PRINCIPAL COMMISSIONER OF INCOME TAX vs. M/S TELESONIC NETWORK LTD

PDF · subscribers
ITA/160/2021HC Punjab & HaryanaPHHC01100119202113 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 ITA No.160 of 2021 (O&M) Date of Decision :13.02.2025 Principal Commissioner of Income Tax, Faridabad ......Appellant Versus M/s Telesonic Network Ltd. ...... Respondent CORAM: HON'BLE MR.JUSTICE ARUN PALLI HON'BLE MRS.JUSTICE SUDEEPTI SHARMA Present : Mr. Varun Issar, Sr. Standing Counsel for Ms. Pridhi Sandu, Sr. Standing Counsel for the appellant. ARUN PALLI, J.

(Oral)

: Learned counsel for the appellant, as always, fairly submits that in the wake of circular No.09/2024 dated 17.09.2024 read with circular No.5/2024 dated 15.03.2024, the appeal be dismissed as not pressed. Ordered accordingly. (ARUN PALLI) JUDGE (SUDEEPTI SHARMA) JUDGE 13.02.2025 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No MANOJ KUMAR 2025.02.14 13:12 I attest to the accuracy and authenticity of this document

Recent GST High Court judgments

Search GST case law →