PR COMMISSIONER OF INCOME TAX 2 CHANDIGARH vs. M/S GREEN FIELD ENTERPRISES

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-292-2016 (O&M) Date of decision:- 22.11.2016 The Pr. Commissioner of Income Tax-2, Chandigarh. ...Appellant Versus M/s Green Field Enterprises ...Respondent CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE A.B. CHAUDHARI Present:- Ms. Urvashi Dhugga, Advocate, for the appellant. * * * * S.J. VAZIFDAR, C.J. (ORAL) It is agreed that the issue in this case is covered against the appellant-revenue in view of the judgement of the Supreme Court dated 19.04.2016 in Civil Appeal No. 10061 of 2011; C.I.T. Jammu and another Vs M/s Shree Balaji Alloys and other connected appeals. 2. The appeal is accordingly dismissed. (S.J. VAZIFDAR) CHIEF JUSTICE (A.B. CHAUDHARI) JUDGE 22.11.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No Amodh Sharma 2016.11.22 15:36 I attest to the accuracy and authenticity of this document chandigarh