M/S Vishwanath Tadkale Contractor vs. The Union Of INDIA And Ors
Original PDF →WP/203195/2022HC KarnatakaGSTCNR KAHC03006386202211 March 2025Bench: ANANT RAMANATH HEGDE2 pages
For Petitioner: SRI. SANDEEP VIJAYKUMAR, ADVOCATEFor Respondent: SRI SUDHIRSINGH R. VIJAPUR, D.S.G.I., FOR R1; SRI SHIVARAJ S. BOLLOLLI, ADVOCATE FOR R2; SRI MALLIKARJUN SAHUKAR, A.G.A. FOR R3
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Cause title — parties, addresses and appearances
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NC: 2025:KHC-K:1589
WP No. 203195 of 2022
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 203195 OF 2022 (T-RES)
BETWEEN:
M/S VISHWANATH TADKALE CONTRACTOR
SRI VISHWANATH
S/O ANNA RAO TADKALE,
R/O. VILLAGE NIDODA, AURAD-B,
TQ. AURAD-B, DIST. BIDAR.
…PETITIONER
(BY SRI. SANDEEP VIJAYKUMAR, ADVOCATE)
AND:
1.
THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE
GOVERNMENT OF INDIA,
SOUTH BLOCK, NEW DELHI – 100 001.
2.
THE OFFICE OF THE ASSISTANT COMMISSIONERS
CENTRAL TAX (CGST) AND CENTRAL EXCISE,
GULBARGA DIVISION, BEHIND TV STATION,
REVANSIDESHWAR COLONY, KALABURAGI 585 104.
3.
ASSISTANT COMMISSIONER
OF COMMERCIAL TAXES,
LVO-540, KARNATAKA GOODS AND SERVICE TAXES
OFFICE, BIDAR – 585 401.
…RESPONDENTS
(BY SRI SUDHIRSINGH R. VIJAPUR, D.S.G.I., FOR R1;
SRI SHIVARAJ S. BOLLOLLI, ADVOCATE FOR R2;
SRI MALLIKARJUN SAHUKAR, A.G.A. FOR R3)
Digitally signed by
BASALINGAPPA
SHIVARAJ
DHUTTARGAON
Location: HIGH
COURT OF
KARNATAKA
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NC: 2025:KHC-K:1589
WP No. 203195 of 2022
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER OF
NOTICE/DATED 12.07.2022 ISSUED BY THE RESPONDENT NO.3
HEREIN IN FILE ACCT-LGSTO-540/BDR/ASMT-10/22-23/ DATED
12.07.2022, THE COPY OF WHICH IS AT ANNEXURE-A DIRECT THE
RESPONDENT NO.3 HEREIN TO CONSIDER THE REPRESENTATION
DATED 21.07.2022, SUBMITTED BY THE PETITIONER HEREIN,
FORTHWITH, THE COPY OF WHICH IS AT ANNEXURE-B AND ETC.
THIS
WRIT PETITION, COMING ON
FOR PRELIMINARY
HEARING IN ‘B’ GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM:
HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER (PER: HON'BLE MR JUSTICE ANANT RAMANATH HEGDE)
A memo is filed seeking leave of the Court to withdraw the petition.
2.
The memo is accepted with all just exceptions, the petition is dismissed as withdrawn.
3.
It is stated that the petitioner intends to avail the benefits under amended Sub Section 5 of Section 16 of CGST Act. The petitioner is entitled to the benefit under the aforementioned provision, if provision has conferred any such benefit. (ANANT RAMANATH HEGDE) JUDGE
THM/List No.: 2 Sl No.: 0
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.