RAKESH KUMAR GOKHROO (AY 2015-16) S/O SHRI PARAS CHAND GOKHROO vs. ASSISTANT COMMISSIONER OF INCOME TAX

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CW/14938/2025HC RajasthanRJHC02081501202519 November 2025Bench: MAHENDAR KUMAR GOYAL,BALJINDER SINGH SANDHU1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court, acknowledging the learned counsel for the petitioner's request to withdraw the civil writ petition, dismissed the petition as withdrawn. The court did not delve into the merits of any underlying tax dispute or the validity of any assessment or order. The operative direction was to dispose of the petition as withdrawn. Any pending applications associated with the petition were also disposed of accordingly. No specific legal principles were established or applied, as the decision was based on the petitioner's procedural choice.

What were the facts?

The petitioner, Rakesh Kumar Gokhroo, through his Power of Attorney Holder Shri Paras Chand Gokhroo, filed a civil writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The petition was filed against the Assistant Commissioner of Income Tax, Central Circle-4, Jaipur, and other revenue authorities. The assessment year involved is 2015-16. The specific order or action under challenge is not detailed in the provided text, nor is the amount in dispute. The procedural history is limited to the filing of the writ petition and its subsequent withdrawal.

What were the issues?

The primary issue before the High Court was whether the petitioner's request to withdraw the civil writ petition should be granted. The petitioner, through learned counsel, expressed a desire to withdraw the petition. The revenue's contentions are not recorded in the judgment. No specific questions of law or fact were framed or debated as the matter was disposed of on the petitioner's request for withdrawal.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:46777-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 14938/2025 Rakesh Kumar Gokhroo (Ay 2015-16) S/o Shri Paras Chand Gokhroo, Aged About 49 Years, R/o 302, Royal Ensign, Prithviraj Road, C-Scheme, Jaipur Through Power Of Attorney Holder Shri Paras Chand Gokhroo S/o Late Raj Mal Gokhroo, Aged 73 Years, R/o 302, Royal Ensign, Prithviraj Road, C-Scheme, Jaipur- 302001. ----Petitioner Versus 1. Assistant Commissioner Of Income Tax, Central Circle-4, 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur- 302005. 2. Additional/ Joint Commissioner Of Income Tax, Central Circle, Aaykar Bhawan, Paota-C Road, Jodhpur- 342010, Rajasthan. 3. Principal Commissioner Of Income Tax, New Central Rev- enue Building, Bhagwan Das Road, Jaipur- 302005, Ra- jasthan. ----Respondents For Petitioner(s) : Mr. Tanuj Agarwal For Respondent(s) : HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU Order 19/11/2025 Learned counsel for the petitioner wants to withdraw this civil writ petition. The civil writ petition is dismissed as withdrawn accordingly. Pending application(s), if any, also stands disposed of. (BALJINDER SINGH SANDHU),J (MAHENDAR KUMAR GOYAL),J Tahir/170

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