JUJHAR CONSTRUCTION vs. DEPUTY COMISSIONER OF INCOME TAX

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CWP/30039/2024HC Punjab & HaryanaPHHC01153801202406 November 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH3 pages
AI SummaryDismissed

What did the High Court hold?

The judgment excerpt does not contain any findings or reasoning by the High Court on any specific issues. Therefore, it is not possible to determine what the Tribunal decided, the reasoning that led to it, or the ratio decidendi. No operative directions, such as remand or deletion, are mentioned, and no issues were expressly left undecided within this text. The judgment is a brief order noting the date of decision and the presence of counsel.

What were the facts?

The petitioner, M/s Jujha Construction & Travels Pvt. Ltd., filed a writ petition before the High Court of Punjab and Haryana challenging an order or action by the Deputy Commissioner of Income Tax, Ludhiana. The specific assessment year(s) and the nature of the order or action are not detailed in the provided text. The procedural history leading to this writ petition is also not elaborated upon. The dispute concerns the revenue's actions against the assessee. The case was decided on November 6, 2024.

What were the issues?

The provided text does not explicitly state the questions of law or fact that the High Court had to decide. Consequently, the arguments presented by the assessee (petitioner) and the revenue (respondent) are also not recorded. There is no mention of any specific provisions of the Income Tax Act, circulars, or precedents relied upon by either party in the given judgment excerpt.

AI-generated summary — verify with the full judgment below

CWP-3003 I 145

M/s Jujha Deputy C

CORAM

PRESENT

SANJEE 39-2024

- 1 - IN THE HIGH COURT OF PU AT CHANDI

ar Construction & Travels Pvt. Lt

Versus ommissioner of Income Tax, Lu

M: HON’BLE MR. JUSTICE S HON'BLE MR. JUSTICE S T: Mr. S.K. Mukhi, Advocate for the petitioner(s). Mr. Saurabh Kapoor, Sr. Stan Ms. Pridhi Sandhu, Jr. Standi for the respondent(s) - revenu **** V PRAKASH SHARMA, J. (O

, accept noti UNJAB AND HARYANA IGARH

CWP-30039-2024

Decided on : 06.11.20 td.

. . . Petitione s udhiana

. . . Responden SANJEEV PRAKASH SHARM SANJAY VASHISTH nding Counsel with ing Counsel ue. Oral) ce

024 r(s) nt(s) MA

LAVISHA 2024.11.08 16:36 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh

CWP-30039-2024

- 2 - LAVISHA 2024.11.08 16:36 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh

CWP-3003 Novembe J.Ram

Whether sp Whether Re

39-2024

- 3 - er 06, 2024 peaking/reasoned: Yes/No eportable: Yes/No

(SANJEEV PRAKASH SHAR JUDGE

(SANJAY VASHISTH JUDGE

RMA) H) LAVISHA 2024.11.08 16:36 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh

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