DILIPKUMAR BHAGWANCHAND JAIN vs. INCOME TAX OFFICER WARD 2 (3), SOLAPUR AND ORS

PDF · subscribers
WP/7651/2025HC BombayHCBM07029877202528 July 2025Bench: HON'BLE SHRI JUSTICE B.P. COLABAWALLA,HON'BLE SHRI JUSTICE FIRDOSH PHIROZE POONIWALLA3 pages
AI SummaryRemanded

What did the High Court hold?

The Tribunal, bound by the Division Bench decision of the Bombay High Court in Hexaware Technologies Ltd. V/S Assistant Commissioner of Income-tax, held that the impugned Notice issued under Section 148 of the Income Tax Act, 1961, was to be set aside. The reasoning was that the issue was squarely covered by the precedent, and the court is obligated to follow it. The Tribunal quashed the Notice and all consequential proceedings. However, liberty was granted to the Revenue to revive the writ petition if the Supreme Court sets aside the Hexaware Technologies Ltd. decision. The revival could be sought by filing a praecipe, without needing a separate interim application. If the Supreme Court dismisses the SLP, revival would not be possible. The court also clarified that upon revival, the petition would be decided on its own merits, considering other grounds raised by the petitioner.

What were the facts?

The petitioner, Dilipkumar B. Jain, filed a writ petition challenging a Notice issued under Section 148 of the Income Tax Act, 1961. The petitioner argued that the notice was invalid because it was issued by the Jurisdictional Assessing Officer, whereas the law mandates issuance by the Faceless Assessing Officer. The Bombay High Court had previously ruled on this issue in the case of Hexaware Technologies Ltd. V/S Assistant Commissioner of Income-tax. The Revenue acknowledged that the present case was covered by the Hexaware Technologies Ltd. decision but noted that it was under challenge 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? (Question of law, concerning Section 148 of the Income Tax Act, 1961). Assessee's contention: The Notice is fatally defective and must be quashed as it was issued by the Jurisdictional Assessing Officer, contrary to the requirement of issuance by the Faceless Assessing Officer. This issue is squarely covered by the Bombay High Court's decision in Hexaware Technologies Ltd. V/S Assistant Commissioner of Income-tax. Revenue's contention: While acknowledging the binding precedent of Hexaware Technologies Ltd. (supra), the Revenue stated that the said decision has been challenged before the Supreme Court and is likely to be taken up soon. They fairly admitted that there is no stay granted to the judgment in Hexaware Technologies Ltd.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

43-wp-7651-2025.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.7651 OF 2025 Dilipkumar B. Jain .. Petitioner. Versus Income Tax Officer Ward 2(3) Solapur & Ors. .. Respondents. Adv. Rutuja Pawar (through V. C. ) with Adv. Hetal Laghave and Adv. Sneha More, for the Petitioner. Adv. Akhileshwar Sharma, for the Respondents.

CORAM: B. P. COLABAWALLA & FIRDOSH P. POONIWALLA, JJ. DATE: JULY 28, 2025 P. C. 1. In the above Petition Rule was issued on 17th June 2025 and interim relief was also granted interalia staying the Notice issued under Section 148 of the Income Tax Act, 1961. Today, though the matter has come up under the caption “for directions”, we have, with the consent of parties, heard it 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 3 JULY 28, 2025 S.R.JOSHI

43-wp-7651-2025.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 Petitioners’ 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 immediately on re-opening. He 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. 6. We accordingly set aside the impugned Notice issued under Section 148 and all other proceedings/orders emanating therefrom. Page 2 of 3 JULY 28, 2025 S.R.JOSHI

43-wp-7651-2025.doc

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 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. 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. [FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.] Page 3 of 3 JULY 28, 2025 S.R.JOSHI

More judgments on Section 148

All 35,022 judgments and leading authorities on Section 148 →

Recent GST High Court judgments

Search GST case law →