RAM BHAJAN YADAV S/O SHRI RAM KARAN YADAV vs. INCOME TAX OFFICER

CW/208/2022HC RajasthanRJHC02000822202204 April 2025Bench: MANINDRA MOHAN SHRIVASTAVA,ANAND SHARMA1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal (High Court) took on record the submission made by the learned counsel for the respondent (Revenue). The Revenue stated that due to the amount involved in the case, the department had decided not to proceed further. Based on this submission, the High Court disposed of the writ petition. The specific finding on any substantive issue of law or fact is not recorded, as the matter was concluded based on the Revenue's decision not to pursue it. The operative direction was to dispose of the writ petition. No issue was expressly left undecided; rather, the entire matter was resolved by the Revenue's decision.

What were the facts?

This case involves a writ petition filed by Ram Bhajan Yadav (the petitioner) against the Income Tax Officer Ward 7(2), Jaipur (the respondent). The assessment year(s) are not explicitly stated in the provided text. The order or action under challenge is not detailed, but it pertains to a matter before the Income Tax Department. The procedural history indicates that the respondent's counsel made a submission before the High Court of Judicature for Rajasthan, Bench at Jaipur, on April 4, 2025, regarding the department's decision not to proceed further in the matter due to the amount involved. The writ petition was subsequently disposed of based on this submission.

What were the issues?

1. Whether the respondent department should be permitted to withdraw from further proceedings in the matter, considering the amount involved. Assessee's Contention: Not recorded in the judgment. Revenue's Contention: The learned counsel for the respondent (Revenue) submitted that in view of the amount involved in the case, the department has decided not to proceed further in the matter. This submission forms the basis for the disposal of the writ petition.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:15283-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 208/2022 Ram Bhajan Yadav S/o Shri Ram Karan Yadav, aged 40 years, r/o Village Kandarpura, Post Shyosingpura, Tehsil Sanganer, District Jaipur Rajasthan ----Petitioner Versus Income Tax Officer Ward 7(2) New Central Revenue Building, Janpath, Jaipur. ----Respondent For Petitioner(s) : Mr. Raghavendra Singh Khichi For Respondent(s) : Mr. Sandeep Pathak with Ms. Jaya P. Pathak HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANAND SHARMA Order 04/04/2025 1. Heard. 2. Learned counsel for the respondent submits that in view of the amount involved in the case, the department has decided not to proceed further in the matter. 3. Placing on record the aforesaid submission, the writ petition stands disposed of. (ANAND SHARMA),J (MANINDRA MOHAN SHRIVASTAVA),CJ RAJAT/PCG/18 Powered by TCPDF (www.tcpdf.org) (D.B. SAW/761/2023 has been filed in this matter. Please refer the same for further orders) (Uploaded on 08/04/2025 at 06:36:31 PM) (Downloaded on 30/10/2026 at 09:39:47 AM)

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