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Pr. Commissioner Income Tax vs Satluj Jal Vidyut Nigam Ltd
2022 Latest Caselaw 5358 HP

Citation : 2022 Latest Caselaw 5358 HP
Judgement Date : 6 July, 2022

Himachal Pradesh High Court
Pr. Commissioner Income Tax vs Satluj Jal Vidyut Nigam Ltd on 6 July, 2022
Bench: Sabina, Satyen Vaidya
          IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                   ON THE 6th DAY OF DECEMBER, 2022
                              BEFORE
                    HON'BLE MS. JUSTICE SABINA




                                                           .

                                 &
                HON'BLE MR. JUSTICE SATYEN VAIDYA





    INCOME TAX APPEAL No. 30 OF 2016 & INCOME TAX APPEAL NO.
                            19 OF 2019.
    Between:-




    1. INCOME TAX APPEAL NO. 30 OF 2016.
    PR. COMMISSIONER INCOME TAX, SHIMLA.
                   r                             ....APPELLANT

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

    AND



    SATLUJ JAL VIDYUT NIGAM LTD.
    HIMFED BUILDING, NEW SHIMLA,
    THROUGH ITS MANAGING DIRECTOR.




                                                ....RESPONDENT.





    (BY MS. DEVYANI SHARMA, ADVOCATE)





    2. INCOME TAX APPEAL NO. 19 OF 2019.
    PR. COMMISSIONER INCOME TAX, SHIMLA.

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


    AND




                                          ::: Downloaded on - 06/07/2022 20:03:56 :::CIS
                                    ...2...




                                                              .
    SATLUJ JAL VIDYUT NIGAM LTD. (NOW SJVN)





    HIMFED BUILDING, NEW SHIMLA,
    THROUGH ITS MANAGING DIRECTOR.





                                                    ....RESPONDENT.


    (BY MS. DEVYANI SHARMA, ADVOCATE)



                         r       to
                 These appeals coming on for hearing 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 appeals as the parties

have settled the dispute under Vivad Se Vishwas Act, 2020.

2. Ordered accordingly.

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

of.

(Sabina) Judge

(Satyen Vaidya) Judge 6th July, 2022.

(jai)

 
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