PRAGUN GARG vs. INCOME TAX OFFICER

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CWP/21500/2025HC Punjab & HaryanaPHHC01117190202522 September 2026Author: MR. JUSTICE SUNISH BINDLISH,MR. JUSTICE DEEPAK SIBAL1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioner's request to withdraw the writ petition. The Court noted that the petitioner had filed another petition for the same relief, which had already been allowed on 22.09.2026. Consequently, the present petition was dismissed as withdrawn. The Court also directed that any pending applications filed in this petition would also stand disposed of. No specific legal provisions were discussed or applied in reaching this decision, as the matter was disposed of on the petitioner's request for withdrawal.

What were the facts?

The petitioner, Vandana Yadav, filed a writ petition (CWP No. 21500 of 2025) before the High Court of Punjab and Haryana. The petitioner sought to withdraw this petition. The reason provided for withdrawal was that the petitioner had filed another petition seeking the same relief, which was allowed on 22.09.2026. The respondent in this case is the Income Tax Officer. The judgment was pronounced on 22.09.2026.

What were the issues?

1. Whether the petitioner is allowed to withdraw the present writ petition (CWP No. 21500 of 2025)? Assessee's Contention: The petitioner, through her counsel, submitted that she had filed another petition for the same relief, which was allowed on 22.09.2026. Therefore, she sought permission to withdraw the present petition. The petitioner also stated that any pending application in this petition should also stand disposed of. Revenue's Contention: The judgment does not record any specific contention from the respondent (Income Tax Officer).

AI-generated summary — verify with the full judgment below

143 143 143 143

IN IN IN IN PRAGUN GA PRAGUN GA PRAGUN GA PRAGUN GA INCOME TAX INCOME TAX INCOME TAX INCOME TAX

CORAM: CORAM: CORAM: CORAM: H

H

Present : M M fo

**

DEEPAK SIB DEEPAK SIB DEEPAK SIB DEEPAK SIB

L claimed throug No.21727 of 2 withdraw this p

D

Pe

22 22 22 22.09.2026 .09.2026 .09.2026 .09.2026 Vandana yadav

THE HIGH COURT OF PUNJA THE HIGH COURT OF PUNJA THE HIGH COURT OF PUNJA THE HIGH COURT OF PUNJA AT CHANDIGARH AT CHANDIGARH AT CHANDIGARH AT CHANDIGARH

CW CW CW CW Da Da Da Da

ARG ARG ARG ARG

VERSUS VERSUS VERSUS VERSUS X OFFICER X OFFICER X OFFICER X OFFICER

HON'BLE MR. JUSTICE DEEPA HON'BLE MR. JUSTICE DEEPA HON'BLE MR. JUSTICE DEEPA HON'BLE MR. JUSTICE DEEPA HON’BLE MR. JUSTICE SUNIS HON’BLE MR. JUSTICE SUNIS HON’BLE MR. JUSTICE SUNIS HON’BLE MR. JUSTICE SUNIS Mr. Abhinav Narang, Advocate, fo Mr. Rana Gurtej Singh, Jr. Standin or the respondent. *** AL, J.(Oral) (Oral) (Oral) (Oral) earned counsel for the petition gh this petition, the petitioner fi 2026, which was allowed on 10. petition. Dismissed as withdrawn. ending application, if any, shall

Whether speaking/reasoned. : Y Whether Reportable. : Y

AB AND HARYANA AB AND HARYANA AB AND HARYANA AB AND HARYANA WP WP WP WP-21500 21500 21500 21500-2025 2025 2025 2025 (O&M) (O&M) (O&M) (O&M) ate of ate of ate of ate of Decision : Decision : Decision : Decision : 22 22 22 22.09.2026 .09.2026 .09.2026 .09.2026

...PETITIONER ...PETITIONER ...PETITIONER ...PETITIONER

...RESPONDENT ...RESPONDENT ...RESPONDENT ...RESPONDENT AK SIBAL AK SIBAL AK SIBAL AK SIBAL SH BINDLISH SH BINDLISH SH BINDLISH SH BINDLISH for the petitioner. ng Counsel, ner submits that for the relief led another petition being CWP .09.2026 and therefore, seeks to also stand disposed of. (DEEPAK SIBAL DEEPAK SIBAL DEEPAK SIBAL DEEPAK SIBAL)

JUDGE JUDGE JUDGE JUDGE (SUNISH BINDLISH) (SUNISH BINDLISH) (SUNISH BINDLISH) (SUNISH BINDLISH)

JUDGE JUDGE JUDGE JUDGE Yes/No Yes/No f P o VANDANA YADAV 2026.09.24 18:56 I attest to the accuracy and integrity of this document

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