PR. COMMISSIONER OF INCOME TAX GURGAON vs. M/S JMD LIMITED 6 UPPER GROUND FLOOR NEW DELHI

207 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH ITA-402-2016 Date of Decision: 20.02.2023 Pr. Commissioner of Income Tax (Central) ..... Appellant Versus J.M.D Ltd., 6 – Upper Ground, Devika Towers, Nehru Place, New Delhi ..... Respondent

CORAM: HON'BLE MS. JUSTICE RITU BAHRI HON'BLE MRS. JUSTICE MANISHA BATRA Present: Ms. Pridhi Jaswinder Sandhu, Standing counsel the for revenue. Mr. Rajan Bhatia, Advocate for the respondent. RITU BAHRI,

Learned counsel for the appellant seeks to withdraw the instant petition as tax effective was on the lower side as per circular of 2017. Disposed of accordingly. (RITU BAHRI) JUDGE

(MANISHA BATRA)

JUDGE 20.02.2023

Satyawan 1. Whether speaking/reasoned: Yes/No 2. Whether reportable: Yes/No SATYAWAN 2023.02.23 10:54 I attest to the accuracy and integrity of this document