RADHA MADHAV CORPORATION LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX & ORS.

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W.P.(C)/8487/2024HC DelhiDLHC01035267202428 August 2025Author: HON'BLE MR. JUSTICE V. KAMESWAR RAO,HON'BLE MR. JUSTICE VINOD KUMAR2 pages
AI SummaryWithdrawn

What did the High Court hold?

The Delhi High Court allowed the petitioners' request to withdraw their Writ Petitions. The Court noted that the counsel for the petitioners in all three connected Writ Petitions wished to withdraw them to enable the petitioners to seek their remedies as available in accordance with law. Consequently, the Court ordered that the petitions and pending applications be dismissed as withdrawn. No decision was made on the merits of the underlying disputes. The ratio decidendi is that a party can withdraw a petition to pursue alternative remedies, and the court will permit such withdrawal.

What were the facts?

The judgment concerns three connected Writ Petitions filed before the Delhi High Court. The petitioners are Radha Madhav Corporation Limited (in two petitions) and The National Sewing Thread Company Limited. The respondents are the Deputy Commissioner of Income Tax and others. The specific assessment years and the nature of the orders or actions under challenge are not detailed in the provided text. The procedural history is limited to the filing of these Writ Petitions and the subsequent request for withdrawal.

What were the issues?

The primary issue before the Delhi High Court was whether to allow the petitioners to withdraw their Writ Petitions. The petitioners, Radha Madhav Corporation Limited and The National Sewing Thread Company Limited, through their respective counsels, expressed a wish to withdraw the petitions. The stated reason for withdrawal was to enable the petitioners to pursue remedies available to them in accordance with law. The Revenue's contentions are not recorded in the judgment. No specific questions of law or fact were framed or debated as the petitions were withdrawn.

AI-generated summary — verify with the full judgment below

Heard together (3 matters)

W.P.(C) 8487/2024
W.P.(C) 16352/2024
W.P.(C) 8679/2024

Read from the judgment's own cause title. This page is filed under one of them.

$~37 to 39 * IN THE HIGH COURT OF DELHI AT NEW DELHI W.P.(C) 8487/2024 CM APPL. 34937/2024 RADHA MADHAV CORPORATION LIMITED Mr. Asheesh Jain, Sr. Adv. with Mr. Harshal Sareen, Adv.

W.P.(C) 16352/2024 CM APPL. 69015/2024 RADHA MADHAV CORPORATION LIMITED Mr. Asheesh Jain, Sr. Adv. with Mr. Harshal Sareen, Adv.

W.P.(C) 8679/2024 THE NATIONAL SEWING THREAD COMPANY LIMITED Mr. Sachit Jolly, Sr. Adv. with Mr. Sohum Dua Mr. Abhyudaya Shankar Bajpai, Advs.

CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON’BLE MR. JUSTICE ANISH DAYAL O R D E R % 28.08.2025 1. The counsel appearing for the petitioners in all these Writ Petitions which are connected, wishes to withdraw the petitions to enable the petitioners herein to seek their remedies as available in accordance with law. 2. The petitions and pending applications are dismissed as withdrawn. V. KAMESWAR RAO, J ANISH DAYAL, J AUGUST 28, 2025 ss

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