HANEELA BAJWA vs. INCOME TAX OFFICER AND OTHERS

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CWP/25952/2024HC Punjab & HaryanaPHHC01133182202410 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 did not provide a specific ruling or reasoning for the case of Haneela Bajwa. Instead, it directed that the order for this petition would be the same as the detailed judgment passed in CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Therefore, the specific findings, reasoning, and ratio decidendi for Haneela Bajwa's case are not recorded in this judgment. All pending miscellaneous applications were also disposed of.

What were the facts?

The petitioner, Haneela Bajwa, filed a writ petition before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer, Ward 2(1), Chandigarh, and others. The judgment indicates that this case was reserved on September 8, 2026, and decided on September 10, 2026. The High Court stated that the order for this petition would be the same as 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 judgment does not explicitly state the specific issues or questions of law that the High Court had to decide in this writ petition. It also does not record the arguments presented by either the petitioner or the respondents. The court's decision was based on a reference to a detailed judgment passed in a connected writ petition, CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-25952-2024 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 HANEELA BAJWA ..... Petitioner Versus INCOME TAX OFFICER, WARD 2(1), CHANDIGARH 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 2026.09.15 15:16 I attest to the accuracy and authenticity of this document

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