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

CW/3464/2026HC RajasthanRJHC02017400202627 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 reasoning was that the petitioner failed to comply with the court's explicit direction dated May 5, 2026, which mandated the amendment of the writ petition by May 25, 2026. This direction was given in light of a Supreme Court judgment. Since the petitioner did not file the amended writ petition within the stipulated time, the court found no alternative but to dismiss the petition. The principle here is that non-compliance with court orders, especially procedural directions, can lead to the dismissal of a case. All pending applications were also dismissed as a consequence of the main petition's dismissal. No specific issue regarding the merits of the original writ petition was decided.

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. The High Court, on May 5, 2026, had directed petitioners to amend their writ 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 matter was listed for May 27, 2026. The High Court noted that despite the direction, the petitioner had not filed an 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 by May 25, 2026. The petitioner's side, represented by Ms. Satvika Jha and Mr. Rohan Chatter on behalf of Mr. Siddarth Ranka, did not present arguments as the petition was dismissed for non-compliance. The respondent's side, represented by Ms. Jaya P. Pathak and Mr. Arnav Singh on behalf of Mr. Sandeep Pathak, argued for dismissal due to the petitioner's failure to amend the petition as directed. The court's decision hinges on whether the petitioner's failure to comply with the procedural direction warrants dismissal.

AI-generated summary — verify with the full judgment below

[2026:RJ-JP:22836-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 3464/2026 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 117/DivyaP

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