MAHENDRA VERMA S/O LATE KANHAIYALAL VERMA vs. ASSISTANT COMMISSIONER OF INCOME TAX

PDF · subscribers
CW/12358/2025HC RajasthanRJHC02068552202504 December 2025Bench: MAHENDAR KUMAR GOYAL,BHUWAN GOYAL1 pages
AI SummaryWithdrawn

What did the High Court hold?

The Tribunal considered the petitioner's request to withdraw the civil writ petition. The court allowed the withdrawal. Consequently, the civil writ petition was dismissed. Any pending applications related to the petition were also disposed of. The judgment does not delve into the merits of the case or any substantive tax-related issues, as the petition was withdrawn by the petitioner. Therefore, no specific tax provisions were analyzed or decided upon.

What were the facts?

The petitioner, Mahendra Verma, through his Power of Attorney Holder Vinod Bamalwa, filed a civil writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent was the Assistant Commissioner of Income Tax, Central Circle 4, Jaipur. The specific assessment year(s) and the order or action under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition and the subsequent request for withdrawal.

What were the issues?

The primary issue before the Tribunal was whether the petitioner's request to withdraw the civil writ petition should be granted. The petitioner, through their counsel, expressed a desire to withdraw the petition. The respondent's contentions are not recorded in the judgment. The question of law or mixed law and fact that the Tribunal had to decide was simply whether to permit the withdrawal of the writ petition.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:49262-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 12358/2025 Mahendra Verma S/o Late Kanhaiyalal Verma, Aged About 73 Years, R/o A-207-208, Nagar Residency, Near Rungta Hospital, Malviya Nagar, Jaipur 302017, Through Power Of Attorney Holder Vinod Bamalwa, Son Of Late Madan Lal Bamalwa, Aged About 51 Years, Residing At 9/1 Lower Rawdon Street, L.r. Sarani S.o.. Kolkata West Bengal 700020. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005 ----Respondent For Petitioner(s) : Mr. Sanjay Jhanwar, Sr. Adv. with Mr. Rajat Sharma Mr. Saksham Pandey Mr. Shubhendra Singh For Respondent(s) : Mr. Siddharth Bapna assisted by Ms. Tanushka Saxena HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE BHUWAN GOYAL Judgment / Order 04/12/2025 Learned counsel for the petitioner wants to withdraw this civil writ petition. The civil writ petition is dismissed accordingly. Pending application(s), if any, also stands disposed of. (BHUWAN GOYAL),J (MAHENDAR KUMAR GOYAL),J Manish/80

Recent GST High Court judgments

Search GST case law →