Size Control Gauges and Tools Pvt Ltd vs. Assistant Commissioner of Income tax Circle 5 Pune AND ORS

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WP/9061/2025HC BombayHCBM01029333202517 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 noted that the learned advocate for the petitioner had stated that she had received instructions to unconditionally withdraw the Writ Petition. In view of this statement, the Court dismissed the Writ Petition as withdrawn. There was no order as to costs. The judgment does not record any specific reasoning beyond accepting the petitioner's counsel's statement regarding withdrawal.

What were the facts?

The petitioner, Size Control Gauges and Tools Pvt Ltd, filed a Writ Petition (WP) No. 9061 of 2025 before the Bombay High Court. The respondents were the Assistant Commissioner of Income-tax, Circle-5, Pune, and others. The matter was mentioned and taken out of turn. The learned advocate for the petitioner stated that she had received instructions to unconditionally withdraw the Writ Petition.

What were the issues?

1. Whether the Writ Petition should be dismissed as withdrawn, as stated by the petitioner's counsel. Assessee's Contention: The petitioner's advocate, on instructions, stated that the petitioner wished to unconditionally withdraw the Writ Petition. Revenue's Contention: The judgment records no specific contention from the revenue regarding the withdrawal of the petition.

AI-generated summary — verify with the full judgment below

73.wp.9061.2025.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.9061 OF 2025 Size Control Gauges and Tools Pvt Ltd .. Petitioner Versus Assistant Commissioner of Income-tax, Circle-5, Pune & Ors. .. Respondents Ms.Mrunal Shinde i/b Pratik Jha, Advocates for the Petitioner. Mr.Vikas Khanchandani, Advocate for the Respondents.

CORAM : B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE : FEBRUARY 17, 2026 P. C. 1. Mentioned. Taken out of turn. 2. The learned advocate appearing on behalf of the Petitioner states that she has received instructions to unconditionally withdraw the above Writ Petition. Page 1 of 2 FEBRUARY 17, 2026 Utkarsh UTKARSH KAKASAHEB BHALERAO Digitally signed by UTKARSH KAKASAHEB BHALERAO Date: 2026.02.18 19:38:41 +0530

73.wp.9061.2025.doc

3.

In view of the aforesaid statement, the above Writ Petition is dismissed as withdrawn. However, there shall be no order as to costs. 4. 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 17, 2026 Utkarsh

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