ROCK SUGAR INDUSTRIES PRIVATE LIMITED vs. INCOME TAX OFFICER, WARD 1(1), JAIPUR

CW/16859/2025HC RajasthanRJHC02094857202501 December 2025Bench: MAHENDAR KUMAR GOYAL,BHUWAN GOYAL1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal (High Court) held that the petitioner's request to withdraw the civil writ petition should be granted. The court acknowledged the submission made by the learned counsel for the petitioner expressing the desire to withdraw the petition. Consequently, the court ordered the dismissal of the civil writ petition as withdrawn. Any pending applications related to the petition were also disposed of accordingly. The court did not delve into the substantive tax issues that might have been the subject of the writ petition, as the matter was concluded based on the petitioner's decision to withdraw.

What were the facts?

The petitioner, Rock Sugar Industries Private Limited, through its authorized signatory Mr. Rohan Agarwal, filed a civil writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Income Tax Officer, Ward 1(1), Jaipur; the Joint Commissioner of Income Tax, Range-I, Jaipur; and the Central Board of Direct Taxes (CBDT) through its Chairman. The petition was filed seeking certain relief from the Income Tax Department. The specific assessment year(s) and the nature of the order or action under challenge are not detailed in the provided text. The procedural history leading to this specific hearing is also not elaborated.

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 its learned counsel Mr. Vishal Rai, expressed a desire to withdraw the petition. The respondents, represented by Mr. Nitin Jain and Ms. Kriti Kalawatia, did not present any arguments against the withdrawal. The court was not required to decide on the merits of the case or any substantive tax law provisions, but rather on the procedural aspect of the petitioner's request to withdraw.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:48644-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 16859/2025 Rock Sugar Industries Private Limited, Having Its Registered Office At 152/116, Near Riico Industrial Area, Gram Harchandpura Urf Balyawala, Kanota, Jaipur, Rajasthan-303012 Through Its Authorized Signatory Mr. Rohan Agarwal ----Petitioner Versus 1. Income Tax Officer, Ward 1(1), Jaipur, Income Tax Department, New Central Revenue Building, Bhagwan Dass Road, Jaipur, Rajasthan, 302005 2. Joint Commissioner Of Income Tax, Range-I, Jaipur, Income Tax Department, New Central Revenue Building, Bhagwan Dass Road, Jaipur, Rajasthan, 302005 3. Central Board Of Direct Taxes (Cbdt), Ministry Of Finance, North Block, New Delhi - 110011, Delhi India, Through Its Chairman ----Respondents For Petitioner(s) : Mr. Vishal Rai For Respondent(s) : Mr. Nitin Jain with Ms. Kriti Kalawatia HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE BHUWAN GOYAL Order 01/12/2025 Learned counsel for the petitioner wants to withdraw this civil writ petition. The same is dismissed accordingly. Pending application(s), if any, also stands disposed of. (BHUWAN GOYAL),J (MAHENDAR KUMAR GOYAL),J DIKSHA /60

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