SUSHIL BANSAL vs. ASSISTANT COMMISSIONER OF INCOME TAX AND OTHERS
What did the High Court hold?
The High Court of Punjab & Haryana at Chandigarh, in its order dated 10.09.2026, decided that the present writ petition (CWP-24662-2024) would be disposed of in accordance with 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 pertaining to Sushil Bansal's case are not elaborated upon here, as they are contingent on the outcome of the connected writ petition. The court also noted that all pending miscellaneous applications, if any, stood disposed of.
What were the facts?
The petitioner, Sushil Bansal, filed a writ petition (CWP-24662-2024) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Assistant Commissioner of Income Tax 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 - 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 the writ petition filed by Sushil Bansal. 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 presented by the petitioner and the revenue in CWP-24662-2024 are not detailed in this specific order. The operative part of this judgment relies entirely on the findings of the connected case.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-24662-2024 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 SUSHIL BANSAL ..... Petitioner Versus ASSISTANT COMMISSIONER OF INCOME TAX 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. Ranvijay Singh, Senior Standing Counsel Mr. Vidul Kapoor, 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 2026.09.16 17:52 I attest to the accuracy and authenticity of this document
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