RAMJESH SINGH JHAJJ AY 2017 TO 18 vs. DEPUTY / ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1, CHD AND ORS

PDF · subscribers
CWP/4844/2026HC Punjab & HaryanaPHHC01026086202616 April 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI1 pages

No AI summary yet for this judgment.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.161 CWP-4844-2026 Date of decision: 16.04.2026 Ramesh Singh Jhajj ....Petitioner Versus The Deputy/Assistant Commissioner of Income Tax, Central Circle 1, Chandigarh and others ....Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MS. JUSTICE LAPITA BANERJI Present: None for the petitioner. Mr. Vidul Kapoor, Jr. Standing Counsel and Ms. Nikita Garg, Jr. Standing Counsel for the respondents. * * * DEEPAK SIBAL, J. (Oral) 1. There is no representation on behalf of the petitioner. 2. Dismissed in default. (DEEPAK SIBAL) JUDGE (LAPITA BANERJI) JUDGE April 16, 2026 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No JYOTI SHARMA 2026.04.16 18:43 I attest to the accuracy and integrity of this document chandigarh

Recent GST High Court judgments

Search GST case law →