M/S Mirafra Software Technologies Private Limited vs. Assistant Commissioner Of Central Tax
Original PDF →WP/10423/2020HC KarnatakaGSTCNR KAHC01021110202005 November 2024Bench: M.I.ARUN3 pages
For Petitioner: SRI. PRADYUMNA HEJIB, ADVOCATEFor Respondent: SRI. ARAVIND CHAVAN, ADV. FOR R1 TO R4
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Cause title — parties, addresses and appearances
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NC: 2024:KHC:44420
WP No. 10423 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
WRIT PETITION NO. 10423 OF 2020 (T-RES)
BETWEEN:
1.
M/S MIRAFRA SOFTWARE
TECHNOLOGIES PRIVATE LIMITED,
PLOT NO.72, 2ND FLOOR,
AKSHAY TECH PARK, EPIP ZONE,
PHASE-I, WHITEFILED,
BENGALURU-560 066.
REP. BY ITS DIRECTOR
SHYAM PADALA,
AGED ABOUT 48 YEARS.
…PETITIONER
(BY SRI. PRADYUMNA HEJIB, ADVOCATE)
AND:
1.
ASSISTANT COMMISSIONER
OF CENTRAL TAX,
BANGALORE EAST COMMISSIONERATE,
EAST DIVISION-7, TTMC/BMTC BUS STAND,
OLD AIRPORT ROAD, DOMMALURU,
BENGALURU-560 071.
2.
ASSISTANT COMMISSIONER
OF CENTRAL TAX,
GROUP 12, CIRCLE IV,
CENTRAL TAX AUDIT-I
COMMISSIONERATE, BMTC BUS STAND,
BANASHANKARI, BENGALURU-560 070.
3.
SUPERINTENDENT OF CENTRAL TAX,
RANGE-C, DIVISION 7,
GST EAST COMMISSIONERATE,
OLD AIRPORT ROAD, DOMLUR,
BANGALORE - 560 071.
Digitally
signed by
CHAITHANYA
K
Location:
High Court of
Karnataka
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WP No. 10423 of 2020
4.
COMMISSIONER OF CENTRAL TAX
BANGALORE EAST COMMISSIONERATE,
EAST DIVISION-7, TTMC/BMTC BUS STAND
OLD AIRPORT ROAD, DOMMALURU,
BENGALURU-560 071.
5.
UNION OF INDIA,
REP. BY JOINT SECRETARY,
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE,
CENTRAL BOARD OF INDIRECT
TAXES AND CUSTOMS, ROOM NO.46,
NORTH BLOCK, NEW DELHI-110 001.
6.
THE BRANCH MANAGER,
HDFC BANK LIMITED,
NO.9, ETERNA KORAMANGALA
INDUSTRIAL LAYOUT,
KORAMANGALA, BENGALURU-560 095.
…RESPONDENTS
(BY SRI. ARAVIND CHAVAN, ADV. FOR R1 TO R4)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ANNEXURE-E FORM DRC 13 DATED 18.03.2020 ISSUED BY
RESPONDENT NO.1 ON R6 AS ILLEGAL, ARBITRARY AND
ABUSE/MISUSE OF POWERS CONFERRED BY THE CGST/SGST
ACT AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN
'B'
GROUP,
THROUGH
PHYSICAL
HEARING/VIDEO
CONFERENCING, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR JUSTICE M.I.ARUN
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WP No. 10423 of 2020
Learned counsel for the petitioner has filed a memo dated 05.11.2024 with a prayer to dismiss the writ petition as withdrawn.
The memo is taken on record. The writ petition is accordingly dismissed as withdrawn. (M.I.ARUN) JUDGE
PGG List No.: 1 Sl No.: 35
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.