OAKWOOD CO OP HOUSING SOCIETY LTD vs. PR COMMISSIONER OF INCOME TAX CENTRAL PUNE AND ORS
What did the High Court hold?
The High Court held that the Writ Petition No. 10676 of 2025 was rendered infructuous due to subsequent developments. Consequently, the Court granted the petitioner's request to withdraw the petition. The reasoning was based solely on the statement made by the petitioner's advocate. The operative direction was to dispose of the writ petition as withdrawn, with no order as to costs. No issues were decided on merits, and no principles were established for future citation.
What were the facts?
The petitioner, Oakwood Co-op Housing Society Ltd, filed a Writ Petition No. 10676 of 2025 before the Bombay High Court, challenging an order or action by the Principal Commissioner of Income Tax, Central Pune, and others. The specific assessment year(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the filing of the writ petition is not detailed. The matter came before the Division Bench of Justices B. P. Colabawalla and Firdosh P. Pooniwalla on August 4, 2025.
What were the issues?
The Tribunal (High Court in this case) had to decide the following: 1. Whether the Writ Petition No. 10676 of 2025 should be dismissed as withdrawn. The petitioner's counsel stated that due to subsequent developments, the writ petition has become infructuous and sought leave to withdraw it. The respondents' contentions are not recorded as the matter was disposed of on the petitioner's submission.
AI-generated summary — verify with the full judgment below
16.wp.10676.25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 10676 OF 2025 Oakwood Co-op Housing Society Ltd .. Petitioner Versus Pr. Commissioner of Income Tax, Central Pune & Ors .. Respondents Mr. Sham V. Walve, with Mr. Sameer Dalal, Bhavik Chheda, Advocates for the Petitioner. Mr. Ashok Kotangale, with Mr. Vishnu Chaudhari, Nikitesh Kotangale, Neha Pende i/b Smita Thakur, Advocates for the Respondents.
CORAM: B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE: AUGUST 4, 2025 P. C. 1. The learned advocate appearing on behalf of the Petitioner states that due to subsequent developments, the above Writ Petition has been rendered infructuous. He, therefore, seeks leave to withdraw the same. 2. In view of the aforesaid statement, the above Writ Petition is disposed of as withdrawn. No order as to costs. Page 1 of 2 AUGUST 4, 2025 Aswale ANJALI TUSHAR ASWALE Digitally signed by ANJALI TUSHAR ASWALE Date: 2025.08.05 12:43:12 +0530
16.wp.10676.25.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 AUGUST 4, 2025 Aswale
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