LATE JWALA PRASAD SARDA SON OF SHRI SHANKAR LAL SARDA vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/12056/2021HC RajasthanRJHC02069600202106 April 2026Bench: INDERJEET SINGH,ASHOK KUMAR JAIN3 pages

AI SummaryDismissed

What did the High Court hold?

The High Court held that the writ petitions have become infructuous due to the efflux of time. Consequently, the Court dismissed the writ petitions on this basis. The reasoning provided is solely based on the submission made by the petitioners' counsel. No other issues were decided, and no findings were made on the merits of the original challenges to the income tax authorities' actions. The operative direction was the dismissal of the petitions.

What were the facts?

These are consolidated writ petitions filed by legal heirs of deceased assessees, including Late Jwala Prasad Sarda, Late Shri Prakash Chand Daga, and Late Shri Ramavatar Garg. The petitioners are challenging orders or actions of the Assistant Commissioner of Income Tax, Central Circle-4, Jaipur. The specific assessment years and the exact nature of the orders under challenge are not detailed in the provided text. The procedural history is limited to the filing of these writ petitions. The core of the matter presented is the submission by the counsel for the petitioners.

What were the issues?

1. Whether the present writ petitions have become infructuous due to the efflux of time, and consequently, whether they should be dismissed on this ground? The petitioners' counsel submitted that by efflux of time, the present writ petitions have become infructuous. The respondent revenue's contentions are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

[2026:RJ-JP:13988-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 12090/2021 Late Jwala Prasad Sarda Son Of Shri Shankar Lal Sarda, Through His Legal Heir Smt. Chandra Kanta Sarda Having Her Address At C/o O.p. Agarwal And Co., H-8, Chitranjan Marg, C-Scheme, Jaipur Currently At A-53, Sangram Singh Colony, C-Scheme, Jaipur 302001 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At Room No. 416, 4Th Floor, Jeevan Nidh-2, Lic Building, Ambedkar Circle, Jaipur 302005 In The State Of Rajasthan. ----Respondent Connected With D.B. Civil Writ Petition No. 9296/2021 Late Shri Prakash Chand Daga, Son Of Late Shri Prem Chand Daga, Through His Legal Heir Smt. Kushal Devi Daga Having Her Address At 1482, Barah Gangaur Ka Rasta, Johari Bazar, Jaipur 302003 In The State Of Rajasthan ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur 302005 In The State Of Rajasthan ----Respondent D.B. Civil Writ Petition No. 9606/2021 Late Shri Ramavatar Garg Son Of Late Shri Hanuman Prasad Garg, Through His Legal Heir Smt. Maya Devi Garg Having Her Address At Katla Bazar, Todaraisingh, District Tonk 304506 In The State Of Rajasthan ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4, Jaipur Having Its Address At Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur 302005 In The State Of

[2026:RJ-JP:13988-DB] (2 of 3) [CW-12090/2021] Rajasthan. ----Respondent D.B. Civil Writ Petition No. 9624/2021 Late Shri Ramavatar Garg Son Of Late Shri Hanuman Prasad Garg, Through His Legal Heir Smt. Maya Devi Garg, Having Her Address At Katla Bazar, Todaraisingh, District Tonk 304506 In The State Of Rajasthan. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur 302005 In The State Of Rajasthan. ----Respondent D.B. Civil Writ Petition No. 12056/2021 Late Jwala Prasad Sarda Son Of Shri Shankar Lal Sarda, Through His Legal Heir Smt. Chandra Kanta Sarda Having Her Address At C/o O.p. Agarwal And Co. H-8, Chitranjan Marg, C-Scheme, Jaipur Currently At A-53, Sangram Singh Colony, C-Scheme, Jaipur- 302001. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur 302005. ----Respondent For Petitioner(s) : Mr. Siddharth Ranka Ms. Sathrika Jha For Respondent(s) : Mr. Siddharth Bapna HON'BLE MR. JUSTICE INDERJEET SINGH HON'BLE MR. JUSTICE ASHOK KUMAR JAIN Order 06/04/2026 Counsel for the petitioners submits that by efflux of time, the present writ petitions have become infructuous.

[2026:RJ-JP:13988-DB] (3 of 3) [CW-12090/2021] In that view of the matter, these writ petitions are dismissed as having become infructuous. (ASHOK KUMAR JAIN),J (INDERJEET SINGH),J JYOTI /105-109

Recent GST High Court judgments

Search GST case law →