MAHAVIR EDUCATIONAL SOCIETY vs. ASSISTANT COMMISSIONER OF INCOME TAX AND OTHERS

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CWP/9897/2025HC Punjab & HaryanaPHHC01055109202507 April 2025Bench: MR. JUSTICE ARUN PALLI,MRS. JUSTICE SUDEEPTI SHARMA2 pages
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What did the High Court hold?

The High Court allowed the writ petition. The Court noted 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 Jasjit Singh vs. Union of India. In those cases, writ petitions were allowed on similar grounds, granting liberty to the revenue to follow the procedure laid down under the Act, 1961, and proceed accordingly if advised. Consequently, the present writ petition was disposed of in terms of these earlier judgments. The operative direction was to dispose of the petition in line with the cited precedents, implying the quashing of the notice and allowing the revenue to re-initiate proceedings correctly if they chose to do so.

What were the facts?

The petitioner, Mahavir Educational Society, challenged a notice dated 28.08.2024 issued under Section 148 of the Income Tax Act, 1961, for Assessment Year 2016-2017, and all consequential actions. The petitioner argued that the issuing authority lacked jurisdiction due to a CBDT circular dated 29.03.2022, which stipulated that the National Faceless Assessment Centre (NFAC) has exclusive power to issue such notices. The revenue, represented by the Assistant Commissioner of Income Tax and others, did not dispute the petitioner's contention. The High Court of Punjab and Haryana considered the matter.

What were the issues?

1. Whether the notice dated 28.08.2024 issued under Section 148 of the Income Tax Act, 1961, for AY 2016-2017 is invalid on the grounds that the issuing authority lacked jurisdiction, in light of the CBDT circular dated 29.03.2022 stipulating exclusive power of the NFAC to issue such notices? (Question of law and fact, concerning Section 148 of the Act, 1961 and CBDT Circular dated 29.03.2022). Assessee's Contention: The petitioner contended that the notice was issued without jurisdiction by an unauthorized authority, citing the CBDT circular dated 29.03.2022 which vests exclusive power to issue Section 148 notices with the NFAC. The petitioner relied on the judgments in Jatinder Singh Bhangu vs. Union of India and Jasjit Singh vs. Union of India. Revenue's Contention: The revenue 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-9897-2025 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 163

CWP-9897-2025 (O&M) Date of Decision:-07.04.2025 Mahavir Educational Society ....Petitioner Vs. Asstt. Commissioner of Income Tax, Cirlce-2, Chd. & ors. ...Respondents CORAM: HON'BLE MR. JUSTICE ARUN PALLI 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 28.08.2024 issued under Section 148 of the Income Tax Act, 1961 (for short ‘Act 1961”) and all consequential actions, for AY 2016-2017. 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 28.08.2024 issued Gaurav Arora 2025.04.08 18:47 I attest to the accuracy and integrity of this document

CWP-9897-2025 2 under Section 148 of the Act, 1961 and all consequential actions, for AY 2016- 2017 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 07.04.2025

Gaurav Arora Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Gaurav Arora 2025.04.08 18:47 I attest to the accuracy and integrity of this document

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