SURESH KUMAR vs. INCOME TAX OFFICER, WARD-1, KARNAL HR.

PDF · subscribers
CWP/2745/2023HC Punjab & HaryanaPHHC01017371202311 February 2025Bench: MR. JUSTICE ARUN PALLI,MRS. JUSTICE SUDEEPTI SHARMA1 pages

No AI summary yet for this judgment.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No.2745 of 2023 (O&M) Date of Decision :11.02.2025 Suresh Kumar ......Petitioner Versus Income Tax Officer, Ward-1, Karnal ...... Respondent CORAM: HON'BLE MR.JUSTICE ARUN PALLI HON'BLE MRS.JUSTICE SUDEEPTI SHARMA Present : Mr. Ravinder Singh, Advocate for the petitioner. Ms. Gauri Neo Rampal, Sr. Standing Counsel for Income Tax Department. (through hybrid mode). ARUN PALLI, J.

(Oral)

: Learned counsel for the petitioner submits that the matter is rendered infructuous and the same be disposed of as such. Ordered accordingly. (ARUN PALLI) JUDGE (SUDEEPTI SHARMA) JUDGE 11.02.2025 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No MANOJ KUMAR 2025.02.13 10:14 I attest to the accuracy and authenticity of this document

Recent GST High Court judgments

Search GST case law →