C. R. KOTHARI AND SONS STOCK BROKING PRIVATE LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX

PDF · subscribers
CW/15033/2022HC RajasthanRJHC02079245202213 October 2025Bench: AVNEESH JHINGAN,PRAVEER BHATNAGAR1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioner's request to withdraw the writ petition. The court noted that the petitioner had filed an application under an Amnesty Scheme and consequently sought permission to withdraw the petition. The court's reasoning was based on the petitioner's stated intention to withdraw due to the Amnesty Scheme application. The operative direction was to dismiss the writ petition as withdrawn. No issues were decided on merits.

What were the facts?

The petitioner, C. R. Kothari And Sons Stock Broking Private Limited, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent was the Assistant Commissioner of Income Tax, Circle 2, Ajmer. The petitioner sought permission to withdraw the petition. The reason provided for withdrawal was the filing of an application under an Amnesty Scheme. The assessment years and the specific order or action under challenge are not recorded in the provided text. The amount in dispute is also not stated.

What were the issues?

The Tribunal did not have to decide any issues as the petition was withdrawn. The only matter before the court was the petitioner's request to withdraw the writ petition. The petitioner's contention was that they had filed an application under an Amnesty Scheme, and therefore, sought permission to withdraw the petition. The respondent's arguments are not recorded in the provided text.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:41644-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 15033/2022 C. R. Kothari And Sons Stock Broking Private Limited, Having Its Address At Kothari House, A-495/a, Panchsheel Nagar, A Block Makarwali Road, Ajmer 305006 Through Its Director Shri Hemant Kothari. ----Petitioner Versus Assistant Commissioner Of Income Tax, Circle 2, Ajmer Having Its Address At Central Revenue Building, Opp. Sessions Court, Jaipur Road, Ajmer 305001. ----Respondent For Petitioner(s) : Mr. Rohan Chatter for Mr. Siddharth Ranka For Respondent(s) : Mr. Shantanu Sharma with Mr. Parth Vashishtha, Mr. Aditya Doda HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE PRAVEER BHATNAGAR Order 13/10/2025 Learned counsel for the petitioner submits that an application under the Amnesty Scheme has been filed and as such seeks permission to withdraw the petition. The writ petition is dismissed as withdrawn. (PRAVEER BHATNAGAR),J (AVNEESH JHINGAN),J Chandan/50

Recent GST High Court judgments

Search GST case law →