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Shree Ambica Steels vs. State Of Punjab And Others

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CWP/4675/2025HC Punjab and HaryanaGSTCNR PHHC01026413202505 February 2026Bench: MRS. JUSTICE LISA GILL,JUSTICE (TO BE NOMINATED)1 pages

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CWP-4675-2025 1 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 229

CWP-4675-2025 (O&M) Date of Decision: 05.02.2026 Shree Ambica Steels

.....Petitioner Versus State of Punjab and others .....Respondents CORAM: HON'BLE MRS. JUSTICE LISA GILL HON'BLE MR. JUSTICE RAMESH CHANDER DIMRI Present: Ms. Urvashi Dhugga, Advocate for the petitioner. Mr. Saurabh Kapoor, Addl. A.G, Punjab. **** LISA GILL

, J.(Oral)

1.

Prayer in the present writ petition is for quashing blocking of Input Tax Credit (ITC) Portal of the petitioner.

2.

Learned counsel for petitioner submits that this writ petition is rendered infructuous as Input Tax Credit (ITC) has been unblocked.

3.

Ordered accordingly.

4.

Pending application(s), if any, is/are disposed of. (LISA GILL)

JUDGE 05.02.2026 (RAMESH CHANDER DIMRI) Rajeev (rvs)

JUDGE Whether speaking/reasoned Yes/No Whether reportable Yes/No RAJEEV PUROHIT 2026.02.09 11:22 I attest to the accuracy and integrity of this document

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.