GAURAV AGGARWAL vs. DEPUTY COMMISSIONER OF INCOME TAX AND OTHERS

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CWP/27886/2025HC Punjab & HaryanaPHHC01150864202519 September 2025Author: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI3 pages
AI SummaryRemanded

What did the High Court hold?

The High Court noted that a Co-ordinate Bench had previously allowed writ petitions on the same issue in Jatinder Singh Bhangu's case and Jasjit Singh's case. In those judgments, the Court had held that the scheme of faceless assessment, as applicable from the stage of show cause notice under Section 148/148A, is evident from Section 151A and Clause 3(b) of the notification dated 29.03.2022. The Court emphasized that assessment proceedings commence with the issuance of a show cause notice, and allowing the Jurisdictional Assessing Officer to issue it would defeat the object of faceless assessment. While acknowledging that departmental circulars cannot override statutory provisions, the Court found the mandate of Section 144B, 151A, and the notification to be lucid. Consequently, the present writ petition was disposed of with a direction to the Appellate Authority to decide the pending appeal in terms of the aforementioned judgments, granting liberty to the revenue to follow the prescribed procedure if so advised.

What were the facts?

The petitioner, Gaurav Aggarwal, challenged a notice dated 11.03.2023 under Section 148 of the Income Tax Act, 1961, an order dated 01.03.2024 under Section 147, and consequential proceedings for Assessment Year 2019-2020. The challenge was based on the assertion that the issuing authority lacked jurisdiction due to CBDT Circular dated 29.03.2022, which purportedly vests exclusive power to issue Section 148 notices with the National Faceless Assessment Centre (NFAC). The petitioner also noted that an appeal was pending before the Appellate Authority. The respondents, represented by the Income Tax Department, did not dispute the petitioner's contentions.

What were the issues?

1. Whether the notice dated 11.03.2023 under Section 148 of the Income Tax Act, 1961, and the subsequent order dated 01.03.2024 under Section 147, are invalid for want of jurisdiction, considering the CBDT Circular dated 29.03.2022 which allegedly grants exclusive power to the National Faceless Assessment Centre (NFAC) to issue such notices? Assessee's contention: The issuing authority lacked jurisdiction as per CBDT Circular dated 29.03.2022, which mandates that the NFAC has exclusive power to issue notices under Section 148. The petitioner relies on judgments from a Co-ordinate Bench of the High Court in Jatinder Singh Bhangu vs. Union of India and others (CWP No. 15745-2024) and Jasjit Singh vs. Union of India and others (CWP No. 21509 of 2023). Revenue's contention: The revenue did not dispute the petitioner's contentions.

Which sections of the Income-tax Act were involved?

Section 148,Section 147,Section 151A,Section 144B

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH

112

CWP-27886-2025

Date of Decision: 19.09.2025

GAURAV AGGARWAL

..... PETITIONER

Versus DEPUTY COMMISSIONER OF INCOME TAX AND OTHERS

....RESPONDENTS

CORAM: HON’BLE MR. JUSTICE DEEPAK SIBAL

HON’BLE MS. JUSTICE LAPITA BANERJI

Present:- Mr. Rohit Kaura, Advocate

for the petitioner.

Mr. Yogesh Putney, Sr. Standing Counsel, with

Mr. Vaibhav Gupta, Jr. Standing Counsel, and

Mr. Vidul Kapoor, Jr. Standing Counsel,

for respondent-Income Tax Department.

*****

DEEPAK SIBAL, J. (Oral)

1.

Challenge in the present petition is to Notice dated 11.03.2023 issued under Section 148 of the Income Tax Act, 1961 (for short 'Act 1961"), order dated 01.03.2024 passed under Section 147 of the Act, 1961 and all consequential proceedings for the Assessment year 2019-2020, on the ground that Issuing Authority had no juri iction to issue the same, in view of circular/notification dated 29.03.2022 of the CBDT, wherein, it has been specifically enumerated that National Faceless Assessment Centre (NFAC) has exclusive power to issue notice under Section 148 of the Act, 1961. 2. Learned counsel for petitioner contends that the issue involved in the present writ petition is covered by judgment passed by a Co-ordinate Bench of this Court in the cases of Jatinder Singh Bhangu vs. PRINCE SAINI 2025.09.22 21:32 I attest to the accuracy and integrity of this document

CWP-27886-2025

-2-

Union of India and others, passed in CWP No. 15745-2024 and connected 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. Relevant portion of decision dated 19.07.2024 in Jatinder Singh Bhangu's case (supra) reads as under:- "

15.

From the perusal of Section 151A, it is quite evident that scheme of faceless assessment is applicable from the stage of show cause notice under Section 148 as well as 148A. Clause 3(b) of notification dated 29.03.2022 issued under Section 151A clearly provides that scheme would be applicable to notice under Section 148. Even otherwise, it is a settled proposition of law that assessment proceedings commence from the stage of issuance of show cause notice. The object of introduction of faceless assessment would be defeated if show cause notice under Section 148 is issued by Juri ictional Assessing Officer. The respondents are heavily placing reliance upon office memorandum and letter issued by departmental authorities. It is axiomatic in tax jurisprudence that circulars, instructions and letters PRINCE SAINI 2025.09.22 21:32 I attest to the accuracy and integrity of this document

CWP-27886-2025

-3-

issued by Board or any other authority cannot override statutory provisions. The circulars are binding upon authorities and Courts are not bound by circulars. The mandate of Section 144B, 151A read with notification dated 29.03.2022 issued thereunder is quite lucid. There is no ambiguity in the language of statutory provisions, thus, office memorandum or any other instruction issued by Board or any other authority cannot be relied upon."

6.

As appeal in the present proceedings is pending before the Appellate Authority, this writ petition is disposed of with a direction to the Appellate Authority to decide the same 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. [DEEPAK SIBAL]

JUDGE

[LAPITA BANERJI] 19.09.2025

JUDGE Prince

Whether speaking/reasoned: Yes/No

Whether reportable:

Yes/No PRINCE SAINI 2025.09.22 21:32 I attest to the accuracy and integrity of this document

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