Sh. Sanjeev Lal v. Commissioner Of Income Tax

I.T.A. No.154 of 2012 Date of Decision:29.01.2013 Sh. Sanjeev Lal .....Appellant.

Commissioner of Income Tax, Chandigarh and another .....Respondents CORAM:- HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MS. JUSTICE RITU BAHRI Present:- Mr. Akshay Bhan, Advocate for the appellant.

Ms. Urvashi Dhugga, Advocate for the respondents.

For orders see separate detailed order passed today in I.T.A. No.153 of 2012 - Smt. Shail Moti Lal v. Commissioner of Income Tax, Chandigarh and another.