Punjab-Haryana High Court
The Commissioner Of Income Tax-Ii vs Shri Lal Singh on 11 March, 2013
Author: A.K. Sikri
Bench: A.K. Sikri, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Income Tax Appeal No.657 of 2010 (O&M)
DATE OF DECISION: March 11, 2013
The commissioner of Income Tax-II, Ludhiana
.....Appellant
versus
Shri Lal Singh
.....Respondent
CORAM:- HON'BLE MR.JUSTICE A.K. SIKRI, CHIEF JUSTICE
HON'BLE MR. JUSTICE RAKESH KUMAR JAIN, JUDGE
Present: Ms.Savita Sexena, Advocate for appellant-Revenue
Ms.Radhika Suri, Advocate for respondent-assessee
..
A.K. SIKRI, C.J.:
For orders, see ITA-663-2010 titled as The commissioner of Income Tax-II, Ludhiana v. Shri Hanif Mohd.
( A.K. SIKRI )
CHIEF JUSTICE
March 11, 2013 (RAKESH KUMAR JAIN)
pc JUDGE