Himachal Pradesh High Court
High Valley Industrial Corporation vs Dy. Commissioner Of Income Tax on 5 January, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA ITA No.66 of 2017 Date of Decision : January 5, 2018 .
High Valley Industrial Corporation ...Appellant.
versus Dy. Commissioner of Income Tax ...Respondent.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
For the Appellant : Mr. Vishal Mohan, Advocate. For the Respondent : Mr. Vinay Kuthiala, Senior Advocate, r with Ms Vandana Kuthiala, Advocate.
Sanjay Karol, Acting Chief Justice Undisputedly, issues involved in the present appeal already stand adjudicated by this Court in ITA No.20/2015, titled as M/s Stovekraft India v. Commissioner of Income Tax, decided on 28.11.2017.
2. As such, present appeal is disposed of, making the directions in M/s Stovekraft India (supra) applicable mutatis mutandi, also to the present appeal.
Pending application(s), if any, also stand disposed of accordingly.
( Sanjay Karol ),
Acting Chief Justice
( Ajay Mohan Goel ),
January 5, 2018(sd) Judge.
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