RAKESH KUMAR GOKHROO S/O SHRI PARAS CHAND GOKHROO, vs. ASSISTANT COMMISSIONER OF INCOME TAX,

CW/14531/2025HC Rajasthan2025:RJ-JP:46857-DB20 November 2025Bench: MAHENDAR KUMAR GOYAL, BALJINDER SINGH SANDHU1 pages

AI SummaryDismissed

What did the High Court hold?

The Tribunal (High Court in this instance) held that the petitioner's request to withdraw the civil writ petition was granted. Consequently, the petition was dismissed. The reasoning is straightforward: when a party seeks to withdraw their case, and there is no opposition or impediment, the court allows the withdrawal and disposes of the matter accordingly. The operative direction was the dismissal of the writ petition. No issues were decided on merits.

What were the facts?

The petitioner, Rakesh Kumar Gokhroo, through his Power of Attorney Holder Shri Paras Chand Gokhroo, filed a Civil Writ Petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The petition was filed against the Assistant Commissioner of Income Tax, Central Circle-4, Jaipur, and other income tax authorities. The assessment year involved was 2014-15. The specific order or action under challenge is not detailed in the provided text, nor is the amount in dispute. The procedural history is limited to the filing of the writ petition and the subsequent request for withdrawal.

What were the issues?

1. Whether the petitioner is entitled to withdraw the Civil Writ Petition filed before this Hon'ble Court? (Question of procedure) Assessee's Contention: The learned counsel for the petitioner argued that they wish to withdraw the civil writ petition. Revenue's Contention: The judgment does not record any specific arguments from the revenue's side regarding the withdrawal of the petition. It is presumed they would consent to the withdrawal or not oppose it.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:46857-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 14531/2025 Rakesh Kumar Gokhroo (Ay 2014-15) S/o Shri Paras Chand Gokhroo, Aged About 49 Years, R/o 302, Royal Ensign, Prithviraj Road, C-Scheme, Jaipur Through Power Of Attorney Holder Shri Paras Chand Gokhroo S/o Late Raj Mal Gokhroo, Aged 73 Years, R/o 302, Royal Ensign, Prithviraj Road, C-Scheme, Jaipur - 302001 ----Petitioner Versus 1. Assistant Commissioner Of Income Tax, Central Circle-4, 416, 4Th Floor, Jeevan Nidhi-2, LIC Building, Ambedkar Cirlce, Jaipur-302005 2. Additional/joint Commissioner Of Income Tax, Central Circle, Aaykar Bhawan, Paota-C Road, Jodhpur-342010, Rajasthan. 3. Principal Commissioner Of Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur-302005, Rajasthan. ----Respondents For Petitioner(s) : Tanuj Agarwal For Respondent(s) : HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU Order 20/11/2025 Learned counsel for the petitioner wants to withdraw this civil writ petition. The same is dismissed accordingly. Pending application(s), if any, also stands disposed of accordingly. (BALJINDER SINGH SANDHU),J (MAHENDAR KUMAR GOYAL),J DIKSHA MISHRA /176 Powered by TCPDF (www.tcpdf.org) (Uploaded on 20/11/2025 at 05:20:01 PM) (Downloaded on 30/10/2026 at 10:25:54 AM)

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