Sri. M. Naveen vs The Additional Commissioner
2021 Latest Caselaw 5878 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 9TH DAY OF DECEMBER, 2021

                        PRESENT

          THE HON'BLE MRS. JUSTICE S. SUJATHA

                          AND

      THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

                    STA No.6 of 2018
BETWEEN

SRI M NAVEEN
NO.191/H, 8TH CROSS
9TH MAIN, 3RD STAGE
BEML LAYOUT
RAJARAJESHWARI NAGAR
BENGALURU-560 098
(REPRESENTED BY THE PROPRIETOR
OF THE CONCERN
AGED ABOUT 42 YEARS)
                                            ...APPELLANT
(BY SRI D.C. PRAKASH, ADVOCATE)

AND

THE ADDITIONAL COMMISSIONER
OF COMMERCIAL TAXES
ZONE-II
BENGALURU-560 001
                                          ...RESPONDENT

      THIS STA IS FILED UNDER SECTION 66(1) OF THE
KARNATAKA VALUE ADDED TAX ACT., 2003 AGAINST THE
ORDER DATED 21.02.2018 PASSED IN ADCOM/ZONE-II/APP-
2/SMR/CR-19/2017-18 ON THE FILE OF THE ADDITIONAL
COMMISSONER OF COMMERCIAL TAXES ZONE-II, 6TH FLOOR,
VTK-1, GANDHINAGAR, BENGALURU, SETTING ASIDE THE
APPEAL    ORDER    DATED   28.10.2017  PASSED    IN
                             2


VAT.AP.:179/2016-2017 ON THE FILE OF THE JOINT
COMMISSIONER     OF   COMMERCIAL    TAXES    (APPEALS)-2,
BENGALURU-560 027, RESTORING AND ORDER OF RE-
ASSESSMENT ORDER DATED: 28.06.2016 UNDER SECTION
39(1) OF THE KVAT ACT, 2003 AND THE RECTIFICATION ORDER
DATED: 10.03.2017 PASSED BY THE CTO(AUDIT)-2.1, DVO-2,
BENGALURU UNDER SEC.69(1) OF THE KVAT ACT, 2003 R/W
RULE 46 OF THE KVAT RULES, 2005 FOR THE TAX PERIOD
2012-13.


     THIS STA COMING ON FOR ORDERS THROUGH PHYSICAL
HEARING/VIDEO CONFERENCE, THIS DAY, S. SUJATHA J.,
DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

The memo is place on record.

The appeal stands dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE mv