Sreekrishna Traders vs. State Of Karnataka
Original PDF →WA/2039/2025HC KarnatakaGSTCNR KAHC01081886202512 February 2026Bench: S.G.PANDIT,K. V. ARAVIND3 pages
For Respondent: SRI ADITYA VIKRAM BHAT, AGA
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:8662-DB
WA No. 2039 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE S.G.PANDIT
AND
THE HON'BLE MR. JUSTICE K. V. ARAVIND
WRIT APPEAL No. 2039 OF 2025 (T-RES)
BETWEEN:
1.
SREEKRISHNA TRADERS,
GROUND FLOOR, 92/1,
MOOKUPPE CIRCLE, MAIN ROAD,
THAGARTHI SUB POST OFFICE,
THYGARTHI, SHIVAMOGGA,
KARNATAKA
REPRESENTED THROUGH ITS PROPRIETOR,
MR. MANJUNATH NAYAK,
S/O MOHANDAS NAYAK,
AGED ABOUT 55 YEARS,
R/AT SHEDIVAKU HOUSE,
KOIPADY, KASARGOD,
KERALA-671321
…APPELLANT
(BY SRI SAMEER GUPTA, ADVOCATE)
AND:
1.
STATE OF KARNATAKA,
THROUGH PRINCIPAL SECRETARY,
FINANCE DEPARTMENT,
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BANGALORE 560001.
Digitally
signed by
VINUTHA B S
Location:
High Court of
Karnataka
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HC-KAR
NC: 2026:KHC:8662-DB
WA No. 2039 of 2025
2.
COMMISSIONER OF COMMERCIAL TAXES,
KARNATAKA STATE GOODS AND SERVICES TAX
VANIJYA THERIGE KARYALAYA,
KALIDASA ROAD, GROUND FLOOR,
GANDHI NAGAR, BANGALORE-560009.
3.
JOINT COMMISSIONER OF COMMERCIAL TAXES
(ENFORCEMENT),
2ND STAGE, 6TH CROSS,
RAGHAVENDRA COLONY,
ANANTHAPURA ROAD,
BALLARI 583101.
4.
COMMERCIAL TAX OFFICER (ENFORCEMENT)-03,
DAVANAGERE,
VANIJYA THERIGE BHAVANA,
A BLOCK DEVARAJ ARAS LAYOUT,
DAVANGERE- 577006.
…RESPONDENTS
(BY SRI ADITYA VIKRAM BHAT, AGA)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
INTERIM ORDER DATED 13/11/2025 PASSED BY THE HON'BLE
COURT IN WP No.33220/2025 AND RELEASE THE GOODS AND
VEHICLE PROVISIONALLY, SUBJECT TO SUCH REASONABLE
CONDITIONS.
THIS APPEAL, COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:
HON'BLE MR. JUSTICE S.G.PANDIT
and
HON'BLE MR. JUSTICE K. V. ARAVIND
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HC-KAR
NC: 2026:KHC:8662-DB
WA No. 2039 of 2025
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE S.G.PANDIT)
Learned counsel for the appellant has filed a memo dated 06.02.2026 seeking leave to withdraw the writ appeal as the appellant wishes to avail the remedy of modification of the interim order passed by the learned Single Judge.
2.
The said memo is placed on record.
3.
Writ appeal is dismissed as withdrawn with liberty as prayed for. (S.G.PANDIT) JUDGE (K. V. ARAVIND) JUDGE
VBS List No.: 2 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.