KRISHNA DAS AGRAWAL SON OF SHRI RANCHOD DAS AGRAWAL vs. INCOME TAX DEPARTMENT

CW/4836/2022HC RajasthanRJHC02023754202213 July 2022Bench: MANINDRA MOHAN SHRIVASTAVA,SHUBHA MEHTA1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court considered the prayer made by the learned counsel for the petitioner to withdraw the writ petition. Upon considering this request, the Tribunal allowed the withdrawal. The writ petition was accordingly dismissed as withdrawn, as prayed for by the petitioner's counsel. No decision was made on the merits of the case. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Krishna Das Agrawal, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Income Tax Department, represented by the Joint Commissioner of Income Tax, Central Circle, Jaipur, and the Assistant Director of Income Tax, Investigation, 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 writ petition is also not detailed.

What were the issues?

The primary issue before the High Court was whether to allow the petitioner's prayer for withdrawal of the writ petition. The petitioner, through their learned counsel, sought to withdraw the writ petition. The respondents, represented by their learned counsel, did not record any specific arguments against the withdrawal. No specific questions of law or mixed law and fact were framed by the Tribunal as the matter was disposed of on a procedural request.

AI-generated summary — verify with the full judgment below

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No.4836/2022 Krishna Das Agrawal Son Of Shri Ranchod Das Agrawal, Aged About 83 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. (PAN: AAAP2701Q) ----Petitioner Versus 1. Income Tax Department, Office of the Joint Commissioner of Income Tax, Central Circle, Room No. 403, 4th Floor, Jeevan Nidhi-2, LIC Building, Ambedkar Circle, Jaipur 302005 Rajasthan. 2. Income Tax Department, Office of the Assistant Director of Income Tax, Investigation, 22, Moti Dungari Road, Alwar, Rajasthan 301001. ----Respondents For Petitioner(s) : Mr. Rajat Sharma, Advocate for Mr. Prakul Khurana, Advocate For Respondent(s) : Mr. Amit Malani, Advocate for Mr. Nikhil Simlote, Advocate HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Order 13/07/2022 Learned counsel for the petitioner prays for withdrawal of the writ petition. The writ petition is accordingly dismissed as withdrawn as prayed for by the learned counsel for the petitioner. (SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J Karan/67 Powered by TCPDF (www.tcpdf.org) (Uploaded on 19/07/2022 at 05:16:14 PM) (Downloaded on 30/10/2026 at 10:01:36 AM)

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