M/S Verbarq Private Limited vs. Assistant Commissioner Of Commercial Taxes

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WP/20056/2023HC KarnatakaGSTCNR KAHC01046452202315 March 2024Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. SHANKARE GOWDA M N., ADVOCATEFor Respondent: SMT. JYOTI.M.MARADI.HCGP FOR R-1 & R-2 SRI. MADANAN.R.PILLAI., CGC FOR R-3

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Cause title — parties, addresses and appearances
- 1 - NC: 2024:KHC:10773 WP No. 20056 of 2023 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF MARCH, 2024 BEFORE THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR WRIT PETITION NO. 20056 OF 2023 (T-RES) BETWEEN: M/S VERBARQ PRIVATE LIMITED INCORPORATED UNDER THE COMPANIES ACT REPRESENTED BY ITS DIRECTOR MR ROMY VARKEY MATHEW AGED ABOUT 52 YEARS NO.1, DODDABIDARAKALLU TUMKUR ROAD, NAGASANDRA BENGALURU URBAN BENGALURU-560 073. …PETITIONER (BY SRI. SHANKARE GOWDA M N.,ADVOCATE) AND: 1. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES LGSTO-066, 1ST FLOOR, 4TH PHASE KIADB BUILDING, 14TH CROSS PEENYA 2ND STAGE BENGALURU-560 058. 2. THE STATE OF KARNATAKA DEPARTMENT OF FINANCE REPRESENTED BY ITS SECRETARY VIDHANA SOUDHA BENGALURU-560 001. 3. GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE RAJPATH MARG E BLOCK CENTRAL SECRETARIAT NEW DELHI, DELHI-110 011. Digitally signed by VANDANA S Location: High Court of Karnataka - 2 - NC: 2024:KHC:10773 WP No. 20056 of 2023 4. THE COMMISSIONER OF COMMERCIAL TAXES VANIJYA THERIGE KARYALAYA VTK-1, KALIDASA ROAD, GANDHINAGAR BENGALURU-560 009. …RESPONDENTS (BY SMT. JYOTI.M.MARADI.HCGP FOR R-1 & R-2 SRI. MADANAN.R.PILLAI., CGC FOR R-3) THIS W.P IS FILED UNDER ARTICLE 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO 1) PLEASED TO STRUCK DOWN SECTION 16(4) OF CGST/ SGST ACTS, 2017 AS VIOLATIVE OF ARTICLE OF 14, 19 AND 300A OF THE CONSTITUTION OF INDIA AND ETC. THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:

Learned counsel for the petitioner files a memo seeking to dismiss the petition as withdrawn.

2.

The said memo is placed on record.

3.

Accordingly, the petition is dismissed as withdrawn. JUDGE

DHA List No.: 1 Sl No.: 3

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.