Punjab-Haryana High Court
Sanatan Dharam Shiksha Samiti vs Chief Commissioner Of Income Tax ... on 25 March, 2015
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No.6833 of 2014
Date of decision:25.03.2015
Sanatan Dharam Shiksha Samiti
....Petitioner
Versus
Chief Commissioner of Income Tax, Panchkula
......Respondent
CORAM: HON'BLE MR.JUSTICE S.J.VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr.Sandeep Goyal, Advocate, for the petitioner.
Ms.Urvashi Dhugga, Advocate, for the respondent.
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S.J.Vazifdar, Acting Chief Justice (Oral):
For orders, see judgment passed in CWP No.6714 of 2014 titled Sanatan Dharam Shiksha Samiti Vs. Chief Commissioner of Income Tax, Panchkula, of even date.
(S.J.Vazifdar)
Acting Chief Justice
25.03.2015 (G.S.Sandhawalia)
sailesh Judge
SAILESH RANJAN
2015.04.06 16:37
I attest to the accuracy and
integrity of this document