NITU AGARWAL WIFE OF SHRI MANOJ AGARWAL vs. INCOME TAX OFFICER
What did the High Court hold?
The Tribunal, in view of the Supreme Court's decision in Union of India & Ors. Vs. Rajeev Bansal, set aside the impugned order. The reasoning is that the Supreme Court has authoritatively decided the issues concerning limitation and sanction. The Tribunal also noted the petitioner's reliance on the Seahorse Mercantile Company Private Limited case, which allowed for matters to be sent back for the assessee to raise objections. Consequently, the matters were remitted back to the respective Income Tax Officers to decide the objections afresh. The petitioners were granted liberty to file additional objections within two weeks and were directed to appear before the Income Tax Officer on a specified date. No issue was expressly left undecided.
What were the facts?
The petitioners, including Rajendra Bana (AY 2017-18), Nitu Agarwal, Manoj Agarwal, Navratan Agarwal, and Sushil Kumar Kasliwal, have filed writ petitions challenging orders passed under Section 148A(d) of the Income Tax Act, 1961. The specific order challenged in Rajendra Bana's case is dated 22.07.2022. The petitions were heard together due to similar facts and issues. The core of the dispute revolves around the validity of these orders, with petitioners arguing that the proceedings were time-barred and that the Supreme Court's decision in Union of India & Ors. Vs. Rajeev Bansal was not considered at the time the impugned orders were passed.
What were the issues?
1. Whether the order passed under Section 148A(d) of the Income Tax Act, 1961, is invalid on grounds of limitation and lack of proper sanction, considering the Supreme Court's decision in Union of India & Ors. Vs. Rajeev Bansal. Assessee's Contention: The learned counsel for the petitioner argued that the Supreme Court's judgment in Union of India & Ors. Vs. Rajeev Bansal, which authoritatively decided issues of limitation and sanction, was not available when the impugned order was passed, rendering the proceedings time-barred. Further, relying on Seahorse Mercantile Company Private Limited Vs. Office of the Income Tax Officer & Ors., it was argued that even after an assessment order, matters could be remanded for the assessee to raise objections against impugned notices. Revenue's Contention: The judgment does not record any specific contentions made by the revenue.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
Order 23/05/2025 AVNEESH JHINGAN, J:-
These petitions are being decided by common order as the facts and issues involved are similar. For convenience, the facts are being taken from D.B. Civil Writ Petition No. 7024/2025. 2. This petition is filed assailing the order dated 22.07.2022 passed under Section 148A(d) of the Income Tax Act, 1961, pertaining to assessment year 2017-18. 3. The issue raised in the present petition is covered by the decision of the Supreme Court in Union of India & Ors. Vs. Rajeev Bansal reported in (2024) 469 ITR 46, wherein the issue with regard to the limitation and sanction has been authoritatively decided.
The contention of the learned counsel for the petitioner is that the said judgment was not available while passing the order and the proceedings are time barred.
[2025:RJ-JP:21789-DB] (4 of 4) [CW-7024/2025]
Learned counsel for the petitioner relying upon decision of the Supreme Court in Seahorse Mercantile Company Private Limited Vs. Office of the Income Tax Officer & Ors. (Special Leave to Appeal (C) No.25288/2023 dated 28.11.2024, argued that inspite of passing of an assessment order, the matter was sent back for enabling the assessee to raise all the objections and contentions vis-a-vis the impugned notices.
In view of the decision of the Supreme Court, the impugned order is set aside. The matters is remitted back to the respondent No.1 – Income Tax Officer to decide the objections afresh.
The writ petitions are allowed. The petitioners shall be at liberty to file additional objections, if so desired, within two weeks from today.
Let the petitioners or through their representatives shall appear in the office of respondent No.1 on 07.07.2025 at 11.00 A.M. (MUKESH RAJPUROHIT),J (AVNEESH JHINGAN),J Monika/44-48
More judgments on Section 148A(d)
- Kkg Associates, Visakhapatnam vs Income Tax Officer, Ward - 2(1)…ITA 345/VIZ/2026[2019-20]Status: Disposed16 Oct 2026AY 2019-20
- Venkata Durga Agencies, Kakinada vs Income Tax Officer, Ward-1, KakinadaITA 692/VIZ/2025[2018-19]Status: Disposed16 Oct 2026AY 2018-19
- Radhakishan Potharajula, Karim Nagar vs ITO (Int Taxn)-2, HyderabadITA 2340/HYD/2025[2016-17]Status: Disposed16 Oct 2026AY 2016-17
- Firoz Khan Jamil Khan Pathan, Bhandara vs ITO Ward-2 Bhandara, BhandaraITA 79/NAG/2026[2019-20]Status: Disposed12 Oct 2026AY 2019-20
- Ashok Khubchandani, Raipur vs DCIT, Circle 1(1), RaipurITA 437/RPR/2026[2019-20]Status: Disposed9 Oct 2026AY 2019-20
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