Mukeshkumar Nolkha vs. The State Of Karnataka
Original PDF →WP/8752/2025HC KarnatakaGSTCNR KAHC01017887202515 September 2025Bench: M.NAGAPRASANNA2 pages
For Petitioner: SRI. AJAY KADKOL T., ADVOCATEFor Respondent: SMT. JYOTI M.MARADI, HCGP
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:37339
WP No. 8752 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 8752 OF 2025 (T-RES)
BETWEEN:
MUKESHKUMAR NOLKHA
S/O LADULAL NOLKHA,
AGED ABOUT 38 YEARS,
RESIDING AT NO.202, 2ND FLOOR,
C WING, BLDG NO-58, TILAK GANESH.,
SILICON ENCLAVE, TILAK NAGAR,
CHEMBUR, MUMBAI SUB URBAN DISTRICT,
MAHARASHTRA 400 089
…PETITIONER
(BY SRI. AJAY KADKOL T., ADVOCATE)
AND:
1.
THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF COMMERCIAL TAXES,
VIDHANA SOUDHA,
BENGALURU -560 001.
2.
THE COMMERCIAL TAX OFFICER,
VIGILANCE 7, GST DEPARTMENT,
KORAMANGALA
BENGALURU- 560 034
…RESPONDENTS
(BY SMT. JYOTI M.MARADI, HCGP)
THIS WP IS FILED UNDER THE ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION
REVERSING AND SETTING ASIDE THE PENALTY ORDER NO.
GCE-11/2024-25 DTD 16.01.2024 PASSED BY THE R-2 THE
Digitally
signed by
NAGAVENI
Location:
High Court
of Karnataka
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HC-KAR
NC: 2025:KHC:37339
WP No. 8752 of 2025
COMMERCIAL TAX OFFICER VIGILANCE 7 GST DEPARTMENT
KORAMANGALA BENGALURU UNDER SECTION 129(1)(B) OF
THE CENTRAL GOODS AND SERVICES TAX ACT 2017 HEREIN
AFTER REFERRED TO AS THE CGST ACT LEVYING A PENALTY
OF RS.8,73,080/- WHICH IS PRODUCED AT ANX-A., AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
Learned counsel for the petitioner has filed a memo seeking to withdraw the petition.
2.
Memo is taken on record.
3.
Accordingly, petition is disposed of as withdrawn. (M.NAGAPRASANNA) JUDGE
SS List No.: 1 Sl No.: 319
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.