PR COMMISSIONER OF INCOME TAX LUDHIANA vs. SHANKAR KUMAR KEDIA

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-365-2016 (O&M) Date of decision:- 23.11.2016 The Pr. Commissioner of Income Tax (Central), Ludhiana ...Appellant Versus Shankar Kumar Kedia ...Respondent CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE A.B. CHAUDHARI Present:- Mr. Rajesh Katoch, Advocate, for the appellant. * * * * S.J. VAZIFDAR, C.J. (ORAL) This is an appeal against the order of the Tribunal relating to the assessment year 2012-2013. 2. The case is covered against the appellant in view of the judgement of a Division Bench of this Court dated 29.09.2014 in ITA-261-2014 titled as Commissioner of Income Tax (Central), Ludhiana Vs Sh. Sandeep Jain and others. 3. The appeal is, therefore, dismissed. (S.J. VAZIFDAR) CHIEF JUSTICE (A.B. CHAUDHARI) JUDGE 23.11.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No Amodh Sharma 2016.11.23 12:47 I attest to the accuracy and authenticity of this document chandigarh