RAJESH NAGORI SON OF SHRI LAXMI NARAIN NAGORI vs. DEPUTY COMMISSIONER OF INCOME TAX

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CW/18778/2025HC RajasthanRJHC02104985202527 May 2026Bench: SANJEEV PRAKASH SHARMA,BALJINDER SINGH SANDHU1 pages
AI SummaryDismissed

What did the High Court hold?

The Court held that the petitioner had failed to comply with the specific direction issued on May 5, 2026, to amend the writ petition by May 25, 2026. The Court noted that the petitioner was given four weeks' time to make the amendments, referencing a Supreme Court judgment. Since the petitioner did not file the amended petition within the stipulated period, the Court found no reason to proceed with the writ petition. Consequently, the Court dismissed the writ petition. Any pending applications associated with the petition were also dismissed.

What were the facts?

The petitioner, Rajesh Nagori, filed a writ petition before the Rajasthan High Court, Jaipur Bench. The respondent was the Deputy Commissioner of Income Tax, Central Circle-4, Jaipur. On May 5, 2026, the Court directed petitioners to amend their petitions within four weeks, by May 25, 2026, in light of a Supreme Court judgment in SLP (C). Diary No(s). 2196/2026, titled Income Tax Officer, Ward 2(1), Chandigarh & Ors. Vs. Tej Partap Singh. The case was listed for May 27, 2026. The Court noted that despite this direction, the petitioner failed to file the amended writ petition within the stipulated time.

What were the issues?

1. Whether the writ petition should be dismissed for non-compliance with the Court's order to amend the petition within the stipulated time. The petitioner's side (represented by 'None') made no arguments. The respondent's side argued that the petitioner had not filed the amended writ petition within the stipulated time as directed by the Court on May 5, 2026. The respondent relied on the Court's order and the Supreme Court's judgment in SLP (C). Diary No(s). 2196/2026, Income Tax Officer, Ward 2(1), Chandigarh & Ors. Vs. Tej Partap Singh, which mandated the amendment of petitions.

AI-generated summary — verify with the full judgment below

[2026:RJ-JP:22781-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 18778/2025 Rajesh Nagori Son Of Shri Laxmi Narain Nagori, Aged About 64 Years, Resident Of 2586, Nagori House, Ghee Walon Ka Rasta, Johari Bazar, Jaipur 302003, Rajasthan. ----Petitioner Versus Deputy Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At 4Th Floor, Lic Building, Ambedkar Circle, Jaipur. ----Respondent For Petitioner(s) : None For Respondent(s) : Mr. Siddharth Bapna with Ms. Tanushka Saxena HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU (Through V.C.) Order 27/05/2026 1. This Court on 05.05.2026 has passed the following order:- “1. In view of the judgment passed by the Hon'ble Apex Court in SLP (C). Diary No(s). 2196/2026, titled as Income Tax Officer, Ward 2(1), Chandigarh & Ors. Vs. Tej Partap Singh decided on 10.04.2026 and stated to have been uploaded on 28.04.2026, we give four weeks' time, as directed by the Hon'ble Apex Court, to the respective petitioners in each of the writ petitions listed before us to amend their petitions on or before 25.05.2026, if they so choose to. 2. List these cases on 27.05.2026. 3. Interim order, if any, shall continue till next date of hearing.” 2. Despite the aforesaid direction, the petitioner has not filed the amended writ petition within the stipulated time. 3. In view of above, the present writ petition stands dismissed. 4. All pending applications also stand dismissed. (BALJINDER SINGH SANDHU),J (SANJEEV PRAKASH SHARMA),ACTING CJ 4/DivyaP

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