Punjab-Haryana High Court
Commissioner Of Income Tax vs Vaibhav Choudhary on 14 July, 2015
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ITA-160-2015 (O&M)
Date of decision:- 14.07.2015
Commissioner of Income Tax, Hisar
...Appellant
Versus
Vaibhav Choudhary
...Respondent
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Tajender K. Joshi, Advocate,
for the appellant.
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S.J. VAZIFDAR, A.C.J. (ORAL)
This is an appeal against the order of the Tribunal dated 25.07.2014.
The matter pertains to the assessment year 2007-2008.
2. The appeal is identical to ITA-437-2014 which has been dismissed by our separate order and judgement of the even date.
3. For the reasons stated above, this appeal is also dismissed.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (G.S. SANDHAWALIA) JUDGE 14.07.2015 Amodh AMODH SHARMA 2015.07.15 14:17 I attest to the accuracy and authenticity of this document chandigarh