RAM HOTUMAL RANGALANI vs. INCOME TAX OFFICER WARD 2 (1), KOLHAPUR AND ORS.

WP/2718/2026HC BombayHCBM07006650202624 August 20265 pages

AI SummaryRemanded

What did the High Court hold?

The High Court, comprising Sharmila U. Deshmukh and Neeraj P. Dhote, JJ., did not decide any substantive issues related to the income tax matters of the petitioners. Instead, the Court issued an administrative direction based on an Administrative Order dated 26th June 2026. The Court directed the Registry to expeditiously transfer all the mentioned writ petitions to the Principal Seat at Bombay. No findings were made on the merits of any petition, and no relief was granted or denied concerning the income tax disputes. The operative direction solely pertains to the procedural transfer of the cases. No issues were left undecided as the court did not delve into the substantive grounds of the petitions.

What were the facts?

The judgment concerns multiple writ petitions filed by various individuals, including Shoba Revansiddha Badadal, Shailesh Suil Velapure, Virendra Kallappa Chougule, Pravin Jaynarayan Bhutada, Mobataram, Ajay Manohar Nagdev, Rajendra Shivajirao Patil, Sunil Gyanchand Chotthani, Munir Mohamadhusen Patwekar, Sunil Maruti Jadhav, Ram Hotumal Rangalani, Amrutrao Dattajirao Naiknimbalkar, Dhanaji Dnyanu Kumbhar, Kailash Harishkumar Shambhavani, Bhushan Bhasakar Joshi, Hanuman Premraj Toshniwal, and Ram Tanaji Patil. These petitions are directed against the Income Tax Officer and Assistant Commissioner of Income Tax, various wards and circles in Solapur, Pandharpur, Ichalkaranji, Kolhapur, and Sangli. The specific assessment years and the nature of the orders or actions under challenge are not detailed in the provided text. The procedural history indicates that these matters were mentioned and taken on board by the Bombay High Court, Circuit Bench at Kolhapur.

What were the issues?

The primary issue before the High Court was the administrative transfer of these writ petitions. The judgment does not record any specific legal or factual disputes between the petitioners (assessee) and the respondents (revenue) regarding income tax assessments. Therefore, there are no questions of law or mixed law and fact framed for decision by the Tribunal. The petitioners, represented by Ms. Hetal Laghave and Ms. Tejal Mhatre, did not present any arguments concerning the merits of their respective income tax cases. Similarly, the revenue's contentions are not recorded in the provided text. The core of the proceedings, as presented, revolves around the court's administrative direction.

AI-generated summary — verify with the full judgment below

501-505-507-520-WP-6168-2025.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CIVIL APPELLATE JURISDICTION (501)

WRIT PETITION NO. 6168 OF 2025

Shoba Revansiddha Badadal ...Petitioner. Versus Income Tax Oicer, Ward 2(3), Solapur and Others ...Respondents. WITH (502)

WRIT PETITION NO. 7585 OF 2025

Shailesh Suil Velapure ...Petitioner. Versus Income Tax Oicer, Ward-2, Pandharpur and Others ...Respondents. WITH (503)

WRIT PETITION NO. 11217 OF 2025

Virendra Kallappa Chougule ...Petitioner. Versus Income Tax Oicer, Ward-1, Ichalkaranji and Others ...Respondents. WITH (504)

WRIT PETITION NO. 411 OF 2026

Pravin Jaynarayan Bhutada ...Petitioner. Versus Assistant Commissioner of Income Tax, Circle-1, Solapur and Others ...Respondents. WITH (505)

WRIT PETITION NO. 412 OF 2026

Mobataram ...Petitioner. Versus Income Tax Oicer, Ward 1(1), Solapur and Others ...Respondents. Gaikwad RD 1 of

501-505-507-520-WP-6168-2025.doc WITH (507)

WRIT PETITION NO. 2519 OF 2026

Ajay Manohar Nagdev ...Petitioner. Versus Income Tax Oicer, Ward 2(1), Kolhapur and Others ...Respondents. WITH (508)

WRIT PETITION NO. 2713 OF 2026

Rajendra Shivajirao Patil ...Petitioner. Versus Income Tax Oicer, Ward-5, Sangli and Others ...Respondents. WITH (509)

WRIT PETITION NO. 2714 OF 2026

Sunil Gyanchand Chotthani ...Petitioner. Versus Income Tax Oicer, Ward-2(1), Kolhapur and Others ...Respondents. WITH (510)

WRIT PETITION NO. 2715 OF 2026

Munir Mohamadhusen Patwekar ...Petitioner. Versus Income Tax Oicer, Ward-5, Sangli and Others ...Respondents. WITH (511)

WRIT PETITION NO. 2716 OF 2026

Sunil Maruti Jadhav ...Petitioner. Versus Income Tax Oicer, Ward-2(1), Kolhapur and Others ...Respondents. Gaikwad RD 2 of

501-505-507-520-WP-6168-2025.doc WITH (512)

WRIT PETITION NO. 2718 OF 2026

Ram Hotumal Rangalani ...Petitioner. Versus Income Tax Oicer, Ward-2(1), Kolhapur and Others ...Respondents. WITH (513)

WRIT PETITION NO. 2719 OF 2026

Ajay Manohar Nagdev ...Petitioner. Versus Income Tax Oicer, Ward-2(1), Kolhapur and Others ...Respondents. WITH (514)

WRIT PETITION NO. 2721 OF 2026

Amrutrao Dattajirao Naiknimbalkar ...Petitioner. Versus Income Tax Oicer, Ward-2(1), Kolhapur and Others ...Respondents. WITH (515)

WRIT PETITION NO. 2722 OF 2026

Virendra Kallappa Chougule ...Petitioner. Versus Income Tax Oicer, Ward-1, Ichalkaranji and Others ...Respondents. WITH (516)

WRIT PETITION NO. 2723 OF 2026

Dhanaji Dnyanu Kumbhar ...Petitioner. Versus Income Tax Oicer, Ward-2(1), Kolhapur and Others ...Respondents. Gaikwad RD 3 of

501-505-507-520-WP-6168-2025.doc WITH (517)

WRIT PETITION NO. 2724 OF 2026

Kailash Harishkumar Shambhavani ...Petitioner. Versus Income Tax Oicer, Ward-3, Sangli and Others ...Respondents. WITH (518)

WRIT PETITION NO. 2725 OF 2026

Bhushan Bhasakar Joshi ...Petitioner. Versus Income Tax Oicer, Ward-2(1), Kolhapur and Others ...Respondents. WITH (519)

WRIT PETITION NO. 2726 OF 2026

Hanuman Premraj Toshniwal ...Petitioner. Versus Income Tax Oicer, Ward-2(1), Kolhapur and Others ...Respondents. WITH (520)

WRIT PETITION NO. 3454 OF 2026

Ram Tanaji Patil ...Petitioner. Versus Income Tax Oicer, Ward-1, Ichalkaranji and Others ...Respondents. —————— Ms. Hetal Laghave with Ms. Tejal Mhatre, for the Petitioners. —————— Coram : Sharmila U. Deshmukh & Neeraj P. Dhote, JJ. Date : August 24, 2026. Gaikwad RD 4 of

501-505-507-520-WP-6168-2025.doc P. C. : 1. Mentioned. Not on board. Taken on board. 2. In view of the Administrative Order dated 26th June 2026, the Registry is directed to transfer these petitions to the Principal Seat at Bombay expeditiously. [Neeraj P. Dhote, J.] [Sharmila U. Deshmukh, J.] Gaikwad RD 5 of

5 RAJU DATTATRAYA GAIKWAD Digitally signed by RAJU DATTATRAYA GAIKWAD Date: 2026.08.24 21:27:32 +0530

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