Shri Rahimansab S/O Davalasab Doddamani vs. The Assistant Commissioner Of
Original PDF →WP/108106/2023HC KarnatakaGSTCNR KAHC02019452202324 September 2025Bench: SURAJ GOVINDARAJ3 pages
For Petitioner: SRI. H R KAMBIYAVAR, ADVOCATE
No AI summary yet for this judgment.
Before: SHRI RAHIMANSAB S/O DAVALASAB DODDAMANI
(PER: THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
1.
Despite the order dated 11.09.2025, office objections have not been complied with.
2.
It appears that the petitioner is not interested in prosecuting the matter.
3.
The petition is dismissed for non-prosecution. (SURAJ GOVINDARAJ) JUDGE
AM/ct:pa List No.: 3 Sl No.: 22
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.