Assistant Commercial Taxes Officer, Ward-II Vs Radhika Jewellers
.... rnment of Rajasthan on March 22, 2002 and June 28, 2003 had retrospective operation and Composition Scheme as prevailing on it was brought into in year 1999, was slightly modified and since there was a retrospective operation of the said Scheme, therefore, the assessing officer-the petitioner was co ...
Rajasthan High Court (Jaipur Bench)
ACTO Vs Ganesh Mishthan Bhandar
.... of hotels excluding the hotels of Three Stars and above category (as categorised by the Department of Tourism, Government of India), Restaurants, Refreshment rooms and other eating establishments, Tea stalls, Dhabas or Tandorwalas, shall pay tax on their taxable turnover as under, namely: (1) Th ...
Rajasthan High Court
Shri Digvijay Cement Co., etc. Vs State of Rajasthan and others etc.
.... in public interest. We cannot accept this contention because public interest in Section 8(5) will have to be interpreted in the context of the CST Act and Articles 301 to 304 of the Constitution. Though increase in revenue and its utilisation for the public of the State can generally be regarded in ...
Supreme Court of India
Commercial Taxes Officer Vs Sunil Trading Company
.... ch reads as under: SCHEDULE No Tax shall be payable on the (sale or purchase) of the following goods: -------------------------------------------------------------------------- S. No. Description of goods Conditions and exceptions subject to which exemption is ...
Rajasthan High Court
Assistant Commercial Taxes Officer Vs Bikaner Hotel
.... 1954), the State Government being of the opinion that it is expedient in the public interest to do so, hereby cancels the Finance (Revenue and Economic Affairs) Department Notification No. F. 6(140) FD (RT)/63, dated April 21, 1964 (S. No. 77). 4. And in pursuance of the second proviso to Sectio ...
Rajasthan High Court (Jaipur Bench)
Jaipur Metals and Electricals Ltd. Vs Commercial Taxes Officer
.... lready held in the following manner : We have asked the learned Advocate appearing on behalf of the Revenue to make it clear whether the items which form the subject-matter of the dispute are capable of being used for any other purpose except generation, transmission or distribution of electric p ...
Rajasthan High Court (Jaipur Bench)
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