CHIRAG KHURANA vs. INCOME TAX OFFICER WARD 1 PANIPAT AND ORS

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CWP/2696/2025HC Punjab & HaryanaPHHC01015811202531 January 2025Bench: MR. JUSTICE ARUN PALLI,MRS. JUSTICE SUDEEPTI SHARMA2 pages
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What did the High Court hold?

The High Court of Punjab and Haryana, while considering the writ petition, noted that the issue raised by the petitioner was covered by previous judgments of a Co-ordinate Bench in Jatinder Singh Bhangu vs. Union of India and others (CWP No. 15745-2024, decided on 19.07.2024) and Jasjit Singh vs. Union of India and others (CWP No. 21509-2023, decided on 29.07.2024). In those cases, the writ petitions were allowed on similar grounds, granting liberty to the revenue to follow the prescribed procedure under the Act, 1961, if so advised. Consequently, the present writ petition was disposed of in terms of these prior judgments. The operative direction was to dispose of the petition in line with the precedents, implying the quashing of the impugned notice and proceedings, with liberty to the revenue to re-initiate if legally permissible.

What were the facts?

The petitioner, Chirag Khurana, challenged a notice dated 19.03.2024 issued under Section 148 of the Income Tax Act, 1961, and consequential proceedings for Assessment Year 2020-2021. The challenge was directed against the Income Tax Officer, Ward-I, Panipat, and other respondents. The petitioner argued that the issuing authority lacked jurisdiction due to a CBDT circular dated 29.03.2022, which purportedly grants exclusive power to the National Faceless Assessment Centre (NFAC) to issue such notices. The revenue, represented by the Union of India, did not dispute the petitioner's contention regarding the applicability of previous judgments.

What were the issues?

1. Whether the notice dated 19.03.2024 issued under Section 148 of the Income Tax Act, 1961, for AY 2020-2021 is without jurisdiction, in light of the CBDT circular dated 29.03.2022, which vests exclusive power to issue such notices in the NFAC? (Question of law) Assessee's Contention: The petitioner argued that the Income Tax Officer, Ward-I, Panipat, had no jurisdiction to issue the Section 148 notice, as per the CBDT circular dated 29.03.2022, which designates the NFAC with exclusive authority for such issuances. Revenue's Contention: The learned counsel for the Union of India did not dispute the petitioner's contention and the applicability of previous judgments on the same issue.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

CWP-2696-2025 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 116 CWP-2696-2025 (O&M) Date of Decision:-31.01.2025 Chirag Khurana ....Petitioner Vs. Income Tax Officer, Ward-I, Panipat & ors. ...Respondents CORAM: HON'BLE MR. JUSTICE ARUN PALLI HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Ms.Divya Arora and Mr. Amit Kaushik, Advocates for the petitioner Ms. Gauri Neo Rampal, Sr. Standing counsel with Mr. V. Vedika Rao, Advocate for the respondent-Union of India. *** SUDEEPTI SHARMA, J. 1. Challenge in the instant writ petition is to notice dated 19.03.2024 issued under Section 148 of the Income Tax Act, 1961 (for short ‘Act 1961”) and conseuqential proceedings, for AY 2020-2021. 2. Learned counsel for the petitioner contends that the issue involved in the present writ petition is covered by the judgment passed by a Co-ordinate Bench of this Court in the cases of Jatinder Singh Bhangu vs. Union of India and others, passed in CWP No. 15745-2024 and connected matter, decided on 19.07.2024 and Jasjit Singh vs. Union of India and others (CWP No. 21509-2023 and other connected matters), decided on 29.07.2024 . 3. Learned counsel appearing for Union of India has also not disputed the same. 4. We have heard learned counsel for the parties and perused the Gaurav Arora 2025.02.05 14:34 I attest to the accuracy and integrity of this document

CWP-2696-2025 2 whole records of the case. 5. The petitioner has challenged the notice dated 19.03.2024 issued under Section 148 of the Act, 1961 and conseuqential proceedings, for AY 2020-2021 issued by respondent No. 1, on the ground that he had no jurisdiction to issue the same, in view of the circular/notification dated 29.03.2022 of the CBDT, wherein, it has been specifically enumerated that the NFAC has exclusive power to issue the notice under Section 148 of the Act, 1961. 6. A Co-ordinate Bench of this Court in Jatinder Singh Bhangu’s case (supra) and Jasjit Singh’s case (supra), allowed the writ petitions on the same issue, as raised in the present writ petition, by granting liberty to the revenue to follow the procedure as laid down under the Act, 1961 and proceed accordingly, if so advised. 7. In view of the above, the present writ petition is disposed of, in terms of Jatinder Singh Bhangu’s case (supra), decided on 19.07.2024 and Jasjit Singh’s case (supra), decided on 29.07.2024 8. All the pending applications, if any, also stand disposed of. (ARUN PALLI) (SUDEEPTI SHARMA) JUDGE JUDGE 31.01.2025

Gaurav Arora

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Gaurav Arora 2025.02.05 14:34 I attest to the accuracy and integrity of this document

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