Sany Heavy Industry INDIA Private Limited vs. The State Tax Officer And 2 Others
Held
The Court granted the petitioner's request to withdraw the Writ Petition. The petitioner was given liberty to pursue the alternative remedy of appeal.
Facts
The petitioner sought to set aside a demand order for integrated tax and penalty, and to prevent the invocation of a bank guarantee. The demand order was passed by the State Tax Officer.
Key Issues
Whether the petitioner should be allowed to withdraw the writ petition to pursue an appeal against the impugned order.
Sections Cited
Section 107
AI-generated summary — verify with the full judgment below
HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) IVONDAY. THE THIRTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY PRESENT THE HON'BLE SRI JUSTICE M. S. RAMACHANDRA RAO AND THE HON'BLE SRI JUSTICE T. AMARNATH GOUD WRIT PETITION NO: 14053 OF 2020 Between: AND 1. The State Tax Officer, Peddapalli Circle, Karimnagar Division, Telangana
The State of Telangana, Rep by its Principal Secretary, Revenue Department, Secretariat, Hyderabad
The lClCl Bank, Bund Garden Branch, A-Wlng, Shangrila Garden, Bund Garden Road, Pune, IVla ha rashtra-41 '1001, Rep. by its Branch Manager. RESPONDENTS Petition under Article 226 ol the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue any writ, order or direction more particularly one in the nature of Writ of lvlandamus declaring order of demand of tax and penalty in form FST MOV - 09 dated 14.07.2020 passed by the 1st Respondent imposing integrated tax of Rs.50,78,031 and penalty (equal amount) of Rs.50,78,03 1 , totalling to Rs.1 ,01 ,56,062 as illegal, arbitrary, and without jurisdiction and in violation of provisions of CGST Act
The judgment continues below.
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