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

CW/12459/2025HC RajasthanRJHC02068557202504 December 2025Bench: MAHENDAR KUMAR GOYAL,BHUWAN GOYAL1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal decided that the petitioner was entitled to withdraw the civil writ petition. The reasoning was based on the explicit request made by the petitioner's counsel. Consequently, the civil writ petition was dismissed as withdrawn. Any pending applications related to the petition were also disposed of. No decision on the merits of the case was made.

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 exact nature of 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?

1. Whether the petitioner is entitled to withdraw the civil writ petition. (Question of procedure) Assessee's Contention: The learned counsel for the petitioner argued that they wish to withdraw the civil writ petition. Revenue's Contention: The judgment records no specific argument from the respondent revenue.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:49260-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 12459/2025 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/61

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