M/S Amp Motors Private Limited vs Central Board Of Indirect Taxes ...
2022 Latest Caselaw 7019 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   D.B. Review Petition (Writ) No. 188/2022

                                    M/s AMP Motors Private Limited, Commercial Building, Jaipur
                                    Marriot Hotel, Ashram Road, Near Jawahar Circle Jaipur 302018.
                                    Through It's Authorisation Person Mr. Ajay Singh Shekhawat S/o
                                    Mr. A S Shekhawat, Age 43 Year R/o Plot No. 143, Sector A,
                                    Model Town, Jagatpura Road, Jaipur Rajasthan - 302017
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         Central Board Of Indirect Taxes And Customs, (Formerly
                                               Known As Central Board Of Excise And Customs) Through
                                               Chief Secretary North Block, Central Secretariat, New
                                               Delhi, Delhi 110001.
                                    2.         Deputy Commissioner Commercial Taxes, State Tax, Anti-
                                               Evasion,   Rajasthan           Circle-I,         Commercial       Taxes
                                               Department, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Jatin Harjai, Advocate with Mr. Mohit Kumar Soni, Advocate & Mr. Rohan Aggarwal, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order

04/11/2022

Heard.

After hearing learned counsel for the review petitioner, we

find that the issue which has been raised in the review petition, is

more in the nature of appeal, is disguise. There is no error

apparent on the face of the record.

Therefore, the review petition is dismissed.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /8

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