr. Anuj Aggarwal, ASC, GNCTD
                            for R-3.
                   WITH
12
+    W.P.(C) 13375/2019
     M/S JAHANPANAH CLUB                             ..... Petitioner
                      Through:    None.
                      versus

     UNION OF INDIA & ORS.                          ...... Respondents
                   Through:       Mr. Amit Bansal, Sr. Standing
                                  Cousnel with Ms. Vipasha Mishra,
                                  Advocate for R-2 & 3.
                      WITH
13
+    W.P.(C) 13680/2019
     PRIYANJAL ELECTRONICS                       ..... Petitioner
                      Through: Mr. Ajay Jain, Advocate.
                               Mr. Kavita Jha and Ms. Devika Jain,
                               Advocates.
                      versus
      UNION OF INDIA & ORS.                           ...... Respondents
                   Through:       Ms. Suhani Mathur, Advocate for Mr.
                                  Harpreet Singh, Sr. Standing Counsel
                                  for GST.
                                  Mr. Anuj Aggarwal, ASC, GNCTD
                                  for R-3.
                      WITH
14
+    W.P.(C) 1078/2020
     TARA MACHINES AND TECH
     SERVICES PVT. LTD.                          ..... Petitioner
                      Through: Mr. Konark Rishi Bhatnagar and
                               Ms. Isha Thakur, Advocats.
                      versus

     COMMISSIONER OF GST                             ...... Respondent
                 Through:         Ms. Suhani Mathur, Advocate for Mr.
                                  Harpreet Singh, Sr. Standing Counsel
                                  for GST.
                      WITH
15
+    W.P.(C) 1224/2020
     LA PRISTINE BIOCEUTICALS PVT. LTD.             ..... Petitioner
                      Through: None.
                      versus

     UNION OF INDIA & ORS.                           ...... Respondents
                   Through:       Ms. Suhani Mathur, Advocate for Mr.
                                  Harpreet Singh, Sr. Standing Counsel
                                  for GST.
                                  Mr. Anuj Aggarwal, ASC, GNCTD
                                  for R-4,5&6.
                      WITH
16
+    W.P.(C) 1232/2020
     ULTRATECH TEXTURES PAINTS PVT. LTD. ..... Petitioner
                      Through: None.
                      versus

     UNION OF INDIA & ORS.                        ...... Respondents
                   Through:    Ms. Suhani Mathur, Advocate for Mr.
                               Harpreet Singh, Sr. Standing Counsel
                               for GST.
                     WITH
18
+    W.P.(C) 3658/2020
     SCANDIA MOTORCARS PVT. LTD.      ..... Petitioner
                 Through: Mr. Nishant Mittal, Advocate.
                     versus
     UNION OF INDIA & ORS.     ..... Respondents
                   Through:    Mr. Asheesh Jain, CGSC with Mr.
                               Amrit Singh, Advocate for R-1.
                               Mr. Sandeep Kumar with Mr. Kunal
                               Sharma, Sr. Standing Cousnel for
                               Income Tax Department.
                               Mr. Dhananjaya Mishra, Advocate for
                               R-6 and 7.
                     WITH
19
+    W.P.(C) 3690/2020
     SPEEGO VEHICLES PVT. LTD.         ..... Petitioner
                  Through: Mr. Vineet Bhatia and
                            Mr. Chanderkant Singh, Advocates.
                     versus
     UNION OF INDIA & ORS.                 ..... Respondents
                   Through:    Mr. Asheesh Jain, CGSC with Mr.
                               Amrit Singh, Advocate for R-1.
                               Ms. Suhani Mathur, Advocate for Mr.
                               Harpreet Singh, Sr. Standing Counsel
                               for GST.
                     WITH
 20
+    W.P.(C) 3758/2020

     WELDMART INTERNATIONAL               ..... Petitioner
                 Through: Mr. Vineet Bhatia, Advocate
                 versus

     UNION OF INDIA & ORS.                    ..... Respondents
                   Through:     Mr.Dev P Bhardwaj, CGSC for UOI.
                                Mr. Anuj Aggarwal, ASC, GNCTD
                                with Mr. Ankit Monga, Advocate for
                                R-2 and R-3.
                     WITH
21
+    W.P.(C) 3759/2020

     S. S. AUTOMOTIVE PVT. LTD.         ..... Petitioner
                   Through: Mr. Vineet Bhatia, Advocate
                   versus

     UNION OF INDIA & ORS.      ..... Respondents
                   Through:     Mr. Ajay Digpaul, CGSC and Mr.
                                Kamal R. Digpaul, Advocate for R-
                                1/UOI.
                                Mr. Anuj Aggarwal, ASC, GNCTD
                                with Mr. Ankit Monga, Advocate for
                                R-2.
                                Mr. Sandeep Kumar with
                                Mr. Kunal Sharma, Sr. Standing
                                Cousnel for Income Tax Department.
                     WITH
22
+    W.P.(C) 3760/2020

     ALSTONE INTERNATIONAL      ..... Petitioner
                  Through: Mr. Vineet Bhatia, Advocate

                     versus
      UNION OF INDIA & ORS.            ..... Respondents
                   Through:     Mr. Ajay Digpaul, CGSC and
                                Mr. Kamal R. Digpaul, Advocate for
                                R-1/UOI.
                                Mr. Sandeep Kumar with Mr. Kunal
                                Sharma, Sr. Standing Cousnel for
                                Income Tax Department.
                                Mr. Anuj Aggarwal, ASC, GNCTD
                                with Mr. Ankit Monga, Advocate for
                                R-4.
                     WITH
23
+    W.P.(C) 3761/2020
     ESS AAR AUTOMOTIVE PVT. LTD.      ..... Petitioner
                  Through: Mr. Vineet Bhatia, Advocate

                     versus

     UNION OF INDIA & ORS.                  ..... Respondents
                   Through:     Mr. Anil Soni, CGSC with Mr.
                                Devesh Dubey, Advocate for R-1.
                                Mr. Anuj Aggarwal, ASC, GNCTD
                                with Mr. Ankit Monga, Advocate for
                                R-2.
                     WITH
24
+    W.P.(C) 3766/2020

     SHRINIWAS TIN INDUSTRIES PVT. LTD.       ..... Petitioner
                   Through: Mr. Sandeep Sethi, Sr. Advocate
                            With Ms. Kavita Jha and Mr. Vaibhav
                            Kulkarni, Advocates.
                   versus

     UNION OF INDIA & ORS.                      ..... Respondents
                   Through: Mr. Anil Soni, CGSC with Mr. Devesh
                            Dubey, Advocate for respondents No.1
                            and 2.
                                 Mr. Anuj Aggarwal, Advocate with
                                Mr. Ankit Monga, Advocate
                                for respondent No.4.
                     WITH
25
+    W.P.(C) 3988/2020
     KALPATRU ENTERPRISES
     THROUGH ITS PROPRITOR NEERAJ JAIN           ...... Petitioner
                  Through: Mr. Abhishek Garg, Advocate.
                           Mr. Kavita Jha and Ms. Devika Jain,
                           Advocates.
                  versus

     UNION OF INDIA THROUGH ITS
     SECRETARY MINISTRY OF FINANCE & ORS. ...... Respondents
                   Through: Mr. Sanjeev Uniyal and Mr. Dhawal
                            Uniyal, Advocates for respondent
                            No.1.
                            Ms. Suhani Mathur, Advocate for Mr.
                            Harpreet Singh, Sr. Standing Counsel
                            for GST.
                   WITH
26
+    W.P.(C) 3996/2020

     BALAJI IMPEX                            ...... Petitioner
                     Through:     Mr. Abhishek Garg, Advocate.
                     versus
     UNION OF INDIA & ORS.                    ....... Respondents
                   Through:       Mr. Ravi Prakash, Advocate with
                                  Mr. Farman Ali, Mr. Aman Malik and
                                  Mr. Mohammad Shahn Ulla,
                                  Advocates, for respondent No.1.
                     WITH
27
+    W.P.(C) 4143/2020 & CM APPL.14908/2020
     R.R. DISTRIBUTORS PVT. LTD.             ..... Petitioner
                       Through:    Mr. Rajesh Jain with Mr. Virag
                                  Tiwari, Mr.Deepak Gupta and
                                  Mr.Ramashish, Advocates.
                      versus

     COMMISSIONER OF CENTRAL TAX,
     GST DELHI NORTH & ANR.             ..... Respondents
                  Through: Mr. Avnish Singh, Advocate for
                            respondent No.2/UOI.
                            Ms. Suhani Mathur, Advocate for Mr.
                            Harpreet Singh, Sr. Standing Counsel
                            for GST.
                  WITH
28
+    W.P. (C) 4234/2020

     M/S INTEGRATED PROJECT LOGISTICS
     PRIVATE LIMITED THROUGH
     MR. MANOJ ROY DIRECTOR                     ..... Petitioner
                   Through: Mr. Sanjay Bansal, Advocate.

                   versus
     UNION OF INDIA                                 ..... Respondent
                   Through:       Mr. Anil Soni, CGSC with Mr.
                                  Devesh Dubey, Advocate for
                                  respondents No.1/UOI.
                      WITH
30
+    W.P. (C) 7111/2020

     HL PROMOTERS PRIVATE LTD.               ..... Petitioner
                  Through: Mr. Ashok K. Bhardwaj and Mr.
                           Manish Kr. Hirani, Advocates.
                  versus

     UNION OF INDIA & ORS.                          ...... Respondents
                          Through:     Mr. Farman Ali, with Ms. Meghna
                                      Nimbekar, Advocates for respondent
                                      No. 1.
                                      Ms. Suhani Mathur, Advocate for Mr.
                                      Harpreet Singh, Sr. Standing Counsel
                                      for GST.
                         WITH
31
+     W.P. (C) 8583/2020
      M/S. GENEXT INTERNATIONAL                        ..... Petitioner
                       Through: Mr. M. A. Ansari with Mr. Khursheed
                                Ahmad, Advocates.
                       versus
      UNION OF INDIA & ORS.                       ...... Respondents
                    Through: Ms. Saroj Bidawat, Advocate for UOI.
                              Ms. Suhani Mathur, Advocate for Mr.
                              Harpreet Singh, Sr. Standing Counsel
                              for GST.
                    WITH
43
+     W.P. (C) 3793/2020
      SHARDA CHEMICALS                                        ..... Petitioner
                       Through:       None.
                       versus

      UNION OF INDIA & ORS.                    ...... Respondents
                    Through: Mr. Bhagwan Swarup Shukla, CGSC
                             for UOI.
      CORAM:
      HON'BLE MR. JUSTICE MANMOHAN
      HON'BLE MR. JUSTICE SANJEEV NARULA
                  ORDER

% 14.12.2020 The petitions have been listed before this Bench by the registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.

The present batch of matters was listed today for final hearing and disposal. After hearing arguments of the learned counsel for the Petitioners for some time, it has emerged that there are multiple issues regarding GST TRAN-1 involved in the present petitions. Thus, to streamline the hearing, it is desirable that petitions be clubbed into smaller batches, as per the issue being canvassed in each petition.

Accordingly, we direct the learned counsel for the Petitioners to prepare a one-page summary of their respective petitions to indicate the issue involved therein. The one-page summary should specifically include the following details: -

1) Whether the case is one falling under Section 140(1) or Section 140(3) of the CGST Act, 2017?
2) Whether an attempt to upload the GST TRAN-1 was made within the time prescribed under the Rules? In this behalf the date of filing be mentioned with reference to the document placed on record.
3) Whether the failure to upload GST TRAN-1 occurred on account of a technical glitch/error or because of some other grievance? Briefly provide the details.
4) Whether the Petitioner has proof of attempted uploading of the form, such as screenshots etc.? Give details with reference to the document/annexure placed on record.
5) Whether any complaint was made to the Nodal Officer concerned or the ITGRC/ GST Council. If yes, details of the same be given.

The parties are directed to file the abovementioned summary within three days, i.e., 17th December, 2020. Copies of the same shall also be emailed to the concerned Court Masters. List on 21st December, 2020.

The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.

MANMOHAN, J SANJEEV NARULA, J DECEMBER 14, 2020 AS