MRS. URSULA JOSHI WIFE OF AND LEGAL HEIR OF LATE MR. RAJENDRA KUMAR JOSHI vs. DEPUTY COMMISSIONER OF INCOME TAX (DCIT)

CW/13852/2022HC RajasthanRJHC02075233202225 July 2024Bench: MANINDRA MOHAN SHRIVASTAVA,ASHUTOSH KUMAR1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the learned counsel for the petitioner prayed for the withdrawal of the writ petition. Accordingly, the Court ordered that the writ petition be dismissed as withdrawn. No decision on the merits of the case was made. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Mrs. Ursula Joshi, filed a Civil Writ Petition No. 13852/2022 before the Rajasthan High Court, Jaipur Bench. The respondents were the Deputy Commissioner of Income Tax (International Taxation), Jaipur, and the Union of India through the Finance Secretary. The petition was to be detagged from another related writ petition. The petitioner's counsel subsequently prayed for the withdrawal of the writ petition.

What were the issues?

1. Whether the petitioner is entitled to withdraw the writ petition filed before the High Court? (Question of procedure) Contentions: Assessee: The learned counsel for the petitioner prayed for the withdrawal of the writ petition. Revenue: No arguments were recorded for the revenue.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:31387-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 13852/2022 Mrs. Ursula Joshi Wife And Legal Heir Of Late Mr. Rajendra Kumar Joshi, Aged About 74 Years, Resident In India At C-11, Shri Mangalam, Shiv Marg, Shyam Nagar, Jaipur - 302019 ----Petitioner Versus 1. Deputy Commissioner Of Income Tax (Dcit), International Taxation, Jaipur, Room No. 413, 4Th Floor, Jeevan Nidhi- 2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan, 302005 2. Union Of India, Through Finance Secretary, Ministry Of Finance (Department Of Revenue), Central Board Of Direct Taxes, North Block, New Delhi 110002 ----Respondents For Petitioner(s) : Mr. Anil Kumar For Respondent(s) : HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 25/07/2024 1. This petition be detagged from D.B. Civil Writ Petition No.14638/2022. 2. Learned counsel for the petitioner prays for withdrawal of the writ petition. 3. Accordingly, the writ petition is dismissed as withdrawn. (ASHUTOSH KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),CJ N.Gandhi/RAHUL/259 Powered by TCPDF (www.tcpdf.org) (Uploaded on 29/07/2024 at 12:25:01 PM) (Downloaded on 30/10/2026 at 09:41:07 AM)

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