HARYANA FINANCIAL CORPORATION vs. DEPUTY COMMISSIONER OF INCOME TAX, PANCHKULA CIRCLE , PANCHKULA

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No.209 of 2018 (O&M) Date of Decision :15.05.2019 Haryana Financial Corporation, Sector 17, Chandigarh ......Appellant Versus Deputy Commissioner of Income Tax, Panchkula Circle, Panchkula ...... Respondent CORAM: HON'BLE MR.JUSTICE KRISHNA MURARI, CHIEF JUSTICE HON'BLE MR.JUSTICE ARUN PALLI, JUDGE Present : Ms. Radhika Suri, Sr. Advocate with Mr. Manpreet S. Kanda, Advocate for the appellant. Mr. Yogesh Putney, Sr. Standing Counsel for the Income Tax Department. KRISHNA MURARI, CHIEF JUSTICE

(Oral)

: Learned counsel for the assessee-appellant, at the outset, states that these proceedings have been rendered infructuous, and thus, the appeal stands dismissed as such. (KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 15.05.2019

Manoj Bhutani

Whether speaking/reasoned Yes/No Whether reportable Yes/No MANOJ KUMAR 2019.05.17 14:33 I attest to the accuracy and authenticity of this document