MUDIT GOLCHHA vs. PRINCIPAL COMMISSIONER OF INCOME TAX

CW/10288/2024HC Rajasthan2026:RJ-JD:49189-DB08 October 2026Bench: SANJAY K. AGRAWAL, BALJINDER SINGH SANDHU1 pages

AI SummaryDismissed

What did the High Court hold?

The High Court noted the submission made by the learned counsel for the petitioner that the writ petition had become infructuous. Consequently, the Court dismissed the writ petition on this ground. The reasoning is solely based on the petitioner's counsel's statement that the matter no longer requires adjudication. The Court also disposed of all pending applications, if any. No other issues were decided, and no specific relief was granted or denied on merits.

What were the facts?

The petitioner, Mudit Golchha, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the Principal Commissioner of Income Tax, Jodhpur-1, the Income Tax Officer, Ward-1(2), Bikaner, and the Central Board of Direct Taxes. The specific assessment year(s) and the order or action under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition and the subsequent submission by the petitioner's counsel.

What were the issues?

1. Whether the writ petition has become infructuous (a question of fact and law). Contentions: Assessee: The learned counsel for the petitioner submitted that the present writ petition has become infructuous. Revenue: No arguments were recorded for the revenue in the provided text.

AI-generated summary — verify with the full judgment below

[2026:RJ-JD:49189-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 10288/2024 CNR: RJHC010465722024 | URN: CW / 20676U / 2024 Mudit Golchha S/o S/o Sh Tolaram Golchha, Aged About 40 Years, Resident Of Flat No 123, 3Rd Floor, Vivek Vihar, Phase-1, East Delhi, Delhi - 110095. ----Petitioner Versus 1. Principal Commissioner Of Income Tax, Jodhpur-1. 2. Income Tax Officer, Ward-1(2), Bikaner. 3. Central Board Of Direct Taxes, Department Of Revenue, Ministry Of Finance. ----Respondents For Petitioner(s) : Mr. Pranjul Mehta For Respondent(s) : Mr. K.K. Bissa HON'BLE THE CHIEF JUSTICE MR. SANJAY K. AGRAWAL HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU Order 08/10/2026 1. Learned counsel for the petitioner would submit that the present writ petition has become infructuous. 2. Accordingly, the present writ petition is dismissed as having become infructuous. 3. All pending application(s), if any, stand disposed of. (BALJINDER SINGH SANDHU),J (SANJAY K. AGRAWAL),CJ 27/Arjun Powered by TCPDF (www.tcpdf.org) (Uploaded on 08/10/2026 at 06:02:40 PM) (Downloaded on 28/10/2026 at 12:45:12 AM)

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