RAKESH KUMAR GOKHROO (AY 2017-18) S/O SHRI PARAS CHAND GOKHROO, vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/14992/2025HC Rajasthan2025:RJ-JP:46861-DB20 November 2025Bench: MAHENDAR KUMAR GOYAL, BALJINDER SINGH SANDHU1 pages

AI SummaryDismissed

What did the High Court hold?

The High Court of Judicature for Rajasthan, Bench at Jaipur, allowed the petitioner's request to withdraw the Civil Writ Petition. Consequently, the petition was dismissed. The Court reasoned that since the petitioner explicitly wished to withdraw the petition, there was no impediment to granting this request. The Court did not delve into the merits of the case or the underlying tax dispute. Any pending applications related to the writ petition were also disposed of accordingly. No specific tax provisions were discussed or decided upon.

What were the facts?

The petitioner, Rakesh Kumar Gokhroo, through his Power of Attorney Holder, 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 revenue authorities. The assessment year in question is 2017-18. The specific order or action under challenge is not detailed in the provided text. 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. Assessee's Contention: The learned counsel for the petitioner expressed a desire to withdraw the civil writ petition. Revenue's Contention: No specific contention is recorded for the revenue in the provided judgment.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:46861-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 14992/2025 Rakesh Kumar Gokhroo (Ay 2017-18) 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 Circle, 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) : 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 /180 Powered by TCPDF (www.tcpdf.org) (Uploaded on 20/11/2025 at 05:21:16 PM) (Downloaded on 30/10/2026 at 10:26:00 AM)

Recent GST High Court judgments

Search GST case law →