PRINCIPAL COMMISSIONER OF INCOME TAX ROHTAK vs. DAKSHIN HARYANA BIJLI VITRAN NIGAM LTD.

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ITA/119/2021HC Punjab & HaryanaPHHC01038722202103 August 2022Bench: MR. JUSTICE TEJINDER SINGH DHINDSA,MR. JUSTICE PANKAJ JAIN1 pages

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ITA-119-2021 (O&M) 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-119-2021 (O&M) Date of decision : 03.08.2022 Principal Commissioner of Income Tax, Rohtak .... Appellant Versus Dakshin Haryana Bijli Vitran Nigam Ltd. .... Respondent Present: Mr. Vaibhav Gupta, Jr. Standing Counsel for the appellant. ****

PANKAJ JAIN

, J.

Appeal dismissed. For details, see order of even date i.e. 03.08.2022 passed in ITA-17-2021, titled as (Principal Commissioner of Income Tax, Hisar vs. Dakshin Haryana Bijli Vitran Nigam Ltd.). (TEJINDER SINGH DHINDSA) (PANKAJ JAIN) JUDGE JUDGE

03.08.2022 Dinesh

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No DINESH KUMAR 2022.08.23 18:51 I attest to the accuracy and integrity of this document

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