Punjab-Haryana High Court
M/S Ind-Swift Laboratories Limited vs Union Of India And Another on 8 July, 2009
Author: Jaswant Singh
Bench: Jaswant Singh
CWP No.8985 of 2009 #1#
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.8985 of 2009
Date of Order: 8.7.2009
M/s Ind-Swift Laboratories Limited
... Petitioner
Versus
Union of India and another
.... Respondent
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR HON'BLE MR. JUSTICE JASWANT SINGH Present: Mr. P.K. Goklaney, Advocate for the petitioner.
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporter or not?
3. Whether the judgment should be reported in the Digest? M.M. KUMAR,J In the instant petition filed under Article 226/227 of the Constitution, petitioner has prayed for issuance of directions to the respondents to approve the claim of the petitioner for grant of concession under Section 35 (2AB) of the Income Tax Act, 1961 in respect of the year 2004-2005.
The aforesaid benefit has been granted to the petitioner for the subsequent years i.e from 2006 to 2010 and the representation made by the petitioner-Company on 24.2.2007 (Annexure P.4) claiming the benefit in respect of aforesaid year has not been disposed of by passing any order. In that regard, a reminder has also been sent by learned counsel on 21.4.2008 CWP No.8985 of 2009 #2# (Annexure P.9).
Having heard the learned counsel for the petitioner, we are of the view that a direction deserves to be issued to respondent No.1 to take cognizance of the applications dated 24.2.2007 (Annexure P.4) and 21.4.2008 (Annexure P.9) and decide the same, in accordance with law expeditiously preferably within a period of three months from the date of receipt of a certified copy of this order.
The instant petition stands disposed of in the above terms.
( M.M. KUMAR )
JUDGE
July 08, 2009 ( JASWANT SINGH )
manoj JUDGE