RAKESH KUMAR GOKHROO (AY 2020-21) S/O SHRI PARAS CHAND GOKHROO, vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/14589/2025HC RajasthanRJHC02080141202520 November 2025Bench: MAHENDAR KUMAR GOYAL,BALJINDER SINGH SANDHU1 pages

AI SummaryDismissed

What did the High Court hold?

The Tribunal decided that the petitioner's request to withdraw the civil writ petition should be granted. The reasoning is based on the explicit statement made by the learned counsel for the petitioner expressing the desire to withdraw the petition. Consequently, the Tribunal dismissed the civil writ petition as withdrawn. Any pending applications related to the petition were also disposed of accordingly. No specific findings on the merits of the case were made as the petition was withdrawn. The operative direction was the dismissal of the writ petition.

What were the facts?

The petitioner, Rakesh Kumar Gokhroo, for Assessment Year 2020-21, through his Power of Attorney Holder Shri Paras Chand Gokhroo, filed a civil writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Assistant Commissioner of Income Tax, Central Circle-4, Jaipur; the Additional/Joint Commissioner of Income Tax, Central Circle, Jodhpur; and the Principal Commissioner of Income Tax, Jaipur. The petition was filed challenging an order or action, the specifics of which are not detailed in the provided text. The procedural history leading to this writ petition is not elaborated.

What were the issues?

1. Whether the petitioner is entitled to withdraw the civil writ petition. (Question of procedure) Assessee's Contention: The learned counsel for the petitioner stated that the petitioner wants to withdraw this civil writ petition. Revenue's Contention: The judgment records no specific contention from the revenue regarding the withdrawal of the petition. However, the court's order implies that the withdrawal was accepted.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:46858-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 14589/2025 Rakesh Kumar Gokhroo (Ay 2020-21) S/o Shri Paras Chand Gokhroo, Aged About 49 Years, R/o 302, Royal Ensign, Prthviraj Road, C-Scheme, Jaipur Through Power Of Attorney Holder Shri Paras Chand Gokhroo S/o Late Raj Mal Gokhroo, Aged 73 Years, R/o 302, Royal Ensign, Prithviraj Road, C-Scheme, Jaipur- 302001 ----Petitioner Versus 1. Assistant Commissioner Of Income Tax, Central Circle-4, 416, 4th Floor, Jeevan Nidhi-2, LIC Building, Ambedkar Circle, Jaipur-302005 2. Additional/joint Commissioner Of Income Tax, Central Circle, Aaykar Bhawan, Paota-C Road, Jodhpur-342010, Rajasthan 3. Principal Commissioner Of Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur-302005, Rajasthan ----Respondents For Petitioner(s) : Mr. Tanuj Agarwal For Respondent(s) : HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU Order 20/11/2025 Learned counsel for the petitioner wants to withdraw this civil writ petition. The same is dismissed accordingly. Pending application(s), if any, also stands disposed of accordingly. (BALJINDER SINGH SANDHU),J (MAHENDAR KUMAR GOYAL),J DIKSHA MISHRA /177

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