M/S RANA SUGAR LTD. vs. JT.COMMR. OF INCOME TAX

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.127+277 CM-1826-CII-2025 in/and ITA-76-2005 (O&M) Date of decision: 29.04.2025 M/s Rana Sugar Limited ....Applicant/Appellant Versus Joint Commissioner of Income Tax, Special Range-II, Chandigarh ....Respondent CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE LAPITA BANERJI Present: Mr. Yugank Goyal, Advocate for the applicant-appellant. Mr. Vaibhav Gupta, Jr. Standing counsel for the respondent. * * * DEEPAK SIBAL, J. (Oral) 1. Learned counsel for the applicant-appellant seeks to withdraw the present appeal. 2. Dismissed as withdrawn. (DEEPAK SIBAL) JUDGE (LAPITA BANERJI) JUDGE April 29, 2025 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2025.05.01 09:20 I attest to the accuracy and integrity of this document chandigarh