SANJAY KUMAR JAIN SON OF SHRI MAHVEER KUMAR AGARWAL vs. INCOME TAX OFFICER

CW/3453/2026HC RajasthanRJHC02017407202627 May 2026Bench: SANJEEV PRAKASH SHARMA,BALJINDER SINGH SANDHU1 pages

AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the writ petition. The Court noted that despite the explicit direction on May 5, 2026, to amend the writ petition by May 25, 2026, the petitioner failed to do so. Consequently, the petition was dismissed for non-compliance with the Court's order. All pending applications were also dismissed. The judgment does not specify the original grounds of the writ petition or the nature of the dispute, as the dismissal was procedural.

What were the facts?

The petitioner, Sanjay Kumar Jain, filed a writ petition before the Rajasthan High Court, Jaipur Bench. The respondent was the Income Tax Officer, Ward 6(4), Jaipur. On May 5, 2026, the Court directed petitioners in listed writ petitions to amend their petitions within four weeks, by May 25, 2026, in light of a Supreme Court judgment in 'Income Tax Officer, Ward 2(1), Chandigarh & Ors. Vs. Tej Partap Singh'. The matter was listed for May 27, 2026. The Court noted that the petitioner had not filed 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 dated May 5, 2026, directing the amendment of the petition within four weeks. Assessee's Contentions: The judgment does not record any specific contentions made by the petitioner's counsel regarding the non-filing of the amended petition or any request for further time. The counsel appeared on behalf of the petitioner. Revenue's Contentions: The judgment does not record any specific contentions made by the respondent's counsel. The counsel appeared on behalf of the respondent.

AI-generated summary — verify with the full judgment below

[2026:RJ-JP:22842-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 3453/2026 Sanjay Kumar Jain Son Of Shri Mahveer Kumar Agarwal, Aged About 58 Years, Resident Of B-228, Kirti Nagar, Tonk Road, Jaipur-302018 ----Petitioner Versus Income Tax Officer, Ward 6(4), Jaipur, Having Its Address At New Cerntral Revenue Building Bhagwan Dass Road, Jaipur, Rajasthan, 302005 ----Respondent For Petitioner(s) : Ms. Satvika Jha and Mr. Rohan Chatter on behalf of Mr. Siddarth Ranka For Respondent(s) : Ms. Jaya P. Pathak and Mr. Arnav Singh on behalf of Mr. Sandeep Pathak 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 115/DivyaP

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