JUMBO CREDIT AND THRIFT CO-OPERATIVE SOCIETY LIMITED vs. INCOME TAX OFFICER

CW/122/2025HC RajasthanRJHC02108733202420 March 2025Bench: AVNEESH JHINGAN,MANEESH SHARMA2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court considered the request made by the learned counsel for the petitioner seeking permission to withdraw the writ petition. The Court granted this permission. Consequently, the writ petition was dismissed as withdrawn. No decision was made on the merits of any underlying tax dispute or legal contention. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Jumbo Credit And Thrift Co-Operative Society Limited, represented by its authorized signatory, filed a Civil Writ Petition No. 122/2025 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents included various Income Tax Officers, the Assistant Director of Income Tax (Investigation), the Principal Chief Commissioner of Income Tax, Rajasthan, and the Central Board of Direct Taxes (CBDT). The specific assessment year(s) and the exact nature of the order or action under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition.

What were the issues?

The primary issue before the High Court was whether to grant the petitioner's request to withdraw the writ petition. The petitioner, through learned counsel, sought permission to withdraw the petition. The respondents' contentions are not recorded in the judgment. No specific questions of law or fact were explicitly framed for the Tribunal's decision, 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:12616-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 122/2025 Jumbo Credit And Thrift Co-Operative Society Limited, Represented Through Its Authrozied Signatory Badri Lal Son Of Manpal Meena Aged About 64 Years Resident Of Village Badapura, Bhavli Karauli Rajasthan, 322242 India, Having Its Registered Office S-4, Opp Lbs College Shopping Centre, Kanchan Apartment Tilak Nagar 302004, Rajasthan India ----Petitioner Versus 1. Income Tax Officer, Ito Ward-6(1), Having Address New Central Revenue Building, Bhagwan Das Road, Jaipur Rajasthan, 302005 2. Income Tax Officer (Intelligence And Criminal Investigation), Having Address Room 206, Central Revenue Building, Rawatbhat Road Kota-324009 3. Income Tax Officer (Intelligence And Criminal Investigation), Having Address Room No 21B, Ii Floor Aaykar Bhawan, Mooti Doongri Alwar. 4. Office Of The Asstt. Director Of Income Tax (Inv.), Through Assistant Director Having Address Of Room No. 215, Ii Floor, N.c.r. Building, Rawat Bhata Road, Kota. 5. Principal Chief Commissioner Of Income Tax Pccit, Rajasthan, Having Address New Central Revenue Building, Bhagwan Das Road, Jaipur Rajasthan, 302005. 6. Central Board Of Direct Taxes (Cbdt), Represented Through Its Chairman Having Office At Ministry Of Finance, North Block, New Delhi- 110011. ----Respondents For Petitioner(s) : Mr. Prateek Kedawat For Respondent(s) : Mr. Sandeep Pathak (Uploaded on 25/03/2025 at 02:59:39 PM) (Downloaded on 30/10/2026 at 09:40:02 AM)

[2025:RJ-JP:12616-DB] (2 of 2) [CW-122/2025] HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE MANEESH SHARMA Order 20/03/2025 Learned counsel for the petitioner seeks permission to withdraw the petition. The petition is dismissed as withdrawn. (MANEESH SHARMA),J (AVNEESH JHINGAN),J Neeru/103 Powered by TCPDF (www.tcpdf.org) (Uploaded on 25/03/2025 at 02:59:39 PM) (Downloaded on 30/10/2026 at 09:40:02 AM)

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