Noida Accountant Arrested in ₹11 Crore Fake GST Invoice Scam
Accused Misused Company’s GST ID to Generate Fake Invoices and Claim Refunds
Police Register Case Under Cheating, Forgery, Criminal Conspiracy and IT Act Provisions
By Our Legal Reporter
New Delhi: December 09, 2025:
In a major crackdown on tax fraud, the Noida Cyber Crime Police have arrested a 27-year-old accountant for his role in a ₹11 crore fake GST invoice scam. The accused, identified as Abdul Razik alias Abdul Razzaq, was working for a Noida-based company and allegedly misused its GST credentials to generate fraudulent invoices and claim illegal refunds.
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The arrest highlights the growing menace of fake GST billing scams across India, which not only cause huge losses to the exchequer but also undermine the credibility of the Goods and Services Tax (GST) system.
Details of the Scam
- Accused: Abdul Razik, originally from Bihar, residing in Delhi’s Batla House.
- Modus Operandi: Misused the company’s GST ID and password to upload fake invoices worth ₹11 crore.
- Fraudulent Refunds: Claimed nearly ₹2 crore in GST refunds using forged documents.
- Seizures: Police recovered a mobile phone and forged GST bills from his possession.
- Network: Razik admitted he was introduced to the fraud network by Abhinav Tyagi, another accused already under investigation.
The scam came to light after a company representative filed a complaint on August 2, 2025, alleging misuse of its GST credentials.
Legal Action Taken
Police registered a case under multiple provisions of the Bharatiya Nyaya Sanhita (BNS) and the Information Technology Act:
- Cheating and Forgery: Sections 318(4), 336(3), 338, 340(2).
- Criminal Conspiracy: Sections 351(2), 351(3).
- Identity Theft: Section 66C of the IT Act.
The accused faces serious charges that could lead to long-term imprisonment if convicted.
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Broader Context of GST Fraud
Fake GST invoice scams have become a nationwide problem since the introduction of GST in 2017. Fraudsters generate bogus invoices to:
- Claim input tax credit (ITC) illegally.
- Obtain refunds without actual business transactions.
- Launder money through shell companies.
According to government data, GST frauds have cost the exchequer thousands of crores in recent years. The Directorate General of GST Intelligence (DGGI) has been conducting nationwide raids to curb such practices.
Expert Views
- Tax Experts: Warn that misuse of GST credentials is a growing risk for companies.
- Legal Analysts: Stress that strong cyber security measures are essential to prevent identity theft.
- Industry Leaders: Call for stricter monitoring of GST filings and real-time verification of invoices.
Implications for Businesses
This case serves as a warning for businesses:
- Secure GST Credentials: Companies must ensure their GST IDs and passwords are protected.
- Regular Audits: Conduct internal audits to detect suspicious transactions.
- Employee Monitoring: Verify the background of employees handling sensitive financial data.
- Legal Compliance: Ensure timely filing and reconciliation of GST returns to avoid misuse.
Government Measures
The government has introduced several measures to curb GST fraud:
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- E-Invoicing System: Mandates digital verification of invoices above a certain threshold.
- Data Analytics: Uses AI to detect suspicious patterns in GST filings.
- Strict Penalties: Fraudsters face imprisonment and heavy fines under GST law.
- Coordination with Police: Tax authorities work closely with cybercrime units to track fraud networks.
Conclusion
The arrest of the Noida accountant in the ₹11 crore fake GST invoice scam is a stark reminder of the vulnerabilities in India’s tax system. While GST was designed to simplify taxation and improve compliance, fraudsters continue to exploit loopholes.
For businesses, the message is clear: protect your GST credentials, monitor employee activities, and ensure strict compliance. For authorities, the case highlights the need for stronger enforcement and digital safeguards to protect the integrity of India’s tax regime.
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