Sri Sarveshwara Rice Traders vs. The Assistant Commissioner Of Commercial Taxes , Lgsto -55
Original PDF →WP/25091/2024HC KarnatakaGSTCNR KAHC01051934202405 August 2025Bench: M.NAGAPRASANNA3 pages
For Petitioner: SRI HARIPRASAD M B, ADVOCATE
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:30436
WP No. 25091 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF AUGUST, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO.25091 OF 2024 (T-RES)
BETWEEN:
SRI SARVESHWARA RICE TRADERS
GROUND FLOOR, NO.3C/725, 8TH MAIN
1ST BLOCK, HRBR LAYOUT, KALYAN NAGAR
BENGALURU - 560 043
REPRESENTED BY ITS PROPRIETOR
SRI MAHESH M.R.
S/O SRI RAJA BHAKTHA
AGED ABOUT 48 YEARS
…PETITIONER
(BY SRI HARIPRASAD M B, ADVOCATE)
AND:
1.
THE ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES
LGSTO -55
NO.11 AND 12, BDA COMPLEX
HBR LAYOUT, KALYAN NAGAR
BENGALURU 560 043
2.
THE STATE OF KARNATAKA,
REP. BY ITS PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF KARNATAKA
BENGALURU - 560 001
Digitally signed by
NAGAVENI
Location: High
Court of
Karnataka
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HC-KAR
NC: 2025:KHC:30436
WP No. 25091 of 2024
3.
GOVERNMENT OF INDIA,
THROUGH ITS SECRETARY (REVENUE)
MINISTRY OF FINANCE
DEPARTMENT OF REVENUE
NORTH BLOCK, NEW DELHI 110 001
4.
THE GST COUNCIL,
THROUGH ITS CHAIRPERSON
MINISTRY OF FINANCE, NORTH BLOCK
NEW DELHI - 110 001
5.
THE PRINCIPAL CHIEF COMMISSIONER
OF CENTRAL TAX
NO.1, QUEENS ROAD, VASANATH NAGAR
BENGALURU-560 001
6.
THE COMMISSIONER OF
COMMERCIAL TAXES,
GST, VANIJYA BHAVAN
GANDHINAGAR
BANGALORE - 560 009.
…RESPONDENTS
THIS WP IS FILED UNDER ARTICLE 226 AND 227 OF
CONSTITUTION OF INIDA PRAYING TO QUASH THE IMPUGNED
ORDER DTD 08.09.2023 PASSED IN ORDER AND DEMAND
NOTICE NO.ACCT/LGSTO-55/T.NO.3129/2023-24, PASSED U/S
73(9) OF THE CGST/SGST ACT, 2017 PASSED BY RESPONDENT
No.1 IN FORM GST DRC-07 VIDE ANNEXURE-E AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
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HC-KAR
NC: 2025:KHC:30436
WP No. 25091 of 2024
Learned counsel appearing for the petitioner files a memo seeking withdrawal of the petition.
2.
In terms of memo, the petition stands disposed as withdrawn. (M.NAGAPRASANNA) JUDGE
SN List No.: 4 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.