BAGRRYS INDIA PRIVATE LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 4(2), DELHI & ANR.

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W.P.(C)/13075/2026HC DelhiDLHC01042361202605 October 2026Bench: HON'BLE MR. JUSTICE DINESH MEHTA,HON'BLE DR. JUSTICE ADITI CHOUDHARY1 pages
AI SummaryWithdrawn

What did the High Court hold?

The Delhi High Court granted the petitioner's request to withdraw the writ petition. The Court permitted the petitioner to take appropriate remedies, including filing a fresh writ petition. Consequently, the writ petition was dismissed as withdrawn, with the liberty as prayed for by the petitioner. All pending applications were also disposed of.

What were the facts?

The petitioner, Bagrrys India Private Limited, filed a writ petition before the Delhi High Court. The respondents were the Assistant Commissioner of Income Tax, Circle 4(2), Delhi, and another. The petitioner sought to withdraw the writ petition with liberty to pursue an appropriate remedy, including filing a fresh writ petition. The Court had previously directed the respondents' counsel to provide approval to the petitioner's counsel. This approval was handed over on October 5, 2026.

What were the issues?

1. Whether the petitioner should be granted permission to withdraw the writ petition with liberty to take appropriate remedy, including filing a fresh writ petition. Assessee's Contention: The petitioner sought permission to withdraw the writ petition with liberty to take appropriate remedy, including filing a fresh writ petition. Revenue's Contention: The judgment records no specific argument from the revenue regarding the withdrawal of the petition. However, the revenue's counsel handed over a copy of an approval as directed by the Court.

AI-generated summary — verify with the full judgment below

$~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010423612026 + W.P.(C) 13075/2026, CM APPLs. 60813-60815/2026

BAGRRYS INDIA PRIVATE LIMITED

.....Petitioner

Through: Mr. Jagdev Singh Gulliya, Adv.

versus ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 4(2), DELHI & ANR. .....Respondents Through: Mr. Vipul Agrawal, SSC with Ms. Sakashi Shairwal, JSC, Mr. Gaoraang Ranjan & Ms. Harshita Kotru, Advs.

CORAM:

HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE DR. JUSTICE ADITI CHOUDHARY

O R D E R %

05.10.2026 1. As directed by this Court vide order dated 24.09.2026, Mr. Vipul Agrawal, learned senior standing counsel for the respondents has handed over a copy of the approval to learned counsel for the petitioner.. 2. Learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to take appropriate remedy, including filing a fresh writ petition. 3. Permission granted. 4. The writ petition is dismissed, as withdrawn, with liberty as prayed. Pending applications also stand disposed of.

DINESH MEHTA, J

ADITI CHOUDHARY, J OCTOBER 5, 2026/ck This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/10/2026 at 13:41:04

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