M/S New INDIA Contractors And Developers PVT. LTD. vs. Union Of INDIA
Original PDF →Facts
The petitioner, M/s New India Contractors and Developers Pvt. Ltd., through its Authorized Signatory, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents included the Union of India, Central Board of Indirect Taxes, GST Council, and various State Tax authorities of Rajasthan. The specific tax period(s) and the order or action under challenge, as well as the authority that passed it, are not detailed in the provided text. The amount in dispute is also not mentioned. The procedural history leading to this writ petition is not elaborated upon.
Held
The Court granted the petitioner's request to withdraw the writ petition. The Court held that the writ petition is dismissed as withdrawn. The Court also granted liberty to the petitioner to file a fresh petition, as prayed for by the petitioner's counsel. No substantive legal principles were discussed or decided, and no specific provisions of the GST Act or Rules were analyzed. The operative direction was to dismiss the petition with liberty to refile.
Key Issues
The Court was not required to decide any substantive issues of law or fact. The sole question before the Court was whether to grant the petitioner's request to withdraw the writ petition. The petitioner's side argued for withdrawal with liberty to file a fresh petition. The respondents' arguments are not recorded in the provided text, as the matter was resolved by the petitioner's request.
AI-generated summary — verify with the full judgment below
[2024:RJ-JP:24687-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D. B. Civil Writ Petition No. 7999/2024 M/s New India Contractors and Developers Pvt. Ltd., having its office at Vivek Vihar Colony Backside, Surya Mandir, Dausa 303303 through its Authorised Signatory Namely Shri Rajat Turka S/o Shri Malkiat Singh aged 31 years. ----Petitioner Versus
Union of India, through Secretary, Ministry of Finance (Department of Revenue) No.137, North Block, New Delhi-110001. 2. Central Board of Indirect Taxes, through its Chairman, Department of Revenue, Ministry of Finance, North Block, New-Delhi-110001. 3. GST Council, Secretariat, 5Th Floor, Tower II, Jeewan Bharti Building, Janpath Road, Cannaught Palace, New- Delhi-110001. 4. Deputy Commissioner, State Tax, Circle- Dausa, Zone - Alwar (Rajasthan).
Joint Commissioner, State Tax, Circle-Dausa, Zone-Alwar (Rajasthan).
The Excise and Taxation Officer-Cum-Proper Officer, Circle - Dausa, Zone - Alwar (Rajasthan)
State of Rajasthan, through Finance Secretary, Finance Department, Government of Rajasthan, 1St Floor, Main Building, Government Secretariat, Janpath, Jaipur - 302005. ----Respondents For Petitioner : Mr. Malkait Singh Advocate with Mr. Mahendra Singh Rathore Advocate For Respondents No. 1 to 3 : Mr. Sandeep Pathak Advocate
[2024:RJ-JP:24687-DB] (2 of 2) [CW-7999/2024] HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BHUWAN GOYAL Order 23/05/2024 Learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to the petitioner to file fresh petition. Writ petition is dismissed as withdrawn with liberty, as prayed for. (BHUWAN GOYAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ MANOJ NARWANI-RAHUL/45
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.