M/S STEEL STRIPS WHEELS LIMITED vs. COMMISSIONER OF INCOME TAX CHD & ANR

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ITA/22/2013HC Punjab & HaryanaPHHC01105075201322 September 2026Bench: MR. JUSTICE SUNISH BINDLISH,MR. JUSTICE DEEPAK SIBAL1 pages
AI SummaryAllowed

What did the High Court hold?

The Tribunal held that the parties had agreed that the present appeal is covered in favour of the appellant-assessee through the judgment of a Division Bench of the Court dated 26.02.2026 in ITA-517-2008, concerning M/s Vardhman Textiles Ltd. vs. Commissioner of Income Tax and another. Consequently, the questions of law raised in the present appeal were answered in favour of the appellant-assessee, and the appeal was allowed in terms of the law laid down in the Vardhman Textiles Ltd. case. Any pending miscellaneous applications were also disposed of. The specific findings or ratio decidendi from the Vardhman Textiles Ltd. case were not detailed in this judgment, but the principle applied is that if a prior Division Bench judgment on similar facts and issues is binding, and both parties agree to its applicability, the present appeal should follow that precedent.

What were the facts?

The appeal before the Punjab & Haryana High Court was filed by M/s Steel Strips Wheels Ltd. (the assessee) against the Commissioner of Income Tax and another (the revenue). The assessment year(s) are not explicitly stated in the provided text. The appeal challenges an order or action by the revenue, the specifics of which are not detailed. The procedural history indicates that the parties have reached a consensus. The present appeal is to be decided in line with a judgment of a Division Bench of the same Court dated 26.02.2026 in ITA-517-2008, concerning M/s Vardhman Textiles Ltd. vs. Commissioner of Income Tax and another. Any pending miscellaneous applications are also to be disposed of in light of this consensus.

What were the issues?

1. Whether the questions of law raised in the present appeal are to be answered in favour of the appellant-assessee, considering the consensus reached by the parties. (Mixed question of law and fact, turning on the application of precedent). Assessee's Contention: The assessee, through its learned senior counsel, argued that the present appeal should be covered in favour of the appellant-assessee through the judgment of a Division Bench of this Court dated 26.02.2026 in ITA-517-2008 (M/s Vardhman Textiles Ltd. vs. Commissioner of Income Tax and another). Revenue's Contention: The revenue, through its learned senior standing counsel and junior standing counsel, agreed that the present appeal is covered in favour of the appellant-assessee through the aforementioned judgment.

AI-generated summary — verify with the full judgment below

IN THE HIGH

Sr. No. 103 M/s Steel Strips W Commissioner of I

CORAM : HON

HON

Present : Mr. A Mr. S

Mr. R

Mr. V

for th DEEPAK SIBAL, 1.

Learn covered in favour of this Court dated Commissioner of In 2.

In th through this appea is allowed in term (supra). 3.

Pendi

22.09.2026 shamsher

H COURT OF PUNJAB & HARYA

Wheels Ltd.

Versus Income Tax, Chandigarh and anot N'BLE MR. JUSTICE DEEPAK S N'BLE MR. JUSTICE SUNISH BI Akshay Bhan, Senior Advocate, w Shantanu Bansal, Advocate, for th Ranvijay Singh, Senior Standing C Vidul Kapoor, Junior Standing Co he respondent(s)-revenue. * * * * * J. (Oral) ned counsel for the parties agr of the appellant-assessee through d 26.02.2026 in ITA-517-2008- M Income Tax and another. he light of the above consensus al are answered in favour of the ap ms of the law laid down in M/s

ing miscellaneous application(s),

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

ANA AT CHANDIGARH

ITA-22-2013 (O&M) Date of decision : 22.09.2026

.…. Petitioner ther

..... Respondents IBAL INDLISH with he petitioner Counsel ounsel, ree that the present appeal is h judgment of a Division Bench M/s Vardhman Textiles Ltd. vs.

s, the questions of law raised ppellant-assessee and the appeal Vardhman Textiles Ltd.’s case

if any, also stand disposed of.

[DEEPAK SIBAL]

JUDGE [SUNISH BINDLISH] JUDGE o o SHAMSHER SINGH 2026.09.24 11:38 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

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