Rajasthan High Court - Jaipur
Reckitt Benckiser India Pvt Ltd vs Assit Commercial Taxes Officer And Anr on 28 November, 2022
Author: Sameer Jain
Bench: Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Sales Tax Revision / Reference No. 65/2018
Reckitt Benckiser India Pvt Ltd
----Petitioner
Versus
Assit Commercial Taxes Officer And Anr
----Respondents
Connected With S.B. Sales Tax Revision / Reference No. 64/2018 Reckitt Benckiser India Pvt Ltd
----Petitioner Versus Assit Commercial Taxes Officer And Anr
----Respondents S.B. Sales Tax Revision / Reference No. 66/2018 Reckitt Benckiser India Pvt Ltd
----Petitioner Versus Assit Commercial Taxes Officer And Anr
----Respondents For Petitioner(s) : Mr. Siddharth Bawa with Mr. Rishabh Khandelwal For Respondent(s) : Mr. Punit Singhvi with Mr. Swapnil S Sharma HON'BLE MR. JUSTICE SAMEER JAIN Order 28/11/2022 Learned counsel for the petitioner has relied upon the judgment of the Coordinate Bench of this court dated 07.04.2017.
The counsel further relied upon the judgement of this court passed on 03.03.2022. Moreover, learned counsel further submitted that, the Apex Court has dismissed the SLP preferred by the (Downloaded on 25/12/2022 at 03:11:00 PM) (2 of 2) [STR-65/2018] respondents through the review orders dated 02.02.2018 and 06.04.2018.
Per contra, learned counsel for the respondents submits that the same matter, has been reserved by the Apex Court and an order is expected on merits of the case, which may have a direct bearing on the issue in the present case.
In the interest of justice, we deem it appropriate to list the mater for final disposal in third week of January 2023.
In the meantime, either of the sides may place on record the judgment of the Apex Court.
(SAMEER JAIN),J CHHAYA AWASTHI /43-45 (Downloaded on 25/12/2022 at 03:11:00 PM) Powered by TCPDF (www.tcpdf.org)