M/S Aar Bee Ispat Udyog vs. The Superintendent Of Central Tax
Held
The High Court accepted the petitioner's memo for withdrawal, acknowledging that the petition had become infructuous. Accordingly, the writ petition was dismissed as withdrawn.
Facts
The petitioner challenged an order dated 10.07.2026 cancelling its GST registration and sought its restoration, along with a direction to permit filing of returns and carrying on business. Subsequently, the petitioner filed a memo seeking to withdraw the petition, stating it had been rendered infructuous.
Key Issues
The key legal issue was the validity of the cancellation of the petitioner's GST registration and the prayer for its restoration by quashing the impugned cancellation order.
AI-generated summary — verify with the full judgment below
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HC-KAR
CNR: KAHC010512892026 NC: 2026:KHC:42884 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF AUGUST, 2026 BEFORE THE HON'BLE MR. JUSTICE B M SHYAM PRASAD WRIT PETITION NO. 23444 OF 2026 (T-RES) BETWEEN:
M/S AAR BEE ISPAT UDYOG A PROPRIETARY CONCERN 14, KHATA NO. 97/1, BLIESHIVALE MAIN ROAD, BANGALORE-560 036, REPRESENTED BY ITS PROPRIETOR MR. AKBAR ADAM MOHAMMED ALI S/O LATE K PADAM BASHA AGED ABOUT 60 YEARS …PETITIONER (BY SRI. RAJEEV CHANNAPPA NULVI.,ADVOCATE) AND:
THE SUPERINTENDENT OF CENTRAL TAX, BENGALURU-NORTH COMMISSIONERATE, RANGE - AND7, DIVISION-7, BANGALORE 1ST FLOOR, HMT BHAWAN, NO. 59, BELLARY ROAD, BENGALURU- 560 032. 2. THE ASSISTANT COMMISSIONER OF CENTRAL TAX, NORTH DIVISION-7, GST NORTH VANAMALA N Location: HIGH COURT OF KARNATAKA HC-KAR
CNR: KAHC010512892026 NC: 2026:KHC:42884 COMMISSIONERATE HMT BHAWAN, NO. 59, BELLARY ROAD, BENGALURU-560 032. …RESPONDENTS (BY SRI.ARA
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