The Lead Factory vs. The Assistant Commissioner
Original PDF →WP/28303/2025HC KarnatakaGSTCNR KAHC01060893202513 November 2025Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. SRIDHAR MURTHY A, ADVOCATEFor Respondent: SRI. . HEMA KUMAR, AGA FOR R1 AND R2; SRI. RAJARAM SOORYAMBAIL, ADVOCATE FOR R3
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:46575
WP No. 28303 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 28303 OF 2025 (T-RES)
BETWEEN:
THE LEAD FACTORY
REPRESENTED BY ITS PROPRIETOR,
SRI. CHETAN NARAYAN
S/O LATE SRI. NARAYAN
AGED ABOUT 33 YEARS,
PLOT NO.98-G, PHASE-II
JIGANI INDUSTRIAL AREA
ANEKAL TALUK
BENGALURU - 560 105.
…PETITIONER
(BY SRI. SRIDHAR MURTHY A, ADVOCATE)
AND:
1.
THE ASSISTANT COMMISSIONER
OF COMMERCITAL TAXES (LGSTO-027)
DGSTO-04, VTK-2, KORAMANGALA
BENGALURU - 560 047.
2.
THE STATE OF KARNATAKA
REPRESENTED BY ITS FINANCE SECRETARY,
VIDHANA SOUDHA
BENGALURU - 560 001.
3.
THE UNION OF INDIA
REPRESENTED BY ITS FINANCE SECRETARY,
Digitally signed
by
SHARADAVANI B
Location: High
Court of
Karnataka
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HC-KAR
NC: 2025:KHC:46575
WP No. 28303 of 2025
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE,
NEW DELHI - 110 001
…RESPONDENTS
(BY SRI. . HEMA KUMAR, AGA FOR R1 AND R2;
SRI. RAJARAM SOORYAMBAIL, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
NO. ACCT/LGSTO-27/109(STATE)/2024-25 ORDER DATED 19.06.2025 (ANNX-D) (WRONGLY MENTIONED AS 27.09.2024) PASSED BY THE R-1 UNDER RULE 86 OF THE CGST/SGST RULES AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR ORAL ORDER Learned counsel for the petitioner has filed a memo seeking permission of the court to withdraw the petition.
2.
Memo is taken on record.
3.
Accordingly, petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE SS List No.: 2 Sl No.: 49
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.