M/S Meghdoot Logistics vs. Commercial Tax Officer

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WP/7777/2022HC KarnatakaGSTCNR KAHC01009308202120 January 2023Bench: B M SHYAM PRASAD6 pages
For Petitioner: MISS LEKHA G.D., ADVOCATE FOR SRI. KAMATH AND KAMATH., ADVOCATEFor Respondent: SRI.HEMA KUMAR K., AGA FOR R1 TO R3

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Heard together (3 matters)

WP No. 7777 of 2022
WP No. 3757 of 2022
WP No. 3780 of 2022

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
- 1 - WP No. 7777 of 2022 C/W WP No. 3757 of 2022 WP No. 3780 of 2022 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF JANUARY, 2023 BEFORE THE HON'BLE MR JUSTICE B M SHYAM PRASAD WRIT PETITION NO. 7777 OF 2022 (T-RES) C/W WRIT PETITION NO. 3757 OF 2022 (T-RES), WRIT PETITION NO. 3780 OF 2022 (T-RES) IN WP NO. 7777/2022 BETWEEN: M/S MEGHDOOT LOGISTICS HAVING ITS REGISTERED OFFICE AT KHASRA NO. 108/423 VILLAGE KHERA KALAN DELHI NORTH WEST DELHI DELHI 110082 RERPESENTED BY ITGS PROPREITOR MR. TILOK CHAND JAIN. …PETITIONER (BY MISS LEKHA G.D., ADVOCATE FOR SRI. KAMATH AND KAMATH.,ADVOCATE) AND: 1. COMMERCIAL TAX OFFICER (ENFORCEMENT-24), SOUTH ZONE 3RD FLOOR VTK-2,B BLOCK VIVEKANAGAR, KORAMANGALA BENGALURU 560047. 2. COMMISSIONER OF COMMERCIAL TAXES (KARNATAKA) Digitally signed by NARASIMHA MURTHY VANAMALA Location: HIGH COURT OF KARNATAKA - 2 - WP No. 7777 of 2022 C/W WP No. 3757 of 2022 WP No. 3780 of 2022 VANIJYA TERIGE KARYALA-1 GANDHINAGAR BANGALORE 560009. 3. ADDITIONAL COMMISSIONER OF COMMERCIAL TAXES (ENFORCEMENT) B BLOCK 3RD FLOOR VTK-2 VIVEKNAGAR, KORAMANGALA BENGALURU 560047. …RESPONDENTS (BY SRI.HEMA KUMAR K., AGA FOR R1 TO R3) THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DATED 06.02.2021 PASSED BY THE R1 UNDER SECTION 130 OF THE KGST/CGST AND IGST ACT BEARING NO. ADCOM/ENF/SZ/CTO24/DTN15/2020-21 AS PER ANNEXURE-A AS IT IS PASSED FLOUTING THE PRINCIPLES OF NATURAL JUSTICE BY ISSUING A WRIT OF CERTIORARI OR ANY OTHER ORDER OR WRIT IN THE NATURE OF WRIT OF CERTIORARI AND CONSEQUENTLY QUASH THE ENTIRE PROCEEDINGS. IN WP NO.3757/2022 BETWEEN: M/S MEGHDOOR LOGISTICS HAVING ITS REGISTERED OFFICE AT KHASRA NO 108/423 VILLAGE KHERA KALAN DELHI, NORTH WEST DELHI, DELHI 110082, REPRESENTED LBY ITS PROPRIETOR TILOK CHAND JAIN …PETITIONER (BY MISS LEKHA G.D., ADVOCATE FOR SRI. KAMATH AND KAMATH.,ADVOCATE) - 3 - WP No. 7777 of 2022 C/W WP No. 3757 of 2022 WP No. 3780 of 2022 AND: COMMERICIAL TAX OFFICER (ENFORCEMENT 09) SOUTH ZONE, 3RD FLOOR, VTK 2, B BLOCK, VIVEKANAGAR, KORMANGALA, BENGALURU 560047. …RESPONDENT (BY SRI.HEMA KUMAR K., AGA) THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE / QUASH THE IMPUGNED ORDER DATED 12.02.2021 PASSED BY RESPONDENT UNDER SECTION 130 OF THE KGST/CGST AND IGST ACT BEARING NO. ADCOM /ENF/SZ/CTO-09/VTS /NO-08/2020-21 AS PER ANNX-A AS IT IS PASSED FLOUTING THE PRINCIPLES OF NATURAL JUSTICE BY ISSUING A WRIT A CERTIORARI OR ANY OTHER ORDER OR WRIT IN THE NATURE OF A WRIT OF CERTIORARI AND CONSEQUENTLY QUASH THE ENTIRE PROCEEDINGS. IN WP NO.3780/2022 BETWEEN: M/S MEGHDOOT LOGISTICS HAVING ITS REGISTERED OFFICE AT KHASRA NO.108/423, VILLAGEK HERA KALAN DELHI, NORTH WEST DELHI DELHI-110082 REPRESENTED BY ITS PROPRIETOR MR TILOK CHAND JAIN …PETITIONER (BY MISS LEKHA G.D., ADVOCATE FOR SRI. KAMATH AND KAMATH.,ADVOCATE) - 4 - WP No. 7777 of 2022 C/W WP No. 3757 of 2022 WP No. 3780 of 2022 AND: 1. COMMERCIAL TAX OFFICER(ENFORCEMENT-06) SOUTH ZONE, 3RD FLOOR, VTK-2 B BLOCK, VIVEKANAGAR KORAMANGALA BENGALURU-560047. 2. COMMISSIONER OF COMMERCIAL TAXES(KARNATAKA) VANIJYA TERIGE KARYALA-1 GANDHINAGAR BANGALORE-560009. 3. ADDITIONAL COMMISSIONER OF COMMERCIAL TAXES(ENFORCEMENT) B BLOCK, 3RD FLOOR, VTK-2 VIVEKANAGAR KORAMANGALA BENGALURU-560047. …RESPONDENTS (BY SRI.HEMA KUMAR K., ADVOCATE) THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DATED 06.02.2021 PASSED BY THE R1 UNDER SECTION 130 OF KGST/CGST AND IGST ACT BEARING NO. ADCOM/ENF/SZ/CTO-06/DTN-06/2020-21 AS PER ANNEXURE-A, AS IT IS PASSED FLOUTING THE PRINCIPLES OF NATURAL JUSTICE BY ISSUING A WRIT OF CERTIORARI OR ANY OTHER ORDER OR WRIT IN THE NATURE OF A WRIT OF CERTIORARI AND CONSEQUENTLY QUASH THE ENTIRE PROCEEDINGS. - 5 - WP No. 7777 of 2022 C/W WP No. 3757 of 2022 WP No. 3780 of 2022 THESE PETITIONS, COMING ON FOR PRELIMINARY HEARING IN ‘B’ GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:

ORDER

These petitions are filed impugning the orders dated 06.02.2021; 12.02.2021 and 06.02.201 respectively under Section 130 of the Karnataka Goods and Services Tax Act, 2017/Central Goods and Services Tax Act, 2017/Section 20 of the Integrated Goods and Services Tax Act, 2017/Section 11 of the GST (Compensation to States) Act, 2017 as per Annexure-A.

Sri K Hemakumar, the learned Additional Government Advocate, submits that the petitioners must avail alternative remedy under Section 107 of the Karnataka Goods and Services Tax Act, 2017. The learned counsel for the petitioners, on instructions, submits that the petitions could WP No. 7777 of 2022

C/W WP No. 3757 of 2022 WP No. 3780 of 2022

disposed of but with liberty to seek exclusion of time spent in prosecuting these petitions.

In the light of these submissions, the petitions stand disposed of with liberty to the petitioners to avail the alternative remedy observing that the petitioners shall be at liberty to seek exclusion of time spent in prosecuting these petitions. JUDGE

SA ct:sr

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.