M/S R D Enterprises vs. State Of Karnataka And Ors
Original PDF →WP/200471/2024HC KarnatakaGSTCNR KAHC03001343202404 April 2024Bench: V SRISHANANDA3 pages
For Petitioner: SRI. SANDEEP VIJAYKUMAR, ADVOCATEFor Respondent: SMT. MAYA T. R, HCGP
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Cause title — parties, addresses and appearances
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NC: 2024:KHC-K:2808
WP No. 200471 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. 200471 OF 2024 (T-RES)
BETWEEN:
M/S R D ENTERPRISES,
SHOP NO.2-14-267/5/1,
KMR WARD NO.31 1ST MAIN,
LINGASUGUR, REPRESENTED BY ITS PROPRIETOR
SRI. DATTATREYA S/O SRINIVAS RAIBHAGI,
AGED ABOUT 21 YEARS OCC: BUSINESS
R/O REVANASIDDESHWAR NILAYA,
BENGALURU BYE PASS ROAD VASAVI NAGAR,
LINGASAGUR, DISTRICT: RAICHUR
GST NO.29FMCPR6659M1ZO
…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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NC: 2024:KHC-K:2808
WP No. 200471 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 SMT. MAYA T. R, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
SEEKING TO QUASH AND UNBLOCK THE INPUT TAX CREDIT IN
ELECTRONIC CREDIT LEDGER WHICH WAS BLOCKED BY AN
ORDER
NO.
ACCT/LGSTO-535/SND/ITC-BLOCK/2023-24/T.
NO.5189, DATED 10.01.2024 PASSED BY THE ASSISTANT
COMMISSIONER
OF
COMMERCIAL
TAXES
LGSTO
535
SINDHANUR (RESPONDENT NO.5). THE INPUT TAX CREDIT OF
RS. 13,79,745/- 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 PRELIMINARY
HEARING IN ‘B’ GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
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WP No. 200471 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 LIST NO.: 1 SL NO.: 12
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.