SHRI OM PRAKASH MORWAL vs. INCOME TAX OFFICER AND ANR

CW/13889/2014HC RajasthanRJHC02028130201412 December 2019Bench: ASHOK KUMAR GAUR2 pages

AI SummaryWithdrawn

What did the High Court hold?

The Hon'ble Mr. Justice Ashok Kumar Gaur noted that the learned counsel for the petitioners wished to withdraw the writ petitions. Consequently, in view of the stated intention of the petitioners to withdraw their petitions, the High Court ordered that the present writ petitions be dismissed as withdrawn. No decision was made on the merits of any underlying income tax dispute. The operative direction was to dismiss the petitions as withdrawn.

What were the facts?

These are two connected Civil Writ Petitions filed before the High Court of Judicature for Rajasthan, Bench at Jaipur. The petitioners are Shri Om Prakash Morwal and Shri Ram Niranjan Tibra. The respondents are the Income Tax Officer, Ward – 1, Jhunjhunu and the Assistant Commissioner of Income Tax, Circle – 1, Jhunjhunu. The writ petitions were filed challenging certain orders or actions of the income tax authorities. The procedural history indicates that the matters were listed for hearing before the Hon'ble Mr. Justice Ashok Kumar Gaur.

What were the issues?

The primary issue before the High Court was whether the writ petitions filed by the petitioners should be allowed to be withdrawn. The petitioners' counsel indicated their intention to withdraw the writ petitions. The respondents' contentions are not recorded in the judgment. No specific questions of law or fact were framed for determination by the Tribunal, as the matter was disposed of on the petitioners' request for withdrawal.

AI-generated summary — verify with the full judgment below

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Civil Writ Petition No. 13889/2014 Shri Om Prakash Morwal, aged about 52 years, son of Shri Ram Kumar Morwal, having his address at Near Vidhyarthi Bhawan, Modi Road, Jhunjhunu. ----Petitioner Versus 1. Income Tax Officer, Ward – 1, Jhunjhunu having its address at Income Tax Department, Behind Court, Jhunjhunu. 2. Assistant Commissioner of Income Tax, Circle – 1, Jhunjhunu having its address Income Tax Department, Behind Court, Jhunjhunu. ----Respondents Connected With S.B. Civil Writ Petition No. 14089/2014 Shri Ram Niranjan Tibra, aged about 59 years, son of Shri Vishwanath Tibra, having his address at Laxmi Trading Co., Footla Bazar, Jhunjhunu. ----Petitioner Versus Income Tax Officer, Ward – 1, Jhunjhunu having its address at Behind Court, Jhunjhunu. ----Respondent For Petitioner(s) : Mr.Muzaffar Iqbal for Mr.Siddarth Ranka For Respondent(s) : Mr.Daksh Pareek for Mr.Sameer Jain HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 12/12/2019 Learned counsel for the petitioners wants to withdraw the writ petitions. (Uploaded on 16/12/2019 at 11:30:51 AM) (Downloaded on 30/10/2026 at 10:20:20 AM) (2 of 2) [CW-13889/2014] In view of the above, the present writ petitions are dismissed as withdrawn. A copy of this order be separately placed in the connected file. (ASHOK KUMAR GAUR),J Preeti Asopa /137-138 Powered by TCPDF (www.tcpdf.org) (Uploaded on 16/12/2019 at 11:30:51 AM) (Downloaded on 30/10/2026 at 10:20:20 AM)

Recent GST High Court judgments

Search GST case law →