M/S Jkr M Sand Units vs. The Assistant Commissioner Of Commercial Taxes (Audit) 6.1, Dgsto-6
Original PDF →WP/18291/2024HC KarnatakaGSTCNR KAHC01037613202408 January 2025Bench: S.G.PANDIT2 pages
For Petitioner: SRI. ANNAMALAI S., ADVFor Respondent: SRI.K HEMAKUMAR, AGA
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
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NC: 2025:KHC:490
WP No. 18291 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE S.G.PANDIT
WRIT PETITION NO. 18291 OF 2024 (T-RES)
BETWEEN:
M/S JKR M SAND UNITS
A PARTNERSHIP FIRM UNDER
THE INDIAN PARTNERSHIP ACT, 1932
REPRESENTED BY ITS PARTNER
SRI. K. SHIVAKUMAR
SON OF SRI K M JAYAKUMAR REDDY
AGED ABOUT 29 YEARS
SY.NO. 24, HULUVENAHALLI
BANGALORE SOUTH
BENGALURU- 562 130.
…PETITIONER
(BY SRI. ANNAMALAI S., ADV.)
AND:
THE ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES (AUDIT) 6.1,
DGSTO-6, COMMERCIAL TAXES (AUDIT)-6.1,
3RD CROSS, KIADB BUILDING
14TH CROSS, PEENYA 2ND STAGE
BANGALORE- 560 058.
…RESPONDENT
(BY SRI.K HEMAKUMAR, AGA)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SUMMARY
OF SHOW-CAUSE NOTICE ISSUED BY THE RESPONDENT DATED
22.05.2024 BEARING REFERENCE NO. ZD290524069025A FOR THE
TAX PERIOD APRIL 2019 TO MARCH 2020 HEREIN MARKED AS
ANNX-A1 AND QUASH THE ANNEXURE TO SHOW-CAUSE NOTICE
ISSUED
BY
THE
RESPONDENT
DATED
22.05.2024
BEARING
Digitally signed
by
MARIGANGAIAH
PREMAKUMARI
Location: HIGH
COURT OF
KARNATAKA
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NC: 2025:KHC:490
WP No. 18291 of 2024
REFERENCE NO. ZD290524069025A FOR THE TAX PERIOD APRIL
2019 TO MARCH 2020 HEREIN MARKED AS ANNAX-A2.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR JUSTICE S.G.PANDIT
ORAL ORDER
Learned counsel for the petitioner has filed a memo dated 13.12.2024 seeking leave to withdraw the writ petition with liberty to avail benefits under the provisions of Section 128A(1) of the CGST Act, 2017. 2. Memo is placed on record.
3.
Writ petition is dismissed as withdrawn, with liberty as sought for. (S.G.PANDIT) JUDGE
NC CT:bms List No.: 1 Sl No.: 5
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.