Kemio Solutions Private Limited vs. Union Of INDIA
Original PDF →WP/20456/2021HC KarnatakaGSTCNR KAHC01042162202103 November 2025Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI VIVEKANANDA S, ADVOCATEFor Respondent: SRI MADANAN PILLAI, CGC FOR R1
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:44031
WP No. 20456 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 20456 OF 2021 (T-RES)
BETWEEN:
KEMIO SOLUTIONS PRIVATE LIMITED,
REGISTERED UNDER COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
NO.1595, 17TH A MAIN,
5TH BLOCK, HBR LAYOUT,
BANGALORE-560043,
REPRESENTED BY ITS
MANAGING DIRECTOR,
SRI NARENDRA KUMAR R
…PETITIONER
(BY SRI VIVEKANANDA S, ADVOCATE)
AND:
1.
UNION OF INDIA,
DEPARTMENT OF FINANCIAL SERVICES,
MINISTRY OF FINANCE,
REPRESENTED BY ITS SECRETARY,
3RD FLOOR, JEEVAN DEEP BUILDING,
SANSAD MARG, NEW DELHI-110001.
2.
GOVERNMENT OF KARNATAKA,
DEPARTMENT OF COMMERCIAL TAXES,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF COMMERCIAL TAXES,
VANIJYA THERIGE KARYALA,
1ST MAIN ROAD, GANDHINAGAR,
BENGALURU-560009.
3.
THE DEPUTY COMMISSIONER OF COMMERCIAL TAX,
(AUDIT-6)-6.4, DGSTO-6,
Digitally signed by
HEMALATHA A
Location: HIGH
COURTOF
KARNATAKA
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HC-KAR
NC: 2025:KHC:44031
WP No. 20456 of 2021
KIADB BUILDING, 3RD FLOOR,
14TH CROSS, PEENYA BENGALURU-560058.
…RESPONDENTS
(BY SRI MADANAN PILLAI, CGC FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DECLARING SECTION 16(2)(c) OF THE CENTRAL GOODS AND
SERVICES TAX ACT, 2017 AS UNCONSTITUTIONAL AND
VIOLATIVE OF ARTICLE 14 AND ARTICLE 19(I) (g) OF THE
CONSTITUTION OF INDIA.DIRECTION SETTING ASIDE OR
QUASHING THE AUDIT REPORT BEARING T NO.717/20-21
DATED 25.03.2021 AT ANENXURE-H.
THIS
PETITION,
COMING
ON
FOR
PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
Learned counsel for the petitioner files a memo dated 03.03.2023 seeking permission to withdraw the petition.
2.
The memo is placed on record.
3.
This writ petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE
CM 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.