Starwalk Ventures Private Limited vs. Union Of INDIA Through Secretary, Ministry Of Finance, Dept. Of Revenue And Ors
Original PDF →Facts
The Petitioner, Starwalk Ventures Pvt. Ltd., filed a Writ Petition before the Bombay High Court. The Respondents were the Union of India through the Secretary, Ministry of Finance, Department of Revenue, and others. The specific tax period and the order or action under challenge, as well as the amount in dispute, are not recorded in the judgment. The procedural history leading to the filing of the writ petition is also not detailed.
Held
The Court did not adjudicate on any substantive legal issues. Based on the Petitioner's statement and instructions to withdraw the writ petition, the Court disposed of the matter as withdrawn. The Petitioner's decision to pursue alternative remedies under the CGST Act, 2017, was noted. No order as to costs was made. The operative direction was to dispose of the writ petition as withdrawn.
Key Issues
The Court did not have to decide any substantive issues of law or fact. The primary question before the Court was whether to entertain the writ petition. The Petitioner's counsel informed the Court that they had instructions to withdraw the petition. The Petitioner's stated reason for withdrawal was to avail alternative remedies available under the CGST Act, 2017. The Respondents' contentions, if any, are not recorded in the judgment.
Sections Cited
CGST Act, 2017
AI-generated summary — verify with the full judgment below
sr. 4wp-14522-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURI ICTION WRIT PETITION NO. 14522 OF 2023 Starwalk Ventures Pvt. Ltd. .. Petitioner Versus Union of India Through Secretary Ministry of Finance Dept of Revenue & Ors. .. Respondents Adv. Shreyas Bhatkar i/b. Adv. Namdev Gore for the Petitioner.
CORAM: B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE: MARCH 6, 2025 P. C.
The learned Advocate appearing on behalf of the Petitioner states, that he has instructions from the Petitioner to withdraw the above Writ Petition as the Petitioner wants to avail the alternative remedies available under CGST Act, 2017. 2. In view of the aforesaid statement, the above Writ Petition is disposed of as withdrawn. No order as to costs. MARCH 6, 2025 Mansi shelke TRUSHA TUSHAR MOHITE TRUSHA TUSHAR MOHITE Date: 2025.03.06 18:03:05 +0530
sr. 4wp-14522-2023.doc
This order will be Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order. [FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.] MARCH 6, 2025 Mansi shelke
Reproduced from the public record of the Bombay High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.