ANKUSH MALKANI S/O SHRI ASHOK KUMAR MALKANI vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/8560/2022HC RajasthanRJHC02034313202223 September 2025Bench: SANJEEV PRAKASH SHARMA,SANJEET PUROHIT2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the petitioner's prayer to withdraw the writ petitions. The court specifically granted liberty to the petitioner to take appropriate remedies in terms of the provisions of the Income Tax Act, 1961. Consequently, the writ petitions were dismissed as withdrawn. Any pending applications related to these petitions were also disposed of. The court did not decide any substantive issues of income tax law or fact, as the case was resolved based on the petitioner's request to withdraw.

What were the facts?

The petitioner, Ankush Malkani, filed two Civil Writ Petitions (Nos. 8560/2022 and 7174/2022) before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent in both petitions was the Assistant Commissioner of Income Tax, Central Circle, Kota. The petitions challenged an order or action by the revenue authority. The assessment years are not specified in the provided text. The procedural history is limited to the fact that the petitions were filed and came before the court for a hearing.

What were the issues?

The primary issue before the High Court was whether the petitioner should be allowed to withdraw the instant writ petitions. The petitioner, through learned counsel, prayed to withdraw the petitions with liberty to pursue appropriate remedies under the Income Tax Act, 1961. The revenue's contentions are not recorded in the provided judgment. No specific questions of law or fact were framed for the Tribunal's decision, as the matter was disposed of on a procedural request.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:39023-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 8560/2022 Ankush Malkani S/o Shri Ashok Kumar Malkani, Aged About 29 Years, R/o B-22 IPIA, Road, No.1, Kota, Rajasthan, 324005, India. ----Petitioner Versus Assistant Commissioner Of Income Tax, ACIT/DCIT, Central Circle, Kota, REAC Kota Rajasthan-324009. ----Respondent Connected With D.B. Civil Writ Petition No. 7174/2022 Ankush Malkani S/o Shri Ashok Kumar Malkani, Aged About 29 Years, R/o B-22 IPIA, Road No. 1, Kota, Rajasthan, 324005, India. ----Petitioner Versus Assistant Commissioner Of Income Tax, Acit/ Dcit, Central Circle, Kota, REAC Kota, Rajasthan- 324009 E Mail- Kota.dcit.cen @ Incometax. Gov. In ----Respondent For Petitioner(s) : Mr. Mahendra Gargeiya Mr. Tarak Ahuja For Respondent(s) : Mr, Meyhul Miittal on behalf of Mr. Siddharth Bapna HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJEET PUROHIT Order 23/09/2025 1. Learned counsel upon instructions, prays to withdraw the instant petitions with liberty to take appropriate remedy in terms of the provisions of the Income Tax Act, 1961.

[2025:RJ-JP:39023-DB] (2 of 2) [CW-8560/2022] 2. Granting the said liberty, the writ petitions are dismissed as withdrawn. Pending application(s), if any, also stand disposed of. (SANJEET PUROHIT),J (SANJEEV PRAKASH SHARMA),J MAHIMA/RAHUL/149-150

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