JASMINDER KAUR vs. INCOME TAX OFFICER AND OTHERS

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CWP/22564/2024HC Punjab & HaryanaPHHC01118090202410 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court has not provided a specific decision or reasoning in this particular judgment. Instead, it has directed that the order for this writ petition is contained within the detailed judgment of even date passed in CWP No. 15791 of 2024 (Jyoti Sareen Vs. Union of India and others). Therefore, the findings, reasoning, and ratio decidendi for this specific case are not recorded here but are to be found in the referenced judgment. No specific relief or directions are mentioned in this order.

What were the facts?

This is a writ petition filed by the petitioner, Jasminder Kaur, against the Income Tax Officer and others. The High Court of Punjab & Haryana at Chandigarh has passed an order in this case. The judgment states that the order for this petition is to be found in a detailed judgment of even date passed in CWP No. 15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. All pending miscellaneous applications, if any, have also been disposed of.

What were the issues?

The judgment does not explicitly state the issues that the High Court had to decide. It also does not record any arguments made by the petitioner or the respondents. The operative part of the judgment refers to another case for the detailed order.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-22564-2024 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 JASMINDER KAUR ..... Petitioner Versus INCOME TAX OFFICER 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. Ms. Urvashi Dhugga, Senior Standing Counsel, Mr. Vaibhav Gupta, Junior Standing Counsel and Ms. Kavita, Advocate 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 2026.09.16 16:10 I attest to the accuracy and authenticity of this document

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