Sri.S. Prabhakaran Alias S Prabakaran vs. Union Of INDIA
Original PDF →WP/13549/2025HC KarnatakaGSTCNR KAHC01031032202505 November 2025Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. SUBRAHMANYA DATTATRAY., ADVOCATEFor Respondent: SRI. CHANDRASHEKAR.L, ADVOCATE FOR R-1 SRI. JEEVAN.J. NEERALGI, ADVOCATE FOR R-2 TO R-4
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:44727
WP No. 13549 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 13549 OF 2025 (T-RES)
BETWEEN:
SRI.S. PRABHAKARAN ALIAS S PRABAKARAN
S/O.M.SADASHIVAM
AGED ABOUT 42 YEARS,
H. NO.13, 14TH CROSS,
SRI. M.V.NAGAR, NEAR RAGHAVENDRA CIRCLE,
T.C. PALYA MAIN ROAD,
RAMAMURTHY NAGAR,
BENGALURU-560 016
…PETITIONER
(BY SRI. SUBRAHMANYA DATTATRAY.,ADVOCATE)
AND:
1.
UNION OF INDIA
MINISTRY OF FINANCE,
3RD FLOOR, JEEVAN DEEP BUILDING,
SANSAD MARG, NEW DELHI-110 001
REPRESENTED BY SECRETARY.
2.
THE PRINCIPAL COMMISSIONER
OF CENTRAL TAX GST COMMISSIONERATE,
BENGALURU EAST,
TTMC/BMTC BUILDING,
OLD AIRPORT ROAD,
DOMLURU, BENGALURU-560 071.
3.
THE SUPERINTENDENT OF CENTRAL TAX,
GSTOFFICE OF PRINCIPAL
COMMISSIONER OF CENTRAL BENGALURU EAST
COMMISSIONERATE, 6TH FLOOR,
'A' WING, TTMC/BMTC BUILDING,
OLD AIRPORT ROAD, DOMLURU,
BENGALURU-560 071.
Digitally signed
by CHANDANA
B M
Location: High
Court of
Karnataka
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HC-KAR
NC: 2025:KHC:44727
WP No. 13549 of 2025
4.
MR. AMARDEEP SANGWAN,
FATHER NAME NOT KNOWN TO THE PETITIONER,
AGED ABOUT MAJOR,
SUPERINTENDENT OF CENTRAL TAX,
OFFICE OF PRINCIPAL COMMISSIONER OF CENTRAL TAX
BENGALURU EAST COMMISSIONERATE,
6TH FLOOR, 'A' WING, TTMC/BMTC BUILDING,
OLD AIRPORT ROAD, DOMLURU,
BENGALURU-560 071.
…RESPONDENTS
(BY SRI. CHANDRASHEKAR.L, ADVOCATE FOR R-1
SRI. JEEVAN.J. NEERALGI,ADVOCATE FOR R-2 TO R-4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
COSNTITUTION OF INDIA PRAYING TO QUASH THE SUMMONS DTD
21.02.2025 IN THE INQUIRY IN CONNECTION WITH THE INVESTIGATION
VIDE
NO.CBIC-DIN-20250257000000444DB7
IN
FILE
NO.GEXCOM/AE/INV/GST/1095/2025-AE (ANNEXURE-D), ISSUED BY THE
RESPONDENT NO.3, BEING ARBITRARY, ERRONEOUS AND NOT
SUSTAINABLE IN LAW, IN THE INTEREST OF LAW EQUITY AND JUSTICE,
OR IN THE ALTERNATIVELY.
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioner has filed a memo seeking withdrawal of the petition.
2.
The said memo is placed on record. Accordingly, the petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE Srl.
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.