KISHAN VITHALRAO IRLE vs. THE JOINT COMMISSIONER INCOME TAX AND OTHERS

PDF · subscribers
WP/10966/2025HC BombayHCBM03035563202525 June 2026Bench: HON'BLE SHRI JUSTICE N. B. SURYAWANSHI,HON'BLE SHRI JUSTICE ABASAHEB D. SHINDE2 pages
AI SummaryRemanded

What did the High Court hold?

The High Court has not made any substantive decision on the merits of the case in this excerpt. The court has issued procedural directions regarding the supply of copies to respondents. It has ordered that copies be supplied within two weeks, failing which the matters shall stand dismissed against the unserved respondents. If copies are supplied, notice is to be issued to the unserved respondents, returnable in four weeks. Any ad-interim relief granted is to continue until then. No findings on any substantive legal issues have been recorded, and no operative directions for relief or remand have been given.

What were the facts?

This judgment concerns multiple writ petitions filed by Kishan Vithalrao Irle and others against the Joint Commissioner Income Tax and other respondents. The writ petitions are numbered 10966 of 2025, 15198 of 2025, 2738 of 2026, 3630 of 2026, 3720 of 2026, 4918 of 2026, and 5941 of 2026. Additionally, Civil Applications No. 2557 of 2026 and 2558 of 2026 in WPST/14021/2024 are also listed. The specific assessment years and the exact nature of the orders or actions under challenge are not detailed in this excerpt. The procedural history indicates that the matters are before the High Court of Judicature at Bombay, Bench at Aurangabad.

What were the issues?

The provided excerpt does not contain the specific issues that the Tribunal had to decide, nor does it record the arguments presented by the assessee (Kishan Vithalrao Irle and others) or the revenue (The Joint Commissioner Income Tax and others). Therefore, it is not possible to identify the questions of law or mixed law and fact, the relevant provisions of the Income Tax Act, or the authorities, circulars, or precedents relied upon by either side. The judgment is silent on these aspects.

AI-generated summary — verify with the full judgment below

1 976 to 983.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD 976 WRIT PETITION NO. 10966 OF 2025 KISHAN VITHALRAO IRLE VERSUS THE JOINT COMMISSIONER INCOME TAX AND OTHERS ... AND 977 WRIT PETITION NO. 15198 OF 2025 978 WRIT PETITION NO. 2738 OF 2026 979 WRIT PETITION NO. 3630 OF 2026 980 WRIT PETITION NO. 3720 OF 2026 981 WRIT PETITION NO. 4918 OF 2026 982 WRIT PETITION NO. 5941 OF 2026 983 CIVIL APPLICATION NO. 2557 OF 2026 IN WPST/14021/2024 WITH CIVIL APPLICATION NO. 2558 OF 2026 IN WPST/14021/2024 ...

GP for Respondent/State : Mr. A.B. Girase AGP/APP’s in respective matters : Mr.S.S. Dande, Mr. V.M. Kagne,

Mr.A.M. Phule, Mr. N.S. Tekale, Mr.S.R. Wakale, Ms.N.B. Kamble, Mr. B.B. Bhise, Ms. V.S. Choudhari, Mr. N.D. Batule,Mr. D.R. Korade Mr.S.K.Tambe …

CORAM : NITIN B. SURYAWANSHI AND ABASAHEB D. SHINDE, JJ. DATE : 25.06.2026 PER COURT : . Copies be supplied within a period of two (02) weeks from today, failing which the matters shall stand dismissed as against the unserved respondents without further reference to this Court.

2 976 to 983.doc

2.

If the copies are supplied, issue notice to unserved respondents, returnable four (04) weeks thereafter. 3. Ad-interim relief, if any, to continue till then. ( ABASAHEB D. SHINDE, J. ) ( NITIN B. SURYAWANSHI, J. ) vsj..

Recent GST High Court judgments

Search GST case law →