SAGAR YADAV vs. INCOME TAX OFFICER WARD 4(1) GURGAON AND OTHERS
What did the High Court hold?
The High Court of Punjab & Haryana at Chandigarh, in its order dated 10.09.2026, decided that the writ petition filed by Sagar Yadav (CWP-685-2025) would be disposed of in terms of the detailed judgment passed in a connected matter, CWP No.15791 of 2024, titled Jyoti Sareen Vs. Union of India and others. The Court also directed that all pending miscellaneous applications, if any, were disposed of. The specific findings, reasoning, and ratio decidendi pertaining to the issues raised in CWP-685-2025 are not elaborated upon in this excerpt, as they are contingent on the judgment in the connected case. No specific relief or operative directions are mentioned for Sagar Yadav beyond the reference to the other judgment.
What were the facts?
The petitioner, Sagar Yadav, filed a writ petition (CWP-685-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are 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 is to be decided in terms of a 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 judgment does not explicitly frame the issues for determination. However, the operative part of the order indicates that the present writ petition is to be decided in line with the judgment in CWP No.15791 of 2024. The specific legal questions and arguments presented by the petitioner and the revenue in CWP-685-2025 are not detailed in this excerpt. The decision hinges on the outcome of the connected case, Jyoti Sareen Vs. Union of India and others, which is not provided here. Therefore, the specific contentions of the parties and the legal provisions at play for this particular writ petition are not recorded.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-685-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 SAGAR 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. Manpreet Singh Kanda, 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 17:11 I attest to the accuracy and authenticity of this document
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