PR. COMMISSIONER OF INCOME TAX-I CHANDIGARH vs. M/S SUKHAM INFRASTRUCTURE PVT LTD
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 209/3 ITA-363-2019 (O&M) Date of Decision: 22.07.2026 Pr. Commissioner of Income Tax-1, Chandigarh ..... Appellant Versus M/s Sukham Infrastructure Pvt. Ltd. ..... Respondent CORAM: HON’BLE MR. JUSTICE DEEPAK SIBAL HON’BLE MS. JUSTICE RUPINDERJIT CHAHAL Present: Ms. Urvashi Dhugga, Sr. Standing Counsel with Mr. Vaibhav Gupta, Jr. Standing Counsel and Ms. Kavita, Advocate for the appellant. Ms. Parnika Singla, Advocate for the respondent. ***** DEEPAK SIBAL
, J (ORAL)
Learned counsel for the appellant seeks withdrawal of this appeal. 2. Dismissed as withdrawn. (DEEPAK SIBAL) JUDGE (RUPINDERJIT CHAHAL) 22.07.2026 JUDGE D.Bansal Whether speaking/reasoned : Yes/No Whether reportable : Yes/No DINESH BANSAL 2026.07.23 17:12 I attest to the accuracy and integrity of this document Chandigarh
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