Smt Akshata Argekar vs. Union Of INDIA
Held
The Court noted the submission of learned counsel for both parties that the issue in the present writ petition was covered by this Court's earlier order in Writ Petition No. 3938/2021 and connected matters, dated August 11, 2021 (Anju Kumar Pintu and Others v/s Union of India and others). Consequently, the Court ordered that the writ petition be disposed of in terms of the aforementioned order. The reasoning for this decision is solely based on the parties' agreement that the matter is covered by precedent. No specific findings on the merits of the original dispute before the Tribunal were made. All pending interlocutory applications were also disposed of accordingly. No issues were expressly left undecided.
Facts
The petitioner, Smt. Akshata Argekar, an Executive Assistant working in the Commissioner of Central Tax, Bengaluru, filed a writ petition before the Karnataka High Court. The petition sought to quash an order dated December 13, 2019, passed by the Central Administrative Tribunal, Bengaluru Bench, in O.A. No. 170/00913/2019. The respondents were the Union of India, the Central Board of Excise & Customs (CBEC) & GST, and the Principal Chief Commissioner of Central Tax, Bangalore. The specific nature of the dispute before the Tribunal or the amount in dispute is not detailed in this judgment.
Key Issues
1. Whether the order dated December 13, 2019, passed by the Central Administrative Tribunal, Bengaluru Bench, in O.A. No. 170/00913/2019 is liable to be set aside. The petitioner sought a writ of certiorari to quash this order. The judgment does not explicitly state the arguments presented by the petitioner or the respondents. However, it records that learned counsel for both parties submitted that the issue involved in this writ petition is covered by a previous order of this Court in Writ Petition No. 3938/2021 and connected matters, dated August 11, 2021 (Anju Kumar Pintu and Others v/s Union of India and others). Based on this submission, both parties sought disposal of the present matter in similar terms.
AI-generated summary — verify with the full judgment below
1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF AUGUST, 2021
PRESENT
THE HON’BLE MRS. JUSTICE S. SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI
W.P.No.13934/2021 (S-CAT)
BETWEEN:
SMT. AKSHATA ARGEKAR, W/O SRI. RAGHUNATH.J, AGED ABOUT 31 YEARS, WORKING AS EXECUTIVE ASSISTANT, COMMISSIONER OF CENTRAL TAX, 4TH FLOOR, TTMC BMTC BUS STAND COMPLEX, DOMLUR, BENGALURU - 560 071. ...PETITIONER
(BY SRI. MANGANNAVAR GIRISH BABURAO, ADVOCATE)
AND:
UNION OF INDIA
REP. BY SECRETARY TO GOVERNMENT,
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE,
NORTH BLOCK,
NEW DELHI - 110 001. 2. CENTRAL BOARD OF EXCISE &
CUSTOMS (CBEC) & GST
BY ITS CHAIRMAN,
NORTH BLOCK,
NEW DELHI - 110 001. 2
THE PRINCIPAL CHIEF COMMISSIONER OF CENTRAL TAX, BANGALORE
P.B. NO.5400,
CENTRAL REVENUE BUILDING,
QUEEN'S ROAD,
BENGALURU - 560 001. ...RESPONDENTS
(BY SRI.NAGARAJ HEGDE, CGC FOR R1 AND SRI.B.PRAMOD, ADVOCATE FOR R2 AND R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYI
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.