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ITA/12/2015
2021 Latest Caselaw 2572 UK

Citation : 2021 Latest Caselaw 2572 UK
Judgement Date : 23 July, 2021

Uttarakhand High Court
ITA/12/2015 on 23 July, 2021
             IN THE HIGH COURT OF UTTARAKHAND
                              AT NAINITAL
          THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN

                                     AND

                   THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

              INCOME TAX APPEAL NO. 12 OF 2015

                            23TH JULY, 2021

BETWEEN:

Sharda Exports                                           .....Appellant.


And

Deputy Commissioner of Income Tax                        ....Respondent.

Counsel for the Appellant : Mr. Pulak Raj Mullick.

Counsel for the respondent : Mr. H.M. Bhatia.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)

The appellant has filed an application (IA No.01 of

2021) for wanting to withdraw the present appeal.

2. Therefore, this appeal is dismissed as withdrawn.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 23th July, 2021 NISHANT

 
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