RAJ STATE VEVERAES CORP vs. INCOME TAX OFFICER AND ORS

CW/17000/2011HC RajasthanRJHC02033644201109 February 2024Bench: AVNEESH JHINGAN,SHUBHA MEHTA1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal allowed the petitioner's prayer to withdraw the writ petition. The reasoning provided is that the learned counsel for the petitioner prayed for withdrawal. Consequently, the writ petition was dismissed as withdrawn. No specific legal principle or ratio decidendi is established as the matter was disposed of on the petitioner's request. No issues were decided on merits, and no operative directions beyond dismissing the petition as withdrawn were issued.

What were the facts?

The petitioner, Raj State Beverages Corporation Limited, through its General Manager (Finance), filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Income Tax Officer, TDS-2, Jaipur; Commissioner of Income Tax, TDS, Jaipur; Central Board of Direct Taxes; and the Union of India. The writ 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 point is not elaborated upon.

What were the issues?

The Tribunal had to decide whether to allow the petitioner's prayer for withdrawal of the writ petition. The petitioner's contention was to withdraw the writ petition. The respondents' contention is not recorded in the judgment.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:6823-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 17000/2011 Raj State Beverages Corporation Limited, D-Block, Vitta Bhawan, First Floor, Jaipur through its General Manager (Finance), Sh. Sarvesh Tiwari s/o Sh. G.L. Tiwari, Aged About 50 years, R/o Milap Nagar, Tonk Road, Jaipur. ----Petitioner Versus 1. Income Tax Officer, TDS-2, C.R. Building, Statue Circle, Jaipur. 2. Commission of Income Tax, TDS, C.R. Building Statue Circle, Jaipur. 3.Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, Government of India, North Block, Delhi – 110001. 4. Union of India through the Secretary, Ministry of Finance, Department of Revenue, Government of India, North Block, New Delhi – 110001. ----Respondents For Petitioner(s) : Mr.Rajat Sharma (through VC) For Respondent(s) : Ms.Bhawna Laddha for Mr.Shantanu Sharma HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MRS. JUSTICE SHUBHA MEHTA Order 09/02/2024 1. Learned counsel for the petitioner prays for withdrawal of the writ petition. 2. The writ petition is dismissed as withdrawn. (SHUBHA MEHTA),J (AVNEESH JHINGAN),J Preeti Asopa /25

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