PR. COMMISSIONER OF INCOME TAX-2, JALANDHAR vs. M/S PATEL HOSPITAL PVT. LTD.

PDF · subscribers
ITA/397/2017HC Punjab & HaryanaPHHC01117610201723 January 2020Bench: MR. JUSTICE AJAY TEWARI,MR. JUSTICE AVNEESH JHINGAN1 pages

No AI summary yet for this judgment.

204 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH **** ITA No. 397 of 2017 (O&M) Date of Decision: 23.01.2020 PR. COMMISSIONER OF INCOME TAX-2, JALANDHAR APPELLANT VERSUS M/S PATEL HOSPITAL PVT. LTD. RESPONDENT CORAM: HON'BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE AVNEESH JHINGAN Present: Mr. Vivek Sethi, Sr. Standing Counsel for the appellant. Mr. Rohit Sud, Advocate for the respondent. **** AJAY TEWARI, J (Oral): CM No. 25037-CII of 2019 This is an application for the withdrawal of the main appeal i.e. ITA No. 397 of 2017. Application is allowed, as prayed for. ITA No. 397 of 2017 In view of order passed in the afore-said application the present appeal is dismissed as withdrawn. [AJAY TEWARI] JUDGE [AVNEESH JHINGAN] JUDGE January 23, 2020 sham

1.

Whether speaking/ reasoned : Yes / No 2. Whether reportable : Yes / No SHAM SUNDER 2020.01.24 12:14 I attest to the accuracy and integrity of this document HIGH COURT CHANDIGARH

Recent GST High Court judgments

Search GST case law →