M/S Kranti Kannad Daily vs. State Of Karnataka
Original PDF →WP/200769/2025HC KarnatakaGSTCNR KAHC03003209202519 January 2026Bench: PRADEEP SINGH YERUR2 pages
For Petitioner: SRI. GURUBASAVA C. NAYAK, ADVOCATEFor Respondent: SRI. MALLIKARJUN SAHUKAR, AGA FOR R1 TO R4
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC-K:285
WP No. 200769 of 2025
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 19TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO.200769 OF 2025 (T-RES)
BETWEEN:
M/S. KRANTI KANNADA DAILY,
SIDDHARAMESH BUILDING, MSK MILL ROAD,
KALABURAGI-585102. REPRESENTED BY ITS
CHIEF EDITOR AND PARTNER,
SRI KRANTI KUMAR SIDDHARAMESH MUDHOL,
AGED ABOUT 57 YEARS
…PETITIONER
(BY SRI. GURUBASAVA C. NAYAK, ADVOCATE)
AND:
1.
STATE OF KARNATAKA,
REPRESENTED BY THE CHIEF SECRETARY,
VIDHANA SOUDHA, BENGALURU-560001.
2.
THE COMMISSIONER,
DEPARTMENT OF INFORMATION AND
PUBLIC RELATIONS, GOVERNMENT OF KARNATAKA,
BENGALURU-560001.
3.
DEPUTY DIRECTOR,
DEPARTMENT OF INFORMATION AND
PUBLIC RELATIONS, KALABURAGI DIVISION,
KALABURAGI-585102.
4.
ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES, LGSTO-525,
NEAR RAILWAY STATION, KALABURAGI-585102.
…RESPONDENTS
(BY SRI. MALLIKARJUN SAHUKAR, AGA FOR R1 TO R4)
Digitally signed
by RENUKA
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC-K:285
WP No. 200769 of 2025
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING RESPONDENT NOS.2 AND 3 TO CEASE ALL
UNLAWFUL DEDUCTIONS OF 2% GST TDS FOR CONTRACTS BELOW
2,50,000 VIDE ANNEXURE-E AND ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
ORAL ORDER Learned Additional Government Advocate is directed to take notice for the respondents.
Learned counsel for the petitioner files a memo stating that the matter is settled out of Court and seeks permission of this Court to withdraw this petition as not pressed.
The memo as well as the submission of the learned counsel for the petitioner are placed on record.
Accordingly, the petition is dismissed as not pressed. (PRADEEP SINGH YERUR) JUDGE NB List No.: 1 Sl No.: 8 CT:SI
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