Assistant Commissioner vs Mahendra Singh S/O Shri Raghunath ...
2022 Latest Caselaw 5500 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Sales Tax Revision Petition No. 230/2020

                                   Assistant Commissioner, Commercial Taxes Department, Circle-
                                   B, Bharatpur.
                                                                                                     ----Petitioner
                                                                        Versus
                                   Mahendra Singh S/o Shri Raghunath Singh, Village Baroda
                                   Sadar, Kirawali, Agra (U.p.)
                                                                                                   ----Respondent

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

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN Order 04/08/2022

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 /73

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