GALA NADI GRAM SEVA SAHKARI SAMITI LTD. vs. PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX

CW/6681/2023HC Rajasthan2025:RJ-JD:540-DB06 January 2025Bench: PUSHPENDRA SINGH BHATI, MUNNURI LAXMAN1 pages

AI SummaryDismissed

What did the High Court hold?

The High Court of Judicature for Rajasthan at Jodhpur held that the civil writ petition had become infructuous. Consequently, the Court dismissed the petition on this ground. No other issues were decided, and no reasoning beyond the petition becoming infructuous was provided. The operative direction was to dismiss the writ petition.

What were the facts?

The petitioner, Gala Nadi Gram Seva Sahkari Samiti Ltd., through its Manager Manish Choudhary, filed a civil writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the Principal Chief Commissioner of Income Tax, Jaipur, Rajasthan, and the Income Tax Officer, W-1, Barmer. The 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 writ petition is not detailed.

What were the issues?

The Tribunal did not have to decide any substantive issues of law or fact. The only matter before the court was the status of the writ petition. The petitioner's counsel submitted that the instant civil writ petition has become infructuous. The revenue's contentions are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

[2025:RJ-JD:540-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 6681/2023 Gala Nadi Gram Seva Sahkari Samiti Ltd., a Society Registered through its Manager Manish Choudhary S/o Shri Bhanwara Ram, Age 27 Years, R/o Galanadi Tehsil Sindhari, Dist. Barmer. ----Petitioner Versus 1. Principal Chief Commissioner of Income Tax, Jaipur, Rajasthan. 2. Office Of The Income Tax Officer, ITO, W-1, Barmer. ----Respondents For Petitioner(s) : Dr. Harish Kumar Purohit For Respondent(s) : Mr. K.K. Bissa HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE MUNNURI LAXMAN Order 06/01/2025 1. Learned counsel for the petitioner submits that the instant civil writ petition has become infructuous. 2. Accordingly, the Civil Writ Petition is dismissed as having rendered infructuous. (MUNNURI LAXMAN),J (DR. PUSHPENDRA SINGH BHATI),J 51-Dharmendra Rakhecha/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 07/01/2025 at 10:15:43 AM) (Downloaded on 27/10/2026 at 11:17:06 PM)

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