Punjab-Haryana High Court
M/S Singhal Strips Ltd vs The State Of Haryana And Others on 26 February, 2014
Bench: Ajay Kumar Mittal, Anita Chaudhry
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 3629 of 2014
Decided on : 26.02.2014
M/s Singhal Strips Ltd.
. . . Petitioner
Versus
The State of Haryana and others
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE ANITA CHAUDHRY
PRESENT: Mr. Saurabh Gulia, Advocate
for the petitioner.
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AJAY KUMAR MITTAL, J. (Oral)
The petitioner has approached this Court under Article 226 of the Constitution of India for quashing the assessment order dated 19.03.2008 (Annexure P-1) for the assessment year 2004-05, after the expiry of nearly 6 years.
2. The present writ petition is highly belated. In such circumstances, we do not see any ground to entertain the present petition challenging the assessment order.
3. Dismissed.
(AJAY KUMAR MITTAL)
JUDGE
(ANITA CHAUDHRY)
February 26, 2014 JUDGE
J.Ram
Jawala Ram
2014.03.03 10:38
I attest to the accuracy and
integrity of this document