Punjab-Haryana High Court
Abbott Healthcare Private Limited vs Excise And Taxation Commissioner And ... on 2 April, 2026
Author: Deepak Sibal
Bench: Deepak Sibal
2026:PHHC-052531-DB Steen IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 255-5 CWP-19124-2024 (O&M) Date of Decision:02.04.2026 ABBOTT HEALTHCARE PRIVATE LIMITED _........ Petitioner Versus EXCISE AND TAXATION COMMISSIONER, PUNJAB AND OTHERS .... Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE LAPITA BANERJI Present:- | Mr. Bharat Raichandani, Advocate Mr. Rana Gurtej Singh, Advocate and Mr. Marmik Kamdar, Advocate for the petitioner. Mr. Sourabh Kapoor, Addl. A. G., Punjab. Mr. Brijesh Mittal, Advocate (through V. C.) with Mr. Simranpreet Singh, Advocate for respondent No.3. 3 246 2 2s 34 DEEPAK SIBAL, J. (Oral)
Learned counsel for the parties agree that this petition is covered in the petitioner's favour through order of even date passed in CWP No.4495 of 2024 - Abbott Healthcare Private Limited vs Excise And Taxation Commissioner, Punjab and ors.
2. In the light of the above, this petition is allowed in terms of Abbott Healthcare Private Limited (supra).
3. Pending applications, if any, shall stand disposed of. [DEEPAK SIBAL] JUDGE [LAPITA BANERJI] 02.04.2026 JUDGE Jyoti Thakur JYOTI THAKUR . .
5056.04.09 13°01 Whether speaking/reasoned: Yes/No | attest to the accuracy and Whether reportable: Yes/No integrity of this document