UNIQUE CLOTHING PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICER, WARD-27(1), NEW DELHI
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal found that no notice under Section 154(3) was issued or proven to have been served for the adjustments made, thereby vitiating the assessment order. Consequently, the appeal of the assessee was allowed. The revenue was granted liberty to present evidence of proper notice issuance and service to the Tribunal.
What were the facts?
The assessee, Unique Clothing Pvt. Ltd., challenged an order from the National Faceless Appeal Centre (NFAC). The primary contention was the revenue authorities' failure to issue a notice under Section 154(3) of the Income Tax Act, 1961, before making adjustments that increased the assessee's taxable income.
What were the issues?
Whether an assessment order making detrimental adjustments without prior notice under Section 154(3) of the Income Tax Act, 1961, is valid.
Which sections of the Income-tax Act were involved?
Section 154(3),Section 155,Section 156,Section 186
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI
Before: Dr. B. R. R. KumarMs. Astha Chandra
ORDER
Per Dr. B. R. R. Kumar, Accountant Member:
The present appeal has been filed by the assessee against the order of National Faceless Appeal Centre (NFAC), Delhi dated 31.07.2023. 2. The moot issue involved in this case pertains to non-issue of notice u/s 154(3) of the Income Tax Act, 1961.
The provisions of Section 154(3) reads as under:
“…………… (3) An amendment, which has the effect of enhancing an assessment or reducing a refund or otherwise increasing the liability of the assessee or the deductor or the collector, shall not be made under this section unless the authority concerned has given notice to the assessee or the deductor or the collector of its intention so to do and has allowed the assessee
2 Unique Clothing Pvt. Ltd. or the deductor or the collector a reasonable opportunity of being heard.
(4) Where an amendment is made under this section, an order shall be passed in writing by the income-tax authority concerned. (5) Where any such amendment has the effect of reducing the assessment or otherwise reducing the liability of the assessee or the deductor or the collector, the Assessing Officer shall make any refund which may be due to such assessee or the deductor or the collector.
(6) Where any such amendment has the effect of enhancing the assessment or reducing a refund already made or otherwise increasing the liability of the assessee or the deductor or the collector, the Assessing Officer shall serve on the assessee or the deductor or the collector, as the case may be a notice of demand in the prescribed form specifying the sum payable, and such notice of demand shall be deemed to be issued under section 156 and the provisions of this Act shall apply accordingly.
(7) Save as otherwise provided in section 155 or sub-section (4) of section 186 no amendment under this section shall be made after the expiry of four years from the end of the financial year in which the order sought to be amended was passed.
(8) Without prejudice to the provisions of sub-section (7), where an application for amendment under this section is made by the assessee or by the deductor or by the collector on or after the 1st day of June, 2001 to an income-tax authority referred to in sub-section (1), the authority shall pass an order, within a period of six months from the end of the month in which the application is received by it,— (a) making the amendment; or (b) refusing to allow the claim.”
3 Unique Clothing Pvt. Ltd. 4. It was argued by the ld. AR that no notice has been issued while making adjustment in determining the taxable income to the detrimental effect of the assessee and since no notice u/s 154(3) has been issued, the order is vitiated.
On the other hand, the ld. CIT DR submitted that notice u/s 154(3) must have been issued by the Revenue authorities before embarking upon any adjustment. Since, the record did not reveal issue of any such notice u/s 154(3), the appeal of the assessee is hereby allowed, granting liberty to the revenue to approach the Tribunal with the evidences in case the notice u/s 154(3) has been issued and duly served upon the assessee as per the provisions of the Act.
More judgments on Section 155
- Hasumatiben Harkishanbhai Parmar, Surat vs ITO, Ward-2(3)(2), SuratITA 1467/SRT/2025[2015-16]Status: Disposed30 Sept 2026AY 2015-16
- Shanti Rice Mills, Karnal vs Income Tax Officer, KarnalITA 8805/DEL/2025[2014-15]Status: Disposed10 Jul 2026AY 2014-15
- Satya Prakash Soni, Lucknow vs Income Tax Officer, LucknowITA 133/LKW/2025[2013-2014]Status: Disposed23 Jun 2026AY 2013-2014
- Purvi Nihal Shah, Mumbai vs Income Tax Officer, MumbaiITA 470/MUM/2026[2018-19]Status: Disposed22 Jun 2026AY 2018-19
- Dy. Commissioner of Income Tax, Cir… vs Shree Sayan Vibhag Sahakari Khand Udyog…ITA 908/SRT/2025[2011-12]Status: Disposed27 Feb 2026AY 2011-12
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