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Commercial Taxes Officer vs Smt. Mamta Singh W/O Shri Krishna ...
2022 Latest Caselaw 3063 Raj/2

Citation : 2022 Latest Caselaw 3063 Raj/2
Judgement Date : 11 April, 2022

Rajasthan High Court
Commercial Taxes Officer vs Smt. Mamta Singh W/O Shri Krishna ... on 11 April, 2022
Bench: Pankaj Bhandari, Anoop Kumar Dhand
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                          D.B. Sales Tax Revision / Reference No. 149/2020

                                   Commercial Taxes Officer, Circle -B, Bharatpur.
                                                                                                           ----Petitioner
                                                                           Versus
                                   Smt. Mamta Singh W/o Shri Krishna Kumar, 230/38, Chandralok
                                   Colony Krishna Nagar, Mathura (U.p.)
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Ayush Singh for Mr. Punit Singhvi For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

11/04/2022

1. Counsel for the petitioner has stated that the issue involved

in this Petition is no more res integra, as the issue has already

been decided by this Court in the case of "Assistant

Commissioner, Commercial Taxes Officer Vs. Pawan

Bansal" D.B. Sales Tax Revision / Revision No.85/2021 on

21.01.2022.

2. We have considered the contentions.

3. In view of the statement made above, this Petition stands

dismissed.

4. Accordingly, present Petition stands dismissed.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /16

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