NIDHIE A DATA W/O SHRI AJAY DATA vs. PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL)

CW/4749/2022HC RajasthanRJHC02023565202220 August 2025Bench: SANJEEV PRAKASH SHARMA,SANJEET PUROHIT1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the petitioner's request to withdraw the writ petition. Liberty was granted to the petitioner to take up the matter before the Revisional Court. The Court made it clear that the Revisional Court shall examine the matter and consider all aspects. The writ petition was dismissed as withdrawn with the liberty granted. Any pending applications were also disposed of.

What were the facts?

The petitioner, Nidhie A Data, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Principal Commissioner of Income Tax (Central), Jaipur, the Deputy Commissioner of Income Tax, Central Circle, Alwar, and the Central Board of Direct Taxes. The specific assessment year(s) and the order or action under challenge are not detailed in the provided text. The procedural history leading to the writ petition is also not elaborated upon. The amount in dispute is not mentioned.

What were the issues?

The Tribunal did not have to decide any issues as the petitioner sought withdrawal of the writ petition. The petitioner's counsel requested permission to withdraw the petition with the liberty to pursue the matter before the Revisional Court. The respondents did not present any arguments as the matter was disposed of on the petitioner's request for withdrawal.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:32856-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 4749/2022 Nidhie A Data W/o Shri Ajay Data, Aged About 47 Years, R/o D- 47, Laxman Path, Hanuman Nagar, Vaishali Nagar, Jaipur-302021 Rajasthan. ----Petitioner Versus 1. Principal Commissioner Of Income Tax (Central), New Central Revenue Building, Statue Circle, Jaipur Rajasthan. 2. Deputy Commissioner Of Income Tax, Central Circle, Alwar 3. Central Board Of Direct Taxes, North Block, New Delhi Through Its Chairman. ----Respondents For Petitioner(s) : Mr. Gunjan Pathak For Respondent(s) : HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJEET PUROHIT Order 20/08/2025 Learned counsel for the petitioner seeking withdrawal of the present petition with liberty to take up the matter before the Revisional Court. Liberty is granted as prayed. The writ petition is dismissed as withdrawn with liberty as aforesaid. It is made clear that the Revisional Court shall examine the matter and considering all the aspects. Pending application(s), if any, also stands disposed of. (SANJEET PUROHIT),J (SANJEEV PRAKASH SHARMA),J GAURAV/AVINASH/200

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