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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

Bahuuddeshaiya Nagla Imarti Kisan Sewa Sahkari Samiti Limited, Nagla Imarti, Roorkee vs. Additional Jointdeputyassistant Commissioner of Income Tax Income Tax Officer, National Faceless Assessing Officer

In the result, appeals of the assessee are allowed for

ITA 118/DDN/2024[2016-17]Status: DisposedITAT Dehradun07 May 2025AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraिनधा"रणवष"/Assessment Year: 2016-17 बनाम Bahuuddeshaiya Nagla Imarti Kisan Additional Joint Sewa Sahkari Samiti Limited, Vs. Deputy Assistant Village Nagla Imarti, Roorkee, Commissioner Of Income Tax, District Haridwar, Uttarakhand. Income Tax Officer, National Faceless Assessing Officer, Income Tax Office Building, 16, Civil Lines, Roorkee, Haridwar, Uttarakhand. Pan No.Aaban2705P अपीलाथ" Appellant ""यथ"/Respondent & िनधा"रणवष"/Assessment Year: 2015-16 बनाम Bahuuddeshaiya Nagla Imarti Kisan Assessment Unit, Nfac, Sewa Sahkari Samiti Limited, Vs. National Faceless Assessment Unit, Village Nagla Imarti, Roorkee, Income Tax Office Building, District Haridwar, Uttarakhand. 16 Civil Lines, Roorkee, Haridwar, Uttarakhand. Pan No. Aaban2705P अपीलाथ" Appellant ""यथ"/Respondent

Section 80P

Additional Joint Sewa Sahkari Samiti Limited, Vs. Deputy Assistant Village Nagla Imarti, Roorkee, Commissioner of Income Tax, District Haridwar, Uttarakhand. Income Tax Officer, National Faceless Assessing Officer, Income Tax Office Building, 16, Civil Lines, Roorkee, Haridwar, Uttarakhand. PAN No.AABAN2705P अपीलाथ" Appellant ""यथ"/Respondent & िनधा"रणवष"/Assessment Year: 2015-16 बनाम ... Bahuuddeshaiya Nagla Imarti Kisan Assessment Unit, NFAC, Sewa Sahkari Samiti Limited, Vs. National Faceless Assessment Unit, Village Nagla Imarti, Roorkee, Income Tax Office Building, District Haridwar, Uttarakhand. 16 Civil Lines, Roorkee, Haridwar, Uttarakhand. PAN No. AABAN2705P अपीलाथ" Appellant ""यथ"/Respondent Assessee by None Revenue by Shri Amarpal Singh

Sri Maharaja Refineries, Erode vs. ACIT, Circle-I, Erode

ITA 1956/CHNY/2024[2014-15]Status: DisposedITAT Chennai07 May 2025AY 2014-15

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकरअपीलसं./I.T.A.Nos.1955 & 1956/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2013-14 & 2014-15) Sri Maharaja Refineries, # 128, Bhavani Road, Erode-638 004. Vs The Assistant Commissioner Of Income-Tax, Circle-1, Erode. Pan: Aaffs-8491-N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Appellant By प्रत्यर्थीकीओरसे/Respondent By : Mr. S.Sridhar, Advocate (Erode) : Mr. R.Clement Ramesh Kumar, Cit & Ms.Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 19.02.2025 घोषणाकीतारीख / Date Of Pronouncement : 07.05.2025 आदेश / Order Per Manu Kumar Giri, Jm: The Captioned Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac), Delhi [Cit(A)] Both Dated 07.06.2024 For

For Respondent: Mr. S.Sridhar, Advocate (Erode)
Section 143(2)Section 143(3)Section 153(5)Section 40A(2)Section 40A(2)(a)Section 40A(2)(b)Section 92

erred in not considering that the order u/s 143(3) r.w.s.254, being passed by ACIT, Circle 1, Erode and not by the Faceless Assessment Unit, is violative of the provisions of Sections 144B and 151A, and as such, is null and void. 4. Without prejudice, the CIT (A) grossly erred

Sri Maharaja Refineries, Erode vs. ACIT, Circle-1, Erode

ITA 1955/CHNY/2024[2013-14]Status: DisposedITAT Chennai07 May 2025AY 2013-14

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकरअपीलसं./I.T.A.Nos.1955 & 1956/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2013-14 & 2014-15) Sri Maharaja Refineries, # 128, Bhavani Road, Erode-638 004. Vs The Assistant Commissioner Of Income-Tax, Circle-1, Erode. (प्रत्यर्थी/Respondent) Pan: Aaffs-8491-N (अपीलार्थी/Appellant) अपीलार्थीकीओरसे / Appellant By : Mr. S.Sridhar, Advocate (Erode) प्रत्यर्थीकीओरसे/Respondent By : Mr. R.Clement Ramesh Kumar, Cit & Ms.Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 19.02.2025 घोषणाकीतारीख / Date Of Pronouncement : 07.05.2025 आदेश / Order Per Manu Kumar Giri, Jm: The Captioned Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac), Delhi [Cit(A)] Both Dated 07.06.2024 For

For Appellant: Mr. S.Sridhar, Advocate (Erode)For Respondent: Mr. R.Clement Ramesh Kumar
Section 143(2)Section 143(3)Section 153(5)Section 40A(2)Section 40A(2)(a)Section 40A(2)(b)Section 92

erred in not considering that the order u/s 143(3) r.w.s. 254, being passed by ACIT, Circle 1, Erode and not by the Faceless Assessment Unit, is violative of the provisions of Sections 144B and 151A, and as such, is null and void. 4. Without prejudice, the CIT (A) grossly