Panem Industries Private Limted vs Union Of India And 2 Others
2022 Latest Caselaw 3084 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT TAX No. - 686 of 2022
 

 
Petitioner :- Panem Industries Private Limted
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Suyash Agarwal
 
Counsel for Respondent :- A.S.G.I.,Gaurav Mahajan
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Heard Sri Suyash Agarwal, learned counsel for the petitioner, Sri Anant Kumar Tiwari, learned counsel for the respondent no.1 and Sri Gaurav Mahajan, learned Senior Standing Counsel for the respondent nos. 2 and 3-Income Tax Department.

Learned counsel for the petitioner and Sri Gaurav Mahajan, learned Senior Standing Counsel for the respondent nos. 2 and 3-Income Tax Department jointly state that this writ petition deserves to be disposed in terms of judgment of Hon'ble Supreme Court in the case of Union of India and others Versus Ashish Agarwal 2022 SCC OnLine SC 543.

In view of the aforesaid statement, this writ petition is disposed of in terms of judgment of Hon'ble Supreme Court in the case of Union of India (supra).

Order Date :- 16.5.2022

T.S.