RAJINDER MEHTA vs. INCOME TAX OFFICER, WARD 2(1), FARIDABAD AND OTHERS

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CWP/4244/2025HC Punjab & HaryanaPHHC01025204202510 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 that the present writ petition (CWP-4244-2025) would be disposed of in accordance with the detailed judgment passed on the same date in CWP No. 15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. Consequently, the specific findings, reasoning, and ratio decidendi applicable to CWP-4244-2025 are not elaborated upon in this order. The operative directions would be those contained in the judgment of Jyoti Sareen. Any pending miscellaneous applications were also disposed of.

What were the facts?

The petitioner, Rajinder Mehta, filed a writ petition (CWP-4244-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer, Ward 2(1), Faridabad, and others. The judgment was reserved on 08.09.2026 and decided on 10.09.2026. The High Court, in its order, stated that the present writ petition is to be decided in terms of 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, were also disposed of.

What were the issues?

The High Court was to decide the issues raised in CWP-4244-2025. However, the judgment does not specify the exact questions of law or fact that were to be decided in this particular writ petition. Instead, it explicitly states that the order for this petition is to be passed in terms of the detailed judgment in CWP No. 15791 of 2024. Therefore, the specific issues and arguments of the petitioner and the revenue for CWP-4244-2025 are not recorded in this order. The arguments and issues decided in CWP No. 15791 of 2024 would be determinative of the outcome.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-4244-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 RAJINDER MEHTA ..... Petitioner Versus INCOME TAX OFFICER, WARD 2(1), 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 2026.09.15 17:39 I attest to the accuracy and authenticity of this document

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