DINESH KUMAR KEDIA S/O SHRI KRISHNA GOPAL KEDIA vs. ASSISTANT/DEPUTY COMMISSIONER OF INCOME TAX

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CW/5031/2022HC RajasthanRJHC02023999202229 March 2022Bench: MANINDRA MOHAN SHRIVASTAVA,SAMEER JAIN1 pages
AI SummaryWithdrawn

What did the High Court hold?

The Tribunal held that the petitioner was permitted to withdraw the writ petition. The reasoning provided is that the learned counsel for the petitioner explicitly sought to withdraw the petition. Consequently, the writ petition was dismissed as withdrawn. No specific findings on the merits of any substantive issue were made, as the case was disposed of on the petitioner's request for withdrawal. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Dinesh Kumar Kedia, filed a Civil Writ Petition No. 5031/2022 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Assistant/Deputy Commissioner of Income Tax, Circle 6, Jaipur, and the National Faceless Assessment Centre. The petition was filed against an order or action of the revenue authorities. 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 is entitled to withdraw the writ petition? (Question of procedure) Contentions: Assessee: The learned counsel for the petitioner sought to withdraw the petition. Revenue: No argument was recorded for the revenue.

AI-generated summary — verify with the full judgment below

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D. B. Civil Writ Petition No. 5031/2022 Dinesh Kumar Kedia S/o Shri Krishna Gopal Kedia, Aged About 63 years, R/o 191, Shiv Marg, Surya Nagar, Gopalpura Bypass, Jaipur 302015. ----Petitioner Versus 1. Assistant/Deputy Commissioner of Income Tax, Circle 6, Jaipur, New Central Revenue Building, Bhagwan Das Road, Jaipur Rajasthan 302005 Respondent No. 1 2. National Faceless Assessment Centre, Government of India, Ministry of Finance Department of Revenue, North Block, New Delhi- 110001. ----Respondent No. 2 For Petitioner : Mr. Tanuj Agrawal Advocate. For Respondents : Mr. Nikhil Simlote Advocate. HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Order 29/03/2022 Learned counsel for the petitioner seeks to withdraw the petition. Writ petition is dismissed as withdrawn. (SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ MANOJ NARWANI /132 Powered by TCPDF (www.tcpdf.org) (Uploaded on 30/03/2022 at 03:48:05 PM) (Downloaded on 30/10/2026 at 09:45:03 AM)

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