Punjab-Haryana High Court
Commissioner Of Income Tax-Ii vs Gurdeep Singh on 5 February, 2013
Bench: A.K.Sikri, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
ITA No.599 of 2010
Date of Decision 05.2.2013
Commissioner of Income Tax-II,
Ludhiana
--Appellant
Vs.
Gurdeep Singh
--Respondent
CORAM:HON'BLE MR. JUSTICE A.K.SIKRI, CHIEF JUSTICE HON'BLE MR. JUSTICE RAKESH KUMAR JAIN,JUDGE Present: Ms.Savita Saxena, Advocate, for the appellant/revenue Ms.Radhika Suri,Advocate, for the respondent-assessees A.K.SIKRI, CJ: (Oral) For orders, see detailed judgment of even date passed in ITA No.551 of 2010 titled as Commissioner of Income Tax-II, Ludhiana Vs. Ram Singh.
(A.K.SIKRI)
CHIEFJUSTICE
05.2.2013 (RAKESH KUMAR JAIN )
rr JUDGE