PR. COMMISSIONER OF INCOME TAX-1, LUDHIANA vs. M/S VARDHMAN TEXTILES LTD.

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ITA/44/2019HC Punjab & HaryanaPHHC01148297201803 February 2026Bench: MR. JUSTICE PARMOD GOYAL,MR. JUSTICE JAGMOHAN BANSAL1 pages
AI SummaryRemanded

What did the High Court hold?

The judgment does not provide any findings or reasoning on the issues before the Tribunal. It explicitly states that for orders, reference should be made to a detailed order of even date passed in ITA-34-2016. Therefore, the Tribunal's decision, the reasoning leading to it, and the ratio decidendi are not discernible from this excerpt. No operative directions or relief granted are mentioned. Any issue expressly left undecided is also not recorded.

What were the facts?

The appeal was filed by the Principal Commissioner of Income Tax-I (the Revenue) against M/s Vardhman Textiles Ltd. (the assessee). The specific assessment year(s) and the order or action under challenge are not detailed in this excerpt. The procedural history indicates that the High Court of Punjab and Haryana at Chandigarh is hearing the appeal. The present order refers to a detailed order of even date passed in a related matter, ITA-34-2016, titled 'Pr. Commissioner of Income Tax-1 Vs. M/s Vardhman Acrylics Ltd.', suggesting that the present appeal's outcome is likely linked to the decision in that case. No specific amount in dispute is mentioned.

What were the issues?

The provided text does not contain the specific issues that the Tribunal had to decide, nor does it record the arguments presented by the assessee or the revenue. Therefore, the questions of law or mixed law and fact, the relevant provisions of the Income Tax Act, and the authorities, circulars, or precedents relied upon by either side are not available in this excerpt. The judgment is silent on the specific contentions of the parties.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH **** 202-8

ITA-44-2019 (O&M) Date of Decision: 03.02.2026

PR. COMMISSIONER OF INCOME TAX-I

...Appellant Vs. M/S VARDHAMAN TEXTILES 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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