COMMISSIONER OF INCOME TAX vs. M/S BHARAT UDYOG SICOP

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Income Tax Appeal No.148 of 2012(O&M) DATE OF DECISION: 07.09.2016 The Commissioner of Income Tax II, Amritsar …..Appellant versus M/s Bharat Udyog SICOP .....Respondents CORAM:- HON'BLE MR.JUSTICE S.J.VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE DEEPAK SIBAL Present: Mr. Denesh Goyal, Advocate for the appellant Ms. Rinku Dahiya, Advocate for the respondents .. S.J. VAZIFDAR, CHIEF JUSTICE (Oral): It is agreed that the issue in this case is covered against the appellant-Revenue in view of the judgment of the Supreme Court dated 19.04.2016 in Civil Appeal No.10061 of 2011 titled as CIT Jammu and another vs. M/s Shree Balaji Alloys and other connected Appeals. 2. The appeal is accordingly dismissed. (S.J. VAZIFDAR) CHIEF JUSTICE 07.09.2016 (DEEPAK SIBAL) parkash* JUDGE Parkash Chand 2016.09.08 17:15 I attest to the accuracy and integrity of this document