Gnr Constructions Reptd By Its G Narsa Reddy S/O Hanumanthappa vs. The Union Of INDIA And Ors
Original PDF →WP/200622/2023HC KarnatakaGSTCNR KAHC03000059202328 March 2025Bench: CHILLAKUR SUMALATHA3 pages
For Petitioner: SRI. ANANTH S. JAHAGIRDAR, ADVOCATEFor Respondent: SRI. SUDHIRSINGH R. VIJAPUR DSGI FOR R1; R4 IS SERVED
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Cause title — parties, addresses and appearances
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NC: 2025:KHC-K:2034
WP No. 200622 of 2023
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 28TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
WRIT PETITION NO.200622 OF 2023 (T-RES)
BETWEEN:
GNR CONSTRUCTIONS
REPRESENTED BY ITS
G. NARSA REDDY
S/O HANUMANTHAPPA CONTRACTOR,
AGE: 51 YEARS,
OCC: CONTRACT BUSINESS,
R/O: H NO. 9-18-37 1ST FLOOR, MADDIPET,
RAICHUR, DIST: RAICHUR – 584 101.
…PETITIONER
(BY SRI. ANANTH S. JAHAGIRDAR, ADVOCATE)
AND:
1.
THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE,
GOVERNMENT OF INDIA,
SOUTH BLOCK NEW DELHI – 110 001.
2.
THE OFFICE OF THE
ASSISTATNT COMMISSIONERS
CENTRAL TAX (CGST) & CENTRAL EXCISE,
GULBARGA DIVISION, BEHIND TV STATION,
REVANISDDESHWAR COLONY,
KALABURAGI – 585 104.
3.
THE SUPERITENDENT OF CENTRAL EXCISE,
CUSTOMS AND SERVICE TAX,
Digitally signed
by VARSHA N
RASALKAR
Location: High
Court Of
Karnataka
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NC: 2025:KHC-K:2034
WP No. 200622 of 2023
CENTRAL TAX (CGST) AND CENTRAL EXCISE,
OFFICE OF THE SUPERINTENDENT OF
CENTRAL TAX (CGST) AND CENTRAL EXCISE,
RAICHUR, DIST : RAICHUR – 585 401.
4.
ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES
(LGSTO)-530 RAICHUR,
KARNATAKA GOODS AND
SERVICE TAXES OFFICE,
RAICHUR – 584 101.
…RESPONDENTS
(BY SRI. SUDHIRSINGH R. VIJAPUR DSGI FOR R1;
R4 IS SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE SHOW CAUSE 19.01.2022 IN FILE NO. ACCT-
LGSTO-530/2021-22/ASMT-10/695
ISSUED
BY
THE
RESPONDENT NO.4 TOWARDS TAX PERIOD OF APRLIL 2019 TO
MARCH 2020 TO THE PETITIONER HEREIN REQUIRING THE
PETITIONER TO PAY AN INPUT TAX CREDIT (ITC) OF RS.
3,61,270/- WITH INTEREST UNDER SUB SEC. 10 OF SEC. 42
AT RS.1,44,508/- WHICH COMES TO RS.5,05,778/- THE COPY
OF WHICH IS AS PER ANNEXURE-A AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
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NC: 2025:KHC-K:2034
WP No. 200622 of 2023
(PER: HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA)
Memo seeking withdrawal of the writ petition is on record.
Permission as sought for is granted. Writ petition is dismissed as withdrawn. (Dr.CHILLAKUR SUMALATHA) JUDGE
VNR List No.: 2 Sl No.: 3 CT:NI
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.