M/S R.K. Steel vs. The Commissioner
Original PDF →CW/7231/2021HC RajasthanGSTCNR RJHC02042266202128 January 2025Bench: AVNEESH JHINGAN,SHUBHA MEHTA1 pages
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Cause title — parties, addresses and appearances
[2025:RJ-JP:3959-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 7231/2021
M/s R.k. Steel, F-5, Riico Industrial Area, Parbatpura, Ajmer (Rajasthan)
Through Proprietor Atul Jain S/o Late Sh. R.k. Jain.
----Petitioner
Versus
1.
The Commissioner, State Tax Department, Rajasthan, Jaipur.
2.
Additional Commissioner (Adm.), State Tax Department, Ajmer.
3.
The Assistant Commissioner, Anti Evasion State Tax Department,
Ajmer.
4.
Divisional Railway Manager, North Western Railway, Ajmer.
5.
Dy. Chief Materail Manager, Divisional Railway Manager Office, North
Western Railway, Ajmer.
----Respondents
For Petitioner(s)
:
Mr. Pankaj Ghiya with
Mr. Mayank Vyas &
Ms. Paridhi Jain
For Respondent(s)
:
Mr. Sandeep Taneja, AAG with
Mr. Aditya Sharma
HON'BLE MR. JUSTICE AVNEESH JHINGAN
HON'BLE MRS. JUSTICE SHUBHA MEHTA
Order 28/01/2025 Learned counsel for the petitioner after arguing for some time realizing that there is no order passed disallowing the input tax credit for the purchase made from Northern Western Railway, is not pressing this petition with liberty to avail remedies in accordance with law or to file fresh petition, if maintainable.
The petition is dismissed as not pressed with liberty as prayed for. (SHUBHA MEHTA),J (AVNEESH JHINGAN),J CHANDAN-DAKSH/31
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.