RONAK BHANDARI SON OF SHRI RAMESH CHAND BHANDARI vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/3727/2025HC RajasthanRJHC02021862202520 March 2025Bench: AVNEESH JHINGAN,MANEESH SHARMA1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal (High Court) allowed the petitioner's request to withdraw the writ petition. The court granted liberty to the petitioner to file a fresh petition with better particulars. The reasoning behind this decision is not elaborated upon, but it implies that the court accepted the petitioner's submission for withdrawal and the need for amended details in a subsequent filing. The operative direction is the dismissal of the current petition as withdrawn with the liberty granted. No issues were decided on merits.

What were the facts?

The petitioner, Ronak Bhandari, an individual residing in Thailand with an Indian address in Jaipur, filed a writ petition before the Rajasthan High Court, Jaipur Bench. The respondents were the Assistant Commissioner of Income Tax, Central Circle - 4, Jaipur, the Assistant Commissioner of Income Tax, Central Circle, Alwar, and the Central Board of Direct Taxes (CBDT). The writ petition challenged an order or action by the revenue authorities. The specific assessment year(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to this writ petition is not detailed.

What were the issues?

1. Whether the petitioner is entitled to withdraw the writ petition with liberty to file a fresh petition with better particulars? (Question of procedure) Assessee's Contention: The learned counsel for the petitioner sought permission to withdraw the writ petition with liberty to file a fresh petition with better particulars. Revenue's Contention: No specific contention is recorded for the revenue in the provided judgment.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:12655-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 3727/2025 Ronak Bhandari Son Of Shri Ramesh Chand Bhandari, Aged About 38 Years, Resident Of 780/155-156, 30Th Floor, Fronte-1, Supalai Casa Riva, Opposite Charoen Krung, Soi 109, Bang Kho Laem, Bangkok, Thailand -10120 And Having Indian Address At 4/466 1St Floor Jawahar Nagar, Jaipur Through Authorised Signatory Shri Rahul Jain Son Of Shri Arun Jain Resident Of House No. 31, Shiv Das Ghat Ki Gali, Rampura Bazar Kota Rajasthan-324006 ----Petitioner Versus 1. Assistant Commissioner Of Income Tax, Central Circle - 4, Jaipur, Having Office At Room No. 416, 4Th Floor, Jeevan Nidhi-2 Ambedkar Circle Jaipur-302005, Rajasthan. 2. Assistant Commissioner Of Income Tax, Central Circle Alwar, Having Office At Bsnl Building, Alwar, 1St Floor, New Admin Bsnl Building, Opp. Cr Building, Moti Dungri, Circle, Alwar, Rajasthan-301001 3. Central Board Of Direct Taxes (Cbdt), Ministry Of Finance, North Block, New Delhi-110011, Delhi India, Through Its Chairman. ----Respondents For Petitioner(s) : Mr. Prateek Kedawat For Respondent(s) : Mr. Siddharth Bapna HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE MANEESH SHARMA Order 20/03/2025 Learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to file fresh with better particulars. The petition is dismissed as withdrawn with liberty as prayed. (MANEESH SHARMA),J (AVNEESH JHINGAN),J CHANDAN/Neeru/25 Powered by TCPDF (www.tcpdf.org) (Uploaded on 25/03/2025 at 02:56:02 PM) (Downloaded on 30/10/2026 at 09:40:01 AM)

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