VARDHMAN TILES PVT. LTD. Vs. COMMERCIAL TAXES OFFICER

JUDGEMENT

(1.) These revision petitions are directed against various judgments passed by the Rajasthan Tax Board, Ajmer ('the Tax Board'), whereby, the appeals filed by the petitioners against orders passed by the Deputy Commissioner (Appeals)/Addl. Commissioner (Appeals), Commercial Taxes and orders passed by the Assessing Authority have been rejected.

(2.) While Civil Revision No. 63/2012 and 64/2012 are directed against the common judgment dated 15/12/2011 passed by the Tax Board, Civil Revision No. 110/2013 is directed against the judgment dated 28/2/2013 passed by the Tax Board and rest of the revision petitions are directed against the common order dated 1/3/2017 passed by the Tax Board.

(3.) As the issues raised in all the revision petitions are similar, the same were taken up together for final hearing.