Commercial Taxes Officer vs M/S Tehsildar Singh S/O Shri ...
2022 Latest Caselaw 5433 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Sales Tax Revision Petition No. 166/2019

                                   Commercial Taxes Officer, Circle-B, Bharatpur
                                                                                                      ----Petitioner
                                                                       Versus
                                   M/s Tehsildar Singh S/o Shri Sarnam Singh, Jamuna Kinara, Agra
                                   (U.P.)
                                                                                                    ----Respondent

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

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

Order

03/08/2022

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.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

AMIT KUMAR /80

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