Commissioner Of Central GST And Central Excise Jaipur vs. M/S The Indian Hume Pipe Company Limited
No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Misc. Application No. 990/2020 In D.B. Restoration Application No. 91/2020 Commissioner Of Central Gst And Central Excise Jaipur ----Applicant Versus M/s The Indian Hume Pipe Company Limited ----Respondent For Applicant(s) : Mr. Archit Bohra, Advocate HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 02/09/2021 Heard.
Application is allowed for the reasons stated therein. Delay in filing the restoration application is condoned. (CHANDRA KUMAR SONGARA),J (SABINA),J Mohita /16
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.