Rajesh Arora S/O Shri Dewanchand vs. Union Of INDIA
No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Miscellaneous 3rd Bail Application No. 16908/2019 Rajesh Arora S/o Shri Dewanchand, Aged About 38 Years, R/o 2/6 New Surya Nagri Abohar District Fazilka Punjab. (At Present Accused Is Confined In Central Jail Jaipur) ----Petitioner Versus Union Of India, Through Senior Intelligence Officer Directorate General Of Goods And Services Tax Intelligence Jaipur Zonal Unit Jaipur ----Respondent ----Respondent For Petitioner(s) : Mr. Narendra Kumar Pareek For Respondent(s) : Mr. Siddharth Ranka HON'BLE MRS. JUSTICE SABINA Judgment / Order 05/02/2020 Learned counsel for the petitioner has submitted that he may be permitted to withdraw the petition.
Ordered accordingly. (SABINA),J Mohita/9
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.