Punjab-Haryana High Court
Commissioner Of Income Tax vs Amrit Sagar Mittal on 3 September, 2013
Author: Rajive Bhalla
Bench: Rajive Bhalla
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
I.T.A. No.105 of 2013 (O&M).
(Assessment Year 2007-08)
Date of Decision:-03.09.2013.
Commissioner of Income Tax, Jalandhar-I, Jalandhar. .........Appellant.
Versus
Amrit Sagar Mittal. .........Respondent.
CORAM: Hon'ble Mr. Justice Rajive Bhalla
Hon'ble Mr. Justice Dr. Bharat Bhushan Parsoon.
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Present:- Mr. Vivek Sethi, Advocate for the appellants.
Dr. Bharat Bhushan Parsoon, J For orders, see order of even date passed in Income Tax Appeal No.109 of 2013 Commissioner of Income Tax, Jalandhar-I, Jalandhar Versus Deepak Mittal.
(Dr. Bharat Bhushan Parsoon) Judge (Rajive Bhalla) Judge September 03, 2013 'Yag Dutt' Yag Dutt 2013.09.10 15:14 I attest to the accuracy and integrity of this document