SHILPI RANA vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1 FARIDABAD AND OTHERS

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CWP/11983/2025HC Punjab & HaryanaPHHC01066649202510 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court of Punjab & Haryana at Chandigarh has not provided a specific decision or reasoning for the writ petition filed by Shilpi Rana (CWP-11983-2025) in the provided text. Instead, it has directed that the order in this case will be in accordance with the detailed judgment passed on the same date in CWP No.15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. Consequently, the findings, reasoning, and ratio decidendi applicable to Shilpi Rana's case are contingent upon the outcome of the Jyoti Sareen case, which is not detailed here. No specific relief or operative directions are mentioned for Shilpi Rana's petition, other than it being disposed of in line with the other judgment.

What were the facts?

The petitioner, Shilpi Rana, has filed a writ petition (CWP-11983-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Assistant Commissioner of Income Tax Circle 1, Faridabad, and others. The judgment was reserved on 08.09.2026 and decided on 10.09.2026. The High Court has indicated that the order in this case is to be passed as per the detailed judgment of even date in CWP No.15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. All pending miscellaneous applications have also been disposed of.

What were the issues?

The judgment does not explicitly state the specific issues that the High Court had to decide in CWP-11983-2025. It merely refers to a connected writ petition, CWP No.15791 of 2024, for the detailed order. Therefore, the specific questions of law or fact, and the arguments presented by the petitioner (Shilpi Rana) and the revenue (Assistant Commissioner of Income Tax) for this particular writ petition are not recorded in the provided text. The judgment is silent on the contentions of either party and the specific legal provisions in dispute.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-11983-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 SHILPI RANA ..... Petitioner Versus ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1 FARIDABAD AND OTHERS ..... Respondent(s) CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL

HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL Present : Mr. Kartik Bansal, Advocate and Ms. Kritika Bansal, Advocate for the petitioner. Mr. Varun Issar, Senior Standing Counsel, Ms. Pridhi Sandhu, Junior Standing Counsel and Ms. Nikita Garg, Junior Standing Counsel for the respondents. * * * DEEPAK SIBAL, J. 1. For order see the detailed judgment of even date passed in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. 2. All pending miscellaneous applications, if any, also stand disposed of. (DEEPAK SIBAL) JUDGE 10.09.2026 (RUPINDERJIT CHAHAL) Jyoti 1

JUDGE Whether speaking/reasoned : Yes / No Whether reportable : Yes / No JYOTI SHARMA 2026.09.15 14:14 I attest to the accuracy and authenticity of this document

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