The Commissioner Of Income Tax ... vs M/S Punjab Heritage And Tourism ...
2023 Latest Caselaw 21056 P&H

Punjab-Haryana High Court

The Commissioner Of Income Tax ... vs M/S Punjab Heritage And Tourism ... on 4 December, 2023

Author: G.S.Sandhawalia

Bench: G.S.Sandhawalia

                                                     Neutral Citation No:=2023:PHHC:154373-DB




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

102/2                                                    2023:PHHC:154373-DB

                                                             ITA No. 298 of 2019
                                                     Date of Decision: 04.12.2023

The Commissioner of Income Tax (Exemptions), Chandigarh
                                                                      .....Appellant(s)

                                          Versus

M/s. Punjab Heritage & Tourism Promotion Board, Chandigarh
                                                        ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
       HON'BLE MS. JUSTICE LAPITA BANERJI

Present:     Mr. Varun Issar, Advocate,
             for the appellant.

G.S.SANDHAWALIA, J. (Oral)

For orders, see judgment of even date passed in ITA-297-2019,

The Commissioner of Income Tax (Exemptions), Chandigarh vs. M/s.

Punjab Heritage & Tourism Promotion Board, Chandigarh.

                                                          (G.S. SANDHAWALIA)
                                                                  JUDGE


04.12.2023                                                  (LAPITA BANERJI)
shivani                                                          JUDGE

Whether reasoned/speaking                          Yes
Whether reportable                                 No

Neutral Citation No:=2023:PHHC:154373-DB

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