MANOJ ANKUSH AVTADE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 12, PUNE AND ORS

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WP/467/2026HC BombayHCBM01065292202521 January 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 considered the petitioner's submission that there were mistakes in the Writ Petition and that it would be better to withdraw it with liberty to file afresh. Consequently, the Court dismissed the Writ Petition as withdrawn, granting the petitioner the liberty to file a fresh petition. No order was made as to costs. The Court did not decide any substantive issues related to the income tax assessment.

What were the facts?

The petitioner, Manoj Ankush Avtade, filed a Writ Petition before the Bombay High Court challenging an order or action by the Assistant Commissioner of Income Tax, Circle-12, Pune, and others. The specific assessment year(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to this writ petition is not detailed. The matter came before the High Court on January 21, 2026.

What were the issues?

The Tribunal did not have to decide any issues on merits. The petitioner's counsel stated that there were mistakes in the Writ Petition and requested to withdraw it with liberty to file afresh, rather than seeking amendments. The revenue's contentions are not recorded as the matter was disposed of on the petitioner's request.

AI-generated summary — verify with the full judgment below

3.wp.467.2026.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.467 OF 2026 Manoj Ankush Avtade .. Petitioner Versus Assistant Commissioner of Income Tax, Circle-12, Pune & Ors. .. Respondents Mr.Sanket Bora a/w Deepak Sharma, Archena Shetty, Vidhi Punmiya, Amiya Ranjan Das i/b SPCM Legal, Advocates for the Petitioner. Mr.Akhileshwar Sharma, Advocate for Respondents.

CORAM : B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE : JANUARY 21, 2026 P. C. 1. The learned advocate appearing on behalf of the Petitioner states that there are certain mistakes in the above Writ Petition. He further states that rather than carrying out amendments, it would be better if the Writ Petition is withdrawn with liberty to file afresh. Page 1 of 2 JANUARY 21, 2026 Utkarsh UTKARSH KAKASAHEB BHALERAO Digitally signed by UTKARSH KAKASAHEB BHALERAO Date: 2026.01.27 13:05:00 +0530

3.wp.467.2026.doc

2.

Considering the aforesaid facts, the above Writ Petition is dismissed as withdrawn with liberty as prayed. However, there shall be no order as to costs. 3. 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 JANUARY 21, 2026 Utkarsh

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