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

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CWP/22004/2025HC Punjab & HaryanaPHHC01120285202510 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court held that the present writ petition (CWP-22004-2025) is to be decided in accordance with the detailed judgment passed in CWP No.15791 of 2024, Jyoti Sareen Vs. Union of India and others. No specific findings or reasoning pertaining to the facts of Gaurav Marwah's case are provided in this order. The operative direction is to follow the decision in the aforementioned connected case. Any pending miscellaneous applications related to this petition have also been disposed of.

What were the facts?

The petitioner, Gaurav Marwah, has filed a writ petition (CWP-22004-2025) 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 the present writ petition is to be decided in terms of the detailed judgment passed in a connected case, CWP No.15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. All pending miscellaneous applications were also disposed of.

What were the issues?

The High Court was to decide the issues arising in CWP-22004-2025. However, the judgment explicitly states that the order for this petition is to be passed in terms of the detailed judgment in CWP No.15791 of 2024. Therefore, the specific issues and arguments for CWP-22004-2025 are not recorded in this order. The judgment does not mention any arguments presented by either the petitioner or the respondents in this specific case.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-22004-2025 (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 and Ms. Kritika 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 13:42 I attest to the accuracy and authenticity of this document

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