JASWINDER SINGH vs. ACIT/DCIT CEN CIR, AMRITSAR AND OTHERS

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CWP/19356/2025HC Punjab & HaryanaPHHC01106076202514 September 2026Bench: MR. JUSTICE SUNISH BINDLISH,MR. JUSTICE DEEPAK SIBAL1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioner's request to withdraw the writ petition. The court noted that the petitioner had filed CWP No. 19465 of 2026, which was allowed on 10.09.2026, and based on this, sought permission to withdraw the present petition. The court granted this permission. The operative direction was to dismiss the petition as withdrawn. No specific findings on merits were made, as the case was disposed of on the petitioner's request for withdrawal.

What were the facts?

The petitioner, Jaswinder Singh, filed a writ petition (CWP No. 19356 of 2025) before the Punjab & Haryana High Court at Chandigarh. The petitioner had previously filed another writ petition, CWP No. 19465 of 2026, which was allowed on 10.09.2026. The petitioner sought permission to withdraw the current petition, CWP No. 19356 of 2025. The respondents were the ACIT/DCIT, Central Circle, Amritsar, and others. The assessment year(s) are not explicitly stated for the current petition. The amount in dispute is not mentioned. The procedural history involves the filing of two writ petitions by the petitioner.

What were the issues?

1. Whether the petitioner should be permitted to withdraw CWP No. 19356 of 2025. Assessee's Contention: The learned counsel for the petitioner submitted that the petitioner had also filed CWP No. 19465 of 2026, which was allowed on 10.09.2026. Therefore, the petitioner requested permission to withdraw the current petition. Revenue's Contention: The judgment does not record any specific contention from the revenue regarding the withdrawal of the petition.

AI-generated summary — verify with the full judgment below

IN (Sr. No. 166)

Jaswinde

The ACIT

CORAM

Present :

DEEPAK (1) claimed th 2026 whi withdraw (2)

14.09.202 sunil yadav

Wh N THE HIGH COURT OF P AT CHANDI

r Singh Versus T/DCIT, CEN CIR, Amritsar an M : HON'BLE MR. JUSTICE HON'BLE MR. JUSTICE Mr. Rochak Singla, Advocate Ms. Paalki Bhandari, Advoca Ms. Kajal Dhiman, Advocate Mr. Varun Issar, Senior Stan Respondent(s)-Income Tax D

* * * K SIBAL, J. (Oral) Learned counsel for the pet hrough this petition, the petition ch stands allowed on 10.09.202 this petition. Dismissed as withdrawn.

( v

hether speaking/reasoned : Yes / No hether reportable : Yes / No PUNJAB & HARYANA IGARH

CWP No.19356 of 2025 Date of decision : 14.09.2026 .....Petitio nd others ` .....Responde E DEEPAK SIBAL E SUNISH BINDLISH e, ate and e for the petitioner. ding Counsel for the Department. titioner submits that for the re er had also filed CWP No.19465 6 and therefore, he be permitted (DEEPAK SIBAL) JUDGE ( SUNISH BINDLISH ) JUDGE o o

6 oner ents elief 5 of d to SUNIL YADAV 2026.09.15 16:42 I attest to the accuracy and authenticity of this order. Chandigarh

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