YOGESH KUMAR GOEL vs. DEPUTY COMMISSIONER OF INCOME TAX AND OTHERS

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CWP/28344/2024HC Punjab & HaryanaPHHC01142848202410 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 detailed judgment of even date passed in CWP No. 15791 of 2024 (Jyoti Sareen Vs. Union of India and others), has provided the order for this case. Consequently, all pending miscellaneous applications related to this petition have also been disposed of. The specific findings, reasoning, ratio, and operative directions are not detailed in this excerpt but are contained within the referenced judgment.

What were the facts?

This is a writ petition filed by the petitioner, Yogesh Kumar Goel, against the Deputy Commissioner of Income Tax 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 years, amounts in dispute, or procedural history beyond the filing of the writ petition are recorded in this excerpt.

What were the issues?

The provided text does not contain the specific issues that the High Court had to decide, nor does it detail the arguments presented by the petitioner or the respondents. It merely refers to a separate, detailed judgment for the order. Therefore, no questions of law or fact, nor any contentions or reliance on authorities, are recorded for this specific case excerpt.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-28344-2024 (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 14:47 I attest to the accuracy and authenticity of this document

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