Karnataka High Court
Sri. Mujeeb Rehman vs Commercial Tax Officer on 15 October, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:41469
WP No. 62 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 62 OF 2025 (T-RES)
BETWEEN:
SRI. MUJEEB REHMAN,
S/O SRI MANGALORE ABDUL KHADER,
AGED ABOUT 42 YEARS,
PROPRIETOR OF M/S BISMILLAH METAL MART,
R/AT 2-10-815/3, BISMILLAH MANZIL,
BEJAI MANGALORE, BEJAI NEW ROAD,
DAKSHINA KANNADA - 575 004
...PETITIONER
(BY SRI. SHREEHARI KUTSA, ADVOCATE)
AND:
1. COMMERCIAL TAX OFFICER
(AUDIT)-5, DGSTO,
VANIJYA TERIGE BHAVANA,
MAIDHAN ROAD,
Digitally MANGALORE - 575 001
signed by
CHANDANA B 2. COMMERCIAL TAX OFFICER,
M (VIGILANCE-03), VTK 2,
Location: 'A' BLOCK, III FLOOR,
High Court of KORAMANGALA,
Karnataka BENGALURU - 560 047
3. COMMISSIONER OF COMMERCIAL TAXES
DIVISIONAL GOODS AND SERVICE TAX OFFICE (DGSTO)
VTK-2 BUILDING, RAJENDRA,
KORAMANGALA,
BENGALURU - 560 047
...RESPONDENTS
(BY SMT. JYOTI M. MARADI, HCGP)
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NC: 2025:KHC:41469
WP No. 62 of 2025
HC-KAR
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
UNDER 83 OF KGST/CGST ACT, 2017 PASSED BY THE
RESPONDENT NO.1 ON 27/09/2024 BEARING COMMON
REFERENCE NO.CTO(A)-5/MNG/GST/INS-1/2024-25 IN FORM GST
DRC-22 ISSUED TO ATTACH THE SB A/C.NO.23531 AT CANARA
BANK IN THE CASE OF THE PETITIONER AND ENCLOSED AS
ANNEXURE B1 AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner seeks for the following reliefs:
" a. Issue a Writ of Certiorari or Writ in the nature of Certiorari quashing the Order under 83 of KGST/CGST Act, 2017 passed by the Respondent No.1 on 27/09/2024 bearing common reference No.CTO(A)-5/MNG/GST/INS-1/2024-25 in Form GST DRC-22 issued to attach the SB A/c.No.23531 at Canara Bank in the case of the petitioner and enclosed as Annexure B1.
b. Issue a Writ of Certiorari or Writ in the nature of Certiorari quashing the Order under 83 of KGST/CGST Act, 2017 passed by the Respondent No.1 on 27/09/2024 bearing common reference No.CTO(A)-5/MNG/GST/INS-1/2024-25 in Form GST DRC-22 issued to attach the SB A/c.No. 4712500101313501 at Karnataka Bank in the case of the petitioner and enclosed as Annexure B2.-3-
NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR c. Issue a Writ of Certiorari or Writ in the nature of Certiorari quashing the Order under 83 of KGST/CGST Act, 2017 passed by the Respondent No.1 on 27/09/2024 bearing common reference No.CTO(A)-5/MNG/GST/INS-1/2024-25 in Form GST DRC-22 issued to attach the SB A/c.No. 520101000343257 at Union Bank in the case of the petitioner and enclosed as Annexure B3.
d. Issue a Writ of Certiorari or Writ in the nature of Certiorari quashing the Order under 83 of KGST/CGST Act, 2017 passed by the Respondent No.1 on 27/09/2024 bearing common reference No.CTO(A)-5/MNG/GST/INS-1/2024-25 in Form GST DRC-22 issued to attach the O/D A/c.No. 0880285000016 at Canara Bank in the case of the petitioner and enclosed as Annexure B4.
e. Issue a Writ of Certiorari or Writ in the nature of Certiorari quashing the Order under 83 of KGST/CGST Act, 2017 passed by the Respondent No.1 on 27/09/2024 & on 05/10/2024 bearing common reference No.CTO(A)-5/MNG/GST/INS- 1/2024-25 in Form GST DRC-22 issued to attach the properties of the petitioner which is situated at Municiple City Corporation Limits and enclosed as Annexure B5 and B6 respectively.
f. Issue a Writ of Certiorari or Writ in the nature of Certiorari quashing the Order under 83 of KGST/CGST Act, 2017 passed by the Respondent -4- NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR No.1 on 09/10/2024 bearing common reference No.CTO(A)-5/MNG/GST/INS-1/2024-25 in Form GST DRC-22 issued to attach the properties situated at Municiple City Corporation Limits and also at Casba Bazar Village, Kudroli, Mangalore enclosed as Annexure B7.
g. Grant such other reliefs as this Hon'ble Court deems fit in this matter including but not limited to costs of this petition."
2. Heard learned counsel for the petitioner and learned HCGP for the respondents and perused the material on record.
3. A perusal of the material on record will indicate that the respondent has passed the impugned order dated 27.09.2024 by invoking Section 83 of the CGST/KGST Act, 2017, which reads as under:
"Section 83. Provisional attachment to protect revenue in certain cases.1
[(1) Where, after the initiation of any proceeding under Chapter XII, Chapter XIV or Chapter XV, the Commissioner is of the opinion that for the purpose of protecting the interest of the Government revenue it is necessary so to do, he may, by order in writing, attach provisionally, any property, including bank account, belonging to the taxable person or any person specified in sub-section (1A) of section 122, in such manner as may be prescribed.] -5- NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR (2) Every such provisional attachment shall cease to have effect after the expiry of a period of one year from the date of the order made under sub-section (1)."
4. A plain reading of the aforesaid provision is sufficient to come to the conclusion that upon the expiry of period of one year as contemplated under Section 83 of the CGST/KGST Act, the impugned provisional attachment shall cease to have effect as is clear from the aforesaid provision. Under these circumstances, I am of the considered opinion that as on today i.e., 15.10.2025, the provisional attachment order dated 27.09.2024 and all consequential proceedings, notices issued pursuant thereto would cease to be subsisting and the same shall not have any effect any longer in view of expiry of the maximum period of one year that expired on 26.09.2025.
5. The question as to whether the respondents are entitled to issue a fresh/new provisional attachment order after expiry of the period of one year from the date of first provisional attachment order came before the Hon'ble Apex Court in the case of Kesari Nandan Mobile Vs. Office of Assistant Commissioner of State Tax (2), Enforcement Division - 5, wherein it is held as under:
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14. The question of law arising for decision in this appeal is: whether the CGST Act or any other law in force permits issuance of a second provisional attachment order under sub-section (1) of Section 83 of the CGST Act after the initial provisional attachment order issued thereunder ceases, by reason of efflux of a year from the date of its issuance, in terms of sub-section (2) thereof?
15. Our attention has been drawn to Section 83 of the CGST Act and Rule 159 of the CGST Rules.
16. Section 83 of the CGST Act reads:
83. Provisional attachment to protect revenue in certain cases (1) Where, after the initiation of any proceeding under Chapter XII, Chapter XIV or Chapter XV, the Commissioner is of the opinion that for the purpose of protecting the interest of the Government revenue it is necessary so to do, he may, by order in writing, attach provisionally, any property, including bank account, belonging to the taxable person or any person specified in sub-section (1A) of section 122, in such manner as may be prescribed.
(2) Every such provisional attachment shall cease to have effect after the expiry of a period of one year from the date of the order made under sub- section (1).
The manner and mode of attachment to be carried out under Section 83 of the CGST Act has been prescribed under Rule 159 of the CGST Rules. Rule 159 of the CGST Rules -7- NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR reads:
Rule 159. Provisional attachment of property. -
(1) Where the Commissioner decides to attach any property, including bank account in accordance with the provisions of section 83, he shall pass an order in FORM GST DRC-22 to that effect mentioning therein, the details of property which is attached.
(2) The Commissioner shall send a copy of the order of attachment in FORM GST DRC-22 to the concerned Revenue Authority or Transport Authority or any such Authority to place encumbrance on the said movable or immovable property, which shall be removed only on the written instructions from the Commissioner to that effect.
(3) Where the property attached is of perishable or hazardous nature, and if the person, whose property has been attached pays an amount equivalent to the market price of such property or the amount that is or may become payable by such person, whichever is lower, then such property shall be released forthwith, by an order in FORM GST DRC-23, on proof of payment.
(4) Where such person fails to pay the amount referred to in sub-rule (3) in respect of the said property of perishable or hazardous nature, the Commissioner may dispose of such property and the amount realized thereby shall be adjusted against the tax, interest, penalty, fee or any other amount payable such person.
(5) Any person whose property is attached may file an objection in FORM GST DRC-22A to the effect that the property attached was or is Not liable to attachment, and the Commissioner may, after affording an opportunity of being heard to the person filing the objection, release the said property by an order in FORM GST -8- NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR DRC- 23.
(6) The Commissioner may, upon being satisfied that the property was, or is No longer liable for attachment, release such property by issuing an order in FORM GST DRC-23.
17. The decision of this Court in Radha Krishan Industries v. State of Himachal Pradesh - (2021) 6 SCC 771 was cited by the appellant before the Gujarat High Court. At the outset, adverting to the observations made in such decision is considered apposite. There, this Court considered the ambit of section 83 and while underscoring the draconian nature of the provision, observed thus:
49. Now in this backdrop, it becomes necessary to emphasise that before the Commissioner can levy a provisional attachment, there must be a formation of "the opinion" and that it is necessary "so to do" for the purpose of protecting the interest of the government revenue. The power to levy a provisional attachment is draconian in nature. By the exercise of the power, a property belonging to the taxable person may be attached, including a bank account.
The attachment is provisional and the statute has contemplated an attachment during the pendency of the proceedings under the stipulated statutory provisions noticed earlier. An attachment which is contemplated in Section 83 is, in other words, at a stage which is anterior to the finalisation of an assessment or the raising of a demand. Conscious as the legislature was of the draconian nature of the power and the serious consequences which emanate from the attachment of any property including a bank account of the taxable person, it conditioned the exercise of the power by employing specific statutory language which conditions the exercise of the power. The language of the statute indicates first, the necessity of the formation of opinion by the -9- NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR Commissioner; second, the formation of opinion before ordering a provisional attachment; third the existence of opinion that it is necessary so to do for the purpose of protecting the interest of the government revenue; fourth, the issuance of an order in writing for the attachment of any property of the taxable person; and fifth, the observance by the Commissioner of the provisions contained in the rules in regard to the manner of attachment. Each of these components of the statute are integral to a valid exercise of power. In other words, when the exercise of the power is challenged, the validity of its exercise will depend on a strict and punctilious observance of the statutory preconditions by the Commissioner. While conditioning the exercise of the power on the formation of an opinion by the Commissioner that "for the purpose of protecting the interest of the government revenue, it is necessary so to do", it is evident that the statute has not left the formation of opinion to an unguided subjective discretion of the Commissioner. The formation of the opinion must bear a proximate and live nexus to the purpose of protecting the interest of the government revenue.
(emphasis ours)
18. We fully endorse the view of the coordinate Bench in Radha Krishan Industries (supra) insofar as sub-section (1) of Section 83 is concerned and observe that any further discussion in respect thereof would be mere repetition of what has firmly been established. However, what remains for consideration is how we interpret sub- section (2) of Section 83 which did not emerge for consideration there. A proper interpretation of sub-section (2) would necessarily involve considering the severe or stringent nature of power conferred by sub- section (1).
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR
19. A plain reading of sub-section (2) of Section 83 could leave none in doubt that any order of provisional attachment, issued under sub- section (1), would cease to have any effect after a period of a year. The provision, as it stands, does not require employment of other interpretation rules beyond a literal interpretation to understand it. The appellant, thus, seeks a declaration that there being no provision for renewal, any such exercise is a nullity in law.
20. The legal question we are tasked to answer would require us to consider whether it is open to an authority, which is required to adhere to the CGST Act and the CGST Rules scrupulously while exercising the draconian power of attaching a bank account, to act in any manner for issuing a second provisional attachment order on the specious ground that there is no embargo placed by the statute in that behalf.
21. We may profitably refer to certain decisions of this Court for guidance.
22. State of Odisha v. Satish Kumar Ishwardas Gajbhiye - (2021) 17 SCC 90 is not a decision relatable to powers of taxation but to holding of a preliminary inquiry, prior to initiation of disciplinary proceedings. However, we refer to this decision because it has approvingly quoted the dictum of
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR the High Court at Calcutta of ancient vintage in Maniruddin Bepari v. Chairman of the Municipal Commissioners - 1935 SCC OnLine Cal 296. We prefer to quote the relevant passage from this Court's decision hereunder:
12. ... A statutory authority can do only such acts which are permissible under the statute and the authority cannot be permitted to do something which is not provided in law. This principle was formulated by the Calcutta High Court nine decades ago in Maniruddin Bepari v. Chairman of the Municipal Commissioners, in which it was inter alia held:
"It is a fundamental principle of law that a natural person has the capacity to do all lawful things unless his capacity has been curtailed by some rule of law. It is equally a fundamental principle that in the case of a statutory corporation it is just the other way. The corporation has no power to do anything unless those powers are conferred on it by the statute which creates it."
(emphasis ours)
23. The principle of yesteryears, considered to be of immense substance and worth that a statutory authority, without statutorily conferred power, has no power to act in a particular manner, however, has to be read, in the present context, in light of what the Constitution of India ordains. Ever since the Constitution was enacted and with the march of administrative law, we feel that the age-old principle may not hold good in all circumstances.
24. An instructive passage is found in the decision of the Constitution Bench of this Court in Rai Sahib
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR Ram Jawaya Kapur v. State of Punjab - AIR 1955 SC 549 on the extent of executive powers that the Constitution reserves for the Central/State executive to exercise. It reads:
7. Article 73 of the Constitution relates to the executive powers of the Union, while the corresponding provision in regard to the executive powers of a State is contained in Article 162. The provisions of these articles are analogous to those of Sections 8 and 49(2) respectively of the Government of India Act, 1935 and lay down the rule of distribution of executive powers between the Union and the States, following, the same analogy as is provided in regard to the distribution of legislative powers between them. Article 162, with which we are directly concerned in this case, lays down:
"Subject to the provisions of this Constitution, the executive power of a State shall extend to the matters with respect to which the legislature of the State has power to make laws:
Provided that in any matter with respect to which the legislature of a State and Parliament have power to make laws, the executive power of the State shall be subject to, and limited by, the executive power expressly conferred by this Constitution or by any law made by Parliament upon the Union or authorities thereof."
Thus under this article the executive authority of the State is exclusive in respect to matters enumerated in List II of Seventh Schedule. The authority also extends to the Concurrent List except as provided in the Constitution itself or in any law passed by Parliament. Similarly, Article 73 provides that the executive powers of the Union shall extend to matters with respect to which Parliament has power to make laws and to the exercise of such rights, authority and jurisdiction as are exercisable by the Government of India by virtue of any treaty or any agreement. The proviso engrafted on clause (1) further lays down that although with regard to the matters in the Concurrent List the executive
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR authority shall be ordinarily left to the State it would be open to Parliament to provide that in exceptional cases the executive power of the Union shall extend to these matters also. Neither of these articles contain any definition as to what the executive function is and what activities would legitimately come within its scope. They are concerned primarily with the distribution of the executive power between the Union on the one hand and the States on the other. They do not mean, as Mr Pathak seems to suggest, that it is only when Parliament or the State Legislature has legislated on certain items appertaining to their respective lists, that the Union or the State executive, as the case may be, can proceed to function in respect to them. On the other hand, the language of Article 172 clearly indicates that the powers of the State executive do extend to matters upon which the State Legislature is competent to legislate and are not confined to matters over which legislation has been passed already. The same principle underlies Article 73 of the Constitution. These provisions of the Constitution therefore do not lend any support to Mr Pathak's contention."
25. This proposition finds considerable support from another Constitution Bench decision of this Court in Lohia Machines Ltd. v. Union of India- wherein it was held that the legislature having exercised its essential function, a certain margin of latitude is always allowed to the executive in working out the details of exemption in a taxing statute. This Court referred to Pt. Banarsi Das Bhanot v. State of Madhya Pradesh - AIR 1958 SC 909, to emphasize the inherent power of the executive, where it ruled thus:
Now, the authorities are clear that it is not unconstitutional for the legislature to leave it to the Executive to determine details relating to the working of taxation laws, such as the selection of persons on whom the tax is to be laid, the rates at which it is to be
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR charged in respect of different classes of goods, and the like.
26. We understand the law to be clear that not all laws are provided by statutory enactments and law making could extend to orders passed by the executive in relation to matters where the Parliament/a State Legislature has the authority to enact laws, and the Parliament or a State Legislature, as the case may be, has even not enacted any such law; but, importantly, the inherent executive power cannot be exercised, in respect of any matter covered by statutory law/rules, in a manner inconsistent therewith. While so, law is also well-settled that the inherent executive power could be exercised to supplement the statutory law, but not supplant it.
27. In Sant Ram Sharma v. State of Rajasthan - AIR 1967 SC 1910, a Constitution Bench of this Court also ruled as follows:
7. ... It is true that there is no specific provision in the Rules laying down the principle of promotion of junior or senior grade officers to selection grade posts. But that does not mean that till statutory rules are framed in this behalf the Government cannot issue administrative instructions regarding the principle to be followed in promotions of the officers concerned to selection grade posts. It is true that Government cannot amend or supersede statutory rules by administrative instructions, but if the rules are silent on any particular point Government can fill up the gaps and supplement the rules and issue
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR instructions not inconsistent with the rules already framed.
(emphasis ours)
28. Bearing these principles in mind, we now proceed to answer the question noted in paragraph 14 above based on our understanding that for an authority to exercise a power, it must either be empowered by the statute or authorized by executive instructions; if the power is not conferred by statute, executive instructions or any other instrument which is law within the meaning of Article 13, it cannot be justified by arguing that the exercised power is neither prohibited by the statute nor by executive instructions.
29. Not to speak of a statutory conferment of power, there is a complete absence of any executive instruction consistent with the legislative policy and intendment of the CGST Act authorizing renewal of a lapsed provisional attachment order. Viewed from either angle, issuance of the provisional attachment orders by the respondent under challenge before the Gujarat High Court appears to be indefensible as rightly contended by Mr. Dave.
30. That apart, having regard to the draconian nature of power conferred on the revenue by sub-section (1) of Section 83 of the CGST Act to levy a provisional attachment, the terms of the entire
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR section have to be construed in a manner so that sub-section (2) of Section 83 is not effectively reduced to a dead letter. We are reminded of the maxim ut res magis valeat quam pereat. It is an interpretive doctrine that a legal text, specially a statute, should be interpreted in a way that gives the document force rather than makes it fail. Conceding power to the revenue to issue a fresh provisional order of attachment after the initial order has lapsed by operation of law or to renew the same would render the text of sub-section (2) of Section 83 otiose and accepting the reason assigned by the Gujarat High Court would permit the revenue to exercise a power which is not the statutory intendment. We, therefore, see no reason to read Section 83 in a manner to confer any additional power over and above the draconian power conferred by sub-section (1) and upon lapse as ordained by sub-section (2).
31. Moving further, fresh issuance of a provisional attachment order premised on substantially the same grounds as the earlier one would be in disregard to the safeguard provided in sub-section (2). The age- old principle, that an act which cannot be done directly cannot be done indirectly, would apply in its entirety. To permit any other interpretation would result in an abuse of law and due process. If we were to accept the reason assigned by the Gujarat High Court in the
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR impugned order that the law does not place any embargo, it would stand to reason that the authority - not stopping after the 1st renewal order ceases to have effect in terms of sub-section (2) of Section 83 - might continue to issue repeated renewal orders. Repeated or continuous issuance of a provisional attachment order under the garb of 'renewal' could lead to a serious anomaly. With no change in circumstances, repeated orders in the garb of renewal would be contrary to the plain reading of sub- section (2) and akin to filling old wine in a new bottle.
32. Besides, a reading of the statute in its entirety would reveal that the provisional attachment is a pre-emptive measure to protect the interests of government revenue. It cannot function as a recovery measure; for that, the statue has other provisions. Certainly, a period of one year, as ordained by the legislature, is enough for the revenue authorities to conclude its investigation; if not, the legislature could have provided for a renewal or an extended period as in the Excise Act and the Customs Act. Sub-section (2) of Section 83 does not provide for any exception to the rule. Any explanation given by the respondent for issuing a renewal would be in the teeth of the established procedure. Once the inquiry culminates into a final demand, recourse must be
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR had to the provisions under the section which provide for recovery of the assessed tax, penalty, interest, etc. This also provides opportunity to the assessee to challenge the same before the appropriate authority. Short-circuiting the procedure by pursuing a provisional attachment as a means to recover the tax due, as a natural consequence, would frustrate the intent and purpose of the statute.
33. We have looked at the order passed by this Court in RHC Global Exports Private Limited (supra). We are mindful of the fact that the order sought to be relied upon was passed while disposing of an interim application and that the special leave petition itself is pending adjudication. However, nothing much turns on it. The view taken by this Court therein, though not based on elaborate reason, has our respectful concurrence in view of our aforesaid discussions.
34. Noticing the argument of Mr. Dave of there being a cleavage of opinion, we have read the decision of the Kerala High Court in Ali. K. (supra).
The view taken in Ali. K. (supra) appears to us to be acceptable and we approve it.
35. In fact, despite the statute having provided for a lapse after one year, it has been observed that debit-freeze continues for long after that,
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR compelling the citizens to approach the high courts for an order seeking lifting of attachment which, by the statute, already stands lifted. [See Aashna Singhal v. Commr. of GST - 2024 SCC OnLine Del 4025, Merlin Facilities (P) Ltd. v. Union of India - 2023 SCC OnLine Del 8730, Arpit Trading Co. v. Commr. of GST - 2023 SCC OnLine Del 8712, Sutantu Care (P) Ltd. v. Superintendent of CGST - 2023 SCC OnLine Del 8711, Futurist Innovation & Advertising v. Union of India - 2022 SCC OnLine Bom 2320, Yash Metal Impex (P) Ltd. v. Commr. (CGST)-
2022 SCC OnLine Bom 6818, Ravid Multiventures (P) Ltd. v. Union of India - 2024 SCC OnLine Cal 1380].
36. It would seem rather incongruous and redundant that parties must approach the high courts to seek enforcement of a law already in force. The deliberate non-compliance by the revenue to implement statutory protection would undermine the rule of law and render the action not only susceptible to vulnerability but also being set at naught.
37. Prior to ending our discussion, it would be necessary to notice that the challenge of the present nature has been recognised not just by the constitutional courts but has been sought to be addressed by the GST Council too in the agenda
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR framed for its 53rd meeting. The issue has been addressed by the council as under:
Agenda Item 3(v): Clarification regarding restoration of provisionally attached property.
4.30 The Pr. Commissioner, GST Policy Wing took up the next agenda regarding provisional attachment of the property of the taxpayers. He stated that Section 83(2) of CGST Act, 2017 states that the provisional attachment shall cease to have effect after the expiry of a period of one year from the date of the order i.e. provisional attachment order in the form of FORM GST DRC-22.
However, as per Rule 159(2) of CGST Rules, 2017, provisional attachment of a property shall be removed only on the written instructions from the Commissioner to that effect. But, even after completion of 1 year, the property is not released as the banks and other agencies with which the property is provisionally attached unless they receive written instructions from the Tax Authorities.
Therefore, it appeared that the CGST Rules, 2017 were not in alignment with the CGST Act, 2017. This misalignment between Rules and Act was observed by the Hon'ble Delhi Court in the case of M/s. Balaji Enterprises vs. Pr. ADG, DGGI and therefore, the Hon'ble Court had ordered to adopt a procedure for defreezing the bank accounts.
4.31 He mentioned that the issue was deliberated by the Law Committee and the Law Committee recommended amendment in sub-rule (2) of rule 159 of CGST Rules and in FORM GST DRC-22, as below to align the provisions of CGST Rules with that of section 83 of CGST Act.:
Amendment in sub-rule (2) of Rule 159:
To insert the words "or on expiry of a period of one year from the date of issuance of order in FORM GST DRC-22, whichever is earlier," after the words "to that effect", to clearly provide that order issued under
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR FORM GST DRC-22 shall cease to have effect after expiry of period of one year from the date of issuance.
Amendment in FORM GST DRC-22:
To insert the words "This order shall cease to have effect, on the date of issuance of order in FORM GST DRC-23 by the Commissioner, or on the expiry of a period of one year from the date of issuance of this order, whichever is earlier."
(emphasis in original)
38. The Council while being conscious of the difficulties, has recommended necessary amendments to align the extant procedure under Rule 159 of the CGST Rules with the law. What is notable is the consciousness of the Council too that a provisional attachment order would have no life after a year. Nonetheless, it stands to reason that till such time the amendments are carried out, actions to provisionally attach properties of taxpayers must be implemented in strict compliance with the statute.
39. The appellant's argument that the Parliament, being cognizant of other taxing statutes, deliberately chose not to incorporate an extension provision in the section, also carries considerable merit. The procedure of provisional attachment is not alien to tax jurisprudence. Such pre- emptive measure can be found in several statutes, including the Customs Act and the Excise Act, and the Income Tax Act, 1961 as well. Ergo, when the statue does provide for an extension,
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR the authority thereunder is free to do so, subject to such restrictions as may be imposed. Conversely, when a statute does not provide for an extension, renewal, re-issuance, revival -- whatever be the nomenclature -- the executive cannot overreach the statute to do so.
40. Lastly, insofar as the issue of delegation and assumption of jurisdiction as alleged by the appellant in concerned, we have not considered the contention in view of the impugned provisional attachment orders being liable to be set aside on the point of law discussed above.
41. For the foregoing reasons, the question in paragraph 14 is answered in the negative. We hold that the respondent could not have issued the impugned provisional attachment orders dated 13th November, 2024 and 18th December, 2024 upon the previous ones having ceased to have any effect by operation of law after a year of its issuance. The bank accounts attached by the respondent shall stand de-freezed and be made operable forthwith upon production of a copy of this judgment before the banks where the appellant maintains its accounts.
42. The civil appeal stands allowed on the above terms.
43. Before parting, it is necessary to observe that
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR since the investigation by the respondent is still underway, this order shall not preclude it from conducting or taking further steps in accordance with law, and the present order shall be restricted to the issue agitated herein."
6. In the aforesaid judgment, the Hon'ble Apex Court has categorically held that upon the expiry of period of one year after issue of provisional attachment order as contemplated under Section 83 of the CGST/KGST Act, respondent-Revenue would be precluded from invoking said provision under Section 83 of the CGST/KGST Act once again and would not be entitled to issue fresh/new provisional attachment order as provided under Section 83(1) of the KGST/CGST Act.
7. Under these circumstances, I am of the view that the present petition deserves to be disposed of by issuing certain directions.
8. In the result, I pass the following:
ORDER
i) The petition is hereby disposed of as having become infructuous by holding that the
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NC: 2025:KHC:41469 WP No. 62 of 2025 HC-KAR provisional attachment order and all further proceedings pursuant thereto vide Annexures-B1 to B7 cease to exist as on today i.e., on 15.10.2025 in view of the expiry of period of one year from the date of provisional attachment order from 27.09.2024.
ii) It is held that the respondent shall not be entitled to issue any fresh/new provisional attachment order under Section 83 of the CGST/KGST Act.
iii) It is however made clear that respondent would be entitled to take recourse to other proceedings against the petitioner in accordance with law except under Section 83 of the CGST/KGST Act.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE MDS List No.: 2 Sl No.: 24