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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

Assistant Commissioner of Income Tax, Madurai vs. S.Rajendran, Chitharal Po

ITA 2903/CHNY/2024[2015-16]Status: DisposedITAT Chennai30 Jul 2025AY 2015-16

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:2903 & 2904/Chny/2024 निर्धारण वर्ष / Assessment Years: 2015-16 & 2020-21 The Assistant Commissioner Of Income Tax, Central Circle -2, Madurai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement : : S.Rajendran, Vs.13-85/42A, Parthittavillai Veedu, Chitharal Pο, Kanyakumari District, Nagercoil – 629 151. [Pan:Afqpr-2835-H] (प्रत्यर्थी/Respondent) Shri. M. Murali, C.I.T. & Shri. Kumar Chandan, J.C.I.T. Shri. T. Vasudevan, Advocate 20.06.2025 30.07.2025 आदेश /Order Per S. R. Raghunatha: These Appeals Filed By The Revenue Are Directed Against The Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Years 2015-16 & 2020-21, Vide Order Dated 19.09.2024 Respectively. Since Facts Are Identical & Issues Are Common, Appeals Filed By The Revenue Were Heard & Are Being Disposed Of By This Consolidated Order. :-2-:

Section 68

Assistant Commissioner of Income Tax, Circle-1, Nagercoil. 2018-19 80,81,810.00 Accepted order u/s.143(3) dated 20.03.2021 by National Faceless Assessment Centre, Delhi 2019-20 1,07,00,000.00 143(1) dated 16.03.2020 by CPC Bengaluru / 08.06.2020 2020-21 1,72,08,324.00 Rejected u/s.143(3) dated

Satyavir Singh Chandel HUF, Karnal vs. National Faceless Assessment Centre, Delhi

Appeal of the assessee is dismissed as withdrawn, as prayed for

ITA 3032/DEL/2025[2013-14]Status: DisposedITAT Delhi30 Jul 2025AY 2013-14

Bench: Shri Vikas Awasthyआअसं.3032/िद"ी/2025 (िन.व. 2013-14) Satyavir Singh Chandel Huf, 361, Sector-8, Karnal, Haryana 132001 ...... अपीलाथ"/Appellant Pan: Aamhs-7226-L बनाम Vs. National Faceless Assessment Centre, ..... "ितवादी/Respondent Delhi Assessee By : Shri R.C Rai, Advocate Department By : Ms. Sudha Gupta, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 30/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 30/07/2025 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 11.03.2025, For Assessment Year 2013-14. 2. Shri R.C Rai, Appearing On Behalf Of The Assessee Submitted That The Assessee Wishes To Withdrawn This As Two Appeals Against The Same Order Of Cit(A) Were Inadvertently Filed. The Other Appeal Was Filed By The Assessee In Ita No. 2220/Del/2025. Therefore, The Later Appeal Is Being Withdrawn. The Ld. Counsel Also Filed Letter Dated 30.07.2025 For Withdrawal Of Appeal. 3. Ms. Sudha Gupta, Representing The Department Raised No Objection To The Said Request.

For Appellant: Shri R.C Rai, AdvocateFor Respondent: Ms. Sudha Gupta, SR. DR

/2025 (िन.व. 2013-14) Satyavir Singh Chandel HUF, 361, Sector-8, Karnal, Haryana 132001 ...... अपीलाथ"/Appellant PAN: AAMHS-7226-L बनाम Vs. National Faceless Assessment Centre, ..... "ितवादी/Respondent Delhi Assessee by : Shri R.C Rai, Advocate Department by : Ms. Sudha Gupta, SR. DR सुनवाई क" ितिथ/ Date of hearing : 30/07/2025

Suresh Chand, Gurgaon vs. ITO, Ward 4(1), Gurgaon

Appeal is allowed

ITA 4110/DEL/2024[2013-14]Status: DisposedITAT Delhi30 Jul 2025AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 4110/Del/2024 : Asstt. Year : 2013-14 Suresh Chand, Vs Income Tax Officer, C/O Ca M R Sahu, House No. 651, Ward-4(1), 1St Floor, Sector-10A, Near G. D. Gurgaon, Goenka Public School, Gurgaon, Haryana-122016 Haryana-122001 (Appellant) (Respondent) Pan No. Aoopk7257H Assessee By : Sh. M. R. Sahu, Ca Revenue By : Sh. Mahesh Kumar Cit-Dr Date Of Hearing: 07.07.2025 Date Of Pronouncement: 30.07.2025 Order Per Satbeer Singh Godara: This Revenue’S Appeal For Assessment Year 2013-14, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2024-25/1066753639(1) Dated 16.07.2024, In Proceedings U/S 147 Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. M. R. Sahu, CAFor Respondent: Sh. Mahesh Kumar CIT-DR
Section 142(1)Section 147Section 148Section 151A

sought to raise the following additional grounds: "1. That on facts, and in the circumstances of the case and in law, the National Faceless Assessment Centre, Delhi (NFAC, Delhi) erred in having assumed jurisdiction 2 Suresh Chand u/s.151A r.w.s. 144B of the I.T. Act, 1961 from 19/02/2022 by issuing notice ... conducting faceless assessment prior to issuance of notification u/s.151A, dated 29/03/2022 for operation of faceless assessment, accordingly the reassessment order dated 21/03/2022 passed u/s. 147 r.w.s. 144 r.w.s. 144B passed by the NFAC, Delhi in violation of the provisions of section 151A r.w.s. 144B may kindly be held as null