M Venkata Rao Infra Projects PVT LTD vs. The Chief Commissioner
Original PDF →WP/4026/2023HC KarnatakaGSTCNR KAHC01009574202313 September 2023Bench: SURAJ GOVINDARAJ2 pages
For Petitioner: SRI. SRINIVAS V., ADVOCATEFor Respondent: SRI. SATYANAND B. S., ADVOCATE FOR R1 & R2
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Cause title — parties, addresses and appearances
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NC: 2023:KHC:33170
WP No. 4026 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 4026 OF 2023 (LB-BMP)
BETWEEN:
1.
M VENKATA RAO INFRA PROJECTS PVT. LTD.,
(REG. UNDER CGST ACT, 2017)
HAVING BRANCH OFFICE AT
WARD NO, SY NO 124,
OPP MANJUSHA SPORTS CLUB,
V LEGACY ROAD, NEAR NATIONAL PUBLIC SCHOOL,
R R NAGAR, BENGALURU 560098.
REP BY VENKATESHWARALU T.
(ACCOUNTS MANAGER)
AGED 48 YEARS,
…PETITIONER
(BY SRI. SRINIVAS V., ADVOCATE)
AND:
1.
THE CHIEF COMMISSIONER
BRUHATH BANGALORE MAHANAGARA PALIKE
N R SQUARE, BANGALORE 560002
2.
THE EXECUTIVE ENGINEER
BBMP, PROJECT CENTRAL 04,
301, 3RD FLOOR, ANNEXE-2 BUILDING,
N R SQUARE, BANGALORE 560002.
…RESPONDENTS
(BY SRI. SATYANAND B. S., ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO-
DIRECT
THE
RESPONDENTS
TO
CONSIDER
THE
Digitally signed
by
NARAYANAPPA
LAKSHMAMMA
Location: HIGH
COURT OF
KARNATAKA
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NC: 2023:KHC:33170
WP No. 4026 of 2023
REPRESENTATION OF THE PETITIONER DATED 29/12/2022
I.E., ANNEXURE-E TO THE WP AND CONSEQUENTLY TO
REFUND THE GST AMOUNT OF RS. 4,60,26,603.24 ALONG
WITH INTEREST AS APPLICABLE UNDER THE GST ACT.
THIS PETITION, COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
1.
Learned counsel for the petitioner has filed a memo stating that the above petition has been inadvertently filed without noticing the earlier writ petition in WP No.6657/2022 has already been filed.
2.
Accepting the said submission, the above writ petition is dismissed as not pressed JUDGE
SR List No.: 1 Sl No.: 10
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.