PARAS HEALTHCARE LTD vs. ACIT

1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-3272-2025 Date of decision: 19.08.2026 Sr. No.122 Paras Healthcare Ltd. …..Petitioner VERSUS ACIT ….Respondents CORAM:- HON’BLE MR. JUSTICE DEEPAK SIBAL HON’BLE MS. JUSTICE RUPINDERJIT CHAHAL Present: Mr. Salil Aggarwal, Sr. Advocate (through V.C.) with Mr. Ashim Aggarwal, Advocate for the petitioner. ***** DEEPAK SIBAL, J. (ORAL) 1. Learned counsel for the petitioner seeks to withdraw this petition with liberty to the petitioner to file a fresh one on the same cause of action as also to challenge therein Section 147A of the Income Tax Act, 1961. 2. Dismissed as withdrawn with liberty as prayed for.

(DEEPAK SIBAL) JUDGE (RUPINDERJIT CHAHAL)

JUDGE 19.08.2026 puneet i) Whether speaking/reasoned? Yes/No ii) Whether reportable? Yes/No PUNEET SHARMA 2026.08.20 17.32 I attest to the accuracy and authenticity of this order/judgment