Punjab-Haryana High Court
Pr. Commissioner Of Income Tax vs Punjab Information And Communication ... on 2 March, 2020
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
ITA No.289 of 2019 (O&M)
Date of Decision : 02.03.2020
Pr. Commissioner of Income Tax-1, Chandigarh
...... Appellant
versus
M/s Punjab Information & Communication Technology
Corporation Ltd.,
...... Respondent
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
HON'BLE MR.JUSTICE AVNEESH JHINGAN
***
Present :
Mr. Yogesh Putney, Sr. Standing Counsel
for the appellant.
***
AJAY TEWARI, J. (Oral)
Learned counsel for the appellant states that the facts of the present case are covered by the decision of this Court in the matter of Pr. Commissioner of Income Tax-1, Chandigarh Vs. Shri Sukhwant Singh passed in ITA No.283 of 2019, decided on 20.02.2020.
In the circumstances, the petition stands disposed of in the same terms as in ITA No.283 of 2019 .
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI ) JUDGE ( AVNEESH JHINGAN ) JUDGE 02.03.2020 pooja sharma-I Whether speaking/reasoned Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 15-03-2020 06:58:45 :::