M/S Lawraga Metals Private Limited vs. State Of Karnataka
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Cause title — parties, addresses and appearances
ORAL ORDER
Heard Sri.Atul Krishna Rao Alur, learned counsel appearing for the petitioner and Smt.Jyoti M.Maradi, learned HCGP appearing for the respondents and have perused the material on record.
Both the learned counsel in unison submit that the issue in the lis stands covered by the decision of the Coordinate Bench of this Court in W.P.No.18410/2025 disposed on 09.07.2025 which reads as follows:
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Learned HCGP accepts notice for respondent.
The petitioner is before this Court seeking for the following reliefs: a. Issue a writ of certiorari or writ in the nature of Certiorari quashing the order passed u/s 86A r/w 16 of the KGST/CGST Act, blocking credit ledger of the petitioner at Annexure-C vide Order No.61/2024-2025 dated 19.08.2024 passed by the Respondent-2 in so far as the petitioner is concerned. b. Issue a writ of mandamus or writ in the nature of mandamus, directing the resp-2 to withdraw the negative blocking of the Electronic credit HC-KAR NC: 2025:KHC:32728 ledger of the petitioner as per Annexure-D, in so far as the petitioner is concerned. c. Issue writ of Mandamus or writ in the nature of mandamus, directing the resp-2 to permit to file the returns for the period 2025 without payment of tax, in so far as the petitioner is concerned. d. Issue any other directions as this Hon’ble Court deems fit to pass in the facts and circumstances of the case in the justice and equity including the cost of writ petition.
Both the counsels submit that the lis in the above matter is covered by the decision of a Coordinate Bench of this court dated 18.09.2024 passed in W.P. No. 23974 of 2024, [M/s Lawraga Metal Private Limited -v- State of Karnataka and others] which in turn has referred to the decision of the Division Bench of this Court in W.A. No. 104425 of 2023 [K-9 Enterprises - v- State of Karnataka].
In that view of the matter, there being no pre- decisional hearing granted to the petitioner in the present matter also, I pass the following: ORDER i. The Petition is allowed. ii. The impugned order at Annexure-C is quashed. iii. The respondents are directed to unblock the electronic credit ledger of the petitioner within one week from the date of receipt of copy of this order. iv. Liberty is reserved to the respondents to proceed against the petitioner in accordance with the law laid down by the Division Bench of this Court in WA No. 10425 of 2023 and other connected matters." HC-KAR NC: 2025:KHC:32728 In terms of the above order, this petition stands disposed.
Ordered accordingly. (M.NAGAPRASANNA) JUDGE
CBC List No.: 1 Sl No.: 89 CT:SS
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.