ASHOK CHANDNA vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1 FARIDABAD AND OTHERS

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CWP/7738/2025HC Punjab & HaryanaPHHC01042906202510 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 order dated 10.09.2026, did not provide a specific ruling or reasoning for CWP-7738-2025 directly within this document. Instead, it directed that the detailed judgment for this case is to be found in another case, CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others, which was also decided on the same date. Consequently, the specific findings, reasoning, ratio decidendi, and operative directions pertaining to Ashok Chandna's petition are not detailed here. The judgment also notes the disposal of all pending miscellaneous applications.

What were the facts?

The petitioner, Ashok Chandna, filed a writ petition (CWP-7738-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Assistant Commissioner of Income Tax Circle 1, Faridabad, and others. The judgment was reserved on 08.09.2026 and decided on 10.09.2026. The High Court, in its order, stated that for the detailed judgment, reference should be made to another case, CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others, passed on the same date. 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-7738-2025. It also does not record the arguments advanced by either the petitioner or the respondents. The order merely directs that the detailed judgment is contained in a separate, contemporaneously decided writ petition (CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others). Therefore, the specific issues and contentions for this particular case are not discernible from the provided text.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-7738-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 ASHOK CHANDNA ..... Petitioner Versus ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1 FARIDABAD 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 17:31 I attest to the accuracy and authenticity of this document

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