AAR ENN POULTRIES vs. DEPUTY COMMISSIONER OF INCOME TAX AND OTHERS

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CWP/26993/2025HC Punjab & HaryanaPHHC01146481202511 September 2025Author: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI2 pages
AI SummaryAllowed

What did the High Court hold?

The High Court allowed the writ petition, disposing of it with a direction to the revenue to follow the procedure laid down in the Act. The Court relied on the decisions of a Co-ordinate Bench in Jatinder Singh Bhangu vs. Union of India and Jasjit Singh vs. Union of India. The Court noted that Section 151A of the Act, read with the notification dated 29.03.2022, clearly indicates that the scheme of faceless assessment is applicable from the stage of show cause notice under Section 148A. The Court reiterated the settled proposition of law that assessment proceedings commence from the issuance of the show cause notice and that the object of faceless assessment would be defeated if a show cause notice under Section 148 is issued by the Jurisdictional Assessing Officer. The Court emphasized that circulars, office memorandums, and letters issued by the Board or any other authority cannot override statutory provisions, and courts are bound by the language of statutory provisions. The Court directed that the present writ petition be disposed of in terms of the aforementioned judgments.

What were the facts?

The petitioner, Aar Enn Poultries, challenged a notice dated 11.03.2023 issued under Section 148 of the Income Tax Act, 1961, and consequential proceedings for the Assessment Year 2020-2021. The petitioner argued that the Issuing Authority lacked jurisdiction to issue the notice due to a CBDT circular dated 29.03.2022, which stipulated that the National Faceless Assessment Centre (NFAC) has the exclusive power to issue such notices. The petitioner also stated that an appeal on this matter was pending before the Appellate Authority. The respondents, the Deputy Commissioner of Income Tax and others, were represented by senior standing counsel.

What were the issues?

1. Whether the Issuing Authority had the jurisdiction to issue a notice under Section 148 of the Income Tax Act, 1961, in view of the CBDT circular dated 29.03.2022, which allegedly vests exclusive power in the National Faceless Assessment Centre (NFAC) to issue such notices? Assessee's Contention: The petitioner contended that the Issuing Authority lacked jurisdiction to issue the notice under Section 148, relying on the CBDT circular dated 29.03.2022. They further argued that the issue is covered by previous judgments of the High Court in Jatinder Singh Bhangu vs. Union of India and Jasjit Singh vs. Union of India. The petitioner also mentioned that an appeal on this issue is pending before the Appellate Authority. Revenue's Contention: The revenue did not dispute the issue raised by the petitioner.

Which sections of the Income-tax Act were involved?

Section 148,Section 148A,Section 151A

AI-generated summary — verify with the full judgment below

IN THE HIGH

Sr. No.122 Aar Enn Poultries Deputy Commissio Chandigarh and oth

CORAM : HON

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Present : Mr. B

Mr. Y Mr. V Mr. V for th

DEEPAK SIBAL, J

1.

Chall under Section 148 order dated 13.03.2 2020-2021, on the g in view of circular specifically enume exclusive power to 2. Learn present writ petitio Court in the cases o CWP No. 15745-20 vs. Union of India decided on 29.07.2 petitioner has prefer

H COURT OF PUNJAB & HARYA

Versus ner of Income Tax, hers

'BLE MR. JUSTICE DEEPAK SIB 'BLE MS. JUSTICE LAPITA BAN B. M. Monga, Advocate, for the pet Yogesh Putney, Senior Standing Co Vidul Kapoor, Junior Sanding Coun Vaibhav Gupta, Junior Standing Co he Income Tax Department. * * * * *

J. (Oral) enge in the present petition is to of the Income Tax Act, 1961 (fo 2024 and all consequential proce ground that Issuing Authority had r/notification dated 29.03.2022 of CWP-26993-2025 Date of decision : 11.09.2025

.…. Petitioner

..... Respondents BAL NERJI titioner. ounsel, with nsel and unsel, notice dated 11.03.2023 issued or short ‘Act 1961’), assessment eedings for the Assessment year no juri iction to issue the same, the CBDT, wherein, it has been Assessment Centre (NFAC) has the Act, 1961. ds that the issue involved in the by a Co-ordinate Bench of this on of India and others, passed in d on 19.07.2024 and Jasjit Singh 023 and other connected matters), itioner has further submitted that g before Appellate Authority. SHAMSHER SINGH 2025.09.16 12:25 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

CWP-26993-2025

3.

Learn same.

4.

We h their able assistance

5.

A Co (supra) and Jasjit S raised in the prese procedure as laid d Relevant portion o (supra) reads as und "1 ass we 15 14 co int Se he dep ins sta no da lan ins

6.

As ap Authority, this writ to decide the same 19.07.2024 and Jas

11.09.

2025 shamsher

[ 2 ] ned counsel appearing for respon have heard learned counsel for the e. o-ordinate Bench of this Court in Singh's case (supra), allowed the w ent writ petition, by granting liber down under the Act, 1961 and pro of decision dated 19.07.2024 in der:-

5.

From the perusal of Section 151A, it i sessment is applicable from the stage of s ell as 148A. Clause 3(b) of notification d 51A clearly provides that scheme would

48.

Even otherwise, it is a settled proposit mmence from the stage of issuance o troduction of faceless assessment would ction 148 is issued by Juri ictional A avily placing reliance upon office partmental authorities. It is axiomatic structions and letters issued by Board o atutory provisions. The circulars are bin ot bound by circulars. The mandate of Sec ated 29.03.2022 issued thereunder is qui nguage of statutory provisions, thus, struction issued by Board or any other au ppeal in the present proceedings t petition is disposed of with a dire e in terms of Jatinder Singh Bh sjit Singh's case (supra), decided o

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

ndents has also not disputed the parties and perused the file with Jatinder Singh Bhangu's case writ petitions on the same issue, as rty to the revenue to follow the oceed accordingly, if so advised. Jatinder Singh Bhangu's case is quite evident that scheme of faceless show cause notice under Section 148 as dated 29.03.2022 issued under Section be applicable to notice under Section tion of law that assessment proceedings of show cause notice. The object of be defeated if show cause notice under ssessing Officer. The respondents are memorandum and letter issued by c in tax jurisprudence that circulars, or any other authority cannot override nding upon authorities and Courts are ction 144B, 151A read with notification ite lucid. There is no ambiguity in the office memorandum or any other uthority cannot be relied upon." is pending before the Appellate ection to the Appellate Authority angu's case (supra), decided on n 29.07.2024. [DEEPAK SIBAL] JUDGE [LAPITA BANERJI] JUDGE o o SHAMSHER SINGH 2025.09.16 12:25 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

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