Citation : 2023 Latest Caselaw 8707 Raj
Judgement Date : 18 October, 2023
[2023:RJ-JD:35856]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 307/2006
A.c.t.o. A/e Rajasthan Circle Iii Jaipur
----Petitioner Versus M/s Hindustan Zinc Ltd.udaipur
----Respondent
For Petitioner(s) : Mr. Surabh Suthar For Respondent(s) : Mr. Lalit Pareek
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Judgment
18/10/2023
Learned counsel for the respondent submits that the
controversy raised in the present revision petition is no more res
integra in view of the judgment of this Court delivered in the case
of Assistant Commissioner, Commercial Taxes, Anti Evasion Vs.
Rajasthan Textile Mills (SB Sales Tax Revision No.192/2011),
decided on 3.2.2014.
Learned counsel appearing for the petitioner is not in a
position to dispute the aforesaid facts.
In view of the above, the present revision petition is also
dismissed in terms of the aforesaid judgment.
(MADAN GOPAL VYAS),J 8-CPGoyal/-
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