D. Raveendra Prasad vs. The Union Of INDIA
Held
The High Court granted permission to the petitioners' counsel to withdraw the writ petition with the liberty to file a fresh petition. Accordingly, the writ petition was dismissed as withdrawn.
Facts
The petitioners filed a writ petition seeking a direction to the respondents not to insist on or demand payment of service tax under the Rent-a-cab Scheme Operator Service. This challenge was made against notices dated 27.03.2026 and 07.09.2026 issued by the tax authorities.
Key Issues
The key legal issue was the validity of the demand for service tax under the Rent-a-cab Scheme Operator Service from the petitioners, as contested in the notices issued by the tax authorities.
AI-generated summary — verify with the full judgment below
APHC010486552026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction)
THURSDAY, THE 17th DAY OF SEPTEMBER 2026 PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 26518 OF 2026 Between:
D. RAVEENDRA PRASAD, S/o. D.Chalapathi Rao Aged 52 years, Occ Business Rio. D.No.3 180, Guntupalli Post Ibrahimpatnam Mandal, Vijayawada, NTR District. 60)606
K.Madhu Babu, S S/o. Kodanda Ramaiah Aged 53 years, Occ Business Rio. D.No.4 137, Venugapolaswamy Street Gollapudi, Vijayawada, NTR District. 2 17 2 5
K.Sri Lakshmi, W/o. K.Madhu Babu Aged 45 years, Occ Housewife Rio. D.No.4 137, Venugapolaswamy Street Gollapudi, Vijayawada, NTR District. 5 12 2 5
K.Sivarama Prasad, S/o. Kodanda Ramaiah Aged 50 years, Occ Business Rio. D.No.4 202, Padamati Bazar, Gollapudi Vijayawada, NTR District.
K.Adi Lakshmi, W/o. K.Sivarama Prasad Aged 41 years, Occ Housewife Rio. D.No.4 202, Padamati Bazar, Gollapudi Vijayawada, NTR District.
K.Rama Krishna, S/o. Kodanda Ramaiah Aged 48 years, Occ Business Rio. D.No.4 202, Near Venugopalaswamy Street Gollapudi, Vi
The judgment continues below.
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