SAVITA JINDAL vs. INCOME TAX OFFICER WARD 1(4) FARIDABAD AND OTHERS

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CWP/25875/2025HC Punjab & HaryanaPHHC01140167202510 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, decided to dispose of the writ petition (CWP-25875-2025) filed by Savita Jindal by referring to and adopting the reasoning and decision from a detailed judgment of even date passed in CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Consequently, the specific findings, reasoning, and ratio decidendi for Savita Jindal's case are not independently detailed but are subsumed within the judgment of the connected case. Any pending miscellaneous applications were also disposed of. The operative directions would therefore mirror those in the Jyoti Sareen judgment.

What were the facts?

The petitioner, Savita Jindal, filed a writ petition (CWP-25875-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents were the Income Tax Officer, Faridabad, and others. The judgment was reserved on 08.09.2026 and decided on 10.09.2026. The High Court, in its order, referred to a detailed judgment of even date passed in a different writ petition, CWP No. 15791 of 2024, titled 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 record any specific issues that the High Court had to decide in this particular writ petition. It explicitly states that the order is being passed based on the detailed judgment in a connected matter (CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others). Therefore, no arguments from the petitioner or the revenue regarding specific legal questions or factual disputes are recorded for this case. The High Court's decision is contingent on the outcome of the aforementioned connected case.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

CWP-25875-2025 (O&M) Reserved on : 08.09.2026 Date of decision: 10.09.2026

SAVITA JINDAL

..... Petitioner

Versus

INCOME TAX OFFICER, FARIDABAD AND OTHERS

..... Respondent(s)

CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL

HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL

Present : Mr. Kartik 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 respondent(s)-revenue.

* * *

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) shamsher

JUDGE

Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No SHAMSHER SINGH 2026.09.16 18:43 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

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