Vijay Kumar Agarwal vs Principal Chief Commissioner Of Income ...
2025 Latest Caselaw 4281 Raj

Rajasthan High Court - Jodhpur

Vijay Kumar Agarwal vs Principal Chief Commissioner Of Income ... on 5 August, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:34608-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 9493/2024

Vijay Kumar Agarwal S/o Sh Sita Ram Agarwal, Aged About 60
Years, Resident Of House No 13, Sector 3, Ward 27, VPO
Hanumangarh, District Hanumangarh, Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       Principal Chief Commissioner Of Income Tax, Jaipur
         Central Revenue Building B.D. Road, Jaipur.
2.       Income Tax Officer (ITO), Ward - 1, Hanumangarh,
         Rajasthan.
3.       Chief Commissioner Of Income Tax, Udaipur Room No.
         401 & 402, Aayakar, Bhawan, Sub City Centre, Savina,
         Udaipur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Sharad Kothari
                                   Mr. Pranjul Mehta
                                   Mr. Kalpit Shishodia
For Respondent(s)            :     Mr. K.K. Bissa



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANUROOP SINGHI

Order

05/08/2025

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

issue involved in the present case is squarely covered by a

judgment rendered by a Co-Ordinate Bench of this Court in batch

of writ petitions led by D.B. Civil Writ Petition No.11787/2024

titled as Sharda Devi Chhajer Vs. Income Tax Officer decided on

19.03.2025.

[2025:RJ-JD:34608-DB] (2 of 2) [CW-9493/2024]

3. The present Civil Writ Petition is also allowed in terms of the

order passed in Sharda Devi Chhajer (supra).

(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J 27-Suraj/-

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