← All Phrases

“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

National Insurance Company Limited, New Town vs. DCIT, Circle 5(1), Kolkata

In the result, the appeal filed by the assessee in ITA No

ITA 2803/KOL/2025[2018-2019]Status: DisposedITAT Kolkata12 Feb 2026AY 2018-2019

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 250Section 270ASection 37(1)Section 40C

provisions of Section 44 read with Rule 5 of the First Schedule of the Income-tax Act, 1961. During the assessment proceedings, the National Faceless Assessment Centre, Delhi (NaFAC) had asked the appellant as to why expenditure in excess of the limit specified as per 40C of the Insurance

Amit Prabhunath Jaiswal, Navi Mumbai vs. ITO Ward -28(1)(1), Mumbai

In the result, the appeal is allowed with cost for statistical

ITA 5280/MUM/2025[2017-2018]Status: DisposedITAT Mumbai12 Feb 2026AY 2017-2018

Bench: Shri Sandeep Gosain

For Respondent: Shri Surendra Mohan, (Sr. DR)
Section 143(3)Section 147Section 148Section 148ASection 151Section 153CSection 68

moderately educated and not Page |7 ITA No. 5280/Mum/2025 A.Y. 2017-18 Amit Prabhunath Jaiswal computer literate and conversant with the e-communication and Faceless assessment and appeal proceedings, such lapse could not be considered to be deliberate though he needed to be keep track of the proceedings. Therefore

Anil Tuteja, Fatehabad vs. Pr. Commissioner of Income Tax, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 780/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: BEFORE: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Karan Pratap Singh, Sirsa, Haryana vs. ITO, Ward-1, Sirsa, Haryana

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 761/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Munish Kumar Legal Heir Late Sh Gurdeep Singh, Vill Manakpur, Yamunanagar vs. ITO, Ward 5, Yamunanagar

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 754/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Deepak Kumar Prop. M/S Urvi Enterprises Mandigobindgarh, Mandi Gobindgarh vs. The Assessment Unit NFAC Delhi Jao the Income Tax Officer Ward-2 Mandi Gobindgarh, Mandi Gobindgarh

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 103/CHANDI/2025[2022-2023]Status: DisposedITAT Chandigarh11 Feb 2026AY 2022-2023
For Appellant: Shri Rohit Garg, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR
Section 133(6)Section 142(1)Section 144Section 144BSection 250

filers or had filed non-business returns. Statutory notices under sections 143(2) and 142(1) of the Act were issued through the faceless assessment system. However, despite multiple opportunities granted, the assessee did not file any reply or furnish any details. Consequently, the assessment was completed ex parte under

Madhu Grewal, Chandigarh vs. Principal Commissioner of Income Tax, Chandigarh-1, Chandigarh

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 603/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh11 Feb 2026AY 2019-20

Bench: the Tribunal as pointed out by the Registry. Considering that the issue involved is purely legal in nature, and respectfully following the ratio laid down by the Hon'ble Supreme Court in Collector, Land Acquisition v. Mst. Katiji & Others [(1987) 167 ITR 471 (SC)], which emphasizes that substantial justice should prevail over technical considerations, we condone the delay in filing these appeals.3. We shall take appeal of the assessee in ITA No. 167/Chd/2023 for A.Y 2018-19 as a lead case f

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Parveen Kumar, 229, Village Manakpur-II, Tehsil Jagadhri, Haryana vs. Prabhjot Kaur, PCIT Panchkula, Chandigarh

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 576/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-2019

Bench: the Tribunal as pointed out by the Registry. Considering that the issue involved is purely legal in nature, and respectfully following the ratio laid down by the Hon'ble Supreme Court in Collector, Land Acquisition v. Mst. Katiji & Others [(1987) 167 ITR 471 (SC)], which emphasizes that substantial justice should prevail over technical considerations, we condone the delay in filing these appeals.3. We shall take appeal of the assessee in ITA No. 167/Chd/2023 for A.Y 2018-19 as a lead case f

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Maninder Jeet Singh V.P.O. Udhamgarh, Jagadhri, Haryana vs. Prabhjot Kaur, PCIT, Panchkula

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 575/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-2019
For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Ram Niwas, Fatehabad vs. Income Tax Officer, Income Tax Office, Sirsa Road, Industrial Area, Fatehabad

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 498/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Rakesh Kumar, Jagadhri vs. The Principal Commissioner of Income Tax, Panchkula

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 456/CHANDI/2024[2015-16 ]Status: DisposedITAT Chandigarh11 Feb 2026

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Ashok Kumar Thakral, Jagadhri vs. Principal Commissioner of Income Tax, Panchkula

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 455/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh11 Feb 2026AY 2015-16

Bench: the Tribunal as pointed out by the Registry. Considering that the issue involved is purely legal in nature, and respectfully following the ratio laid down by the Hon'ble Supreme Court in Collector, Land Acquisition v. Mst. Katiji & Others [(1987) 167 ITR 471 (SC)], which emphasizes that substantial justice should prevail over technical considerations, we condone the delay in filing these appeals.3. We shall take appeal of the assessee in ITA No. 167/Chd/2023 for A.Y 2018-19 as a lead case f

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Kartar Singh, Fatehabad vs. Pr. Commissioner of Income Tax, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 335/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Sh. Ram Lal, Fatehabad vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 332/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Bimla Devi, Jagadhri vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 328/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Paramjit Singh, Sirsa vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 327/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Inder Kaur, Sirsa vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 326/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Sh. Amarjeet Singh, Sirsa vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 325/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Sh. Gurdeep Singh Mahal, Sirsa vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 233/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved

Sh. Devender Kumar, Yamuna Nagar vs. ITO, Ward -1, Yamuna Nagar

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 192/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

which was subsequently revised on 19.01.2019 declaring income of Rs.7,81,320/-. The case was selected for scrutiny and assessment was completed by the Faceless Assessing Officer u/s 143(3) read with sections 143(3A) and 143(3B) of the Act on 11.12.2020, accepting the returned income without making ... separately brought to charge under section 56(2)(viii). 12. The contention of the assessee regarding jurisdiction of Delhi High Court on account of faceless assessment was also rejected. The Ld. Pr. CIT held that jurisdiction remained with Chandigarh, where the assessee is assessed, and that faceless assessment merely involved