K.U.M.S. BEGUN vs. I.T.O. WARD-2, CHITTORGARH AND ORS.

PDF · subscribers
ITA/118/2012HC Rajasthan2025:RJ-JD:44205-DB08 October 2025Bench: PUSHPENDRA SINGH BHATI, ANUROOP SINGHI1 pages

No AI summary yet for this judgment.

[2025:RJ-JD:44205-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 118/2012 Krishi Upaj Mandi Samiti Begun, Chittorgarh ----Appellant Versus I.T.O. Ward-2, Chittorgarh And Ors. ----Respondent Connected With D.B. Income Tax Appeal No. 119/2012 Krishi Upaj Mandi Samiti Begun, Chittorgarh ----Appellant Versus I.T.O. Ward-2, Chittorgarh And Ors. ----Respondent For Appellant(s) : None Present For Respondent(s) : Mr. KK Bissa HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE ANUROOP SINGHI Order 08/10/2025 1. None present for the appellant. 2. The instant appeals are dismissed in default. (ANUROOP SINGHI),J (DR.PUSHPENDRA SINGH BHATI),J 30-31-nirmala/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 14/10/2025 at 12:50:36 PM) (Downloaded on 27/10/2026 at 11:16:07 PM)

Recent GST High Court judgments

Search GST case law →