DEEPAK DHAMIJA vs. INCOME TAX OFFICER WARD 1(1) FARIDABAD AND OTHERS

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CWP/20586/2025HC Punjab & HaryanaPHHC01112670202522 July 2025Bench: 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, decided that the present writ petition (CWP-20586-2025) would be governed by the detailed judgment passed in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Consequently, no independent findings or reasoning are provided for the specific issues raised by Deepak Dhamija in this particular petition. The operative direction is to follow the decision in the connected case. Any pending miscellaneous applications were also disposed of. The judgment does not record any issue as expressly left undecided.

What were the facts?

The petitioner, Deepak Dhamija, filed a writ petition (CWP-20586-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents were the Income Tax Officer, Faridabad, and others. The judgment was reserved on 08.09.2026 and decided on 10.09.2026. The High Court, in its order, stated that the decision in this case would be based on the 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 judgment does not explicitly state the specific issues that the High Court had to decide in CWP-20586-2025. However, by referencing the detailed judgment in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others, it implies that the core legal questions addressed in the latter case are also relevant to the present petition. The specific legal provisions and arguments presented by the petitioner and the revenue in CWP-20586-2025 are not recorded in this excerpt. The judgment does not name any authorities, circulars, or precedents relied upon for this specific case.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

CWP-20586-2025 (O&M) Reserved on : 08.09.2026 Date of decision: 10.09.2026

DEEPAK DHAMIJA

..... Petitioner

Versus

INCOME TAX OFFICER, FARIDABAD AND OTHERS

..... Respondent(s)

CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL

HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL

Present : Mr. Kartik Bansal, 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 respondent(s)-revenue.

* * *

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) shamsher

JUDGE

Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No SHAMSHER SINGH 2026.09.15 16:06 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

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