SUBHASH NARULA vs. C I T SIRSA

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-404-2009 (O&M) Date of decision:- 07.11.2016 Dr. Subhash Narula ...Appellant Versus Commissioner of Income Tax, Sirsa (Haryana) ...Respondent CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE DEEPAK SIBAL Present:- Mr. Sachin Bhardwaj, Advocate, for the appellant. * * * * S.J. VAZIFDAR, C.J. (ORAL) This appeal was by an order dated 17.11.2009 adjourned sine-die to await the judgement of the Supreme Court in Brij Lal Vs CIT SLP(C) Nos. 11160-71 of 2003. 2. We are informed that the Supreme Court by its order and judgement dated 21.10.2010 reported as (2011) 1 SCC 1 decided the matter. The decision is against the appellant. 3. The appeal is accordingly dismissed. (S.J. VAZIFDAR) CHIEF JUSTICE (DEEPAK SIBAL) JUDGE 07.11.2016 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No Amodh Sharma 2016.11.07 14:53 I attest to the accuracy and authenticity of this document chandigarh