Vedanta Limited vs. Union Of INDIA
Original PDF →WP/20588/2022HC KarnatakaGSTCNR KAHC01047147202228 April 2025Bench: S.R.KRISHNA KUMAR3 pages
For Petitioner: SRI. AJAY J.N, ADVOCATEFor Respondent: SMT. JYOTI M. MARADI, HCGP FOR R2 TO R4; SRI. JEEVAN NEERALGI, ADVOCATE FOR R1
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Cause title — parties, addresses and appearances
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NC: 2025:KHC:17616
WP No. 20588 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 20588 OF 2022 (T-RES)
BETWEEN:
VEDANTA LIMITED,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT 1956,
MEGLAHALLI VILLAGE, SY. NO. 21,
BHEEMSAMUDRA, CHITRADURGA,
KARNATAKA - 577 520,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
BENICIO MENEZES, THE ASSOCIATE GENERAL
MANAGER SIGNATORY OF VEDANTA LIMITED.
…PETITIONER
(BY SRI. AJAY J.N, ADVOCATE)
AND:
1.
UNION OF INDIA,
THROUGH DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE, NEW DELHI - 110 001.
2.
STATE OF KARNATAKA,
THROUGH THE SECRETARY,
DEPARTMENT OF FINANCE,
VIDHANA SOUDHA, BENGALURU - 560 001.
3.
THE DEPUTY COMMISSIONER
OF COMMERCIAL TAXES,
OFFICE OF DGSTO-1, 3RD FLOOR,
TTMC, BMTC BUS STAND BUILDING,
Digitally
signed by
CHANDANA
B M
Location:
High Court
of
Karnataka
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NC: 2025:KHC:17616
WP No. 20588 of 2022
YESHWANTHAPUR,
BENGALURU - 560 051.
4.
THE COMMISSIONER OF COMMERCIAL TAXES
OFFICE OF DGSTO-1 3RD FLOOR,
TTMC, BMTC BUS STAND BUILDING,
YESHWANTHAPUR, BENGALURU - 560 051.
5.
THE ADDITIONAL COMMISSIONER OF CENTRAL TAX,
OFFICE OF THE ADDITIONAL DIRECTOR GENERAL,
BENGALURU NORTHWEST,
CGST COMMISSIONERATE, 2ND FLOOR,
SOUTH WING, SHIVAJI NAGAR
BMTC BUS STAND COMPLEX,
SHIVAJINAGAR, BENGALURU - 560 051.
…RESPONDENTS
(BY SMT. JYOTI M. MARADI, HCGP FOR R2 TO R4;
SRI. JEEVAN NEERALGI, ADVOCATE FOR R1)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA RAYING TO CALL FOR THE RECORDS
PERTAINING
TO
SHOW
CAUSE
NOTICE
NO.DCCT(A)
-
1.1/GST(ADT)-01/2022-23 REF. NO.17404 DATED 02.09.2022
VIDE ANNX-A ISSUED BY R-3 AND AFTER GOING INTO THE
LEGALITY AND VALIDITY THEREOF, TO QUASH THE IMPUGNED
SCN ISSUED WITHOUT JURISDICTION IN TERMS OF SECTION
6 (2) (b) OF THE KGST ACT AND IN CLEAR CONTRAVENTION
OF THE CLARIFICATION ISSUED BY THE CBIC AND GST
COUNCIL.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:17616
WP No. 20588 of 2022
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
Learned counsel for the petitioner files a memo seeking withdrawal of the petition.
The memo is taken on record and the petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE
GH List No.: 1 Sl No.49.1 CT: BHK`
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.