COMMISSIONER OF INCOME TAX-II LDH vs. M/S HERO CYCLE LTD

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH -.-

ITA No. 169 of 2014 (O&M) Date of decision: 13.03.2019 Commissioner of Income Tax-II, Ludhiana .....Appellant

Vs. M/s Hero Cycles Ltd. ...Respondent CORAM: HON’BLE MR. JUSTICE MAHESH GROVER HON’BLE MR. JUSTICE LALIT BATRA Present:- Mr. Rajesh Katoch, Advocate, for the appellant. Mr. Alok Mittal, Advocate, for the respondent. .... MAHESH GROVER, J. (Oral) Learned counsel for the appellant seeks permission to withdraw the instant appeal in view of C.B.D.T's Circular No. 3/2018 dated 11.07.2018. Permitted to do so. Present appeal is dismissed as withdrawn.

(MAHESH GROVER) JUDGE March 13, 2019

(LALIT BATRA) tripti JUDGE Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No TRIPTI SAINI 2019.03.15 10:50 I attest to the accuracy and integrity of this document