Punjab-Haryana High Court
Sel Manufacturing Company Limited vs Deputy Commissioner Of Income Tax And ... on 18 August, 2022
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 17655 of 2021 (O&M)
Date of decision : 18.08.2022
SEL Manufacturing Company Limited .... Petitioner
versus
Deputy Commissioner of Income Tax, Central Circle-3,
Ludhiana and another ... Respondents
Coram: Hon'ble Mr. Justice Tejinder Singh Dhindsa Hon'ble Mr. Justice Deepak Manchanda Present Mr. Prateek Gupta, Advocate, for the petitioner.
Mr. Rajesh Katoch, Senior Standing Counsel and Ms. Pridhi Jaswinder Sandhu, Junior Standing Counsel for the respondents.
Tejinder Singh Dhindsa, J. (oral) Counsel for the petitioner submits that in view of the decision dated 04.05.2022 of the Hon'ble Supreme Court of India in Civil Appeal- 3005-2022 (Union of India & others Vs. Ashish Agarwal), he would not be pressing the instant writ petition.
Disposed of as not pressed.
(Tejinder Singh Dhindsa)
Judge
18.08.2022 (Deepak Manchanda)
vs Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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