YOGESH GOYAL vs. INCOME TAX OFFICER WARD 2(3) FARIDABAD AND OTHERS
What did the High Court hold?
The High Court of Punjab & Haryana at Chandigarh, in its order dated 10.09.2026, directed that the detailed judgment for CWP-909-2025 (Yogesh Goyal Vs. Income Tax Officer Ward 2(3) Faridabad and Others) should be referred to the judgment passed in CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Consequently, the specific findings, reasoning, and ratio decidendi for CWP-909-2025 are not elaborated upon in this particular order. The operative directions would be those contained in the referenced judgment. Any pending miscellaneous applications were also disposed of.
What were the facts?
The petitioner, Yogesh Goyal, filed a writ petition (CWP-909-2025) before the High Court of Punjab & Haryana at Chandigarh. The respondents are the Income Tax Officer, Ward 2(3), 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. All pending miscellaneous applications were also disposed of.
What were the issues?
The judgment does not explicitly state the specific issues that the High Court had to decide in CWP-909-2025. It is noted that the order for this petition is based on the detailed judgment of an identically constituted bench in CWP No. 15791 of 2024 - Jyoti Sareen Vs. Union of India and others. Therefore, the issues decided in CWP-909-2025 are implicitly the same as those decided in Jyoti Sareen Vs. Union of India and others. The judgment does not record the arguments presented by either the petitioner or the respondents for CWP-909-2025.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-909-2025 (O&M) Reserved on :08.09.2026 Date of decision: 10.09.2026 YOGESH GOYAL ..... Petitioner Versus INCOME TAX OFFICER WARD 2(3) 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 17:26 I attest to the accuracy and authenticity of this document
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