SUMEET TANEJA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) C.M.No.31322-Cii of 2012

(2.) In view of averments in the application and the arguments addressed by counsel for the appellants, the application is allowed, and legal representatives mentioned in paragraph 2 of the application are impleaded as appellants in place of Harbir Singh Khurana, deceased. The amended memorandum of parties is taken on record.

(3.) The appellants, challenge orders dated 26.12.2008 (Annexure A-1), 14.10.2009 (Annexure A-2) and 08.06.2012 (Annexure A-3), passed by the Assessing Officer, Commissioner of Income Tax (Appeals) and the Income Tax Appellate Tribunal, Chandigarh Bench-'B', Chandigarh, respectively, for the assessment year 2006-2007.