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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

Nanjappa Gounder Kandasamy, Tiruchengode vs. ITO, Ward-1, Tiruchengode

In the result, appeals filed by the assessee are allowed for statistical purpose

ITA 3286/CHNY/2024[2012-13]Status: DisposedITAT Chennai26 Feb 2025AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita Nos.3285 & 3286/Chny/2024 (िनधा"रणवष" / Assessment Year: 2012-2013) Nanjappa Gounder Kandasamy, Vs. The Income Tax Officer, No.2/70, Ayyagoundampalayam, Ward 1, Andipalayam Post, Tiruchengode Tiruchengode Tk. 637 214. [Pan: Arspk 5934E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. T.S. Lakshmi Venkatraman, Fca (By Virtual) ""यथ" क" ओर से /Respondent By : Ms. V. Aswathy, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 26.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. T.S. Lakshmi Venkatraman, FCAFor Respondent: Ms. V. Aswathy, JCIT
Section 147Section 271

Nos.ITBA/NFAC/S/250/2024-25/1069691928 (1) and ITBA/NFAC/S/250/2024-25/1069692115 (1) respectively both dated 15.10.2024. The assessment were framed by the Additional /Joint/Deputy /Assistant Commissioner of Income Tax, National Faceless Assessment Centre, Delhi for the assessment year 2017-18 u/s.147 r.w.s.144B and 271 (1) ( c) of the Income Tax Act, 1961 (hereinafter ‘the Act’), vide

Nanjappa Gounder Kandasamy, Tiruchengode vs. ITO, Ward-1, Tiruchengode

In the result, appeals filed by the assessee are allowed for statistical purpose

ITA 3285/CHNY/2024[2012-13]Status: DisposedITAT Chennai26 Feb 2025AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita Nos.3285 & 3286/Chny/2024 (िनधा"रणवष" / Assessment Year: 2012-2013) Nanjappa Gounder Kandasamy, Vs. The Income Tax Officer, No.2/70, Ayyagoundampalayam, Ward 1, Andipalayam Post, Tiruchengode Tiruchengode Tk. 637 214. [Pan: Arspk 5934E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. T.S. Lakshmi Venkatraman, Fca (By Virtual) ""यथ" क" ओर से /Respondent By : Ms. V. Aswathy, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 26.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. T.S. Lakshmi Venkatraman, FCAFor Respondent: Ms. V. Aswathy, JCIT
Section 147Section 271

Nos.ITBA/NFAC/S/250/2024-25/1069691928 (1) and ITBA/NFAC/S/250/2024-25/1069692115 (1) respectively both dated 15.10.2024. The assessment were framed by the Additional /Joint/Deputy /Assistant Commissioner of Income Tax, National Faceless Assessment Centre, Delhi for the assessment year 2017-18 u/s.147 r.w.s.144B and 271 (1) ( c) of the Income Tax Act, 1961 (hereinafter ‘the Act’), vide

Tmeic Industrial Systems India Private Limited, Hyderabad vs. DCIT, Circle -2(1), Hyderabad

In the result, both the Writ Petitions are allowed by setting aside the impugned assessment orders dated

ITA 422/HYD/2022[2018-19]Status: DisposedITAT Hyderabad24 Feb 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.422/Hyd/2022 (िनधा"रण वष"/Assessment Year: 2018-19) Tmeic Industrial Systems Vs. Dy. Cit India Private Limited Circle 2 ( 1 ) Hyderabad Hyderabad Pan:Aadct5493J (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Cas, Kranthi Palivela & Mrudulatha Devdas राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 17/12/2024 घोषणा की तारीख/Pronouncement: 24/02/2025 आदेश/Order

For Appellant: CAs, Kranthi Palivela and Mrudulatha DevdasFor Respondent: : Shri B Balakrishna, CIT(DR)
Section 143(3)Section 144(13)Section 144B

Additional/Joint/Deputy/Assistant Page 1 of 14 ITA No 422 of 2022 TMEIC Industrial Systems India P Ltd Commissioner of Income Tax/Income-tax Officer, National Faceless Assessment Centre (Learned AO") has erred in: 1. Passing the final assessment order under Section 143(3) read with Section 144B of the Income ... same are uploaded and forwarded to the Page 5 of 14 ITA No 422 of 2022 TMEIC Industrial Systems India P Ltd National Faceless Assessment Centre. The date of receipt should be reckoned as the date on which the order is received by the NFAC. The learned AR has also