SIRSA DEPOSITS AND ADVANCES LTD vs. NATIONAL FACELESS ASSESSMENT CENTRE AND ORS

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CWP/27812/2024HC Punjab & HaryanaPHHC01141039202416 October 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH3 pages
AI SummaryAllowed

What did the High Court hold?

The High Court allowed the writ petition, setting aside the notice issued by the Jurisdictional Assessing Officer under Section 148A(b) dated 24.03.2024, the order issued under Section 148A(d) dated 05.04.2024, and the notice issued under Section 148 dated 05.04.2024, along with consequential proceedings. The Court relied on its previous decision in Jasjit Singh vs. Union of India (CWP No.21509 of 2023) and a Coordinate Bench's decision in Jatinder Singh Bhangu vs. Union of India (CWP No.15745 of 2024). The reasoning was that circulars or instructions by the Board cannot override statutory provisions, and authorities cannot usurp legal provisions for their convenience, causing hardship. Instructions and circulars can only supplement statutory provisions. Consequently, notices and proceedings initiated without conducting faceless assessment as envisaged under Section 144B were found to be contrary to the Act and set aside for want of jurisdiction. The revenue was granted liberty to follow the procedure laid down under the Act if advised. No issue was expressly left undecided.

What were the facts?

The petitioner, Sirsa Deposits And Advances Limited, filed a writ petition before the High Court of Punjab and Haryana challenging certain notices and an order issued by the revenue. The petitioner argued that the proceedings were initiated without conducting a faceless assessment as envisaged under Section 144B of the Income Tax Act, 1961. The revenue accepted notice. Both parties agreed that the issue was covered by previous judgments of the High Court in CWP No.21509 of 2023 (Jasjit Singh vs. Union of India) and CWP No.15745 of 2024 (Jatinder Singh Bhangu vs. Union of India). The previous judgments had dealt with similar challenges to assessment proceedings initiated without adhering to the faceless assessment regime.

What were the issues?

1. Whether notices issued by the Jurisdictional Assessing Officer under Section 148A(b) and Section 148 of the Income Tax Act, 1961, and the order issued under Section 148A(d) of the Act, are liable to be set aside for want of jurisdiction, having been passed without conducting the faceless assessment as envisaged under Section 144B of the Act, 1961? (Question of law and mixed fact and law, turning on Section 144B and Section 148 of the Income Tax Act, 1961). Assessee's Contention: The proceedings initiated by the Jurisdictional Assessing Officer (JAO) were contrary to the provisions of the Act, specifically Section 144B, as they bypassed the mandatory faceless assessment procedure. The notices and order were therefore without jurisdiction. Revenue's Contention: The revenue, through its counsel, accepted notice and did not present any arguments against the petitioner's claim. They agreed that the matter was concluded by previous judgments of the High Court.

Which sections of the Income-tax Act were involved?

Section 144B,Section 148,Section 148A(b),Section 148A(d),Section 119,Section 120

AI-generated summary — verify with the full judgment below

CWP-27812-2024 - 1 - IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 151 CWP-27812-2024

Decided on : 16.10.2024 Sirsa Deposits And Advances Limited . . . Petitioner(s) Versus National Faceless Assessment Centre and others . . . Respondent(s) CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJAY VASHISTH PRESENT: Mr. Sachin Bhardwaj, Advocate for the petitioner(s). Mr. Yogesh Putney, Sr. Standing Counsel for the respondents – revenue. **** SANJEEV PRAKASH SHARMA

, J. (Oral) 1. Notice of motion. 2. Mr. Yogesh Putney, Sr. Standing Counsel, accepts notice for the respondents – revenue. 3. Both the counsel are ad idem that the issue involved in the present petition stands finally examined and concluded by this Court in CWP No.21509 of 2023 titled as Jasjit Singh vs. Union of India and others, decided on 29.07.2024, and by the Coordinate Bench in CWP No.15745 of 2024 titled as Jatinder Singh Bhangu vs. Union of India and others, decided on 19.07.2024. This Court in Jasjit Singh (supra) held as under: “16. We are in agreement with the view taken by the Coordinate Bench and hold that such circular or instructions by the Board could not have been issued to override statutory provisions or to make them otiose or obsolete. Legislative enactments having JAWALA RAM 2024.10.18 19:06 I attest to the accuracy and authenticity of this document

CWP-27812-2024 - 2 - financial implications are required to be followed strictly and mandatorily. By exercising the powers contained in Sections 119 and 120 of the Act, 1961 as well as Section 144B (7 & 8), the authorities cannot be allowed to usurp the legal provisions to their own satisfaction and convenience causing hardship to the assessees. It also leaves confusion in the minds of the taxpayers. In the opinion of this Court, instructions and circulars can be issued only for the purpose of supplementing the statutory provisions and for their implementation. 17. In view of the aforesaid discussion, there is no occasion to distinguish or take a different view as suggested by the learned counsel for the revenue from what has already been held by the Coordinate Bench. 18. Keeping in view the law laid down by the Coordinate Bench (supra), notices issued by the JAO under Section 148 of the Act, 1961 and the proceedings initiated thereafter without conducting the faceless assessment as envisaged under Section 144B of the Act, 1961, have been found to be contrary to the provisions of the Act, 1961 and accordingly notices dated 28.02.2023, 16.03.2023, 20.03.2024 and 30.03.2023 and order dated 30.03.2023, are set aside for want of jurisdiction. 19. The respondents-revenue would be, however, at liberty to follow the procedure as laid down under the Act, 1961 and proceed accordingly, if so advised. 20. All the writ petitions are allowed. The interim order passed by the Court shall stand merged with the present order.” JAWALA RAM 2024.10.18 19:06 I attest to the accuracy and authenticity of this document

CWP-27812-2024 - 3 - 4. Keeping in view above, we allow this Writ Petition in the aforesaid terms. The observations and order passed above shall apply mutatis mutandis to the present case. Accordingly, notice issued by the Jurisdictional Assessing Officer u/s 148A(b) of the Income Tax Act, 1961, dated 24.03.2024, order issued u/s 148A(d) of the Act, dated 05.04.2024 and notice issued u/s 148 of the Act, dated 05.04.2024, as well as consequential proceedings are set aside. 5. All pending applications also stand disposed of accordingly. (SANJEEV PRAKASH SHARMA) JUDGE (SANJAY VASHISTH) JUDGE October 16, 2024 J.Ram Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No JAWALA RAM 2024.10.18 19:06 I attest to the accuracy and authenticity of this document

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