DAVINDER SINGH vs. INCOME TAX OFFICER WARD 1 KHANNA AND OTHERS

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CWP/38850/2025HC Punjab & HaryanaPHHC01209540202510 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court did not provide a specific finding or reasoning for the present case (CWP-38850-2025). Instead, it directed that the order for this petition would follow the detailed judgment passed in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Therefore, the specific outcome, reasoning, and ratio decidendi for Davinder Singh's case are not detailed within this order. No issues were expressly left undecided, as the decision was deferred to another judgment.

What were the facts?

The petitioner, Davinder Singh, filed a writ petition (CWP-38850-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer, Ward 1, Khanna, and others. The judgment was reserved on 08.09.2026 and decided on 10.09.2026. The High Court indicated that the order for this case 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 CWP-38850-2025. It also does not record the arguments presented by either the petitioner or the respondents. The decision was based on a reference to a separate, detailed judgment in a connected writ petition.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-38850-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 DAVINDER SINGH ..... Petitioner Versus INCOME TAX OFFICER WARD 1 KHANNA 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. Ranvijay Singh, Senior Standing Counsel Mr. Vidul Kapoor, 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 15:57 I attest to the accuracy and authenticity of this document

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