CHANDRA KANTA LODHA DAUGHTER OF SHRI GUMAN MAL CHORDIA vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/7136/2023HC RajasthanRJHC02033473202310 March 2025Bench: MANINDRA MOHAN SHRIVASTAVA,BHUWAN GOYAL1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioner's request to withdraw the writ petition. The Court noted that the petitioner sought to withdraw the petition in view of subsequent events and with liberty to pursue remedies available under the law against the assessment order. Consequently, the petition was dismissed as withdrawn. Any pending applications were also disposed of as dismissed. The Court granted liberty to the petitioner to take such remedies as may be available to him under the law against the assessment order. No specific findings were made on the merits of the assessment order itself.

What were the facts?

The petitioner, Chandra Kanta Lodha, filed a civil writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent was the Assistant Commissioner of Income Tax, Circle 1, Jaipur. The petition challenged an assessment order. The specific assessment year(s) and the amount in dispute are not recorded in the provided text. The procedural history leading to the writ petition is also not detailed.

What were the issues?

1. Whether the petitioner is entitled to withdraw the instant writ petition in view of subsequent events with liberty to take such remedy as may be available under the law against the assessment order. Assessee's Contention: The learned counsel for the petitioner sought to withdraw the petition. Revenue's Contention: No specific contention is recorded for the respondent 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. 7136/2023 Chandra Kanta Lodha Daughter Of Shri Guman Mal Chordia, Aged About 72 Years, Resident Of F-302, D-44, Subhash Marg, C-Scheme, Jaipur- 302001 ----Petitioner Versus Assistant Commissioner Of Income Tax, Circle 1, Jaipur Having Its Address At New Central Revenue Building, Bhagwan Dass Road, Jaipur ----Respondent For Petitioner(s) : Mr. Rohan Chatter on behalf of Mr. Siddharth Ranka For Respondent(s) : HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BHUWAN GOYAL Order 10/03/2025 1. Learned counsel for the petitioner seeks to withdraw the instant petition in view of subsequent events with liberty to take such remedy, as may be available to him under the law against the assessment order. 2. The petition is, accordingly, dismissed as withdrawn with liberty aforesaid. Pending application, if any, also stands dismissed. (BHUWAN GOYAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ KAMLESH KUMAR-RAHUL/131 Powered by TCPDF (www.tcpdf.org) (Uploaded on 11/03/2025 at 02:57:57 PM) (Downloaded on 30/10/2026 at 09:40:08 AM)

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