NAND KISHORE JAIN S/O LATE SHRI KAPOORCHAND JAIN vs. ASSISTANT COMMISSIONER OF INCOME TAX

PDF · subscribers
CW/18754/2025HC RajasthanRJHC02100388202523 February 2026Bench: INDERJEET SINGH,RAVI CHIRANIA13 pages
AI SummaryRemanded

What did the High Court hold?

The High Court held that the issue involved in the writ petitions was identical to one previously considered and decided by a co-ordinate bench of the same court. This co-ordinate bench had passed an order based on an interim order from the Hon'ble Apex Court in Siddharth Tuka Vs. Assistant Commissioner of Income Tax Central Circle (SLP No. 31711/2025). In that SLP, the Apex Court had stayed proceedings concerning Section 153C of the Income Tax Act, 1961, including impugned orders passed by the High Court. The High Court found it appropriate to dispose of the present writ petitions by extending the same protection as granted by the Apex Court. Accordingly, it directed that the Adjudicating Authority shall not proceed with any proceedings under Section 153C of the Income Tax Act, 1961, against the petitioners, nor give effect to any consequential orders, for as long as the interim protection granted by the Apex Court remains in operation. The outcome of the SLP was declared to govern the outcome of the present petitions. The petitions were disposed of accordingly.

What were the facts?

The petitioners, including Nand Kishore Jain, Shyam Sunder Khandelwal, Vijay Kumar Mehta, and others, filed multiple writ petitions before the Rajasthan High Court, Jaipur Bench. These petitions challenged proceedings initiated under Section 153C of the Income Tax Act, 1961, and related notices and orders. The core of the dispute revolved around the validity and timeliness of these proceedings. The petitioners sought to quash the notices and orders, arguing they were without jurisdiction and barred by limitation. The Assistant Commissioner of Income Tax, Central Circle-4, Jaipur, was the respondent. The High Court noted that the issue was identical to a case decided by a co-ordinate bench, which in turn was influenced by an order of the Hon'ble Apex Court.

What were the issues?

1. Whether the initiation of proceedings under Section 153C of the Income Tax Act, 1961, for Assessment Year 2014-15 was without jurisdiction and barred by limitation, and consequently, whether the Notice dated 28.01.2025 issued under Section 153C was liable to be quashed? 2. Whether the Objection Disposal Order dated 06.10.2025 was liable to be quashed? 3. Whether any consequential proceedings or Assessment Orders passed during the pendency of the writ petition were liable to be quashed? Assessee's Contentions: The petitioners argued that the proceedings under Section 153C were initiated without jurisdiction and were time-barred. They relied on the fact that the Hon'ble Apex Court, in the case of Siddharth Tuka Vs. Assistant Commissioner of Income Tax Central Circle (SLP No. 31711/2025), had stayed proceedings concerning Section 153C, including impugned orders passed by the High Court. They prayed for similar protection and submitted that the outcome of their petitions should be governed by the outcome of the aforesaid SLP. Revenue's Contentions: The respondent-revenue fairly submitted that the order passed by the Hon'ble Apex Court would be duly followed and that the present petitions, if disposed of, should be subject to the final outcome of the SLP.

Which sections of the Income-tax Act were involved?

Section 153C

AI-generated summary — verify with the full judgment below

[2026:RJ-JP:8140-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 18754/2025 Nand Kishore Jain S/o Late Shri Kapoorchand Jain, Aged About 85 Years, R/o D260, Devi Marg, Bani Park, 302016, Jaipur, Rajasthan. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle -4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambdekar Circle, Jaipur, Rajasthan- 302005. ----Respondent Connected With D.B. Civil Writ Petition No. 11993/2025 Shyam Sunder Khandelwal S/o Late Damodar Lal Khandelwal, Aged About 77 Years, R/o R-1, Tilak Marg, C-Scheme, Jaipur. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005. ----Respondent D.B. Civil Writ Petition No. 11996/2025 Shyam Sunder Khandelwal S/o Late Damodar Lal Khandelwal, Aged About 77 Years, R/o R-1, Tilak Marg, C-Scheme, Jaipur. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005. ----Respondent D.B. Civil Writ Petition No. 12875/2025 Vijay Kumar Mehta S/o Shri Hasti Chand Mehta, Aged About 66 Years, R/o B-33, Prabhu Marg, Tilak Nagar, Jaipur ----Petitioner Versus

[2026:RJ-JP:8140-DB] (2 of 13) [CW-18754/2025] Assistant Commissioner Of Income Tax, Central Circle, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 13034/2025 Vijay Kumar Mehta S/o Shri Hasti Chand Mehta, Aged About 66 Years, R/o B-33, Prabhu Marg, Tilak Nagar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle, Central Circle -4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 13035/2025 Vijay Kumar Mehta S/o Shri Hasti Chand Mehta, Aged About 66 Years, R/o B-33, Prabhu Marg, Tilak Nagar, Jaipur. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan- 302005. ----Respondent D.B. Civil Writ Petition No. 13065/2025 Vijay Kumar Mehta S/o Shri Hasti Chand Mehta, Aged About 66 Years, R/o B-33, Prabhu Marg, Tilak Nagar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 13069/2025 Vijay Kumar Mehta S/o Shri Hasti Chand Mehta, Aged About 66 Years, R/o B-33, Prabhu Marg, Tilak Nagar, Jaipur, Rajasthan. ----Petitioner Versus

[2026:RJ-JP:8140-DB] (3 of 13) [CW-18754/2025] Assistant Commissioner Of Income Tax, Central Circle, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 13075/2025 Vijay Kumar Mehta S/o Shri Hasti Chand Mehta, Aged About 66 Years, R/o B-33, Prabhu Marg, Tilak Nagar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 13076/2025 Vijay Kumar Mehta S/o Shri Hasti Chand Mehta, Aged About 66 Years, R/o B-33, Prabhu Marg, Tilak Nagar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 19542/2025 Narendra Kumar Nigam S/o Kailash Narayan Nigam, Aged About 76 Years, R/o 704 Fountain Square, Near Jawahar Circle, Malviya Nagar, Jaipur 302017 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle - 4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambdekar Circle, Jaipur, Rajasthan - 302005 ----Respondent D.B. Civil Writ Petition No. 19547/2025 Narendra Kumar Nigam S/o Kailash Narayan Nigam, Aged About 76 Years, R/o 704 Fountain Square, Near Jawahar Circle, Malviya Nagar, Jaipur 302017

[2026:RJ-JP:8140-DB] (4 of 13) [CW-18754/2025] ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambdekar Circle, Jaipur, Rajasthan - 302005 ----Respondent D.B. Civil Writ Petition No. 19565/2025 Narendra Kumar Nigam S/o Kailash Narayan Nigam, Aged About 76 Years, R/o 704 Fountain Square, Near Jawahar Circle, Malviya Nagar, Jaipur 302017 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambdekar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 11289/2025 Anil Bindrani Son Of Shri Arjun Das Bindrani, Aged About 47 Years, Resident Of J75, Ashok Chowk, Adarsh Nagar, Janta Colony, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur ----Respondent D.B. Civil Writ Petition No. 11775/2025 Amit Kotawala, Prop. M/s. Authentic Stone Trading Co., 9, Jamna Lal Bajaj Marg, C-Scheme, Jaipur. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur. ----Respondent D.B. Civil Writ Petition No. 11977/2025

[2026:RJ-JP:8140-DB] (5 of 13) [CW-18754/2025] Payal Bilala Daughter Of Shri Suresh Lohade, Aged About 50 Years, 5, Bilala Garden, Old Amer Road, Ramganj Bazar, Jaipur. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur. ----Respondent D.B. Civil Writ Petition No. 11979/2025 Shyam Sunder Khandelwal S/o Late Damodar Lal Khandelwal, Aged About 77 Years, R/o R-1, Tilak Marg. C-Scheme, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005 ----Respondent D.B. Civil Writ Petition No. 12005/2025 Shyam Sunder Khandelwal S/o Late Damodar Lal Khandelwal, Aged About 77 Years, R/o R-1, Tilak Marg, C-Scheme, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005 ----Respondent D.B. Civil Writ Petition No. 12006/2025 Shyam Sunder Khandelwal S/o Late Damodar Lal Khandelwal, Aged About 77 Years, R/o R-1, Tilak Marg. C-Scheme, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005 ----Respondent D.B. Civil Writ Petition No. 12009/2025

[2026:RJ-JP:8140-DB] (6 of 13) [CW-18754/2025] Shyam Sunder Khandelwal S/o Late Damodar Lal Khandelwal, Aged About 77 Years, R/o R-1, Tilak Marg. C-Scheme, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005 ----Respondent D.B. Civil Writ Petition No. 12015/2025 Shyam Sunder Khandelwal S/o Late Damodar Lal Khandelwal, Aged About 77 Years, R/o R-1, Tilak Marg. C-Scheme, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005 ----Respondent D.B. Civil Writ Petition No. 12120/2025 Manoj Bahl Son Of Shri Surendra Kumar Bahl, Aged About 58 Years, Vision Gems Pvt. Ltd., F-129, Malviya Industrial Area, Malviya Nagar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur ----Respondent D.B. Civil Writ Petition No. 12143/2025 Sudeep Bilala, Son Of Shri Surendra Kumar Bilala, Aged About 54 Years, 5, Bilala Garden, Old Amer Road, Ramganj Bazar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur

[2026:RJ-JP:8140-DB] (7 of 13) [CW-18754/2025] ----Respondent D.B. Civil Writ Petition No. 12272/2025 Nirmal Kumar Surana Son Of Shri Manna Lal Surana, Aged About 76 Years, 376, Hanumanji Ka Rasta, Tripoliya Bazar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur ----Respondent D.B. Civil Writ Petition No. 12605/2025 Abhay Chordia S/o Shri Ashok Choridia, Aged About 43 Years, R/o 4459, Kgb Ka Rasta, Johari Bazar, Jaipur. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle - 4, Room No. 416, 4Th Floor, Jeevan Nidhi 2, Lic Building, Ambedkar Circle, Jaipur Rajasthan- 302005 ----Respondent D.B. Civil Writ Petition No. 12863/2025 Abhay Chordia S/o Shri Ashok Chordia, Aged About 43 Years, R/o 4459, Kgb Ka Rasta, Johari Bazar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Cirlce-4, Room No. 416, 4Th Floor, Jeevan Nidhi 2, Lic Building, Ambedkar Circle, Jaipur Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 12878/2025 Mahesh Kumar Khatoria Son Of Shri Ghanshyam Das Kahtoria, Aged About 47 Years, Sb 40 Ganesh Marg, Bapu Nagar, Gandhi Nagar, Jaipur ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building,

[2026:RJ-JP:8140-DB] (8 of 13) [CW-18754/2025] Ambedkar Circle, Jaipur ----Respondent D.B. Civil Writ Petition No. 13380/2025 Gopal Das Sonkia S/o Shri Bhagwan Das Khandelwal, Aged About 78 Years, 367, Sonkia Bhawan, Sms Highway, Opp. Tarkeshwar Mandir, Chaura Rasta, Jaipur 302002 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Cercle-4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur. ----Respondent D.B. Civil Writ Petition No. 13421/2025 Gordhan Das Maheshwari Son Of Shri Gopal Lal Maheshwari, Aged About 70 Years, 18, Bardiya Colony, Museum Road, Arjun Lal Sethi Nagar, Jaipur 302004 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle- 4, Jaipur Having Its Address At 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur ----Respondent D.B. Civil Writ Petition No. 13586/2025 Ankur Electricals Llp, (Erstwhile Ankur Electricals Private Limited), A-27/13A Akshat House, Kanti Chandra Road, Bani Park, Jaipur 302016 Through Its Partner Padam Chand Jain, S/o Kapoor Chand Jain, Aged About 64 Years, R/o A-24-25, Van Vihar Colony, Tonk Road, Jaipur, Rajasthan 302018 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan, 302005 ----Respondent D.B. Civil Writ Petition No. 13604/2025 Ankur Electricals Llp, (Erstwhile Ankur Electricals Private

[2026:RJ-JP:8140-DB] (9 of 13) [CW-18754/2025] Limited), A-27/13A Akshat House, Kanti Chandra Road, Bani Park, Jaipur 302016 Through Its Partner Padam Chand Jain, S/o Kapoor Chand Jain, Aged About 64 Years R/o A-24-25, Van Vihar Colony, Tonk Road, Jaipur, Rajasthan 302018 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan, 302005 ----Respondent D.B. Civil Writ Petition No. 13611/2025 Ankur Electricals Llp, (Erstwhile Ankur Electricals Private Limited), A-27/13A Akshat House, Kanti Chandra Road, Bani Park, Jaipur 302016 Through Its Partner Padam Chand Jain, S/o Kapoor Chand Jain, Aged About 64 Years, R/o A-24-25, Van Vihar Colony, Tonk Road, Jaipur, Rajasthan 302018 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan, 302005 ----Respondent D.B. Civil Writ Petition No. 13614/2025 Ankur Electricals Llp, (Erstwhile Ankur Electricals Private Limited), A-27/13A Akshat House, Kanti Chandra Road, Bani Park, Jaipur 302016 Through Its Partner Padam Chand Jain, S/o Kapoor Chand Jain, Aged About 64 Years, R/o A-24-25, Van Vihar Colony, Tonk Road, Jaipur, Rajasthan 302018 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Jeevan Nidhi-2, Lic Building, Ambedkar Circle, Jaipur, Rajasthan, 302005 ----Respondent D.B. Civil Writ Petition No. 14108/2025 Nitin Dusad, S/o Bhagwan Das Ji Dusad, Aged About 48 Years, R/o 4300, Nathmal Ji Ka Chowk, Kgb Ka Rasta, Johri Bazar,

[2026:RJ-JP:8140-DB] (10 of 13) [CW-18754/2025] Jaipur-302002, Rajasthan. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambdekar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 19537/2025 Manoj Kumar Dhandia S/o Late Shri Mehar Chand Dhandia, Aged About 58 Years, R/o 3958, Kgb Ka Rasta, Johari Bazar, Jaipur 302003 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle-4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambdekar Circle, Jaipur, Rajasthan-302005 ----Respondent D.B. Civil Writ Petition No. 19552/2025 Manoj Kumar Dhandia S/o, Late Shri Mehar Chand Dhandia, Aged About 58 Years, R/o 3958, Kgb Ka Rasta, Johari Bazar, Jaipur 302003 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle - 4, Room No. 416, 4Th Floor, Jeevan Nidhi-2, Lic Building, Ambdekar Circle, Jaipur, Rajasthan - 302005 ----Respondent D.B. Civil Writ Petition No. 19558/2025 Manoj Kumar Dhandia S/o Late Shri Mehar Chand Dhandia, Aged About 58 Years, R/o 3958, Kgb Ka Rasta, Johari Bazar, Jaipur 302003 ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005

[2026:RJ-JP:8140-DB] (11 of 13) [CW-18754/2025] ----Respondent For Petitioner(s) : Mr. Prakul Khuranan Mr. Rajat Sharma. Mr. Gunjan Pathak with Mr. Kanishk Singhal. Mr. Aditya Bohra. For Respondent(s) : Mr. Siddharth Bapna with Ms. Tanushka Saxena Ms. Chinki Choudhary. HON'BLE MR. JUSTICE INDERJEET SINGH HON'BLE MR. JUSTICE RAVI CHIRANIA Order 23/02/2026 1. Counsel for both the parties submitted that the issue involved in these writ petitions has also been considered and decided by a Co-ordinate Bench of this Court in the matter of Pramod Jain Vs. Assistant Commissioner of Income Tax (D.B. Civil Writ Petition No.18359/2025 along with other connected matters) decided on 27.01.2026, wherein the following order was passed:- “1. This writ petition under Article 226 of the Constitution of India has been filed, in substance, seeking identical reliefs. For the sake of convenience, the prayer clause is extracted from D.B. Civil Writ Petition No. 18359/2025, which reads as under:- “1.Issue writ in the nature of certiorari or any other appropriate writ, Order or direction to the effect declaring the initiation

proceedings

under Section153C for AY 2014-15 to be without jurisdiction and barred by limitation and accordingly quashing the Notice dated 28.01.2025 issued under Section 153C of the Act. 2.Issue writ in the nature of certiorari or any other appropriate writ, Order or direction to the effect Quashing the

[2026:RJ-JP:8140-DB] (12 of 13) [CW-18754/2025] Objection

Disposal

Order dated06.10.2025. 3.Issue writ in the nature of certiorari or any other appropriate writ, Order or direction to the effect Quashing any consequential proceedings, Assessment Orders if any passed during the pendency of the present writ petition. 4.Pass such other and further order as may be deemed just and proper in the facts and circumstances of the case.” 2. Learned counsel for the petitioner submits that the controversy involved in the present matter is under consideration before the Hon’ble Apex Court in Siddharth To tuka Vs. Assistant Commissioner of Income Tax Central Circle in SLP No. 31711/2025, in which the following order was passed on08.12.2025: “1.Issue notice. 2.Dasti service, in addition, is permitted. 3.Tag with SLP(C) No. 33392 of 2025. 4.In the meantime, the proceedings before the Adjudicating Authority shall remain stayed insofar as Section 153C of the Income Tax Act, 1961 is concerned including the order impugned passed by the High Court.” 3. Learned counsel for the petitioner submits that the proceedings before the Adjudicating Authority, insofar as they pertain to Section 153C of the Income Tax Act, 1961, including the impugned order under consideration before this Hon’ble Court in the present case, have been stayed by the Hon’ble Apex Court. It is, therefore, prayed that similar protection be extended in the present petition as well. Learned counsel further fairly submits that the outcome of this petition shall be governed by the outcome of the said SLP and, thus, subject to such outcome, the petition may be disposed of while extending the aforesaid protection. 4. Learned counsel for the respondent fairly submits that the order passed by the Hon’ble Apex Court shall be duly followed. He further submits that in the event this petition is disposed of, the same may be made

[2026:RJ-JP:8140-DB] (13 of 13) [CW-18754/2025] subject to the final outcome of the aforesaid SLP. 5. Having considered the submissions made at the Bar, this Court is of the clear opinion that once the narrow compass of the issue is being directly adjudicated by the Hon’ble Apex Court in pursuance of the litigation undergone by the parties pertaining to Section 153C of the Income Tax Act, 1961, it would be appropriate to dispose of the present writ petition by extending the same protection as granted by the Hon’ble Apex Court. 6. Accordingly, it is directed that the Adjudicating Authority shall not proceed with any proceedings under Section 153C of the Income Tax Act, 1961 against the petitioner, as also consequential order(s), if any, including giving effect to any impugned orders, for so long as the interim protection granted by the Hon’ble Apex Court continues to operate. The outcome of SLP No. 31711/2025 (tagged with SLP(C) No. 33392/2025) shall govern the outcome of the present petition. 7. The instant writ petition is disposed of accordingly. 8. Pending application(s), if any, shall also stand disposed of. 9. A copy of this order be placed in each file. 2. In view of the above, these writ petitions stand disposed of in view of the judgment passed by a Co-ordinate Bench of this Court in the matter of Pramod Jain (supra). 3. Pending application(s), if any, shall also stand disposed of. (RAVI CHIRANIA),J (INDERJEET SINGH),J MG/63-99

More judgments on Section 153C

All 9,619 judgments and leading authorities on Section 153C →

Recent GST High Court judgments

Search GST case law →