PINKCITY BUILDHOME PRIVATE LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX

CW/16398/2023HC RajasthanRJHC02080042202301 July 2024Bench: AVNEESH JHINGAN,ASHUTOSH KUMAR1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the petitioner's request to withdraw the writ petition. The court's reasoning was based solely on the petitioner's expressed desire to withdraw due to subsequent developments. No decision was made on the merits of the case, as the petition was dismissed as withdrawn. The operative direction was the dismissal of the petition. No issues were expressly left undecided, as the matter was disposed of on procedural grounds.

What were the facts?

The petitioner, Pinkcity Buildhome Private Limited, through its authorized person, filed a Civil Writ Petition No. 16398/2023 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Deputy Commissioner of Income Tax, Central Circle - 3, Jaipur; the Director General of Income-Tax (Investigation), Rajasthan; and the Union of India through the Secretary, Department of Revenue. The petitioner sought to withdraw the writ petition due to subsequent developments. The High Court considered the request for withdrawal.

What were the issues?

The primary issue before the High Court was whether to grant the petitioner's request to withdraw the writ petition. The petitioner's counsel sought permission to withdraw the petition in view of subsequent developments. The respondents were represented by their counsel. The judgment does not record specific arguments from the revenue's side regarding the withdrawal, but the court's decision implies their presence and the opportunity for them to be heard. No specific legal provisions or precedents were cited in the brief order.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:26921-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 16398/2023 Pinkcity Buildhome Private Limited, 230, Sindhi Colony, Raja Park, Jaipur, Rajasthan, Through Authorised Person Mr. Dinesh Gurnani S/o Mr. Radha Govind Gurnani, Age 42 Years (Approx), R/o 107, Taneja Block, Adrash Nagar, Rajapark, Jawahar Nagar, Jaipur 302004 ----Petitioner Versus 1. Deputy Commissioner Of Income Tax, Central Circle - 3, Jaipur, 418, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, 302005 2. Director General Of Income-Tax (Investigation), Rajasthan, New Central Revenue Building, B.d. Road, Statue Circle, Jaipur-302005 3. Union Of India, Through The Secretary, Department Of Revenue, Ministry Of Finance, Government Of India, North Block, New Delhi-110 001. ----Respondents For Petitioner(s) : Mr. Mohit Kumar Soni for Mr. Jatin Harjai For Respondent(s) : Mr. Sandeep Pathak Mr. Siddharth Bapana HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 01/07/2024 Learned counsel for the petitioner seeks permission to withdraw the writ petition in view of the subsequent developments. The petition is dismissed as withdrawn. (ASHUTOSH KUMAR),J (AVNEESH JHINGAN),J Simple Kumawat /Riya/42

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