AADHAR PRODUCTS PRIVATE LIMITED vs. PRINCIPAL COMMISSIONER OF INCOME TAX

CW/3704/2024HC Rajasthan2025:RJ-JD:41558-DB17 September 2025Bench: K.R. SHRIRAM, RAVI CHIRANIA1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal noted that the counsel for the petitioner sought leave to withdraw the petition. Consequently, the petition was dismissed as withdrawn. No decision on the merits of the case was made. The ratio decidendi, if any, would pertain to the court's discretion in allowing withdrawal of a writ petition upon the petitioner's request. No specific operative directions were issued other than the dismissal of the petition.

What were the facts?

The petitioner, Aadhar Products Private Limited, through its authorized signatory Mr. Navneet Laddha, filed a Civil Writ Petition No. 3704/2024 before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the Principal Commissioner of Income Tax, Jaipur, the Assessment Unit of the National Faceless Assessment Centre, and the Income Tax Officer, Ward-1, Rajsamand. 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?

1. Whether the petitioner is entitled to withdraw the writ petition. (Question of procedure) Contentions: Assessee: The petitioner's counsel sought leave to withdraw the petition. Revenue: No arguments were recorded for the revenue.

AI-generated summary — verify with the full judgment below

[2025:RJ-JD:41558-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 3704/2024 Aadhar Products Private Limited, Having Its Registered Office At 13-A, Sukhadia Nagar, Nathdwara, Rajsamand- 313301, Rajasthan Presently At Chitrakoot 490, Sukhadia Nagar, Nathadwara, Rajsamand Through Its Authorised Signatory Mr. Navneet Laddha S/o Ramesh Chandra Laddha Aged About 29 Years Resident Of Geeta Villa, Samta Nagar, Bedla, Udaipur. ----Petitioner Versus 1. Principal Commissioner Of Income Tax, Jaipur, Rajasthan. 2. The Assessment Unit, National Faceless Assessment Centre North Block, New Delhi- 110001. 3. Income Tax Officer, Wd-1, Rajsamand - 313301, Rajasthan. ----Respondents For Petitioner : Mr. Abhishek Mehta For Respondents : Mr. K.K. Bissa HON'BLE THE CHIEF JUSTICE MR. K.R. SHRIRAM HON'BLE MR. JUSTICE RAVI CHIRANIA Order 17/09/2025 1. Counsel for petitioner seeks leave to withdraw petition. 2. Petition dismissed as withdrawn. (RAVI CHIRANIA),J (K.R. SHRIRAM),CJ 23-pooja/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 18/09/2025 at 10:27:46 AM) (Downloaded on 28/10/2026 at 12:29:09 AM)

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