Sri K U Manjeshwar vs. State Of Karnataka
Held
The Court directed the respondent departments to consider the petitioners' representations and refund the due amounts within eight weeks of receiving them. The petitioners were also granted liberty to make detailed representations.
Facts
Petitioners, contractors who executed work contracts under the VAT regime and GST regime, sought a refund of differential GST amounts paid. They submitted representations to various government departments for this refund.
Key Issues
Whether contractors are entitled to a refund of differential GST paid on work contracts executed under the VAT regime, and if the state government should issue a policy to address such issues.
Sections Cited
None
AI-generated summary — verify with the full judgment below
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NC: 2024:KHC-D:17059 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 22ND DAY OF NOVEMBER, 2024
BEFORE THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT PETITION NO.101034 OF 2024 (T-RES)
BETWEEN:
SRI K. U. MANJESHWAR, AGED ABOUT 61 YEARS, S/O. K.UMAPATHY, RESIDING AT VAGESHNAGAR, 9TH CROSS, RANEBENNUR TALUK, RANNEBENNUR – 581 115, HAVERI DISTRICT.
SRI. SANTOSH V. HIREMATH S/O. VEERAYYA HIREMATH, AGED ABOUT 48 YEARS, RESIDING AT CHHATRA POST, KAKOL TALUK, BYADGI, HAVERI - 581 115. 3. SRI MAHESH C. HAVERI, S/O. CHANNABASAPPA HAVERI, AGED ABOUT 49 YEARS RESIDING AT CHILUME, ‘A’ BLOCK, 3RD MAIN ROAD, VIDYANAGAR EAST, HAVERI - 581 110. 4. SRI G.P.PRASKASHA, S/O PUTTANAGOUDAPUTTANAGOUDRA, AGED ABOUT 57 YEARS RESIDING AT BRUNDAVANA NILAYA, ‘B’ BLOCK, 3RD MAIN, 2NDCROSS, BASAVESHWARANAGAR, HIREKERUR – 581 111. HANGARAKI Location: High Court of Karnataka NC: 2024:KHC-D:17059
SRI R. N. GANGOL S/O. NAGAPPA K. GANGOL, AGED ABOUT 58 YEARS, RESIDING AT ANU SADANA, OL
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