AVNISH BHASIN vs. ASSISTANT COMMISSIONER OF INCOME TAX AND OTHERS

AT CHANDIGARH Sr. No.119 CWP-2451-2026 Date of decision: 20.07.2026 Avnish Bhasin ....Petitoner Versus Assistant Commissioner of Income Tax, Circle 1, Faridabad and others ....Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL Present: Mr. Vishav Bharti Gupta, Advocate (through VC) for the petitioner. Mr. Varun Issar, Sr. Standing Counsel with Ms. Nikita Garg, Jr. Standing Counsel, for the respondents. * * * DEEPAK SIBAL, J. (Oral) 1. Learned counsel for the petitioner seeks to withdraw this petition with liberty to the petitioner to file a fresh one on the same cause of action as also to challenge therein Section 147A of the Income Tax Act, 1961. 2. Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (RUPINDERJIT CHAHAL) JUDGE July 20, 2026 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2026.07.21 17:08 I attest to the accuracy and integrity of this document chandigarh