RAJ RISHI BHARTRIHARI MATSYA UNIVERSITY vs. INCOME TAX OFFICER

CW/3834/2023HC RajasthanRJHC02017612202305 July 2023Bench: MANINDRA MOHAN SHRIVASTAVA,PRAVEER BHATNAGAR1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal decided that the petitioner did not wish to press the writ petition. Consequently, the writ petition was dismissed as withdrawn. The reasoning provided is solely based on the submission made by the petitioner's counsel. No decision on the merits of the case was made. The ratio decidendi is that if a petitioner withdraws their petition, it will be dismissed as withdrawn. The operative direction was to dismiss the writ petition as withdrawn. No issues were left undecided as the matter was disposed of on the petitioner's request.

What were the facts?

The petitioner, Raj Rishi Bhartrihari Matsya University, Alwar, through its Registrar, filed a Civil Writ Petition No. 3834/2023 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent was the Income Tax Officer, Ward 1(1), Alwar. The writ petition was filed challenging an order or action by the Income Tax Department. The specific assessment year(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the filing of the writ petition is also not detailed.

What were the issues?

1. Whether the petitioner wishes to press the writ petition. Assessee's Contention: The learned counsel for the petitioner submitted that he does not wish to press the writ petition. Revenue's Contention: The judgment records no argument from the respondent.

AI-generated summary — verify with the full judgment below

[2023:RJ-JP:13427-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 3834/2023 Raj Rishi Bhartrihari Matsya University, Alwar Having Its Address At Girls Hostel Building, Babu Sobha Ram Govt. Arts College Campus, Alwar 301001 Through Its Registrar Mrs. Jyoti Mina. ----Petitioner Versus Income Tax Officer, Ward 1(1), Alwar Having Its Address At C R Building, Moti Doongri Road, Alwar, Rajasthan, 301001. ----Respondent For Petitioner(s) : Mr. Rohan Chatter for Mr. Siddharth Ranka For Respondent(s) : Mr. Anuroop Singh Singhi with Mr. N.S. Bhati HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR Order 05/07/2023 Learned counsel for the petitioner submits that he does not wish to press the writ petition. Accordingly, the instant writ petition is dismissed as withdrawn. (PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J 77-MOHIT KUMAR/SURAJ KUMAR Powered by TCPDF (www.tcpdf.org) (Uploaded on 06/07/2023 at 06:31:37 PM) (Downloaded on 30/10/2026 at 09:44:15 AM)

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