M/S Vedanta Limited vs. Union Of INDIA
Original PDF →WP/9710/2024HC KarnatakaGSTCNR KAHC01019077202401 April 2024Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI AJAY J N, ADVOCATE
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Cause title — parties, addresses and appearances
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NC: 2024:KHC:13284
WP No. 9710 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION No. 9710 OF 2024 (T-RES)
BETWEEN:
M/s. VEDANTA LIMITED
A COMPANY INCORPORATED
UNDER THE COMPANIES ACT, 1956
(NOW COMPANIES ACT, 2013)
HAVING ADDRESS AT:
7TH FLOOR, No.703 AND 704, No.30
PRESTIGE MERIDEIN II
M G ROAD, NEAR MEYAL
BENGALURU URBAN
KARNATAKA – 560 001.
REP. BY ITS AUTHORISED SIGNATORY MANAGER
M S SHEFALI ARORA.
…PETITIONER
(BY SRI AJAY J N, ADVOCATE)
AND:
1.
UNION OF INDIA
THROUGH THE SECRETARY
MINISTRY OF FINANCE
(DEPARTMENT OF REVENUE)
NORTH BLOCK
NEW DELHI – 110 001.
2.
GOODS AND SERVICES TAX COUNCIL
THROUGH THE SECRETARY
5TH FLOOR, TOWER II
JEEVAN BHARTI BUILDING
JANPATH ROAD, CONNAUGHT PLACE
NEW DELHI - 110 001.
3.
CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS
THROUGH MINISTRY OF FINANCE
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA
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NC: 2024:KHC:13284
WP No. 9710 of 2024
DEPARTMENT OF REVENUE
No. 137, NORTH BLOCK
NEW DELHI – 110 001.
…RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSITITUTION OF INDIA PRAYING TO DECLARING THAT THE ACTIVITY
OF A HOLDING COMPANY PROVIDING A CORPORATE GUARANTEE TO A
SUBSIDIARY IS NOT IN THE NATURE OF SUPPLY AND /OR SUPPLY OF
SERVICE TAXABLE UNDER SECTION 9 OF THE CGST ACT AND ETC.,
THIS PETITION COMING ON FOR PRELIMINARY HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking withdrawal of the petition. The memo reads as under;
“The undersigned craves leave to withdraw the instant petition with liberty to assert its cause of action as permissible under law, in the interests of justice and equity”
The memo is placed on record. In terms of the memo, the petition is dismissed as withdrawn. JUDGE
GH List No.: 1 Sl No.: 77
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.