GAURAV MARWAH vs. INCOME TAX OFFICER WARD 1(3) FARIDABAD AND OTHERS

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CWP/21965/2025HC Punjab & HaryanaPHHC01120449202510 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, did not provide a separate detailed judgment for CWP-21965-2025. Instead, it directed that the order for this case should be considered as per the detailed judgment passed in CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Consequently, the specific findings, reasoning, and ratio decidendi applicable to Gaurav Marwah's petition are not elaborated upon in this document. The court also disposed of all pending miscellaneous applications related to the case. No issue was expressly left undecided, as the decision was deferred to another judgment.

What were the facts?

The petitioner, Gaurav Marwah, filed a writ petition (CWP-21965-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer, Ward 1(3), 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 for the detailed judgment, reference should be made to another 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 questions of law or fact that the High Court had to decide in CWP-21965-2025. It also does not record the arguments presented by either the petitioner or the respondents. The operative part of the judgment indicates that the decision in this case is based on the detailed judgment passed in a connected writ petition, CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Therefore, the specific issues and contentions for this particular writ petition are not detailed within this order.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-21965-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 GAURAV MARWAH ..... Petitioner Versus INCOME TAX OFFICER WARD 1(3), 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 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 14:33 I attest to the accuracy and authenticity of this document

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