SUJAUDDIN KASIMSAB SAYYED vs. INCOME TAX APPELLATE TRIBUNAL THROUGH THE REGISTRAR AND ORS

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WP/1390/2020HC BombayHCBM01053605201914 December 2021Bench: HON'BLE SHRI JUSTICE K.R. SHRIRAM,HON'BLE SHRI JUSTICE AMIT BORKAR1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the petitioner's request for leave to withdraw the writ petition. The court's reasoning was based entirely on the petitioner's expressed desire to withdraw. Consequently, the writ petition was dismissed as withdrawn. No decision was made on the merits of the underlying dispute that led to the writ petition. The operative direction was to dismiss the petition as withdrawn. No issues were expressly left undecided by the High Court, as the matter was disposed of on the procedural request for withdrawal.

What were the facts?

The petitioner, Sujauddin Kasimsab Sayyed, filed a writ petition before the Bombay High Court challenging an order or action by the Income Tax Appellate Tribunal, Mumbai, and other respondents. The assessment year(s) and the specific order or action under challenge are not detailed in the provided text. The procedural history indicates that the matter reached the High Court. The amount in dispute is not stated. The judgment focuses solely on the petitioner's request to withdraw the petition.

What were the issues?

The primary issue before the High Court was whether to grant the petitioner's request to withdraw the writ petition. The petitioner, through Mr. Atul K. Jasani, sought leave to withdraw the petition. The respondents, represented by Mr. Suresh Kumar, were present. The judgment does not record any specific arguments from the revenue regarding the merits of the case or the withdrawal request, other than their presence. The question of law or mixed law and fact, if any, that the Tribunal had to decide is not mentioned in this High Court judgment.

AI-generated summary — verify with the full judgment below

1 901-WP 1390-2020.odt IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.1390 OF 2020 Sujauddin Kasimsab Sayyed ] … Petitioner Versus Income Tax Appellate Tribunal, Mumbai & Ors. ] … Respondents Mr. Atul K. Jasani for Petitioner. Mr. Suresh Kumar for Respondents.

CORAM :- K. R. SHRIRAM

AMIT B. BORKAR

, JJ.

DATE :- 14 DECEMBER

, 20

P. C. :- 1. Mr. Jasani seeks leave to withdraw the Petition. Leave granted. 2. Petition dismissed as withdrawn. (AMIT B. BORKAR, J.) (K. R. SHRIRAM, J.) URS 1 of 1 UMESH RAMESH SHINDE Digitally signed by UMESH RAMESH SHINDE Date: 2021.12.16 11:13:26 +0530

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