M/S Precision Machinekarft PVT LTD vs. Union Of INDIA
Original PDF →WP/11584/2022HC KarnatakaGSTCNR KAHC01025552202209 February 2023Bench: B M SHYAM PRASAD3 pages
For Petitioner: SRI. SATHYAVAGEESWARAN V., ADVOCATE - ABSENTFor Respondent: SRI. MADANAN PILLAI R., CGSC FOR R1; SRI. K.HEMAKUMAR, AGA FOR R6 AND R7; SRI. JEEVAN J. NEERALGI, ADVOCATE FOR R2 TO R5
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
- 1 -
WP No. 11584 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF FEBRUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 11584 OF 2022 (T-RES)
BETWEEN:
M/S PRECISION MACHINEKARFT PVT LTD
11/2, LAXMIPUR MAIN ROAD
ABBIGERE BENGALURU URBAN
KARNATAKA - 560 090
REP BY ITS MANAGING DIRECTOR
MR. MUSTAFA GANDHI
…PETITIONER
(BY
SRI.
SATHYAVAGEESWARAN
V.,ADVOCATE
-
ABSENT)
AND:
1.
UNION OF INDIA
MINISTRY OF FINANCE
DEPARTMENT OF REVENUE
GOVERNMENT OF INDIA
NORTH BLOCK,
NEW DELHI - 110 001
THROUGH THE SECRETARY
2.
CENTRAL BOARD OF INDIRECT TAXES AND
CUSTOMS
THROUGH ITS CHAIRMAN, NORTH BLOCK,
NEW DELHI - 110 001
3.
THE GOODS AND SERVICES TAX COUNCIL
5TH FLOOR, TOWER-II, JEEVAN BHARTHI
BUILDING
Digitally
signed by
NARASIMHA
MURTHY
VANAMALA
Location:
HIGH
COURT OF
KARNATAKA
- 2 -
WP No. 11584 of 2022
JANPATH ROAD,
CONNAUGHT PLACE
NEW DELHI - 110 001
4.
ASSISTANT COMMISSIONER OF CENTRAL TAXES
CGST NODAL OFFICER FOR IT
GRIEVANCE REDRESSAL MECHANISM
BANGALORE ZONE C R BUILDINGS
BANGALORE - 560 001
5.
THE COMMISSIONER OF CENTRAL TAXES
BANGALORE NORTH WEST COMMISSIONERATE
BMTC COMPLEX,
SHIVAJINAGAR
BANGALORE - 560 001.
6.
COMMISSIONER OF COMMERCIAL TAXES (SGST)
GOVT OF KARNATAKA
BANGALORE
OFFICE OF THE COMMISSIONER
OF COMMERCIAL TAXES
VANIJYA TERIGE KARYALAYA
GANDHINAGAR
BANGALORE - 560 001
7.
ADDL. COMMISSIONER OF COMMERCIAL TAXES
(E-GOVERNANCE) AND THE NODAL OFFICER
OFFICE OF THE COMMISSIONER
OF COMMERCIAL TAXES
VANIJYA TERIGE KARYALAYA
GANDHINAGAR
BANGALORE - 560 001
…RESPONDENTS
(BY SRI. MADANAN PILLAI R., CGSC FOR R1;
SRI. K.HEMAKUMAR, AGA FOR R6 AND R7;
SRI. JEEVAN J. NEERALGI, ADVOCATE FOR R2 TO
R5)
- 3 -
WP No. 11584 of 2022
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO PERMIT THE PETITIONER COMPANY TO
FILE THE DECLARATION IN FORM GST TRAN-1 AND
GST TRAN-2 AND ENABLE IT TO CLAIM TRANSITIONAL
CREDIT ELIGIBLE DUTIES IN RESPECT OF INPUTS
HELD IN STOCK ON THE APPOINTED DAY IN TERMS OF
SECTION 140(3) OF THE CENTRAL GOODS AND
SERVICES TAX ACT, 2017.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
It is seen from the previous ordersheets that none appeared for the petitioner, and none appears for the petitioner even today. Even copies are not served as permitted by this Court on 03.02.2023. It is obvious that the concerned is not interested in prosecuting the petition. Therefore, the petition stands dismissed for default. JUDGE
RB
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.