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[Cites 3, Cited by 0]

Karnataka High Court

Anish Dass vs Assistant Commissioner Of Commercial ... on 29 April, 2026

Author: S Sunil Dutt Yadav

Bench: S Sunil Dutt Yadav

                                        -1-
                                                      NC: 2026:KHC:24071
                                                 WP No. 10006 of 2026


             HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 29TH DAY OF APRIL, 2026

                                     BEFORE
                   THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
                      WRIT PETITION NO. 10006 OF 2026 (T-RES)
            BETWEEN:

            1.   ANISH DASS
                 PROPRIETOR OF M/S. IDEA TRADERS, SON OF DAVID
                 DASS, AGED ABOUT 35 YEARS,
                 HAVING PLACE OF BUSINESS AT NO 39,
                 SHANTHIVANA, 3RD CROSS,
                 SAHAKARANAGAR,
                 BENGALURU-560092.
                                                         ...PETITIONER
            (BY SRI. HARSHITH N BALAKRISHNA.,ADVOCATE)

            AND:

            1.   ASSISTANT COMMISSIONER OF COMMERCIAL TAXES
                 NO, 80/08, SAMYA TOWERS, TATA NAGAR MAIN ROAD,
Digitally
signed by        BENGALURU 560092.
VIJAYA P
Location:
HIGH        2.   HDFC BANK
COURT OF         REPRESENTED BY ITS MANAGER,
KARNATAKA
                 NO. 178-A, MATADAHALLI,
                 NEXT TO KFC, R.T. NAGAR MAIN ROAD,
                 BENGALURU 560032
                                                        ...RESPONDENTS
            (BY SMT. JYOTI M. MARADI, HCGP)

                 THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
            THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
            CERTIORARI OR ORDER OR DIRECTION IN THE NATURE OF
            CERTIORARI TO SET ASIDE THE NOTICE OF INTIMATION OF TAX
                                 -2-
                                               NC: 2026:KHC:24071
                                             WP No. 10006 of 2026


HC-KAR



ASCERTAINED AS PAYABLE UNDER SECTION 73(9) KGST ACT,
2017 DATED 27.08.2024, BEARING REFERENCE NO.ACCT (LGSTO-
152)/DRC-07/2024-25/ORDER-U/S 73/2024/25, ISSUED BY THE
RESPONDENT NO. 1 (ANNEXURE-A) AND ETC.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S SUNIL DUTT YADAV


                          ORAL ORDER

Petitioner has challenged the validity of the order at Annexure-A which is an order of adjudication under Section 73(9) of the KGST / CGST Act.

2. Petitioner submits that he could not participate in the proceedings, in light of non-receipt of any communication because the paid email account was not accessible. It is submitted that as the petitioner was not paying the subscription charges, no communication was received through email ID. It is submitted that ex-parte order is passed and petitioner has material to demonstrate by way of reconciliation statement of export invoices and corresponding FIRC/BRC received, in the requisite format. Accordingly, it is submitted that the impugned order may -3- NC: 2026:KHC:24071 WP No. 10006 of 2026 HC-KAR be set aside and the matter be remitted to the stage of reply to the show cause notice.

3. Perused the order at Annexure-A. The Authority has observed that the petitioner has not filed reply nor filed objections to the show cause notice. The Authority has also recorded a finding that there is non-compliance of zero-rated turnover as per Rule 96(A) of the CGST/KGST Rules and accordingly, the supplies are considered as taxable supplies and tax at domestic / local domestic rate is levied considering the export turnover as domestic outward supply attracting domestic rate of tax.

4. In light of the petitioner's assertion that he would file reconciliation statement of export invoices and corresponding FIRC/BRC received in the requisite format and also noticing that the findings of the Authority is without the benefit of reply to the show cause notice, the impugned order is required to be set aside. -4-

NC: 2026:KHC:24071 WP No. 10006 of 2026 HC-KAR

5. Accordingly, the order at Annexure-A is set aside. The matter is remitted to the stage of reply to the show cause notice. In light of the lapse on the part of the petitioner, petitioner to pay 10% of the tax demand.

6. Petitioner to appear before respondent No.1 without further notice on 25.05.2026. All contentions on merits are kept open.

7. In light of the order at Annexure-A being set aside, respondent - Authorities to rescind the instructions issued to the Bank forthwith.

8. In light of the above, petition is disposed of.

Sd/-

(S SUNIL DUTT YADAV) JUDGE VP