PR COMMISSIONER OD INCOME TAX CENTRAL GURUGRAM vs. M/S MAHARISHI MARKNDESHWAR UNIVERSITY TRUST

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ITA/58/2021HC Punjab & HaryanaPHHC01049424202024 September 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH1 pages
AI SummaryDismissed

What did the High Court hold?

The High Court of Punjab and Haryana at Chandigarh dismissed the appeal filed by the Principal Commissioner of Income-Tax (Circle), Gurugram. The Court stated that detailed reasons for this decision would be provided in a separate order of even date, which was passed in ITA No. 41 of 2021, also concerning the same appellant and respondent. Therefore, the specific reasoning and ratio decidendi for the dismissal are not available in this particular excerpt. The operative direction was the dismissal of the appeal.

What were the facts?

This case involves an appeal filed by the Principal Commissioner of Income-Tax (Circle), Gurugram, against M/s Maharishi Markandeshwar University Trust. The specific assessment year(s) and the order or action under challenge are not detailed in this excerpt. The procedural history leading to this appeal is also not elaborated upon. The dispute pertains to income tax matters concerning the respondent trust.

What were the issues?

1. Whether the appeal filed by the Principal Commissioner of Income-Tax (Circle), Gurugram, is to be allowed or dismissed. The High Court was to decide the fate of the appeal. The appellant (Revenue) would have argued for the allowance of the appeal, likely seeking to overturn a prior decision. The respondent (Assessee) would have argued for the dismissal of the appeal, seeking to uphold the prior decision. No specific grounds or provisions of the Income Tax Act were mentioned in this excerpt.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No. 58 of 2021 (O&M) Principal Commissioner of Income-Tax (Circle), Gurugram … Appellant versus M/s Maharishi Markandeshwar University Trust … Respondent CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON’BLE MR. JUSTICE SANJAY VASHISHT Present: Ms. Urvashi Dhugga, Senior Standing Counsel, for the appellant. Ms. Radhika Suri, Senior Advocate assisted by Mr. Abhinav Narang, Advocate, and Ms. Parnika Singla, Advocate, for the respondent. SANJEEV PRAKASH SHARMA, J. The appeal is dismissed. For orders, see detailed reasons recorded in a separate order of even date passed in ITA No. 41 of 2021 – Principal Commissioner of Income-Tax (Circle), Gurugram vs M/s Maharishi Markandeshwar University Trust. (SANJEEV PRAKASH SHARMA) JUDGE 24.09.2024 (SANJAY VASHISHT) vs JUDGE Whether speaking/reasoned Yes/No Whether reportable Yes/No VARINDER SINGH 2024.09.27 12:20 I attest to the accuracy and authencity of this order/judgment

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