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

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CWP/38851/2025HC Punjab & HaryanaPHHC01209536202510 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court did not render an independent decision on the merits of the case presented by Davinder Singh. Instead, it adopted the findings and reasoning from a separate, detailed judgment delivered on the same date in CWP No. 15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. Consequently, the operative directions and the relief granted to Davinder Singh would be contingent upon the outcome of the Jyoti Sareen case. The specific issues decided in Jyoti Sareen, and thus indirectly applied here, are not detailed in this excerpt. The court also disposed of all pending miscellaneous applications related to this petition.

What were the facts?

The petitioner, Davinder Singh, has filed a writ petition (CWP-38851-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer, Gobindgarh, and others representing the revenue. The specific assessment year(s) and the order or action under challenge are not detailed in this excerpt. The procedural history indicates that the case was reserved on 08.09.2026 and decided on 10.09.2026. The judgment states that the order for this petition is to be found in a detailed judgment passed on the same date in a different case, CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. All pending miscellaneous applications have also been disposed of.

What were the issues?

The High Court was not required to decide any specific issues in this particular writ petition as the order was passed based on a separate, detailed judgment. The judgment explicitly states, "For order see the detailed judgment of even date passed in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others." Therefore, no questions of law or fact were framed or argued by either the petitioner or the revenue in this specific proceeding. The court's action was to refer to the findings and reasoning in the aforementioned related writ petition.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

CWP-38851-2025 (O&M) Reserved on : 08.09.2026 Date of decision: 10.09.2026

DAVINDER SINGH

..... Petitioner

Versus

INCOME TAX OFFICER, GOBINDGARH 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. Saurabh Kapoor, Senior Standing Counsel,

Mr. Rana Gurtej Singh, Junior Standing Counsel,

Ms. Muskan Gupta, Advocate,

Mr. Vivek Sharma, Advocate,

Ms. Tanya Kumar, Advocate, 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 15:45 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

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