C.I.T.ROHTAK vs. M/S SURJITY & SURENDRA

In the High Court of Punjab & Haryana at Chandigarh I.T. C. No. 43 of 1994 Date of decision : 18.8.2008 The Commissioner of Income Tax, Haryana, Rohtak ..... Petitioner vs M/s. Surjit & Surinder Investment (P) Limited, Yamunanagar

..... Respondent Coram: Hon'ble Mr. Justice Hemant Gupta Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Yogesh Putney, Advocate, for the petitioner. Mr. Akshay Bhan, Advocate, for the respondent. Rajesh Bindal J. For reasons recorded in separate detailed order passed today in I. T. C. No. 83 of 1991 The Commissioner of Income Tax, Haryana, Rohtak vs M/s. Surjit & Surinder Investment (P) Limited, Yamunanagar, the present petition is dismissed. ( Rajesh Bindal) Judge 18.8.2008 (Hemant Gupta) vs.

Judge