M/S Indradas Cell Point vs. The Union Of INDIA And Ors
Original PDF →WP/202109/2023HC KarnatakaGSTCNR KAHC03007136202306 March 2025Bench: ANANT RAMANATH HEGDE2 pages
For Petitioner: SRI DEEPAK V.BARAD, ADVOCATEFor Respondent: SRI SUDHIRSING R. VIJAPUR, D.S.G.I, FOR R1; SRI GIRISH HULIMANI, ADVOCATE FOR R2 AND R3; SRI MALLIKARJUN SAHUKAR, A.G.A. FOR R4
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Cause title — parties, addresses and appearances
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NC: 2025:KHC-K:1475
WP No. 202109 of 2023
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 6TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 202109 OF 2023 (T-IT)
BETWEEN:
M/S. INDRADAS CELL POINT,
REPRESENTED BY ITS PROPRIETOR
KAMAL S/O ARJUNDAS BUDHWANI,
AGE: 32 YEARS,
OCC: BUSINESS,
NO.104,105 INDRADAS TOWER,
SUPER MARKET KALABURAGI.
…PETITIONER
(BY SRI DEEPAK V.BARAD, 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 ASSISTANT COMMISSIONER,
CENTRAL TAX (CGST) AND CENTRAL EXCISE
GULBARGA DIVISION,
BEHIND T.V. STATION REVANSIDDESHWAR COLONY,
KALABURAGI – 585 104.
3.
THE ASSISTANT COMMISSIONER OF COMMERCIAL
TAXES
LGSTO -520, NEAR RAILWAY STATION,
STATION BAZAAR, KALABURAGI – 585 102.
Digitally signed by
BASALINGAPPA
SHIVARAJ
DHUTTARGAON
Location: HIGH
COURT OF
KARNATAKA
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NC: 2025:KHC-K:1475
WP No. 202109 of 2023
4.
THE DEPUTY COMMISSIONER,
KALABURAGI – 585 102.
…RESPONDENTS
(BY SRI SUDHIRSING R. VIJAPUR, D.S.G.I, FOR R1;
SRI GIRISH HULIMANI, ADVOCATE FOR R2 AND R3;
SRI MALLIKARJUN SAHUKAR, A.G.A. FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
ISSUE A WRIT OF CERTIORARI WHEREBY QUASHING THE
IMPUGNED ORDER NO.ACCT/LGSTO-520/KLB/ORDER-73/2023-
24/489, DATED 25.05.2023 PASSED BY THE 3RD RESPONDENT
AS AT ANNEXURE-K TO THIS WRIT PETITION AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
(PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)
Learned counsel for the petitioner files a memo seeking leave of this court to withdraw the petition.
2.
Memo is accepted.
3.
The writ petition is dismissed as withdrawn. (ANANT RAMANATH HEGDE) JUDGE BL List No.: 2 Sl No.33.13
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