Jagdish Khoba Class-I Contractor vs. Union Of INDIA And Ors
Original PDF →WP/200942/2024HC KarnatakaGSTCNR KAHC03000796202406 March 2025Bench: ANANT RAMANATH HEGDE3 pages
For Petitioner: SRI MANJUNATH MALLAYYA SHETTY, ADVOCATEFor Respondent: SRI SUDHIR SING R.VIJAPUR, D.S.G.I, R1 AND R2; SRI MALLIKARJUN SAHUKAR, A.G.A. FOR R3 TO R5
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Cause title — parties, addresses and appearances
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NC: 2025:KHC-K:1480
WP No. 200942 of 2024
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 6TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO.200942 OF 2024 (T-RES)
BETWEEN:
JAGDISH KHOBA CLASS-I CONTRACTOR
A PROPRIETARY CONCERN
DULY REGISTERED UNDER GST ACT, 2017
REPRESENTED BY ITS PROPRIETOR
SRI JADISH KHUBA
S/O GANPATHRAO KHUBA
AGED ABOUT 51 YEARS
DOOR NO.8-6-74 KASTURI NIVAS
JANWADA ROAD,
J.P. NAGAR, BIDAR – 585 401.
…PETITIONER
(BY SRI MANJUNATH MALLAYYA SHETTY, ADVOCATE)
AND:
1.
UNION OF INDIA
MINISTRY OF FINANCE
REPRESENTED BY ITS SECRETARY,
NORTH BLOCK, NEW DELHI -110 001.
2.
CENTRAL BOARD OF INDIRECT
TAXES AND CUSTOMS
REPRESENTED BY ITS CHAIRPERSON
NORTH BLOCK, NEW DELHI – 110 001.
3.
STATE OF KARNATAKA
REPRESENTED BY SECRETARY,
Digitally signed by
BASALINGAPPA
SHIVARAJ
DHUTTARGAON
Location: HIGH
COURT OF
KARNATAKA
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NC: 2025:KHC-K:1480
WP No. 200942 of 2024
FINANCE DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU – 560 001.
4.
THE COMMISSIONER OF COMMERCIAL TAXES
VTK-2, KALIDASA ROAD, GANDHINAGAR,
BENGALURU – 560 009.
5.
THE DEPUTY COMMISSIONER OF COMMERCIAL
TAXES (AUDIT), BIDAR
OPP: HOTEL ASHOKA
NEAR TAHASIL OFFICE, BIDAR – 585 401.
…RESPONDENTS
(BY SRI SUDHIR SING R.VIJAPUR, D.S.G.I, R1 AND R2;
SRI MALLIKARJUN SAHUKAR, A.G.A. FOR R3 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI OR DIRECTION IN THE NATURE
OF A WRIT OR CERTIORARI QUASHING THE ORDER OF
ADJUDICATION
DATED
12.06.2023
PASSED
BY
THE
RESPONDENT NO.5 UNDER SECTION 73(9) OF THE IGST, CGST
AND KGST ACTS, 2017 BEARING NO.DCCT/ADT/BDR/2023-
24/24 ORDER NO.291323 FOR THE TAX PERIOD APRIL 2018 TO
MARCH
2019,
HEREIN
ENCLOSED
AND
MARKED
AS
ANNEXURE-A 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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NC: 2025:KHC-K:1480
WP No. 200942 of 2024
ORAL ORDER (PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)
Memo is filed seeking leave of the court to withdraw the petition.
2.
Memo is accepted subject to all just exceptions.
3.
The petition is dismissed as withdrawn.
4.
In case the petitioner has a fresh cause of action, then only he is entitled to move the appropriate Court/Forum in accordance with law. (ANANT RAMANATH HEGDE) JUDGE
BL List No.: 2 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.