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“faceless assessment”

Assessment ProceduresSection 144BSection 144B2,420 judgments

The decision most relied on for faceless assessment is Kankanala Ravindra Reddy v. ITO (156 Taxmann.com 178), cited in 213 judgments on BharatTax.

Leading authorities on faceless assessment

Kankanala Ravindra Reddy v. ITO
156 Taxmann.com 178 · 2023 · High Court
213
citing judgments

A notice issued under section 148 of the Income Tax Act is invalid if the Income Tax Department fails to follow the prescribed procedures, including obtaining the necessary approvals under section 151 or adhering to the faceless assessment scheme mandates under section 151A.

Jatinder Singh Bhangu v. Union of India
165 Taxmann.com 115 · 2024 · High Court
106
citing judgments

The faceless assessment scheme under Section 151A applies from the stage of issuing show cause notices under Sections 148 and 148A, and non-compliance with the scheme or related notifications vitiates the subsequent assessment proceedings. Assessment proceedings are considered to commence upon the issuance of such a show cause notice.

Ram Narayan Sah v. Union of India
163 Taxmann.com 478 · 2024 · High Court
97
citing judgments

A notice under section 148 of the Income-tax Act, 1961, cannot be issued by the Jurisdictional Assessing Officer after the introduction of faceless assessment under Section 151A read with Section 144B. Such a notice is invalid as it defeats the object of faceless assessment and is not in consonance with CBDT notifications.

T.K.S. Builders (P) Ltd. v. ITO
469 ITR 657 · 2024 · High Court
88
citing judgments

Section 144B of the Income Tax Act does not completely divest the Jurisdictional Assessing Officer (JAO) of their power to assess or reassess, even with the introduction of the Faceless Reassessment Scheme.

Triton Overseas (P) Ltd. v. Union of India
156 Taxmann.com 318 · 2023 · High Court
55
citing judgments

A notice under Section 148 for income escaping assessment issued by the Jurisdictional Assessing Officer is invalid if it does not comply with Section 151A and relevant CBDT notifications concerning faceless assessment.

Pvt. Ltd. v. DCIT
466 ITR 474 · 2024 · High Court
53
citing judgments

Reassessment notices under Section 148A, issued in the context of faceless assessment proceedings, must be issued by the designated Faceless Assessing Officer and not by a Jurisdictional Assessing Officer.

Mark Studio India (P.) Ltd. v. Income-tax Officer, High Court of Madras
169 Taxmann.com 542 · 2024 · High Court
50
citing judgments

The National Faceless Assessment Centre (NaFAC) does not have the power to issue notices under Section 148 or 148A of the Income Tax Act. Its jurisdiction for assessment or reassessment begins only from the stage of issuing notices under Section 142(1) or 143(2).

Samp Furniture (P) Ltd. v. ITO
165 Taxmann.com 581 · 2024 · High Court
50
citing judgments

The issuance of a notice under section 148A, including the order under section 148A(d), is a mandatory procedural step before reassessment proceedings can be initiated under section 147/148. Failure to comply with this requirement renders the subsequent reassessment proceedings invalid.

Judgments citing faceless assessment

Shobhanaben Navinbhai Sorathia, Surat vs. Add./Jt.Deputy/Asst.CIT, NFAC, Delhi

In the result, the appeal of the assessee is allowed

ITA 424/SRT/2023[2012-13]Status: DisposedITAT Surat29 Aug 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A.L. Saini, Am आयकर अपील सं./Ita No.424/Srt/2023 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Shobhanaben Navinbhai National Faceless Assessment Sorathia Centre, Delhi / Income Tax Vs. 2-19396-B, Sai Place, B/H Officer, Ward-3(2)(8), Surat Shubh Sankalp Apartment, Kailash Nagar, Sagrampura, Surat-395002 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Bdups 1425 F (अपीलाथ" /Appellant) (""थ"/Respondent)

For Appellant: Shri Tinish R Mody, C.AFor Respondent: Shri Vinod Kumar, Sr-DR
Section 142(1)Section 143(2)Section 147Section 148Section 271(1)(b)

PAWAN SINGH, JM & DR. A.L. SAINI, AM आयकर अपील सं./ITA No.424/SRT/2023 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Shobhanaben Navinbhai National Faceless Assessment Sorathia Centre, Delhi / Income Tax Vs. 2-19396-B, Sai Place, B/h Officer, Ward-3(2)(8), Surat Shubh Sankalp Apartment, Kailash Nagar, Sagrampura ... National Faceless Appeal Centre, Delhi [‘NFAC/Ld.CIT(A)’ for short] dated 24.05.2023, which in turn arises out of penalty order passed by the National Faceless Assessment Centre, Delhi / Assessing Officer under section 271(1)(b) of the Income Tax Act, 1961 (in short ‘the Act’), dated 23.02.2022. 2. The grounds

Yesha Dhirajlal Thakrar, Rajkot vs. The DCIT, NFAC Delhi, Delhi

In the result, appeal of the assessee in ITA no

ITA 75/RJT/2023[2013-14]Status: HeardITAT Rajkot18 Aug 2023AY 2013-14

Bench: Ld. Cit(A) From Penalty Order Dated 29.01.2022 (Din: Itba/Pnl/F/271(1)(B)/2021-22/1039193062(1)) Passed By Ld. Assessing Officer,Nfac, Delhi(Hereinafter Called “The Ao”) U/S 271(1)(B) Of The 1961 Act Levying Penalty Of Rs. 30,000/- Against The Assesse For Non Compliance Of Three Notices Dated 27.07.2021, 06.08.2021 & 16.08.2021 Issued During Reassessment Proceedings , All Three Aforesaid Notices U/S 142(1) Of The 1961 Act. The Proceedings Were Conducted Before Division Bench Through E-Court Through Virtual Hearing Mode.

For Appellant: Shri R D Lalchandani,AdvocateFor Respondent: Shri. A.K.Pandey, Sr. DR
Section 142(1)Section 144Section 144BSection 147Section 148Section 250Section 271(1)(b)Section 271BSection 56(2)(vii)

Yesha Dhirjla Thakarar v. National Faceless Assessment Centre, Delhi Assessment Year : 2013-14 THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Through Virtual Hearing) Before: Shri Ramit Kochar, Accountant Member And Ms. Suchitra R. Kamble, Judicial Member Assessment Year : 2013-14 Mrs. Yesha Dhirajlal The Assessing Officer Thakarar National Faceless ... filed by the assessee arises from the appellate order dated 08th March, 2023 (DIN & Order No. ITBA/NFAC/S/250/2022-23/ Yesha Dhirjla Thakarar v. National Faceless Assessment Centre, Delhi Assessment Year : 2013-14 1050510273(1) ) passed by ld. Commissioner of Income-tax (Appeals) NFAC, New Delhi (hereinafter called “ the CIT(A)”) in appeal