HARVINDER SINGH vs. INCOME TAX OFFICER AND OTHERS

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CWP/16665/2024HC Punjab & HaryanaPHHC01087988202410 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, in its order dated 10.09.2026, has directed that the order for the present writ petition (CWP-16665-2024) is to be seen in the detailed judgment passed in a connected case, CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. This implies that the decision in Harvinder Singh's case is contingent upon or identical to the decision in Jyoti Sareen's case. No specific findings or reasoning pertaining directly to Harvinder Singh's petition are provided in this excerpt. The court also disposed of all pending miscellaneous applications in this case. The operative directions would be those contained in the judgment of CWP No.15791 of 2024.

What were the facts?

The petitioner, Harvinder Singh, has filed a writ petition before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer and others. The specific assessment year(s) and the order or action under challenge are not detailed in this excerpt. The procedural history that matters is that this case was reserved on 08.09.2026 and decided on 10.09.2026. The court directed that the order be seen in a detailed judgment passed in a connected case, CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. All pending miscellaneous applications were also disposed of.

What were the issues?

The High Court was to decide the issues presented in CWP-16665-2024. However, the specific questions of law or mixed law and fact that the Tribunal had to decide are not recorded in this excerpt. The arguments presented by the petitioner and the revenue are also not detailed. The judgment explicitly states that the order for this case is to be seen in a detailed judgment passed in a connected writ petition. Therefore, the specific contentions of each side and the authorities relied upon are not available for this particular case in this excerpt.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-16665-2024 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 HARVINDER SINGH ..... Petitioner Versus INCOME TAX OFFICER AND OTHERS ..... Respondent(s) CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL

HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL Present : Mr. Abhinav Narang, 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 11:57 I attest to the accuracy and authenticity of this document

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