Punjab-Haryana High Court
R.K.Mahajan vs Cpio-Cum-Deputy Commissioner Of ... on 22 March, 2017
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
212-A IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-3565-2014
Date of Decision : 22.03.2017
R.K. Mahajan .......Petitioner
versus
CPIO-cum-Deputy Commissioner of
Income Tax and others ....Respondents
CORAM : HON'BLE MR. JUSTICE M.M.S. BEDI Present: Ms. Sukhpreet Kaur, Advocate for the petitioner.
Mr. Vivek Sethi, Advocate for the respondents.
M.M.S. BEDI, JUDGE (ORAL) The copies supplied to the petitioner appear to fulfill the parameters of the information. It is not the case of the petitioner that he requires to produce the certified copies before any court of law. It is not necessary to provide the certified copy. In case, the law permits the certified copies can be provided as per the provisions of Section 79 of the Evidence Act.
No ground is made out for issuing any direction for supplying any information better than the information already supplied to the petitioner.
Dismissed.
(M.M.S. BEDI) JUDGE 22.03.2017 Neha Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 26-03-2017 04:28:19 :::