Punjab-Haryana High Court
Pr. Commissioner Of Income Tax Gurgaon vs M/S Jindal Steel & Power Ltd Delhi Road ... on 5 December, 2016
Bench: S.J. Vazifdar, Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ITA-344-2016 (O&M)
Date of decision:- 05.12.2016
The Pr. Commissioner of Income Tax, Gurgaon
...Appellant
Versus
Jindal Steel & Power Limited, Hisar
...Respondent
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK SIBAL
Present:- Mr. Tajender K. Joshi, Advocate,
for the appellant.
* * * *
S.J. VAZIFDAR, C.J. (ORAL)
It is agreed that this appeal is covered by the judgement of a Division Bench of this Court decided on 25.04.2016 (wrongly typed as 25.04.2006) in ITA No. 5 of 2016 titled as Principal Commissioner of Income Tax, Gurgaon Vs M/s Carrier Air Conditioning and Refrigeration Limited. The questions of law are the same in both the appeals.
2. In view thereof, the present appeal is dismissed.
(S.J. VAZIFDAR) CHIEF JUSTICE (DEEPAK SIBAL) JUDGE 05.12.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 10-12-2016 04:48:24 :::