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ITA No. 274 of 2018 (O&M)
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
ITA No. 274 of 2018 (O&M)
Date of Decision: 14.01.2026
PR. Commissioner of Income Tax, Patiala
..... Appellant
Versus
M/s Prem Steel and Allied Industries, Mandi Gobindgarh
..... Respondent
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
HON'BLE MR. JUSTICE RAMESH CHANDER DIMRI
Present: Mr. Saurabh Kapoor, Sr. Standing Counsel
Mr. Rana Gurtej Singh, Jr. Standing Counsel
Ms. Muskaan Gupta, Advocate
Ms. Muskan Chauhan, Advocate
Ms. Tanya Kumar, Advocate
for appellant.
Mr. Simran Atwal, Advoate
for Ms. Supriya Garg, Advocate
for respondent.
**** LISA GILL, J.
Present appeal has been filed under Section 260A of the Income Tax Act, challenging order dated 10.11.2017 passed by learned Income Tax Appellate Tribunal, Chandigarh Benches, ‘B’, Chandigarh, in ITA No. 672/Chd/2017. 2.
Learned counsel for appellant on instructions submits that as the tax effect involved in this appeal is under Rs.2 Crores, he has specific instructions to withdraw this appeal in view of circular No. 9 of 2024 dated SANJAY KHAN 2026.01.16 15:10 I attest to the accuracy and authenticity of this document Punjab and Haryana High Court, Chandigarh
ITA No. 274 of 2018 (O&M)
-2- 17.09.2024 issued by Ministry of Finance, Department of Revenue, CBDT, Government of India. However, question of law as arising in appeal be kept open for adjudication in appropriate proceedings. 3.
Appeal is accordingly dismissed as withdrawn with question of law being kept open for adjudication in appropriate proceedings.
Pending application(s), if any, also stand(s) disposed of accordingly.
(LISA GILL)
JUDGE
(RAMESH CHANDER DIMRI) 14.01.2026
JUDGE s.khan
Whether speaking/reasoned: Yes/No Whether reportable: Yes/No SANJAY KHAN 2026.01.16 15:10 I attest to the accuracy and authenticity of this document Punjab and Haryana High Court, Chandigarh