THE PR. COMMISSIONER OF INCOME TAX-2, CHANDIGARH vs. M/S. PUNJAB HYDRO POWER PVT. LTD.

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ITA/344/2018HC Punjab & HaryanaPHHC01119204201802 September 2026Bench: MR. JUSTICE SUNISH BINDLISH,MR. JUSTICE DEEPAK SIBAL1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the revenue's request to withdraw the appeal. The reasoning was based on the low tax effect, as stipulated in the Circulars dated 15.03.2024 and 17.09.2024, issued by the Central Board of Direct Taxes. The Court noted that the revenue sought to withdraw the appeal on this specific ground. Consequently, the appeal was dismissed as withdrawn. Any pending miscellaneous applications were also disposed of.

What were the facts?

The appellant, the Principal Commissioner of Income Tax-2, Chandigarh, filed an appeal against M/s. Punjab Hydro Power Pvt. Ltd. The appeal was filed against an order or action that is not specified in the provided text. The assessment year(s) are also not mentioned. The revenue sought to withdraw the appeal based on the low tax effect, in terms of Circulars dated 15.03.2024 and 17.09.2024 issued by the Central Board of Direct Taxes. Miscellaneous applications also stood disposed of.

What were the issues?

1. Whether the appeal should be dismissed as withdrawn on account of low tax effect, as per the circulars of the Central Board of Direct Taxes? The revenue argued for dismissal based on the low tax effect, citing Circulars dated 15.03.2024 and 17.09.2024. The assessee's contentions are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

IN THE HIGH

Sr. No. 184 THE PR. COMMI

M/S. PUNJAB H

CORAM : HON

HON

Present : Ms. U

Ms. K

None

DEEPAK SIBAL, 1. Learn appeal on account and 17.09.2024 iss 2. Dism 3. Pendi

02.09.2026 shamsher

H COURT OF PUNJAB & HARYA

ISSIONER OF INCOME TAX-2

Versus HYDRO POWER PVT. LTD.

N'BLE MR. JUSTICE DEEPAK S N'BLE MR. JUSTICE SUNISH BI Urvashi Dhugga, Senior Standing Kavita, Advocate, for the appella e for the respondent(s). * * * * * J. (Oral) ned counsel for the appellant-re t of low tax effect in terms of t sued by the Central Board of Dir missed as withdrawn. ing miscellaneous application(s)

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

ANA AT CHANDIGARH ITA-344-2018 (O&M) Date of decision : 02.09.2026

2, CHANDIGARH

.…. Appellant

..... Respondent IBAL INDLISH g Counsel ant(s)-revenue. evenue seeks to withdraw this the Circulars dated 15.03.2024 rect Taxes. also stands disposed of.

[DEEPAK SIBAL]

JUDGE [SUNISH BINDLISH] JUDGE o o SHAMSHER SINGH 2026.09.08 10:05 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

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