Shri Sscc And Nrk (Jv) vs. The Union Of INDIA And Ors
Original PDF →WP/201714/2021HC KarnatakaGSTCNR KAHC03029667202111 March 2025Bench: ANANT RAMANATH HEGDE3 pages
For Petitioner: SRI. SANDEEP VIJAYKUMAR, ADVOCATEFor Respondent: SRI SUDHIRSINGH R. VIJAPUR, D.S.G.I., FOR R1 AND R2; SRI GIRISH S.HULIMANI, ADVOCATE FOR R3 & R4; SRI MALLIKARJUN SAHUKAR, A.G.A. FOR R5
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Cause title — parties, addresses and appearances
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NC: 2025:KHC-K:1582
WP No. 201714 of 2021
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 201714 OF 2021 (T)
BETWEEN:
SHRI SSCC AND NRK (JV)
CMC NO.19-6-321-3,
VAISHNAVI COLONY,
BEHIND MILLENIUM SCHOOL,
SHIVANAGAR NORTH, BIDAR.
REPRESENTED BY ITS PARTNER,
THROUGH HIS POWER OF ATTORNEY HOLDER
SRI MOHAN KALLAYA JANGAM
AGE 52 YEARS,
OCC: CONTRACTOR.
…PETITIONER
(BY SRI. SANDEEP VIJAYKUMAR, ADVOCATE)
AND:
1.
THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE
GOVERNMENT OF INDIA,
SOUTH BLOCK, NEW DELHI – 100 001.
2.
GOVERNMENT OF INDIA
MINISTRY OF FINANCE DEPARTMENT OF REVENUE,
OFFICE OF THE COMMISSIONER OF CENTRAL TAX,
AND CENTRAL EXCISE, 71, CLUB ROAD,
BELAGAVI – 590 001.
Digitally signed by
BASALINGAPPA
SHIVARAJ
DHUTTARGAON
Location: HIGH
COURT OF
KARNATAKA
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WP No. 201714 of 2021
3.
THE OFFICE OF THE SUPERINTENDENT (PREVENTIVE)
CENTRAL TAXAND CENTRAL EXCISE,
GULBARGA DIVISION AND BIJAPUR,
BEHIND TV STATION,
KAPNOOR, KALABURAGI 585 104.
4.
THE SUPERINTENDENT OF CENTRAL EXCISE
CUSTOMS AND SERVICE TAX,
CENTRAL TAX (CGST) AND CENTRAL EXCISE,
OFFICE OF THE SUPERINTENDENT OF
CENTRAL TAX (CGST) AND CENTRAL EXCISE,
MIG NO.24, KHB COLONY, RANGE BIDAR,
BIDAR – 585 401.
5.
ASSISTANT COMMISSIONER
OF COMMERCIAL TAXES,
LVO, KARNATAKA GOODS AND SERVICE TAXES OFFICE,
BIDAR – 585 401.
…RESPONDENTS
(BY SRI SUDHIRSINGH R. VIJAPUR, D.S.G.I., FOR R1 AND R2;
SRI GIRISH S.HULIMANI, ADVOCATE FOR R3 & R4;
SRI MALLIKARJUN SAHUKAR, A.G.A. FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ORDER OF NOTICE/DATED 15.10.2020 AND 09.08.2021
ISSUED BY THE RESPONDENT NO.2 AND 3 HEREIN IN FILE
NO.C.NO/IV/06/16/2020-21
GST
PREV,
AND
(CBIC-
DIN:20201057TC00000A231E)
AND
REF.
NO.
C.NO/IV/06/93/2021-22
GST
PREV,
AND
(CBIC-
DIN:20210857TC000000BFFE, DATED 09.08.2021, THE COPY
OF WHICH IS AT ANNEXURE-A AND B AND ETC.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING IN ‘B’ GROUP, THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:
CORAM:
HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
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WP No. 201714 of 2021
ORAL ORDER (PER: HON'BLE MR JUSTICE ANANT RAMANATH HEGDE)
A memo is filed seeking leave of the Court to withdraw the petition.
2.
The memo is accepted with all just exceptions, the petition is dismissed as withdrawn.
3.
It is stated that the petitioner intends to avail the benefits under amended Sub Section 5 of Section 16 of CGST Act. The petitioner is entitled to the benefit under the aforementioned provision, if provision has conferred any such benefit. (ANANT RAMANATH HEGDE) JUDGE
THM List No.: 2 Sl No.: 0
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