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Himachal Pradesh High Court

M/S Stovekraft India vs Pr. Commissioner Of Income Tax on 12 July, 2018

Bench: Sanjay Karol, Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ITA No. 53 of 2018 Decided on: July 12, 2018

------------------------------------------------------------------------------------- M/S Stovekraft India ....appellant .

Versus Pr. Commissioner of Income Tax ....Respondent

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Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting? No.

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For the appellant : Mr. Rakesh Kr. Thakur, Advocate. For the respondent : Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh, Advocate.

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Sanjay Karol, Acting Chief Justice (oral):

Undisputedly, issues involved in the present appeal already stand adjudicated by this Court in ITA No. 20 of 2015, titled as M/s Stovekrat India v. Commissioner of Income Tax, decided on 28.11.2017.

2. As such, making the directions in M/s Stovekraft India (supra) applicable mutatis mutandis, also to the present appeal, the same is disposed of.

Pending applications, if any, also stand disposed of accordingly.

(Sanjay Karol) Acting Chief Justice (Sandeep Sharma) Judge July 12, 2018 (vikrant/reena)

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Whether the reporters of the local papers may be allowed to see the judgment? .