Punjab-Haryana High Court
Pr. Commissioner Of Income Tax, ... vs Dinesh Verma on 9 February, 2018
Bench: S.J.Vazifdar, Avneesh Jhingan
108 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
ITA-451-2017 (O&M)
Date of Decision: 09.02.2018
Principal Commissioner of Income-tax, Faridabad
..... Appellant
versus
Dinesh Verma, Prop. .....Respondent
CORAM: HON'BLE MR.JUSTICE S.J.VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present:- Mr.T.K.Joshi, Advocate
for the appellant.
***
S.J.VAZIFDAR, CHIEF JUSTICE (ORAL) In view of low tax effect, the appeal does not lie. The appeal is allowed to be dismissed as withdrawn. Needless to add that issues are kept open with regard to question of law.
(S.J. VAZIFDAR) CHIEF JUSTICE (AVNEESH JHINGAN) 09.02.2018 JUDGE anju Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 04-03-2018 14:59:33 :::