COMMISSIONER OF INCOME TAX-II LUDHIANA vs. M/S LITTLE BEE IMPEX

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-448-2014 Date of decision: 22.01.2025 The Commissioner of Income Tax-II, Ludhiana …. Appellant Vs. M/s Little Bee Impex ….. Respondent CORAM: HON’BLE MR. JUSTICE ARUN PALLI HON’BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Mr. Ranvijay Singh, Senior Standing counsel for the appellant-Income Tax Department. Ms. Radhika Suri, Senior Advocate with Ms. Parnika Singla, Advocate and Mr. Abhinav Narang, Advocate, for the respondent. ARUN PALLI, J (Oral) Learned counsel for the appellant submits, for he has specific instructions not to pursue the appeal any further, he be permitted to withdraw the same. Dismissed as withdrawn. (ARUN PALLI) JUDGE (SUDEEPTI SHARMA) JUDGE 22.01.2025 deepak Whether speaking/reasoned : Yes/No Whether reportable : Yes/No DEEPAK KUMAR 2025.01.31 14:15 I attest to the accuracy and authenticity of this document P & H High Court, Chandigarh