Sunita Devi vs. State Of Haryana And Ors
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144 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-24964-2026 (O&M) Date of Decision: 11th August, 2026. SUNITA DEVI
.…...Petitioner(s) V/s STATE OF HARYANA AND OTHERS
......Respondent(s)
CORAM: HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ROHIT KAPOOR
Present Mr. Rana Gurtej Singh, Advocate, for Mr. Nikhil Goyal, Advocate, for the petitioner.
Mr. Sourabh Goel, Addl. A.G., Haryana.
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ASHWANI KUMAR MISHRA, A.C.J. (Oral)
Since various factual issues have been raised by the petitioner in the present Writ Petition, therefore, the proper course/remedy available to the petitioner is to challenge the impugned order in Appeal under Section 112 of the Goods and Services Tax Act, 2017 before the GST Appellate Tribunal. As such, we are not inclined to entertain the present Writ Petition.
Leaving it open to the petitioner to pursue such remedy, the present Writ Petition stands dismissed.
Pending application(s), if any, shall stand disposed of accordingly.
[ASHWANI KUMAR MISHRA] ACTING CHIEF JUSTICE
[ROHIT KAPOOR] JUDGE
August 11, 2026 Ess Kay
Whether speaking / reasoned :
Yes / No Whether Reportable
:
Yes / No SURESH KUMAR 2026.08.16 16:40 I attest to the accuracy and integrity of this document
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.