Agfa Healthcare India Private Limited vs. Deputy Commissioner of Income tax International Taxation Circle 1, Pune

WP/11723/2026HC BombayHCBM01033834202628 September 20261 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the statement made by the learned counsel for the petitioner regarding the instruction to withdraw the Writ Petition due to subsequent developments. In view of this statement, the High Court dismissed the Writ Petition as withdrawn. No order as to costs was made. The judgment does not contain any findings on the merits of the case, as the petition was withdrawn before any substantive adjudication.

What were the facts?

The assessee, Agfa Healthcare India Private Limited, filed a Writ Petition (WP) No. 11723 of 2026 before the High Court of Judicature at Bombay. The respondents were the Deputy Commissioner of Income Tax, International Taxation Circle-1, Pune, and others. The learned counsel for the petitioner made a statement before the court indicating that due to subsequent developments, they had instructions to withdraw the Writ Petition. The court was informed of this instruction.

What were the issues?

The High Court was not called upon to decide any substantive issues of law or fact. The sole matter before the court was the petitioner's request to withdraw the Writ Petition. The petitioner's counsel stated that due to subsequent developments, they had instructions to withdraw the petition. The revenue's contentions are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

WP 11723.2026.doc Agfa Healthcare India Pvt. Ltd. vs. DCIT

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 11723 OF 2026

Agfa Healthcare India Private Limited … Petitioner V/s. Deputy Commissioner of Income Tax, International Taxation Circle-1, Pune and Ors. … Respondents _______________________________________ Mr. Atul K. Jasani for the Petitioner _______________________________________ CORAM : B.P. COLABAWALLA AND FARHAN P. DUBASH, JJ. DATE : 28th SEPTEMBER 2026 P.C. : 1. The learned Counsel appearing on behalf of the Petitioner states that due to subsequent developments, he has instructions to withdraw the above Writ Petition. 2. In view of the aforesaid statement, the above Writ Petition is dismissed as withdrawn. However, there shall be no order as to costs. 3. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order. ( FARHAN P. DUBASH, J. ) ( B. P. COLABAWALLA, J. ) Jyoti Pawar Page 1 of 1 --------------------------------------- Order dated 28th September 2026 JYOTI PRAKASH PAWAR Digitally signed by JYOTI PRAKASH PAWAR Date: 2026.09.29 12:14:15 +0530

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