Punjab-Haryana High Court
Commissioner Of Income Tax,Lud vs Munjal Casting on 4 July, 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Sr. No.302 (6) ITR-396-1995
Decided on : 04.07.2016
The Commissioner of Income Tax
(Central) Ludhiana ..... Appellant
VERSUS
Shri Munjal Castings, Ludhiana ..... Respondent
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR,
ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr.Zora Singh Klar, Senior Standing Counsel,
for the appellant-Department.
Mr.Alok Mittal, Advocate, for the respondent.
*******
S.J. VAZIFDAR, A.C.J. (Oral)
Learned counsel appearing on behalf of the appellant- Department seeks leave to withdraw the reference on the ground that the tax effect is less than the amount of Rs.20 lacs and in view of Circular No. 21/2015, dated 10.12.2015.
The reference is accordingly disposed of.
Needless to add that this order would not affect the rights and the contentions of the parties on the questions of law or of fact in other appropriate proceedings.
[ S.J. VAZIFDAR ]
ACTING CHIEF JUSTICE
04.07.2016 [ DEEPAK SIBAL ]
shamsher JUDGE
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