Commissioner Value Added Tax vs M/S. Carzonrent India Pvt. Ltd.
2013 Latest Caselaw 285 Del

*                   IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                        RESERVED ON: 27.09.2012
                                                     PRONOUNCED ON: 17.01.2013

    +       ST.APPL. 5/2011
            COMMISSIONER VALUE ADDED TAX                            ..... Petitioner

                             Versus

            M/S. CARZONRENT INDIA PVT LTD                         ..... Respondent

    +       ST.APPL. 6/2011
            COMMISSIONER VALUE ADDED TAX                            ..... Petitioner

                             Versus

            M/S. CARZONRENT INDIA PVT LTD                           ..... Respondent

    +    ST.APPL. 7/2011, C.M. APPL. 10492/2011 & Cross Appeal
    13377/2012
         COMMISSIONER VALUE ADDED TAX            ..... Petitioner

                             Versus

            M/S. A L D AUTOMATIVE PVT LTD                           ..... Respondent

    +       ST.APPL. 8/2011
            COMMISSIONER OF VALUE ADDED TAX                          ..... Petitioner

                             Versus

            M/S. L & T FINANCE LTD                                ..... Respondent

    +       ST.APPL. 9/2011
            COMMISSIONER VALUE ADDED TAX                            ..... Petitioner
                      Versus
            M/S. DIGITECH SYSTEMS                                ..... Respondent




ST.APPL.4/11, 5/11, 6/11, 7/11, 8/11, 9/11 & 16/11                       Page 1
    +        ST.APPL. 16/2011
            CARZONRENT (INDIA) PVT LTD                                ..... Petitioner

                             Versus

            COMMISSIONER OF VALUE ADDED TAX                             ..... Respondent

Through: Sh. Parag. P. Tripathi, Sr. Advocate with Ms. Avnish Ahlawat and Ms. Monisha Handa, Advocates, for VAT.

Through : Ms. Prem Lata Bansal, Sr. Advocate with Sh. Ruchir Bhatia and Sh. Arnav Kumar, Advocates.

Sh. Vineet Bhatia, Advocate. CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR

MR. JUSTICE S.RAVINDRA BHAT

% The above mentioned matters have been decided on 17.01.2013. For detailed judgment, the decision dated 17.01.2013 in St.Appl. 4/2011 may be referred to.

S. RAVINDRA BHAT (JUDGE)

R.V. EASWAR (JUDGE) JANUARY 17, 2013

ST.APPL.4/11, 5/11, 6/11, 7/11, 8/11, 9/11 & 16/11 Page 2