DEEPAK KUMAR vs. INCOME TAX OFFICER WARD 1(1) FARIDABAD AND OTHERS

PDF · subscribers
CWP/26436/2025HC Punjab & HaryanaPHHC01143041202510 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court held that the order for the present case (CWP-26436-2025) was to be found in the detailed judgment passed on the same date in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Consequently, all pending miscellaneous applications, if any, were also disposed of. No specific findings or reasoning pertaining to the facts or legal arguments of Deepak Kumar's case were recorded in this judgment itself, as it deferred to the other judgment.

What were the facts?

The petitioner, Deepak Kumar, filed a writ petition (CWP-26436-2025) 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 stated that the order for this case was to be found in a detailed judgment of even date passed in 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 issues that the High Court had to decide. It also does not record any arguments made by either the petitioner or the revenue. The entire decision is based on a reference to another judgment delivered on the same date in a different writ petition.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

CWP-26436-2025 (O&M) Reserved on : 08.09.2026 Date of decision: 10.09.2026

DEEPAK KUMAR

..... 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 15:44 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

Recent GST High Court judgments

Search GST case law →