MEENAKSHI KANWAR AND ANR. vs. DEPT. OF INCOME TAX AND ORS.

PDF · subscribers
CW/9616/2017HC RajasthanRJHC01060064201719 July 2023Bench: VIJAY BISHNOI,YOGENDRA KUMAR PUROHIT1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court of Judicature for Rajasthan at Jodhpur, upon being informed by the learned counsel for the petitioner that the petitioner wished to withdraw the instant writ petition, dismissed the petition as withdrawn. No decision was made on the merits of any potential issues or contentions that might have been raised. The operative direction was solely to dismiss the writ petition due to its withdrawal by the petitioner.

What were the facts?

The petitioners, Meenakshi Kanwar and Manish Singh Bhati, filed a civil writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were various officials from the Department of Income Tax Investigation. The specific assessment years and the exact nature of the order or action under challenge are not detailed in the provided text. The procedural history leading to this writ petition is also not elaborated upon. The amount in dispute, if any, is not mentioned.

What were the issues?

The Tribunal did not have to decide any issues as the writ petition was withdrawn by the petitioner. Therefore, there were no questions of law or mixed law and fact for the Tribunal to determine. Neither the petitioner nor the revenue presented arguments before the Tribunal regarding the merits of the case, as the matter was disposed of on the petitioner's request to withdraw.

AI-generated summary — verify with the full judgment below

[2023:RJ-JD:22419-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 9616/2017 1. Meenakshi Kanwar W/o Sh. Manish Singh Bhati, R/o A-38, Karni Nagar, Pawanpuri Bikaner. 2. Manish Singh Bhati S/o Sh. Govind Singh Bhati, R/o A-38, Karni Nagar, Pawanpuri Bikaner. ----Petitioners Versus 1. Department Of Income Tax Through The Additional Director Of Income Tax Investigation, Jodhpur. 2. The Assistant Director Of Income Tax Investigation, Room No. 16, Aayakar Bhawan, Rani Bazar, Bikaner. 3. Shri B. Shashi Kant, The Assistant Director Of Income Tax Investigation, Room No. 16, Aayakar Bhawan, Rani Bazar, Bikaner. 4. Sh. Vinay Kumar Sigh, Income Tax Inspector, Aayakar Bhawan, Rani Bazar, Bikaner. 5. Kapil Baghel, Income Tax Inspector, Aayakar Bhawan, Rani Bazar, Bikaner. ----Respondents For Petitioner(s) : Mr. V. R. Choudhary For Respondent(s) : Mr. K. K. Bissa HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT Order 19/07/2023 Learned counsel for the petitioner wants to withdraw the instant writ petition. Hence, the instant writ petition is dismissed as withdrawn. (YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J 78-AjaySingh/-

Recent GST High Court judgments

Search GST case law →