Lufthansa Technik Services INDIA PVT LTD vs. Union Of INDIA
Original PDF →WP/38929/2025HC KarnatakaGSTCNR KAHC01083487202519 February 2026Bench: S.G.PANDIT,K. V. ARAVIND3 pages
For Petitioner: SRI. P B HARISH, ADVFor Respondent: SRI. KRISHNA RAO K. N., CGC FOR R1
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:10354-DB
WP No. 38929 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE S.G.PANDIT
AND
THE HON'BLE MR. JUSTICE K. V. ARAVIND
WRIT PETITION NO. 38929 OF 2025 (T-RES)
BETWEEN:
LUFTHANSA TECHNIK SERVICES INDIA PVT. LTD.,
COMPANY REGISTERED UNDER
COMPANIES ACT, 1956
HAVING OFFICE AT
8TH FLOOR, UMIYA VELLOCITI,
NO.140/17/338,
HEBBAL KEMPAPURA, BELLARY ROAD,
BANGALORE560 024.
REP. BY ITS AUTHORISED SIGNATORY,
CEO OF LUFTHANSA TECHNIK SERVICES
INDIA PVT. LTD.,
MR. MARCEL PASTUSKA
S/O MR. PETER PASTUSKA,
AGED ABOUT 45 YEARS,
OFFICE AT 8TH FLOOR, UMIYA VELLOCITI,
NO.140/17/338,
HEBBAL KEMPAPURA, BELLARY ROAD,
BANGALORE- 560 024.
…PETITIONER
(BY SRI. P B HARISH, ADV.)
AND:
1.
UNION OF INDIA
THROUGH, DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE 46/NORTH BLOCK,
NEW DELHI-110001
REP. BY ITS JOINT SECRETARY.
Digitally signed by
NANJUNDACHARI
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:10354-DB
WP No. 38929 of 2025
2.
COMMISSIONER OF CENTRAL TAX,
CGST COMMISSIONERATE-BANGALORE NORTH
NO. 59, GROUND FLOOR, HMT BHAWAN,
BELLARY ROAD, BENGALURU URBAN,
KARNATAKA- 560032.
…RESPONDENTS
(BY SRI. KRISHNA RAO K. N., CGC FOR R1)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO I) ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT OR ORDER OR
DIRECTION OF APPROPRIATE NATURE TO CALL FOR THE RECORDS
OF THE CASE AND AFTER SCRUTINIZING THE SAME, TO STRIKE
DOWN AND QUASH THE IMPUGNED ORDER BEARING REFERENCE
NO.21793/2024 DATED 29/10/2024 PASSED BY THE CESTAT,
BANGALORE VIDE ANNEXURE-A AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR. JUSTICE S.G.PANDIT
AND
HON'BLE MR. JUSTICE K. V. ARAVIND
ORAL ORDER
(PER: HON'BLE MR. JUSTICE S.G.PANDIT)
Learned counsel for the petitioner Sri. P B Harish after arguing the matter for some time, seeks leave to withdraw the writ petition with liberty to avail statutory remedy of appeal.
2.
Submission of the learned counsel is placed on record. HC-KAR NC: 2026:KHC:10354-DB WP No. 38929 of 2025
3.
Accordingly, writ petition is dismissed as withdrawn with liberty as sought for. (S.G.PANDIT) JUDGE (K. V. ARAVIND) JUDGE
BSV CT:bms List No.: 1 Sl No.: 34
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.