TIGER STRUCTURE PRIVATE LIMITED Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought indulgence of this Court for quashing order dtd. 28/11/2023 issued by respondent no.1 (annexure no.1) whereby a demand of Rs.8,51,810.00 was raised against the petitioner.

(2.) It is submitted by learned counsel for the petitioner that the petitioner is a Limited Company, which deals in supplying of construction material.

(3.) The petitioner-Company was registered with the State G.S.T. Department since 2017. The G.S.T. registration of the petitioner-Company was cancelled by the respondent on 26/11/2022. After cancellation of the G.S.T. registration of the petitioner-Company the impugned order was passed against the petitioner raising the aforesaid demand.