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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

Divij Steel and Power Pvt Ltd., Adityapur vs. ACIT/JCIT/DCIT, Delhi

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 403/RAN/2024[2015-16]Status: DisposedITAT Ranchi09 Jun 2025AY 2015-16

Bench: The Ld Cit(A). However, The Ld Cit(A) Did Not Condone The Delay & Dismissed The Appeal Without Considering The Merits Of The Case. He Prayed That The Delay In Filing Of Appeal Before The Ld Cit(A) Be Condoned & The Appeal Be Decided On Merits. It Was Submitted By Ld Ar That The Assessee Was Not Aware Of The Order Being Passed By The Assessing Officer. There Was No Other Intention Not To File The Appeal Within The Stipulated Time Period.

For Appellant: Shri Sharwan Kumar Jha, ARFor Respondent: Shri Kub Chand Pandya, Sr DR hri Kub Chand Pandya, Sr DR

Divij Steel and Power Pvt Ltd., 21, Divij Steel and Power Pvt Ltd., 21, Vs. Addl/JCIT, Addl/JCIT, National National RaainBaseraSociety.TolaAdituyapur, RaainBaseraSociety.TolaAdituyapur, Faceless Faceless Assessment Assessment Jamshedpur Centre, New Delhi Centre, New Delhi PAN/GIR No.AACCD7434 Q AACCD7434 Q (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri Sharwan Kumar Jha, AR Kumar ... Order forwarded to : 1. The Appellant : Divij Steel and Power Pvt Ltd., 21, Raain Basera Society, Tola Adituyapur, Jamshedpur 2. The Respondent: Addl/JCIT, National Faceless Assessment Centre, New Delhi 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT,Jamshedpur 5. DR, ITAT, 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Ranchi