BRIJBALA GOEL vs. INCOME TAX OFFICER, WARD 1(1), FARIDABAD AND OTHERS

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CWP/2628/2025HC Punjab & HaryanaPHHC01015957202510 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court has indicated that the order for this writ petition is contained within the detailed judgment passed in CWP No. 15791 of 2024. Consequently, the specific findings, reasoning, and ratio decidendi for this case are not elaborated upon in this excerpt. The court has also noted that all pending miscellaneous applications have been disposed of. No specific relief or operative directions are mentioned here, as the substantive decision is deferred to the referenced judgment.

What were the facts?

This is a writ petition filed by the petitioner, Brijbala Goel, against the Income Tax Officer, Ward 1(1), Faridabad, and others. The judgment states that the order for this case is to be found in a detailed judgment of even date passed in CWP No. 15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. All pending miscellaneous applications, if any, have also been disposed of. No specific assessment year, amount in dispute, or procedural history beyond the filing of the writ petition is recorded in this excerpt.

What were the issues?

The judgment does not explicitly state the questions the Tribunal had to decide or the arguments presented by each side. It merely refers to a separate, detailed judgment for the order. Therefore, the issues and arguments are not recorded in this excerpt.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-2628-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 BRIJBALA GOEL ..... Petitioner Versus INCOME TAX OFFICER, WARD 1(1), FARIDABAD 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. Varun Issar, Senior Standing Counsel, Ms. Pridhi Sandhu, Junior Standing Counsel and Ms. Nikita Garg, 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 2026.09.15 16:34 I attest to the accuracy and authenticity of this document

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