Punjab-Haryana High Court
M/S Sheena Exports vs Union Of India And Others on 21 February, 2014
Bench: Sanjay Kishan Kaul, Arun Palli
C. W. P. No. 11219 of 2008 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Sr. No. 204
Case No. : C. W. P. No. 11219 of 2008
Date of Decision : February 21, 2014
M/s Sheena Exports .... Petitioner
Vs.
Union of India and others .... Respondents
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE.
HON'BLE MR. JUSTICE ARUN PALLI.
* * * Present : Mr. Rajiv Sharma, Advocate for the petitioner.
Mr. Yogesh Putney, Advocate for the respondents.
* * * SANJAY KISHAN KAUL, C. J. (Oral) :
The issue raised in the present petition is no more subsisting, in view of Division Bench judgment of this Court passed in C. W. P. No. 11328 of 2009 titled Guru Nanak Exports, Phagwara vs. Assistant Commissioner of Income Tax, Jalandhar - decided on 03.10.2012, read with order dated 02.07.2012 passed by Gujarat High Court and the order of Hon'ble Supreme Court passed in I. A. No. 2 in Transfer Petition (C) No. Monika 2014.02.21 17:18 I attest to the accuracy and integrity of this document High Court Chandigarh C. W. P. No. 11219 of 2008 2 703 of 2011 dated 03.02.2012.
Dismissed.
( SANJAY KISHAN KAUL )
CHIEF JUSTICE
February 21, 2014 ( ARUN PALLI )
monika JUDGE
Monika
2014.02.21 17:18
I attest to the accuracy and
integrity of this document
High Court Chandigarh