AHMED SAYEED SON OF SHRI ALADDIN KHAN vs. INCOME TAX OFFICER

CW/3200/2023HC RajasthanRJHC02014687202324 July 2023Bench: AUGUSTINE GEORGE MASIH,SAMEER JAIN1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal considered the prayer made by the learned counsel for the petitioner. The Tribunal accepted the petitioner's request for withdrawal. Consequently, the writ petition was dismissed as withdrawn. No decision on the merits of any underlying tax dispute was made, as the case was disposed of solely based on the petitioner's decision to withdraw the petition. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Ahmed Sayeed Son Of Shri Aladdin Khan, filed a 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 by the revenue authorities, though the specific nature of the challenge and the assessment year(s) are not detailed in the provided text. The procedural history leading to this point is not elaborated.

What were the issues?

The primary issue before the Tribunal was whether the petitioner's prayer for withdrawal of the writ petition should be granted. The petitioner, through learned counsel, prayed for the withdrawal of the writ petition. The respondents were represented by their counsel. No specific arguments were recorded for the respondents regarding the withdrawal request itself, other than their presence and representation.

AI-generated summary — verify with the full judgment below

[2023:RJ-JP:15071-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 3200/2023 Ahmed Sayeed Son Of Shri Aladdin Khan, Resident Of 1706, Uncha Kuwa, Near Daroga Ji Ki Haveli, Haldion Ka Rasta, Johari Bazar, Jaipur 302003 ----Petitioner Versus 1. Income Tax Officer, Ward 1(1), Jaipur Having Its Address At New Central Revenue Building, Bhagwan Dass 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. Rohan Chatter for Mr. Siddharth Ranka For Respondent(s) : Mr. Anuroop Singhi, through VC Mr. N. S. Bhati HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN Order 24/07/2023 1. Learned counsel for the petitioner prays for withdrawal of the writ petition. 2. Present writ petition is dismissed as withdrawn as prayed for.

(SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ Anil Sharma/Pooja /31 Powered by TCPDF (www.tcpdf.org) (Uploaded on 28/07/2023 at 03:29:29 PM) (Downloaded on 30/10/2026 at 09:44:09 AM)

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