THE PR. COMMISSIONER OF INCOME TAX-2, CHANDIGARH vs. PUNJAB HYDRO POWER PRIVATE LIMITED

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ITA/399/2019HC Punjab & HaryanaPHHC01094627201921 April 2022Bench: MR. JUSTICE TEJINDER SINGH DHINDSA,MR. JUSTICE PANKAJ JAIN1 pages

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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-399-2019 (O&M) Date of decision: 21.04.2022 The Pr. Commissioner of Income Tax-2, Chandigarh .... Appellant Versus Punjab Hydro Power Private Limited .... Respondent CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA HON'BLE MR. JUSTICE PANKAJ JAIN Present: Ms. Urvashi Dhugga, Senior Standing Counsel for the appellant. ****

TEJINDER SINGH DHINDSA, J (ORAL) In view of the order of even date passed in ITA-393-2019 (The Pr. Commissioner of Income Tax-2, Chandigarh vs. Punjab Hydro Power Private Limited), the present appeal is dismissed. (TEJINDER SINGH DHINDSA) JUDGE (PANKAJ JAIN)

JUDGE 21.04.2022 Dinesh

Whether speaking/reasoned : Yes

Whether Reportable : No DINESH KUMAR 2022.04.25 14:35 I attest to the accuracy and integrity of this document

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