M/S Machimada Ponnappa Chandraverma vs. The Commissioner Of Central Taxes
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU [M/S MACHIMADA PONNAPPA CHANDRAVERMA VS. THE COMMISSIONER OF CENTRAL TAXES]
2026 (VIDEO CONFERENCING / PHYSICAL HEARING) CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD ORAL ORDER 'FOR BEING SPOKEN TO' This Court has disposed of this petition on 23.06.2026 restoring the proceedings for reconsideration but calling upon the respondent [the Commissioner of Central Taxes, Central Excise and Service Tax, GST Commissionerate, Bengaluru North-West, Bengaluru], to consider all the circumstances without non-suiting the petitioner on the ground of delay. However, while correcting the order it is noticed that the Order-in-Original is by the Assistant Commissioner of Central Tax, West Division-5, GST West Commissionerate, Bengaluru and therefore, the petition is listed today. The learned counsels for the parties submit that the reconsideration will have to be by this Authority. VANAMALA N Location: HIGH COURT OF KARNATAKA
- 2 - As such, the order dictated on 23.06.2026 is reiterated but subject to this change.
(B M SHYAM PRASAD) JUDGE
RB List No.: 3 Sl No.: 1
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.