Patel v. Income-tax Officer
164 Taxmann.com 659High Court2024#8230 most cited
What is Patel v. Income-tax Officer authority for?
A notice under section 148, issued by a Jurisdictional Assessing Officer (JAO) instead of a Faceless Assessing Officer (FAO), is invalid and must be quashed as per the faceless assessment scheme under section 151A.
13
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2026.
Also referred to as
Patel v. Income-tax Officer · section 148 · section 151A · faceless assessment scheme · jurisdictional assessing officer · faceless assessing officer · 148 notice · reassessment notice · IAO · FAO · Bombay High Court