SHELLY CHHABRA vs. INCOME TAX OFFICER

CWP-20207-2024 (O&M) 173 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-20207-2024 (O&M) Date of decision : 02.09.2026 Shelly Chhabra ...Petitioner Versus Income Tax Officer ...Respondents CORAM: HON’BLE MR. JUSTICE DEEPAK SIBAL HON’BLE MR. JUSTICE SUNISH BINDLISH Present: Mr.Alok Mittal, Advocate for the petitioner. Mr. Ranvijay Singh, Jr. Standing Counsel with Mr. Vidul Kapoor, Jr. Standing Counsel for the respondent. DEEPAK SIBAL, J.(Oral) 1. Learned counsel for the petitioner seeks to withdraw this petition with liberty to the petitioner to file a fresh one on the same cause of action as also to challenge therein Section 147A of the Income Tax Act, 1961. 2. Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (SUNISH BINDLISH) JUDGE 02.09.2026 Harish Kumar Whether speaking / reasoned: Yes No Whether Reportable : Yes No

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