THE PR. COMMISSIONER OF INCOME TAX 1, LUDHIANA vs. MS VARDHMAN HOLDINGS LTD

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ITA/310/2019HC Punjab & HaryanaPHHC01066568201903 February 2026Bench: MR. JUSTICE PARMOD GOYAL,MR. JUSTICE JAGMOHAN BANSAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court has disposed of the present appeal based on the detailed order passed in ITA-34-2016 titled 'Pr. Commissioner of Income Tax-1 Vs. M/s Vardhman Acrylics Ltd.'. Therefore, the findings, reasoning, and operative directions in this appeal are contingent upon the decision in the aforementioned related case. The specific legal principles or ratio decidendi applicable to this particular appeal are not elaborated upon in this excerpt, as it defers to the companion judgment. No issues were expressly left undecided.

What were the facts?

This is an appeal filed by the Pr. Commissioner of Income Tax-I against M/s Vardhaman Holdings Ltd. The judgment refers to a detailed order of even date passed in a related case, ITA-34-2016 titled 'Pr. Commissioner of Income Tax-1 Vs. M/s Vardhman Acrylics Ltd.'. The specific assessment year(s) and the amount in dispute are not explicitly mentioned in this excerpt. The procedural history indicates that this matter is being disposed of based on the decision in the related appeal.

What were the issues?

The judgment does not explicitly state the issues that the Tribunal had to decide in this specific appeal. It also does not record the arguments made by either the assessee or the revenue. The decision in this appeal is stated to be based on the detailed order passed in a connected matter, ITA-34-2016, which implies that the substantive legal questions were addressed in that case.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH **** 202-7

ITA-310-2019 (O&M) Date of Decision: 03.02.2026

PR. COMMISSIONER OF INCOME TAX-I

...Appellant Vs. M/S VARDHAMAN HOLDINGS 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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