GSTAT Quashes Remaining Interest And Penalty Demand Against Sri Ram Traders

M/S Sri Ram Traders appealed to the GST Appellate Tribunal against a demand order identified as AD090425091297O, with reference number ZD0906251286618 and a stated date of 16.06.20256 (date as reproduced in the record).

The First Appellate Authority had sustained a remaining demand of interest and penalty.

The Tribunal heard the appeal on 05.11.2026 and recorded that the order under appeal was annulled.

The supplied text does not include the underlying facts of the tax dispute or the Tribunal’s detailed reasons.

The supplied judgment extract identifies no statutory provisions, legal tests, or precedents.

It records only the Tribunal’s determination that the remaining demand of interest and penalty sustained by the First Appellate Authority was to be set aside and quashed.

The Tribunal set aside the remaining interest and penalty demand sustained by the First Appellate Authority.

However, the supplied extract gives no explanation of the factual or legal grounds for that decision, and therefore does not disclose how any statutory provision or legal principle was applied.

The order records that the matter was not remanded.