BharatTaxGST

Jambayya Veerupayya Pujar vs. The Assistant Commissioner Of Commercial Taxes

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WP/105802/2024HC KarnatakaGSTCNR KAHC02015973202430 September 2024Bench: JYOTI MULIMANI3 pages
For Petitioner: SRI.H.R.KAMBIYAVAR., ADVOCATEFor Respondent: SRI.SHIVAPRABHU S.HIREMATH., AGA FOR R1 AND R3; SRI.SHIVARAJ S.BALLOLI., ADVOCATE FOR R2, R4-R6

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Cause title — parties, addresses and appearances
- 1 - NC: 2024:KHC-D:14666 WP No. 105802 of 2024 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 30TH DAY OF SEPTEMBER, 2024 BEFORE THE HON'BLE MS. JUSTICE JYOTI MULIMANI WRIT PETITION NO. 105802 OF 2024 (T-RES) BETWEEN: JAMBAYYA VEERUPAYYA PUJAR, AGED ABOUT 51 YEARS, OCC: BUSINESS, CTS NO.3212/48, GROUND FLOOR, PUJAR BUILDING, BADAMI, DIST. BAGALKOT–587 201, GSTIN: 29AXXPP9198E2Z8. …PETITIONER (BY SRI.H.R.KAMBIYAVAR., ADVOCATE) AND: 1. THE ASSISTANT COMMISSIONER OF COMMERCIAL TAXES, LGSTO-420, SECTOR-7 NAVANAGAR, BAGALKOT-590 001. 2. THE PRINCIPAL CHIEF COMMISSIONER OF CENTRAL TAX, 1, QUEENS RD, VASANTH NAGAR, BENGALURU, KARNATAKA–560 001. 3. THE STATE OF KARNATAKA, REP. BY THE PRINCIPAL SECRETARY, FINANCE DEPARTMENT, GOVERNMENT OF KARNATAKA, BENGALURU–560 001. 4. GOVERNMENT OF INDIA, THROUGH ITS SECRETARY (REVENUE), MINISTRY OF FINANCE, - 2 - NC: 2024:KHC-D:14666 WP No. 105802 of 2024 DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI-110 001. 5. THE GST COUNCIL, THROUGH ITS CHAIRPERSON, MINISTRY OF FINANCE, NORTH BLOCK, NEW DELHI-110 001. 6. GOVERNMENT OF INDIA THROUGH ITS SECRETARY (REVENUE), MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL BOARD OF EXERCISE AND CUSTOMS, GST POLICY WING, NEW DELHI–110 001. …RESPONDENTS (BY SRI.SHIVAPRABHU S.HIREMATH., AGA FOR R1 AND R3; SRI.SHIVARAJ S.BALLOLI., ADVOCATE FOR R2, R4-R6) THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS. THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY, AN ORDER IS MADE AS UNDER:

ORAL ORDER Sri.H.R.Kambiyavar., counsel for the petitioner and Sri.Shivaraj S.Balloli., counsel for respondents 2, 4 to 6 have appeared in person. Sri.Shivaprabhu S.Hiremath., AGA for respondents 1 and 3 has appeared through video conferencing. NC: 2024:KHC-D:14666 WP No. 105802 of 2024

2.

The petitioner has questioned the constitutional validity of Section 16(4) of CGST/ SGST Act, 2017 read with Rule 61 of KGST Rules as illegal, unreasonable, arbitrary and discriminatory and violative of Articles 14, 19, and 300A of the Constitution of India and therefore, to be struck down by this Court.

3.

Counsel for the respective parties urged several contentions. Heard the arguments and perused the Writ papers with care.

4.

Suffice it to note that the constitutional validity has been upheld by the various Courts following the due procedure of law laid down by the Apex Court. Hence, nothing survives for consideration in the Writ Petition. Accordingly, the Writ Petition is disposed of. However, liberty is reserved for the petitioner to take recourse under the law. (JYOTI MULIMANI) JUDGE

TKN/MRP List No.: 2 Sl No.: 1

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.