3 SHADES EVENTS Vs. PRINCIPAL COMMISSIONER OF DEPARTMENT OF TRADE AND TAXES, GOVERNMENT OF NCD OF DELHI

JUDGEMENT

(1.) Petitioner impugns order dtd. 3/7/2023, whereby the GST registration of the petitioner has been cancelled retrospectively with effect from 11/5/2022. Petitioner also impugns Show Cause Notice dtd. 14/6/2023.

(2.) Vide Show Cause Notice dtd. 14/6/2023, petitioner was called upon to show cause as to why the registration be not cancelled for the following reason:-

(3.) Petitioner is engaged in the business of event, exhibitions, conventions and possessed GST registration.