Abdul Khuddoos Mohamed Ashraf Ali vs Superitendent of GST and Central Excise,
- Court
- Madras High Court
WP No. 44459 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05-11-2026
CORAM
THE HON'BLE MR JUSTICE KRISHNAN RAMASAMY
WP No. 44459 of 2026
and WMP Nos.49904 and 49907 of 2026
CNR: {HCMA012459452026}
Abdul Khuddoos Mohamed Ashraf Ali
Sole proprietor of M/s.Principal Trading
No.12/35, Jones Street,
Chennai-600 001.
..Petitioner(s)
Vs
The Superintendent of GST and Central Excise,
Range-II, Egmore Division,
Chennai North Commissionerate, 1st Floor, Newry
nd
Towers, No. 2054-I, 2 Avenue,
th
12 Main Road, Anna Nagar,
Chennai-600 040
..Respondent(s)
PRAYER: The Writ Petition is filed under Article 226 of the Constitution of
India seeking the issuance of a Writ of Certiorari calling for the records relating
to the Impugned Order vide Reference No. ZD331225386710H dated
25/12/2025 and exparte order in original No.202/2025-26 (GST) dated
23.12.2025 passed by the respondent confirming the demand of Rs40105/-
(CGST Rs.200529/- plus SGST Rs.2000529/-)under section 74 of the CGST
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WP No. 44459 of 2026
/TNGST Act 2017 made in the Show cause notice alongside interest under
section 50 and equivalent penalty and quash the same.
For Petitioner(s): Mr. B.Manoharan
For Respondent(s): Mr. M. Santhanaraman
Senior Standing Counsel
ORDER
The present Writ Petition has been filed challenging the orders dated
25.12.2025 and 23.12.2025 passed by the respondent.
2. Mr. M. Santhanaraman, learned Senior Standing Counsel takes notice
on behalf of the respondent. By consent of the parties, the main Writ Petition is
taken up for disposal at the admission stage itself.
3. The learned counsel for the petitioner would submit that in this case, all
notices/communications were uploaded by the respondent under the “View
Additional Notices and Orders” column in the GST common portal. Since the
petitioner was not aware of the said notices, they failed to file their reply within
the time. Under these circumstances, the impugned order came to be passed by
the respondent without providing any opportunity of personal hearing to the
petitioner. Therefore, this petition has been filed.
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WP No. 44459 of 2026
4. Further, he would submit that the petitioner is voluntarily willing to
pay 25% of the disputed tax amount to the respondent. To that effect, he has
also made an endorsement in the Court bundle. Hence, he requests this Court to
grant an opportunity to the petitioner to present their case before the respondent
by setting aside the impugned order.
5. On the other hand, the learned Senior Standing Counsel appearing for
the respondent would submit that the respondent had uploaded the notices in the
GST Online Portal. But the petitioner failed to avail the said opportunity.
Further, he has fairly admitted that no opportunity of personal hearing was
provided to the petitioner prior to the passing of impugned order. Therefore, he
requested this Court to remit the matter back to the respondent, subject to the
payment of 25% of the disputed tax amount by the petitioner.
6. Heard the learned counsel for the petitioner and the learned Senior
Standing Counsel for the respondent and also perused the materials available on
record.
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WP No. 44459 of 2026
7. In the case on hand, it is evident that the show cause notice was
uploaded on the GST Portal Tab. According to the petitioner, he was not aware
of the issuance of the said show cause notice issued through the GST Portal and
the original of the said show cause notice was not furnished to them. In such
circumstances, this Court is of the view that the impugned assessment order
came to be passed without affording any opportunity of personal hearing to the
petitioner, confirming the proposals contained in the show cause notice.
8. No doubt, sending notice by uploading in portal is a sufficient service,
but, the Officer who is sending the repeated reminders, despite the fact that
there is no response from the petitioner to the show cause notices etc., should
have applied his/her mind and explored the possibility of sending notices by
way of other modes prescribed in Section 169 of the GST Act, which are also
the valid mode of service under the Act, otherwise it will not be an effective
service, rather, it would only amount to fulfilling the empty formalities. Merely
passing an ex parte order by fulfilling the empty formalities will not serve any
useful purpose and the same will only pave way for multiplicity of litigations,
not only wasting the time of the Officer concerned, but also the precious time of
the Appellate Authority/Tribunal and this Court as well.
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9. Thus, when there is no response from the tax payer to the notice sent
through a particular mode, the Officer who is issuing notices should strictly
explore the possibilities of sending notices through some other mode as
prescribed in Section 169(1) of the Act, preferably by way of RPAD, which
would ultimately achieve the object of the GST Act. Therefore, this Court finds
that there has been a lack of effort in applying the available opportunities to
serve the notices/orders etc., effectively to the petitioner.
10. Further, it was submitted by the learned counsel for the petitioner that
the petitioner is willing to pay 25% of the disputed tax amount to the
respondent. In such view of the matter, this Court is inclined to set aside the
impugned orders dated 25.12.2025 and 23.12.2025 passed by the respondent.
Accordingly, this Court passes the following order:-
(i) The impugned orders dated 25.12.2025 and 23.12.2025
are set aside and the matter is remanded to the respondent for
fresh consideration on condition that the petitioner pays 25%
of disputed tax amount to the respondent within a period of
four (4) weeks from the date of receipt of a copy of this order.
The setting aside of the impugned order will take effect from
the date of payment of the said amount. In the event, any
amount is already recovered or deposited, the petitioner is
granted liberty to adjust the said amount while making
payment of 25% of the disputed tax amount.
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(ii) The petitioner shall file their reply/objection along with
the required documents, if any, within a period of three weeks
from the date of payment of amount as stated above.
(iii) On filing of such reply/objection by the petitioner, the
respondent shall consider the same and issue a 14 days clear
notice, by fixing the date of personal hearing, to the petitioner
and thereafter, pass appropriate orders on merits and in
accordance with law, after hearing the petitioner, as
expeditiously as possible.
11. With the above directions, this Writ Petition is disposed of. There
shall be no order as to costs. W.M.P.No.49904 of 2026 filed to dispense with
the production of the impugned order, is allowed. Consequently, the connected
Miscellaneous Petition is closed.
05-11-2026
Asi
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WP No. 44459 of 2026
To
The Superintendent of GST and Central Excise,
Range-II, Egmore Division,
Chennai North Commissionerate, 1st Floor, Newry
nd
Towers, No. 2054-I, 2 Avenue,
12th Main Road, Anna Nagar,
Chennai-600 040
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WP No. 44459 of 2026
KRISHNAN RAMASAMY, J.
Asi
WP No. 44459 of 2026
and WMP Nos.49904 and 49907 of 2026
05-11-2026
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