HDFC BANK LTD. Vs. ASSISTANT COMMISSIONER, ANTI-EVASION

JUDGEMENT

(1.) All these Revision petitions have been directed against the order dtd. 2/12/2020 of Rajasthan Tax Board, Ajmer passed in Appeal Nos.144/2018, 145/2018 and 146/2018 all titled as M/s HDFC Bank Limited, Time Square Mall, Vidhyadhar Nagar, Jaipur v. Assistant Commissioner, Anti Evasion Rajasthan Circle-I, Commercial Tax, Jaipur whereby the appeals of the petitioner-

(2.) Bank challenging the order of Appellate Authority holding the petitioner- Bank liable for payment of tax on sale of re-possessed financed vehicles have been dismissed.

(3.) Having heard learned counsel for the petitioner, this Court finds that the impugned common order of Rajasthan Tax Board dismissing all the above three appeals is based on the judgment dtd. 23/2/2017 passed by this Court in S.B. Sales Tax Revision/Reference Nos.1, 2, 3, 4, 5, 6, 169, 170, 171, 172, 173, 174, 175/2016 and 44, 45, 46, 47, 48, 49, 36/2015; HDFC Bank Limited And Ors. v. CTO Anti Evasion Rajasthan, Circle-III, Jaipur And Ors., wherein it has been categorically held that the petitioner-Bank/ Finance Company is liable to pay tax and interest on the sale of re-possessed financed vehicles. This Court does not find any ground to disagree with the same.