PR. COMMISSIONER OF INCOME TAX, FARIDABAD vs. DINESH VERMA

108 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH ITA-451-2017 (O&M) Date of Decision: 09.02.2018 Principal Commissioner of Income-tax, Faridabad ….. Appellant versus Dinesh Verma, Prop. …..Respondent CORAM: HON’BLE MR.JUSTICE S.J.VAZIFDAR, CHIEF JUSTICE HON’BLE MR. JUSTICE AVNEESH JHINGAN Present:- Mr.T.K.Joshi, Advocate for the appellant. *** S.J.VAZIFDAR, CHIEF JUSTICE (ORAL

) In view of low tax effect, the appeal does not lie. The appeal is allowed to be dismissed as withdrawn. Needless to add that issues are kept open with regard to question of law. (S.J. VAZIFDAR) CHIEF JUSTICE

(AVNEESH JHINGAN) 09.02.2018 JUDGE anju Whether speaking/reasoned Yes/No Whether reportable Yes/No Anju 2018.02.12 17:21 I attest to the accuracy and integrity of this document High court chandigarh