COMMR. OF INCOME TAX-II, CHD. vs. M/S PHILIPS INDIA LTD.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-123-2005 (O&M) Date of decision:- 05.09.2016 Commissioner of Income Tax-II, Chandigarh ...Appellant Versus M/s Philips India Limited ...Respondent CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE DEEPAK SIBAL Present:- Ms. Urvashi Dhugga, Advocate, for the appellant. None for the respondent. * * * * S.J. VAZIFDAR, C.J. (ORAL) Learned counsel appearing on behalf of the appellant fairly states that the questions raised in this appeal are liable to be answered against the revenue in view of the judgement of the Supreme Court in Commissioner of Income Tax Vs Tulsyan NEC Ltd. (2011) 49 DTR Judgements 129. 2. The appeal is accordingly dismissed. (S.J. VAZIFDAR) CHIEF JUSTICE (DEEPAK SIBAL) JUDGE 05.09.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No Amodh Sharma 2016.09.06 12:22 I attest to the accuracy and authenticity of this document chandigarh