PUNJAB AGRO INDIA CORPORATION LIMITED vs. D.C.I.T. CHANDIGARH

1 ITA-249-2019 (O&M) IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 101-3 ITA-249-2019 (O&M) Date of Decision : 21.1.2020 M/s Punjab Agro Ind. Corp. Ltd. ...... Appellant Versus D.C.I.T, Circle 4 (1), Chandigarh ...... Respondent CORAM : HON'BLE MR.JUSTICE AJAY TEWARI : HON'BLE MR.JUSTICE AVNEESH JHINGAN *** Present : Mr. Maninder Arora, Advocate for the appellant. *** AJAY TEWARI, J. (Oral) 1. This appeal has been filed under Section 260-A of the Income Tax Act, 1961 against the order dated 15.11.2018 passed by the Income Tax Appellate Tribunal, Chandigarh in ITA No. 1448/CHD/2016 for the assessment year 2011-12 received on 7.12.2018, claiming the following questions of law :- “i. Whether under the facts and in the circumstances of the case the Lower authorities and ITAT have not committed illegality by passing the impugned orders ? ii. Whether under the facts and in the circumstances of the case the impugned order are not liable to be set aside ? iii. Whether under the facts and in the circumstances of the case the tribunal has not committed an illegality by not applying the judgment as referred above to the facts of present case.” ANURADHA 2020.02.05 17:38 I attest to the accuracy and integrity of this document

2 ITA-249-2019 (O&M) 2. At the very outset learned counsel very fairly states that the matter has been concluded against the assessee in view of the judgment passed in ITA No. 170 of 2017 dated 6.11.2017 titled as M/s Punjab Agro Ind. Corp. Ltd. vs. D.C.I.T, Circle 4 (1), Chandigarh. 3. Consequently, the present appeal stands dismissed in terms of the decision of ITA No. 170-2017 4. Since the main case has been decided, the pending application, if any, also stands disposed of.

(AJAY TEWARI)

JUDGE (AVNEESH JHINGAN) JUDGE 21.1.2020 anuradha

Whether speaking/reasoned - Yes/No Whether reportable - Yes/No ANURADHA 2020.02.05 17:38 I attest to the accuracy and integrity of this document