Goverdhan Singh vs. Assistant Commissioner, CGST Division G, Chittorgarh
No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crl.misc.trnfr.pet. No. 14/2020 Goverdhan Singh S/o Late Ganpat Lal Anjana, Aged About 51 Years, resident of Gomana, Tehsil Chhoti Sadari, District Pratapgarh (Rajasthan). ----Petitioner Versus
Assistant Commissioner, Cgst Division G, Chittorgarh, Chittorgarh.
State Of Rajasthan ----Respondents For Petitioner(s) : Mr.Shambhoo Singh, Adv. For Respondent(s) : Mr.Mukesh Rajpurohit, ASG Mr.Rajvendra Saraswat, Adv. HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 22/10/2021 Learned counsel for the petitioner submits that due to subsequent events, the present transfer petition has become infructuous. Accordingly, the criminal transfer petition is dismissed as having become infructuous. Stay petition is also dismissed. (MANOJ KUMAR GARG),J 115-NK/-
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.