Tata Consumer Products Limited vs. Union Of INDIA
Original PDF →WP/24154/2021HC KarnatakaGSTCNR KAHC01037481202018 September 2025Bench: M.NAGAPRASANNA3 pages
For Petitioner: SRI. RAVI RAGHAVAN, ADVOCATEFor Respondent: SRI.MADANAN PILLAI, ASG FOR R1 SRI ARAVIND V.CHAVAN, ADVOCATE FOR R2 & R3
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:37309
WP No. 24154 of 2021
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. 24154 OF 2021 (T-RES)
BETWEEN:
1.
TATA CONSUMER PRODUCTS LIMITED
FORMERLY KNOWN AS TATA
GLOBAL BEVERAGES LIMITED,
KIRLOSKAR BUSINESS PARK
3RD AND 4TH FLOOR, HEBBAL
BANGALORE-560024
REPRESENTED BY AKSHAYA HERLE P
AGED ABOUT 33 YEARS
MANAGER INDIRECT TAXATION
…PETITIONER
(BY SRI. RAVI RAGHAVAN, ADVOCATE)
AND:
1.
UNION OF INDIA
REPRESENTED BY ITS UNDER SECRETARY
MINISTRY OF FINANCE
DEPARTMENT OF REVENUE
NORTH BLOCK
NEW DELHI-110001
Digitally
signed by
NAGAVENI
Location:
High Court of
Karnataka
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HC-KAR
NC: 2025:KHC:37309
WP No. 24154 of 2021
2.
COMMISSIONER OF CENTRAL TAX
BENGALURU NORTH
BANGALORE - 560 032
3.
ASSISTANT COMMISSIONER OF CENTRAL TAXES
CENTRAL GOODS AND SERVICE TAX
NORTH DIVISION-5
2ND FLOOR, SP COMPLEX
LALBAGH ROAD
BANGALORE
KARNATAKA -560027
…RESPONDENTS
(BY SRI.MADANAN PILLAI, ASG FOR R1
SRI ARAVIND V.CHAVAN, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
REFUND REJECTION ORDER IN FORM GST RFD-O6 DATED
23.10.2020 PASSED BY RESPONDENT NO.3 ENCLOSED AT
ANNEXURE-A AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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HC-KAR
NC: 2025:KHC:37309
WP No. 24154 of 2021
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
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In terms of memo, the petition is disposed as withdrawn.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.: 1
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.