Ashwin Ulhas Trimal vs. The Assistant Commissioner of Income Tax CircIe 12, Pune

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WP/12890/2024HC BombayHCBM01044939202410 February 2026Bench: HON'BLE SHRI JUSTICE B.P. COLABAWALLA,HON'BLE SHRI JUSTICE FIRDOSH PHIROZE POONIWALLA2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the petitioner's request to withdraw the Writ Petition. The Court noted the statement made by the petitioner's counsel that another petition on the same cause of action had already been filed. Based on this submission, the Court dismissed the Writ Petition as withdrawn. No order as to costs was made. The judgment does not address any substantive issues related to income tax law or the merits of the case.

What were the facts?

The petitioner, Ashwin Ulhas Trimal, filed a Writ Petition before the Bombay High Court. The respondents were the Assistant Commissioner of Income Tax, Circle 12, Pune, and others. The petitioner's counsel sought leave to withdraw the Writ Petition. The reason provided for withdrawal was that another petition concerning the same cause of action had already been filed. The High Court considered this statement.

What were the issues?

1. Whether the petitioner should be granted leave to withdraw the Writ Petition (mixed question of law and fact, concerning procedural rules). Assessee's Contention: The petitioner's counsel argued for leave to withdraw the Writ Petition, stating that a separate petition on the same cause of action had already been filed. Revenue's Contention: No specific contention is recorded for the respondents in the judgment.

AI-generated summary — verify with the full judgment below

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IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.12890 OF 2024 Ashwin Ulhas Trimal .. Petitioner Versus The Assistant Commissioner of Income Tax Circle 12, Pune and Ors. .. Respondents Ms.Vidhi Punmiya a/w Mr.Sanket Bora i/b M/s.PCS Legal, Advocate for the Petitioner. Mr.Akhileshwar Sharma, Advocate for the Respondents.

CORAM: B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE: FEBRUARY 10, 2026 P. C. 1. The learned Advocate appearing on behalf of the Petitioner sought leave to withdraw the above Writ Petition as another Petition on the same cause of action has already been filed. 2. Considering the aforesaid statement, the above Writ Petition is dismissed as withdrawn. No order as to costs.

Page 1 of 2 FEBRUARY 10, 2026 Mohite TRUSHA TUSHAR MOHITE Digitally signed by TRUSHA TUSHAR MOHITE Date: 2026.02.11 14:43:07 +0530

1 wp12890-24.doc

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. [FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.] Page 2 of 2 FEBRUARY 10, 2026 Mohite

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