Ramadas Paper Boards PVT. LTD vs. Additional Commissioner (Appeals)
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APHC010210422019
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3529] WEDNE AY, THE EIGHTH DAY OF OCTOBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 9156/2019 Between:
RAMADAS PAPER BOARDS PVT. LTD, REPRESENTED BY ITS MANAGING DIRECTOR MR. N VENKATA REDDI, D.NO. 5-35 AND 5- 45, JEGURUPETU-533132, KADIYAM MANDAL, EAST GODAVARI DISTRICT.
...PETITIONER AND 1. ADDITIONAL COMMISSIONER APPEALS, OFFICE OF THE PRINCIPAL COMMISSIONER OF CUSTOMS (PREVENTIVE) 55-17-3, C-14, 2ND FLOOR, INDUSTRIAL ESTATE, AUTONAGAR, VIJAYAWADA-520007. 2. DEPUTY COMMISSIONER OF CENTRAL TAX, CENTRAL GOODS AND SERVICE TAX DIVISION, SRINAGAR, MORAMPUDI ROAD, RAJAMAHENDRAVARAM-533107. 3. UNION OF INDIA MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, REPRESENTED BY SECRETARY, NORTH BLOCK, NEW DELHI-110001
...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased toto issue an appropriate writ order or direction more particularly one in the nature of a Writ of Mandamus (i) directing Para 5.3 of the Circular. No.
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45/19/2018-GST (F.No. CBEC/20/16/4/2018-GST), dated 30.05.2018 be declared as being ultra vires of the Central Goods and Service Tax Act, 2017, violative of Article 14, 19(1)(g), 265 of the Constitution of India and (ii) to set aside Order-in-Appeal no. 007/VZG-GST-VZC-APP-0007-18-19-GST dated 13.03.2019 passed by the Respondent No.1 for being arbitrary, illegal and suffering from non-application of mind Counsel for the Petitioner:
KARAN TALWAR Counsel for the Respondent(S):
B V S CHALAPATI RAO
B KRISHNA MOHAN (ASST SOLICITOR GENERAL OF INDIA)
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The Court made the following Order: (per Hon’ble Sri Justice R. Raghunandan Rao)
Learned counsel for the petitioner seeks to withdraw the present Writ Petition.
Accordingly, this Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed. _______________________ R. RAGHUNANDAN RAO, J.
_________________ T.C.D. SEKHAR, J. Date: 08.10.2025 BSM
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HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR
WRIT PETITION No.9156 of 2019 (per Hon’ble Sri Justice R. Raghunandan Rao) Date: 09.10.2025
BSM
Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.