DEEPAK VERMA (AY 2014-15) S/O SHRI NATHU LAL VERMA vs. INCOME TAX OFFICER

CW/15339/2022HC Rajasthan2023:RJ-JP:19758-DB29 August 2023Bench: AUGUSTINE GEORGE MASIH, SAMEER JAIN1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal (High Court) noted the submission made by the learned counsel for the petitioner. The counsel stated that the writ petition had become infructuous and consequently, the petitioner did not wish to press the petition. Based on this submission, the High Court disposed of the writ petition as not pressed. No decision on the merits of the original dispute was made. The operative direction was to dispose of the writ petition.

What were the facts?

The petitioner, Deepak Verma, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur, challenging an order or action by the Income Tax Officer, Ward 7(2), Jaipur, concerning Assessment Year 2014-15. The respondents were the Income Tax Officer and the Union of India. The procedural history indicates that the matter was brought before the High Court. The specific nature of the dispute or the amount in dispute is not detailed in the provided text.

What were the issues?

1. Whether the writ petition has become infructuous, rendering it unnecessary to be pressed. (Question of fact) Contentions: Assessee: The learned counsel for the petitioner stated that the present writ petition has been rendered infructuous and therefore, they do not wish to press the same. Revenue: No arguments were recorded for the revenue in the provided text.

AI-generated summary — verify with the full judgment below

[2023:RJ-JP:19758-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 15339/2022 Deepak Verma (Ay 2014-15) S/o Shri Nathu Lal Verma, Aged About 36 Years, R/o 12, Shri Ram Nagar Colony, Sanganer, Jaipur, Rajasthan - 302029. ----Petitioner Versus 1. Income Tax Officer, Ward 7(2), Sidhnath Bhawan, Jyoti Nagar, Lal Kothi Scheme, Jaipur, Rajasthan - 302015 2. Union Of India, Through Its Secretary, Central Board Of Direct Taxes, Department Of Revenue, Ministry Of Finance, North Block, New Delhi (Nct)-110001 ----Respondents For Petitioner(s) : Mr. Akshay Bhardwaj and Mr. Ayush Agrawal on behalf of Mr. Vedant Agrawal For Respondent(s) : Mr. Akshat Sharma on behalf of Mr. Sandeep Pathak HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN Order 29/08/2023 1. Learned counsel for the petitioner states that the present writ petition has been rendered infructuous, therefore, he does not want to press the same. 2. The writ petition is disposed of as not pressed. (SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ Kamlesh Kumar/Satyendra/15 Powered by TCPDF (www.tcpdf.org) (Uploaded on 01/09/2023 at 03:59:35 PM) (Downloaded on 30/10/2026 at 10:27:36 AM)

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