Ntt Data Information Processing Services Private Limited vs. State Of Telangana
Facts
The petitioner, NTT DATA Information Processing Services Private Limited, filed a writ petition before the High Court for the State of Telangana at Hyderabad. The petition challenged an order dated 19.06.2025, bearing DIN GST/36AABCK7777J1ZZ|20, and its summary in Form DRC-07, reference 2D3606250198282, both issued by the Assistant Commissioner (ST), Madhapur 6 Circle. The petitioner sought to quash these orders. Additionally, an interim application was filed seeking a stay on all further proceedings, including recovery, pursuant to the impugned order. The respondents were the State of Telangana and the Assistant Commissioner (ST).
Held
The Court did not delve into the merits of the case or the validity of the impugned order. The petitioner's counsel sought permission to withdraw the writ petition with the liberty to avail appropriate remedies, including filing an appeal. The learned Special Government Pleader for State Tax reported no objection to this request. Consequently, the Court dismissed the writ petition as withdrawn, granting the petitioner the liberty to pursue alternative remedies. No order as to costs was made. Any pending miscellaneous applications were also closed.
Key Issues
1. Whether the impugned order dated 19.06.2025 and its summary in Form DRC-07 are liable to be quashed. The petitioner argued for the quashing of the order. The respondents, represented by the learned Special Government Pleader for State Tax, reported no objection to the petitioner's request. The specific grounds for challenging the order or the revenue's defense were not detailed in the provided text. The court's decision was based on the petitioner's request to withdraw the petition.
AI-generated summary — verify with the full judgment below
I at-+ [ 3488 ] HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Juri iction) WEDNE AY, THE TWENTY FOURTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G.M. MOHIUDDIN WRIT PETITION NO: 28875 OF 2025 Between: I * s. il rt * NTT DATA lnformation Processing Services Private Limited, Represented by its Authorized Signatory tt/r. Satya Subrahmanyam Garimella (F-qrLngilV ['JIJ DATA Global Delivery Services Private Limited) Plot No 178, EPIP Phase ll, Whitefield. Whitefield'lndustrial Area, Bengaluru, Karnataka - 560 066 ...PETITIONER ls f + *, + State of Telangana, Represented by the Principal Secretary, Revenue department (Stat,e Tax), Secretariat, Hyderabad-500004 Assistant Commissioner (ST), It/adhapur 6 Circle 7th floor, Gagan Vihar building Nampally, Hyderabad, Telangana - 500 001 ...RESPONDENTS Petition under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a WRIT OF CERTIORARI or any other appropriate writ. order, or direction in the nature of Writ calling for
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