Karnataka High Court
Sanjeev Jacob vs Deputy Commissioner on 9 October, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:39941
WP No. 27942 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 27942 OF 2025 (T-IT)
BETWEEN:
SANJEEV JACOB,
SON OF SRI PAUL JACOB,
AGED ABOUT 58 YEARS,
NO. 40, 1ST MAIN, 4TH CROSS,
DEFENCE COLONY,
INDIRANAGAR,
BENGALURU - 560 028
...PETITIONER
(BY SRI. SHREEHARI, ADVOCATE)
AND:
1. DEPUTY COMMISSIONER
OF INCOME TAX, CIRCLE 3(1)(1),
BENGALURU,
BMTC BUILDING,
Digitally signed 80FT ROAD, NEAR KHB GAMES VILLAGE,
by CHANDANA KORAMANGALA,
BM BENGALURU - 560 095
Location: High EMAIL: [email protected]
Court of
Karnataka 2. PRINCIPAL COMMISSIONER OF INCOME TAX
BENGALURU-3,
THE SPECIFIED AUTHORITY UNDER SECTION 151
OF THE INCOME TAX ACT, 1961
BMTC BUILDING, 80FT ROAD,
NEAR KHB GAMES VILLAGE,
KORAMANGALA, BENGALURU - 560 095
3. NATIONAL FACELESS ASSESSMENT CENTRE (NFAC),
A CENTRE DESCRIBED UNDER SECTION 144B
OF THE INCOME TAX ACT, 1961
ROOM NO. 401, 2ND FLOOR,
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E-RAMP,
JAWAHARLAL NEHRU STADIUM,
DELHI - 110 003
REP. BY PR. CHIEF COMMISSIONER
INCOME TAX (NEAC)
4. ASSESSMENT UNIT
A UNIT CREATED UNDER SECTION 144B
OF THE INCOME TAX ACT, 1961
ROOM NO. 401, 2ND FLOOR,
E-RAMP,
JAWAHARLAL NEHRU STADIUM,
DELHI - 110 003
REP. BY PR. CHIEF COMMISSIONER OF
INCOME TAX (NEAC)
...RESPONDENTS
(BY SRI. M. THIRUMALESH, ADVOCATE)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR ANY OTHER SUITABLE WRIT FOR QUASHING OF
THE DIGITALLY SIGNED AND ELECTRONICALLY COMMUNICATED
ENQUIRY U/S 148A(B) OF THE INCOME TAX ACT, 1961 DATED
13.03.2024 ISSUED BY THE RESPONDENT NO. 1 FOR THE
ASSESSMENT YEAR 2020-21 WHICH BEARS THE DIN & NOTICE
NO. ITBA/AST/F/148A(SCN)/2023-24/1062480932(1) AND ENCLOSED
AS ANNEXURE-B1 AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, the petitioner seeks the following reliefs:
"a. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated enquiry u/s 148A(b) of the Income Tax Act,
1961 dated 12/03/2024 issued by the Respondent No.1 for
the Assessment Year 2020-21 which bears the Notice No.
ITBA/AST/F/148A(SCN)/2023-24/1062480932(1) and
enclosed as Annexure B1.
b. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated notice u/s 148A(b) of the Income Tax Act,
1961 dated 13/03/2024 issued by the Respondent No. 1 for
the Assessment Year 2020-21 which bears the DIN &
Notice No. ITBA/AST/F/148A(SCN)/2023-24/10625
53445(1) and enclosed as Annexure B2.
c. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated order u/s 148A(d) of the Income Tax Act,
1961 dated 29/03/2024 issued by the Respondent No. 1 for
the Assessment Year 2020-21 which bears the DIN &
Notice No. ITBA/AST/F/148A/2023-24/1063630470(1) and
enclosed as Annexure D.
d. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
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communicated notice u/s 148 of the Income Tax Act, 1961
dated 29/03/2024 issued by the Respondent No. 1 for the
Assessment Year 2020-21 which bears the DIN & Notice
No. ITBA/AST/S/148_1/2023-24/1063644660(1) and
enclosed as Annexure-E.
e. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated assessment order under section 147 r.w.s
144 r.w.s. 144B of the Income Tax Act, 1961 dated
20/03/2025 issued by the Respondent No. 4 for the
Assessment Year 2020-21 which bears the DIN viz.,
ITBA/AST/S/147/2024-25/1074755437(1) and enclosed as
Annexure Q1.
f. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated notice of demand under section 156 of the
Income Tax Act, 1961 dated 20/03/2025 Issued by the
Respondent No. 4 for the Assessment Year 2020-21 which
bears the DIN & Notice No. ITBA/AST/S/156/2024-
25/1074755497(1) and enclosed as Annexure Q2.
g. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated computation sheet dated 20/03/2025 Issued
by the Respondent No. 4 for the Assessment Year 2020-21
which bears the DIN & Document No.
ITBS/AST/S/330/2024-25/1074755515(1) and enclosed as
Annexure Q3.
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h. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated show cause notice under section 270A of
the Income-tax Act, 1961 dated 19/05/2025 issued by the
Respondent No. 4 for the Assessment Year 2020-21 which
bears the DIN & Notice No. ITBA/PNL/F/270A/2025-
26/1076293817(1) and enclosed as Annexure R1.
i. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated show cause notice under section
271AAC(1) of the Income-tax Act, 1961 dated 19/05/2025
issued by the Respondent No. 4 for the Assessment Year
2020-21 which bears the DIN & Notice No.
ITBA/PNL/F/271AAC(1)/2025-26/107293863(1) enclosed
as Annexure R2.
J. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated show cause notice under section
272A(1)(d) of the Income-tax Act, 1961 dated 26/08/2025
issued by the Respondent No. 4 for the Assessment Year
2020-21 which bears the DIN & Notice No.
ITBA/PNL/F/272A(1)(d)/2025-26/1080021546(1) enclosed
as Annexure R3.
k. Issue a writ of certiorari or any other suitable writ for
quashing of the digitally signed and electronically
communicated notice requesting payment of outstanding
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demand dated 14/08/2025 issued by the Respondent No. 4
which bears the
l. Grant such other reliefs as this Hon'ble Court deems fit in
this matter including but not limited to COST OF THIS
PETITION."
2. Heard learned counsel for the petitioner and learned
counsel for the respondents and perused the material on record.
3. In addition to reiterating the various contentions urged
in the memorandum of petition and referring to the material on
record, learned counsel for the petitioner invited my attention to the
order of a Co-ordinate Bench of this Court in the case of
Ramachandra Reddy Ravi Kumar Vs. Deputy Commissioner of
Income-tax - W.P.No.17352/2022 and connected matters -
dated 28.08.2025, in order to contend that the present petition
deserves to be allowed and disposed of in terms of the said order.
4. Per contra, learned counsel for the respondents
submits that there is no merit in the petition and that the same is
liable to be dismissed.
5. As rightly contended by the learned counsel for the
petitioner the present petition is directly and squarely covered by
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the decision of a Co-ordinate Bench of this Court in the case of
Ramachandra Reddy Ravi Kumar Vs. Deputy Commissioner of
Income-tax - W.P.No.17352/2022 and connected matters -
dated 28.08.2025, the operative portion of which reads as under:
"13. I, therefore, pass the following:
ORDER
(i) The impugned show cause notices issued by the
jurisdictional Assessing Officer outside the scope of
Section 151-A of the Act stand obliterated. All further
proceedings initiated thereto, challenged in these
cases would stand quashed.
(ii) Liberty is reserved to the respondents - revenue to
revive all these petitions in the event the Apex Court
would hold in favour of the Revenue in the pending
before it.
(iii) With the aforesaid liberty and to the aforesaid extent,
the petitions are allowed.
(iv) Contentions of both the parties except the one noted
hereinabove, shall remain open to be considered in
the event revival of these petitions would become
necessary."
6. The aforesaid order is applicable to the facts and
circumstances of the instant case and consequently, the present
petition also deserves to be disposed of in terms of the judgment of
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co-ordinate Bench of this Court in Ramachandra Reddy's case
(supra).
7. In the result, I pass the following:
ORDER
(i) The petition is allowed and disposed of in terms of the
decision of a Co-ordinate Bench of this Court in the case
of Ramachandra Reddy Ravi Kumar Vs. Deputy
Commissioner of Income-tax - W.P.No.17352/2022
and connected matters - dated 28.08.2025.
(ii) The impugned show cause notices and consequential
orders, notices etc., at Annexures-B1, B2, D, E, Q1, Q2,
Q3, R1, R2 and R3 dated 12.03.2024, 13.03.2024,
29.03.2024, 29.02.2024, 20.03.2025, 20.03.2025,
20.03.2025, 19.05.2025, 19.05.2025 and 26.08.2025
respectively are hereby quashed.
(iii) Liberty is reserved in favour of the respondents -
Revenue to seek revival of this petition, subsequent to
disposal of the matters pending before the Apex Court
and all rival contentions between the parties in this regard
are kept open and no opinion is expressed on the same.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
BMC
