YASMEEN YAKUB MOMIN vs. CHIEF COMMISSIONER OF INCOME TAX

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WP/2189/2014HC BombayHCBM01023258201407 March 2026Bench: HON'BLE SHRI JUSTICE A.S. GADKARI,HON'BLE JUSTICE KAMAL KHATA1 pages
AI SummaryDismissed

What did the High Court hold?

The High Court of Judicature at Bombay dismissed the writ petition for non-prosecution. The court observed that no steps had been taken by the petitioner or her advocate to circulate the petition after February 11, 2015, indicating a lack of interest in pursuing the matter. Consequently, the petition was not decided on its merits. No specific relief was granted or denied on the substantive issues, as the dismissal was procedural.

What were the facts?

The petitioner, Yasmeen Yakub Momin, filed a writ petition before the High Court of Judicature at Bombay. The respondent was the Chief Commissioner of Income Tax. The petition was listed for hearing on March 7, 2026. The court noted that the petitioner and/or her advocate had not taken any steps to circulate the petition after February 11, 2015. The court inferred that the petitioner was not interested in pursuing the petition.

What were the issues?

1. Whether the writ petition should be dismissed for non-prosecution, considering the lack of steps taken by the petitioner or her advocate to circulate the petition after February 11, 2015. The Petitioner's side did not present any arguments as none appeared for the petitioner when the case was called. The Respondent's side, represented by Ms. P.P. Shinde, APP, appeared for the Respondent-State. The judgment does not record any specific arguments made by the revenue.

AI-generated summary — verify with the full judgment below

sns 31-wp-2189-2014.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION WRIT PETITION NO.2189 OF 2014 Yasmeen Yakub Momin … Petitioner V/s. Chief Commissioner of Income Tax … Respondent

None for the Petitioner. Ms. P.P. Shinde, APP, for the Respondent-State.

CORAM : A. S. GADKARI AND KAMAL KHATA, JJ. DATE : 7th March 2026 P.C.:- 1) None for Petitioner when called out for hearing 2) Record indicates that, after 11th February, 2015, Petitioner and/or her Advocate has not taken any steps to circulate the Petition, even for once. 2.1) It appears that, the Petitioner is not interested in pursuing the Petition. 3) Dismissed for non-prosecution. (KAMAL KHATA, J.) (A.S. GADKARI, J.) 1/1 SUMEDH NAMDEO SONAWANE Digitally signed by SUMEDH NAMDEO SONAWANE Date: 2026.03.13 14:59:02 +0530

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