HYBRID ENGINEERING CONSULTANTS PRIVATE LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX AND ORS

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CWP/11684/2025HC Punjab & HaryanaPHHC01064790202507 May 2025Bench: MRS. JUSTICE LISA GILL,MRS. JUSTICE SUDEEPTI SHARMA2 pages
AI SummaryRemanded

What did the High Court hold?

The High Court held that the issue raised by the petitioner was covered by previous judgments of a Co-ordinate Bench 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. 21509-2023). In those cases, writ petitions were allowed on similar grounds, granting liberty to the revenue to follow the prescribed procedure under the Act if advised. Consequently, the present writ petition was disposed of in terms of these prior judgments. The operative direction was to dispose of the writ petition in line with the precedent, allowing the revenue to proceed as per law. No issue was expressly left undecided.

What were the facts?

The petitioner, Hybrid Engineering Consultants Pvt. Ltd., filed a writ petition challenging a notice dated 22.03.2025 issued under Section 148 of the Income Tax Act, 1961, for Assessment Year 2014-2015. The petitioner argued that the issuing authority lacked jurisdiction due to a CBDT circular dated 29.03.2022, which vests exclusive power to issue such notices in the National Faceless Assessment Centre (NFAC). The respondents, represented by the Assistant Commissioner of Income Tax and others, did not dispute the petitioner's contention.

What were the issues?

1. Whether the notice dated 22.03.2025 issued under Section 148 of the Income Tax Act, 1961, for AY 2014-2015 is without jurisdiction in view of the CBDT circular dated 29.03.2022, which designates the NFAC with exclusive power to issue such notices? (Question of law) Assessee's Contention: The petitioner contended that the issuing authority lacked jurisdiction to issue the Section 148 notice, relying on the CBDT circular dated 29.03.2022, which mandates that the NFAC has exclusive power in this regard. Revenue's Contention: The revenue, through its counsel, did not dispute the petitioner's contention.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

CWP-11684-2025 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 165

CWP-11684-2025 (O&M) Date of Decision:-07.05.2025 Hybrid Engineering Consultants Pvt. Ltd. ....Petitioner Vs. Asstt. Commissioner of Income, Central Circle I, Faridabad & ors. ...Respondents CORAM: HON'BLE MRS. JUSTICE LISA GILL HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Mr. Nikhil Goyal and Mr. Rana Gurtej Singh, Advocates, for the petitioner. Mr.Varun Issar, Sr. Standing counsel with Ms. Pridhi Sandhu, Jr. Standing counsel for the respondent. *** SUDEEPTI SHARMA, J. 1. Challenge in the present petition is to notice dated 22.03.2025 issued under Section 148 of the Income Tax Act, 1961 (for short ‘Act 1961”) and all consequential actions, for AY 2014-2015. 2. Learned counsel for the petitioner contends that the issue involved in the present writ petition is covered by the judgment passed by a Co-ordinate Bench of this Court in the cases of Jatinder Singh Bhangu vs. Union of India and others, passed in CWP No. 15745-2024 and connected matter, decided on 19.07.2024 and Jasjit Singh vs. Union of India and others (CWP No. 21509- 2023 and other connected matters), decided on 29.07.2024 . 3. Learned counsel appearing for Union of India has also not disputed the same. 4. We have heard learned counsel for the parties and perused the whole records of the case. 5. The petitioner has challenged the notice dated 22.03.2025 issued Gaurav Arora 2025.05.13 12:04 I attest to the accuracy and integrity of this document

CWP-11684-2025 2 under Section 148 of the Act, 1961 and all consequential actions, for AY 2014- 2015 on the ground that the Issuing Authority had no jurisdiction to issue the same, in view of the circular/notification dated 29.03.2022 of the CBDT, wherein, it has been specifically enumerated that the NFAC has exclusive power to issue the notice under Section 148 of the Act, 1961. 6. 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. 7. In view of the above, the present writ petition is disposed of, 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 8. All the pending applications, if any, also stand disposed of. (LISA GILL) (SUDEEPTI SHARMA) JUDGE JUDGE 07.05.2025

Gaurav Arora Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Gaurav Arora 2025.05.13 12:04 I attest to the accuracy and integrity of this document

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