M/S.Arkay Glenrock Private LTD. vs. Goods And Services Tax Council
Original PDF →No AI summary yet for this judgment.
Before: and
[Order of the Court was made by DR.G.JAYACHANDRAN, J.] Today, when the matter is taken up for hearing, learned counsel for the petitioner submitted that he is withdrawing this writ petition and he has also made an endorsement to that effect in the court bundle.
In view of the endorsement so made, this writ petition is dismissed as withdrawn. No costs.
[G.J., J.] [K.K.R.K., J.]
2026 (2/2) NCC : Yes / No Index : Yes / No Internet : Yes / No krk To: 1.The Chairman, Goods and Service Tax Council, Department of Finance, New Delhi. 2.The Principal Chief Commissioner, Goods and Services Tax Act, GST Bhavan, 26/1, Mahatma Gandhi Road, Nungambakkam, Chennai-600 034. ____________ https://www.mhc.tn.gov.in/judis
The Secretary, Union of India, Ministry of Finance, Department of Revenue, North Block, New Delhi-110 001. 4.The Chairman, Goods and Service Tax Network (GSTIN), East Wing, World Mark-1, 4th Floor, Tower B, Aerocity, Indira Gandhi International Airport, New Delhi-110 037. 5.The State Tax Officer-1, Office of the State Tax Office, Nilakottai. ____________ https://www.mhc.tn.gov.in/judis DR.G.JAYACHANDRAN, J. AND K.K.RAMAKRISHNAN, J. krk
2026 (2/2) ____________ https://www.mhc.tn.gov.in/judis
Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.