M/S. A N Traders vs. Commercial Tax Officer
Original PDF →WP/16785/2025HC KarnatakaGSTCNR KAHC01037511202518 June 2025Bench: SACHIN SHANKAR MAGADUM3 pages
For Petitioner: SRI. SANDEEP HUILGOL., ADVOCATEFor Respondent: SRI. M KUMAR., AGA
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:20870
WP No. 16785 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO.16785 OF 2025 (T-RES)
BETWEEN:
M/S. A N TRADERS
A PROPRIETARY CONCERN,
REP. HEREIN BY ITS SOLE PROPRIETOR
SRI. A N SHIVU,
HAVING OFFICE AT GROUND FLOOR,
1, KONDAJJI ROAD, HALE KADLEBALU,
KADLEBALU DAVANAGERE,
KARNATAKA - 577589
…PETITIONER
(BY SRI. SANDEEP HUILGOL., ADVOCATE)
AND:
1.
COMMERCIAL TAX OFFICER
(VIGILANCE) 32, BENGALURU,
3RD FLOOR, VTK-2, KORAMANGALA,
BANGALORE 560047.
2.
JOINT COMMISSIONER OF
COMMERCIAL TAXES (VIGILANCE),
3RD FLOOR, VTK-2, KORAMANGALA,
BANGALORE 560047.
Digitally
signed by
CHAITHRA A
Location:
HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2025:KHC:20870
WP No. 16785 of 2025
3.
ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES, (ENFORCEMENT),
DAVANGERE, VANIJYA THERIGE BHAVANA,
A BLOCK DEVARAJ, ARAS LAYOUT,
DAVANGERE – 577006.
4.
ASSISTANT COMMISSIONER OF COMMERCIAL
TAXES, (ENFORCEMENT),
TUMKUR, VANIJYA THERIGE SANKEERANA,
SIDDARAMESHWARE BADAVANE,
TUMKUR 572103.
5.
JOINT COMMISSIONER OF
COMMERCIAL TAXES (APPEALS),
DAVANAGERE, DAVANGERE DIVISION,
DAVANGERE, VANIJYA THERIGE BHAVANA,
OPPOSITE BSNL OFFICE, DEVRAJ URS LAYOUT,
DAVANAGERE – 577006.
6.
UNION OF INDIA,
REP. HEREIN BY THE SECRETARY,
DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE, NORTH BLOCK,
NEW DELHI - 110 001
…RESPONDENTS
(BY SRI. M KUMAR., AGA)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
ORDER OF DETENTION DATED 06.03.2025 BEARING NO.
JCCT/VIG/CTO(VIG)-32/GCE-36/2024-25 PASSED BY THE 1ST
RESPONDENT IN FORM GST MOV 6 UNDER SECTION 129(1) OF
THE CENTRAL GOODS AND SERVICES TAX ACT, 2017,
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HC-KAR
NC: 2025:KHC:20870
WP No. 16785 of 2025
KARNATAKA GOODS AND SERVICES TAX ACT, 2017 AND
SECTION 20 OF THE INTEGRATED GOODS AND SERVICES TAX
ACT, 2017 (ANNEXURE-A) AND ETC.
THIS
PETITION,
COMING
ON
FOR
PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
Petitioner's counsel has filed a memo seeking withdrawal of the petition in view of having availed efficacious remedy of appeal.
2.
Memo is taken on record. Writ petition is dismissed as withdrawn.
3.
The appellate authority shall expedite and decide the interlocutory application in accordance with law. (SACHIN SHANKAR MAGADUM) JUDGE
KLY List No.: 3 Sl No.: 13
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.