MRS MANISHA SINGHAL vs. ASSISTANT COMMISSIONER OF INCOME TAX (ACIT)

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CW/23562/2025HC Rajasthan2025:RJ-JD:54207-DB16 December 2025Author: PUSHPENDRA SINGH BHATI, SANJEET PUROHIT3 pages
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What did the High Court hold?

The High Court held that so long as the law declared in Sharda Devi Chhajer (supra) and Hexaware Technologies Ltd. (supra) – that jurisdiction vests with the Faceless Assessing Officer – continues to hold, notices issued by the Jurisdictional Assessing Officer are not legally sustainable. Consequently, the impugned notice dated 01.03.2024 under Section 148A(3) and the consequential notice dated 09.03.2025 under Section 148 of the Income Tax Act, 1961, along with all consequential proceedings, were quashed and set aside for being without jurisdiction. The Court clarified that the Revenue is at liberty to proceed afresh through the Faceless Assessing Officer, strictly in accordance with law, subject to limitations and legal requirements. Furthermore, liberty was granted to the Revenue to act in accordance with law if the judgments in Hexaware Technologies Ltd., Sharda Devi Chhajer, or Shree Cement Limited are reversed, set aside, or materially modified by the Supreme Court. The petitioner's counsel stated that other grounds were not pressed and undertook to withdraw a previously filed appeal.

What were the facts?

The petitioner, Mrs. Manisha Singhal, filed a writ petition challenging notices issued under Section 148A(3) and Section 148 of the Income Tax Act, 1961. The notices were issued by the Jurisdictional Assessing Officer (JAO) instead of the Faceless Assessing Officer (FAO). The respondents, including the Assistant Commissioner of Income Tax, acknowledged that the issue was covered by previous judgments of the Rajasthan High Court in Sharda Devi Chhajer vs. The Income Tax Officer & Another and the Bombay High Court in Hexaware Technologies Ltd. vs. Assistant Commissioner of Income-Tax, Circle-15(1)(2). The Revenue had filed a Special Leave Petition against the Hexaware Technologies Ltd. judgment, and notice had been issued by the Supreme Court. The petitioner agreed not to press other grounds and undertook to withdraw a previously filed appeal.

What were the issues?

1. Whether notices issued by the Jurisdictional Assessing Officer (JAO) for reassessment proceedings are invalid when the assessment is to be conducted by a Faceless Assessing Officer (FAO) under the faceless assessment scheme? (Question of law, concerning jurisdiction and procedural validity under the Income Tax Act, 1961). Assessee's Contention: The petitioner implicitly argued that the notices were invalid because they were issued by the JAO, not the FAO, based on the prevailing legal position established in cited judgments. Revenue's Contention: The Revenue conceded that the controversy was covered by the judgments in Sharda Devi Chhajer and Hexaware Technologies Ltd., which held notices from JAO invalid. However, they submitted that they were acting under ITAT directions and that a Special Leave Petition was pending before the Supreme Court against the Hexaware judgment. They requested liberty to revive proceedings if the said judgments were set aside or modified by the Apex Court.

Which sections of the Income-tax Act were involved?

Section 148A,Section 148

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
[2025:RJ-JD:54207-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 23562/2025 Mrs Manisha Singhal W/o Shashank Singhal, Aged About 42 Years, R/o 81, 1St A Road, Sardarpura, Jodhpur - 342003 (Raj.). ----Petitioner Versus 1. Assistant Commissioner Of Income Tax (Acit), Dc Central Circle 1, Jodhpur, Aayakar Bhawan, Paota C Road, Jodhpur (Raj) - 342010. 2. Principal Chief Commissioner Of Income Tax, (National Faceless Assessment Centre), 4Th Floor, Mayur Bhawan, Connaught Circle, New Delhi - 110001. 3. Central Board Of Direct Taxes, Cbdt Headquarters, North Block- (Department Of Revenue), New Delhi-110001. 4. Union Of India, Through Secretary, Ministry Of Finance, Department Of Revenue, North Block, New Delhi - 110001. ----Respondents For Petitioner(s) : Mr. Pushkar Tamni. For Respondent(s) : Mr. K.K. Bissa. HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE SANJEET PUROHIT

Order 16/12/2025

1.

Mr. K.K. Bissa, learned counsel appearing for the respondents, at the outset, fairly submits that the controversy involved in the present writ petitions is squarely covered by the judgment of this Court in Sharda Devi Chhajer vs. The Income Tax Officer & Another [2025 SCC OnLine Raj 3386], which has followed the judgment of the Bombay High Court in Hexaware Technologies Ltd. vs. Assistant Commissioner of Income-Tax, Circle- 15(1)(2) [2024] 162 taxmann.com 225 (Bom.). It is held therein that notices issued by the Jurisdictional Assessing Officer (JAO), instead of the Faceless Assessing Officer, are invalid.

2.

Learned counsel, however, submits that the respondents are (Uploaded on 20/12/2025 at 03:42:42 PM) (Downloaded on 27/10/2026 at 11:17:02 PM)

[2025:RJ-JD:54207-DB] (2 of 3) [CW-23562/2025] acting under the mandate of the directions issued by the learned ITAT. He further submits that against the judgment in Hexaware Technologies Ltd. (supra), the Revenue has preferred a Special Leave Petition before the Hon’ble Supreme Court and notice has been issued. Learned counsel, therefore, submits that while the prayer of the petitioner may be granted in view of the prevailing legal position, liberty be reserved in favour of the Revenue to revive the proceedings in the event the judgments in Hexaware Technologies Ltd. (supra), Sharda Devi Chhajer (supra) or Shree Cement Limited (supra) are set aside or materially modified by the Hon’ble Apex Court.

3.

This Court finds that so long as the law declared in Sharda Devi Chhajer (supra) and Hexaware Technologies Ltd. (supra) holding that the jurisdiction vests with the Faceless Assessing Officer continues to hold the field, issuance of notices by the Jurisdictional Assessing Officer would not be legally sustainable.

4.

Accordingly, this Court directs that, keeping open all rights and contentions of parties, the impugned notice dated 01.03.2024 (Annexure-1) issued under Section 148A(3) of the Income Tax Act, 1961, as well as the consequential notice dated 09.03.2025 (Annexure-2) issued under Section 148 of the Income Tax Act, 1961, along with all proceedings consequential thereto, are hereby quashed and set aside, being without jurisdiction.

5.

However, this Court clarifies that liberty is reserved in favour of the respondent-Revenue to proceed afresh through the Faceless Assessing Officer (FAO), strictly in accordance with law and the (Uploaded on 20/12/2025 at 03:42:42 PM) (Downloaded on 27/10/2026 at 11:17:02 PM)

[2025:RJ-JD:54207-DB] (3 of 3) [CW-23562/2025] prevailing statutory framework, subject to limitation and other legal requirements.

6.

It is further made clear that in the event the judgments in Hexaware Technologies Ltd. (supra), Sharda Devi Chhajer (supra) or Shree Cement Limited (supra) are reversed, set aside, or materially modified by the Hon’ble Supreme Court, the respondent-Revenue shall be at liberty to act in accordance with law.

7.

In view of above, counsel for petitioner states that other grounds raised are not being pressed upon and they will be taken at appropriate stage, if required. Further, learned counsel for the petitioner undertakes to apply within two weeks to withdraw the appeal already filed.

8.

Undertaking accepted.

9.

Accordingly, the writ petitions stand disposed of. All pending applications, if any, also stand disposed of. (SANJEET PUROHIT),J (DR. PUSHPENDRA SINGH BHATI),J 21-sumer/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 20/12/2025 at 03:42:42 PM) (Downloaded on 27/10/2026 at 11:17:02 PM)

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