Punjab-Haryana High Court
Pr. Commissioner Of Income Tax-2 ... vs Jagjit Singh Chaudhary on 6 September, 2016
Bench: S.J. Vazifdar, Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ITA-227-2016 (O&M)
Date of decision:- 06.09.2016
The Pr. Commissioner of Income Tax-2, Jalandhar
...Appellant
Versus
Jagjit Singh Chaudhary
...Respondent
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK SIBAL
Present:- Mr. Vivek Sethi, Advocate,
for the appellant.
* * * *
S.J. VAZIFDAR, C.J. (ORAL)
Learned counsel appearing on behalf of the appellant admits that the judgement of a Division Bench of this Court in ITA-200-2013 titled as C.S. Atwal Vs The Commissioner of Income Tax, Ludhiana and another dated 22.07.2015 covers the matter against the revenue/appellant. He, however, states that in C.S. Atwal Vs The Commissioner of Income Tax, Ludhiana and another, the revenue has filed Petition(s) for Special Leave to Appeal before the Supreme Court. We are bound by the judgement.
2. In view of the judgement in C.S. Atwal Vs The Commissioner of Income Tax, Ludhiana and another, this appeal is dismissed.
(S.J. VAZIFDAR) CHIEF JUSTICE (DEEPAK SIBAL) JUDGE 06.09.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 14-09-2016 01:21:45 :::