DEEPAK YADAV vs. INCOME TAX OFFICER, WARD 1(4) GURGAON AND OTHERS

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CWP/667/2025HC Punjab & HaryanaPHHC01004345202510 September 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court held that the present writ petition (CWP-667-2025) would be decided in terms of the detailed judgment passed in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Consequently, the outcome and reasoning for Deepak Yadav's petition are directly linked to the decision in the Jyoti Sareen case. The operative directions and the relief granted, if any, would be as per the detailed judgment in the connected matter. The judgment does not provide specific findings or reasoning for CWP-667-2025 itself, other than its disposition based on the companion case.

What were the facts?

The petitioner, Deepak Yadav, filed a writ petition (CWP-667-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents were the Income Tax Officer, Ward 4(1) Gurgaon, 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 was to be decided in terms of the 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 High Court was to decide the issues raised in CWP-667-2025. The judgment 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 issues before the High Court in the present case are those that were decided in Jyoti Sareen Vs. Union of India and others. The judgment does not specify the arguments made by the petitioner or the revenue in CWP-667-2025, but it indicates that the decision hinges on the reasoning and findings of the connected case.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-667-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 DEEPAK YADAV ..... 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 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 10:41 I attest to the accuracy and authenticity of this document

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