M/S Thripathi Taraders vs. Assistant Commissioner, Anti Evasion
Held
The petitioner's counsel filed a memo for withdrawal, stating that the petition had become infructuous. The High Court accepted the memo and disposed of the writ petition as withdrawn.
Facts
M/s Thripathi Taraders challenged the cancellation of their GST registration (Form GST REG-19) and sought a direction for its immediate restoration/activation. The petition was filed under Articles 226 and 227 of the Constitution of India.
Key Issues
The key legal issue was the legality of the cancellation of the petitioner's GST registration and their entitlement to its restoration.
Sections Cited
FORM GST REG-19
AI-generated summary — verify with the full judgment below
- 1 - HC-KAR
CNR: KAHC010404652026 NC: 2026:KHC:45747 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 25TH DAY OF AUGUST, 2026 BEFORE THE HON'BLE MR. JUSTICE B M SHYAM PRASAD WRIT PETITION NO. 18525 OF 2026 (T-RES)
BETWEEN:
M/S THRIPATHI TARADERS BETELNUT MERCHANTS BHEEMASAMUDRA VILLAGE AT POST CHITRADURGA TALUK CHITRADURGA DISTRICT-577520 SHRI. B.E.JAGDEESH S/O LATE ESHWARAPPA REPRESENTED BY ITS PARTNER. …PETITIONER (BY SMT VEENA HEGDE, ADVOCATE) AND:
ASSISTANT COMMISSIONER, ANTI EVASION, BENGALURU NORTHWEST COMMISSIONERATE SOUTH WING, BMTC BUS STAND COMPLEX SHIVAJINAGAR, BENGALURU-560051. 2. THE ASSISTANT COMMISSIONER OF CENTRAL TAX DIVISION-6 NORTH WEST COMMISSSIONERATE BENGALURU. VANAMALA N Location: HIGH COURT OF KARNATAKA HC-KAR
CNR: KAHC010404652026 NC: 2026:KHC:45747
UNION OF INDIA THROUGH ITS SECRETARY MINISTRY OF FINANCE DEPARTMENT OF REVENUE OFFICE OF THE COMMISSIONER OF CENTRAL GST.
…RESPONDENTS (BY SRI.ARVIND V
The judgment continues below.
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