Mr. B. S. Rajashekhar vs. Union Of INDIA
Original PDF →WP/9194/2022HC KarnatakaGSTCNR KAHC01020692202223 June 2025Bench: SACHIN SHANKAR MAGADUM3 pages
For Petitioner: SRI. RAJESHA SHETTIGARA, ADVOCATEFor Respondent: SMT. VANITA K R., ADVOCATE FOR R.1; SMT. JYOTI M MARADI, HCGP FOR R.2; SRI SHISHIRA AMARNATH, ADVOCATE FOR R.3
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:22227
WP No. 9194 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO.9194 OF 2022 (T-RES)
BETWEEN:
1.
MR. B.S. RAJASHEKHAR
S/O LATE SANNABASAPPA
AGED ABOUT 69 YEARS
PROPRIETOR
M/S. GEMINI SECURITY AND ALLIED SERVICE
NO.2345/19, MUKAMBIKA NILAYA
5TH CROSS, 2ND FLOOR
LENIN NAGAR, NITTUVALLI NEW EXTENSION
DAVANAGERE - 577 004.
…PETITIONER
(BY SRI. RAJESHA SHETTIGARA, ADVOCATE)
AND:
1.
UNION OF INDIA
MINISTRY OF FINANCE
OFFICE AT JEEVAN DEEP BUILDING
PARLIAMENT STREET
NEW DELHI-110 001
REPRESENTED BY ITS SECRETARY.
2.
THE STATE OF KARNATAKA
DEPARTMENT OF FINANCE
VIDHANA SOUDHA
Digitally signed
by CHAITHRA A
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2025:KHC:22227
WP No. 9194 of 2022
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
3.
THE SUPERINTENDENT OF CENTRAL TAX
RANGE-A, NORTH-WEST DIVISION- 7
1ST FLOOR, C.R. BUILDING
C BLOCK, DEVARAJ URS LAYOUT
DAVANAGERE - 577 006.
…RESPONDENTS
(BY SMT. VANITA K R., ADVOCATE FOR R.1;
SMT. JYOTI M MARADI, HCGP FOR R.2;
SRI SHISHIRA AMARNATH, ADVOCATE FOR R.3.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYNG TO QUASH THE
IMPUGNED LETTER DATED 16.02.2022 BEARING O.C. NO.101/2022,
DIN:20220257YX0000888COF,
274/2022
ISSUED
BY
THE
RESPONDENT NO.3 TO PAY THE INTEREST PAYABLE UNDER
SECTION 50 OF CGST ACT, FOR DELAYED FILING OF GST 3B
RETURNS VIDE ANNEXURE-A., ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
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HC-KAR
NC: 2025:KHC:22227
WP No. 9194 of 2022
Learned counsel appearing for the petitioner has filed a memo dated 12.06.2025, seeking withdrawal of the writ petition as not pressed.
2.
The memo is taken on record.
3.
In view of the said memo, this writ petition is dismissed as withdrawn. (SACHIN SHANKAR MAGADUM) JUDGE
VMB List No.: 4 Sl No.: 37
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.