PR COMMISSIONER OF INCOME TAX -1 LUDHIANA vs. M/S VARDHAMAN ACRYLIC LIMITED CHANDIGARH ROAD LUDHIANA

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ITA/101/2016HC Punjab & HaryanaPHHC01110282201603 February 2026Bench: MR. JUSTICE PARMOD GOYAL,MR. JUSTICE JAGMOHAN BANSAL1 pages
AI SummaryRemanded

What did the High Court hold?

As the judgment refers to a detailed order passed in a connected appeal (ITA-34-2016) for the final decision, the specific findings, reasoning, and ratio decidendi for this particular appeal (ITA-101-2016) are not elaborated in this excerpt. The operative directions are also not detailed here, beyond stating that pending applications have been disposed of. Any issue expressly left undecided is not mentioned.

What were the facts?

The appeal was filed by the Pr. Commissioner of Income Tax-I against M/s Vardhman Acrylics Ltd. The assessment year(s) are not explicitly stated in this excerpt. The order or action under challenge is not detailed, but it pertains to an income tax matter. The procedural history indicates that this case is being disposed of based on a detailed order passed in a related appeal, ITA-34-2016, also titled 'Pr. Commissioner of Income Tax-1 Vs. M/s Vardhman Acrylics Ltd.'. Pending applications, if any, have been disposed of.

What were the issues?

The judgment does not explicitly state the specific questions of law or fact that the Tribunal had to decide. Therefore, the issues are not recorded. The judgment also does not record any arguments made by either the assessee or the revenue. Consequently, the contentions of each side, including any authorities, circulars, or precedents relied upon, are not available in this excerpt.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH **** 202-10

ITA-101-2016 (O&M) Date of Decision: 03.02.2026

PR. COMMISSIONER OF INCOME TAX-I

...Appellant Vs. M/S VARDHAMAN ACRYLICS LTD.

…Respondent

CORAM:- HON'BLE MR. JUSTICE JAGMOHAN BANSAL HON'BLE MR. JUSTICE PARMOD GOYAL

Present:- Mr. Ranvijay Singh, Sr. Standing Counsel with Ms. Nikita Garg, Jr. Standing Counsel and Mr. Vidul Kapoor, Jr. Standing Counsel for the appellant-Income Tax

Ms. Radhika Suri, Sr. Advocate with

Ms. Parnika Singla, Advocate and

Mr. Abhinav Narang, Advocate for the respondent-assessee *** JAGMOHAN BANSAL, J. (ORAL)

For orders, see detailed order of even date passed in ITA-34-2016 titled as ‘Pr. Commissioner of Income Tax-1 Vs. M/s Vardhman Acrylics Ltd. 2.

Pending application(s), if any, stands disposed of.

(JAGMOHAN BANSAL)

JUDGE

(PARMOD GOYAL)

JUDGE February 03, 2026 Deepak DPA

Whether Speaking/reasoned Yes/No

Whether Reportable

Yes/No DEEPAK BISSYAN 2026.02.04 12:10 I attest to the accuracy and integrity of this document

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