MAHAGUN (INDIA) PVT LTD,NEW DELHI vs. ACIT, CC-13, NEW DELHI, NEW DELHI

This assessee’s appeal for Assessment Year 2013-14, arises against the CIT(A)-28, New Delhi’s in case No. 28/10356/19-20, order dated 11.08.2023, in proceedings u/s 153A r.w.s. 143(3) of the Income Tax Act, 1961 (in short “the Act”).

Case called twice. None appears at the assessee’s behest. It is accordingly proceeded ex-parte.

Coming to the assessee’s instant appeal, we note at the outset that the learned departmental authorities had conducted the search in question in assessee’s case on 03.08.2016 leading Ritesh Kumar Gupta to initiation of Section 153A proceedings finally culminating in the Assessing Officer’s section 153A assessment framed on 30.12.2018 making the addition(s) in question. There could be hardly any dispute that we are dealing with an “unabated” assessment as on the date of search wherein any additions has to be made in the assessee’s hands based on the specific seized material only as per PCIT Vs. Abhisar Builwell P. Ltd. (2023) 454 ITR 212 (SC).

Learned CIT-DR at this stage seeks to postpone the hearing in the instant assessee’s appeal on the ground that the necessary status report is yet to come from the field authorities.

We are of the considered view that given the fact that there is no addition made on the basis of the seized material, we reject the Revenue’s instant adjournment and allow this assessee’s appeal in very terms. Ordered accordingly.