Rajasthan High Court - Jaipur
Commercial Taxes Officer vs M/S Pgmtd Bharat Sanchar Nigam Limited on 8 December, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Sales Tax Revision / Reference No. 102/2022
Commercial Taxes Officer,
----Petitioner
Versus
M/s Pgmtd Bharat Sanchar Nigam Limited,
----Respondent
Connected with S.B. Sales Tax Revision / Reference No. 103/2022 Commercial Taxes Officer,
----Petitioner Versus M/s Pgmtd Bharat Sanchar Nigam Limited,
----Respondent S.B. Sales Tax Revision / Reference No. 108/2022 Commercial Taxes Officer,
----Petitioner Versus M/s Pgmtd Bharat Sanchar Nigam Limited,
----Respondent S.B. Sales Tax Revision / Reference No. 109/2022 Commercial Taxes Officer
----Petitioner Versus M/s Pgmtd Bharat Sanchar Nigam Limited,
----Respondent For Petitioner(s) : Mr. Punit Singhvi with Mr. Ayush Singh For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 08/12/2022 Counsel for petitioner has argued that the Tax Board has committed illegality in allowing appeals and setting aside the judgment of the Appellate Authority. Reliance has been placed on (Downloaded on 15/12/2022 at 12:04:53 AM) (2 of 2) [STR-102/2022] the judgment passed by the High Court of Andhra Pradesh in case of State of Andhra Pradesh Vs. Bharat Sanchar Nigam Limited [2011 SCC OnLine AP 1070].
Heard.
Issue notice to respondents of revision petitions as also of stay applications.
(SUDESH BANSAL),J NITIN /2-3 & 100-101 (Downloaded on 15/12/2022 at 12:04:53 AM) Powered by TCPDF (www.tcpdf.org)