Punjab-Haryana High Court
M/S Gee Kay International, Jalandhar vs . Union Of India And Ors. on 3 October, 2012
Bench: A.K.Sikri, Rakesh Kumar Jain
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
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CWP No.17375 of 2006 Date of decision: October 03, 2012.
*** M/S Gee Kay International, Jalandhar Vs. Union of India and Ors.
*** CORAM: HON'BLE MR. JUSTICE A.K.SIKRI, CHIEF JUSTICE HON'BLE MR. JUSTICE RAKESH KUMAR JAIN *** Present: Shri S.K.Mukhi, Advocate, for the petitioner.
Shri Akshay Bhan, Advocate, Shri Pankaj Jain, Advocate. Ms. Savita Saxena, Advocate, Sr.Standing counsel for Revenue/Respondent. Shri Yogesh Putney, Advocate, Sr.Standing Counsel for Revenue/ respondent. Shri Vivek Sethi and Shri Rajesh Katoch, Advocate, Standing counsel for Income Tax Department.
*** A.K.SIKRI, CHIEF JUSTICE (ORAL) This petition stands disposed of in terms of the order of even date passed in CWP No. 11328 of 2009 Guru Nanak Exports Versus Assistant Commissioner of Income Tax, Central Circle-I, Jalandhar and others.
(A.K.SIKRI) CHIEF JUSTICE (RAKESH KUMAR JAIN) October 03, 2012. JUDGE malik