Rajasthan High Court - Jaipur
M/S India Bulls Housing Finance Ltd vs Asstt Commisioner Com Taxes Jaipur on 3 January, 2017
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Sales Tax Revision / Reference No. 41 / 2015
M/S India Bulls Housing Finance Limited, Jaipur
(EARLIER M/s INDIA BULLS FINANCIAL SERVICES LTD)
----Petitioner
Versus
Assistant Commissioner,
Commercial Tax Department
Anti Evasion, Zone-I, Jaipur
----Respondent
Connected With S.B. SALES TAX REVISION / REFERENCE No. 37 / 2015 M/S India Bulls Housing Finance Limited, Jaipur (EARLIER M/s INDIA BULLS FINANCIAL SERVICES LTD)
----Petitioner Versus Assistant Commissioner, Commercial Tax Department Anti Evasion, Zone-I, Jaipur
----Respondent S.B.SALES TAX REVISION / REFERENCE No. 38 / 2015 M/S India Bulls Housing Finance Limited, Jaipur (EARLIER M/s INDIA BULLS FINANCIAL SERVICES LTD)
----Petitioner Versus Assistant Commissioner, Commercial Tax Department Anti Evasion, Zone-I, Jaipur
----Respondent (2 of 3) [ STR-41/2015] S.B.SALES TAX REVISION / REFERENCE No. 39 / 2015 M/S India Bulls Housing Finance Limited, Jaipur (EARLIER M/s INDIA BULLS FINANCIAL SERVICES LTD)
----Petitioner Versus Assistant Commissioner, Commercial Tax Department Anti Evasion, Zone-I, Jaipur
----Respondent S.B.SALES TAX REVISION / REFERENCE No. 40 / 2015 M/S India Bulls Housing Finance Limited, Jaipur (EARLIER M/s INDIA BULLS FINANCIAL SERVICES LTD)
----Petitioner Versus Assistant Commissioner, Commercial Tax Department Anti Evasion, Zone-I, Jaipur
----Respondent S.B. SALES TAX REVISION / REFERENCE No. 42 / 2015 M/S India Bulls Housing Finance Limited, Jaipur (EARLIER M/s INDIA BULLS FINANCIAL SERVICES LTD)
----Petitioner Versus Assistant Commissioner, Commercial Tax Department Anti Evasion, Zone-I, Jaipur
----Respondent (3 of 3) [ STR-41/2015] _____________________________________________________ Counsel For Petitioner(s) : None present Counsel For Respondent(s) : Ms. Meenal Ghiya _____________________________________________________ HON'BLE MR. JUSTICE JAINENDRA KUMAR RANKA Judgment / Order 03/01/2017 The matter has come upon Misc. Application Nos. 13656/2015, 13647/2016, 13648/2016, 13649/2016, 13652/2016, 13650/2016 filed by the petitioner for withdrawing of all the Sales Tax Revision Petitions which are duly supported by an affidavit.
Accordingly, taking into consideration the written prayer made for withdrawing of the instant petitions, the same is allowed and accordingly all the petitions are dismissed.
(JAINENDRA KUMAR RANKA)J. Monika/115-120