Punjab-Haryana High Court
Commissioner Service Tax Delhi Iv vs M/S Dlf Golf Resorts Ltd on 3 May, 2017
Bench: S.J. Vazifdar, Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
STA No. 3 of 2017
Date of Decision : 03.05.2017
Commissioner Service Tax, Delhi-IV, Gurgaon
...Appellant
Versus
DLF Golf Resorts Ltd.
...Respondent
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Sourabh Goel, Advocate for the appellant.
Mr. Amrinder Singh, Advocate for the respondent.
***
S.J. VAZIFDAR, C.J.(Oral)
CM No. 2954-CII-2017 For the reasons stated therein, the application for condonation of delay of 126 days in filing the appeal is allowed. STA No. 3-2017 It is agreed that the result in this appeal would follow the result in STA No. 24 of 2016 titled as Commissioner Service Tax Vs. DLF Golf Resorts Ltd., which we disposed of today by a separate order and judgment.
For the reasons stated therein, this appeal is also dismissed in the same terms.
(S.J. VAZIFDAR) CHIEF JUSTICE (ANUPINDER SINGH GREWAL) 03.05.2017 JUDGE kanchan Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 07-05-2017 09:58:17 :::