(O&M) COMMISSIONER OF INCOME TAX-II AMRITSAR vs. M/S KANDHARI BEVERAGES AMRITSAR

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.203 ITA-405-2009 (O&M) Date of decision: 27.07.2026 Commissioner of Income Tax-II, Amritsar ....Appellant Versus M/s Kandhari Beverages, Amritsar ....Respondent CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL Present: Ms. Urvashi Dhugga, Sr. Standing Counsel with Mr. Vaibhav Gupta, Jr. Standing counsel Ms. Kavita, Advocate for the appellant. * * * DEEPAK SIBAL, J. (Oral) 1. Learned counsel for the appellant seeks to withdraw this appeal. 2. Dismissed as withdrawn. (DEEPAK SIBAL) JUDGE (RUPINDERJIT CHAHAL) JUDGE July 27, 2026 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2026.07.28 16:25 I attest to the accuracy and integrity of this document chandigarh