M/S. Royal Steel vs. State Of Karnataka
Original PDF →WP/13480/2025HC KarnatakaGSTCNR KAHC01031025202518 September 2025Bench: M.NAGAPRASANNA2 pages
For Petitioner: SRI. BHARATH KUMAR V., ADVOCATEFor Respondent: SMT.JYOTI M.MARADI, HCGP FOR
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
- 1 -
HC-KAR
NC: 2025:KHC:37312
WP No. 13480 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 13480 OF 2025 (T-RES)
BETWEEN:
1.
M/S. ROYAL STEEL
(A PROPRIETARY CONCERN),
HAVING ITS OFFICE AT
NO. 36, 6TH MAIN,
SINGASANDRA INDUSTRIAL AREA,
BENGALURU 560 068,
REPRESENTED BY ITS PROPRIETOR,
MR. SHANWAZ PASHA
…PETITIONER
(BY SRI. BHARATH KUMAR V., ADVOCATE)
AND:
1.
STATE OF KARNATAKA
THROUGH ITS SECRETARY,
DEPARTMENT OF COMMERCIAL TAXES
GOODS AND SERVICES TAX (GST),
VIKASA SOUDHA,
AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2.
COMMERCIAL TAX OFFICER,
(ENFORCEMENT)-20, SOUTH ZONE,
HAVING OFFICE AT ROOM NO. 105,
1ST FLOOR, B BLOCK, VTK-2,
KORAMANGALA,
BENGALURU - 560 047.
…RESPONDENTS
(BY SMT.JYOTI M.MARADI, HCGP FOR)
Digitally signed
by NAGAVENI
Location: High
Court of
Karnataka
- 2 -
HC-KAR
NC: 2025:KHC:37312
WP No. 13480 of 2025
THIS W.P. IS FILED UNDER ARTICELS 226 AND 227 OF
DATED 14.04.2025 BEARING NO. ADCOM/ENF/SZ/CTO- 20/DTN-43/2024-25, PASSED BY THE RESPONDENT NO. 2 UNDER SECTION 129(1) OF THE SGST/CGST ACT 2017 (ANNEXURE-A) AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioner files a memo seeking withdrawal of the petition.
2.
In terms of memo, the petition is disposed as withdrawn. (M.NAGAPRASANNA) JUDGE
VM List No.: 1 Sl No.: 5
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.