KRISHNA DAS AGRAWAL SON OF SHRI RANCHOD DAS AGRAWAL vs. PRINCIPAL DIRECTOR, INCOME TAX (INVESTIGATION)

CW/20449/2019HC RajasthanRJHC02101502201903 September 2024Bench: MANINDRA MOHAN SHRIVASTAVA,ASHUTOSH KUMAR2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the learned counsel for the petitioner wished to withdraw the writ petitions. Consequently, the Court ordered that the writ petitions stand dismissed as withdrawn. There was no decision on the merits of any substantive issue related to income tax law, as the case was disposed of based on the petitioner's request for withdrawal. No specific findings or reasoning on any tax-related matter were provided, and no operative directions beyond the dismissal as withdrawn were issued.

What were the facts?

The petitioner, Krishna Das Agrawal, an 81-year-old resident of Jaipur, filed two writ petitions, D.B. Civil Writ Petition No. 20858/2019 and D.B. Civil Writ Petition No. 20449/2019. The respondents in these petitions were the Principal Director, Income Tax (Investigation), Jaipur, and the Deputy Director, Income Tax (Investigation), Sri Ganganagar. The specific order or action under challenge is not detailed in the provided text. The procedural history indicates that the learned counsel for the petitioner sought to withdraw the writ petitions.

What were the issues?

The primary issue before the High Court was whether the writ petitions filed by the petitioner should be allowed to be withdrawn. The petitioner's counsel indicated a desire to withdraw the petitions. The respondents' contentions are not recorded in the judgment. The judgment does not frame specific questions of law or mixed law and fact that the Tribunal had to decide on merits, as the petitions were withdrawn.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:36982-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 20858/2019 Krishna Das Agrawal Son Of Shri Ranchod Das Agrawal, Aged About 81 Years, Resident Of D-1, Nandanam-02, Tilak Marg, C Scheme, Jaipur. At Present Resident Of Flat No. B-302, Aurum Trimurti, Tilak Marg, C Scheme, Jaipur. ----Petitioner Versus 1. Principal Director, Income Tax (Investigation), Central Revenue Building, Statue Circle, Jaipur Rajasthan. 2. Deputy Director, Income Tax (Investigation), Sri Ganganagar (Head Quarter) Jaipur, Rajasthan. ----Respondents Connected With D.B. Civil Writ Petition No. 20449/2019 Krishna Das Agrawal Son Of Shri Ranchod Das Agrawal, Aged About 81 Years, Resident Of D-1, Nandanam-02, Tilak Marg, C Scheme, Jaipur. At Present Resident Of Flat No. B-302, Aurum Trimurti, Tilak Marg, C Scheme, Jaipur. ----Petitioner Versus 1. Principal Director, Income Tax (Investigation), Central Revenue Building, Statue Circle, Jaipur, Rajasthan. 2. Deputy Director, Income Tax (Investigation), Sri Ganganagar (Head Quarter Jaipur), Rajasthan. ----Respondents For Petitioner(s) : Mr. Rajat Sharma on behalf of Mr. Sanjay Jhanwar, Sr. Adv. For Respondent(s) : HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 03/09/2024 (Uploaded on 04/09/2024 at 06:59:53 PM) (Downloaded on 30/10/2026 at 09:41:05 AM)

[2024:RJ-JP:36982-DB] (2 of 2) [CW-20858/2019] 1. Learned counsel for the petitioner wants to withdraw the writ petitions. 2. Accordingly, the writ petitions stand dismissed as withdrawn. (ASHUTOSH KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),CJ N.Gandhi-RAHUL/111-112 Powered by TCPDF (www.tcpdf.org) (Uploaded on 04/09/2024 at 06:59:53 PM) (Downloaded on 30/10/2026 at 09:41:05 AM)

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