VIJAY SINGH MUNDHRA SON OF SHRI PRITHVI RAJ MUNDHRA vs. INCOME TAX OFFICER, WARD 1

CW/13896/2022HC RajasthanRJHC02073951202210 July 2023Bench: MANINDRA MOHAN SHRIVASTAVA,PRAVEER BHATNAGAR1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the learned counsel for the petitioner sought to withdraw the petition in view of a subsequent event. Consequently, the High Court dismissed the petition as withdrawn. No finding was reached on any substantive issue related to the income tax assessment or any provision of the Income Tax Act. The operative direction was solely to dismiss the writ petition as withdrawn. No issue was left undecided as the petition itself was withdrawn.

What were the facts?

The petitioner, Vijay Singh Mundhra, filed a civil writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Income Tax Officer, Ward 1, Sikar, and the Central Board of Direct Taxes. The writ petition was filed challenging an order or action by the revenue authorities. 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 also not detailed.

What were the issues?

The primary issue before the High Court was whether the writ petition should be entertained. The petitioner sought to withdraw the petition due to a subsequent event. The respondents were represented by their counsel. No specific arguments were recorded for either side regarding the merits of any tax dispute, as the petition was withdrawn. The court was not called upon to decide any substantive question of law or fact related to the Income Tax Act.

AI-generated summary — verify with the full judgment below

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 13896/2022 Vijay Singh Mundhra Son Of Shri Prithvi Raj Mundhra, Aged About 62 Years, Resident Of Back Side Of S.K. Hospital, Sikar ----Petitioner Versus 1. Income Tax Officer, Ward 1, Sikar Having Its Address At Todi Nagar, Sanwali Road, Sikar 2. Central Board Of Direct Taxes, Department Of Revenue, Ministry Of Finance, Government Of India, Having Its Address At North Block, New Delhi, Through Its Chairman ----Respondents For Petitioner(s) : Mr. Siddharth Ranka, Advocate with Mr. Saurav Harsh, Advocate For Respondent(s) : Mr. Arnav Singh, Advocate for Mr. Sandeep Pathak, Advocate HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR Judgment / Order 10/07/2023 Learned counsel for the petitioner seeks to withdraw the petition in view of subsequent event. Accordingly, this petition is dismissed as withdrawn. (PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J Mohita /202

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