DINAR TARCAR RESOURCES INDIA PVT LTD REP BY SHRI ANKUSH PEDNEKAR AND 2 ORS vs. THE INCOME TAX DEPARTMENT REP BY THE DEPUTY COMMISSIONER OF INCOME TAX

WPCR/202/2026HC BombayHCBM05004522202528 July 2026Bench: HON'BLE SHRI JUSTICE AMIT S. JAMSANDEKAR2 pages

AI SummaryPartly Allowed

What did the High Court hold?

The High Court held that the application for speaking to the minutes, seeking correction of the appearance recorded for the Respondent in the Judgment and Order dated 28.07.2026, should be allowed. This decision was made by consent of both parties. The court directed that the necessary corrections be carried out in the aforementioned judgment and order and that the corrected version be uploaded. The operative direction was to amend the previous order. No substantive tax issues were decided, and no specific tax provisions were discussed or interpreted.

What were the facts?

The case involves a Criminal Writ Petition filed by Dinar Tarcar Resources India Pvt Ltd and two others against the Income Tax Department, represented by the Deputy Commissioner of Income Tax. The petition was heard by the High Court of Bombay at Goa. On August 3, 2026, by consent of the parties, an application for speaking to the minutes was allowed. This application sought a correction in the appearance recorded for the respondent in a previous judgment and order dated July 28, 2026. The court directed that the necessary corrections be carried out in the earlier judgment and order and that the corrected version be uploaded.

What were the issues?

The Tribunal had to decide whether to allow the application for speaking to the minutes seeking correction of the appearance recorded on behalf of the Respondent in the Judgment and Order dated 28.07.2026. The Petitioner, through their advocates, sought this correction. The Respondent, represented by Senior Standing Counsel and Junior Standing Counsel, consented to the application. No specific arguments or reliance on authorities were recorded for either side regarding the substantive merits of any underlying tax dispute, as the matter dealt with a procedural correction.

AI-generated summary — verify with the full judgment below

9 WPCR 202 2026 Esha IN THE HIGH COURT OF BOMBAY AT GOA CRIMINAL WRIT PETITION NO.202 OF 2026 DINAR TARCAR RESOURCES INDIA PVT LTD REP BY SHRI ANKUSH PEDNEKAR AND 2 ORS ... PETITIONER Versus THE INCOME TAX DEPARTMENT REP BY THE DEPUTY COMMISSIONER OF INCOME TAX ... RESPONDENT Mr. Nikhil Vaze with Mr. Aniket Kunde and Mr. Pranav Vaze, Advocates for the Petitioner. Ms. Susan Linhares, Senior Standing Counsel with Ms. Swati Kamat Wagh, Junior Standing Counsel for the Respondent. CORAM:- AMIT S. JAMSANDEKAR, J. DATED :- 3rd August, 2026 P.C: By consent of the parties, the Application for speaking to minutes seeking correction of the appearance recorded on behalf of the Respondent in the Judgment and Order dated 28.07.2026 is allowed. Necessary corrections shall be carried out in the Judgment and Order dated 28.07.2026, and the corrected Judgment and Order be uploaded accordingly. 2. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on Page 1 of 2 3rd August, 2026

9 WPCR 202 2026 production by fax or email of a digitally signed copy of this order. AMIT S. JAMSANDEKAR, J. Page 2 of 2 3rd August, 2026 Signed by: VAIGANKAR ESHA SAINATH Designation: Personal Assistant Date: 03/08/2026 13:01:53

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