NARENDER GUPTA HUF THROUGH KARTA vs. UNION OF INDIA AND OTHERS

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CWP/32581/2024HC Punjab & HaryanaPHHC01167905202403 December 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH3 pages
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What did the High Court hold?

The High Court held that notices issued by the JAO under Section 148 of the Income Tax Act, 1961, and the proceedings initiated thereafter without conducting faceless assessment as envisaged under Section 144B of the Act, 1961, are contrary to the provisions of the Act, 1961. The Court agreed with the view taken in previous coordinate bench decisions, including Jasjit Singh vs. Union of India and others, which held that circulars or instructions by the Board cannot override statutory provisions or make them otiose. Financial implications require strict adherence to legislative enactments. Authorities cannot usurp legal provisions for convenience, causing hardship. Instructions and circulars can only supplement statutory provisions. Consequently, the notice issued by the JAO under Section 148 of the Income Tax Act, 1961, dated 31.08.2024, and consequential proceedings were set aside for want of jurisdiction. The revenue was granted liberty to follow the procedure laid down under the Act, 1961, if so advised. The writ petition was allowed in these terms.

What were the facts?

The petitioner, Narender Gupta HUF, filed a writ petition before the High Court of Punjab and Haryana. The petition challenged a notice issued by the Jurisdictional Assessing Officer (JAO) under Section 148 of the Income Tax Act, 1961, dated 31.08.2024, and consequential proceedings. The revenue, Union of India and others, accepted notice. Both parties agreed that the issue had been decided by this Court in CWP No.21509 of 2023 (Jasjit Singh vs. Union of India and others) decided on 29.07.2024, and by a Coordinate Bench in CWP No.15745 of 2024 (Jatinder Singh Bhangu vs. Union of India and others) decided on 19.07.2024. The High Court in Jasjit Singh had previously set aside notices and proceedings initiated without conducting faceless assessment as envisaged under Section 144B of the Act.

What were the issues?

1. Whether notices issued by the JAO under Section 148 of the Income Tax Act, 1961, and subsequent proceedings initiated without conducting faceless assessment as envisaged under Section 144B of the Act, are contrary to the provisions of the Act, 1961? (Question of law and fact, concerning Sections 148 and 144B of the Income Tax Act, 1961). Assessee's Contention: The assessee, through counsel, argued that the issue involved in the present petition stands finally examined and concluded by this Court in previous judgments, specifically CWP No.21509 of 2023 (Jasjit Singh vs. Union of India and others) and CWP No.15745 of 2024 (Jatinder Singh Bhangu vs. Union of India and others). They relied on the principle that circulars or instructions cannot override statutory provisions. Revenue's Contention: The revenue, through counsel, accepted notice and agreed that the issue had been previously examined and concluded by this Court in the cited judgments. They did not present an argument to distinguish the present case from the precedents.

Which sections of the Income-tax Act were involved?

Section 148,Section 144B,Section 119,Section 120

AI-generated summary — verify with the full judgment below

CWP-32581-2024 - 1 - IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 152 CWP-32581-2024

Decided on : 03.12.2024 Narender Gupta HUF . . . Petitioner(s) Versus Union of India and others . . . Respondent(s) CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJAY VASHISTH PRESENT: Mr. S.S. Tomar, Advocate for the petitioner(s). Mr. Yogesh Putney, Sr. Standing Counsel with Mr. Vaibhav Gupta, Jr. Standing Counsel for the respondent(s) - revenue. **** SANJEEV PRAKASH SHARMA

, J. (Oral) 1. Notice of motion. 2. Mr. Yogesh Putney, Sr. Standing Counsel with Mr. Vaibhav Gupta, Jr. Standing Counsel, accept 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 2024.12.04 18:49 I attest to the accuracy and authenticity of this document

CWP-32581-2024 - 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 2024.12.04 18:49 I attest to the accuracy and authenticity of this document

CWP-32581-2024 - 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 148 of the Income Tax Act, 1961, dated 31.08.2024, and consequential proceedings are set aside. 5. All pending applications also stand disposed of accordingly. (SANJEEV PRAKASH SHARMA) JUDGE (SANJAY VASHISTH) JUDGE December 03, 2024 J.Ram Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No JAWALA RAM 2024.12.04 18:49 I attest to the accuracy and authenticity of this document

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