S P Muthuraman vs. The Assistant Commissioner Of Commercial Taxes
Original PDF →No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
ORDER AND REFERENCE NO. ZD290823011601M GST VIDE ANNEXURE-‘A’ IN THE INTEREST OF JUSTICE AND EQUITY; II. AND ALSO PASS SUCH OTHER AND FURTHER RELIEF AS THIS HON BLE COURT DEEMS FIT CONSIDERING THE FACTS AND CIRCUMSTANCES OF THE CASE, TO MEET THE ENDS OF JUSTICE. ASHPAK KASHIMSA MALAGALADINNI Location: High Court of Karnataka, Dharwad Bench, Dharwad HC-KAR NC: 2025:KHC-D:13052 THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORAL ORDER (PER: THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
Learned Additional Government Advocate accepts notice for respondent.
The petitioners are before this Court seeking for the following reliefs: i. Issue a Writ of certiorari or any other appropriate writ or order quashing the order dated 09-08-2023 passed by the Respondent order and Reference no. ZD290823011601M GST vide Annexure-‘A’ in the interest of justice and equity.
ii. And also pass such other and further relief as this Hon’ble Court deems fit considering the facts and circumstances of the case, to meet the ends of justice.
The dispute in the present matter is as regards the claim of Input Tax Credit for the financial year 2017- 2018. The said issue is covered by the decision of a Co-ordinate bench of this Court dated 06.01.2023 in WP No.16175/2022. HC-KAR NC: 2025:KHC-D:13052
In that view of the matter, for the very same reasons, I pass the following: ORDER i. Writ petition is allowed. ii. A certiorari is issued, the order 09.08.2023 passed by respondent at Annexure-A is set-aside. iii. The respondent shall issue a fresh show-cause notice to the petitioner on complying with the Circular No.183/15/2022-GST dated 27.12.2022 and pass necessary orders. (SURAJ GOVINDARAJ) JUDGE AM CT: UMD List No.: 1 Sl No.: 7
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.