Commercial Taxes Officer vs M/S Pgmtd Bharat Sanchar Nigam ...
2022 Latest Caselaw 7707 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR
          S.B. Sales Tax Revision / Reference No. 102/2022

Commercial Taxes Officer,
                                                                    ----Petitioner
                                    Versus
M/s Pgmtd Bharat Sanchar Nigam Limited,
                                                      ----Respondent

Connected with S.B. Sales Tax Revision / Reference No. 103/2022

Commercial Taxes Officer,

----Petitioner Versus M/s Pgmtd Bharat Sanchar Nigam Limited,

----Respondent

S.B. Sales Tax Revision / Reference No. 108/2022

Commercial Taxes Officer,

----Petitioner Versus M/s Pgmtd Bharat Sanchar Nigam Limited,

----Respondent

S.B. Sales Tax Revision / Reference No. 109/2022

Commercial Taxes Officer

----Petitioner Versus M/s Pgmtd Bharat Sanchar Nigam Limited,

----Respondent

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

HON'BLE MR. JUSTICE SUDESH BANSAL Order

08/12/2022 Counsel for petitioner has argued that the Tax Board has

committed illegality in allowing appeals and setting aside the

judgment of the Appellate Authority. Reliance has been placed on

(2 of 2) [STR-102/2022]

the judgment passed by the High Court of Andhra Pradesh in case

of State of Andhra Pradesh Vs. Bharat Sanchar Nigam

Limited [2011 SCC OnLine AP 1070].

Heard.

Issue notice to respondents of revision petitions as also of

stay applications.

(SUDESH BANSAL),J

NITIN /2-3 & 100-101

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