RAKESH KUMAR GOKHROO (AY 2017-18) S/O SHRI PARAS CHAND GOKHROO vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/15053/2025HC RajasthanRJHC02080163202520 November 2025Bench: MAHENDAR KUMAR GOYAL,BALJINDER SINGH SANDHU1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal (High Court) noted that the learned counsel for the petitioner expressed the desire to withdraw the civil writ petition. Consequently, the High Court dismissed the petition as withdrawn. The reasoning is based solely on the petitioner's request to withdraw the case. No decision on the merits of the case was made. Any pending applications related to the petition were also disposed of accordingly. The principle derived is that a writ petition can be dismissed upon the petitioner's request for withdrawal.

What were the facts?

The petitioner, Rakesh Kumar Gokhroo, through his Power of Attorney Holder, filed a civil writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The petition was filed against the Assistant Commissioner of Income Tax, Central Circle-4, Jaipur, and other revenue authorities. The assessment year under consideration was 2017-18. The specific order or action under challenge is not detailed in the provided text, nor is the amount in dispute. The procedural history is limited to the filing of the writ petition.

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: No specific arguments were recorded for the revenue in the provided text.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:46855-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 15053/2025 Rakesh Kumar Gokhroo (Ay 2017-18) S/o Shri Paras Chand Gokhroo, Aged About 49 Years, R/o 302, Royal Ensign, Prithviraj 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 /168

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