THE PR. COMMISSIONER OF INCOME TAX, LUDHIANA vs. M/S. KANGARO INDUSTRIES LIMITED

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Date of Decision : 21st April, 2022 ITA No.213 of 2019 (O&M) The Pr. Commissioner of Income Tax (Central) Ludhiana ….Appellant Versus M/s Kangaro Industries Limited …..Respondent CORAM : HON’BLE MR. JUSTICE TEJINDER SINGH DHINDSA

HON’BLE MR. JUSTICE PANKAJ JAIN Present : Mr. Rajesh Katoch, Senior Standing Counsel assisted by Ms. Pridhi Jaswinder Sandhu, Advocate for the appellant. PANKAJ JAIN, J. Appeal dismissed. For details, see order of even date i.e. 21st April, 2022 passed in ITA No.205 of 2019 titled as 'The Pr. Commissioner of Income Tax (Central) Ludhiana vs. M/s Kanin (India)'.

(TEJINDER SINGH DHINDSA) (PANKAJ JAIN) JUDGE JUDGE April 21, 2022

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Whether speaking/reasoned : Yes/No Whether reportable : Yes/No DEEPAK KUMAR 2022.05.19 18:08 I attest to the accuracy and authenticity of this document