ASHISH KUMAR vs. COMMISSIONER OF INCOME TAX AND ANOTHER

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.117 CWP-11408-2026 Date of decision: 17.04.2026 Ashish Kumar ....Petitioner Versus Commissioner of Income Tax (Appeals), Income Tax Department, Delhi and another ....Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE LAPITA BANERJI Present: Mr. B.S. Jaswal, Advocate, for the petitioner. Ms. Nikita Garg, Jr. Standing Counsel for Mr. Vidul Kapoor, Jr. Standing Counsel for the respondents. * * * DEEPAK SIBAL, J. (Oral) 1. Learned counsel for the petitioner seeks to withdraw this petition to enable the petitioner to avail of his alternate remedy of appeal. 2. Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (LAPITA BANERJI) JUDGE April 17, 2026 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2026.04.18 14:53 I attest to the accuracy and integrity of this document chandigarh