The Union Of INDIA vs. M/S Eid Parry (INDIA) Limited
Original PDF →WA/146/2022HC KarnatakaGSTCNR KAHC01007852202229 September 2022Bench: P.S.DINESH KUMAR,UMESH M ADIGA3 pages
For Respondent: SRI R DAKSHINAMURTHY, ADVOCATE FOR SRI K S NAVEEN KUMAR, ADVOCATE
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF SEPTEMBER, 2022
PRESENT
THE HON’BLE MR. JUSTICE P.S.DINESH KUMAR
AND
THE HON’BLE MR. JUSTICE UMESH M ADIGA
WRIT APPEAL No.146 OF 2022 (T-RES)
BETWEEN :
1.
THE UNION OF INDIA
(PRESENTED BY ITS SECRETARY)
MINISTRY OF FINANCE,
NORTH BLOCK, NEW DELHI - 110 001.
2.
ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES,
LGSTO-152, BMTC BUILDING,
2ND FLOOR, YESHWANTHPUR,
BENGALURU - 560 022.
3.
THE ASSISTANT COMMISSIONER OF
CENTRAL TAX, CGST NODAL OFFICER
FOR IT GRIEVANCE REDRESSAL
MECHANISM, OFFICE OF THE
PRINCIPAL CHIEF COMMISSIONER OF
CENTRAL TAX, BENGALURU ZONE,
P B NO.5400, C R BUILDING,
BENGALURU - 560 001.
...APPELLANTS
(BY SMT.VANITHA K R, ADVOCATE)
2
AND:
M/S. EID PARRY (INDIA) LIMITED,
NO.122, AJISHA, 1ST FLOOR,
1ST MAIN ROAD, MLA LAYOUT,
R T NAGAR, BENGALURU - 560 032.
(REPRESENTED BY ITS SENIOR MANAGER
SRI L JAYAPRAKASH
AGED ABOUT 44 YEARS).
...RESPONDENT
(BY SRI R DAKSHINAMURTHY, ADVOCATE
FOR SRI K S NAVEEN KUMAR, ADVOCATE)
THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 02.12.2021 PASSED IN WRIT PETITION
NO.21882/2021(T-RS).
THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, P.S.DINESH KUMAR J, DELIVERED
THE FOLLOWING:-
JUDGMENT
The issue involved in this appeal is permission to file TRAN-1 forms.
2.
1 TS-369-SC-2022-GST
3 directed that the portal shall be kept open between 01.09.2022 and 31.10.2022. Hence, nothing survives in this writ appeal.
3.
Submission of the learned advocates is placed on record and accordingly, this writ appeal stands disposed of. JUDGE JUDGE
DH
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.