REGENT COMPUTRONICS PVT. LTD.

ASSISTANT COMMISSIONER, COMMERCIAL TAX DEPARTMENT, WORKS CONTRACT AND LEASING, KOTA Appellant

V/S

SHUKLA Respondents

Referred Judgements :-

DERMOTT INTERNATIONAL INC. V. BURN STANDARD CO. LTD. AND ORS. [REFERRED TO]
PIPE ARTS INDIA PVT. LTD. V. GANGADHAR NATHUJI GOLAMARE [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
GURDIAL SINGH FIJJI VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. VITHAL RAO PRITIRAO CHAWAN [REFERRED TO]
JAWAHAR LAL SINGH VS. NARESH SINGH [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. SURINDERKUMAR [REFERRED TO]
CHABUNGBAM IBOHAL SINGH VS. UNION OF INDIA [REFERRED TO]
HINDUSTAN TIMES LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BATTAN [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The present appeal under Article 136 of the Constitution of India is directed against the Judgment dated 29th February, 2008 passed by the High Court of Judicature for Rajasthan Bench at Jaipur in S.B. Sales Tax Revision Petition No. 92 of 2007, and in exercise of its power under Section 86 of Rajasthan Sales Tax Act 1994 (for short 'the Act'). The impugned Order reads as under:

Click here to view full judgment.

ASSISTANT COMMISSIONER COMMERCIAL TAX DEPARTMENT Vs. SHUKLA AND BROTHERS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address