PR. COMMISSIONER OF INCOME TAX-I vs. M/S BBF INDUSTRIES LIMITED

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Income Tax Appeal No.243 of 2015(O&M) DATE OF DECISION: 06.09.2016 Pr. Commissioner of Income Tax-I, Ludhiana …..Appellant versus M/s B.B.F. Industries Ltd. .....Respondents CORAM:- HON'BLE MR.JUSTICE S.J.VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE DEEPAK SIBAL Present: Mr. Rajesh Katoch, Advocate for the appellant Ms. Radhika Suri, Sr. Advocate with Ms. Rinku Dahiya, Advocate for the respondents .. S.J. VAZIFDAR, CHIEF JUSTICE (Oral): The questions raised in this appeal are similar to Question Nos.1 and 4 in ITA No.145 of 2015 titled as Pr. Commissioner of Income Tax-I, Ludhiana vs. M/s B.B.F. Industries Ltd., which we disposed of by a separate order and judgment passed today. For the reasons stated therein, this appeal is dismissed. (S.J. VAZIFDAR) CHIEF JUSTICE 06.09.2016 (DEEPAK SIBAL) parkash* JUDGE Parkash Chand 2016.09.07 17:33 I attest to the accuracy and integrity of this document