SHABNUM TAHER POONAWALA vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-2, PUNE AND ORS

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WP/7991/2025HC BombayHCBM01004042202530 June 2025Bench: HON'BLE SHRI JUSTICE B.P. COLABAWALLA,HON'BLE SHRI JUSTICE FIRDOSH PHIROZE POONIWALLA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court accepted the statement made by the petitioner's counsel that the Writ Petition had become infructuous due to subsequent developments. Consequently, the Court granted the petitioner's request to withdraw the petition. The High Court did not delve into the merits of the case or the underlying dispute between the petitioner and the revenue. The operative direction was to dismiss the Writ Petition as withdrawn. No order as to costs was made. No issues were left undecided as the matter was disposed of on the procedural ground of withdrawal.

What were the facts?

The petitioner, Shabnum T. Poonawala, filed a Writ Petition No. 7991 of 2025 before the Bombay High Court. The respondents were the Assistant Commissioner of Income Tax, Circle-2, Pune, and others. The petition was filed against an order or action by the revenue. The specific assessment year(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the writ petition is not detailed. The matter came before the High Court on June 30, 2025.

What were the issues?

The primary issue before the High Court was whether to allow the petitioner's request to withdraw the Writ Petition. The petitioner, through their counsel, stated that due to subsequent developments, the Writ Petition had become infructuous. The revenue, represented by its counsel, did not appear to contest this request. No specific questions of law or fact were debated or decided on merits, as the petition was withdrawn before any substantive arguments could be made.

AI-generated summary — verify with the full judgment below

4-wp-7991-2025.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 7991 OF 2025 Shabnum T. Poonawala .. Petitioner. Versus Assistant Commissioner of Income Tax Circle-2, Pune & Others .. Respondents. Adv. Prateek Jha, for the Petitioner. Adv. Vikas Khanchandani, for the Respondents/Revenue.

CORAM: B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE: JUNE 30, 2025 P. C. 1 The learned Counsel appearing on behalf of the Petitioner states that due to subsequent developments, the above Writ Petition has been rendered infructous. He, therefore, seeks leave to withdraw the above Writ Petition. 2 In view of the aforesaid statement, the above Writ Petition is dismissed as withdrawn. 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 1 of 1 JUNE 30, 2025 S.R.JOSHI SMITA RAJNIKANT JOSHI Digitally signed by SMITA RAJNIKANT JOSHI Date: 2025.07.01 11:40:13 +0530 SMITA RAJNIKANT JOSHI Digitally signed by SMITA RAJNIKANT JOSHI Date: 2025.07.01 15:53:50 +0530

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