M/S. National Boards vs. The Government Of Karnataka
Original PDF →WP/7499/2023HC KarnatakaGSTCNR KAHC01017299202313 April 2023Bench: B M SHYAM PRASAD3 pages
For Petitioner: SRI. SUKANYA H D., ADVOCATEFor Respondent: SRI. JEEVAN J. NEERALGI, AGA
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Cause title — parties, addresses and appearances
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WP No. 7499 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF APRIL, 2023
BEFORE
THE HON'BLE MR JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 7499 OF 2023 (T-RES)
BETWEEN:
M/S. NATIONAL BOARDS
SHOP NO.6, KODATI VILLAGE,
SARJAPURA MAIN ROAD, CARMALARAM POST,
BANGALORE-560035.
REPRESENTED BY ITS PROPRIETOR,
AJJINADKA MOOSA FAISAL.
…PETITIONER
(BY SRI. SUKANYA H D.,ADVOCATE)
AND:
1.
THE GOVERNMENT OF KARNATAKA
DEPARTMENT OF COMMERCIAL TAXES,
XHGL-M2C-, KALIDASA MARG, GANDHINAGAR,
BANGALORE-560009.
2.
JOINT COMMISSIONER
OF COMMERCIAL TAX OFFICER (VIGILANCE),
VKT-2, RAJENDRA NAGAR, KORAMANAGALA
BANGALORE-47.
Digitally
signed by
NARASIMHA
MURTHY
VANAMALA
Location:
HIGH
COURT OF
KARNATAKA
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WP No. 7499 of 2023
3.
THE COMMERCIAL TAX OFFICER
VIGILANCE-15, BANGALORE-560047.
…RESPONDENTS
(BY SRI. JEEVAN J. NEERALGI, AGA)
THIS
WRIT
PETITION
IS
FILED
UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF
INDIA PRAYING TO QUASH THE NOTICE DTD
23.03.2023
ISSUED
BY
THE
R-3
UNDER
REFERENCE
NO.
JCCT(VIG)/GMR.CTO(VIG)-
15/CR.71/2022-23
DTD
23.03.2023
UNDER
SECTION 68(3) OF THE CENTRAL GOODS AND
SERVICES ACT, 2017/STATE/UT GOODS AND
SERVICES
TAX
ACT,
2017
READ
WITH
INTEGRATED GOODS AND SERVICE ACT, 2017 AT
ANNX-A AND ETC.
THIS
PETITION,
COMING
ON
FOR
PRELIMINARY HEARING IN B GROUP, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioner seeks leave to place on record memo for withdrawal of the petition with liberty to approach the competent authority in view of the notice under Section 129(3) of the Central Goods and Services Tax Act, 2017. WP No. 7499 of 2023
The memo is taken on record and subject to all just exceptions, the petition stands disposed of as requested. JUDGE
RB
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.