M/S Ganesh Sterio vs. The Union Of INDIA
Held
The Court noted the petitioner's request to withdraw the writ petition. Consequently, the petition was dismissed as withdrawn.
Facts
The petitioner challenged notices issued for alleged excess Input Tax Credit (ITC) availment and the subsequent freezing of their bank account. The petitioner sought to set aside the notices and allow payment of a reconciled tax liability.
Key Issues
The primary issue was the legality and proportionality of the tax demand and bank account freezing. The petitioner also sought to pay a lower, reconciled tax liability.
Sections Cited
Central Goods and Services Tax Act, 2017, Telangana State GST Act, 2017
AI-generated summary — verify with the full judgment below
The Union of lndia, Rep. by its Secretary, Ministry lndia, 3rd Floor, Jeevan Deep Building, Sansad M [ 3488 ] of Finance, Government of arg, New Delhi IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) FRIDAY, THE FOURTEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE THE CHIEF JUSTICE APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G.M. MOHIUDDIN WRIT PETITION NO: 33042 OF 2025 Between: AND [//s Ganesh Sterio, Rep by its Proprietor Sadayan Yogeshwaran, Office. H.No. 8-223131A, Kamavathi Nilayam, Prasuna Nagar, Chintal, Quthubullapur fVlandal, ttled chal-Ma lkajgiri Dist, Telanga na 5000 5 5 : ...PETITIONER
The State of Telangana, Rep by its Chief Secretary and Special Chief Secretary, State Tax Department, Telangana Secreta riat, Hydera bad, TG.
The Superintendent of Central Tax, Chintal Range, Jeedimetla Division, D.No. 8-2-7713 and 4, Aditya Towers, Sri Sai Enclave, Old Bowenpally, Secunderabad-50001 1. 4. The Assistant Commissioner of Central Tax, Jeedimetla GST Division, D.No. 8-2-7713 and 4, Aditya Towers, Sri Sai Enclave, Old Bowenpally, Secunderabad-S0O01 1. 5. The Branch Manager, lndian Bank, Chint
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