M/S VISHAL PAPER INDUSTRIES PRIVATE LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX, PATIALA

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ITA/484/2017HC Punjab & HaryanaPHHC01117704201717 September 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH1 pages
AI SummaryDisposed of

What did the High Court hold?

The High Court of Punjab and Haryana at Chandigarh, in its order of even date, disposed of the appeal. The judgment states that the appeal was disposed of for reasons to be seen in another order passed in a related matter, ITA-394-2014, titled ‘M/s Vishal Paper Industries vs. Commissioner of Income Tax, Patiala’. Consequently, all pending applications associated with this appeal were also disposed of accordingly. No specific findings on any issues or operative directions beyond the disposal of the appeal are recorded in this extract.

What were the facts?

The appeal, ITA-484-2017, was filed by M/s Vishal Paper Industries against the Commissioner of Income Tax, Patiala. The High Court of Punjab and Haryana at Chandigarh was hearing the matter. The judgment indicates that the appeal was disposed of by an order of even date. The specific assessment year(s) and the amount in dispute are not recorded in this extract. The procedural history leading to this High Court appeal is also not detailed.

What were the issues?

The provided text does not contain the specific questions of law or fact that the Tribunal had to decide, nor does it record the arguments presented by either the appellant (M/s Vishal Paper Industries) or the respondent (Commissioner of Income Tax, Patiala). Therefore, the contentions of each side, including any authorities, circulars, or precedents relied upon, are not available in this judgment extract.

AI-generated summary — verify with the full judgment below

210

M/s Vishal Pa

Assistant Com CORAM: H

Present: M

M f

SANJEEV P 1.

D 394-2014, titl Tax, Patiala’. 2.

17.09.2024 rajesh 1 2 IN THE HIGH COURT OF PUN AT CHANDIGA I D aper Industries

Vs. mmissioner of Income Tax, Patia

HON’BLE MR. JUSTICE SAN HON’BLE MR. JUSTICE SAN Ms. Radhika Suri, Sr. Advocate w Mr. Abhinav Narang, Advocate f Mr. Amanpreet (A.P.), Singh, Sr for the respondent.

*** RAKASH SHARMA, J.(Oral) Disposed of. For reasons, see or led ‘M/s Vishal Paper Industrie All pending applications also stan

(SANJ (

1.

Whether speaking/reasoned? 2. Whether reportable?

NJAB AND HARYANA ARH ITA-484-2017 (O&M) Date of Decision: 17.09.2024

…Appellant ala

…Respondent NJEEV PRAKASH SHARMA NJAY VASHISTH with for the appellant. . Standing Counsel ) der of even date passed in ITA- es vs. Commissioner of Income nd disposed of accordingly.

JEEV PRAKASH SHARMA) JUDGE (SANJAY VASHISTH) JUDGE : Yes/No : Yes/No - e RAJESH KUMAR 2024.09.18 14:52 I attest to the accuracy and authenticity of this order/judgment. Punjab & Haryana High Court, Chandigarh.

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