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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

Amarjit Singh, Ludhiana vs. Income Tax Officer, Ward 6(1) Ludhiana, Ludhiana

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1171/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh29 Jul 2025AY 2017-18

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 1171 /Chd/2024 निर्धारण वर्ष / Assessment Year : 2017-18 Shri Amarjit Singh बनाम The ITO C/o V V Bhalla & Company Ward 6(1) SCF-39, Rishi Nagar Main Market, Ludhiana Adjoining Subway, Ludhiana-141001, Punjab स्थायी लेखा सं./PAN NO: ABTPS8558B अपीलार्थी/Appellant प्रत्यर्थी/Respondent निर्धारिती की ओर से / Assessee by : Shri Pankaj Bhalla, C.A राजस्व की ओर से/ Revenue by : Shri Vivek Vardhan, Addl. CIT, Sr

For Appellant: Shri Pankaj Bhalla, C.AFor Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 144ASection 147Section 148Section 151Section 250Section 250(6)Section 270A

correct and designated email address, as reflected on the Income Tax Portal and in Form 35. It was contended that such non-service of notice constituted a violation of the principles of natural justice and deprived the assessee of an effective opportunity to present his case. The Ld. AR further ... remand the matter back to file of Ld. CIT(A) with a direction to adjudicate the appeal afresh on merits, after verifying the service of notice and ensuring due compliance with the principles of natural justice. Accordingly, the appeal is allowed for statistical purposes. 9. In the result, appeal

Lakhwinder Kaur, Karnal vs. Income Tax Officer, Income Tax Department

In the result, Assessee’s appeal is allowed for Statistical Purposes

ITA 1003/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh29 Jul 2025AY 2011-12

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 1003/Chd/2024 "नधा"रण वष" / Assessment Year : 2011-12 Lakhwinder Kaur, The Ito, बनाम H. No.24, Gali No. 12, Ward Samana Rk Puram, Patiala Vs. Karnal 132001 "थायी लेखा सं./ Pan No: Dvapk2983L अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा"रती क" ओर से/Assessee By: Sh. Neeraj Garg, Ca (Virtual) राज"व क" ओर से/ Revenue By : Sh. Vivek Vardhan, Addl. Cit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 23.07.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 29.07.2025 आदेश/Order Per Krinwant Sahay, Am : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 12.07.2024 Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi.

For Appellant: Sh. Neeraj Garg, CA (Virtual)For Respondent: Sh. Vivek Vardhan, Addl. CIT, Sr. DR
Section 148

also confirms the same. 4) That the notice Assessing officer u/s 148 issued on 29.03.2018 was never served. Your Honor. service of notice u/s 148 is a mandatory condition for the initiation of the further proceedings which is not served to the assessee, therefore, all the proceeding is null

Sarvdeshik Arya Yuwak Parishad, New Delhi vs. Income Tax Officer, Ward Exemp 2(1), Delhi, New Delhi

In the result, impugned order is set aside and appeal of the assessee is allowed for statistical purpose

ITA 3453/DEL/2025[2011-12]Status: DisposedITAT Delhi29 Jul 2025AY 2011-12

Bench: Shri Vikas Awasthyआअसं.3453/िद"ी/2025 (िन.व. 2011-12) Sarvdeshik Arya Yuwak Parishad, 7, Jantar Mantar Road, New Delhi 110001 ...... अपीलाथ"/Appellant Pan: Aagts-8667-P बनाम Vs. Income Tax Officer, Ward Exemption 2(1) ..... "ितवादी/Respondent Delhi 110002 अपीलाथ" "ारा/Appellant By : Shri Ranjan Chopra, Chartered Accountant "ितवादी"ारा/Respondent By : Ms. Sudha Gupta, Sr.Dr सुनवाई क" ितिथ/ Date Of Hearing : 29/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 29/07/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A)’] Dated 27.03.2025, For Assessment Year 2011-12. 2. Shri Ranjan Chopra, Appearing On Behalf Of The Assessee Submits That The Assessing Officer (Ao) Vide Assessment Order Dated 22.12.2018 Passed U/S. 144 R.W.S. 147 Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’) Made Addition Of Rs.24,14,134/-. Aggrieved By The Said Assessment Order, The Assessee Filed An Appeal Before The Cit(A). However, Due To None Service Of The Notice From The Cit(A), The Assessee Was Unrepresented Before The Cit(A). The Cit(A) In An Ex- Parte Proceedings Dismissed Appeal Of The Assessee. The Ld. Ar Of The Assessee

For Appellant: Shri Ranjan Chopra, Chartered AccountantFor Respondent: Ms. Sudha Gupta, SR.DR
Section 144

denovo adjudication after affording reasonable opportunity of making submissions to the assessee, in accordance with law. 5. The assessee on service of notice by the AO shall respond to the same, without fail. 6. In the result, impugned order is set aside and appeal of the assessee is allowed