SUREKHA GULATI vs. INCOME TAX OFFICER, WARD 50(1), DELHI
What did the High Court hold?
The Tribunal (in this case, the High Court) noted that the learned counsel for the petitioners sought to withdraw the present petitions. Consequently, the High Court dismissed the petitions as withdrawn. No decision on the merits of the underlying tax disputes was made. The operative direction was the dismissal of the petitions. No issues were expressly left undecided, as the petitions were withdrawn by the petitioners themselves.
What were the facts?
The judgment concerns three writ petitions filed before the Delhi High Court. The petitioners are Surekha Gulati and Star Global Multi Ventures Pvt Ltd. The respondents are various Income Tax Officers and Assistant Commissioners of Income Tax. The petitions were filed challenging orders or actions by the revenue authorities. The procedural history indicates that the learned counsel for the petitioners sought to withdraw the present petitions. The court then proceeded to pass an order on these petitions.
What were the issues?
1. Whether the petitioners are entitled to withdraw the present writ petitions? (Question of procedure) 2. Should the writ petitions be dismissed as withdrawn? (Question of procedure) Assessee's Contention: The learned counsel appearing for the petitioners sought to withdraw the present petitions. Revenue's Contention: No specific contention is recorded for the revenue in the provided text. The revenue was represented by their respective counsel.
AI-generated summary — verify with the full judgment below
Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
$~52 to 54 * IN THE HIGH COURT OF DELHI AT NEW DELHI W.P.(C) 227/2025, CM Nos.1108/2025 & 1109/2025 SUREKHA GULATI .....Petitioner INCOME TAX OFFICER, WARD 50(1), DELHI .....Respondent Mr. Anurag Ojha, Mr. V.K. Saksena, Ms. Hemlata Rawat, Mr. Dipak Raj & Mr. Subham Kumar, Advs. AND W.P.(C) 238/2025, CM No.1150/2025 STAR GLOBAL MULTI VENTURES PVT LTD.....Petitioner ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 22 (2), DELHI .....Respondent Mr. Ruchir Bhatia & Mr. Anant Mann, Advs. AND W.P.(C) 239/2025 & CM No.1152/2025 STAR GLOBAL MULTI VENTURES PVT LTD .....Petitioner ASSISTANT COMMISSIONER OF INCOME TAX.....Respondent Mr. Ruchir Bhatia & Mr. Anant Mann, Advs. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA O R D E R % 22.04.2025 1. The learned counsel appearing for the petitioners seeks to withdraw the present petitions.
The present petitions are dismissed as withdrawn. VIBHU BAKHRU, J TEJAS KARIA, J APRIL 22, 2025 ‘gsr’ Click here to check corrigendum, if any
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