THE PR. COMMISSIONER OF INCOME TAX-3, LUDHIANA vs. M/S IOL CHEMICALS AND PHARMACEUTICALS LTD.

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ITA/71/2020HC Punjab & HaryanaPHHC01017932202026 February 2026Bench: MR. JUSTICE AMARINDER SINGH GREWAL,MR. JUSTICE JAGMOHAN BANSAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court of Punjab and Haryana did not decide the appeal on its merits. Instead, the Court passed an order stating that for the detailed order, reference should be made to ITA-517-2008 titled 'M/s Vardhman Textiles Ltd. Vs. Commissioner of Income Tax & Anr.', passed on the same date. Any pending applications were also disposed of in terms of that detailed order. No specific finding on any issue, reasoning, or ratio decidendi is provided in this order. No operative directions are given, other than the disposal of pending applications and the reference to the other judgment.

What were the facts?

The appeal is filed by the Principal Commissioner of Income Tax against M/s IOL Chemicals and Pharmaceuticals Ltd. The assessment year(s) are not specified in this order. The order or action under challenge is not detailed, nor is the authority that passed it. The amount in dispute is not stated. The procedural history is that this High Court order is passed for orders, referring to a detailed order of even date in a different case, ITA-517-2008 titled 'M/s Vardhman Textiles Ltd. Vs. Commissioner of Income Tax & Anr.'. Pending applications, if any, are also disposed of.

What were the issues?

The High Court of Punjab and Haryana was to decide the appeal filed by the Principal Commissioner of Income Tax. The specific issues or questions of law that the Tribunal had to decide are not recorded in this order. The contentions of the assessee and the revenue are also not detailed. The order explicitly states that it is for orders and refers to another judgment for the detailed reasoning. Therefore, no specific arguments or legal provisions were discussed or relied upon in this particular order.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ****

204-6

ITA-71-2020 (O&M) Date of Decision: 26.02.2026

THE PR. COMMISSIONER OF INCOME TAX ...Appellant Versus

M/S IOL CHEMICALS AND PHARMACEUTICALS LTD. ...Respondent

CORAM:- HON'BLE MR. JUSTICE JAGMOHAN BANSAL HON'BLE MR. JUSTICE AMARINDER SINGH GREWAL

Present:- Mr. Ranvijay Singh, Sr. Standing Counsel with Ms. Nikita Garg, Jr. Standing Counsel and Mr. Vidhul Kapoor, Jr. Standing Counsel for the appellant-Income Tax

Ms. Radhika Suri, Sr. Advocate with

Mr. Abhinav Narang, Advocate and Ms. Parnika Singla, Advocate for respondent/assessee

*** JAGMOHAN BANSAL, J. (ORAL)

For orders, see detailed order of even date passed in ITA-517-2008 titled as ‘M/s Vardhman Textiles Ltd. Vs. Commissioner of Income Tax & Anr.’. 2.

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

(JAGMOHAN BANSAL)

JUDGE

(AMARINDER SINGH GREWAL)

JUDGE February 26, 2026 Deepak DPA Whether Speaking/reasoned: Yes/No

Whether Reportable:

Yes/No DEEPAK BISSYAN 2026.02.27 13:47 I attest to the accuracy and integrity of this document

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