MALVIKA BHATIA vs. INCOME TAX OFFICER AND ANOTHER

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CWP/8320/2025HC Punjab & HaryanaPHHC01040506202514 July 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE RUPINDERJIT CHAHAL1 pages
AI SummaryRemanded

What did the High Court hold?

The High Court has not provided a specific decision or reasoning for CWP-28298-2024 in this excerpt. Instead, it has directed that the order for this case is to be found in the detailed judgment of even date passed in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. This implies that the outcome and reasoning for Yogesh Kumar Goel's petition are identical to those in the Jyoti Sareen case. The judgment also notes the disposal of all pending miscellaneous applications.

What were the facts?

The petitioner, Yogesh Kumar Goel, has filed a writ petition (CWP-28298-2024) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Deputy Commissioner of Income Tax and others. The order or action under challenge is not detailed in this excerpt. The procedural history indicates that the case was reserved on 08.09.2026 and decided on 10.09.2026. The Court has directed that the order for this case is to be seen in a detailed judgment of even date passed in CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. All pending miscellaneous applications have also been disposed of.

What were the issues?

The judgment does not explicitly state the issues that the Tribunal had to decide, nor does it record the arguments presented by the petitioner or the respondents. The excerpt indicates that the decision in this writ petition is based on the detailed judgment passed in a connected writ petition, CWP No.15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Therefore, the specific legal questions and contentions of the parties in CWP-28298-2024 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-28298-2024 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 YOGESH KUMAR GOEL ..... Petitioner Versus DEPUTY COMMISSIONER OF INCOME TAX 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. Saurabh Kapoor, Senior Standing Counsel, Mr. Rana Gurtej Singh, Junior Standing Counsel, Ms. Muskan Gupta, Advocate 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 15:16 I attest to the accuracy and authenticity of this document

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