PRIYA GUPTA vs Avay Vincent Minz, Commissionerate of CT GST
- Court
- GST Appellate Tribunal
GSTAT
State Bench Cuttack
Court No. Court I
APL/4/CTT/2026
PRIYA GUPTA .............Appellant
Versus
AVAY VINCENT MINZ, THE JOINT COMMISSIONER OF
STATE TAX, O/O THE ADDITIONAL COMMISSION OF CT &
GST SUNDARGARH ROURKELA & ORS. .............Respondent
Quorum
Hon’ble Suchismita Misra, Member(Judicial)
Hon’ble Ranjan Kumar Sahoo, Member (Technical)
Counsel for Appellant
MANISHA AGGARWAL, ADVOCATE
Counsel for Respondent
ANAND DAS, ADVOCATE
Form GST APL-04A
[See rules 113(1) & 115]
Summary of the order and demand after issue of order by the GST Appellate Tribunal
whether remand order : No
Order reference no. : ZA210271026000056H Date of order : 28/10/2026
1. GSTIN/Temporary ID/UIN - 21ABDPG9324M1ZQ
2. Appeal Case Reference no. - APL/4/CTT/2026 Date - 14/01/2026
3. Name of the appellant - PRIYA GUPTA , [email protected] , 9438063616
Name of the respondent -
4.
1. Commissionerate of CT GST , [email protected] , 8895447232
2. Avay Vincent Minz
5. Order appealed against - AD210822008400U
(5.1) Order Type - Demand Order
(5.2) Ref Number - ZD210724030364T Date - 31/07/2024
6. Personal Hearing - 28/10/2026 29/09/2026 08/09/2026 24/08/2026 05/08/2026
7. Status of Order under Appeal - Reject - Order under Appeal is annulled
Order in brief – The notice under Section 74 of CGST/OGST Act was found
unsustainable. The orders of the original adjudicating authority and the first Appellate
Authority are quashed and set aside, with consequential benefit to the Appellant. The
proper officer shall determine the issue of availability of input tax credit, if any, deeming
the notice issued under Section 74(1) of the CGST/OGST Act to be a notice issued under
73(1) in accordance with Section 75(2) of the Act.
8.
Summary of Order
9. If demand order then whether demand quantified: No
10. For Other orders and Demand orders which are not quantified:
Issues as determined by
Appellate/Revisional
authority
Issues as raised
by proper officer
Order by GST Appellate Tribunal
Quashed both the original and Appellate
orders, with consequential benefit to the
Appellant. Ordered Section 74 notice to be
deemed as Section 73 notice and proper
officer to determine input tax credit
eligibility as per law.
Denied input tax
credit, imposed
penalty and
demanded
interest
Upheld the order of the
Adjudicating authority.
ORDER
Per: Shri Ranjan Kumar Sahoo, Technical Member
1. The present appeal has been filed by the Appellant Smt. Priya Gupta under Section 112 of
the CGST/OGST Act, 2017 challenging the order passed by the first Appellate Authority dated
31.07.2024. The appellate order has confirmed disallowance of input tax credit of Rs.8,95,252/,
demand of interest of Rs.9,15,364/- and penalty of Rs.8,95,252/-. The appeal is seeking to set
aside the said order.
FACTUAL MATRIX:
2. The Appellant is engaged in the manufacture of ferrous waste, sheet piling of iron or
steel, tubes, pipes and hollow profiles, of cast iron. On the basis of Tax Evasion report
of the Respondent department, it was alleged that the tax payer had availed and utilized
input tax credit (ITC) amounting to a sum of Rs.8,95,252/- passed on by non-existing
business entity M/s Annapurna Enterprises, having GSTIN-21AUGPS4997L1ZX (the
supplier) during the tax period January 2018. The non-existent supplier had filed the
statement of outward supply in GSTR-I which also included some supply transactions
with the Appellant, who availed input tax credit of Rs.8,95,252/- and claimed in GSTR-
3B on the strength of the allegedly fake invoices and without actual supply of goods,
which is not admissible in terms of section 16(2)(b) of CGST /OGST Act (the Act).
Accordingly, the Show Cause Notice in Form GST DRC-01 dated 27.12.2021 (SCN)
under Section 74 of the Act was issued to the Appellant to pay the tax, interest and
applicable penalty. The original adjudicating authority issued demand orders in Form
GST DRC-07 dated 31.05.2022. Being aggrieved, the appellant filed appeal before the
first Appellate Authority, who by his Order dated 31.07.2024 disallowed the appeal
holding that the Appellant has contravened Section 16(2)(b) of the Act. Against the
order of the first Appellate Authority, the Appellant has filed the present appeal before
the Tribunal.
SUBMISSION ON BEHALF OF THE APPELLANT:
3. The Appellant submitted appeal memorandum and the Learned Counsel representing
them made oral and written submissions during personal hearing. They are registered
taxpayer, have filed GST returns regularly and maintained proper books of accounts.
They procured goods during January 2018 from their regular supplier, M/s. Annapruna
Enterprises. The Appellant received the goods, made payments through banking
channels and made proper accounting entries supported by delivery documentation.
They have availed ITC in accordance with Section 16(1) and 16(2) of the Act. The
supplier had issued proper tax invoices as per Section 31 of the Act, filed its GSTR-I
for January 2018 and discharged its output tax liability through GSTR- 3B. These
invoices were then automatically reflected in the Appellant's GSTR-2A confirming that
the subject transaction was genuine.
4. After nearly eighteen months of the subject supplies made to the Appellant, their
supplier's GST registration was cancelled by the Respondent department on
06.07.2019. The GST portal showed their supplier was an active and compliant
taxpayer during 2018 and much of 2019 and they had no reason to suspect any
irregularity. The cancellation was done without any prior warning to the Appellant or
any public disclosure or otherwise by issuing risk alerts. Despite the alleged non-
functioning or non-traceability of their supplier, the Respondent did neither issue
blocking order under Rule 86A nor suspension order under Rule 21A of the CGST
Rules, 2017 (the Rules) or upload on the common GST portal REG-30 as mandated
under Rule 25 of the Rules.
5. The cancellation of the supplier's registration cannot retrospectively invalidate genuine
transactions of 2018. The Appellant relied on the decision in Suncraft Energy Pvt. Ltd.
(Calcutta HC, 2023), Shanti Kiran India Pvt. Ltd. (2023 TIOL) and Singhal Iron Traders
v. State of UP (2022) (no citation) . Relying on decisions in Arise India (Delhi HC,
2018), Sonam Clock (Calcutta HC, 2022), Eicher Motors (1999), Dai Ichi Karkaria
(1999), D.Y. Beathel Enterprises (Madras HC, 2021 ) (no citation), it was contended
that ITC cannot be denied to them.
6. The Appellant became aware of any scrutiny by the Respondent department only upon
receipt of the SCN, alleging that their supplier was found non-existent at the time of
visit of the Respondent’s Enforcement wing during 2019. The Respondent sought to
deny the ITC availed by the Appellant, but they did not supply a copy of the said report
of the Enforcement wing to the Appellant. The Appellant requested for cross-
examination of the officers who allegedly found the supplier non-traceable, but the
same was not granted, which amounted to a gross violation of principles of natural
justice as laid down in Andaman Timber Industries (SC) (no citation) .
7. The Respondent invoked Section 74 of the Act in the SCN, which is unwarranted,
illegal and void ab initio , as there was no allegation of any fraud, wilful misstatement,
or suppression on the part of the Appellant. The SCN has not alleged any connivance
or collusion on their part. It has neither established that they had knowledge of any
wrongdoing by their supplier, nor substantiated any fraudulent conduct by the
Appellant. Their supplier's supposed non-existence cannot be stretched to infer fraud
on their part. The Appellant relied on the decisions by the Courts in R.S. Industries
(2021), Singhal Iron Traders (2022), and D.Y. Beathel (2021) (no citation) which held
that without explicit proof of connivance, the recipient cannot be penalised under
Section 74.
8. The adjudicating authority passed a non-speaking order merely reproducing the
allegations in the SCN without following the statutory mandate under Section 75(4) of
the Act. The Appellant had filed tax invoices, e-way bills, bank payment proofs, stock
records, GSTR- 2A/2B reconciliations, and proof of actual receipt of goods, but these
evidences were not examined during adjudication. The Respondent department did not
conduct verification of movement of goods, investigation of the supplier's filings from
2005—2019, inquiry at the Appellant's premises, verification of purchase records or
stock, transport documents, e-way bills and banking records. The Respondent has
sought to retain tax collected from their supplier without refunding or reversing the
same, while simultaneously denying ITC to the Appellant resulting in double taxation,
contrary to settled law in Mafatlal Industries, Arise India, D.Y. Beathel Enterprises,
Singhal Iron Traders, Suncraft Energy, and Shanti Kiran India, Kay Kay Industries
(2016) (no citation given ).
9. The first Appellate Authority passed a non-reasoned order which is a reproduction of
the original adjudication order, without analysing the documentary evidence, judicial
precedents, or statutory provisions cited by the Appellant in violation of Section 75(6)
of the Act. The Appellant relied on decisions by the Courts in Vodafone Essar South
Ltd. (2014) and Mohinder Singh Gill (1978) (no citation) which held that non-speaking
appellate orders are unsustainable.
10. The denial of ITC is arbitrary, contrary to Statutory provisions, unsupported by
evidence, and violative of constitutional protections under Articles 14, 19(1)(g), and
300A. It was contended that silence by the Respondent for years has created legitimate
expectation by the Appellant, which is recognised in the decided case State of Punjab
v. Nestle (2004) and GST cases such as Suncraft Energy (2023) (no citation).
11. The Appellant as a follow up to their arguments during hearing on 29.09.2026,
uploaded written submission stating the details of quantity and date wise transportation,
stock summary and item and date wise details during the period in question from their
Stock item Register. They explained that after the goods were transported by truck to
their warehouse, they entered in the stock register on receipt and each sale was then
entered in the same register. The ten invoices are traced through transport, stock inward
and payment Bill numbers. The truck numbers and quantities are identical in the
invoices, the transporter's quantity-wise statement, the stock register and the supplier's
ledger. In the stock register each bill is booked as a purchase inward on its invoice date
with the same quantity and taxable value. The records maintained by them, the
transporter’s invoices, the ledgers and the proof of freight payment, establish the
physical movement and receipt of the goods discharging the burden of proof under
Section 155 of the Act and satisfying the condition under Section 16(2)(b) of the Act.
They contended that all these evidences were never investigated or verified by the
Respondent. The Appellant prayed that this Tribunal may to take on record and consider
the documents produced under Section 112 of the Act.
SUBMISSION ON BEHALF OF THE RESPONDENT:
12. The Respondent department submitted their memorandum of cross-objection and the
Learned Counsel for the Respondent made written and oral submissions during hearing.
For availing ITC under Section 16(2)(b) of the Act, the Appellant must have actually
received the goods, irrespective of whether their supplier possessed a GST registration
or whether invoices were uploaded in GSTR-1. Reliance was placed on State of
Karnataka v. M/s Ecom Gill Coffee Trading Private Limited, Civil Appeal No.230 of
2023, where the Apex Court held that the burden of proving the correctness of claim of
input tax credit lies on the purchasing dealer by establishing actual transaction and
physical movement of goods.
13. The Respondent denied that the Appellant had produced before the authorities or even
before the Tribunal, any documentary evidence establishing actual movement and
physical receipt of the disputed goods despite having been give opportunities. They
emphasised that the burden lies on the Appellant to prove the genuineness of transaction
to be eligible to credit under Section 155 of the Act. In support, they relied on M/s
Malik Traders v. State of U.P., WRITTAX No. - 1237 of 2021 and Trendships Online
Services Private Limited v. Commissioner, Commercial Taxes, U.P. WRIT TAX No. -
501 of 2023.
14. The filing of GSTR-1 by the supplier M/s Annapurna Enterprises and reporting of
invoices on the GST portal though establishes that such transactions were declared by
the supplier, but it does not conclusively prove that the goods covered by such invoices
were physically supplied to the Appellant. Reliance was placed on M/s Rajshi
Processors, Raebareli v. State of U.P., WRIT TAX No. - 128 of 2024, where it was held
that merely because the supplier's GST registration existed on the date of the
transaction, it could not be said that the department was bound to allow ITC when
subsequent investigation revealed that the supplier itself was non-existent and could not
have made any actual supply.
15. The registration of the supplier continues to remain cancelled and has not been revoked.
The supplier had not sought revocation of cancellation of their registration. Sufficient
opportunity was afforded to the supplier during the course of investigation, but they did
not appear in response to the summons. This supports their finding that the said supplier
was non-existent and that the transactions in question were not genuine.
16. The Respondent distinguished Shanti Kiran India Pvt. Ltd.and D.Y.Beathel Enterprises
(supra) mentioned by the Appellant from the present proceedings. They placed reliance
on Maruti Enterprise vs. Union of India (2026) 42 Centax 256 (Guj.)/2026(109)
G.S.T.L. 97 (Guj.) [01-05-2026] R/Special Civil Application Nos.18080 of 2023 and
M/s Bhandari Scrap Traders vs. Union of India (2026) 44 Centax 356 (S.C.) stating that
parity cannot be drawn between the provisions VAT and GST to treat a purchasing
dealer under the CGST Act on par with a purported bona fide purchasing dealer under
the VAT Act in relation to ITC, when the supplier-dealer fails to pay the requisite tax.
17. The contention regarding non-supply of the investigation report is not sufficient to
invalidate the proceedings. The SCN recorded the wilful claim and connivance with the
said fake registrant, thereby informing the Appellant of the fraud alleged against it. The
Appellant was granted opportunity to furnish clarification under Section 155 of the Act
and to appear personally and defend the case. The Appellant was therefore duly
informed of the substance of the investigation and the allegations arising therefrom.
18. The submission regarding denial of cross-examination is without merit as no specific
request for cross-examination was made. It was contended that the Appellant could
claim ITC through documentary evidence relating to the actual movement and receipt
of goods. The requirement of cross-examination was not necessary to establish the
genuineness of its own transactions.
19. Regarding invocation of Section 74 of the Act, it was submitted that the proper officer
found that transactions with a non-existent supplier could not take place without
conscious involvement of the Appellant claiming ITC. The Respondent has verified
that Plot No. 5/B, Kalunga Industrial Estate, Rourkela had never been allotted to the
supplier since 1989, establishing that the supplier was not functioning from its declared
place of business. The Appellant availed ITC without establishing actual receipt of
goods, provide sufficient basis for invoking the provisions of Section 74 on account of
fraud and wilful misstatement/suppression of facts.
20. The reliance placed by the Appellant upon Section 29 and Section 168, Rules 21A, 25
and 86A and the instructions/notifications issued thereunder is misplaced, as these
provisions do not dispense with the statutory conditions for availing input tax credit
under Section 16 of the Act. The absence of earlier departmental action against the
supplier cannot establish the genuineness of the disputed supplies.
21. With respect to above para 11, the Respondent raised objection that no petition has been
filed by the Appellant to consider additional evidence that was not produced during
original adjudication and first Appellate proceedings. The Tribunal passed ‘daily order’
on 29.09.2026 that the documents in question cannot be incorporated as additional
evidence at this stage. The Respondent submitted that if the Tribunal finds the SCN
under Section 74 does not stand, then directions may be issued in terms of Section 75(2)
for determination of the tax liability by the proper officer deeming the subject notice to
have been issued under Section 73 of the Act. The Respondent emailed their written
submission incorporating the same, which is taken on record, considering that they were
unable to upload on the Portal.
DISCUSSION AND FINDINGS:
22. We have considered the facts on record, the written and rival submissions of the
Learned Counsel representing the Appellant and the Respondent. The following issues
arise for determination by us in this Appeal:
i) Whether ITC can be denied to the Appellant solely on the ground that the GST
registration of its supplier was cancelled retrospectively on the grounds of its non-
existence?
ii) Whether ITC can be denied without independently examining the genuineness of the
supplies and the Appellant’s compliance with the applicable conditions under Section
16 of the Act?
iii) Whether denial of cross examination violates principle of natural justice, where a
report of non-existence of supplier has been made the sole basis of denial of ITC?
iv) Whether notice issued under Section 74 of the Act is a valid notice without
foundational facts and without proving fraud, collusion or suppression of fact with the
intent to avail ITC?
v) Whether there is a case to consider the notice under Section 74 to be a deemed notice
under Section 73 by virtue of Section 75(2) of the Act?
ISSUE OF RETROSPECTIVE CANCELLATION
23. The Respondent department’s primary contention is that the supplier is found non-
existent and hence they could not have supplied the goods. Consequently, the Appellant
could not have received the same, and hence the ITC is denied to them. Section 29 of
the Act deals with cancellation or suspension of registration by the proper officer. The
Sub-Section 2 of Section 29 empowers the proper officer to cancel registration,
including with retrospective effect, where the statutory circumstances warrant
cancellation. Rule 21 of the Rules identifies circumstances in which registration may
be liable to cancellation, including specified cases of non-functioning at the declared
place of business and issuing invoices without actual supply, subject to the applicable
text of the Rule. The Appellant’s contention is that they received the goods in January
2018 from their supplier, who had valid GST Registration on the date of supply,
supported by invoices. The Respondent department cancelled their supplier’s GST
registration on 06.07.2019 denying them ITC, simply on the basis of a report of non-
existence of the supplier, without conducting any investigation of supply chain.
24. We find from the SCN and the subsequent orders passed by the original adjudicating
and the first Appellate authorities that the Respondent department has treated the
retrospective cancellation on the basis of a report submitted by their Enforcement wing
as conclusive proof of the Appellant’s ineligibility to avail ITC. The whole proceedings
are on the presumption that since the registration of the supplier has been cancelled
retrospectively as it did not exist, the supplies made by them were fake and therefore
the Appellant could not have received the goods. The existence of the power to cancel
registration retrospectively does not mean that every consequence of such cancellation
can automatically be imposed on every recipient who purchased goods or services from
that supplier. It needs thorough investigation of transaction between the supplier and
the recipient to arrive at any conclusion.
25. In Himalaya Communication Pvt. Ltd. vs. Union of India (2025) 31 Centax 329
(H.P.)/2025 (99) G.S.T.L. 332 (H.P.) [06-06-2025], the sole ground on which ITC claim
had been denied to assessee was that supplier's GST registration had been cancelled
with retrospective effect. It was observed in para 2 of the order, which reads as, “The
sole ground on which the input tax credit claimed has been denied to the petitioner is
that the supplier GST registration has been cancelled with retrospective effect.
However, there is no material on record indicating that either the Assessing Officer or
the Appellate Authority has considered whether the transaction in question was genuine
and straightaway notice under Section 16(2) of the CGST Act has been issued.” The
Respondent therefore cannot deny ITC based on retrospective cancellation of supplier's
GST registration, without examining genuineness of transaction. In Jyoti Tar Products
Pvt. Ltd. vs. Deputy Commissioner, State Tax, Shibpur Charge (2025) 26 Centax 444
(Cal.)/2025 (95) G.S.T.L. 392 (Cal.) [14-01-2025], an adjudication order was passed
under Section 74 of CGST/WBGST Act, 2017 alleging that assessee had claimed input
tax credit against supply received from non-existent suppliers whose registration had
been cancelled. The Hon’ble Court observed that the adjudicating authority had not
dealt with issues as to what would be effect of retrospective cancellation of supplying
dealer on ITC claim made by purchasing dealer and the aspect as to whether the
purchaser had proved movement of goods.
26. The fact on record is that the supplier had valid VAT and GST registration for over a
decade, had paid the required tax on supplies made, issued invoices and submitted
statutory returns. The supplier’s registration has been cancelled retrospectively does
not, without further examination, establish that the recipient never received the goods,
that the transaction was fictitious, or that the recipient participated in any wrongdoing.
The supplier’s misconduct should not automatically be attributed to the recipient
without examining the recipient’s own transactions and compliance. Therefore,
retrospective cancellation of supplier’s registration alone cannot be treated as sufficient
proof to deny credit to the Appellant without adequate examination by the Respondent
department of the underlying transactions and the applicable conditions for availing
ITC.
ISSUE OF COMPLIANCE OF STATUTORY CODITIONS UNDER SECTION 16(2)
AND BURDEN OF PROOF
27. Having observed that the retrospective cancellation of supplier’s registration alone
cannot be the sole ground for denial of ITC, we would like to emphasize that the
entitlement of the Appellant to avail ITC is subject to strict compliance of requirements
of the applicable conditions and restrictions prescribed under the Statute, and that
availing ITC is not an absolute right of the Appellant.
28. The relevant extract of Section 16 of the Act governing eligibility to avail and utilise
credit reads as below:
“Section 16. Eligibility and conditions for taking input tax credit.-
(1) Every registered person shall, subject to such conditions and restrictions as may be
prescribed and in the manner specified in section 49, be entitled to take credit of input
tax charged on any supply of goods or services or both to him which are used or
intended to be used in the course or furtherance of his business and the said amount
shall be credited to the electronic credit ledger of such person.
(2) Notwithstanding anything contained in this section, no registered person shall be
entitled to the credit of any input tax in respect of any supply of goods or services or
both to him unless,-
(a) he is in possession of a tax invoice or debit note issued by a supplier registered
under this Act, or such other tax paying documents as may be prescribed;
[(aa) the details of the invoice or debit note referred to in clause (a) has been furnished
by the supplier in the statement of outward supplies and such details have been
communicated to the recipient of such invoice or debit note in the manner specified
under section 37;]
(b) he has received the goods or services or both.
[Explanation.- For the purposes of this clause, it shall be deemed that the registered
person has received the goods or, as the case may be, services-
(i) where the goods are delivered by the supplier to a recipient or any other person on
the direction of such registered person, whether acting as an agent or otherwise, before
or during movement of goods, either by way of transfer of documents of title to goods
or otherwise;
(ii) where the services are provided by the supplier to any person on the direction of
and on account of such registered person;]
[(ba) the details of input tax credit in respect of the said supply communicated to such
registered person under section 38 has not been restricted;]
(c) subject to the provisions of [section 41], the tax charged in respect of such supply
has been actually paid to the Government, either in cash or through utilisation of input
tax credit admissible in respect of the said supply; and
(d) he has furnished the return under section 39:
Provided that where the goods against an invoice are received in lots or instalments,
the registered person shall be entitled to take credit upon receipt of the last lot or
instalment:
Provided further that where a recipient fails to pay to the supplier of goods or services
or both, other than the supplies on which tax is payable on reverse charge basis, the
amount towards the value of supply along with tax payable thereon within a period of
one hundred and eighty days from the date of issue of invoice by the supplier, an amount
equal to the input tax credit availed by the recipient shall be [paid by him along with
interest payable under section 50], in such manner as may be prescribed:
Provided also that the recipient shall be entitled to avail of the credit of input tax on
payment made by him [to the supplier] of the amount towards the value of supply of
goods or services or both along with tax payable thereon.
………..”
29. Section 16 of the Act stipulates that ITC is available to taxpayers when they meet the
requirements which links ITC eligibility to procedural and documentary compliance.
Section 37 deals with furnishing details of outward supplies by registered persons in
GSTR-1 electronically. Section 39 deals with the furnishing of GST returns, including
GSTR-3B for taxpayers. As per Section 41, a registered person is entitled to avail the
eligible self-assessed input tax credit in his return, subject to conditions and restrictions.
Section 49 governs the payment of tax, interest, penalty, fees and other amounts by
crediting to the electronic cash ledger and how ITC is credited and utilized through the
electronic credit ledger. The conditions and restrictions for the purpose of Section 16
have been prescribed under Rule 36 of the Rules, which deals with documentary
requirements and conditions for claiming input tax credit, such as tax invoices, debit
notes, bills of entry, and ISD documents. The Rule 36 reads as below:
“ Rule 36. Documentary requirements and conditions for claiming input tax credit.-
(1) The input tax credit shall be availed by a registered person, including the Input
Service Distributor, on the basis of any of the following documents, namely,-
(a) an invoice issued by the supplier of goods or services or both in accordance with
the provisions of section 31;
(b) an invoice issued in accordance with the provisions of clause (f) of sub-section (3)
of section 31, subject to the payment of tax;
(c) a debit note issued by a supplier in accordance with the provisions of section 34;
(d) a bill of entry or any similar document prescribed under the Customs Act, 1962 or
rules made thereunder for the assessment of integrated tax on imports;
(e) an Input Service Distributor invoice or Input Service Distributor credit note or any
document issued by an Input Service Distributor in accordance with the provisions of
sub-rule (1) of rule 54.
(2) Input tax credit shall be availed by a registered person only if all the applicable
particulars as specified in the provisions of Chapter VI are contained in the said
document:
[Provided that if the said document does not contain all the specified particulars but
contains the details of the amount of tax charged, description of goods or services, total
value of supply of goods or services or both, GSTIN of the supplier and recipient and
place of supply in case of inter-State supply, input tax credit may be availed by such
registered person.]
(3) No input tax credit shall be availed by a registered person in respect of any tax that
has been paid in pursuance of any order where any demand has been confirmed on
account of any fraud, willful misstatement or suppression of facts [under section 74].
[(4) No input tax credit shall be availed by a registered person in respect of invoices or
debit notes the details of which are required to be furnished under subsection (1)
of section 37 unless,-
(a) the details of such invoices or debit notes have been furnished by the supplier in the
statement of outward supplies in FORM GSTR-1 [, as amended in FORM GSTR-1A if
any,] or using the invoice furnishing facility; and
(b) the details of [input tax credit in respect of] such invoices or debit notes have been
communicated to the registered person in FORM GSTR-2B under sub-rule (7) of rule
60.]”
30. As per the Section 16(2), no registered person is entitled to ITC unless the prescribed
conditions are satisfied such as possession of a tax invoice or other prescribed
document, receipt of goods or services, tax charged in respect of such supply having
been actually paid to the Government, and furnishing of return by the claimant. Rule
36 of the Rules deals with required documents for availing ITC such as tax invoice,
debit note, bill of entry, or other prescribed tax-paying documents. Rule 56 requires
maintenance of accounts by the registered person, including records of inward and
outward supplies, stock, tax payable and paid, and other business records. Rule 138 and
the e-way bill mechanism become relevant where transport of goods is involved. When
the recipient claims ITC, the burden to prove eligibility falls primarily on the recipient,
who is required to substantiate the claim through appropriate documents and evidence.
The relevant Section 155 of the Act governing burden of proof reads as under:
“Section 155. Burden of proof.-
Where any person claims that he is eligible for input tax credit under this Act, the
burden of proving such claim shall lie on such person.”
31. However, it does not mean that the department can reject the claim merely by pointing
to retrospective cancellation without examining the evidence by simply citing Section
155 of the Act. The question is whether the recipient has produced evidence and
whether that evidence establishes compliance with the applicable statutory
requirements. The Hon’ble Patna High Court in Gobinda Construction vs. Union of
India (2023) 10 Centax 196 (Pat.)/2023 (77) G.S.T.L. 483 (Pat.) [08-09-2023], while
dealing with constitutional validity of section 16(4) of the Central Goods and Services
Tax Act and section 16(4) of the Bihar Goods and Services Tax Act, 2017, observed in
para 23 of the order, which reads as, “Sub-section (2) of Section 16 is a non obstante
clause and clearly states that no registered person shall be entitled to the credit of input
tax in respect of any supply of goods or services or both unless he fulfills the
requirements and satisfies the existence of other conditions prescribed in clauses (a) to
(d) thereof” . The Hon’ble Court has further observed in para 26 of the order that “ITC
is not unconditional and a registered person becomes entitled to ITC only if the
requisite conditions stipulated therein are fulfilled and the restrictions contemplated
under sub-section (2) of section 16 do not apply” .
32. Section 155 speaks of burden of proof as required under statutory conditions. Once the
burden of proof is discharged by the Appellant by submitting evidence, it is the prime
responsibility of the Respondent to examine whether it satisfies the statutory conditions
for availing credit. In Shyamalmay Paul vs. Assistant Commissioner of State Tax
(2025) 32 Centax 375 (Cal.) [08-04-2025], the issue under challenge before the Hon’ble
Calcutta High Court was that the petitioner claimed ITC in respect of supplies though
the supplier was found to be non-existent and non-operational at the declared place of
business. While quashing and setting aside the orders of the appellate authority and
adjudicating authority, the Court observed in Para 10 of the order, which read as under:
“The original authority as well as the appellate authority only laid emphasis on the
documents with regard to payment of freight charges, toll tax receipt etc. without
making any endeavour to look into the materials available on records with regard to
movement of goods and also failed to enquire into as to whether the requirements for
availing Input Tax Credit as prescribed in the statute has been complied with or not.
Though the registration of the supplier may have been cancelled subsequently but it is
not in dispute that at the relevant point of time such registration was valid. The revenue
has also not returned any finding whether the stand of the petitioner that the supplier
has complied with the provisions under the GST Act to enable the petitioner to avail of
the input tax credit is correct or not before arriving at a finding that the petitioner is
liable to pay ineligible ITC claimed and availed by him along with interest and
penalty.”
33. The Respondent relied on the judgment of Maruti Enterprise, M/s Bhandari Scrap
Traders and Ecom Gill Coffee Trading Pvt. Ltd. (supra) contending that the burden is
on the Appellant to satisfy genuineness of transaction. The Ecom Gill case pertains to
denial of ITC under Karnataka VAT as genuineness of purchase transaction was
doubted on the ground that selling dealers were either de-registered or had filed nil
returns or had denied sale, however the observation of the Apex Court regarding
genuineness of transaction to claim ITC resonates under the Act governing GST. The
Respondent has relied on various court rulings to justify their case. In Trendships
Online Services Private Limited ( supra ), the Court found that the Petitioner apart from
tax invoice could not bring any document before taxing authorities in pursuance to
show-cause notice to demonstrate that supplier had supplied goods and had deposited
tax with Government as mandated under Section 16(2)(c). In Malik Traders (supra), the
Court found that the actual physical movement of goods and genuineness of
transportation as well as transaction could not be established and no proof of filing of
GSTR 2A had been brought on record. In Rajshi Processor Raebarely ( supra ),
documentary evidence produced by the petitioner found to be dubious and unworthy of
credence and the condition of 'actual receipt of goods' under Section 16(2)(b) was not
met. Hence, in the present proceedings, the Respondent denied ITC without conducting
any scrutiny of evidence and verification of genuineness of transaction.
34. The fact before us is that the supplier had issued tax invoices as per Section 31, filed
GSTR-I for January 2018 and discharged output tax liability through GSTR- 3B to
satisfy requirement under Section 16(2)(c ) of the Act. The invoices were reflected in
the Appellant's GSTR-2A. It is the case of the Appellant that they have filed tax
invoices, e-way bills, bank payment proofs, stock records, GSTR- 2A/2B
reconciliations, and have submitted all required documents to prove that the goods were
supplied by the supplier and received by them to prove genuineness of transaction, but
the Respondent neither verified nor investigated the matter. Per contra, the Respondent
Department submits that the Appellant has not produced any document evidencing
receipt of goods covered by the invoices as required under Section 16(2)(b) and Section
155 of the Act. The Appellant submitted written statements before this Tribunal
additional evidences showing documentary trail in order to prove that they have
actually received the goods. These vital evidences should have been submitted before
the department for verification at the time of adjudication, or even at the first Appellate
stage.
35. Once the Appellant have submitted proof that the transaction is genuine and the goods
have been received by them to satisfy Section 16(2)(b) in order to claim ITC, the burden
then shifts to the Respondent department to conduct necessary verification to allow or
disallow credit. There cannot be superficial or vague approach by the department to
arrive at either of the conclusion. In the present proceedings, it is evident from the SCN,
the original adjudication order and the first Appellate order that no such verification
has been done and ITC has been denied purely on the basis of a report indicating non-
existence of the supplier leading to retrospective cancellation of its registration. Even a
copy of the said report was not supplied to the Appellant. Such non-speaking orders of
the adjudicating and Appellate authorities cannot be sustained in law.
ISSUE OF DENIAL OF CROSS EXAMINATION
36. The Appellant contended that their request for cross examination of officers was denied,
which is violation of principle of natural justice, though this was refuted by the
Respondent. The Act does not specifically provide for cross-examination during
adjudication under Section 73 or Section 74 of the Act. Section 75(4) of the Act
mandates that an opportunity of hearing shall be granted where a request is received in
writing from the person chargeable with tax or penalty, or where any adverse decision
is contemplated against such person. Section 136 of the Act governs the relevancy of
statements made and signed before a Gazetted Officer during the course of any inquiry
or proceeding. However, neither provision creates any right of cross-examination
during adjudication proceedings. The right to cross-examine has been shaped by
judicial pronouncements. In Andaman Timber Industries v. Commissioner of Central
Excise 2015 (324) E.L.T. 641 (S.C.) [02-09-2015] , the Hon’ble Supreme Court held
that failing to allow an assessee to cross-examine witnesses whose statements form the
basis of an order is a serious flaw that voids the decision. The Apex Court observed in
para 6, which reads as under:
“According to us, not allowing the assessee to cross-examine the witnesses by the
Adjudicating Authority though the statements of those witnesses were made the basis
of the impugned order is a serious flaw which makes the order nullity inasmuch as it
amounted to violation of principles of natural justice because of which the assessee was
adversely affected…”
37. Various Court rulings align with the developing line of jurisprudence that the right of
cross-examination in GST adjudication is fact-dependent and not absolute. The position
emerging from these decisions is that where the adjudication rests substantially on a
witness statement without independent corroboration, denial of cross-examination
would vitiate the order. Even though the Respondent relied only on the report of non-
existence of the supplier, in disputes involving ITC, the documents speak for itself.
Cross-examination is a valuable natural justice safeguard, but it is not a substitute for
proving receipt of genuine supplies through primary records. Where the case is built
upon documentary evidence such as invoices, e-way bills and transportation records
which the assessee can independently rebut, mere denial of cross-examination does not
by itself amount to a violation of natural justice. In MNS Enterprises vs. Additional
Commissioner of GST and Central Excise, Chennai (2026) 43 Centax 173 (Mad.) [03-
06-2026], the relevant extract of the order in para 5 reads as follows:
“ 5. In quasi-judicial proceedings, the right of cross-examination is not absolute. In the
case at hand, the allegation against the respective petitioner was that ITC was availed
without a genuine supply being made. This could have been countered by filing an
appropriate reply enclosing documents such as invoices, e-way bills, transportation
receipts and the like. In this factual context, mere denial of right of cross-examination
does not vitiate proceedings against the respective petitioner…..”
38. The allegations relating to fraudulent ITC can be effectively rebutted by the Appellant
producing documentary evidence demonstrating genuineness of transaction, which the
Appellant claims that they have. Since the present dispute is capable of resolution
through independent documentary proof, mere denial of cross-examination to the
Appellant does not vitiate the proceedings.
ISSUE OF VALIDITY OF NOTICE ISSUED UNDER SECTION 74
39. Section 74 of the Act governs the determination of tax short-paid, not paid, erroneously
refunded, or Input Tax Credit wrongly availed/utilized specifically in cases involving
fraud, willful misstatement, or suppression of facts with an intent to evade tax. Sub-
section (1) of Section 74 is relevant which reads as:
“Section 74. Determination of tax [, pertaining to the period up to Financial Year
2023-24,] not paid or short paid or erroneously refunded or input tax credit wrongly
availed or utilised by reason of fraud or any willful- misstatement or suppression of
facts.-
(1) Where it appears to the proper officer that any tax has not been paid or short paid
or erroneously refunded or where input tax credit has been wrongly availed or utilised
by reason of fraud, or any wilful-misstatement or suppression of facts to evade tax, he
shall serve notice on the person chargeable with tax which has not been so paid or
which has been so short paid or to whom the refund has erroneously been made, or
who has wrongly availed or utilised input tax credit, requiring him to show cause as to
why he should not pay the amount specified in the notice along with interest payable
thereon under section 50 and a penalty equivalent to the tax specified in the notice.
……..”
40. The foundational fact on which the Respondent has invoked Section 74 of the Act in
the SCN is, ‘as the supplier is non-existent, the amount of ITC availed by the taxpayer
under report is fake and fabricated for the above period which attracts proceeding
under Section 74 of the OGST Act’ . We find that Section 74 has been invoked by the
Respondent in a very mechanical manner without indicating grounds and without
making any real effort to ascertain the deliberateness on the part of the Appellant to
avail the credit of input tax wrongfully. The Appellant has made elaborate submissions
that they have followed due diligence in availing credit and had no means to know the
misconduct on the part of the supplier, as alleged by the Respondent. It is undisputedly
clear that the malafide intent on the part of the Appellant needs to be proved, based on
actual evidence, and not on presumption. The onus is on the Respondent to lay out facts
and give appropriate and cogent reasoning while alleging fraud or willful misstatement
or suppression of facts.
41. The Appellant has placed reliance on M/s G.R. Infra Projects Limited Ratlam Vs The
State of Madhya Pradesh & Ors (Civil Appeal No.11277 of 2026 (@ Special Leave
Petition (C) No.33594 of 2025). We find Para 10 of the order of Hon’ble Supreme Court
is relevant which reads as follows:
“A bare reading of the notice would indicate that but for a bland statement of ‘fraud or
concealment of facts’ nothing is stated as to how fraud was inferred or concealment of
facts were detected. In fact, the ‘or’ employed indicates that even the assessing officer
was not sure that the assessment was proceeded by reason of fraud or on the ground of
concealment of facts. What is required for the extended time to be applied are the
allegations, which lead to the inference of a fraud or the concealment as attempted by
the assessee resulting in suppression of facts, should emanate from the notice itself. It
cannot be a mechanical use of the words ‘fraud, willful misstatement or suppression of
facts’ without listing out the aspects which persuades the assessing officer to conclude
that there has been employed either of these surreptitious devices by the assessee”
42. In Additional Commissioner vs. Safecon Lifesciences Pvt. Ltd. (2026) 45 Centax 232
(S.C.) [17-07-2026], the Hon’ble Supreme Court has dismissed the Revenue's Special
Leave Petition affirming the Allahabad High Court ruling in Safecon Lifescience Pvt.
Ltd. vs. Additional Commissioner Grade 2 (2025) 35 Centax 152 (All.) [09-09-2025],
that a genuine, bona fide purchaser cannot be denied Input Tax Credit or have Section
74 proceedings invoked against them solely due to a supplier's retrospective registration
cancellation. Paragraph 15 of the High Court’s order reads as follows:
“GST regime has been brought by the Central Government for ease of business in the
country but the revenue officers are bend upon to act against the very theme/ intend of
it. When it was noticed by the Government that under the garb of Section 74 of the Act
various dealers are being harassed, issued a Circular dated 13.12.2023 where it has
specifically been stated that proceedings under Section 74 of the Act can be initiated if
there is a fraud or willful mis-statement or suppression of fact to evade payment of tax
and not otherwise.” The Hon’ble Court in para 16 of the order relied on its own decision
in Khurja Scrap Trading Company v. Additional Commissioner Grade-2 (Appeal)
2025: AHC 151783 = 2025 (102) G.S.T.L. 107 (All.) = (2025) 34 Centax 280 (All.),
where the relevant extract of the Circular was discussed as follows:
“11. Further, paragraph nos. 3.2 & 3.3 of the Circular dated 13.12.2023 read as
under:-
"3.2 In this regard, Section 74 (1) of CGST Act reads as follows:
(1) Where it appears to the proper officer that any tax has not been paid or short paid
or erroneously refunded or where input tax credit has been wrongly availed or utilized
by reason of fraud, or any wilful-misstatement or suppression of facts to evade tax.
3.3. From the perusal of wording of Section 74(1) of CGST Act, it is evident that Section
74(1) can be invoked only in cases where there is a fraud or wilful misstatement or
suppression of facts to evade tax on the part of the said taxpayer. Section 74(1) cannot
be invoked merely on account of non-payment of GST without specific element of fraud
or wilful mis-statement or suppression of facts to evade tax. Therefore, only in the cases
where the investigation indicates that there is material evidence of fraud or wilful mis-
statement or suppression of fact to evade tax on the part of the taxpayer, provisions of
Section 74(1) of CGST Act may be invoked for issuance of show cause notice, and such
evidence should also be made a part of the show cause notice. "
12. On perusal of the aforesaid paragraphs, it is apparent that proceedings under Section
74 can only be invoked when there is a fraud, wilfull mis-statement or suppression of
fact to evade tax on the part of the taxpayer. Since the benefit of this circular has been
given in view of the judgement of the Apex Court in Suraj Impex (India) Private Limited
(supra) and the judgement of this Court in S/s Agrawal Rolling Mills (supra), strict
compliance of the Circular is required by the State authorities. The record shows that
no finding has been recorded at any stage that there is a fraud or willful mis-statement
or suppression of fact to evade payment of tax.
……”
43. In Tata Steel Ltd. vs. Union of India (2026) 45 Centax 361 (S.C.) [25-08-2026], the
Hon’ble Supreme Court has set aside the Order-in-Original consequence to notice
issued under Section 74 of the Act. The Court’s observation in Para 14 of its order reads
as follows:
“ It is not mere lip service to the provisions that is intended when an extended limitation
period is provided for recovering an excess benefit availed, short payment or excess
refund, from the assessee, especially when the allegation is of fraud/willful
misrepresentation/ suppression. The foundational facts which led to the inference
arrived at of fraud/willful misrepresentation/ suppression should be evident from the
notice itself. The mere employment of such words will not indicate an application of
mind, upon which alone the satisfaction can be arrived at. The words are not to be
mechanically recited in the notice to enable recovery outside the normal limitation
provided under the statute.”
44. We find that the SCN issued under Section 74 of the Act is without any prima facie
verification and without establishing that the Appellant has committed the act
intentionally through fraud or willful misstatements or suppression of fact. The
Respondent has not discharged the burden of proof to show that these elements exist.
The foundational fact on which the SCN is based is vague, mechanical and devoid of
any corroboration making the impugned notice invalid. The original adjudicating
authority and the first Appellate authority have not travelled the extra mile to examine
any evidence, rather they have mechanically passed orders in denying the ITC. We
come to the conclusion that the entire proceedings are unsustainable and the orders are
liable to be quashed.
ISSUE OF DEEMED NOTICE UNDER SECTION 75(2)
45. The Respondent seeking recourse to Section 75(2) of the Act, submitted that if the SCN
under Section 74 does not stand, then this Tribunal may direct to determine the tax
liability deeming the subject notice to have been issued under Section 73 of the Act.
We have come to the conclusion in the foregoing para that the SCN issued under
Section 74(1) of the Act cannot be sustained for reasons elaborated therein. Now we
discuss the issue of applicability of Section 75(2) of the Act, the relevant extract of
which is as under:
“Section 75. General provisions relating to determination of tax.-
…….
(2) Where any Appellate Authority or Appellate Tribunal or court concludes that the
notice issued under sub-section (1) of section 74 is not sustainable for the reason that
the charges of fraud or any wilful-misstatement or suppression of facts to evade tax has
not been established against the person to whom the notice was issued, the proper
officer shall determine the tax payable by such person, deeming as if the notice were
issued under sub-section (1) of section 73.
……”
46. We now examine whether the provision of Section 75(2) can be applied to present case
in the light of time limits prescribed in Section 73 of the Act, the relevant extract of
which reads as under:
“Section 73. Determination of tax [, pertaining to the period up to Financial Year
2023-24,] not paid or short paid or erroneously refunded or input tax credit wrongly
availed or utilised for any reason other than fraud or any willful-misstatement or
suppression of facts.-
(1) Where it appears to the proper officer that any tax has not been paid or short paid
or erroneously refunded, or where input tax credit has been wrongly availed or utilised
for any reason, other than the reason of fraud or any wilful-misstatement or
suppression of facts to evade tax, he shall serve notice on the person chargeable with
tax which has not been so paid or which has been so short paid or to whom the refund
has erroneously been made, or who has wrongly availed or utilised input tax credit,
requiring him to show cause as to why he should not pay the amount specified in the
notice along with interest payable thereon under section 50 and a penalty leviable
under the provisions of this Act or the rules made thereunder.
(2) The proper officer shall issue the notice under sub-section (1) at least three months
prior to the time limit specified in sub-section (10) for issuance of order.
…….
(9) The proper officer shall, after considering the representation, if any, made by
person chargeable with tax, determine the amount of tax, interest and a penalty
equivalent to ten per cent. of tax or ten thousand rupees, whichever is higher, due from
such person and issue an order.
(10) The proper officer shall issue the order under sub-section (9) within three years
from the due date for furnishing of annual return for the financial year to which the tax
not paid or short paid or input tax credit wrongly availed or utilised relates to or within
three years from the date of erroneous refund.
……..”
47. On this very issue, the Central Board of Indirect Taxes and Customs has issued a
Circular 185/17/2022-GST, dated 27 December 2022, clarifying redetermination by the
proper officer under Section 73(1), in accordance with the provisions of Section 75(2)
of the Act. In cases which do not involve fraud or willful misstatement or suppression
of facts to evade tax, Section 73(1) of the Act provides for issuance of a notice by the
proper officer for tax not paid or short paid or erroneously refunded, or where input tax
credit has been wrongly availed or utilized. Section 73(2) of the Act provides that such
notice shall be issued at least three months prior to the time limit specified in Section
73(10) for issuance of order. Section 73(9) of the Act stipulates that the proper officer
is required to determine the tax, interest and penalty due and issue an order. Section
73(10) of the Act mandates that an order under Section 73(9) is required to be issued
by the proper officer within three years from the due date for furnishing of annual return
for the financial year. Thus, it logically follows that if the notice issued under Section
74(1) is deemed to have been issued under Section 73(1) of the Act, then the date of
issuance of such notice must be within the limitation provided under Section 73(2) of
the Act.
48. The Hon’ble Supreme Court’s COVID-19 orders and the subsequent notifications
concerning Section 73(10) of the Act have effectively extended limitation periods. The
Notification 13/2022-Central Tax New Delhi, the 5th July. 2022, extended the time
limit specified under sub-section (10) of section 73 for issuance of order under sub
section (9) of section 73 of the said Act, for recovery of tax not paid or short paid or of
input tax credit wrongly availed or utilized, in respect of a tax period for the financial
th
year 2017-18, up to the 30 September, 2023. The Notification 09/2023- Central Tax
New Delhi, dated the 31st March, 2023 further extended the said time limit for the
financial year 2017-18 up to the 31st day of December, 2023. Therefore, the due date
th
for issuance of notice for the financial year 2017-18 under Section 73 (2) is 30
September 2023 (Extended). The Hon’ble Supreme Court in M/s G.R. Infra Projects
Limited Ratlam Vs State of Madhya Pradesh & Ors ( supra ) and the Hon’ble Patna High
Court in Barhonia Engicon Pvt. Ltd. vs. State of Bihar (2024) 25 Centax 55 (Pat.)/2025
(93) G.S.T.L. 4 (Pat.) [27-11-2024] has extensively examined applicability of COVID
time extension of limitation periods. In the present proceedings, the invoices were
issued by the supplier during January 2018 which falls in the financial year 2017-18.
The notice was issued by the Respondent under Section 74(1) of the Act on 27.12.2021
th
which is well before the extended date 30 September 2023 under Section 73(2) and
within the limitation period prescribed for considering deemed notice under Section 73
of the Act. Accordingly, Section 75(2) of the Act, 2017 is attracted.
49. We, therefore, hold that the eligibility of input tax credit shall be determined by the
proper officer in accordance with Section 75(2) of the Act, deeming the SCN dated
27.12.2021 issued under Section 74(1) to have been issued under Section 73(1) of the
Act. In undertaking such determination, the proper officer shall consider all evidences
including the additional evidence produced by the Appellant regarding genuineness of
transaction after affording the Appellant an appropriate opportunity of hearing. The
Respondent shall not treat retrospective cancellation of the supplier’s registration, by
itself, as conclusive proof that the appellant did not receive the goods. The Appellant’s
entitlement to input tax credit shall be determined on the basis of evidence and
applicable statutory conditions.
ORDER
50. In view of the foregoing discussion and findings, we order the following:
i) The order of the adjudicating authority dated 31.05.2022, and the order of the first
Appellate authority dated 31.07.2024 are hereby quashed and set aside, with
consequential benefit to the Appellant.
ii) In terms of Section 75(2) of the Act, the impugned show cause notice issued under
Section 74(1) of the Act will be deemed to be a notice issued under Section 73(1) of
the Act, and the proper officer shall determine the issue of availability of input tax
credit, if any, in accordance with law.
iii) The appeal is allowed and stands disposed of in aforesaid terms.
th
Order pronounced in open Court on 28 October 2026.
(Ranjan Kumar Sahoo) (Suchismita Misra)
Dated: 28.10.2026