Commercial Taxes Officer vs M/S Brajesh Singh S/O Shri Gopal ...
2022 Latest Caselaw 5342 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                 D.B. Sales Tax Revision / Reference No. 223/2019
                                    Commercial Taxes Officer, Circle-B, Bharatpur
                                                                                                         ----Petitioner
                                                                            Versus
                                    M/s Brajesh Singh S/o Shri Gopal Singh, Plot No. 278, Village
                                    Vahanpur, Hathras (U.p.)
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Punit Singhvi Mr. Ayush Singh Mr. Akshat Dewan Mr. Swapnil S. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN Order

01/08/2022

1. It is contended by counsel for the petitioner that the

matter has been settled by the Division Bench of this Court in the

case of Assistant Commissioner Vs. Pawan Bansal (D.B.

Sales Tax Revision/Reference NO.85/2021) decided on

21.01.2022.

2. The issue involved in this petition is no more res-

integra as the same has been decided by the Division Bench of

this Court in the case of Pawan Bansal (supra).

3. We find no reason to take different view.

4. Accordingly, the present Sales Tax Revision Petition is

dismissed in the light of the above judgment.

5. Stay application stands disposed of.

(SAMEER JAIN),J (PANKAJ BHANDARI),J CHANDAN /87

Powered by TCPDF (www.tcpdf.org)