SHRI GOVIND MALI S/O MITHU LAL MALI vs. INCOME TAX OFFICER

CW/12138/2025HC RajasthanRJHC02065606202526 September 2025Bench: MAHENDAR KUMAR GOYAL,SANJEET PUROHIT1 pages

AI SummaryRemanded

What did the High Court hold?

The High Court of Judicature for Rajasthan, Bench at Jaipur, disposed of the writ petition in terms of a coordinate Bench order dated 09.09.2025 passed in the case of Dileep Singh Shekhawat (2021-22) versus Union of India & Anr. (DB Civil Writ Petition No.6462/2025). The reasoning provided is that the controversy involved in the present petition is no longer res integra and has been resolved by the aforementioned coordinate Bench order. Therefore, the court found it appropriate to dispose of the present writ petition in similar terms. The operative direction was to dispose of the writ petition accordingly. Any pending applications were also disposed of.

What were the facts?

The petitioner, Shri Govind Mali, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent is the Income Tax Officer, Ward 2(1), Ajmer. The writ petition challenges an order or action by the respondent. The assessment year(s) are not explicitly stated. The procedural history indicates that the parties have approached the court with a submission that the controversy is no longer res integra and has been resolved by a coordinate bench order dated 09.09.2025 in the case of Dileep Singh Shekhawat (2021-22) versus Union of India & Anr. The counsels for both parties prayed for the writ petition to be disposed of in similar terms.

What were the issues?

1. Whether the present writ petition can be disposed of in terms of the coordinate Bench order dated 09.09.2025 in the case of Dileep Singh Shekhawat (2021-22) versus Union of India & Anr. (DB Civil Writ Petition No.6462/2025)? Assessee's Contention: The learned counsel for the petitioner submits that the controversy involved in the present writ petition is no longer res integra and stands resolved by a coordinate Bench order of this Court dated 09.09.2025 in the case of Dileep Singh Shekhawat (2021-22) versus Union of India & Anr. They pray that this writ petition may also be disposed of in similar terms. Revenue's Contention: The learned counsel for the respondent submits that the controversy involved in the present writ petition is no longer res integra and stands resolved by a coordinate Bench order of this Court dated 09.09.2025 in the case of Dileep Singh Shekhawat (2021-22) versus Union of India & Anr. They pray that this writ petition may also be disposed of in similar terms.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:39788-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 12138/2025 Shri Govind Mali S/o Mithu Lal Mali, Aged About 34 Years, R/o Plot No. 80/84, Floor Ground, Swadeshi Mill Building, Jagannath Shankarsheth Marg, Cinema, Charni Road, Mumbai-400004 ----Petitioner Versus Income Tax Officer, Ward 2(1), C.r. Building, Opp. Session Court, Jaipur Road, Ajmer - 305001 ----Respondent For Petitioner(s) : Mr. Rajat Sharma with Mr. Saksham Pandey For Respondent(s) : Mr. Parth Vashistha for Mr. Shantanu Sharma HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE SANJEET PUROHIT Judgment / Order 26/09/2025 Learned counsels for the respective parties submit that the controversy involved herein is no more res integra and stands resolved by a coordinate Bench order of this Court dated 09.09.2025 passed in the case of Dileep Singh Shekhawat (2021-22) versus Union of India & Anr.: DB Civil Writ Petition No.6462/2025. They, therefore, pray that this writ petition may also be disposed of in similar terms. Ordered accordingly. Pending application(s), if any, also stands disposed of. (SANJEET PUROHIT),J (MAHENDAR KUMAR GOYAL),J Manish/12

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