RAKESH KUMAR GOKHROO (AY 2015-16) S/O SHRI PARAS CHAND GOKHROO vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4

CW/14982/2025HC Rajasthan2025:RJ-JP:46860-DB20 November 2025Bench: MAHENDAR KUMAR GOYAL, BALJINDER SINGH SANDHU1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal noted that the learned counsel for the petitioner wished to withdraw the civil writ petition. Consequently, the High Court dismissed the petition as withdrawn. Any pending applications related to the petition were also disposed of accordingly. The judgment does not delve into the merits of the case or any substantive issues related to income tax assessment, as the petition was withdrawn at the outset.

What were the facts?

The petitioner, Rakesh Kumar Gokhroo, filed a Civil Writ Petition before the Rajasthan High Court, Jaipur Bench, for the Assessment Year 2015-16. The petition was filed through his Power of Attorney Holder, Shri Paras Chand Gokhroo. The respondents were the Assistant Commissioner of Income Tax, Central Circle-4, Jaipur, the Additional/Joint Commissioner of Income Tax, Central Circle, Jodhpur, and the Principal Commissioner of Income Tax, Jaipur. The matter came up for hearing before a Division Bench of the High Court.

What were the issues?

1. Whether the petitioner is entitled to withdraw the Civil Writ Petition filed before the High Court? (Question of procedure) Contentions: Assessee: The learned counsel for the petitioner expressed the desire to withdraw the civil writ petition. Revenue: No arguments were recorded for the revenue on this procedural aspect.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:46860-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 14982/2025 Rakesh Kumar Gokhroo (Ay 2015-16) S/o Shri Paras Chand Gokhroo, Aged About 49 Years, R/o 302 Royal Ensign Prithviraj Raod 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 Circle, Jaipur-302005 2. Additional/joint Commissioner Of Income Tax, Central Circle, Aayakar 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) : Mr. 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 /179 Powered by TCPDF (www.tcpdf.org) (Uploaded on 20/11/2025 at 05:20:56 PM) (Downloaded on 30/10/2026 at 10:25:59 AM)

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