SUNNY MEWARA S/O SHRI VEER BAHADUR MEWARA vs. INCOME TAX OFFICER, ITO

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CW/7867/2023HC RajasthanRJHC02038054202301 September 2025Author: K.R. SHRIRAM,MANEESH SHARMA2 pages
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What did the High Court hold?

The High Court, acknowledging that the ground raised by the petitioner was covered by its previous judgments in Shree Cement Limited, Sharda Devi Chhajer, and Hexaware Technologies Ltd., quashed and set aside the notice dated April 12, 2023, issued under Section 148 of the Income Tax Act, 1961. The Court granted liberty to the Revenue to revive the notice if the Apex Court's decision in the pending SLP concerning Hexaware Technologies Ltd. (or related judgments) were to alter the prevailing legal position. The Court also stated that any re-assessment order passed pursuant to the quashed notice would also stand quashed and set aside. The petition was disposed of, keeping open all rights and contentions of the parties.

What were the facts?

The petitioner, Sunny Mewara, challenged a notice dated April 12, 2023, issued under Section 148 of the Income Tax Act, 1961. The petitioner contended that the notice was issued by a Jurisdictional Assessing Officer (JAO) and not a Faceless Assessing Officer (FAO). The respondent, Income Tax Officer, Ward-2(1), Kota, did not dispute this ground. The Revenue acknowledged that the issue was covered by a previous judgment of the High Court. The Revenue also informed the Court that a Special Leave Petition (SLP) had been filed against the Hexaware Technologies Ltd. judgment, and notice had been issued by the Apex Court. The Revenue sought liberty to revive the notice if the Apex Court's decision altered the existing legal position.

What were the issues?

1. Whether a notice issued under Section 148 of the Income Tax Act, 1961, by a Jurisdictional Assessing Officer (JAO) instead of a Faceless Assessing Officer (FAO) is invalid and liable to be quashed, as per the ruling in Shree Cement Limited Vs. Assistant Commissioner of Income-Tax & Others, following Sharda Devi Chhajer Vs. The Income Tax Officer & Another and Hexaware Technologies Ltd. Vs. Assistant Commissioner of Income-tax, Circle 15(1)(2)? Assessee's Contentions: The assessee argued that the notice dated April 12, 2023, under Section 148 of the Income Tax Act, 1961, was issued by a JAO and not an FAO, rendering it invalid. The assessee relied on the High Court's judgment in Shree Cement Limited, which followed Sharda Devi Chhajer and Hexaware Technologies Ltd. Revenue's Contentions: The Revenue agreed that one of the grounds raised by the assessee was covered by the High Court's judgment. The Revenue acknowledged that an SLP had been filed against the Hexaware Technologies Ltd. judgment, and notice had been issued. The Revenue requested liberty to revive the Section 148 notice if the Apex Court's decision altered the current legal position.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
[2025:RJ-JP:35135-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 7867/2023 Sunny Mewara S/o Shri Veer Bahadur Mewara, Aged About 36 Years, R/o 183, Shopping Center, Infront Of Uco Bank, Kota (Raj.)- 324007. ----Petitioner Versus Income Tax Officer, Ito, Ward-2(1), Kota, Dainik Navjyoti, Rawat Bhata Road, Kota, Rajasthan- 324009. ----Respondent For Petitioner(s) : Mr. Sanjay Jhanwar, Senior Advocate assisted by Mr. Rajat Sharma, Mr. Shubhendra Singh & Mr. Saksham Pandey For Respondent(s) : Mr. Shantanu Sharma with Mr. Parth Vashishtha & Mr. Aditya Doda HON'BLE THE CHIEF JUSTICE MR. K.R. SHRIRAM HON'BLE MR. JUSTICE MANEESH SHARMA

Order 01/09/2025

1.

Mr. Sharma, who appears on advance copy, agrees with Mr. Jhanwar that one of the grounds raised certainly is covered by a judgment of this Court.

2.

Ground referred to is that the notice dated 12th April 2023 under Section 148 of the Income Tax Act, 1961 has been issued by a Juri ictional Assessing Officer (JAO) and not Faceless Assessing Offider (FAO) and this Court in the case of Shree Cement Limited Vs. Assistant Commissioner of Income-Tax & Others1 following Sharda Devi Chhajer Vs. The Income Tax Officer & Another2 and Hexaware Technologies Ltd. Vs. Assistant Commissioner of Income-tax, Circle 15(1)(2)3, has held that such a notice will be bad and not valid. 1 DB Civil Writ Petition No.10540/2024, dated 05.08.2025 at Jaipur Bench (unreported) 2 2025 SCCOnLine Raj 3386 3 [2024] 162 taxmann.com 225 (Bombay)

[2025:RJ-JP:35135-DB] (2 of 2) [CW-7867/2023]

3.

At the same time, Mr. Sharma states that in Hexaware Technologies Ltd. (supra), Revenue has preferred a Special Leave Petition and notice has been issued. Counsel states that in view of the law as it stands today, Court may grant the prayer of petitioner but in case the Apex Court interferes with judgment in Hexaware Technologies Ltd. (supra), Sharda Devi Chhajer (supra) or Shree Cement Limited (supra), then Revenue should be given liberty to revive the notice issued under Section 148 of the Act.

4.

Mr. Jhanwar states that in view of the above, for the present, petitioner will reserve his right to raise other grounds at an appropriate stage.

5.

Therefore, keeping open all rights and contentions of parties, we quash and set aside notice dated 12th April 2023 issued under Section 148 of the Act with liberty as prayed.

6.

Petition disposed.

7.

Consequently, all pending applications, if any, also stand disposed.

8.

In case, if any re-assessment order is passed, the same will also stand quashed and set aside. (MANEESH SHARMA),J (K.R. SHRIRAM),CJ N.GANDHI/RAJAT/52

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