Punjab-Haryana High Court
The Commissioner Of Income ... vs Sh. Chaman Lal Sekhri on 29 January, 2014
Author: Anita Chaudhry
Bench: Ajay Kumar Mittal, Anita Chaudhry
ITA No. 99 of 2006
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
ITA No. 158 of 2006
Date of Decision: 29.01.2014
The Commissioner of Income Tax-Jalandhar-II, Jalandhar.
... Appellant
vs.
Sh. Chaman Lal Sekhri
... Respondent
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present:- Mr. Vivek Sethi Advocate
for the appellant.
Mr. Rajiv Sharma, Advocate for
Mr. S.K. Mukhi, Advocate
for the respondent.
---
ANITA CHAUDHRY, J.
Vide orders of even date, passed in ITA No. 99 of 2006, titled The Commissioner of Income Tax Jalandhar-II Vs. Sh. Narinder Kumar Sekhri, this appeal is allowed. For reasons, see the orders passed in the aforesaid appeal.
(AJAY KUMAR MITTAL) (ANITA CHAUDHRY)
JUDGE JUDGE
29.01.2014
Jiten
Sharma Jiten
2014.03.14 17:16
I attest to the accuracy and
integrity of this document
High Court Chandigarh