HARYANA STATE POLLUTION CONTROL BOARD vs. DEPUTY COMMISSIONER OF INCOME TAX, PANCHKULA CIRCLE, PANCHKULA

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-470-2015 (O&M) Date of decision:- 25.07.2016 Haryana State Pollution Control Board, Panchkula ...Appellant Versus Deputy Commissioner of Income Tax, Panchkula ...Respondent CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE HON’BLE MR. JUSTICE DEEPAK SIBAL Present:- Mr. Sandeep Goyal, Advocate, for the appellant. Mr. Denesh Goyal, Advocate, for the respondent. * * * * S.J. VAZIFDAR, A.C.J. (ORAL) It is not necessary for the appellant to press this appeal in view of the exemption under Section 10(23C)(iv) of the Income Tax Act, 1961 having been granted in favour of the appellant. 2. The appeal is accordingly disposed of with liberty to revive the same, if necessary. (S.J. VAZIFDAR) ACTING CHIEF JUSTICE (DEEPAK SIBAL) JUDGE 25.07.2016 Amodh Whether speaking/reasoned Yes/No√ Whether reportable Yes/No√ AMODH SHARMA 2016.07.27 13:07 I attest to the accuracy and authenticity of this document chandigarh