M/S S K Traders vs. State Of Karnataka And Ors
Original PDF →WP/200474/2024HC KarnatakaGSTCNR KAHC03001344202404 April 2024Bench: V SRISHANANDA3 pages
For Petitioner: SRI. SANDEEP VIJAYKUMAR, ADVOCATEFor Respondent: SRI. VEERANAGOUDA MALIPATIL, HCGP
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Cause title — parties, addresses and appearances
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NC: 2024:KHC-K:2809
WP No. 200474 of 2024
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 04TH DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
WRIT PETITION NO. 200474 OF 2024 (T-RES)
BETWEEN:
M/S S K TRADERS
SHOP NO.2-11-83/1/2,
KMRP WARD NO.28 LINGASUGUR,
REPRESENTED BY ITS PROPRIETOR,
SRI UMAR SALEH BIN AHMED
S/O SHAIK AHMED
AGED ABOUT 46 YEARS OCC: BUSINESS
R/O H.NO.2/13/912/37 AZAD NAGAR,
GNANAGANGA SCHOOL LINGASAGUR,
DISTRICT: RAICHUR GST NO.29AYTPA8860FZX
…PETITIONER
(BY SRI. SANDEEP VIJAYKUMAR, ADVOCATE)
AND:
1.
STATE OF KARNATAKA
COMMERCIAL TAX DEPARTMENT,
GOODS AND SERVICE TAX(GST)
VANIJYA TERIGE KARYALAYA,
GROUND FLOOR, KALIDASA ROAD
GANDHINAGAR, BENGALURU-560009
2.
THE COMMISSIONER OF COMMERCIAL TAXES,
ZONE II 6TH FLOOR,
VANIJYA TERIGE KARYALAYA-1
GANDHINAGAR, BENGLAURU-560009.
Digitally signed
by SHILPA R
TENIHALLI
Location: High
Court Of
Karnataka
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WP No. 200474 of 2024
3.
THE JOINT COMMISSIONER OF COMMERCIAL TAXES
(ADMINISTRATION)
DIVISIONAL GOODS AND SERVICE TAX OFFICE,
NEAR RAILWAY STATION,
KALABURAGI-585101.
4.
THE ASSISTANT COMMISSIONER
OF COMMERCIAL TAXES
LGSTO 525, DIVISIONAL
GOODS AND SERVICE TAX OFFICE,
NEAR RAILWAY STATION, KALABURAGI-585101
5.
THE ASSISTANT COMMISSIONER
OF COMMERCIAL TAXES
LGSTO 535, COMMERCIAL TAX OFFICE,
PWD CAMP, DOLLARS COLONY,
SINDHANUR-584128.
…RESPONDENTS
(BY SRI. VEERANAGOUDA MALIPATIL, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
SEEKING TO QUASH THE UNBLOCK THE INPUT TAX CREDIT
LEDGER
WHICH
WAS
BLOCKED
BY
AN
ORDER
NO.
ACCT/LGSTO/525/NOB/2023-24/NO.68
DATED
03.06.2023
PASSED BY THE ASSISTANT COMMISSIONER OF COMMERCIAL
TAXES LGSTO 525 KALABURAGI (RESPONDENT NO.4) THE
INPUT TAX CREDIT OF RS. 43,63,432/- CGST WAS BLOCKED
BY APPLYING RULE 86A OF THE CENTRAL GOODS AND
SERVICE TAX RULES, 2017 WHICH IS AT ANNEXURE-A
THIS WRIT PETITION IS COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
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WP No. 200474 of 2024
ORDER
Memo is filed by learned counsel for petitioner, which reads as under: “In the above matter the parties have settled their dispute out of Court. Hence the petitioner does not wish to prosecute the above Writ Petition.
Hence the Writ Petition may kindly be dismissed as withdrawal, in the interest of justice and equity.”
2.
The memo is placed on record.
3.
Petition stands dismissed as withdrawn. JUDGE kcm CT:SI LIST NO.: 1 SL NO.: 13
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.