PR. COMMISSIONER OF INCOME TAX-1 LUDHIANA vs. M/S TRIDENT LIMITED

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ITA/186/2019HC Punjab & HaryanaPHHC01036683201928 August 2019Bench: MR. JUSTICE AJAY TEWARI,MR. JUSTICE HARNARESH SINGH GILL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court disposed of the present appeal in terms of its previous judgment dated March 26, 2019, passed in ITA-444-2018, titled 'Principal Commissioner of Income Tax-1, Chandigarh versus M/s Trident Limited, Ludhiana'. The reasoning for this decision is based on the revenue's concession that a similar issue had been decided in the prior case against the revenue. The operative direction is that the appeal is disposed of in the same terms as the earlier judgment. No specific issue was left undecided, as the appeal was decided based on the concession and the precedent.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax-1, Ludhiana (the revenue) against M/s Trident Limited, Ludhiana (the assessee). The specific assessment year(s) and the order or action under challenge are not explicitly detailed in this judgment. However, the revenue's counsel conceded that a similar issue had been decided by the High Court in a previous case, ITA-444-2018, titled 'Principal Commissioner of Income Tax-1, Chandigarh versus M/s Trident Limited, Ludhiana', decided on March 26, 2019. The revenue agreed that the present appeal could be disposed of on the same terms as the prior judgment.

What were the issues?

1. Whether the present appeal can be disposed of in terms of the High Court's previous judgment in ITA-444-2018, dated 26.3.2019, concerning a similar issue involving M/s Trident Limited, Ludhiana. The revenue's contention was that a similar issue had already been decided by the High Court in ITA-444-2018 against the revenue. Therefore, the revenue conceded that the present appeal could be disposed of in the same terms as the prior judgment. The assessee's arguments are not recorded in this judgment.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No. 186 of 2019 (O&M) Date of Decision: 28.8.2019 Principal Commissioner of Income Tax-1, Ludhiana .......Appellant Vs. M/s Trident Limited, Ludhiana .......Respondent CORAM: HON’BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE HARNARESH SINGH GILL Present: Ms. Pridhi Jaswinder Sandhu, Advocate for Mr. Rajesh Katoch, Senior Standing Counsel for the appellant. ***** AJAY TEWARI

, J. (ORAL)

At the outset, learned counsel appearing for the appellant- revenue has fairly admitted that the similar issue has been decided by this Court vide judgment dated 26.3.2019 passed in ITA-444-2018 titled 'Principal Commissioner of Income Tax-1, Chandigarh versus M/s Trident Limited, Ludhiana' against the revenue and this appeal may be disposed of in the same terms. The present appeal is disposed of in terms of judgment dated 26.3.2019 passed in ITA-444-2018. (AJAY TEWARI) JUDGE (HARNARESH SINGH GILL) August 28, 2019

JUDGE Gurpreet Whether speaking /reasoned : Yes Whether Reportable : No GURPREET SINGH 2019.08.29 15:24 I attest to the accuracy and authenticity of this document chandigarh

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