M/S Maathru Constructions vs. The State Of Karnataka
Original PDF →WP/2336/2024HC KarnatakaGSTCNR KAHC01003192202421 March 2024Bench: S.R.KRISHNA KUMAR3 pages
For Petitioner: SRI. SRIDHAR MURTHY, ADVOCATEFor Respondent: SRI.HARISHA H.S., AGA FOR R-1 TO R-3; R-6 SERVED
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Cause title — parties, addresses and appearances
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NC: 2024:KHC:11818
WP No. 2336 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF MARCH, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.2336 OF 2024 (T-RES)
BETWEEN:
M/S MAATHRU CONSTRUCTIONS
(PROPRIETORSHIP),
REP. BY ITS PROPRIETOR,
SRI MANJUNATHA A,
AGED ABOUT 47 YEARS,
NO.2127/1 KOUSTHUBHA NILAYA,
GROUND FLOOR, 9TH MAIN ROAD,
D BLOCK SAHAKARNAGAR,
BEHIND CORPORATION BANK,
BENGALURU 560 092.
…PETITIONER
(BY SRI. SRIDHAR MURTHY, ADVOCATE)
AND:
1.
THE STATE OF KARNATAKA
REP BY ITS FINANCE SECRETARY,
VIDHANA SOUDHA,
BENGALURU 560 001.
2.
THE COMMISSIONER OF COMMERCIAL
TAXES IN KARNATAKA,
VANIJYA THERIGE KARYALAYA,
1ST MAIN, GANDHINAGAR,
BENGALURU 560 009.
3.
THE DEPUTY COMMISSIONER
OF COMMERCIAL TAXES
(AUDIT) - 5.7, ROOM NO.605,
6TH FLOOR, B BLOCK,
VIVEKANAGAR POST,
KORAMANGALA,
BENGALURU 560 047.
Digitally signed
by VANDANA S
Location:
HIGH COURT
OF
KARNATAKA
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NC: 2024:KHC:11818
WP No. 2336 of 2024
4.
THE ASSISTANT EXECUTIVE ENGINEER
NATIONAL HIGHWAYS DIVISION,
P H RICH COLONY,
TUMKUR 572 101.
5.
THE EXECUTIVE ENGINEER
NATIONAL HIGHWAYS DIVISION,
P H RICH COLONY,
TUMKUR 572101
6.
THE SUPERINTENDING ENGINEER
K R CIRCLE (PWD),
BENGALURU 560 001.
7.
THE CHIEF ENGINEER
NATIONAL HIGHWAYS,
K R CIRCLE,
BENGALURU 560 001.
…RESPONDENTS
(BY SRI.HARISHA H.S., AGA FOR R-1 TO R-3;
R-6 SERVED)
THIS W.P IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER OF
ADJUDICATION
BEARING
NO.DCCT(A)-5.7/DGSTO-
5/ADJU/NO.50/2023-24 DATED 12/10/2023 PASSED BY THE THIRD
RESPONDENT UNDER THE PROVISIONS OF THE CGST/SGST/IGST
ACTS FOR THE TAX PERIODS 2018-19 (ANNEXURE-D) AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking permission to withdraw the petition reserving liberty in favour of the petitioner to file an appeal.
2.
The said memo is taken on record. NC: 2024:KHC:11818 WP No. 2336 of 2024
3.
Accordingly, petition is dismissed as withdrawn reserving liberty in favour of the petitioner to file an appeal within a period of one month from today. JUDGE
SV List No.: 3 Sl No.: 1
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.