M/S OMAXE GARV BUILDTECH PRIVATE LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE I AND OTHERS

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CWP/16808/2025HC Punjab & HaryanaPHHC01090381202529 May 2025Bench: MRS. JUSTICE LISA GILL,MRS. JUSTICE SUDEEPTI SHARMA2 pages
AI SummaryRemanded

What did the High Court hold?

The High Court noted that a Co-ordinate Bench had previously allowed writ petitions on the same issue in the cases of Jatinder Singh Bhangu vs. Union of India and Jasjit Singh vs. Union of India, granting liberty to the revenue to follow the prescribed procedure if advised. In the present case, the Court observed that the petitioner's appeal was pending before the Appellate Authority. Therefore, the High Court disposed of the writ petition with a direction to the Appellate Authority to decide the petitioner's appeal in terms of the aforementioned judgments. The Court did not decide the jurisdictional issue on merits but directed the pending appeal to be adjudicated in light of prior pronouncements. All pending applications were also disposed of.

What were the facts?

The petitioner, M/s Omaxe Garv Buildtech Pvt. Ltd., has challenged a notice dated March 21, 2023, issued under Section 148 of the Income Tax Act, 1961, for Assessment Year 2019-2020. The petitioner argues that the issuing authority lacked jurisdiction due to a CBDT circular dated March 29, 2022, which vests exclusive power to issue such notices with the National Faceless Assessment Centre (NFAC). The petitioner has also filed an appeal before the Appellate Authority, which is currently pending. The revenue, represented by the Union of India, did not dispute the petitioner's contentions.

What were the issues?

1. Whether the notice dated March 21, 2023, issued under Section 148 of the Income Tax Act, 1961, for AY 2019-2020 is invalid on the ground that the issuing authority lacked jurisdiction, in light of the CBDT circular dated March 29, 2022, which designates the NFAC with exclusive power to issue such notices? (Question of law). Assessee's Contentions: The petitioner argued that the issuing authority had no jurisdiction to issue the notice under Section 148, relying on the CBDT circular dated March 29, 2022, which mandates that the NFAC has exclusive power. The petitioner also stated that their appeal on this issue is pending before the Appellate Authority. Revenue's Contentions: The learned counsel for the Union of India did not dispute the petitioner's contentions.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

CWP-16808-2025 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 248 CWP-16808-2025 (O&M) Date of Decision:-29.05.2025 M/s Omaxe Garv Buildtech Pvt. Ltd. ....Petitioner Vs. Dy. Commissioner of Income Tax Central Circle I, Gurugram & ors. ...Respondents CORAM: HON'BLE MRS. JUSTICE LISA GILL HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Mr. Chetan Mittal, Sr. Advocate with Mr. Rishabh Kapoor, Mr. Puneet Aggarwal, Mr. Yuvraj Singh, Mr. Himanshu Gupta, Advocates for the petitioner. Mr. Vaibhav Gupta, Standing counsel for the respondents. *** SUDEEPTI SHARMA, J. 1. Challenge in the present petition is to notice dated 21.03.2023 issued under Section 148 of the Income Tax Act, 1961 (for short ‘Act 1961”) and all consequential actions, for AY 2019-2020. 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. Learned counsel for the petitioner has further submitted that the petitioner has preferred an appeal and the same is pending before the Appellate Authority. 3. Learned counsel appearing for Union of India has also not disputed the same. Gaurav Arora 2025.06.03 13:15 I attest to the accuracy and integrity of this document

CWP-16808-2025 2 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 21.03.2023 issued under Section 148 of the Act, 1961 and all consequential actions, for AY 2019-2020, 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. Since in the present case, the appeal is pending before the Appellate Authority, the writ petition is disposed of with a direction to the Appellate Authority to decide the appeal of the petitioner, in terms of the judgments mentioned above. 8. All the pending applications, if any, also stand disposed of. (LISA GILL)

(SUDEEPTI SHARMA) JUDGE JUDGE 29.05.2025

Gaurav Arora Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Gaurav Arora 2025.06.03 13:15 I attest to the accuracy and integrity of this document

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