Sri V S Paramesh vs. Assistant Commissioner Of Commercial Taxes
Original PDF →WP/34514/2025HC KarnatakaGSTCNR KAHC01073653202508 January 2026Bench: S SUNIL DUTT YADAV2 pages
For Petitioner: SRI. NAVEEN G.S., ADVOCATE
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:1046
WP No. 34514 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
WRIT PETITION NO. 34514 OF 2025 (T-RES)
BETWEEN:
SRI. V. S. PARAMESH,
AGED 54 YEARS,
SON OF SANNABOOTHA BHOVI,
NO. 1, VADDARAHATTI,
ANNEGERE POST, PANCHANAHALLI,
KADUR TALUK - 577 548,
CHICKMAGALUR DISTRICT.
…PETITIONER
(BY SRI. NAVEEN G.S., ADVOCATE)
AND:
ASSISTANT COMMISSIONER OF COMMERCIAL
TAXES (AUDIT-1),
VANIJYA TERIGE BHAVANA,
12TH CROSS, A BLOCK,
GOPALAGOWDA EXTENSION,
SHIVAMOGGA - 577 205.
…RESPONDENT
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
DIRECTION
QUASHING
THE
IMPUGNED
ORDER
DATED
29.12.2023 PASSED BY THE RESPONDENT, UNDER SECTION 73
OF THE CGST/KGST ACT, 2017, PRODUCED AS ANNEXURE - C,
AS
BEING
ARBITRARY,
ILLEGAL,
VIOLATIVE
OF
THE
PRINCIPLES OF NATURAL JUSTICE AND CONTRARY TO LAW
AND ETC.,
Digitally signed
by VIJAYA P
Location:
HIGH COURT
OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:1046
WP No. 34514 of 2025
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
ORAL ORDER
Learned counsel for the petitioner has filed a memo which reads as hereunder: "The undersigned counsel for the Petitioner herein seeks leave to withdraw this petition, with the liberty to file a fresh writ petition to challenge the Order passed by the Appellate Authority in the interest of justice and equity."
2.
In light of the same, petition is dismissed as not pressed. All contentions are kept open. Liberty as sought for is reserved. (S SUNIL DUTT YADAV) JUDGE MCR
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.