M/S BHAVYA INDUCTOSTEEL PRIVATE LIMITED vs. INCOME TAX OFFICER

CW/15106/2022HC RajasthanRJHC02078430202217 April 2025Bench: MANINDRA MOHAN SHRIVASTAVA,ANAND SHARMA1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court, upon a request made by the learned counsel for the petitioner to withdraw the instant petition, passed an order dismissing the petition as withdrawn. The court did not delve into the merits of the case or the underlying dispute that led to the filing of the writ petition. The reasoning for the dismissal was solely based on the petitioner's expressed desire to withdraw the case. Any pending applications related to the petition were also dismissed as a consequence. The operative direction was the dismissal of the petition as withdrawn.

What were the facts?

The petitioner, M/s Bhavya Inductosteel Private Limited, through its authorized signatory, filed a Civil Writ Petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Income Tax Officer, Ward 1(1), Jaipur, and the Central Board of Direct Taxes. The writ petition was filed challenging an order or action, the specifics of which are not detailed in the provided text. The procedural history indicates that the matter reached the stage of an order being passed by the High Court on April 17, 2025.

What were the issues?

The primary issue before the High Court was whether the petitioner's Civil Writ Petition should be allowed to be withdrawn. The petitioner, through their learned counsel, sought to withdraw the petition. The respondents were represented by their counsel. The judgment does not record any specific arguments made by the revenue on the merits of the case, as the petition was withdrawn. The core question was the court's decision on the withdrawal request.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:16331-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 15106/2022 M/s Bhavya Inductosteel Private Limited, Having Its Address At 1 Ganesh Colony, Moti Doongri Road Jaipur Through Its Authorized Signatory Girdhar Gopal Bajoria Son Of Shri Rameshwar Prasad Bajoria Aged About 69 Years, Resident Of 1, Ganesh Colony, Moti Doongari Road, Ward No. 35 Jaipur - 302004 ----Petitioner Versus 1. Income Tax Officer, Ward 1(1), Jaipur Having Its Address At New Central Revenue Building Bhagwan Das Road Jaipur 302005 2. Central Board Of Direct Taxes, Department Of Revenue, Ministry Of Finance, Government Of India, Having Its Address At North Block, New Delhi, Through Its Chairman ----Respondents For Petitioner(s) : Mr. Prateek Kedawat For Respondent(s) : Mr. Anuroop Singhi with Mr. NS Bhati HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANAND SHARMA Order 17/04/2025 1. Learned counsel for the petitioner seeks to withdraw the instant petition. 2. The petition is, accordingly, dismissed as withdrawn. Pending application, if any, also stands dismissed. (ANAND SHARMA),J (MANINDRA MOHAN SHRIVASTAVA),CJ KAMLESH KUMAR-RAHUL/203 Powered by TCPDF (www.tcpdf.org) (Uploaded on 19/04/2025 at 01:16:35 PM) (Downloaded on 30/10/2026 at 09:39:19 AM)

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