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M/S Bajaj Finance Limited vs Assistant Commissioner
2022 Latest Caselaw 7564 Raj/2

Citation : 2022 Latest Caselaw 7564 Raj/2
Judgement Date : 1 December, 2022

Rajasthan High Court
M/S Bajaj Finance Limited vs Assistant Commissioner on 1 December, 2022
Bench: Sameer Jain
                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                               S.B. Sales Tax Revision / Reference No. 63/2021

                                    M/s Bajaj Finance Limited, A-47, Vrindavan Vihar, Kings Road
                                    Near Shyam Nagar Police Station, Jaipur, Having Its Registered
                                    Office At Akrudi, Pune 35
                                                                                                        ----Petitioner
                                                                       Versus
                                    Assistant    Commissioner,       Commercial           Tax       Department   Anti
                                    Evasion, Rajasthan Circle-III, Jaipur.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Vivek Singhal, Adv.

                                   For Respondent(s)         :



                                                  HON'BLE MR. JUSTICE SAMEER JAIN

                                                                        Order

                                   01/12/2022

Learned counsel for the petitioner has fairly conceded before

the court that the controversy involved in the present revision

petition is squarely covered by an order of the Coordinate Bench

of this Court dated 20.04.2017 in STR No. 29/2017 alongwith the

connected matters.

Considering the said submission, the issue in the present

revision petition is no more res integra as it is covered by the

judgment referred above, this court deems it appropriate to

dismiss the present revision petition.

Accordingly, present revision petition is dismissed. Stay

application and all other pending applications are also dismissed.

(SAMEER JAIN),J

Pooja /5

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