VIVEK GARG vs. THE INCOME TAX OFFICER

CW/6361/2022HC RajasthanRJHC01028174202219 July 2022Bench: SANDEEP MEHTA,KULDEEP MATHUR1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioner's request to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn. The stay application filed in the writ petition was also dismissed as a consequence of the petition being withdrawn. The court did not decide any substantive issues related to the income tax assessment or the merits of any dispute between the petitioner and the revenue.

What were the facts?

The petitioner, Vivek Garg, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the Income Tax Officer, National Faceless Assessment Centre, and the Deputy Commissioner Income Tax, Circle-1, Jodhpur. 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?

The primary issue before the High Court was whether to grant the petitioner's request to withdraw the writ petition. The petitioner, through his counsel, sought liberty to withdraw the petition. The respondents' contentions are not recorded in the judgment as they were not represented or did not file any submissions.

AI-generated summary — verify with the full judgment below

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 6361/2022 Vivek Garg S/o Varider Kumar Garg, Aged About 32 Years, Resident Of Bhatinda House, Shikargarh Chowk Army Area, Jodhpur, 342005, Rajasthan India ----Petitioner Versus 1. The Income Tax Officer, National Faceless Assessment Centre Income Tax Department Ministry Of Finance Room Number 401 2Nd Floor Near Jawaharlal Nehru Stadium Delhi - 110003 2. Deputy Commissioner Income Tax, Circle-1, Jodhpur, Income Tax Department, Rai Ka Bagh Palace, Jodhpur, Rajasthan. ----Respondents For Petitioner(s) : Mr. Prateek Kedawat (through VC) For Respondent(s) : -- HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR Order 19/07/2022 Learned counsel Shri Kedawat craves liberty to withdraw the writ petition. Hence, the same is dismissed as withdrawn. Stay application is also dismissed. (KULDEEP MATHUR),J (SANDEEP MEHTA),J 51-Sudhir Asopa/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 21/07/2022 at 04:43:12 PM) (Downloaded on 28/10/2026 at 12:02:52 AM)

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