Commercial Taxes Officer vs M/S Bharti Hexacom Limited
2023 Latest Caselaw 546 Raj/2

                                                                             (1 of 1)                     [STR-42/2022]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                               S.B. Sales Tax Revision / Reference No. 42/2022

                                   Commercial Taxes Officer
                                                                                                        ----Petitioner
                                                                       Versus
                                   M/s Bharti Hexacom Limited
                                                                                                      ----Respondent

Connected With

1. S.B. Sales Tax Revision / Reference No. 81/2018

2. S.B. Sales Tax Revision / Reference No. 82/2018

3. S.B. Sales Tax Revision / Reference No. 83/2018

4. S.B. Sales Tax Revision / Reference No. 84/2018

5. S.B. Sales Tax Revision / Reference No. 85/2018

6. S.B. Sales Tax Revision / Reference No. 291/2018

7. S.B. Sales Tax Revision / Reference No. 296/2018

8. S.B. Sales Tax Revision / Reference No. 46/2022

9. S.B. Sales Tax Revision / Reference No. 47/2022

10. S.B. Sales Tax Revision / Reference No. 59/2022

For Petitioner(s) : Mr. Punit Singhvi with Mr. Ayush Singh For Respondent(s) : Mr. Sanjay Jhanwar, Sr. Adv. assisted by Mr. Wilson Joy

HON'BLE MR. JUSTICE SAMEER JAIN Order 16/01/2023

Learned counsel for the revenue wants to analyze the

judgment of Bharti Airtel Ltd. Vs. State of Karnataka: (2011)

13 Taxmann.com 96 (Kar.) and Tata Consultancy Services

Vs. State of Andhra Pradesh: (2001) 4 SCC 629.

It appears that the matter and the point of law are duly

considered in the aforesaid judgments.

List these matters on 24.01.2023 at 2:00 P.M. for final

disposal.

(SAMEER JAIN),J

JKP/78-88

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