PADMINI MARBLE PRIVATE LTD. vs. COMMISSIONER OF INCOME TAX

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CW/7170/2022HC RajasthanRJHC01032019202220 November 2023Bench: VIJAY BISHNOI,REKHA BORANA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the learned counsel for the petitioner wished to withdraw the instant writ petition. Consequently, the Court ordered that the writ petition be dismissed as withdrawn. No findings were made on the merits of any underlying tax dispute, as the appeal was disposed of on the procedural ground of withdrawal. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Padmini Marble Private Ltd., through its Director, filed a Civil Writ Petition No. 7170/2022 before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the Commissioner of Income Tax, National E-Assessment Centre, the Assistant Commissioner of Income Tax, National E-Assessment Centre, and the Income Tax Officer, Ward - 1, Chittorgarh. The petitioner sought to withdraw the writ petition.

What were the issues?

The High Court was not required to decide any substantive issues of law or fact as the petitioner sought to withdraw the writ petition. The only matter before the Court was the petitioner's request to withdraw the petition. The petitioner's counsel indicated the desire to withdraw the petition. The respondents did not present any arguments as the matter was being withdrawn by the petitioner.

AI-generated summary — verify with the full judgment below

[2023:RJ-JD:39556-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 7170/2022 Padmini Marble Private Ltd., Having Its Registered Office At E-7, Riico Industrial Area, Chittorgarh (Raj.) Through The Director Sh. Narendra Bhandari S/o Sh. Bhagwati Lal Bhandari R/o Kumbha Nagar, Chittorgarh. ----Petitioner Versus 1. Commissioner Of Income Tax, National E-Assessment Centre, Income Tax Department, Ministry Of Finance, Delhi. 2. The Assistant Commissioner Of Income Tax, National E- Assessment Centre, Income Tax Department, Ministry Of Finance, Delhi. 3. The Income Tax Officer, Ward - 1, Chittorgarh (Raj.) ----Respondents For Petitioner(s) For Respondent(s) : : Mr. Aidan Choudhary Mr. K. K. Bissa HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MS. JUSTICE REKHA BORANA Order 20/11/2023 Learned counsel for the petitioner wants to withdraw the instant writ petition. Hence, the instant writ petition is dismissed as withdrawn. (REKHA BORANA),J (VIJAY BISHNOI),J 53-AjaySingh/-

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