HAPPY HOME DEVELOPERS THR PARTNER V K MANWANI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE -1, NASHIK AND ORS

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WP/15967/2025HC BombayHCBM01057776202515 December 2025Bench: HON'BLE SHRI JUSTICE B.P. COLABAWALLA,HON'BLE SHRI JUSTICE AMIT SATYAVAN JAMSANDEKAR4 pages
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What did the High Court hold?

The High Court held that since the issue raised by the Petitioner is squarely covered by the Division Bench decision in Hexaware Technologies Ltd. V/s. Assistant Commissioner of Income-tax, the Court is bound to follow it. Consequently, the impugned Notice issued under Section 148 of the Income Tax Act, 1961, and all consequential proceedings and orders were set aside. The Court granted liberty to the Revenue to revive the Writ Petition if the decision in Hexaware Technologies Ltd. is set aside by the Hon'ble Supreme Court. The Court clarified that revival could be done by filing a Praecipe, and upon revival, there would be a stay on the operation of the impugned notice until further orders. If the Supreme Court dismisses the SLP challenging the Hexaware Technologies Ltd. decision, there would be no question of revival. The Court also noted that upon revival, the Petition would be decided on its merits, considering other issues raised.

What were the facts?

The Petitioner, Happy Home Developers, through its partner Vinod Kanayalal Manwani, filed a Writ Petition challenging a Notice issued under Section 148 of the Income Tax Act, 1961. The primary ground for challenge was that the Notice was issued by the Jurisdictional Assessing Officer, whereas the law mandates that it should be issued by the Faceless Assessing Officer. The Petitioner argued this was a fatal defect. The Revenue acknowledged that this issue was covered by a Division Bench decision of the Bombay High Court in Hexaware Technologies Ltd. V/s. Assistant Commissioner of Income-tax, but stated that this decision was challenged before the Supreme Court, though no stay was granted.

What were the issues?

1. Whether the Notice issued under Section 148 of the Income Tax Act, 1961, is invalid due to being issued by the Jurisdictional Assessing Officer instead of the Faceless Assessing Officer, as mandated by law? Assessee's Contention: The Petitioner contended that the issuance of the Section 148 Notice by the Jurisdictional Assessing Officer, when the law requires it to be issued by the Faceless Assessing Officer, is a fatal defect and renders the Notice liable to be quashed. They relied on the decision in Hexaware Technologies Ltd. V/s. Assistant Commissioner of Income-tax, circle 15(1)(2)[(2024) 162 taxmann.com 225 (Bombay)]. Revenue's Contention: The Revenue conceded that the issue is covered by the Hexaware Technologies Ltd. decision. However, they informed the Court that this decision has been challenged before the Hon'ble Supreme Court and is likely to be heard soon. The Revenue fairly stated that there is no stay on the Hexaware Technologies Ltd. judgment.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

8.wp.15967.2025.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.15967 OF 2025 Happy Home Developers through its partner Vinod Kanayalal Manwani .. Petitioner Versus Assistant Commissioner of Income Tax, Circle-1, Nashik & Ors. .. Respondents Mr. Vivek Punjabi a/w Priyansh R. Jain, Advocates for the Petitioner. Mr. A. K. Saxena, Advocate for the Respondents.

CORAM: B. P. COLABAWALLA & AMIT S. JAMSANDEKAR, JJ. DATE: DECEMBER 15, 2025 P. C. 1. Rule. Respondents waive service. With the consent of the parties, Rule made returnable forthwith and heard finally. 2. The above Writ Petition interalia challenges the Notice issued under Section 148 of the Income Tax Act, 1961 on various grounds. One of the grounds is that the Notice has been issued by the Jurisdictional Assessing Officer when the law mandates that it has to be issued by the Faceless Page 1 of 4 DECEMBER 15, 2025 Utkarsh UTKARSH KAKASAHEB BHALERAO Digitally signed by UTKARSH KAKASAHEB BHALERAO Date: 2025.12.22 15:24:56 +0530

8.wp.15967.2025.doc

Assessing Officer. This is a fatal defect and therefore the Notice has to be quashed, is the argument of the Petitioner. 3. It is the Petitioner’s contention that this issue is squarely covered by a decision of a Division Bench of this Court in the case of Hexaware Technologies Ltd. V/s. Assistant Commissioner of Income-tax, circle 15(1)(2)[(2024) 162 taxmann.com 225 (Bombay)]. 4. On the other hand, the learned advocate appearing on behalf of the Revenue stated that though it is true that this issue is concluded by the decision in Hexaware Technologies Ltd. (supra), the said decision has been challenged before the Hon’ble Supreme Court, and the Hon’ble Supreme Court is likely to take up the matter shortly. The learned Counsel for the Revenue has fairly stated that there is no stay to the judgment in Hexaware Technologies Ltd (supra).

5.

Considering these facts, we do not propose to keep the matter pending in this Court. Once it is fully covered by the decision in Hexaware Technologies Ltd (supra) we are bound to follow it. Page 2 of 4 DECEMBER 15, 2025 Utkarsh

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6.

We accordingly set aside the impugned Notice issued under Section 148 and all other proceedings / orders emanating therefrom. 7. We however grant liberty to the Revenue to revive the above Writ Petition in the event the decision in Hexaware Technologies Ltd (supra) is set aside by the Hon’ble Supreme Court on this issue. We make it clear that it will not be necessary for the Revenue to file a separate Interim Application to seek a revival of this Petition and the same can be done simply by moving a Praecipe before this Court. It is further ordered that in the event the above Petition is revived, there will be a stay to the operation and implementation of the impugned notice issued under Section 148 until further orders. It is needless to clarify that if the Hon’ble Supreme Court dismisses the SLP challenging the decision in Hexaware Technologies Ltd (supra), there would be no question of any revival. 8. We also make it clear that once the Petition is revived and restored, the same would have to be decided on its own merits considering that several other issues are also raised challenging the Notice issued under Section 148. Page 3 of 4 DECEMBER 15, 2025 Utkarsh

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9.

Rule is accordingly made absolute and the Writ Petition is also disposed of in terms thereof. However, there shall be no order as to costs. 10. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order. [AMIT S. JAMSANDEKAR, J.] [B. P. COLABAWALLA, J.] Page 4 of 4 DECEMBER 15, 2025 Utkarsh

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