RAJESH KUMAR JAIN vs. INCOME TAX OFFICER AND ANOTHER

CWP-4277-2025 (O&M) 119 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-4277-2025 (O&M) Date of decision : 08.09.2026 Rajesh Kumar Jain ...Petitioner Versus Income Tax Officer and another ...Respondents CORAM: HON’BLE MR. JUSTICE DEEPAK SIBAL HON’BLE MR. JUSTICE SUNISH BINDLISH Present: Mr. Shivam Jain, Advocate for the petitioner. (through V.C.). Ms. Gauri Neo Rampal, Senior Standing Counsel for the respondent(s). (through V.C.). DEEPAK SIBAL, J.(Oral) 1. Learned counsel for the petitioner seeks to withdraw this petition with liberty to the petitioner to file a fresh one on the same cause of action as also to challenge therein Section 147A of the Income Tax Act, 1961. 2. Dismissed as withdrawn with liberty as prayed for. (DEEPAK SIBAL) JUDGE (SUNISH BINDLISH) JUDGE 08.09.2026 Harish Kumar Whether speaking / reasoned: Yes No Whether Reportable : Yes No

-1- HARISH KUMAR 2026.09.09 18:07 I attest to the accuracy and integrity of this document