COMMISSIONER OF INCOME TAX GURGAON vs. M/S STEEL STRIPS WHEELS LTD

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ITA/358/2014HC Punjab & HaryanaPHHC01109505201412 February 2026Bench: MR. JUSTICE JAGMOHAN BANSAL,MR. JUSTICE YASHVIR SINGH RATHOR1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court of Punjab and Haryana at Chandigarh, in its order dated February 12, 2026, has stated that the decision in this appeal (ITA-358-2014) is being passed for orders, as per the detailed order of even date in ITA-252-2010 titled 'Commissioner of Income Tax-I Vs. M/s Bhushan Power and Steel Ltd.'. This implies that the findings and reasoning from the aforementioned related case would be applied to the present appeal. Consequently, the specific holdings, reasoning, and ratio decidendi for ITA-358-2014 are not independently elaborated here but are subsumed within the decision of ITA-252-2010. Any pending applications were also disposed of.

What were the facts?

This is an appeal filed by the Commissioner of Income Tax (Appellant) against M/s Steel Strips Wheels Ltd. (Respondent). The appeal pertains to assessment year(s) not specified in the provided text. The specific order or action under challenge and the authority that passed it are also not detailed. The amount in dispute is not mentioned. The procedural history is limited to the filing of this appeal before the High Court of Punjab and Haryana at Chandigarh. The judgment indicates that the decision in this case is based on a detailed order passed in a related matter, ITA-252-2010 titled 'Commissioner of Income Tax-I Vs. M/s Bhushan Power and Steel Ltd.'

What were the issues?

The judgment does not explicitly state the specific issues that the High Court had to decide in this appeal. Therefore, the questions of law or mixed law and fact are not recorded. Similarly, the contentions of the assessee and the revenue are not detailed in the provided text. No specific provisions of the Income Tax Act, circulars, or precedents relied upon by either party are mentioned.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

**** 201

ITA-358-2014 (O&M) Date of Decision: 12.02.2026

COMMISSIONER OF INCOME TAX

...Appellant Versus

M/S STEEL STRIPS WHEELS LTD

...Respondent

CORAM:- HON'BLE MR. JUSTICE JAGMOHAN BANSAL HON'BLE MR. YASHVIR SINGH RATHOR

Present:- Mr. Ranvijay Singh, Sr. Standing Counsel with

Ms. Nikita Garg, Jr. Standing Counsel

for the appellant

Mr. Akshay Bhan, Sr. Advocate with

Mr. Shantanu Bansal, Advocate

for the respondent-assessee

*** JAGMOHAN BANSAL, J. (ORAL) 1.

For orders, see detailed order of even date passed in ITA- 252-2010 titled as ‘Commissioner of Income Tax-I Vs. M/s Bhushan Power and Steel Ltd.’. 2.

Pending application(s), if any, also stands disposed of.

(JAGMOHAN BANSAL)

JUDGE

(YASHVIR SINGH RATHOR)

JUDGE February 12, 2026 Deepak DPA

Whether Speaking/reasoned: Yes/No

Whether Reportable:

Yes/No

DEEPAK BISSYAN 2026.02.13 14:36 I attest to the accuracy and integrity of this document

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