RAHUL BAGRECHA vs. DEPUTY COMMISSIONER OF INCOME TAX

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CW/22095/2025HC Rajasthan2025:RJ-JD:48882-DB13 November 2025Bench: VINIT KUMAR MATHUR, BIPIN GUPTA2 pages
AI SummaryRemanded

What did the High Court hold?

The High Court, following the judgment in D.B. Civil Writ Petition No.22164/2025 (M/s. Jagtamba Timber Mart Vs. The Deputy Commissioner of Income Tax), decided on November 12, 2025, quashed and set aside the notice dated March 24, 2024, issued under Section 148 of the Income Tax Act, 1961, and the assessment order dated March 21, 2025, passed under Section 147 of the Act, along with consequential proceedings. The Court granted liberty to the Revenue to revive the notice if the Apex Court interfered with the judgments in Hexaware Technologies Ltd. (supra), Sharda Devi Chhajer (supra), or Shree Cement Limited (supra). The petitioner's counsel undertook to withdraw the appeal already filed within two weeks. The Court accepted the undertaking and disposed of the petition, keeping open all rights and contentions of the parties. No specific issue was left undecided, as the matter was disposed of based on the precedent.

What were the facts?

The petitioner, Rahul Bagrecha, filed a writ petition before the Rajasthan High Court at Jodhpur challenging a notice dated March 24, 2024, issued under Section 148 of the Income Tax Act, 1961, and an assessment order dated March 21, 2025, passed under Section 147 of the Act. The respondent was the Deputy Commissioner of Income Tax, Central Circle - 1, Jodhpur. The High Court noted that the controversy was covered by a previous judgment of a coordinate bench in D.B. Civil Writ Petition No.22164/2025 (M/s. Jagtamba Timber Mart Vs. The Deputy Commissioner of Income Tax), decided on November 12, 2025. The procedural history involved the issuance of the notice and assessment order, which the petitioner sought to quash.

What were the issues?

1. Whether the notice dated March 24, 2024, issued under Section 148 of the Income Tax Act, 1961, and the assessment order dated March 21, 2025, passed under Section 147 of the Act, along with consequential proceedings, are liable to be quashed and set aside. Assessee's Contention: The petitioner's counsel agreed that the controversy was covered by a coordinate bench's judgment and did not press other grounds, stating they would be taken up at an appropriate stage if required. The petitioner sought to quash the notice and assessment order. Revenue's Contention: The Revenue's counsel submitted that a Special Leave Petition (SLP) had been preferred in the case of Hexaware Technologies Ltd. (supra), and notice had been issued. The Revenue requested liberty to revive the notice issued under Section 148 of the Act if the Apex Court interfered with the judgments in Hexaware Technologies Ltd. (supra), Sharda Devi Chhajer (supra), or Shree Cement Limited (supra).

Which sections of the Income-tax Act were involved?

Section 148,Section 147

AI-generated summary — verify with the full judgment below

[2025:RJ-JD:48882-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 22095/2025 Rahul Bagrecha S/o Loon Chand Bagrecha, Aged About 30 Years, R/o Bhaiyon Ki Pole, Ghantaghar, Jodhpur ----Petitioner Versus Deputy Commissioner Of Income Tax, Central Circle - 1, Jodhpur Having Its Address Aayakar Bhawan, Paota Road, Jodhpur- 342010. ----Respondent For Petitioner(s) : Mr. Siddharth Ranka Mr. Hrshvardhan Singh Chundawat For Respondent(s) : Mr. KK Bissa. HON'BLE MR. JUSTICE VINIT KUMAR MATHUR HON'BLE MR. JUSTICE BIPIN GUPTA Order 13/11/2025 1. Defect(s) pointed out by the office are overruled. 2. Learned counsel for the parties are in agreement that the controversy involved in the present case is squarely covered by the judgment rendered by a coordinate Bench of this Court in D.B. Civil Writ Petition No.22164/2025 (M/s. Jagtamba Timber Mart Vs. The Deputy Commissioner of Income Tax) decided on 12.11.2025 in the following terms:- “12. In these circumstances, notice dated 24th March 2024 issued under Section 148 of the Act and assessment order dated 21th March 2025 passed under Section 147 of the Act along with consequential proceedings are liable to be quashed and set aside. 13. At this stage, Mr. Bissa submits that in judgment of Hexaware Technologies Ltd. (supra), Revenue has preferred a Special Leave Petition and notice has been issued. Counsel states that in view of (Uploaded on 14/11/2025 at 04:16:00 PM) (Downloaded on 28/10/2026 at 12:32:35 AM)

[2025:RJ-JD:48882-DB] (2 of 2) [CW-22095/2025] the law as it stands today, Court may grant the prayer of petitioner but in case the Apex Court interferes

with

judgment

in Hexaware Technologies Ltd. (supra), Sharda Devi Chhajer (supra) or Shree Cement Limited (supra), then Revenue should be given liberty to revive the notice issued under Section 148 of the Act. 14. In view of the above, counsel for the petitioner states that other grounds raised are not being pressed upon and they will be taken at appropriate stage, if required. 15. Therefore, keeping open all rights and contentions of parties, we quash and set aside notice dated 24th March 2024 issued under Section 148 of the Act and assessment order dated 21th March 2025 passed under Section 147 of the Act along with consequential proceedings, with liberty as prayed. 16. In view of the above, learned counsel for the petitioner undertakes to apply within two weeks to withdraw the appeal already filed. 17. Undertaking accepted. 18. Petition disposed. 19. Consequently, all pending applications, if any, also stand disposed.” 3. In view of the submissions made before this Court, the present Writ Petition is also disposed of in terms of the order passed in M/s Jagtamba Timber Mart (supra). (BIPIN GUPTA),J (VINIT KUMAR MATHUR),J C-1-nitin/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 14/11/2025 at 04:16:00 PM) (Downloaded on 28/10/2026 at 12:32:35 AM)

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