PR. COMMISSIONER OF INCOME TAX-I, LUDHIANA vs. M/S VARDHMAN ACRYLICS LIMITED, CHANDIGARH ROAD, LUDHIANA

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ITA/184/2017HC Punjab & HaryanaPHHC01117374201703 February 2026Bench: MR. JUSTICE PARMOD GOYAL,MR. JUSTICE JAGMOHAN BANSAL1 pages
AI SummaryRemanded

What did the High Court hold?

This excerpt does not contain the Tribunal's decision or reasoning on any specific issues. It merely states that the order for this appeal (ITA-184-2017) is being passed in accordance with a detailed order issued on the same date for a related appeal (ITA-34-2016). Therefore, the findings on any issues, the reasoning, the ratio decidendi, and the operative directions are not available in this text. No issue was expressly left undecided as the decision is deferred to the related order.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax-I (appellant) against M/s Vardhman Acrylics Ltd. (respondent-assessee). The judgment was passed by the High Court of Punjab and Haryana at Chandigarh on February 03, 2026. The specific assessment year(s) and the order or action under challenge are not detailed in this excerpt. The amount in dispute is also not stated. The procedural history indicates that this appeal is being disposed of in accordance with a detailed order passed on the same date in a related case, ITA-34-2016, also titled 'Pr. Commissioner of Income Tax-1 Vs. M/s Vardhman Acrylics Ltd.'.

What were the issues?

The judgment does not explicitly state the specific issues that the High Court had to decide. It refers to a detailed order passed in a related appeal (ITA-34-2016) for the specific reasoning and findings. Therefore, the questions of law or fact, and the arguments presented by both the assessee and the revenue, are not recorded in this excerpt. Consequently, any reliance on specific authorities, circulars, or precedents by either party cannot be identified from this text.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH **** 202-4

ITA-184-2017 (O&M) Date of Decision: 03.02.2026

PR. COMMISSIONER OF INCOME TAX-I

...Appellant Vs. M/S VARDHMAN 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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