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“service of notice”

ReassessmentSection 148Section 1483,297 judgments

The decision most relied on for service of notice is Earthmoving Equipment Service Corporation v. DCIT 22(2), Mumbai (84 Taxmann.com 51), cited in 263 judgments on BharatTax.

Leading authorities on service of notice

Earthmoving Equipment Service Corporation v. DCIT 22(2), Mumbai
84 Taxmann.com 51 · 2017 · ITAT
263
citing judgments

A penalty levied under Section 271(1)(c) for concealment of income or furnishing inaccurate particulars cannot be deleted merely due to technical defects in the penalty notice, such as not ticking the specific default, if the assessee understood the charges.

CIT v. Laxman Das Khandelwal
417 ITR 325 · 2019 · Supreme Court
225
citing judgments

Issuance of a notice under Section 143(2) is a mandatory requirement for completing an assessment when a return is filed, including reassessment under Section 147/143(3). The complete absence of this notice renders the assessment invalid and is not curable by Section 292BB.

1. S. S. Gadgil v. Lal & Co.
53 ITR 231 · 1964 · Supreme Court
158
citing judgments

Income-tax assessment proceedings are administrative in nature, not civil disputes or judicial proceedings between contesting parties. Income-tax authorities act as administrative bodies to estimate income and assess tax, and the proper service of notice within the limitation period is foundational for reassessment jurisdiction.

Munjal BCU Centre of Innovation and Entrepreneurship v. CIT (Exemptions)
463 ITR 560 · 2024 · High Court
75
citing judgments

Service of notice through the ITBA portal is not a valid method of service under section 282(1) of the Income-tax Act, 1961, and Rule 127(1) of the Income-tax Rules, 1962. Consequently, matters where notice was deemed invalidly served via ITBA portal are remanded to the Assessing Officer for a de novo disposal to uphold principles of natural justice.

Narayana Chetty v. ITO
35 ITR 388 · 1959 · Supreme Court
73
citing judgments

A valid and properly served notice under section 148 (or old section 34) is a mandatory and jurisdictional prerequisite for initiating reassessment proceedings; its absence or invalidity renders the entire proceedings illegal and void ab initio. The validity of service hinges on adherence to prescribed modes, not merely the recipient's acknowledgment.

Mavis Satcom Ltd. v. Deputy CIT
337 ITR 389 · 2011 · High Court
68
citing judgments

The present case is cited as authority for the proposition that notices issued under Section 148 of the Income-tax Act, 1961, are valid even if they do not refer to the reasons recorded for initiating reassessment proceedings, provided the reasons are communicated to the assessee. Furthermore, the issue of jurisdiction under Section 124(3) and the validity of notice under Section 143(2) are also key areas addressed.

CIT v. Gitsons Engineering Co.
370 ITR 87 · 2015 · High Court
68
citing judgments

The issuance of a notice under Section 143(2) is mandatory, and its non-service or invalidity is not a curable procedural irregularity, rendering subsequent assessment proceedings void. Objections regarding non-service of notice, being a jurisdictional issue, can be raised for the first time before the Tribunal.

Banarsi Debi v. ITO
53 ITR 100 · 1964 · Supreme Court
63
citing judgments

For income-tax notices, particularly under Section 34(1) of the 1922 Act (corresponding to Sections 147/148 of the 1961 Act), there is no real distinction between the 'issue' and 'service' of a notice. The word 'issued' must be given a wider meaning, effectively encompassing 'served'.

Judgments citing service of notice

ACIT, Vapi Circle, Vapi vs. M/S Payal Properties Private Limited, Vapi

In the result, appeal of revenue is dismissed

ITA 51/SRT/2018[2006-07]Status: DisposedITAT Surat30 Oct 2025AY 2006-07

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.51/Srt/2018 Assessment Year: 2006-07 (Hybrid Hearing) Assistant Commissioner M/S Payal Properties Pvt. Ltd. बनाम/ Plot No. C-7/67, Fortune Of Income-Tax, Vapi Vs. Park, Galaxy, N.H. 8, Gidc, Circle, Fortune Square-Ii, Vapi-396 195 7Th Floor, Room No.704, Daman Road, Chala, Vapi--396 191 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaccp 0053 H (अपीलाथ"/Appellant) (""थ"/Respondent) ""या"ेप सं /Co No.05/Srt/2021 (A/O Ita No.51/Srt/2018/(Ay 2006-07) M/S Payal Properties Pvt. Ltd. Assistant Commissioner Of बनाम Plot No. C-7/67, Fortune Income-Tax, Vapi Circle, / Park, Galaxy, N.H. 8, Gidc, Fortune Square-Ii, 7Th Vs. Vapi-396 195 Floor, Room No.704, Daman Road, Chala, Vapi-- 396 191 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaccp 0053 H (""यथ"/Respondent) (Co-Objector)

Section 143(2)Section 143(3)Section 250

bearing in this case. iii) The appellant craves to add, modify or alter any grounds during the course of appeal proceedings." 2.1 On service of notice of appeal, the assessee filed CO raising following grounds: “1. On appreciation of facts and circumstances of the case and law, the Learned Commissioner