YOGESH GOYAL vs. INCOME TAX OFFICER, WARD 2(3) FARIDABAD AND OTHERS

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CWP/4085/2025HC Punjab & HaryanaPHHC01023827202510 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 order dated 10.09.2026, decided CWP-4085-2025 by referring to a detailed judgment passed in CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Consequently, the specific findings, reasoning, and ratio decidendi for CWP-4085-2025 are not elaborated upon in this excerpt. The operative directions would have been those contained in the judgment in Jyoti Sareen's case. Any pending miscellaneous applications were also disposed of.

What were the facts?

The petitioner, Yogesh Goyal, filed a writ petition before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer, Ward 2(3), Faridabad, and others. The judgment indicates that the present case, CWP-4085-2025, was reserved on 08.09.2026 and decided on 10.09.2026. The court's order for this petition was based on a 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 that the High Court had to decide in CWP-4085-2025. It is stated that the order for this petition is based on the detailed judgment passed in CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Therefore, the issues decided in the present writ petition are implicitly those decided in the referenced judgment. The judgment does not record any specific arguments made by the petitioner or the respondents for CWP-4085-2025, other than noting the appearance of their respective counsel.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-4085-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 YOGESH GOYAL ..... Petitioner Versus INCOME TAX OFFICER, WARD 2(3) FARIDABAD 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. Varun Issar, Senior Standing Counsel, Ms. Pridhi Sandhu, Junior Standing Counsel and Ms. Nikita Garg, 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 2026.09.16 16:15 I attest to the accuracy and authenticity of this document

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