M/S Stonhill Education Foundation vs. State Of Karnataka
Original PDF →WP/25449/2023HC KarnatakaGSTCNR KAHC01059310202310 January 2024Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SMT.. RADHIKA SHRIRANJINI M D., ADVOCATEFor Respondent: SRI. SHAMANTH NAIK, HCGP
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Cause title — parties, addresses and appearances
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NC: 2024:KHC:1615
WP No. 25449 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 25449 OF 2023 (T-RES)
BETWEEN:
M/S STONHILL EDUCATION FOUNDATION
(INCORPORATED U/S 25 OF COMPANIES ACT, 1956)
150 EMBASSY POINT, FIRST FLOOR, INFANTRY ROAD,
BANGALORE 560 001,
REP BY MR D VIJAYA KUMAR,
AUTHORISED SIGNATORY,
AGED ABOUT 64 YEARS,
NO.23, CHOWDIAH BLOCK,
4TH CROSS, NEAR MANJUNATHA LAYOUT
R T NAGAR,
BANGALORE 560 032.
…PETITIONER
(BY SMT.. RADHIKA SHRIRANJINI M D.,ADVOCATE)
AND:
1.
STATE OF KARNATAKA
REP BY ITS FINANCE SECRETARY,
VIDHANA SOUDHA,
BANGALORE 560 001.
2.
COMMERCIAL TAX OFFICER (ENF) 48
SOUTH ZONE VTK II KORAMANGALA,
BANGALORE 560 047.
3.
ASSISTANT COMMISSIONER OF COMMERCIAL TAXES
ENFORCEMENT 06, SOUTH ZONE,
RAJENDRANAGARA, KORAMANGALA,
BANGALORE 560 047.
…RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP)
Digitally
signed by
VANDANA S
Location:
HIGH
COURT OF
KARNATAKA
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NC: 2024:KHC:1615
WP No. 25449 of 2023
THIS W.P IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ALLOW THE WRIT
PETITIONCALL FOR THE RECORDS ON THE FILE OF THE R2 IN
ISSUANCE OF SHOW CAUSE NOTICE DTD 29.09.2023 BEARING
NO. ADCOM/ENF/SZ/CTO-48/ADJ-/2023-43 IN ANNEXURE-E AND
QUASH THE SAME AS IT HAS BEEN ISSUED SANS JURISDICTION
AND
IN
CONTRAVENTION
OF THE
PROVISIONS
OF
THE
CGST/KGST ACT, 2017.
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Learned counsel for the petitioner files a memo seeking to dismiss the petition as withdrawn.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Accordingly, the petition is dismissed as withdrawn.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.: 28
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