M/S. Bge Mining PVT. LTD. vs. The State Of Rajasthan
No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Civil Writ Petition No. 7469/2020 M/s. Bge Mining Pvt. Ltd., 5, Dhol Ki Pati, Titaradi, Udaipur, Through Its Authorized Signatory Shri Thangathambi S/o Shri Kanagasundaram ----Petitioner Versus
The State of Rajasthan, Through Finance Secretary, Government Of Rajasthan, Secretariate, Jaipur.
Chief Commissioner, State Goods And Service Tax, Jaipur.
Deputy Commissioner, State Goods And Services Tax, Anti-Evasion, Udaipur.
Chief Commissioner, State Goods And Services Tax, New Delhi.
State Tax Officer, Ward 60, New Delhi. ----Respondents For Petitioner(s) : Mr. Pawan Sharma on behalf of Mr. Pankaj Ghiya For Respondent(s) : HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 31/07/2020 Learned counsel for the petitioner wants to withdraw this writ petition with liberty to file fresh. The writ petition is dismissed as withdrawn with liberty as aforesaid. (MAHENDAR KUMAR GOYAL),J DANISH USMANI /64
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.