OSWAL WOOLLEN MILLS LTD. vs. COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH ITA-02-2007 Date of Decision:24.08.2022 Oswal Woolen Mills Ltd. .......Appellant Versus The Commissioner of Income Tax ......Respondent CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA HON'BLE MR. JUSTICE DEEPAK MANCHANDA Present:- Mr. Amit Parsad, Advocate for the appellant. Mr. Rajesh Katoch, Sr. Standing Counsel and Ms. Pridhi Jaswinder Sandhu, Jr. Standing Counsel for respondent. ***** TEJINDER SINGH DHINDSA J.(Oral) Learned counsel representing the appellant makes a statement at the bar that he has instructions not to pursue the instant appeal. Disposed of as not pressed.

(TEJINDER SINGH DHINDSA)

JUDGE

(DEEPAK MANCHANDA) JUDGE 24.08.2022 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No SHWETA 2022.08.25 17:01 I attest to the accuracy and integrity of this document