Himachal Pradesh High Court
Commissioner Of Income Tax vs M/S Solan District Truck Operators ... on 21 September, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
ITA No.70 of 2008 with ITA No.74 of 2008.
.
Decided on: September 21, 2015.
1. ITA No.70 of 2008:
Commissioner of Income Tax, Shimla .......Appellant.
versus
M/s Solan District Truck Operators Transport Co-operative Society
of
...........Respondent.
2. ITA No.74 of 2008:
Commissioner of Income Tax, Shimla .......Appellant.
rt versus
M/s Ambuja Darla Kashlog Mangu Transport Co-op. Society Ltd.
...........Respondent.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting? .
For the Appellant(s): Mr.Vinay Kuthiala, Senior Advocate, with
Ms.Vandana Kuthiala, Advocate.
For the Respondent(s): Mr.Ashish Jamalta, Advocate, vice
Mr.Goverdhan Sharma, Advocate.
____________________________________________________________
Mansoor Ahmad Mir, C.J.
Ms.Vandana Kuthiala, learned counsel for the appellant(s), filed across the Board a copy of the letter, dated 11th/12th May, 2015, received from the Principal Commissioner of Income Tax, Railway Board Building, Shimla, made part of the file. Ms.Kuthiala stated that the ::: Downloaded on - 15/04/2017 18:59:08 :::HCHP ...2...
appeal filed before the Apex Court has been dismissed .
and the judgment, dated 16th November, 2009, passed by this Court in ITA No.27 of 2006, has been upheld. She further stated that the issue involved in these appeals is squarely covered by the judgment of this Court passed in of ITA No.27 of 2006, supra and these appeals may be disposed of in terms of the said judgment. Her statement rt is taken on record.
2. In view of the above stated position, both the appeals are disposed of in terms of the judgment passed by this Court in ITA No.27 of 2006, supra, which shall form part of this judgment also.
(Mansoor Ahmad Mir) Chief Justice.
September 21, 2015. (Tarlok Singh Chauhan) (Tilak) Judge.
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