YOGESH KUMAR GOEL vs. DEPUTY COMMISSIONER OF INCOME TAX AND OTHERS
What did the High Court hold?
The High Court of Punjab & Haryana at Chandigarh, in its order dated 10.09.2026, has disposed of the writ petition filed by Yogesh Kumar Goel. The Court has indicated that the detailed reasoning and operative directions are contained in a judgment of even date passed in CWP No.15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. Consequently, the specific findings, reasoning, and ratio decidendi pertaining to Yogesh Kumar Goel's petition are not elaborated upon in this excerpt. The judgment also notes the disposal of all pending miscellaneous applications. No issue was expressly left undecided, but the substantive decision is deferred to the connected judgment.
What were the facts?
The petitioner, Yogesh Kumar Goel, has filed a writ petition (CWP-28298-2024) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Deputy Commissioner of Income Tax and others. The judgment indicates that the order being challenged is not detailed in this specific excerpt. The case was reserved on 08.09.2026 and decided on 10.09.2026. The High Court has referred to a detailed judgment of even date passed in a connected matter, CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others, for the operative part of the decision. All pending miscellaneous applications have also been disposed of.
What were the issues?
The specific questions of law or fact that the High Court had to decide are not explicitly stated in this excerpt, as the judgment refers to a connected matter for the detailed reasoning. Therefore, the issues and the arguments of the petitioner and the revenue cannot be determined from this text. The judgment does not record any specific arguments made by either side regarding the substantive grounds of the petition.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-28298-2024 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 YOGESH KUMAR GOEL ..... Petitioner Versus DEPUTY COMMISSIONER OF INCOME TAX 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. Saurabh Kapoor, Senior Standing Counsel, Mr. Rana Gurtej Singh, Junior Standing Counsel, Ms. Muskan Gupta, 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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