CTO, ANTI EVASION Vs. PRASOON ENTERPRISES
LAWS(SC)-2019-3-131
SUPREME COURT OF INDIA
Decided on March 26,2019

Cto, Anti Evasion Appellant
VERSUS
PRASOON ENTERPRISES Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) In C.A. @ S.L.P.(c) No.11937/2017 1. Leave granted.
(2.) This appeal is filed against the final judgment and order dated 05.01.2017 passed by the High Court of judicature for Rajasthan at Jaipur Bench, Jaipur in S.B. Sales Tax Revision Petition No.114 of 2016 whereby the High Court dismissed the revision petition filed by the appellant herein.
(3.) The appeal involves a short point as would be clear from the undisputed facts stated infra.;


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