PR. COMMISSIONER OF INCOME TAX, PANCHKULA vs. M/S VENUS REMEDIES LIMITED

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ITA/11/2024HC Punjab & HaryanaPHHC01017317202402 August 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH1 pages
AI SummaryDismissed

What did the High Court hold?

The High Court of Punjab and Haryana at Chandigarh, in its oral order, dismissed the appeals filed by the Principal Commissioner of Income Tax, Panchkula. The Court stated that detailed reasons for this decision would be provided in a separate order of even date, passed in the case titled 'Pr. Commissioner of Income Tax, Panchkula vs. M/s Venus Remedies Limited'. All pending miscellaneous applications related to these appeals have also been disposed of.

What were the facts?

This judgment concerns two appeals filed by the Principal Commissioner of Income Tax, Panchkula (the Revenue) against M/s Venus Remedies Limited (the Assessee). The appeals are ITA-10-2024 and ITA-11-2024. The specific assessment years and the orders or actions under challenge are not detailed in the provided text. The procedural history is limited to the filing of these appeals by the Revenue. The High Court of Punjab and Haryana at Chandigarh is the forum hearing these appeals. The judgment is dated August 2, 2024.

What were the issues?

The provided text does not explicitly state the specific questions of law or fact that the Tribunal had to decide. It also does not record the arguments made by either the assessee or the revenue, nor does it mention any authorities, circulars, or precedents relied upon by either party. Therefore, the issues and contentions for each side cannot be determined from this excerpt.

AI-generated summary — verify with the full judgment below

127 (2) I

PR. COMMIS

V/S M/S VENUS CORAM: H

Present M

M f

SANJEEV P 1.

D ITA-10-2024, Venus Remed 2.

02.08.2024 rajesh

1 2 IN THE HIGH COURT OF PUN AT CHANDIGA

I D SSIONER OF INCOME TAX, P REMEDIES LIMITED

HON’BLE MR. JUSTICE SAN HON’BLE MR. JUSTICE SAN Mr. Saurabh Kapoor, Sr. Standin Ms. Pridhi Jaswinder Sandhu, Ju for the appellant.

***

RAKASH SHARMA, J.(Oral) Dismissed. For detailed reasons, , titled as Pr. Commissioner of I dies Limited. All pending misc. application(s)

(SANJ

1.

Whether speaking/reasoned? 2. Whether reportable?

NJAB AND HARYANA ARH ITA-11-2024 (O&M) Date of Decision: 02.08.2024 PANCHKULA …Appellant

…Respondent NJEEV PRAKASH SHARMA NJAY VASHISTH ng Counsel along with nior Standing Counsel

) see order of even date passed in Income Tax, Panchkula vs. M/s also stand disposed of. JEEV PRAKASH SHARMA) JUDGE (SANJAY VASHISTH) JUDGE : Yes/No : Yes/No

n s RAJESH KUMAR 2024.08.07 11:08 I attest to the accuracy and authenticity of this order/judgment. Punjab & Haryana High Court, Chandigarh.

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