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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

Shyam Chelaramji Rangwani, Kheda vs. The ITO, Ward-5, Nadiad

The appeal of the assessee is allowed for statistical

ITA 1947/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad18 Feb 2025AY 2012-13

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No.1947/Ahd/2024 निर्धारण वर्ष / Assessment Year : 2012-13 Shyam Chelaramji Rangwani The Ito 2, Vasant Vihar, बनाम / Ward-5 Nr. Zalak Hotel V/S. Nadiad - 387 002 (Gujarat) Petlad Road, Nadiad, Kheda – 387 002 (Gujarat) स्थायी लेखा सं./Pan: Aivpr 8944 Η प्रत्यर्थी/ (Respondent) अपीलार्थी/ (Appellant) Assessee By: Shri Manish J. Shah & Shyri Rushin Patel, Ars Revenue By : Shri Kavan Limbasiya, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 13/02/2025 घोषणा की तारीख / Date Of Pronouncement: 18/02/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”], Dated 14-10-2024, Which Upheld The Assessment Order Passed Under Section 144 R.W.S.147 Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”] By The Assessing Officer, Ward-5, Nadiad [Hereinafter Referred To As “Ao"], For Assessment Year (Ay) 2012-13.

For Appellant: Shri Manish J. Shah &For Respondent: Shri Kavan Limbasiya, Sr.DR
Section 142(1)Section 144Section 147Section 148Section 156Section 69A

order passed u/s.144 r.W.S. 147 dated 12.12.2019 along with the demand notice issued u/s.156 are bad in law for want of valid service of notice issued u/s.148. 2. Notice issued u/s.148 dated 30.03.2019 and order passed u/s.144 r.W.S. 147 dated 12.12.2019 along with the demand notice issued u/s.156

Santosh Ashokrao Barhanpurkar, Nashik vs. Income Tax Officer Ward 2(1), Nashik

In the result, the appeal filed by the assessee in ITA

ITA 2131/PUN/2024[2016-17]Status: DisposedITAT Pune18 Feb 2025AY 2016-17

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.2131 & 2132/Pun/2024 निर्धारण वर्ष / Assessment Years : 2016-17 & 2017-18 Santosh Ashokrao Vs. Ito, Ward-2(1), Nashik. Barhanpurkar, Flat No.B-8, Deepali Appt., Near Bus Stop Mahatmanagar, Nashik- 422007. Pan: Aawpb8671N Appellant Respondent Assessee By : None Revenue By : Shri Arvind Desai Date Of Hearing : 05.12.2024 Date Of Pronouncement : 18.02.2025 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 23.07.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2016-17 & 2017-18 Respectively. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. First, We Shall Take Up The Appeal Of The Assessee In Ita No.2131/Pun/2024 For A.Y. 2016-17.

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 147Section 148Section 271(1)(c)

present appeal was called for hearing, none appeared on behalf of the assessee, neither any application for adjournment was filed despite due service of notice. Therefore, we proceed to decide the appeal on the basis of material available on record & after hearing Ld. DR. Ld. DR submitted before us that

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Neelaraj Vinoth, Perambalur

ITA 1982/CHNY/2024[2017-18]Status: DisposedITAT Chennai18 Feb 2025AY 2017-18

Bench: Shri George George K, Hon'Ble & Shri S.R. Raghunatha, Hon'Bleआयकर अपील सं./Ita No.: 1982/Chny/2024 & C.O.No. 60/Chny/2024 निर्धारण वर्ष / Assessment Year: 2017-18 Assistant Commissioner Of Income Tax, Central Circle -2, Trichy. (अपीलार्थी/Appellant) V. Neelaraj Vinoth, 274-C, Thuraiyur Road, Perambalur – 621 212, Tamilnadu. [Pan: Ajupv-3588-M] (Respondent/Cross Objector) आयकर अपील सं./Ita No.: 2119/Chny/2024 निर्धारण वर्ष / Assessment Year: 2017-18 Neelaraj Vinoth, 274-C, Thuraiyur Road, Perambalur – 621 212, Tamilnadu. [Pan: Ajupv-3588-M] (अपीलार्थी/Appellant) V. Assistant Commissioner Of Income Tax, Central Circle -2, Trichy. (प्रत्यर्थी/Respondent) Assessee By : Shri. G. Baskar, Advocate & Shri. P.M. Kathir, Advocate Department By : Shri. R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/Date Of Hearing : 06.02.2025 घोषणा की तारीख/Date Of Pronouncement : 18.02.2025 आदेश / Order Per S.R.Raghunatha, Am: :-2-:

For Appellant: Shri. G. Baskar, Advocate &For Respondent: Shri. R. Clement Ramesh Kumar, CIT
Section 143(3)Section 153CSection 153DSection 154Section 234A

addition for this year as no assessments were pending in the assessee's case for the A.Y.2017-18 and also the limitation for service of notice u/s.143(2) of the Act had expired. The relevant dates and events are as under; SI. Date Event 1. 27.10.2017 ROI filed by the Respondent