M/S Mahta Group Construction vs Commissioner (2025:Rj-Jd:20758-Db)
2025 Latest Caselaw 76 Raj

Rajasthan High Court - Jodhpur

M/S Mahta Group Construction vs Commissioner (2025:Rj-Jd:20758-Db) on 1 May, 2025

Author: Manindra Mohan Shrivastava

Bench: Manindra Mohan Shrivastava

                                   [2025:RJ-JD:20758-DB]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                   D.B. Civil Writ Petition No. 18760/2024

                                   M/s Mahta Group Construction, Bheem Proprietor Girdhari Lal
                                   Mangawa S/o Shri Jawahar Lal Aged About 49 R/o Holi Ka Thak,
                                   Near  Government     School,  Pipalinagar, Bheem,    District
                                   Rajsamand, Rajasthan. 313331.
                                                                                                          ----Petitioner
                                                                           Versus
                                   1.       Commissioner, State Tax, Mashla Magra, Patel Circle,
                                            Udaipur-313001.
                                   2.       Assistant Commissioner, State Tax, Ward No. Ii, Circle-A,
                                            Rajsamand District Rajsamand Rajasthan.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Ripudaman Singh
                                   For Respondent(s)            :     --


                                        HON'BLE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA

HON'BLE MR. JUSTICE SUNIL BENIWAL Order

01/05/2025

Though number of grounds have been urged by learned

counsel for the petitioner, but in view of the judgment of the

Hon'ble Supreme Court in the case of Assistant Commissioner

(CT) LTU, Kakinada and Ors. Vs. Glaxo Smith Kline

Consumer Health Care Limited (AIR 2020 SC 2819), in the

absence of any extraordinary grounds made out leading to

absence of jurisdiction and violation of principles of natural justice

or challenge to validity of any law, the petition is liable to be

dismissed.

The petition is accordingly dismissed.

(SUNIL BENIWAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ

3-pooja/-

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