KALPANA KHATORIA DAUGHTER OF SATYA NARAIN SARAF vs. ASSISTANT COMMISSIONER OF INCOME TAX

PDF · subscribers
CW/19654/2025HC RajasthanRJHC02108598202518 December 2025Bench: SANJEEV PRAKASH SHARMA,SANGEETA SHARMA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The Tribunal noted that upon instructions, the learned counsel for the petitioner prayed to withdraw the present civil writ petition. Consequently, the Tribunal dismissed the Civil Writ Petition as withdrawn. All pending applications in the matter were also disposed of as a result of the withdrawal. No decision was made on the merits of the case, and no specific legal principles were established or applied. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Kalpana Khatoria, 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 writ petition was filed challenging an order or action by the income tax authorities. The specific assessment year(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the filing of the writ petition is also not detailed.

What were the issues?

The Tribunal did not have to decide any issues as the petition was withdrawn. The petitioner's counsel, upon instructions, prayed to withdraw the present civil writ petition. The respondent's contentions are not recorded as the matter was disposed of before any substantive arguments could be made. No specific questions of law or fact were framed for adjudication by the Tribunal.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:51257-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 19654/2025 Kalpana Khatoria Daughter Of Satya Narain Saraf, Aged About 55 Years, 208, Khatoria Bhawan, Balaji Ka Rasta, Ghat Gate, Jaipur- 302005. ----Petitioner Versus Assistant Commissioner of Income Tax, Central Circle-4, Jaipur Having its Address At 4Th Floor, Jeevan Nidhi-2, LIC Building, Ambedkar Circle, Jaipur. ----Respondent For Petitioner(s) : Mr. Siddharth Ranka with Ms. Satwika Jha, Mr. Rohan Chatter, Mr. N.K. Jain & Ms. Apeksha Bapna For Respondent(s) : Mr. Siddharth Bapna with Mr. Sarvesh Jain, Ms. Tanushka Saxena & Ms. Chinki Choudhary HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA HON'BLE MRS. JUSTICE SANGEETA SHARMA Order 18/12/2025 Upon instructions, learned counsel for the petitioner prays to withdraw the present civil writ petition. The present Civil Writ Petition is accordingly, dismissed as withdrawn. All pending applications stand disposed of. (SANGEETA SHARMA),J (SANJEEV PRAKASH SHARMA),ACTING CJ KAVISH /54

Recent GST High Court judgments

Search GST case law →