Date Of Decision : 5.3.202 vs M/S Solan District Truck ...
2021 Latest Caselaw 1728 HP

IN THE HIGH COURT OF HIMACHAL PRADESH,
                SHIMLA




                                                                           .

                                  ITA No.1 of 2021
                                  Date of decision : 5.3.2021
 Pr. Commissioner of Income Tax, Shimla





                                                         ... Appellant
                                  Versus

 M/s Solan District Truck Operators Transport Co-op Society Ltd.





                                                         ...Respondents
 Coram:
 The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

 The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting?1


 For the Appellant           :    Mr. Vinay Kuthiala, Senior Advocate with
                                  Ms. Vandana Kuthiala, Advocate.



 For the Respondents :            Nemo.

 L. Narayana Swamy, Chief Justice (oral)

Mr. Vinay Kuthiala, learned Senior Advocate assisted by

Ms. Vandana Kuthiala, learned counsel for the appellant submits

that the issue involved in the present appeal is squarely covered

by the judgment passed by this Court in ITA No.3 of 2020, titled as

Pr. Commissioner of Income Tax vs. M/s Solan District Truck

Operators Transport Co-op. Society, on 27.8.2020, whereby the

appeal filed by the appellant was dismissed.

Whether reporters of Local Papers may be allowed to see the judgment?

...2...

2. In view of the above submissions, present appeal is

also dismissed in the light of the judgment passed in ITA No.3 of

.

2020 (supra).

Pending application(s), if any, also stand disposed of.

                                  (L. Narayana Swamy)
                                      Chief Justice




March 5, 2021 (KS)
                   r          to     (Anoop Chitkara),
                                         Judge