KANDY GOLD PVT. LTD. vs. PRINCIPAL COMMISSIONER OF INCOME TAX, GURGAON

PDF · subscribers
ITA/6/2023HC Punjab & HaryanaPHHC01119955202209 May 2023Bench: MS. JUSTICE RITU BAHRI,MRS. JUSTICE MANISHA BATRA1 pages

No AI summary yet for this judgment.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No. 239-6 FORM 8A-6-2023(O&M) Date of Decision:26.09.2024 Assistant Commissioner of Income-tax

...Appellant Versus

Sadhu Singh

...Respondent CORAM:HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJAY VASHISTH Present:- None for the appellant. - SANJEEV PRAKASH SHARMA

, J.(ORAL)

1.

Appeal is pending since June, 2023. 2. Nobody has put in appearance on behalf of the appellant. 3. Dismissed for non-prosecution. 4. Pending application(s), if any, shall stand disposed of. (SANJEEV PRAKASH SHARMA ) JUDGE ( SANJAY VASHISTH ) JUDGE 26.09.2024 dinesh Whether speaking/reasoned? Yes/No Whether reportable? Yes/No DINESH KUMAR 2024.10.03 16:01 I attest to the accuracy and integrity of this document at the bottom of left side

Recent GST High Court judgments

Search GST case law →