Himachal Pradesh High Court
M/S Stovekraft India vs Principal Commissioner Of Income Tax on 4 July, 2018
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA ITA No. 32 of 2018 Date of Decision: 4.7.2018 ____ M/s Stovekraft India .....Appellant.
Versus .
Principal Commissioner of Income Tax ...Respondent.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?1 For the Appellant: Mr. Rakesh Thakur, Advocate. For the Respondent: Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate.
Sanjay Karol, ACJ. (oral) Undisputedly, issues involved in the present appeal already stand adjudicated by this Court in ITA No.20/2015, titled as M/s Stovekraft India v. Commissioner of Income Tax, decided on 28.11.2017.
2. As such, present appeal is disposed of, making the directions in M/s Stovekraft India (supra) applicable mutatis mutandi, also to the present appeal.
Pending application(s), if any, also stand disposed of accordingly.
( Sanjay Karol),
Acting Chief Justice
4th July, 2018 ( Sandeep Sharma ),
(Manjit/Hemlata) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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