HARISH CHANDER PAHWA vs. INCOME TAX OFFICER AND OTHERS

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CWP/2165/2025HC Punjab & HaryanaPHHC01013094202527 January 2025Bench: MR. JUSTICE ARUN PALLI,MRS. JUSTICE SUDEEPTI SHARMA2 pages
AI SummaryRemanded

What did the High Court hold?

The High Court of Punjab and Haryana at Chandigarh disposed of the writ petition in terms of its previous judgments 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, the Court had allowed similar writ petitions on the same issue, granting liberty to the revenue to follow the procedure laid down under the Act, 1961, and proceed accordingly if so advised. The Court found that the issue raised by the petitioner was covered by these prior decisions. The operative direction was to dispose of the petition in line with the precedents, implying that the notice was quashed but the revenue could re-issue it following the correct procedure. No specific amount in dispute was recorded.

What were the facts?

The petitioner, Harish Chander Pahwa, filed a writ petition challenging a notice dated 20.03.2024 issued under Section 148 of the Income Tax Act, 1961, for Assessment Year 2019-2020. The petitioner argued that the issuing authority lacked jurisdiction due to a CBDT circular dated 29.03.2022, which purportedly grants exclusive power to the National Faceless Assessment Centre (NFAC) to issue such notices. The respondents, including the Income Tax Officer and the Union of India, were represented. The High Court of Punjab and Haryana at Chandigarh heard the matter.

What were the issues?

1. Whether the notice dated 20.03.2024, issued under Section 148 of the Income Tax Act, 1961, for AY 2019-2020, is invalid on the grounds that the issuing authority lacked jurisdiction in light of the CBDT circular dated 29.03.2022, which allegedly vests exclusive power to issue such notices with the NFAC? Assessee's Contention: The petitioner contended that the issuing authority had no jurisdiction to issue the notice under Section 148 of the Act, 1961, citing the CBDT circular dated 29.03.2022, which purportedly states that the NFAC has exclusive power in this regard. Revenue's Contention: The learned counsel appearing for the Union of India 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-2165-2025 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 150 CWP-2165-2025 (O&M) Date of Decision:-27.01.2025 Harish Chander Pahwa ....Petitioner Vs. Income Tax Officer Ward 5(5), Chandigarh & ors. ...Respondents CORAM: HON'BLE MR. JUSTICE ARUN PALLI HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Mr. Nikhil Goyal, Advocate for the petitioner Mr. Vaibhav Gupta, Standing counsel for the respondent-Union of India. *** SUDEEPTI SHARMA, J. 1. Challenge in the instant writ petition is to notice dated 20.03.2024 issued under Section 148 of the Income Tax Act, 1961 (for short ‘Act 1961”) and consequential proceedings, 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 . 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 Gaurav Arora 2025.01.30 10:43 I attest to the accuracy and integrity of this document

CWP-2165-2025 2 whole records of the case. 5. The petitioner has challenged the notice dated 20.03.2024 issued under Section 148 of Act, 1961, 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. 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. (ARUN PALLI) (SUDEEPTI SHARMA) JUDGE JUDGE 27.01.2025

Gaurav Arora

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Gaurav Arora 2025.01.30 10:43 I attest to the accuracy and integrity of this document

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