Punjab-Haryana High Court
M/S Maharwal Khewaji Trust vs Commissioner Of Income-Tax on 14 November, 2013
Author: Rajive Bhalla
Bench: Rajive Bhalla
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
I.T.A. No.605 of 2008 (O&M).
Decided on:-November 14, 2013.
M/s Maharwal Khewaji Trust, Moti Mahal, The Fort, Faridkot.
.........Appellant.
Versus
Commissioner of Income-Tax, Bathinda & another.
..........Respondents.
CORAM: Hon'ble Mr. Justice Rajive Bhalla
Hon'ble Mr. Justice Dr. Bharat Bhushan Parsoon.
*****
Present:- None.
Rajive Bhalla, J (Oral)
No one is present on behalf of the appellant. The situation was not different on the last date of hearing.
Dismissed for non-prosecution.
(Rajive Bhalla) Judge (Dr. Bharat Bhushan Parsoon) Judge November 14, 2013 'Yag Dutt' Yag Dutt 2013.11.15 16:07 I attest to the accuracy and integrity of this document