PR COMMISSIONER OF INCOME TAX PANCHKULA vs. M/S ISGEC HEAVY ENGINEERING LIMITED YAMUNA NAGAR (THE SARASWATI INDUSTRIAL SYNDICATE LIMITED)

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ITA/82/2021HC Punjab & HaryanaPHHC01032522202104 July 2025Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the appellant's request to withdraw the appeal. The reasoning provided is solely based on the submission made by the appellant's counsel regarding the low tax effect. The court's decision was to dismiss the appeal as withdrawn, without delving into the merits of the original dispute. No specific finding was made on any substantive issue, and no principle can be derived for future citation regarding the tax matter itself. The operative direction was to dismiss the appeal as withdrawn.

What were the facts?

This case involves an appeal filed by the Principal Commissioner of Income Tax, Panchkula (the Revenue) against M/s Isgec Heavy Engineering Limited (the Assessee). The appeal was filed before the High Court of Punjab and Haryana at Chandigarh. The specific assessment year(s) and the order or action under challenge are not detailed in the provided text. The procedural history indicates that the appeal was listed for hearing on July 04, 2025. The amount in dispute is not stated. The judgment focuses solely on the outcome of the hearing.

What were the issues?

The Tribunal (High Court) was not required to decide any substantive issues of law or fact. The sole matter before the court was the request made by the appellant. The appellant, through its learned counsel, submitted that on account of low tax effect, it be permitted to withdraw the appeal. The respondent's (Assessee's) contentions are not recorded in the judgment. No specific legal provisions, circulars, or precedents were discussed or relied upon by either party in relation to the merits of the case.

AI-generated summary — verify with the full judgment below

IN THE

Principal Com M/s Isgec Hea CORAM : H

Present : M

DEEPAK SIB

L low tax effect,

July 04, 2025 vandana

Whether speak Whether repor Sr. No.104

E HIGH COURT OF PUNJAB CHANDIGARH

ITA-82-20 Date of De

mmissioner of Income Tax, Panch Versus avy Engineering Limited HON’BLE MR. JUSTICE DEEPA HON’BLE MS. JUSTICE LAPITA Mr.Saurabh Kapoor, Sr. Standing Mr. Vaibhav Gupta, Jr. Standing c or the appellant. *** BAL, J. (Oral)

earned counsel for the appellan he be permitted to withdraw thi Dismissed as withdrawn.

(DEEPA

J (LAPIT

king/reasoned :

Yes/No rtable :

Yes/No Page 1 of 1 B AND HARYANA AT H 021 (O&M) ecision : 04.07.2025

hkula…Appellant

…Respondents AK SIBAL A BANERJI g counsel with counsel nt submits that on account of is appeal. AK SIBAL) JUDGE

TA BANERJI) JUDGE VANDANA 2025.07.09 09:47 I attest to the accuracy and integrity of this document

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