Rajasthan High Court - Jaipur
M/S Compuage Infocom Limited vs The Assistant Commissioner, ... on 19 January, 2023
Author: Sameer Jain
Bench: Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Sales Tax Revision / Reference No. 182/2017
M/s Compuage Infocom Limited
----Petitioner
Versus
The Assistant Commissioner, Rajasthan, Anti-Evasion-I
----Respondent
Connected With
1. S.B. Sales Tax Revision / Reference No. 183/2017
2. S.B. Sales Tax Revision / Reference No. 184/2017
3. S.B. Sales Tax Revision / Reference No. 185/2017
4. S.B. Sales Tax Revision / Reference No. 186/2017
5. S.B. Sales Tax Revision / Reference No. 187/2017 For Petitioner(s) : Mr. V.K. Gogra For Respondent(s) : Mr. Ayush Singh for Mr. Punit Singhvi HON'BLE MR. JUSTICE SAMEER JAIN Order 19/01/2023 Heard.
Sales Tax Revision/Reference petitions are admitted on following question of law:
"Whether the LAN Connection Cable (CAT-5, CAT-
6) is taxable under S. No.3 or 24 of Part-A of Entry No.65 of Schedule-IV or at General Rate as per Schedule-V appended to the RVAT Act-2003?"
Learned counsel for the Revenue submits that notices in the matters were issued way back in the year 2017.
Considering the question of law involved, which is a question of interpretation, list these matters on 27.02.2023 for final disposal.
(SAMEER JAIN),J JKP/31-36 (Downloaded on 22/01/2023 at 12:15:48 AM) Powered by TCPDF (www.tcpdf.org)