Assistant Commissioner vs M/S Mansoor S/O Shri Kallu Kha
2022 Latest Caselaw 4499 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                              D.B. Sales Tax Revision / Reference No. 20/2019

                                    Assistant Commissioner, Commercial Taxes Department, Circle-
                                    A, Bharatpur.
                                                                                                      ----Petitioner
                                                                       Versus
                                    M/s Mansoor S/o Shri Kallu Kha, R/o 498, Bagh Kalan, Kiravali,
                                    Agra (U.P).
                                                                                                    ----Respondent

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

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

Order

05/07/2022

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 "Assistant Commissioner Vs. Pawan Bansal" (supra).

3. We find no reason to take different view.

4. Accordingly, the present Sales Tax Revision is dismissed in

light of the above judgment.

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

Amit/44

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