PRIMARY AGRICULTURAL COOPERATIVE CREDIT SOCIETY LIMITED PAPANNAPET vs. The Income Tax Officer

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WP/32029/2024HC TelanganaHBHC01062042202401 May 2025Author: P.SAM KOSHY,NARSING RAO NANDIKONDA2 pages
AI SummaryRemanded

What did the High Court hold?

The High Court allowed I.A.No.1 of 2026, thereby recalling its earlier order dated 01.05.2025. The Court reasoned that the Supreme Court's decision dated 10.04.2026, which remitted all matters concerning faceless proceedings to the respective High Courts and permitted challenges to the constitutional validity of Section 147-A of the Income Tax Act, 1961, created a strong case for recalling the order. The Court noted that it had previously granted liberty to the parties to seek revival of the writ petition based on the outcome of Supreme Court matters. Consequently, the Court found it appropriate to recall its earlier order. The writ petition, W.P.No.32029 of 2024, was directed to be listed along with other connected matters on 11.11.2026 before an appropriate Bench, considering the amendment and challenge to the vires of Section 147-A. An interim stay of the impugned order was also granted in light of the Supreme Court's order.

What were the facts?

The Income Tax Department (Revenue) filed an Interlocutory Application (I.A.No.1 of 2026) seeking to recall an order dated 01.05.2025 passed in W.P.No.32029 of 2024. The Revenue's request was based on a recent Supreme Court decision dated 10.04.2026, which remitted matters concerning faceless proceedings to the respective High Courts, allowing petitioners to question the constitutional validity of Section 147-A of the Income Tax Act, 1961. The High Court had previously granted liberty to either party to seek revival of the writ petition subject to the outcome of Supreme Court matters. Given the Supreme Court's directive to remit cases, the High Court found a strong case for recalling its earlier order.

What were the issues?

1. Whether the order dated 01.05.2025 in W.P.No.32029 of 2024 should be recalled in light of the Supreme Court's decision dated 10.04.2026 concerning faceless proceedings and the constitutional validity of Section 147-A of the Income Tax Act, 1961. Assessee's Contentions: Not recorded in the judgment. Revenue's Contentions: The Revenue argued that the Supreme Court's decision dated 10.04.2026 in the faceless batch of cases necessitated the recall of the earlier High Court order. This Supreme Court decision remitted matters to the High Courts, permitting challenges to the constitutional validity of Section 147-A of the Income Tax Act, 1961. The Revenue relied on the Supreme Court's order in Civil Appeal No.004716 of 2026 and batch (arising out of SLP (C) No. 014521 of 2026 and batch; Diary No.2196 of 2026 and batch).

Which sections of the Income-tax Act were involved?

Section 147-A

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
HIGH COURT FOR THE STATE OF TELANGANA MAIN CASE No: W.P.No.32029 of 2024 PROCEEDINGS SHEET Sl. No. Date

OFFICE NOTE 2 28.10.2026 HACJ (PSK,J) & NNR,J Counsel for the petitioners: Ms. J. Sunitha, learned Senior Counsel Standing Counsel for Income Tax Department.

I.A.No.1 of 2026

I.A.No.1 of 2026 is filed by the respondent/Income Tax Department seeking to recall the order, dated 01.05.2025, in W.P.No.32029 of 2024 in terms of recent decision of the Hon’ble Supreme Court in the faceless batch which was decided on 10.04.2026, whereby the matters were all remitted to the respective High Courts, permitting the petitioners therein to question the constitutional validity of the provision under Section 147-A of the Income Tax Act, 1961. This Court while disposing of the instant writ petition at the first instant, had granted the liberty to the either of the parties to move proper application for revival, subject to the outcome of the matters pending before the Hon’ble Supreme Court pertaining to the faceless proceedings.

Given the fact that the Hon’ble Supreme Court has itself remitted all those matters pending before the Hon’ble Supreme Court to the respective High Courts, we are of the considered opinion that a strong case for

Transferred to i/o folder, before corrections, if any.

2 recalling the order dated 01.05.2025 has also been made out.

Accordingly, IA No.1 of 2026 stands allowed and the earlier order stands recalled. W.P.No.32029 of 2024

List this case along with W.P.Ṇo.35311 of 2026 and other connected matters on 11.11.2026 before an appropriate Bench as per roster in the light of amendment and challenge made to the vires of the provisions contained in Section 147-A of the Income Tax Act, 1961. Meanwhile, there shall be interim stay of the impugned order in the light of the order passed by the Hon’ble Supreme Court in Civil Appeal No.004716 of 2026 and batch (arising out of SLP (C) No. 014521 of 2026 and batch; Diary No.2196 of 2026 and batch) decided on 10.04.2026. ________________

HACJ (PSK,J)

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NNR, J ES

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