M/S Chhagan Lal Modi vs State Of Rajasthan
2022 Latest Caselaw 6794 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       D.B. Civil Writ Petition No. 10188/2022


                                   M/s. Chhagan Lal Modi
                                                                                                           ----Petitioner
                                                                           Versus
                                   State of Rajasthan and Others.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Sarvesh Jain Advocate. For Respondent(s) : Mr. R.D. Rastogi, Additional Solicitor General with Mr. Devesh Yadav Advocate, Mr. Aditya Singh Advocate & Mr. Vaibhav Jeswani Advocate.

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

Judgment / Order

19/10/2022

Heard.

Multiple reliefs have been sought in this petition.

In view of order dated 27.09.2022 passed by Division Bench

of this Court in the case of Sudershan Lal Gupta Contractor Vs.

Union of India & Others (D.B. Civil Writ Petition No. 8109/2022

and batch of petitions) whereby, challenge to imposition of GST on

royalty has already been rejected, the relief sought in this petition,

insofar as challenge to leviability of GST on Royalty is concerned,

the same is also rejected.

However, this petition will survive adjudication only in

respect of other reliefs.

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

Sanjay Kumawat-65

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