Manish Surana vs. Director General Of Goods And Services
Original PDF →WP/37495/2025HC KarnatakaGSTCNR KAHC01081176202515 December 2025Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. MOHAMMED TAHIR, ADVOCATEFor Respondent: SRI. JEEVAN J. NEERALGI, ADVOCATE
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:53368
WP No. 37495 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.37495 OF 2025 (T-RES)
BETWEEN:
MANISH SURANA
S/O ANANDI LAL SURANA.
AGED ABOUT 41 YEARS
PROPRIETOR OF M/S MATA MARU DEVI IMPEX,
R/AT NO.AB 703, 7TH FLOOR.
ALPINE TOWER, GOLDEN GRAND,
YESHWANTAPURA,
BENGALURU-560 022.
…PETITIONER
(BY SRI. MOHAMMED TAHIR, ADVOCATE)
AND:
1.
DIRECTOR GENERAL OF GOODS AND SERVICES
TAX INTELLIGENCE (DGGI)
CHENNAI ZONAL UNIT,
5TH FLOOR, TOWER-II, BSNL BUILDING,
NO.16, GREAMS ROAD,
CHENNAI-600 006.
2.
SENIOR INTELLIGENCE OFFICER
DIRECTORATE GENERAL OF GST INTELLIGENCE,
CHENNAI ZONAL UNIT, NO.16, GREAMS ROAD,
CHENNAI-600 006.
3.
THE COMMISSIONER OF CENTRAL TAX
BMTC BUILDING, KANAKAPURA ROAD,
BANASHANKARI,
BENGALURU-560 070.
4.
PRINCIPAL CHIEF COMMISSIONER OF CENTRAL TAX
1ST FLOOR, CR BUILDING,
QUEENS ROAD, SHIVAJINAGAR,
BENGALURU – 560 001.
…RESPONDENTS
(BY SRI. JEEVAN J. NEERALGI, ADVOCATE)
Digitally signed
by CHANDANA
B M
Location: High
Court of
Karnataka
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HC-KAR
NC: 2025:KHC:53368
WP No. 37495 of 2025
THIS W.P IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION
OF INDIA PRAYING TO DECLARE THAT THE OPERATION OF THE
SUMMONS DTD 8.12.2025 AT ANNX-A FILE NO.DGGI/INV/GST/723/2025
ISSUED BY THE R-2 SHALL REMAIN SUSPENDED DURING THE
PENDENCY OF CRL MISC NO.10760/2025 BEFORE ANNEXURE-B THE
HONBLE PRINCIPAL CITY CIVIL AND SESSION JUDGE BENGALURU.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER Learned counsel for the petitioner seeks permission to withdraw the petition with liberty to take recourse to such remedies as available in law. The said submission is taken on record.
2.
Accordingly, petition is dismissed as withdrawn with liberty to take recourse to such remedies as available in law.
3.
All rival contentions on all aspects of the matter are kept open and no opinion is expressed on the same. (S.R.KRISHNA KUMAR) JUDGE
SV List No.: 2 Sl No.: 43
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.