What did the High Court hold?

The High Court noted the submission made by the learned counsel for the appellants. Based on this submission, the Court decided to dismiss the appeals.

The appellants filed writ appeals before the High Court of Karnataka challenging an order passed in writ petitions. The appeals were listed for hearing.

What were the issues?

The primary issue was whether the appeals had become infructuous, leading to their dismissal.

Sri Naveen Kumar H E vs The Government of Karnataka | Karnataka High Court 2012

1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 11TH DAY OF SEPTEMBER 2012 PRESENT THE HON'BLE MR. JUSTICE K.SREEDHAR RAO AND THE HON'BLE MR. JUSTICE B.MANOHAR WA NOS.5469-73/2012(EDN-AD) BETWEEN: 1. SRI NAVEEN KUMAR.H.E S/O ESWARAPPA.R, AGED ABOUT 20 YEARS, R/AT NO 348, MALIYAMBIKA NILAYA, 8TH CROSS,SHIMOGA, SHIMOGA DISTRICT. 2. SRI.SHUBNAM.G S/O GHANSHYAM, AGED ABOUT 9 YEARS, R/AT JAYANAGAR, 1ST CROSS, SHIMOGA, SHIMOGA DISTRICT. 3. SRI SYED SUFIYAN SHAH KHADRI, S/O SYED SAIFULLA SHAH KHADRI, AGED ABOUT 20 YEARS, R/AT NO.RMC NAGAR, UNITY HALL, SHIMOGA, SHIMOGA DISTRICT. 4. SRI VINAYKUMAR S/O B V JAGANNATH, AGED ABOUT 20 YEARS, R/AT BESIDE INCOME TAX OFFICE,

2 B-56, GOPALA GOWDA EXTENSION, SHIMOGA, SHIMOGA DISTRICT. 5. P. PUNEETH KUMAR S/O PUTTAIAH, AGED ABOUT 19 YEARS, R/AT MALLASANDRA, KOTTANAHALLI GOKULA, TUMKUR(TQ), TUMKUR. ...APPELLANTS (BY SRI.R.ANIL KUMAR, ADV) AND: 1. THE GOVERNMENT OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY, EDUCATION DEPARTMENT, VIDHANA SOUDHA, DR AMBEDKAR ROAD, BANGALORE – 560 001. 2. DIRECTOR OF DEPARTMENT OF TECHNICAL EDUCATION PALACE ROAD, BANGALORE – 560 001. 3. THE ADDITIONAL SECRETARY GOVERNAMENT OF KARNATAKA, EDUCATION DEPARTMENT, (TECHNICAL EDUCATION), M.S.BUILDING, DR AMBEDKAR ROAD, BANGALORE – 560 001. 4. D.S.DINAKAR NATIONAL POLYTECHNIC COLLEGE, SHIMOGA , SHIMOGA DISTRICT-571132, REPRESENTED BY ITS PRINCIPAL

3 5. GOVERNAMENT POLYTECHNIC COLLEGE B.H.ROAD, TUMKUR – 571 153. ...RESPONDENTS (BY SRI.VEDAMURTHY.T.K., AGA ) WRIT APPEALS ARE FILED U/S 4 OF THE KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED IN THE WRIT PETITION 31948-952/12 DATED 30/8/12 THESE APPEALS ARE COMING ON FOR ORDERS THIS DAY, K.SREEDHAR RAO.J., MADE THE FOLLOWING: O R D E R Learned counsel for the appellants submits that the appeals have become infructuous. In view of the submissions made by the learned counsel for the appellants, the appeals are dismissed as having become infructuous. Sd/- JUDGE Sd/- JUDGE mpk/*

SRI NAVEEN KUMAR H E vs. THE GOVERNMENT OF KARNATAKA

What did the High Court hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments