Shimogga Urban Development Authority vs. The Additional Commissioner Of Central Tax
Original PDF →WP/34709/2024HC KarnatakaGSTCNR KAHC01072790202401 April 2025Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. BALRAM R. RAO, ADVOCATE
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Cause title — parties, addresses and appearances
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NC: 2025:KHC:13774
WP No. 34709 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 34709 OF 2024 (T-RES)
BETWEEN:
SHIMOGGA URBAN DEVELOPMENT AUTHORITY
ORIGINALLY KNOWN AS SHIMOGGA
BHADRAVATHI URBAN DEVELOPMENT AUTHORITY,
(A GOVERNMENT AUTHORITY SET UP
BY THE GOVERNMENT OF KARNATAKA
UNDER URBAN DEVELOPMENT AUTHORITIES ACT )
HAVING ITS OFFICE AT
1ST FLOOR, SUDA COMPLEX,
100 FEET ROAD, VINOBANAGARA,
SHIMOGGA - 577 204.
REPRESENTED BY ITS COMMISSIONER
SHIMOGGA URBAN DEVELOPMENT AUTHORITY
GSTN: 29AAALS2328H1ZW.
…PETITIONER
(BY SRI. BALRAM R. RAO, ADVOCATE)
AND:
1.
THE ADDITIONAL COMMISSIONER OF CENTRAL TAX,
GST COMMISSIONERATE, MYSURU,
S1 AND S2, VINYA MARGA,
SIDDHARTHA NAGARA,
MYSURU - 570 011.
2.
THE PRINCIPAL COMMISSIONER
OF CENTRAL TAX FINANCE DEPARTMENT,
Digitally
signed by
KAVYA R
Location:
High Court of
Karnataka
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NC: 2025:KHC:13774
WP No. 34709 of 2024
GST COMMISSIONERATE, MYSURU,
S1 AND S2, VINAYA MARGA,
SIDDHARTHA NAGARA,
MYSURU - 570 011.
…RESPONDENTS
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTION UNDER
ARTICLE 226 OF THE CONSTITUTION OF INDIA CALLING FOR
THE RECORDS OF THE PETITIONERS CASE AND AFTER
EXAMINING THE LEGALITY AND VALIDITY THEREOF BE
PLEASED TO QUASH AND SET ASIDE THE SOW-CAUSE NOTICE
VIDE
FILE
NO.GEXCOM/AE/INVGST/7617/2023-AE-O/0
PR
COMMR-CGST-MYSURU DATED 27.07.2024 (ANNEXURE-L) AND
ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
Learned counsel for the petitioners has filed a memo seeking permission of the Court to withdraw the petition.
2.
Memo is accepted.
3.
Petitioners are permitted to withdraw the petition. Accordingly, the petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE SS List No.: 1 Sl No.: 80 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.