Punjab-Haryana High Court
Max India Limited vs Deputy Commissioner Of Income Tax & ... on 18 March, 2013
Bench: Hemant Gupta, Ritu Bahri
IN THE PUNJAB & HARYANA HIGH COURT AT CHANDIGARH
CWP No.5689 of 2013
Date of Decision: 18.03.2013
Max India Limited ...Petitioner
Versus
Deputy Commissioner of Income Tax & another ...Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Ajay Vohra and Ms. Radhika Suri, Advocates,
for the petitioner.
HEMANT GUPTA, J. (ORAL)
Learned counsel for the petitioner wishes to withdraw the present writ petition with liberty to raise all the pleas, as are raised in the present petition, before the appropriate Authority under the Income Tax Act, 1961.
Dismissed as withdrawn with liberty as prayed for.
(HEMANT GUPTA)
JUDGE
18.03.2013 (RITU BAHRI)
Vimal JUDGE