ANEET KAUR vs. INCOME TAX OFFICER AND ORS

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CWP/17119/2026HC Punjab & HaryanaPHHC01090215202627 May 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court, comprising Hon’ble Mr. Justice Deepak Sibbal and Hon’ble Ms. Justice Lapita Banerji, considered the oral submission made by the learned counsel for the petitioner. The petitioner sought to withdraw the writ petition with liberty to amend it. The Court allowed the withdrawal of the writ petition with liberty as prayed for by the petitioner. The operative direction was to dismiss the petition as withdrawn with liberty. No specific finding was made on the merits of the case as the petition was withdrawn.

What were the facts?

The petitioner, Aneet Kaur, filed a writ petition before the High Court of Punjab and Haryana at Chandigarh. The respondents were the Income Tax Officer, Ward-6(1), Chandigarh, and others. The case was heard by a Coram comprising Hon’ble Mr. Justice Deepak Sibbal and Hon’ble Ms. Justice Lapita Banerji. The petitioner sought to withdraw the writ petition, CWP-1711-2026 (O&M), which was filed along with CWP-23372-2024. The court considered the request for withdrawal.

What were the issues?

1. Whether the petitioner is entitled to withdraw the writ petition (CWP-1711-2026 (O&M)) with liberty to file a fresh one, as per the prayers made by the petitioner's counsel. Assessee's Contention: The learned counsel for the petitioner sought to withdraw the writ petition with liberty to amend it. The judgment does not record any specific arguments or reliance on authorities by the assessee for this request. Revenue's Contention: The judgment does not record any arguments or contentions from the respondents (Revenue).

AI-generated summary — verify with the full judgment below

IN THE

Aneet Kaur Income Tax O

CORAM : H

Present : M

DEEPAK SIB

L petition with li 2.

May 27, 2026 vandana Whether speak Whether repor Sr. No.119

E HIGH COURT OF PUNJAB CHANDIGARH CWP-1711 Date of De

Versus fficer, Ward-6(1), Chandigarh an

HON’BLE MR. JUSTICE DEEPA HON’BLE MS. JUSTICE LAPITA Mr. Nitin Kanwar, Advocate Mr. Dushyant Nayak, Advocate, Mr. Rajiv Kumar, Advocate, Mr. Shivam Jain, Advocate, or the petitioner.

*** BAL, J. (Oral)

earned counsel for the petitio iberty to the petitioner to amend Dismissed as withdrawn with libe

(DEEP

J (LAPI

king/reasoned :

Yes/No rtable :

Yes/No Page 1 of 1 B AND HARYANA AT H 19-2026 (O&M) ecision : 27.05.2026

…Petitioner

nd others

…Respondents AK SIBAL A BANERJI oner seeks to withdraw this CWP-23372-2024. erty as prayed for. PAK SIBAL) JUDGE

ITA BANERJI) JUDGE VANDANA 2026.05.28 11:31 I attest to the accuracy and integrity of this document

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