M/S Sansons Polymer Private Limited vs. Union Of INDIA And Others
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M/s Sansons P Union of India
CORAM: H
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Present: M
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M
ASHWANI K
A respondents th 74(5) of the available by petitioner com pursue approp
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A disposed of.
2026 rajesh 1 2 IN THE HIGH COURT OF PUNJ AT CHANDIG
CWP-6 HON’BLE THE ACTING CHIE HON’BLE MR. JUSTICE ROH Mr. Pranav Jain, Advocate for th (through video conferencing) Mr. Sourabh Goel, Sr. Panel Cou
*** KUMAR MISHRA, A.C.J. (Oral After some arguments and face hat payment was voluntarily m GST Act, therefore, benefit o virtue of Section 17(5)(i) of mes up with a prayer to withdr priate remedies. Dismissed as withdrawn with the All pending miscellaneous appl
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Whether speaking/reasoned?
Whether reportable?
JAB AND HARYANA GARH
6681-2026 (O&M) f Decision: 27.08.2026
…Petitioner
…Respondents EF JUSTICE HIT KAPOOR he petitioner. unsel for the respondents – UOI. l) ed with the objection raised by ade by the petitioner under Sec f input tax credit cannot be m the Act, learned counsel for raw the writ petition with libert e liberty as prayed for. lication(s), if any, shall also s HWANI KUMAR MISHRA) ACTING CHIEF JUSTICE (ROHIT KAPOOR) JUDGE : Yes/No : Yes/No y the ction made the ty to tand RAJESH KUMAR 2026.09.03 13:18 I attest the accuracy and authenticity of this order/judgment.
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.