Veerapaneni Tirumala Durgarao vs. The Assistant Commissioner Of
Held
The High Court dismissed the writ petition as the petitioner failed to comply with the office objections within the extended time granted, despite the explicit warning of dismissal.
Facts
The petitioner challenged a GST adjudication order via a writ petition. The High Court had previously directed the petitioner to comply with office objections by a specific date, failing which the petition would be dismissed.
Key Issues
The primary issue was whether the writ petition should be dismissed for the petitioner's non-compliance with the High Court's procedural directions regarding office objections.
AI-generated summary — verify with the full judgment below
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HC-KAR NC: 2025:KHC-D:14751 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 30TH DAY OF OCTOBER 2025 BEFORE THE HON'BLE MR. JUSTICE M.NAGAPRASANNA WRIT PETITION NO. 102037 OF 2025 (T-RES) BETWEEN:
VEERAPANENI TIRUMALA DURGARAO, AGED ABOUT 36 YEARS, D.NO. 1988/1, D.K. HOUSE, BESIDE NAGARJUNA HOTEL, TORANGALLU, BALLARI- 583123. …PETITIONER (BY SRI. H.R. KAMBIYAVAR, SMT. PATRI SHASHIKALA, AND SMT. JOSHNA P. DHANVAE, AVOCATES)
AND:
THE ASSISTANT COMMISSIONER OF COMMERCIAL TAXES (AUDIT)-02 II CROSS, NEHARU COLONY, HOSAPETE- 583203. 2. JOINT COMMISSIONER OF COMMERCIAL TAXES, (APPEALS) DAVANGERE DIVISION, DAVANAGERE.
THE STATE OF KARNATAKA, R/BY IS FINANCE SECRETARY VIDHAN SOUDHA, BENGALURU- 560001. 4. THE UNION OF INDIA, R/BY ITS FINANCE SECRETARY MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NEW DELHI- 110001. 5. THE GOVERNMENT OF INDIA, MINISTRY OF FINANCE, RAKESH S HARIHAR Location: High Court of Karnataka, Dharwad Bench, Dharwad HC-KAR NC: 2025:KHC-D:14751
The judgment continues below.
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