THE PR. COMMISSIONER OF INCOME TAX GURGAON vs. BELLSONICA AUTO COMPONENTS INDIA PVT LTD MANESAR GURGAON

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-234-2019 (O&M) Date of decision : 26.11.2019 THE PR. COMMISSIONER OF INCOME TAX GURGAON

....Appellant V/s BELLSONICA AUTO COMPONENTS INDIA PVT LTD MANESAR GURGAON ....Respondent CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL Present: Mr. Tajender K. Joshi, Advocate for the appellant. RAJAN GUPTA J. (ORAL) Learned counsel submits that he has instructions to withdraw this appeal, tax factor being lower than `1.00 crore. In view of above, present appeal is dismissed as withdrawn. (RAJAN GUPTA)

JUDGE November 26, 2019 (MANJARI NEHRU KAUL) Ajay JUDGE Whether speaking/reasoned: Yes/No Whether reportable: Yes/No AJAY KUMAR 2019.11.27 12:59 I attest to the accuracy and authenticity of this document