IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH 

1.                         CWP-9194-2021 (O&M) 

Reserved on 1

st

 August, 2025 

Date of Decision: 4

th

 September, 2025 

PAWAN KUMAR GOEL AND ANOTHER

      .…...Petitioner(s)  

V/s. 

PRINCIPAL COMMISSIONER INCOME TAX, PANCHKULA AND OT HERS     

…....Respondent(s) 

2.                       CWP-5238-2022 (O&M) 

PAWAN KUMAR GOEL

            .…...Petitioner(s)  

V/s. 

PRINCIPAL  COMMISSIONER  INCOME  TAX,  PANCHKULA  AND  OT HERS

            …....Respondent(s) 

CORAM:   HON'BLE MR. JUSTICE ASHWANI KUMAR MISHRA     HON'BLE MR. JUSTICE KULDEEP TIWARI 

ARGUED BY :- 

Ms. Munisha Gandhi, Senior Advocate, assisted by 

    Mr. Himanshu Arora, Advocate and 

Ms. Selena Chalana, Advocate  

for the petitioners-Assessee. 

Mr. Vaibhav Gupta, Standing Counsel and  

Mr. Vidul Kapoor, Standing Counsel,  

for the respondent-Income Tax Department.  

  ******  

ASHWANI KUMAR MISHRA, J.  

1. These  two  petitions  are  connected  and  have  been  heard 

together. They are, thus, being decided by this composite judgment. For the 

sake of convenience, the facts are being extracted from CWP-9194-2021 

and is taken as the lead case. 

2. Petitioner-Pawan Kumar Goel is a resident of Panchkula and is 

running his business in the name and style of M/s. Chemical Resources, 

S.C.O. No.76, Swastik Vihar, NMDC, Sector-5, Panchkula. Survey action 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 2 of 19 

was  initiated  against  petitioner  by  the  Income  Tax Department  under 

Section 133-A of the Income Tax Act, 1961 (hereinafter referred to “the 

Act  of  1961”).  It  was  subsequently  converted  into  search  and  seizure 

operations under Section 132 of the Act of 1961 at the residence/office and 

business  premises  of  the  petitioner  from  06.09.2016  to  08.09.2016.  Writ 

Petition i.e. CWP-8261-2017 titled as Pawan Kumar Goel Vs. Union of 

India and others came to be filed by petitioner challenging such conversion 

of survey into search and seizure. 

3. The  Court  noticed  that  petitioner  had  cooperated  with  the 

Income Tax Department during survey action and had voluntarily disclosed 

existence of cash to the tune of `2,09,89,090/- in his safe and keys were 

handed  over  to  the  officials  of  the  Income  Tax  Department  with  an 

explanation that such amount of cash was received by way of advance in a 

business transaction. The Court further noticed that the summons issued to 

petitioner  was  vague  and  therefore,  the  decision  to  convert  survey  into 

search  and  seizure  was  violative  of  the  procedure  contemplated  in  law,  

inasmuch  as  no  satisfaction  was  recorded  either  with  regard  to  non-

cooperation  of  petitioner  or  that  any  bonafide  suspicion  had  arisen  that 

income had been concealed by petitioner. The Court consequently allowed 

the Writ Petition in the following terms on 22.05.2019:     

“For  the  reasons  above,  we  have  no  hesitation  to 

conclude  that  the  present  petition  deserves  to  succeed.  The 

impugned  action  of  the  respondents  is  quashed.  The 

consequential  benefits  would  flow  to  the  petitioner  forthwith. 

Ordered accordingly.” 

(emphasis supplied by us) 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 3 of 19 

4. The Division Bench’s judgment dated 22.05.2019, has attained 

finality with dismissal of department’s appeal before the Hon’ble Supreme 

Court. 

5. The present Writ Petition has been instituted challenging the 

notice dated 30.03.2021 issued under Section 142 (1) of the Act of 1961 as 

well as notice dated 31.03.2021, issued under Section 148 of the Act of 

1961 issued by the DCIT/ACIT(Cen)-2, Chandigarh, on the ground that it  

is in derogation of the judgment of this Court rendered in CWP-8261-2017. 

A  further  prayer  is  made  to  restrain  the  respondents  from  initiating  any 

further proceedings under the garb of aforesaid notices dated 30.03.2021 

and 31.03.2021. 

6. In  the  connected  Writ  Petition  i.e. CWP-5238-2022,  the 

petitioner  has  assailed  notice  dated  07.03.2022  issued  to  him  for  the 

assessment years 2016-2017 and 2017-2018 under Section 142 of the Act of 

1961 also on the ground of it being in teeth of the judgment rendered by this 

Court in petitioner’s earlier Writ Petition i.e. CWP-8261-2017. A prayer is 

also made to restrain the respondents from proceeding any further pursuant 

to the such proceedings. 

7. Petitioner  submits  that  this  Court,  in CWP-8261-2017,  has 

explicitly mentioned that consequential benefits would flow to petitioner as 

the  Income  Tax  authorities  have  violated  the  procedure  completely  in 

altering the survey to search and seizure. It is, therefore, submitted that all 

proceedings initiated against the petitioner inclusive of, but not limited to 

assessment years, notices, demands, penalty orders/proceedings, pertaining 

to  the  search  and  seizure,  have  become  null  and  void.  According  to 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 4 of 19 

petitioner,  the  direction  issued  by  this  Court,  to quash  all  consequential 

proceedings, has not been carried out in letter and spirit.  

8. It  is  pointed  out  that  a  notice  was  issued  to  petitioner  on 

15.12.2016, proposing to centralize his case from DCIT, Circle, Panchkula 

to  DCIT/ACIT  Central  Circle-II,  Chandigarh  in  view of  the  CBDT 

instructions. This notice was responded by petitioner vide his reply dated 

26.12.2016  objecting  to  the  proposal  for  transferring  petitioner’s 

jurisdiction  from  Panchkula  to  Chandigarh.  Ultimately,  an  order  dated 

04.01.2017 came to be passed by the Principal Commissioner Income Tax, 

Panchkula  transferring  the  jurisdiction  of  petitioner  from  DCIT  Circle, 

Panchkula to DCIT/ACIT(Cen)-II, Chandigarh. Para 4 and 5 of order dated 

04.01.2017 are relevant and are reproduced hereunder:- 

“4.  I have given a careful consideration to all the submission 

to the assessee and examined all facts of the case. The case has 

also been discussed in details with the counsel for the assessee. 

After  discussion  Authorized  Representative  of  the  assessee  has 

given no objection for centralization of the case with the Central 

Circle-II, Chandigarh.” 

5.  Keeping  in  view  the  facts  of  the  case,  I,  the  Principal 

Commissioner  of  Income  Tax,  Panchkula,  in  the  interest  of 

administrative  convenience  as  well  as  for  the  sake of                          

co-ordinated  investigation  of  the  concerned  group  case,  in 

exercise of the powers conferred by clause (a) of sub-section (2) 

of  Section  127  of  the  Income  Tax,  1961,  hereby  transfer  the 

jurisdiction  over  below  mentioned  case  with  DCIT/ACIT, 

Central Circle-II, Chandigarh with immediate effect:- 

Sr. 

No. 

Name & Address 

of the person/ 

concern 

PAN  Assessing 

Officer 

Circle which 

to be 

transferred 

1.  Sh. Pawan Kumar 

Goel, Panchkula 

ACTPG3391D  DCIT Circle, 

Panchkula 

Central    

Circle-II, 

Chandigarh 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 5 of 19 

9. The aforesaid order dated 04.01.2017 came to be passed by the 

authority exercising its jurisdiction under Section 127(2)(a) of the Act of 

1961.  It  is  worth  noticing  that  order  dated  04.01.2017,  transferring  the 

jurisdiction in respect of petitioner /assessee from DCIT Circle, Panchkula 

to Central Circle-II, Chandigarh, has not been challenged.  

10. It is thereafter that notices have been issued to petitioner under 

Section  142  of  the  Act  of  1961  for  the  assessment  years  2016-2017,              

2017-2018 and 2018-2019. Notices have also been issued to the petitioner 

under Section 148 of the Act of 1961. These notices are the subject matter 

of challenge in these petitions. 

11. Petitioner submits that during the pendency of the earlier Writ 

Petition  i.e. CWP-8261-2017,  the  Assessing  authority  illegally  initiated 

assessment proceedings against petitioner and passed an assessment order 

under  Section  143(3)  read  with  Section  153B  of  the Act  of  1961  on 

24.12.2018.  A  notice  of  demand  was  also  issued  to  petitioner  on 

30.08.2018,  but  the  same  was  subsequently  withdrawn  on  09.09.2019. 

Petitioner claims that he intended to prefer a statutory appeal against the 

assessment  order  dated  24.12.2018,  but  on  account  of  the  judgment 

delivered  by  this  Court  on  22.05.2019,  the  Assessing  Officer  issued  a 

refund voucher to petitioner. It was for this reason that occasion did not 

arise for the petitioner to pursue any appeal. Notwithstanding the above, the 

Income  Tax  authorities  have  proceeded  illegally  and  arbitrarily  against 

petitioner, again, vide impugned action. 

12. The primary ground of challenge to the impugned action is the 

transfer of jurisdiction of assessee from the assessing authority at Panchkula 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 6 of 19 

to  the  assessing  authority  at  Central  Circle-II,  Chandigarh.  According  to 

petitioner  the transfer of jurisdiction under Section 127 of the Act of 1961 

was  a  direct  consequence  of  the  search  and  seizure,  undertaken  by  the 

Income  Tax  Department,  against  the  petitioner  and  once  the  petitioner’s 

earlier  Writ  Petition  was  allowed,  and  all  consequential  actions  were 

quashed by the Division Bench of this Court, it was not open for the Income 

Tax Department to have either transferred the jurisdiction of the assessee 

nor  the  Central  Circle-II,  Chandigarh,  could  have  issued  notices  under 

Sections 142 and 148 of the Act of 1961. 

13. Petitioner’s claim is opposed by learned counsel for the Income 

Tax Department contending that the action of the competent authority in 

transferring the jurisdiction of assessing authority under Section 127 of the 

Act  of  1961  is  an  independent  exercise  undertaken  for  administrative 

convenience  and  cannot  be  construed  as  an  action  consequential  to  the 

search and seizure. It is urged that petitioner himself had acquiesced to the 

transfer of jurisdiction and since the specific order whereby such transfer 

was made i.e. order dated 04.01.2017, is not under challenge, as such, no 

relief can be granted to petitioner. 

14. In reply, learned senior counsel for petitioner submits that the 

consent of petitioner recorded in the order dated 04.01.2017, for transfer of 

jurisdiction, was obtained on account of duress and cannot be said to be a 

voluntarily  act  on  part  of  petitioner.  It  is  further  pointed  out  that  in  the 

written objection filed by petitioner to the notices, the issue of transfer of 

jurisdiction was specifically challenged.  

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 7 of 19 

15. We have heard Ms. Munisha Gandhi, learned Senior counsel 

for petitioner assisted by Mr. Himanshu Arora, Advocate and Mr. Vaibhav 

Gupta,  learned  counsel  for  the  respondent-Income  Tax  Department,  and 

perused the materials on record. 

16. Ms. Munisha Gandhi, learned senior counsel for the petitioner, 

has  placed  reliance  on  the  judgment  of  the  Hon’ble Supreme  Court  in 

Chairman-cum-M.D., Coal India Ltd. and others Vs. Ananta Saha and 

others

1

  to  contend  that  it  is  well  settled  that  if  initial  action  is  not  in 

consonance  with  law,  the  subsequent  proceedings  would  also  not  be 

sustainable.  Reliance  is  also  placed  upon  the  legal  maxim  “sublato 

fandamento cadit opus” which means that ‘when a foundation is removed, 

superstructure falls.’ 

17. Ms. Gandhi has also placed reliance on the Division Bench of 

the Bombay High Court (Nagpur Bench) in The Commissioner of Income 

Tax-I, Aaykar Bhavan, Civil Lines, Nagpur  Vs. Lalitkumar Bardia, Prop. 

Aditya Jewellers, 2

nd

 Floor, Golden Palace, Dharampeth, Nagpur

2

. In this 

case,  the  assessee  was  assessed  at  Rajnandgaon  (Madhya  Pradesh).                        

A search was conducted on the premises of the assessee. For the purposes 

of facilitating a detailed and co-ordinated investigation, an order came to be 

passed on 06.07.1999 under Section 127 of the Act of 1961, transferring the 

then  petitioner/assessee’s  case  from  Rajnandgaon  (M.P.)  to  Nagpur, 

Maharashtra. The order under Section 127 of the Act of 1961 transferring 

the assessee’s case to Nagpur was quashed by the Madhya Pradesh High 

Court on 17.09.1999. Notices under Section 158 BC of the Act of 1961 

1

 (2011) 5 SCC 142 

2   Income Tax Appeal 27 of 2006 decided on 11.07.2017 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 8 of 19 

were  also  issued  on  22.09.1999  i.e.  after  the  transfer  of  case  of  the 

respondent-assessee  on  06.07.1999.  The  Court  held  that  once  the  order 

under Section 127 of the Act was quashed by the High Court, it ceased to 

exist. The transferred authority at Nagpur accordingly ceased to have any 

jurisdiction  to  assess  the  assessee  as  there  was  no  order  of  transfer  of 

assessee’s case to Nagpur. It was in this context that the Court observed that 

even acquiescence or participation in such unauthorized proceedings, will 

not  confer  jurisdiction  upon  the  transferred  Assessing  authority.  The 

Bombay High Court in such circumstances observed as under: 

“20.   Transfer  of  proceedings u/s.127 of  the  Act  cannot  be 

retrospective so as to confer jurisdiction on a person who does 

not  have  it. Section  127 of  the  Act  does  not  empower  the 

Authorities under the Act to confer jurisdiction on a person who 

does not have jurisdiction with retrospective effect. In fact, the 

explanation under Section 127 of the Act clearly provides that all 

the proceedings under the Act which are pending on the date of 

such  order  of  transfer  and  all  the  proceedings  which  may  be 

commenced  after  date  of  such  order  of  transfer  would  stand 

transferred  to  the  Assessing  Officer  to  whom  the  case  is 

transferred by Section 127(1) of the Act. This provision makes it 

clear that though transfer would come into effect from the date 

the  order  of  Commissioner  passed  under Section  127(1) of  the 

Act, the proceedings already commenced  would not abate and 

continue  with  new  Assessing  Officer,  who  assumes  charge 

consequent  to  transfer  subject  of  course  to  the  pending 

notices 21 itl127.06.odt being within jurisdiction of the Officer 

issuing the notices. It is not a provision which validates without 

jurisdiction  notice  issued  by  an  Income  Tax  Officer.  If  the 

submission  of  the  Revenue  on  the  above  account  is  to  be 

accepted, then an order which is without jurisdiction could be 

bestowed with jurisdiction by passing an order of transfer with 

retrospective  effect. Section  127 of  the  Act  does  not  validate 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 9 of 19 

notices/orders  issued  without  jurisdiction,  even  if  they  are 

transferred to a new Officer by an Order under Section 127 of 

the Act.” 

18. Learned Senior Counsel lastly placed reliance upon a Division 

Bench judgment of the Calcutta High Court in Principal Commissioner of 

Income Tax Vs. Divine Light Finance Ltd.

3

. In this case, the Court has 

held as under:- 

 9.   Where an authority or court lacks inherent jurisdiction in 

passing a decree or order, the decree or order passed by such 

authority  or  court  would  be  without  jurisdiction,  non  est  and 

void  ab  initio.  Lack  of  territorial  jurisdiction  of  the 

Commissioner of Income Tax - IV who passed the order dated 

19.01.2016  under  Section  263  of  the  Act,  1961  to  exercise 

supervisory jurisdiction goes to the root of the matter and strikes 

at his very authority to pass the said order. Such defect is basic 

and  fundamental  and,  therefore,  the  order  passed  by  the 

aforesaid  C.I.T  having  no  territorial  jurisdiction over  the 

respondent/assessee,  is  nullity.  Order  or  decree  passed  by  a 

court  having  no  jurisdiction,  has  been  held  to  be  nullity  by 

Hon'ble Supreme Court in Kiran Singh Vs. Chaman Paswan AIR 

1954  SC  340,  Hira  Patari  Vs.  Kali  Nath  AIR  1962  SC 199, 

Balwant N Vishwamitra and Others Vs. Yadav Sada Shiv Mull 

(2004) 8 SCC 706.” 

19. Per contra, Mr. Vaibhav Gupta, Standing Counsel, appearing 

for the Income Tax Department contends that the information gathered from 

search  and  seizure  (though  declared  illegal)  cannot  be  excluded  from 

evidence  for  the  purpose  of  determining  income  of  the  assessee  and  the 

consequential liability to pay tax. It is urged that the illegality of survey or 

search does not vitiate the evidence collected in such search and seizure. 

3

2024 Latest Caselaw 2256 Cal/2

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 10 of 19 

Analogy is sought to be drawn to submit that quashing of search and seizure 

will not efface the evidence collected in such proceedings nor valid action 

taken against the assessee in the form of transfer of his assessing authority 

can be invalidated. In support of his submissions, he places reliance upon 

the following judgments:- 

 1. Pooran Mal Vs. Director of Inspection (Investigation) of Income-

Tax, New Delhi and Others 

4

2.  Commissioner of Income Tax Vs. Kamal and Company 

5

3.   Income Tax Officer Vs. U.K. Mahapatra & Co. and others 

6

20. On the aspect of re-opening of the assessment, learned counsel 

for the respondents places reliance on the following judgements:- 

1.  New Delhi Television Vs. DCIT 

7

 ; 

  2.  Raymond Woolen Mills Ltd. Vs. Income Tax Officer 

8

 ; 

  3.  Hemjay Constructions Vs. Income Tax Officer 

9

; 

  4.   BDR Builders and Developers Vs. ACIT, 

10

 and  

  5.  PCIT Central Vs. Maharaji Education Trust 

11

21. Learned counsel for the respondents lastly places reliance upon 

judgment of the Division Bench of this Court in Main Land Finance Pvt. 

Ltd. VS. PCIT Faridabad 

12

, wherein the Co-ordinate Bench of this Court 

has held as under:- 

   6. At this stage, reference can be made to the judgment 

passed in Genus Electrotech Ltd. vs. Union of India, (2017) 86 

taxmann.com 39 (Gujarat), wherein the High Court of Gujarat 

was examining the power under Section 127 of the Income Tax 

Act, which are concerned with larger public interest on one end 

4

1974 (93) ITR 505 (Large Bench) Supreme Court

5

2009 (308) ITR 129 Rajasthan High Court

6

Civil Appeal No. 5067 of 2009, decided on 29.07.2009

7

2020 (424) ITR 607, Supreme Court

8

1999 (236) ITR 34, Supreme Court.

9

2019 (419) ITR 39, Gujarat

10

2024 NCDHC 3459, Delhi High Court

11

2024 (468) ITR 634, Delhi High Court.

12

2023 NCPHHC 122886

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 11 of 19 

and personal inconvenience on the other. However, as long as 

such powers are exercised bona fide, for public purpose and in 

the  interest  of  Revenue,  the  role  of  the  Court  to  dissect  such 

reasons  and  to  come  to  a  different  conclusion  would  be 

extremely limited. The orders passed for transfer under Section 

127 of the Act are administrative orders and the Court has to 

examine that such orders can only be interfered if, the transfer 

has been made in wholly arbitrary ground. Reference has been 

made to a decision given in Shree Ram Vessel Scrap (P) Ltd. vs. 

CIT, (2013) 32 taxmann.com 120/215 Taxman 203 (Guj).” 

22. We  have  perused  the  judgment  dated  22.05.2019  of  the 

Division  of  this  Court  in  the  petitioner’s  earlier Writ  Petition  i.e.                    

CWP-8261-2017.  The  primary  challenge  in  the  Writ  Petition  was  to  the 

action of the Income Tax Department in converting the survey into search 

and seizure. Such conversion was found to be invalid and consequently the 

search and seizure proceedings were quashed. In the operative portion, the 

Division Bench held the search and seizure conducted by the Department at 

the petitioner’s premises between 06.09.2016 to 08.09.2016 to be bad in 

law and resultantly quashed it. The consequential benefits were directed to 

flow to petitioner, forthwith.  

23. On the basis of submissions raised at the bar on behalf of the 

rival parties, we find that following questions arise for our consideration in 

these two Writ Petitions :- 

  (I)  Whether the order dated 04.01.2017, transferring 

petitioner’s case to Central Circle-2, Chandigarh 

from  Panchkula,  is  a  consequence  of  the  search 

and seizure carried out against the petitioner or is 

it  an  order  passed  in  exercise  of  administrative 

exigency, independently ? 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 12 of 19 

  (II)  Whether  impugned  notices  issued  under  Sections 

142 and 148 of the Income Tax Act, 1961 are liable 

to be quashed on the ground of it be in derogation 

of order dated 22.05.2019 of Division Bench of this 

Court in CWP-8261-2017  ? 

  (III)  As  to  whether  flow  of  consequential  benefits, 

consequent  upon  quashing  of  search  and  seizure 

operation,  would  invalidate  the  transfer  of 

jurisdiction effected vide order dated 04.01.2017 ? 

24. Section  127  of  the  Act  of  1961,  as  it  stood  then,  reads  as 

under:-  

Power to transfer cases. 

127. (1)   The  Principal  Director  General  or  Director 

General  or  Principal  Chief  Commissioner  or  Chief 

Commissioner  or  Principal  Commissioner  or  Commissioner 

may, after giving the assessee a reasonable opportunity of being 

heard in the matter, wherever it is possible to do so, and after 

recording his reasons for doing so, transfer any case from one 

or more Assessing Officers subordinate to him (whether with or 

without concurrent jurisdiction) to any other Assessing Officer 

or  Assessing  Officers  (whether  with  or  without  concurrent 

jurisdiction) also subordinate to him. 

(2)   Where the Assessing  Officer  or Assessing  Officers from 

whom the case is to be transferred and the Assessing Officer or 

Assessing Officers to whom the case is to be transferred are not 

subordinate to the same Principal Director General or Director 

General  or  Principal  Chief  Commissioner  or  Chief 

Commissioner or Principal Commissioner or Commissioner— 

(a)          where  the  Principal  Directors  General  or 

Directors  General  or  Principal  Chief 

Commissioners  or  Chief  Commissioners  or 

Principal  Commissioners  or  Commissioners  to 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 13 of 19 

whom such Assessing Officers are subordinate are 

in agreement, then the Principal Director General 

or  Director  General  or  Principal  Chief 

Commissioner or Chief Commissioner or Principal 

Commissioner  or  Commissioner  from  whose 

jurisdiction the case is to be transferred may, after 

giving  the  assessee  a  reasonable  opportunity  of 

being heard in the matter, wherever it is possible to 

do so, and after recording his reasons for doing so, 

pass the order; 

(b)          where  the  Principal  Directors  General  or 

Directors  General  or  Principal  Chief 

Commissioners  or  Chief  Commissioners  or 

Principal  Commissioners  or  Commissioners 

aforesaid  are  not  in  agreement,  the  order 

transferring the case may, similarly, be passed by 

the Board or any such Principal Director General 

or  Director  General  or  Principal  Chief 

Commissioner or Chief Commissioner or Principal 

Commissioner or Commissioner as the Board may, 

by notification in the Official Gazette, authorize in 

this behalf…….” 

25. This Court has held the transfer of jurisdiction under Section 

127  of  the  Act  of  1961  to  be  an  administrative  action  taken  by  the 

competent  authority.  Such  order  of  transfer  can  always be  passed  in  the 

interest  of  administrative  convenience  of  the  Department  or  in  public 

interest. Ordinarily such exercise of jurisdiction can be interfered with only 

where passing of such order is malafide or is not for public purpose or in 

the interest of revenue. 

26. We may observe that order dated 04.01.2017 came to be passed 

after affording an opportunity of hearing to petitioner. This order records 

that  the  representative  of  the  assessee  had  conveyed  no  objection  to 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 14 of 19 

centralization of the case with the Central Circle-II, Chandigarh. Neither the 

order dated 04.01.2017 is challenged nor there is any specific challenge to 

the observation and finding contained therein with regard to the order being 

based on petitioner’s consent. 

27. The consent on the part of the representative of the assessee for 

centralization of his case with Central Circle-II, Chandigarh, is sought to be 

explained by learned senior counsel for the petitioner, on the ground that 

such ‘no objection’ was not voluntary and had otherwise been objected to 

by the assessee in reply to the show cause notice. We are, however, not 

impressed by such stand of petitioner, in objecting to his own no objection 

for centralization of its case. In the event such consent was imposed upon 

the representative of petitioner, it was always upon for petitioner to have 

challenged the order dated 04.01.2017 in appropriate proceedings. Once it 

has not been done so, it would not be open for the petitioner to indirectly 

assail  the  order  on  the  ground  of  it  being  a  consequence  of  search  and 

seizure.  

28. It would be worth noticing that even at stage of filing of the 

Writ Petition, there is no prayer made for quashing of the administrative 

decision of the competent authority taken on 04.01.2017, for centralization 

of  petitioner’s  case  with  Central  Circle-II,  Chandigarh.  This  aspect  is 

relevant and has to be kept in mind. 

29. So far as the petitioner’s contention about invalidity of order 

dated  04.01.2017,  in  light  of  the  judgement  of  this  Court  in                            

CWP-8261-2017 is concerned, we find that the consequence of search and 

seizure  under  the  Income  Tax  Act,  1961  has  to  be  direct  and  which  is 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 15 of 19 

specifically provided for in the statutory scheme itself. Ordinarily, search 

and  seizure  operation  would  result  in  passing  of  an  order  under  Section 

153A of the Act of 1961. For such purposes, shelter can be taken to Section 

153B  of  the  Act  of  1961.  In  the  present  case,  no  action,  referrable  to 

Sections 153A or 153B, has been undertaken. The direction by this Court 

while interfering with the search and seizure to extend benefits consequent 

upon  invalidation  of  search  and  seizure  would  only include  such  action 

which is a direct consequence of it and not something which is claimed to 

be connected to it or flowing from it on the basis of a process of reasoning.  

30. In  our  assessment,  Section  127  of  the  Act  of  1961  is  an 

independent  provision  conferring  administrative  power  on  the  competent 

authority  to  transfer  jurisdiction  for  administrative  exigency  etc.  and 

exercise of such jurisdiction cannot be said to be a direct consequence of 

search and seizure. 

31. The  view  that  we  propose  to  take  finds  support  from  the 

principle laid down by the Hon’ble Supreme Court in Income Tax Officer 

Vs.  U.K.  Mahapatra  and  Co.  and  Others (Supra),  wherein  reliance  is 

placed upon previous decision of the Court in Pooran Mal Vs. Director of 

Inspection  (Investigation)  of  Income-Tax,  New  Delhi  and  Others                     

(Supra).  The  Supreme  Court  held  that  even  assuming  the  search  and 

seizure were in contravention of Section 132 of the Act, still, the material 

seized during such search and seizure was liable to be used subject to law 

before the Income Tax authorities, against the person from whose custody it 

was seized. It can thus be reasonably deduced that quashing of search and 

seizure would not render inadmissible an information gathered during such 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 16 of 19 

proceedings.  On  similar  analogy,  we  are  inclined  to  hold  that  the 

administrative  action  taken  by  the  Department  to  transfer  assessee’s 

jurisdiction under Section 127 of the Act of 1961 will not be automatically 

invalidated when search and seizure is quashed.  

32. The Division Bench of Rajasthan High Court in Commissioner 

of Income Tax Vs. Kamal and Company (Supra) has reiterated the position 

in law that the material collected during search and seizure will continue to 

be  admissible  notwithstanding  setting  aside  of  search  and  seizure.  The 

observations  made  by  the  Court,  in  Para  11,  is  relevant  and  reproduced 

hereunder:- 

 11. Considering the judgment  of the Hon'ble apex Court in 

two cases referred above we find that the  material collected 

during the course of illegal search can be made use of thus if 

the ratio decidendi of the judgments of the Hon'ble apex Court 

is applied then it becomes clear that even in the case of illegal 

survey,  material  collected  can  be  used  for  additions.  While 

delivering the judgment the Hon'ble apex Court was cautious 

about  the  fact  that  material  collected  is  coming  out  from 

illegal  search  and  yet  material  collected  was  allowed  to  be 

used by the AO. The same analogy applies here for the reason 

that  so  far  as  the  procedure-undertaken  by  the  AO  is 

concerned, it remains same in regard to use of material either 

collected in search or in survey. The inventory of stock was 

prepared by the Inspector during the course of illegal survey 

and material was then used by the AO for making additions. 

Hence in those circumstances, we are of the opinion that in 

view of the two judgments of the Hon'ble apex Court, Revenue 

was  entitled  to  use  material  collected  during  the  course  of 

illegal survey.” 

33. Though,  it  may  be  said  that  administrative  exigency 

necessitating transfer of jurisdiction under Section 127 of the Act of 1961 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 17 of 19 

included the facilitation of search and seizure yet, in our considered view, 

centralization  of  jurisdiction  with  Central  Circle Charge,  Chandigarh 

remains an independent administrative action which cannot be said to be a 

direct  consequence  of  search  and  seizure  or  to  render  it illegal  once  the 

search and seizure is quashed. 

34. The  principles  laid  down  by  the  Hon’ble  Supreme  Court  in 

Chairman-cum-M.D., Coal India Ltd. and others Vs. Ananta Saha and 

others 

(Supra)  laying  down  the  proposition  that  once  foundation is  the 

knocked  off,  the  superstructure  must  fall,  is  too  well  settled  to  be 

questioned,  but  unfortunately,  it  has  no  application  in  the  facts  of  the 

present case for the reasons enumerated hereinabove. 

35. The judgment of the Bombay High Court’s Division Bench in 

The  Commissioner  of  Income  Tax-I,  Aaykar  Bhavan,  Nagpur  Vs. 

Lalitkumar  Bardia (Supra)  also  has  no  applicability  in  the  facts  of  the 

present case. In that case, the order of transfer of jurisdiction under Section 

127 of the Act of 1961, dated 06.07.1999, was already quashed by the High 

Court on 17.09.1999. It was in that context that the Division Bench held 

that subsequent notice issued by the transferred authority under Section 158 

BC of the Act of 1961 was without jurisdiction.  

36. We have already noticed that the order under Section 127 of 

the Act of 1961 has not been even challenged by petitioner and is otherwise 

not shown to be a direct consequence of search and seizure and therefore, 

the issuance of notice by the transferred authority under Sections 142 and 

148 of the Act of 1961, cannot be invalidated. The judgment of Calcutta 

High  Court  in Principal  Commissioner  of  Income  Tax  Vs.  Divine  Light 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 18 of 19 

Finance Ltd. (Supra) has also no applicability in the facts of the present 

case. Once the order or proceedings, challenged before this High Court is 

quashed,  what  follows  from  it  as  its  consequence  is  only  the  direct  and 

natural consequence and not an independent administrative action taken in 

separate proceedings.  

37. In such circumstances, we cannot accept that the quashing of 

search and seizure by this Court on petitioner premises, by the Income Tax 

Department between 06.09.2016 to 08.09.2016, would result in rendering 

the administrative order dated 04.01.2017, transferring the jurisdiction of 

assessee  from  DCIT,  Circle,  Panchkula  to  DCIT/ACIT Central  Circle-II, 

Chandigarh  to  be  illegal.  In  such  circumstances,  the  impugned  notices 

cannot be quashed.  

38. In view of the deliberations held as above, the questions posed 

for our consideration are answered as under:-  

(I) The  order  dated  04.01.2017,  transferring 

petitioner’s case to Central Circle-2, Chandigarh 

from Panchkula, is an order passed in exercise of 

administrative exigency, independently and is not a 

consequence of the search and seizure carried out 

against the petitioner. 

(II) The  impugned  notices  issued  under  Sections  142 

and 148 of the Income Tax Act, 1961 are not liable 

to be quashed on the ground of it be in derogation 

of order dated 22.05.2019 of Division Bench of this 

Court in CWP-8261-2017. 

(III) The  transfer  of  jurisdiction  effected  vide  order 

dated  04.01.2017  would  not  be  invalidated, 

consequent  upon  quashing  of  search  and  seizure 

operation. 

CWP-9194-2021 (O&M) and  

CWP-5238-2022 (O&M)   

                                                                  Page 19 of 19 

39. Before concluding, we may however observe that as these Writ 

Petitions  have  been  entertained  and  are  pending  since  2021  and  2022 

respectively,  during  which  various  orders  of  assessment  etc.  have  been 

passed  against  petitioner/assessee,  pursuant  to  the  impugned  notices,  it 

would be appropriate to extend an opportunity to the petitioner  to challenge 

such orders of assessment etc. by filing appropriate appeal, which shall be 

entertained on merits without raising any objection with regard to delay. 

40. Subject to the observations made hereinabove, both these Writ 

Petitions accordingly fail and are dismissed. No order is passed as to costs.  

41. All  pending  applications  in  this  case  are  disposed of, 

accordingly. 

  [ASHWANI KUMAR MISHRA] 

JUDGE 

[KULDEEP TIWARI] 

JUDGE 

September 4, 2025 

Ess Kay 

    Whether speaking / reasoned     :    Yes   /       No 

Whether Reportable      :     Yes   /       No