SHANKUNTLA vs. INCOME TAX OFFICER WARD 4(1) GURGAON AND OTHERS

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CWP/617/2025HC Punjab & HaryanaPHHC01004070202510 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 judgment dated September 10, 2026, in CWP-617-2025, has stated that the order for this case is to be seen in the detailed judgment of even date passed in CWP No. 15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. Consequently, the specific findings, reasoning, and ratio decidendi for CWP-617-2025 are not elaborated upon in this excerpt. The court has also disposed of all pending miscellaneous applications, if any, in this matter. No specific relief or operative directions are mentioned for Shakuntla in this excerpt, as the decision hinges on the companion case.

What were the facts?

This is a judgment from the High Court of Punjab & Haryana at Chandigarh concerning a writ petition (CWP-617-2025). The petitioner is Shakuntla, and the respondents are the Income Tax Officer Ward 4(1) Gurgaon and others. The order was reserved on September 8, 2026, and decided on September 10, 2026. The court's decision in this case is based on a detailed judgment passed in a related case, CWP No. 15791 of 2024, titled 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 questions of law or fact that the High Court had to decide in CWP-617-2025. It also does not record the arguments presented by either the petitioner (Shakuntla) or the respondents (Income Tax Officer and others). The court's decision is explicitly stated to be based on the detailed judgment of an even date passed in CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Therefore, the specific issues and contentions for this particular writ petition are not recorded in the provided text.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-617-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 SHAKUNTLA ..... Petitioner Versus INCOME TAX OFFICER WARD 4(1) GURGAON 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. 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 17:03 I attest to the accuracy and authenticity of this document

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