M/S Prince Steel vs. State Of Karnataka
Original PDF →WP/12135/2024HC KarnatakaGSTCNR KAHC01024222202425 April 2024Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. BHARATH KUMAR V., ADVOCATE
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Cause title — parties, addresses and appearances
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NC: 2024:KHC:16846
WP No. 12135 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.12135 OF 2024 (T-RES)
BETWEEN:
M/S. PRINCE STEEL
(A PARTNERSHIP CONCERN),
HAVING ITS OFFICE AT NO.51,
KAMAKSHIPALYA, MAGADI MAIN ROAD,
BENGALURU – 560 079.
REPRESENTED BY ITS PARTNER,
MR. MOHAMMED ABDULLAH,
UMAR GANI FAROOQ.
…PETITIONER
(BY SRI. BHARATH KUMAR V., ADVOCATE)
AND:
1.
STATE OF KARNATAKA,
THROUGH ITS SECRETARY,
DEPARTMENT OF COMMERCIAL TAXES,
GOODS AND SERVICES TAX (GST),
VIKASA SOUDHA, AMBEDKAR VEEDHI,
BENGALURU – 560 001.
2.
ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES,
LGSTO-71, ADICHUNCHANAGIRI MUTT,
2ND FLOOR, MANUVANA,
VIJAYANAGAR, BENGALURU – 560 040.
…RESPONDENTS
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED
28/02/2024
BEARING
NO.ACCT/LGSTO-071/ITC
NO. 01/2023-24, PASSED BY THE R2 HEREIN (ANNEXURE-A).
THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS DAY, THE COURT MADE THE FOLLOWING: LEELAVATHI S R Location: HIGH COURT OF KARNATAKA NC: 2024:KHC:16846 WP No. 12135 of 2024
ORDER
Learned counsel for the petitioner has filed a memo seeking withdrawal of the petition with liberty to file a fresh petition. His submission is placed on record.
2.
Accordingly, petition is disposed of as withdrawn reserving liberty in favour of the petitioner to file a fresh petition. JUDGE
SMJ List No.: 1 Sl No.: 48
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.