MOHIT SAHGAL vs. ADDITIONAL COMMISSIONER OF INCOME TAX RANGE 28 DELHI & ORS.

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W.P.(C)/15163/2026HC DelhiDLHC01049375202612 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 allowed the petitioner to take all his pleas before the Assessing Officer and, if required, before the Appellate Authority, as per the law. The reasoning for granting this permission was based on the petitioner's submission and the absence of any objection from the revenue. Consequently, the writ petition was dismissed as withdrawn. The pending application was also disposed of accordingly. No specific findings were made on the merits of the underlying tax dispute, as the case was decided on a procedural point.

What were the facts?

The petitioner, Mohit Sahgal, filed a writ petition before the Delhi High Court challenging an action or order by the Additional Commissioner of Income Tax, Range 28, Delhi, and others. The specific assessment year(s) and the exact nature of the order or action under challenge are not detailed in the judgment. The procedural history leading to the writ petition is also not elaborated upon. The matter came before a Division Bench of the Delhi High Court comprising Hon'ble Mr. Justice Dinesh Mehta and Hon'ble Dr. Justice Aditi Choudhary.

What were the issues?

The primary issue was whether the petitioner should be permitted to withdraw the writ petition. The petitioner, through his counsel, sought permission to withdraw the petition with the liberty to raise all his pleas before the Assessing Officer and, if necessary, before the Appellate Authority, in accordance with the law. The respondents, represented by the Standing Counsel and Junior Standing Counsels, did not appear to contest this request. The judgment does not record any specific arguments from the revenue's side regarding the merits of the case or the withdrawal request.

AI-generated summary — verify with the full judgment below

$~52 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010493752026 + W.P.(C) 15163/2026 & CM APPL. 71188/2026

MOHIT SAHGAL

.....Petitioner Through: Mr. Rohan Thawani & Ms. Aakriti Vikas, Advocates.

versus

ADDITIONAL COMMISSIONER OF INCOME TAX RANGE 28 DELHI & ORS.

.....Respondents Through: Mr. Gaurav Gupta, SSC with Mr. Shivendra Singh & Mr. Yojit Pareek, JSCs.

CORAM:

HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE DR. JUSTICE ADITI CHOUDHARY

O R D E R %

12.10.2026 1. After arguing for some time, Mr. Rohan Thawani, learned counsel for the petitioner, seeks permission to withdraw the present writ petition with a liberty to take all his pleas before the Assessing Officer and if needed before the Appellate Authority, in accordance with law. 2. Permission granted. 3. With the liberty as prayed, the writ petition is dismissed as withdrawn. 4. Pending application is also disposed of accordingly.

DINESH MEHTA, J.

ADITI CHOUDHARY, J. OCTOBER 12, 2026/nk

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 14/10/2026 at 11:42:06

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