Pradesh vs Principal Commissioner Of Income ...
2021 Latest Caselaw 5899 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                   ON THE 27th DAY OF DECEMBER, 2021
                             BEFORE




                                                       .
                   HON'BLE MS. JUSTICE SABINA





                               &
                HON'BLE MR. JUSTICE SATYEN VAIDYA





                INCOME TAX APPEAL No. 51 of 2018.
    Between:-




    SMT. RADHA DEVI W/O KESAR SINGH, RESIDENT
    OF VILLAGE AND POST OFFICE TATTAPANI,

    TEHSIL KARSOG, DISTRICT MANDI, HIMACHAL

    PRADESH.

                                             ....APPELLANT
    (BY MR. VISHAL MOAHAN, ADVOCATE).



          AND






    PRINCIPAL COMMISSIONER OF INCOME TAX,
    RAILWAY BOARD BUILDING, THE MALL, SHIMLA.





                                            ....RESPONDENT.


    (BY MR. VINAY KUTHIALA, SENIOR ADVOCATE
    WITH MR. DIWAN SINGH NEGI, ADVOCATE)




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                                 ...2...




               These appeals coming on for order this day, Hon'ble




                                                           .

    Ms. Justice Sabina, delivered the following:-





                           JUDGMENT

Learned counsel appearing for the appellant submits

that he may be permitted to withdraw the instant appeal as the

2020.

r to parties have settled the dispute under Vivad Se Vishwas Act,

2. Ordered accordingly.

3. Pending application(s), if any, shall also stand

disposed of.

(Sabina)

Judge

(Satyen Vaidya) Judge

27th December, 2021. (jai)