M/S. Bothra Metals And Alloys Limited vs. The Commissioner Of Commercial Taxes
Original PDF →WP/15617/2025HC KarnatakaGSTCNR KAHC01031917202523 July 2025Bench: SURAJ GOVINDARAJ3 pages
For Petitioner: SRI. GOWRISHANKAR PRASAD H R., ADVOCATEFor Respondent: SRI. K. HEMAKUMAR, AGA
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:28206
WP No. 15617 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO.15617 OF 2025 (T-RES)
BETWEEN:
1.
M/S. BOTHRA METALS AND ALLOYS LIMITED
NO.15, 3RD FLOOR, "BOTHRA HOUSE",
ASSEMBLY LANE,
DADI SETH AGYARI LANE,
KALBADEVI, MUMBAI-400 002,
MAHARASHTRA STATE
REPRESENTED BY ITS AUTHORISED SIGNATORY
MR. AMIT KUMAR JAIN KOTHARI
AGED ABOUT 41 YEARS,
S/O. SRI. NIRMALKUMAR KOTHARI,
RESIDING AT NO.508, 2ND CROSS,
BSK 1ST STAGE, 2ND BLOCK,
VTC, BENGALURU-560 050.
…PETITIONER
(BY SRI. GOWRISHANKAR PRASAD H R., ADVOCATE)
AND:
1.
THE COMMISSIONER OF COMMERCIAL TAXES
VANIJYA TERIGE KARYALAYA,
GANDHINAGAR,
BENGALURU-560 009.
Digitally signed
by SHWETHA
RAGHAVENDRA
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2025:KHC:28206
WP No. 15617 of 2025
2.
THE JOINT COMMISSIONER OF COMMERCIAL
TAXES (VIGILENCE)
3RD FLOOR, BLOCK-'A',
VANIJYA TERIGE KARYALAYA,
NEXT TO NATIONAL GAMES VILLAGE,
KORAMANGALA,
BENGALURU-560 095.
3.
THE ASSISTANT COMMISSIONER
OF COMMERCIAL TAXES (ENFORCEMENT)
V.B.N. HARISH ARCADE,
VADERAHALLI, B.M. ROAD,
RAMANAGARA-562 159.
…RESPONDENTS
(BY SRI. K. HEMAKUMAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE ASSISTANT COMMISSIONER OF COMMERCIAL
TAXES, (ENFORCEMENT) RAMANAGARA, THE 3RD RESPONDENT
HEREIN TO RELEASE THE SUBJECT ALUMINIUM METAL SCRAPS
IN FAVOUR OF THE PETITIONER WHICH ARE COVERED BY ITS
INVOICE NO.BMAL/097/24-25 AND E-WAY BILL BEARING
NO.261897222027 BOTH DATED 24.01.2025, (ANNEXURES-'D'
AND 'E') CONFISCATED BY THE 3RD RESPONDENT UNDER HIS
ORDER, ETC.
THIS
PETITION,
COMING
ON
FOR
PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
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HC-KAR
NC: 2025:KHC:28206
WP No. 15617 of 2025
1.
After arguing the matter for sometime, learned counsel for the petitioner seeks liberty to file an appeal before the Appellate Authority under Section 107 of the Maharashtra Goods and Services Tax Act, 2017. 2. Reserving such liberty, the petition stands dismissed. (SURAJ GOVINDARAJ) JUDGE
VMB List No.: 1 Sl No.: 17
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.