Punjab-Haryana High Court
Principal Commissioner Of Income Tax vs Vedanta Ltd (Earlier Known As Cairn ... on 28 August, 2024
Author: Sanjeev Prakash Sharma
Bench: Sanjeev Prakash Sharma
109-2
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ITA-120-2023 (O&M)
Date of Decision: 28.08.2024
PRINCIPAL COMMISSIONER OF INCOME TAX
. . . . Appellant
Vs.
VEDANTA LTD.LTD
. . . . Respondent
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CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON'BLE MR. JUSTICE SANJAY VASHISTH
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Present Mrs. Urvashi Dhugga, Sr. Standing Counsel
for the appellant.
Mr. Satyaveer Singh, Advocate
for the respondent.
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SANJEEV PRAKASH SHARMA,
SHARMA J.(Oral)
(Oral)
1. Learned earned counsel for the appellant submits that erroneously present appeal was filed with regard to the same order which is already under challenge in ITA No.114 of 2023. She accordingly accordingly,, as per instructions received, prays for withdrawal of the present appeal.
2. Appeal stands dismissed as withdrawn accordingly.
3. All pending applications also stand disposed of.
(SANJEEV SANJEEV PRAKASH SHARMA) SHARMA JUDGE (SANJAY VASHISTH) JUDGE August 28, 2024 Mohit goyal
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No MOHIT GOYAL 2024.08.29 09:48 I attest to the accuracy and integrity of this document