Bushra khatoon vs. The Principal Chief Commissioner of Income Tax,

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CWJC/9398/2025HC PatnaBRHC01048760202508 April 2026Bench: MR. JUSTICE MOHIT KUMAR SHAH,MR. JUSTICE ARUN KUMAR JHA2 pages
AI SummaryWithdrawn

What did the High Court hold?

The Tribunal (High Court) noted that the learned counsel for the petitioner sought not to press the present writ petition. This was based on the fact that the petitioner had already filed an appeal challenging the impugned orders that were the subject of the writ petition. The learned senior counsel for the respondents raised no objection to this submission. Consequently, the High Court dismissed the writ petition as not pressed. No decision on the merits of the impugned orders was made.

What were the facts?

The petitioner, Bushra Khatoon, filed a writ petition before the Patna High Court challenging certain orders. The respondents included the Principal Chief Commissioner of Income Tax, Patna, Bihar, the National Faceless Assessment Unit, Income Tax Department, New Delhi, and the Assessing Officer, Income Tax, Darbhanga, Patna. The petitioner sought to challenge the impugned orders through this writ petition.

What were the issues?

1. Whether the present writ petition is maintainable when the petitioner has already filed an appeal challenging the impugned orders. (Question of law) Assessee's Contention: The learned counsel for the petitioner stated that they wish not to press the present writ petition because an appeal has already been filed challenging the impugned orders. Revenue's Contention: The learned senior counsel for the respondents had no objection to the petitioner's request.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF JUDICATURE AT PATNA Civil Writ Jurisdiction Case No.9398 of 2025 ====================================================== Bushra khatoon Wife of Mahammad Akhtarul Islam, Resident of Quaisar House, Khalilpura Road, Phulwarisharif, P.S- Phulwarisharif, District-Patna (Bihar)-801505. ... ... Petitioner/s Versus 1. The Principal Chief Commissioner of Income Tax, Patna, Bihar. 2. The National Faceless Assessment Unit, Income Tax Department, New Delhi. 3. The Assessing Officer, Income Tax, Darbhanga, Patna. ... ... Respondent/s ====================================================== Appearance : For the Petitioner/s : Mr. Hafiz Shahbaz Arif, Advocate Mr. Allama Abdul, Advocate Mr. Quadir Jamal Faridi. Advocate For the Respondent/s : Ms. Archana Sinha @ Archana Shahi, Sr. Advocate Ms. Shilpi Kesri, JC Mr. Alok Kumar, Advocate Ms. Swarna Raj, Advocate Mr. Akshat Arghya, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL ORDER (Per: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH) 2 08-04-2026 The learned counsel for the petitioner seeks not to press the present writ petition in view of the fact that he has already filed an appeal challenging the impugned orders which have been assailed in the present writ petition. 2. The learned senior counsel for the respondents has got no objection. 3. Accordingly, the present writ petition stands

Patna High Court CWJC No.9398 of 2025(2) dt.08-04-2026 2/2 dismissed as not pressed.

Ashish/- (Mohit Kumar Shah, J) (Arun Kumar Jha, J) U

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