Excise And Taxation Commissioner vs M/S Uttar Pradesh Rajkiya Nirman Nigam ...
2024 Latest Caselaw 415 P&H

Punjab-Haryana High Court

Excise And Taxation Commissioner vs M/S Uttar Pradesh Rajkiya Nirman Nigam ... on 9 January, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                                                   Neutral Citation No:=2024:PHHC:002031-DB




                                         Neutral Citation No. 2024:PHHC:002031-DB

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                                VATAP-347-2019 (O&M)
                                                Decided on : 09.01.2024

Excise and Taxation Commissioner, Haryana
                                                                        ......Appellant
                                 Versus
M/s Uttar Pradesh Rajkiya Nirman Nigam Ltd., Faridabad and another
                                                      ......Respondents

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

Present:     Ms. Mamta Singla Talwar, DAG, Haryana
             for the appellant.

                *****
G.S. Sandhawalia, J. (Oral)

The present appeal is dismissed, in view of the detailed judgment

of even date passed in VATAP-344-2019 'Excise and Taxation

Commissioner, Haryana Vs. M/s Uttar Pradesh Rajkiya Nirman Nigam

Ltd., Faridabad and another'.

(G.S. SANDHAWALIA) JUDGE

(LAPITA BANERJI) 09.01.2024 JUDGE Naveen

Whether speaking/reasoned : Yes Whether Reportable : No

Neutral Citation No:=2024:PHHC:002031-DB

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