BharatTaxGST

M/ S. Kalpataru Logistics vs. The State Of Telangana

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WP/13635/2026HC TelanganaGSTCNR HBHC01022577202628 April 2026Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA5 pages
For Petitioner: Dr. M'MADHAVI LATHA

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Cause title — parties, addresses and appearances
IN THE HIGH COURT FOF AT HY,DHREA:IITE OF TELANGANA (speciat orisinli ;;f;i"tiont ""'fi16'#1:Hf ilJ"^i,,.flI#fl flloFApR,L I3M7 t PRESENT THE HONOURABLE SRI JUSTICE P.SAIU KOSHY THE HONOURABLE SRI JUS WRITPETI TICE NARSING RAO NANDIKONOA AND TION NO 136350F2026 Between: AND Y,i",[:li1'#,"1"J:".;?,9gn* 36ze0ooolr4Mp, Represented by its fl:'#rT, j ji,..ffi I[1#fr l,ilririf:i*',tiif ,tr]1,r,:"ki ..,..PETITIONER of Telangana, Reo Taxes) Department. by_, its Principal Secretary, Revenue Ietangana Secretariat, fiVA"*OJ"f ' Iffi:ffi':l]ffi,o:tr?sf.qercrarraxes' reransana state, sth Froor, BRKR 3. The Additional Comm. r,,". oup,,ti,ff illiff ,, ,'j Ji,,,X,l"llX|;r..jli:,;3ffi# wing, c om m ercia r 4' The Joint commissioner (state Tax;, Enforcement and Vigilance,comrnercial Taxes Department, Telangana State. 5 The Deputy commissir:ner / Joint commissioner (state Tax), Enfofcernent Division, CommerciaI r"*e, o.pr.tme-ni, iJaigr";, strt . t ll:dixt:#x officer-2, Malkaigiri-3 circrel MedcrraLMatkajgiri District, .....RESPONDENTS Petition Under Articre 226 0f the constitution of rndia praying that in the circurmtances stated in the affidavit fired therewith, the High court may be p{eased to lssue a writ, order or D*eclron, pa.(rcular\y one rn the nature o{ Mandamus. 1. The Stab (Commercial 500022. declaringtheactiono{theRespondentauthoritiesinimposingapenaltyequivalent to 200 percentage of th<> tax payable under Section 129(1)(a) of the Central Goods and Services Tax Act' ZJ'll" ^t confirmed vide Order of Demand of Penalty in FoRM GsT MOv-09 dated 19 10 2025' bearing order No. STO-2/[/IKJR-3/2025- 24t05.roran amount ot 6,63'342t-under cGsT and 6'63'342/- llo.:l-::t:,tt"' 13,26,684/-), as illegal' arbitrary' disproportionate' unconstitutional' without jurisdiction and violative of Articles 14 and 19(1)(9) of the Constitution of lndia' Consequently set aside the impugned Order of Demand of Penalty in FORM GST MOV-O9 dated 19 10'i1025' passed by the respondent no 6 State Tax Officer-2' lvlalkaigiri-3 Circle, Telzrngana' along with all proceedings arising therefrom' l.A.NO:1 OF 2026 PetitionUnder{jectionl5lCPCprayingthatinthecircumstancesstatedin the affidavit filed in sr- pport of the petition' the High Court may be pleased to set aside the impugned Order of Demand of Penalty in FORM GST MOV-09 dated lg.lo.zozs,passedbytherespondentno6stateTaxofficer.2,Malkajgiri.3Circle, Telangana, along with all proceedings arising therefrom' pending disposal of the above writ Petition. Counsel for the Petitioner : Dr. M'MADHAVI LATHA Counsel for the Resprondents : SPECIAL GoVT PLEADER FoR STATE TAx

The Court made the ltollowing ORDER

INTHE HIGH COURT FOIt TtlFi S-I;\TE OF TELANGANA A"t HYDEITAB,\T) THE HONOURABLE SRI.IT,ST'ICE P.SAM KOSHY ANI) THE HONOURABLII SRI.ItISI-ICE NARSING RAO NANDIKONDA W.P.No.I3635 ()[' 2026 28.04.2026 Between: IW s Kalpatartr Logistics . . , Petitioner ANi) State ofTelangana, Rep by its Principal Secretarl', Comrnercial Taxcs Dcpartn're nt, Telangana Secretariat, Hyderabad - 500022 and :' others . . . Respondents ORDER: (per llott'hlc \ri ,'tlr'lt t' ,/'.\,rat r'.r";tt I Today, v;hen thc rrlxtt('!-rs lrkcti '.tp toi hc;rring, the learned counsel for the petitionL'l pt lllrs [i::' u.iii-ilt riivltl of the instant writ petition with the libeltv ttr etrail riir;;ti,i:r iiitc rc'nredies available under law.

2.

As prayed fbr'. thi.', t'r'it pctitiort i' clisnrissed as withdrawn with the liberty as sotrgl-rt lirr. No or<lli.ls l() costs.

2 Miscellant:ous applic:..tions pending. closed. //// arrr. shall stand B.REKHA RANI ASSISTANT REGISTRAR I ,"'i\- vsEcttON OFFICER To SA TKS 1 . The Principal {iecretary, Revenue (Commercial Taxes) Department, Telangana Secretariat, State ofTelangana at Hyderabad - 500022. 2. The Commissiont:r of Commercial Taxes, Telangana State, 5th Floor, BRKR Bhavan, Hyderab,rd - 500063. 3 The Additional Commissioner (State Tax), Enforcement Wing, Commercial Taxes Departmerrt, Telangana State, Hyderabad - 500063. 4. The Joint Commissioner (State Tax), Enforcement and Vigilance,Commercial Taxes Departmerrt, Telangana State

5.

The Deputy Conrmissioner / Joint Commissioner (State Tax), Enforcement Division, Comme'cial Taxes Department, Telangana State.

6.

The State Tax Offier-2, Malkajgiri-3 Circle, Medchal-Malkajgirr District, Telangana State.

7.

Two CC to Spec;ial Govt Pleader for State Tax, Hrgh Court for the State of Telangana at Hyderabad. [OUTI B One CC to Dr. M MADHAVI LATHA, Advocate [OPUCI

9.

Two CD Copies

HIGH COURT DATED: 2810412026 ORDER WP.No.13635 of 2026 "i:iiffi>u ( t3 15 JUL 2o2E * D€spAICH P2o I t DISMISSING TI{E W,P AS WITHDRAV!'N WITHOUT COSTS. pi eC

Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.