PR. COMMISSIONER OF INCOME TAX, GURGAON vs. M/S CAIRN INDIA LTD.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-396-2016 (O&M) Date of decision:- 20.12.2016 The Pr. Commissioner of Income Tax, Gurgaon ...Appellant Versus Cairn India Ltd. ...Respondent CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE DEEPAK SIBAL Present:- Mr. Tajender K. Joshi, Advocate, for the appellant. * * * * S.J. VAZIFDAR, C.J. (ORAL) It is agreed that this appeal is covered by the judgement of a Division Bench of this Court decided on 25.04.2016 (wrongly typed as 25.04.2006) in ITA No. 5 of 2016 titled as Principal Commissioner of Income Tax, Gurgaon Vs M/s Carrier Air Conditioning and Refrigeration Limited. The questions of law are the same in both the appeals. 2. In view thereof, the present appeal is dismissed. (S.J. VAZIFDAR) CHIEF JUSTICE (DEEPAK SIBAL) JUDGE 20.12.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No Amodh Sharma 2016.12.20 17:17 I attest to the accuracy and authenticity of this document chandigarh