SUNDEEP CHANDHYOK vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1 FARIDABAD AND OTHERS
What did the High Court hold?
The High Court of Punjab & Haryana at Chandigarh, in its judgment dated 10.09.2026, decided that the order in CWP-23711-2025 (O&M) would be the same as 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 for CWP-23711-2025 are not elaborated upon in this excerpt, as they are contingent on the decision in the companion case. The operative directions for CWP-23711-2025 are therefore not specified here, other than the general statement that it will follow the other judgment. Any pending miscellaneous applications were also disposed of.
What were the facts?
The petitioner, Sundeep Chandhyok, filed a writ petition (CWP-23711-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Assistant Commissioner of Income Tax Circle 1, Faridabad, and others. The judgment was reserved on 08.09.2026 and decided on 10.09.2026. The High Court indicated that the order for this case would be the same as 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 raised in CWP-23711-2025. However, the judgment explicitly states that the order for this case is to follow the detailed judgment in CWP No.15791 of 2024. Therefore, the specific issues before the court in CWP-23711-2025 are not detailed in this excerpt, nor are the arguments presented by the petitioner or the revenue. The judgment does not record any arguments for either side in relation to CWP-23711-2025, as it defers to the decision in the other writ petition.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-23711-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 SUNDEEP CHANDHYOK ..... Petitioner Versus ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1 FARIDABAD AND OTHERS ..... Respondent(s) CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL Present : Mr. Kartik Bansal, Advocate, 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 14:47 I attest to the accuracy and authenticity of this document
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