ANKUR ELECTRICALS LLP vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/13605/2025HC RajasthanRJHC02075907202504 December 2025Bench: MAHENDAR KUMAR GOYAL,BHUWAN GOYAL1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal held that the petitioner's request to withdraw the civil writ petition should be granted. Consequently, the civil writ petition was dismissed. The reasoning provided is that the learned counsel for the petitioner explicitly stated their intention to withdraw the petition. The operative direction was the dismissal of the writ petition. No issues were left undecided as the matter was disposed of on the petitioner's request for withdrawal.

What were the facts?

The petitioner, Ankur Electricals Llp (erstwhile Ankur Electricals Private Limited), through its partner Padam Chand Jain, 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 by the petitioner to withdraw it.

What were the issues?

The sole issue before the High Court was whether the petitioner's request to withdraw the civil writ petition should be granted. The petitioner, through their learned counsel, expressed a desire to withdraw the petition. The respondent's contentions are not recorded in the judgment. No specific provisions of the Income Tax Act or case law were discussed in relation to the withdrawal of the petition.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:49258-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 13605/2025 Ankur Electricals Llp, (Erstwhile Ankur Electricals Private Limited), A-27/13A Akshat House, Kanti Chandra Road, Bani Park, Jaipur 302016 Through Its Partner Padam Chand Jain, S/o Kapoor Chand Jain, Aged About 64 Years R/o A-24-25, Van Vihar Colony, Tonk Road, Jaipur, Rajasthan 302018 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, 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/5

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