FCBINTERFACE COMMUNICATIONS PRIVATE LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1

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CWP/14258/2024HC Punjab & HaryanaPHHC01077092202408 April 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI1 pages
AI SummaryDisposed of

What did the High Court hold?

The High Court noted the submission made by the learned counsel for the petitioner. The counsel stated that the relief sought by the petitioner in the writ petition had already been granted. Consequently, the court found that the present petition had become infructuous. The court's reasoning was based solely on the petitioner's counsel's statement regarding the grant of relief. No other issues were decided on merits. The operative direction was to dispose of the petition as infructuous.

What were the facts?

The petitioner, FCB Interface Communications Private Limited, filed a writ petition before the High Court of Punjab and Haryana. The petition was directed against the respondents, including the Deputy Commissioner of Income Tax Circle 1, Gurgaon, and others. The specific order or action under challenge is not detailed in the provided text. The procedural history indicates that the petitioner's counsel submitted that the relief prayed for in the petition had been granted, rendering the present petition infructuous. The assessment year(s) and the amount in dispute are not mentioned.

What were the issues?

1. Whether the present writ petition has become infructuous due to the relief already granted to the petitioner? (Question of fact) Assessee's Contention: The learned counsel for the petitioner submitted that the relief prayed for in the petition has been granted, making the petition infructuous. Revenue's Contention: The judgment does not record any specific contention from the revenue regarding the issues.

AI-generated summary — verify with the full judgment below

IN THE

FCB Interface

Deputy Comm

CORAM : H

Present : M

DEEPAK SIB 1.

L prayed for thr petition infruct 2.

April 08, 202 vandana

Whether speak Whether repor Sr. No.256 E HIGH COURT OF PUNJAB CHANDIGARH CWP-1425 Date of De

Communications Private Limite Versus missioner of Income Tax Circle 1

HON’BLE MR. JUSTICE DEEPA HON’BLE MS. JUSTICE LAPITA Mr. Shvetanshu Goel, Advocate, or the applicant-petitioner. Mr. Varun Issar, Standing Counse or the respondent-Income Tax. *** BAL, J. (Oral)

earned counsel for the petitio rough this petition has been gr tuous. Disposed of. (DEEPA

J (LAPIT

king/reasoned :

Yes/No rtable :

Yes/No Page 1 of 1 B AND HARYANA AT H 58-2024 (O&M) ecision : 08.04.2026

…Petitioner

(1), Gurgaon and others

…Respondents AK SIBAL A BANERJI el, oner submits that the relief ranted, rendering the present AK SIBAL) JUDGE

TA BANERJI) JUDGE VANDANA 2026.04.10 18:57 I attest to the accuracy and integrity of this document

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