THE PR. COMMISSIONER OF INCOME TAX, ROHTAK vs. M/S NIPPON LEAKLESS TALBROS LTD.

PDF · subscribers
ITA/8517/2018HC Punjab & HaryanaPHHC01145637201814 August 2019Bench: MR. JUSTICE AJAY TEWARI,MR. JUSTICE HARNARESH SINGH GILL1 pages

No AI summary yet for this judgment.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH I.T.A No. 8517 of 2018 (O&M) Date of Decision: 14.8.2019 Pr. Commissioner of Income Tax, Rohtak .......Appellant

Vs. Nippon Leakless Talbros Pvt. Ltd., Rewari

.......Respondent CORAM: HON’BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE HARNARESH SINGH GILL Present: - None. ***** AJAY TEWARI

, J (ORAL)

No one has put in appearance on behalf of the appellant. Dismissed for non-prosecution. (AJAY TEWARI) JUDGE (HARNARESH SINGH GILL) August 14, 2019

JUDGE Gurpreet Whether speaking /reasoned : Yes/No Whether Reportable : Yes/No GURPREET SINGH 2019.08.16 14:49 I attest to the accuracy and authenticity of this document chandigarh

Recent GST High Court judgments

Search GST case law →