HANEELA BAJWA vs. INCOME TAX OFFICER AND OTHERS

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CWP/24943/2024HC Punjab & HaryanaPHHC01130029202410 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court of Punjab & Haryana at Chandigarh, in its order dated 10.09.2026, did not provide a detailed judgment for the writ petition filed by Haneela Bajwa (CWP-24943-2024). Instead, it directed that the detailed judgment for this case should be referred to the judgment passed in CWP No.15791 of 2024, titled Jyoti Sareen Vs. Union of India and others, of the even date. Consequently, no specific findings, reasoning, or ratio decidendi were provided for Haneela Bajwa's petition within this text. All pending miscellaneous applications related to this petition were also disposed of.

What were the facts?

The petitioner, Haneela Bajwa, filed a writ petition (CWP-24943-2024) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer and others. The judgment was reserved on 08.09.2026 and decided on 10.09.2026. The High Court, in its order, stated that for the detailed judgment, reference should be made to another case, CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. All pending miscellaneous applications, if any, were also disposed of.

What were the issues?

The judgment does not explicitly state the specific questions of law or fact that the High Court had to decide in this particular writ petition. It also does not record the arguments presented by either the petitioner or the respondents. The order simply directs that the detailed judgment is to be found in a related writ petition, CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Therefore, the specific issues and arguments for this case are not recorded in the provided text.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-24943-2024 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 HANEELA BAJWA ..... 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 16:23 I attest to the accuracy and authenticity of this document

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