NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

Nalanda Engicon Pvt. Ltd. ………. Appellant (PAN: AACCN6360K) Vs. DCIT, Central Circle-2, Patna …… Respondent Appearances by: Shri Siddarth Jhajharia, CA, Shri Sunil Kr. Dubey, Advocate & Shri Aman Kr. Dubey, Advocate appeared for Appellant. Shri Rinku Singh, CIT, DR appeared for Respondent. Date of concluding the hearing : 24.07.2024 Date of pronouncing the order : 12.09.2024 ORDER Per Bench : The captioned appeals filed at the instance of the assessee pertaining to the Assessment Years (in short “AY”) 2014-15 to 2021-22 are directed against the separate revisionary orders passed u/s 263 of the Income Tax Act, 1961 (in short the “Act”) by Ld. Pr. Commissioner of Income-tax (Appeal), (Central), Patna [in short ld. “Pr.CIT”] dated 31.01.2024.

2. Since facts are almost identical and grounds are common, we dispose of all the above appeals by this consolidated order for the sake of brevity and convenience. With the consent of both the sides, we take for AY 2014-15 as the lead case and our -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 decision shall apply mutatis mutandis in respect of all the other appeals.

3. The original Grounds of appeal raised by the assessee for AY 2014-15 are reproduced as under:

“1. For that the grounds of appeal hereto are all without prejudice to each other.

2. For that on the fact and in circumstances of the case the order passed by the ld. Principal Commissioner of Income-tax (Central), Patna (here-in- after known as "the Pr. CIT") is bad on facts and in law inter- alia being based entirely on mere suspicion, surmises and conjectures.

3. For that on the fact and in circumstances of the case, the revision of order under section 263 of the Income-Tax Act, 1961 (hereinafter referred as "the Act") by Pr. CIT of the order of assessment passed by the. Ld. Deputy Commissioner of Income Tax, Central Circle - 2, Patna (hereinafter referred as "Ld. AO") under section 153A read with section 143(3) of the Act is in complete violation and disregard of the law and on facts also.

4. For that on the fact and in circumstances of the case the Pr. CIT was not justified in initiating proceedings u/s 263 of the Tax Act without appreciating the fact that the order passed by the ld. AO was neither erroneous nor prejudicial to interests of the revenue and therefore, the proceeding are bad in law.

5. For that on the fact and in circumstances of the case the order passed u/s 263 of the Act, by the Pr. CIT is grossly arbitrary and bad in law in as much as the Order under the section 153A read with section 143(3) of the Act in itself is void ab initio for the want of proper order under the provisions of section 127 of the Act.

6. For that on the facts and in circumstances of the case, the impugned order under the section 263 of the Act is bad in law as the order of the Ld. Assessing Officer u/s 153A/143(3) in itself is beyond the period of limitation prescribed under the section 127 of the Act from National e- Assessment Centre to the Ld. Assessing officer.

7. For that on the fact and in circumstances of the case, the order of the Pr. CIT is illegal and bad in law inasmuch as the order of the Ld. Assessing Officer under the section 153A/143(3) of the Act in itself is beyond the period of limitation prescribed under the section 153A of the Act.

Page 2 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 8. For that on the fact and in circumstances of the case, the initiation of the proceedings by the Ld. Assessing Officer for the relevant assessment year is beyond the period of six years as prescribed under the section 153A in the absence of escapement of income of over and above 50 lakhs as the ground of Rs. 8,26,,46,443/- being an unexplained expenditure for the relevant year shall not find merit in the legal context wherein the expenses stands immaterial if the net profit ratio has been maintained to be minimum 6% of the total turnover; and thus making the order under the section 263 illegal and invalid.

10. For that on the fact and in circumstances of the case the Pr. CIT was not justified rather grossly erred in not adjudicating the issues involved in the proceeding u/s. 263 of the Act on merit when all the material facts and evidences relevant to the assessment were on record at the time of hearing.

11. For that in the fact and in circumstances of the case the Pr. CIT has erred in adjudicating the issues without considering the facts that the details pertaining to the cash payment of Rs.40,000/- gathered vide register KK-03 from shop No. 14 and 15 was already sought by the Ld. Assessing Officer vide point no. 12 of the notice under the section 142(1) of the Act.

12. For that in the fact and in circumstances of the case the Pr. CIT has erred in adjudicating the issues without considering the facts that the details pertaining to the cash receipt and cash payment gathered vide NPT - 22 an NPT - 23 has already been enquired and verified by the Ld. Assessing Officer vide point 14 the notice under the section 142(1) of the Act.

13. For that on the facts and in circumstances of the case, the Ld. Pr. CIT erred reopening the proceeding under the section 263 of the Act on the grounds of lack of enquiry into the expenditure and payments of the assessee when the Assessee has already reported a profit of 6.59% of the total turnover more than the limit of 6% adjudicated by the Hon'ble High Court of Judicature at Patna in the case of Prasad Constructions and Company td. Vs. Commissioner of Income Tax.

14. For that on the facts and in circumstances of the case, the order of the Pr. CIT under the section 263 is invalid and arbitrary as the enquiry

Page 3 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 pertaining to the trade payables of Rs. 48,82,334/- was already done by the Ld. Assessing Officer vide the point No. 13 of the notice issued under the section 142(1) of the Act.

16. For that on the fact and in circumstances of the case the Pr. CIT has erred in stating the order of the ld. AO as "erroneous in so far as it was prejudicial to the interest of the Revenue" is arbitrary and bad in law.

17. For that on the fact and in circumstances of the case the setting aside of order passed by the Ld. AO with a direction to pass a fresh order is wholly arbitrary, unwarranted, wrong and illegal at any rate are excessive.

18. For that the observations made by the Pr. CIT in the order of revision under the section 263 is wholly biased, unwarranted and uncalled for and are even without any material available on record and particularly because the same has been made without considering the materials available on record.

19. For that on the facts and in Circumstances of the case the officer has erred in considering irrelevant materials, which has vitiated the order of Assessment.

20. For that the impugned order is misconceived and arbitrary in nature.

21. For that the appellant prays to add, amend, modify, and any ground, if necessarily.

22. For that other grounds, if any, will be urged at the time of hearing.”

4. Ld. Counsel for the assessee prayed before the bench that along with the original grounds of appeal the additional grounds of appeal may be admitted, as the same goes to the root of the matter. Though Ld. DR opposed, we considering the judicial precedence that legal issues can be raised at any stage of the proceeding, admit the additional ground for adjudication.

Page 4 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 5. The additional Grounds of appeal raised by the assessee in AY 2014-15 are reproduced as under:

“1. That on the Facts and on the circumstances of the case, the dated 31st March, 2024, passed by the PCIT (Central) Patna, by wrongly and illegally invoking the provisions of section 263 of the Act, is bad in law, illegal, ab initio void and the order is liable to be cancelled/set aside/quashed.

2. That on the Facts and on the circumstances of the case, the PCIT (Central) Patna, had failed to understand that since the assessment order had been framed under section 153A, after obtaining necessary approval from the Additional Commissioner of Income Tax (ACIT) under section 153D, such assessment order cannot be revised without revising the directions given by the ACIT under section 153D of the Act. Accordingly, following the principles as laid down by the Jurisdiction Tribunal at Patna, the order passed by the PCIT (Central) Patna, by wrongly and illegally invoking the provisions of section 263 of the Act, is bad in law, illegal, ab initio void and the order is liable to be cancelled I set aside/quashed.

3. Without prejudice to the aforesaid grounds, and that on the Facts and on the circumstances of the case, the PCIT (Central) Patna had erred in invoking the revisional power under section 263 without appreciating and considering that the AO while framing the assessment under section 153A had conducted detailed enquiry by issuing questionnaires to the Appellant to which the compliance had been made by the Appellant by way of filing written submissions and all other relevant evidences addressing all the issues raised in the questionnaires issued under section 142(1). Accordingly it is humbly submitted that once the Assessing Officer has carried out sufficient enquiry and taken one possible view in light of settled judicial pronouncements, the PCIT (Central) Patna cannot assume jurisdiction under section 263.

4. Without prejudice to the aforesaid Grounds, and that on the Facts and on the circumstances of the case the PCIT (Central) Patna had relied upon certain case laws which according to the Appellant had no relevance and had been referred to in the order passed under section 263 of the Act, on a misconception of law and without proper application of mind to the facts and to the circumstances of the case and the Appellant craves leave to distinguish the said case laws before or during the hearing of the Appeal.

Page 5 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 5. That the order passed by DCITI ACIT, Central Circle - 2, Patna u/s 153A itself was bad in law due to absence of Document Identification Number (DIN) and hence subsequent order u/s 263 is also bad in law and it may be held accordingly.

6. That on the Facts and on the circumstances of the case, the appellant craves leave to alter/amend/rescind/prefer additional grounds, at the time of hearing of the Appeal or before.”

7. Thereafter, Ld. Pr. CIT vested with revisionary powers u/s. 263 of the Act called for the assessment records and after going through the details available in the assessment records prima facie came to a conclusion that the assessment order is erroneous in so far as prejudicial to the interest of revenue and issued a show cause notice

Page 6 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 u/s. 263 of the Act dated 15.06.2023 show causing the assessee to reply as to why the assessment order should not be treated as erroneous in so far as prejudicial to the interest of revenue as the AO has not examined the seized material before concluding the assessment. The show cause notice issued by the Ld. Pr. CIT runs in or around 40 pages which has been reproduced in para 3 of the impugned order. In the said show cause notice Ld. Pr. CIT gave reference to certain contract receipts, TDS deducted thereon, register marked as NPT-02, details about cash receipt from different persons referred in seized material NPT-02. Reference also made to seized document BKC-03, MCT-10, MCT-13, NPT-01. Ld. Pr. CIT also asked the assessee to explain about the page wise description of receipt and payment written in the seized material marked NPT-02 along with corroborative evidence. Assessee duly replied to the said show cause on 18.12.2023 stating that the queries raised in the show cause notice u/s. 263 of the Act have already been raised and complied in the assessment proceeding. It was also submitted by the assessee that the assessment was passed after thorough enquiry and investigation conducted by the Ld. AO and after considering all the relevant documents, statement and explanation provided during the assessment proceedings. It was also stated that the assessee has disclosed 6.07% net profit before tax on the gross turnover during the year under consideration and that the assessee has fully cooperated and produced all the relevant documents, statement and explanation required for the proper and fair assessment during the assessment proceedings. However, Ld. Pr. CIT was of the view that the assessee has chosen to reply to the show cause notice in a perfunctory manner and, therefore, it can be inferred that assessee company does not have any necessary evidence /explanation for the issues raised in the notice Page 7 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 u/s. 263 of the Act. Thereafter, Ld. Pr. CIT refers certain judicial precedents and finally has set aside the assessment order dated 30.03.2022 observing as under:

9. In view of the discussions above, it is clear that there is non- application of mind on the part of the Assessing officer inasmuch as the necessary verification of facts/enquiries which should have been made, have not been made, making the order erroneous and prejudicial to interest of revenue within the meaning of section 263 read with Clause (a) of Explanation-21 thereunder. I, therefore, under the powers conferred u/s. 263 of the Income Tax Act, 1961, hereby set aside the order passed by Assessing Officer u/s. 153A/143(3) for AY 2015-16 with direction to pass fresh order after conducting proper enquiries, including third party enquiries and investigations into the claim of the assessee company and close examination of seized material available with him, after providing opportunity to the assessee also.

8. Ld. Counsel for the assessee vehemently argued referring to the following written submissions:

“1. The AO’s order has been passed after having been called for various details and AO having examined the details / documents / evidences and had applied his mind and has passed the order in such respect. Accordingly, the AO’s order cannot be treated as “erroneous” and “prejudicial to the interest of revenue”. Particularly, in the light of the fact that the AO had examined and there cannot be possible view on the material available with him. Indeed explanation 2 to sec 263 can also not be invoked since the AO had verified the relevant details / documents / evidences and hence there is no lack of enquiry in such respect.

Page 9 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 g) In G.M. Mittal Stainless Steel (P) Ltd. (2003) 179 CTR (SC) 553 : (2003) 263 ITR 255 (SC) h) Usha Martin Industries Ltd. vs. DC (03) 86 ITD 261 -It was held by the Kolkata , I T A T, i) BLUE DART EXPRESS LTD. VS JC (00) 75 ITD 414 j) The Gujarat High Court rejected the Departmental reference in CIT vs. Mehsana District Co-op. Milk Producers Union Ltd. (2003) 184 CTR (Guj.) 608 : (2003) 263 ITR 645 (Guj.). In this connection reference may also kindly be made to the decision of Bombay High Court in the case of CIT v. Gabrial India Ltd. (1993) 203 ITR 108. k) The Supreme Court in Malabar Industrial Co. Ltd. vs. CIT (2000) 15 CTR (SC) 1: (2000) 243 ITR 83 (SC) has clearly laid down that section 263 makes it clear" that the prerequisite to the exercise of jurisdiction by the Commissioner suo motu under it, is that the order of the Income-tax Officer is erroneous insofar as it is prejudicial to the interests of the Revenue. The Commissioner has to be satisfied of twin conditions, namely (i) the order of the Assessing Officer sought to be revised is erroneous; and (ii) it is prejudicial to the interests of the Revenue. If one of them is absent-if the order of the Income-tax Officer is erroneous but is not prejudicial to the Revenue or if it is not erroneous but is prejudicial to the Revenue-recourse cannot be had to section 263(1) of the Act. There can be no doubt that the provision cannot be invoked to correct each and every type of mistake or error committed by the Assessing Officer, it is only when an order is erroneous that the section will be attracted. An incorrect assumption of facts or an incorrect application of law will satisfy the requirement of the order being erroneous. In the same category fall orders passed without applying the principles of natural justice or without application of mind. The phrase 'prejudicial to the interests of the Revenue' has to be read in conjunction with an erroneous order passed by the Assessing Officer. Every loss of revenue as a consequence of an order of the Assessing Officer cannot be treated as prejudicial to the interests of the Revenue. For example, when an Income-tax Officer adopted one of the courses permissible in law and it has resulted in loss of revenue; or where two views are possible and the Income-tax Officer has taken one view with which the Commissioner does not agree, it cannot be treated as an erroneous order prejudicial to the interests of the Revenue, unless the view taken by the Income-tax Officer is unsustainable in law. It has been held by this Court that where a sum not earned by a person is assessed as income in his hands on his so offering, the order passed by the Assessing Officer accepting the same as such will be erroneous and prejudicial to the interests of the Revenue."

Page 10 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 l) Guwahati High Court in the case of Smt. Lila Chowdhury Vs. CIT [2008] 167 Taxman 1 ( paras 13 & 14 ). m) In this connection your kind attention is drawn to the principles enunciated in the following cases and in view of the principles enunciated and in view of the fact that the assessment had been made after obtaining all the details and particulars, provisions of sec.263 were not at all applicable in this case. a) Rajiv Agnihotri v. CIT (09) 23 DTR 476 (Delhi – ITAT) b) Kulbir Singh v. AC (09) 24 DTR 421 (Agra TM) c) CIT v. Ashis Rajpal (09) 180 Taxmann 623 (Delhi)/(09) 23 DTR 266 (Del) d) S.L.P dismissed – CIT v. Bhagwan Gupta (09) 313 ITR 27 (St) e) CIT v. R. K. Construction Co. (09) 313 ITR 65 (Gujrat) f) Amrik Singh v. AC (10) 36 DTR 111 (Chd. – A Bench) g) Puranlal Agencies v. AC (10) 131 TTJ 78 (Nagpur Bench) h) Essar Inv. Ltd. v. DC (07) 16 SOT 119 (Mum.) n) Your kind attention, in this regard is also drawn to the principles enunciated in the following cases in accordance with which also and in view of the facts and circumstances as stated above in this case no valid proceedings u/s 263 legally lied in this case. a) CIT v. Anil Kumar Sharma (2011) 335 ITR 83 (Delhi) b) CIT v. Sunbeam Auto Ltd. (2011) 332 ITR 167 (Delhi) Moreover, as stated above and in view of the facts and circumstances and in view of the decisions of different Courts of India including Apex Court and other Benches of I.T.A.T. it can be very well said that since the AO has taken one of the possible view and in view of the facts and in the circumstances as discussed above, it cannot be said that the AO had taken any impossible view and rather the AO had rightly and correctly taken a possible view and hence also provisions of section 263 were not at all applicable and in this connection and in addition to the case laws discussed above your kind attention is also further drawn to the principles decided in the following cases:

(a) CIT Vs. Sak Soft Limited [2008] 205 Taxation 148 (Mad.) (b) M/s. P.N. Writer & Co. Vs. Addl. CIT (Mum.) [2006] 7 SOT 346 (c) Bagaria Vegetable Products Ltd. Vs. Jt. CIT (Pune)(TM) [2007] 106 ITD 105

Page 11 of 56 Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 (d) Indian Shaving Products Ltd. Vs. Addl. CIT [2007] 161 Taxman 166 (e) Pargat Singh Vs. ITO to 1114.Chandi/2004 Assessment Years 1996-97 to 1999 – 2000 – [2006] 191 Taxation 192 (Chd. ITAT) (f) Mrs. Khatiza S. Oomerbhoy Vs. ITO (Mum.) [2006] 100 ITD 173. (g) M/s. Balaram Manmani Vs. Asstt. CIT (Lucknow) [2006] 7 SOT 368. (h) Zyma Loboratories Ltd. Vs. Addl. CIT (Mum.) [2006] 7 SOT 164. (i) Deoniti Prasad Singh v. CIT (1947) 15 ITR 165 (Pat) : TC 15R. 1583 and C.T. Narayanan Chettiar v. CIT (1966) 60 ITR 690 (Mad) : TC 15R. 1397. (j) CIT v. Nirma Chemical Works (P) Ltd. (09) 183 Taxmann 183 (Gujrat) (k) Grashim Industries Ltd. v. CIT(10) 321 ITR 92 (Bom) (l) CIT v. R. K. Construction (09) 313 ITR 65 (Guj) (m) Sidh International v CIT (09) 122 TTJ 557 (Ahd) (n) Ramesh P. Modi v. CIT (09) 122 TTJ 566 (Ahd) (o) CIT v. Max India Ltd. (04) 268 ITR 128 (P&H) B. Even invocation of Explanation 2 to sec. 263 is incorrect since AO had made detailed enquiry. Ld. PCIT did not conduct any verification of his own and also invoked the provisions of sec. 263 read with Explanation to Sec. 263 without appreciating the fact AO has made detailed and necessary enquiries in respect of all the documents/ evidences so found during the impugned search proceedings u/s 132 (1) and after considering all such details / explanation/ evidences so furnished by appellant AO has taken a possible view in the matter. For illustration a) In A.Ys 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19, Ld. AO has raised specific query regarding sundry creditors and indeed AO raised query vide notice u/s 142(1) dt. 25.1.2022 (at Q. No. 16) and also made enquiry in respect of purchases (at Q. No.4) of such notice. Appellant vide letter dt. 10.2.2022 responded not only on purchases but also on sundry creditors (with name and address of such vendors). Such purchases itself have not been challenged by Ld. CIT question of invoking provisions

Page 12 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 of sec. 263 in respect of sundry creditors does not arise. Hence Ld. CIT’s action in such respect is bad in law. b) In respect of unsecured loans in A.Ys 2016-17, 2017-18 & 2018-19, Ld AO had raised query vide notice u/s 142(1) dt. 25.1.2022 (at Q. No.14) and appellant vide its response dt. 10.2.2022 duly furnished all such details / evidences along with bank statement etc. Indeed majority part of such loan was repaid also and such fact was duly observed and recorded by AO in the order sheet. Hence Ld. CIT’s action in such respect is bad in law. c) As regards the various seized documents [i.e. NPT-1 to NPT-27 and also MCT-02, MCT-04, MCT-05, MCT-11, MCT-15, MCT-1`6 DKC-01 to 05 etc.] attention is drawn to following chart wherefrom it can be seen that Ld. AO has raised specific query in respect of such documents for such year and since PCIT’s contention in such respect is without even conducting basic enquiries. Such documents and details are as follows : F.Y. Notice u/s 142(1) dt. 28.1.2022 & Response 142(1) dt. 4.2.2022 dt. 25.2.2022 & 4.3.2022 2014-15 NPT-22 & 23 Yes 2015-16 NPT-02 Yes 2016-17 NPT-04 & 08 Yes 2017-18 NPT 03 & 05 Yes 2018-19 NPT-06 Yes 2019-20 MCT-02,04, 11, 12, 14, 15, 16, NPT-10, Yes 20, 24, 25, 26, 27, DKC 05 2020-21 MCT-04, 05, 11, 14, 15, 16, NPT-10, Yes 20, 24, 25, 26, 27, DKC -02 to 05 2021-22 MCT-02, NPT-01, 02, 03, 11-18, 20, 25, Yes 27 [Copies of all notices issued by AO and responses filed by appellant are placed in paper book Vol. 1 to 8] year wise. Ld. AO after having made such enquiries and having obtained all the details has taken “possible” view in the matter and hence the Ld. AO’s order cannot be held as “erroneous” or “prejudicial to revenue” in any manner. Even invocation of Expln. 2 to sec. 263 by AO is bad in law since there is no “lack of enquiry” by Ld. AO and for which reliance is placed on following judgments - a) Sri Narayan Tatu Rane v ITO – ITA 2690/ Mum/2016 dt. 6.5.2016 [70 taxmann.com 227 (Mum.)]

Page 13 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 b) Arun Kumar Garg HUF v. PCIT – ITA 3391/ Del/ 18 dt. 8.1.2019 c) Rajgul Credit Invest (P) Ltd. V. PCIT – ITA 2519/Del/ 2019 dt. 19.9.2019 d) Kems Services Pvt. Ltd. v. PCIT – ITA 120,121 & 122/Pat/2017 dt. 22.3.2024 e) Amira Pure Foods (P) Ltd. v. PCIT – ITA 3205/Del/2017 dt. 29.11.2017 C. 263 Notice have been issued without revising the order the approval under sec. 153D. Reliance is placed on the following judicial pronouncements: i. Smt. Abha Bansal v. Principal Commissioner of Income-tax [2021] 132 taxmann.com 231 (Delhi - Trib.) – "9.4 It is evident from the plain reading of the *— aforesaid Explanation that an Order passed on or before or after 1 st Day of June, 1988 by the A.O. shall include (/) an order of assessment made by the Assistant Commissioner or Deputy Commissioner or the Income-tax Officer on the basis of the directions issued by the Joint Commissioner under section 144A; (if) an order made by the Joint Commissioner in exercise of the powers or in the performance of the functions of an Assessing Officer conferred on, or assigned to, him under the orders or directions issued by the Board or by the Principal Chief Commissioner or Chief Commissioner or Principal Director General or Director General or Principal Commissioner or ' Commissioner authorised by the Board in this behalf under section 120. It may be noted that Order of assessment passed with the approval of JOT under section 153D of the I.T. Act, 1961 could not be revised under section 263 of the I.T. Act, 1961. The Ld. D.R. has, however, relied upon the Order of ITAT, Panaji Bench, but, has not explained whether the Judgment of Hon'ble Allahabad High Court in the case of Dr. Ashok Kumar (supra) or different Benches of the Tribunal have been considered in this case by the Panaji Bench. It is not decided in this case that assessment order cannot be revised without revising the approval under section 153D of the I.T. Act and Explanation 1 to section 263 of the I.T. Act has also not been considered. Therefore, this decision relied upon by the Ld. D.R. would not apply to this case. Further the Judgment in the case of Param Transport (P.) Ltd. (supra), of Hon'ble Chhattisgarh High Court (supra) is not with regard to approval obtained under section 153D of the I.T. Act because in this case it was held that revisional power under section 263 of the I.T. Act is applicable to assessments under search and seizure. However, it is not explained by the Ld. D.R. whether in this case the approval under section 153D have been revised by the Learned PCIT. It may also be noted that it is well settled Law that if two views are possible, then the view which is in favour of the assessee should be made applicable. We rely upon Judgment of Hon'ble Supreme Court in the case of CITv. Vegetable Products Ltd. R9731 88 ITR 192. It may also be noted here that the Page 14 of 56 Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 Hon'ble Allahabad High Court is one of the jurisdictional High Court of Delhi Bench, therefore, preference shall have to be given to the Judgment of the Hon'ble Allahabad High Court as reproduced above. In the totality of the facts and circumstances of the case and following the decisions referred to above, we are of the view that the Learned PCIT was not having jurisdiction to proceed under section 263 of the I.T. Act, 1961 in the matter in issue and as such the Order passed by the Learned PCIT is nullity and void ab initio. We therefore, decide this issue in favour of the assessee. ii) Surendra L. HeeraNandani v. Pr.CIT [IT Appeal No.3226/Mum./2017 etc., date. 14-2-2018] 2 8. Since in the instant case also the Assessing Officer has passed the order after obtaining necessary approval from Addl. CIT u/s.l53D of the I.T. Act, therefore respectfully following the above-mentioned decisions of the Coordinate Benches o the Tribunal we are of the considered opinion that the CIT has no power to revise the order u/s.263 of the I.T. Act in the instant case since the same has been passed with the approval of the Addl. CIT U/S.153D of the I.T. Act. We respectfully following the decision of ACIT Vs. Dr. Ashok Kumar, ITA 192 of 2000. We find that in the instant case the original approval 25 3232.M.17 A.Y.2008 09 to 2014-15 was granted by Addl. CIT and this assessment order is cannot b< revise without approval of Add. CIT. iii) Dhariwal Industries Ltd. v. CIT [IT Appeal Nos. 1108 to 1113 (Pune) of 2014 dated 23-12-2016] 9. Referring to the decision of the Hyderabad Bench of the Tribunal in the case of M/s. Trinity Infra Ventures Ltd. Vs. DCIT vide ITA Nos. 584 to 589/H/2015 order dated 04-12- 2015 for A.Yrs. 2005- 06 to 2010-11 he submitted that the Tribunal in the said decision, following various decisions including the decision of Hon'ble Allahabad High Court in the case of CIT Vs. Dr. Ashok Kumar vide Income Tax Appeal No. 192/2000 order dated 06-08-2012, has held that assessment order approved by the Addl.CIT U/S.153D cannot be subjected to revise u/s.263 of the I.T. Act. We have considered the rival arguments made by both the sides, perused the orders of the AO and the Ld.CIT and the paper book filed on behalf of the assessee.

14. We find merit in the above submission of the Ld. Counsel for the assessee. We find the Lucknow Bench of the Tribunal in the case of MehtabAlam Vs. ACIT vide to 294/Lkw/2014 order dated 18-11-2014 while deciding an identical issue has observed as under. 14.1 We find the Hyderabad Bench of the Tribunal in the case of CH. Krishna Murthy Vs. ACIT vide ITA No.766/Hyd/2012 order dated 13-02- 2015 following the decision of the Lucknow Bench of the Tribunal in the case of MehtabAlam (Supra) held that Page 15 of 56 I.T.A. Nos. 322-329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 CIT is not justified in assuming jurisdiction u/s.263 when the order has been passed in terms of section 153D of the Act. 14.2 We find the Hyderabad Bench of the Tribunal in the case of M/s. Trinity Infra Ventures Ltd. (Supra) had an occasion to decide an identical issue and it held that the assessment order approved by the Addl. CIT U/S.153D cannot be subject to revision u/s.263 of the I.T. Act. iv. Trinity Infraventures Ltd. v. Dy. CIT [IT Appeal Nos. 584- 589 (Hyd.) of 2015, dated 4-12-2015] (iv) The Patna Bench of the ITAT in Gyan Infrabuild (P) Ltd. v. PCIT held that - “………….5.4. The Ld. Counsel for the assessee has further submitted that the assessment under section 143(3) read with section 153C was passed after getting approval of Addl. CIT under section 153D of the I.T. Act and therefore such an assessment cannot be revised without revising the directions of the Addl. CIT under section 153D of the I.T. Act. The Ld. Counsel for the assessee, has relied upon the decisions of this Tribunal in the case of Ch. Krishna Murthy vs. ACIT, C.C. 3, Hyderabad in dated 13.02.2015 and also the decision of Lucknow Bench of ITAT in the case of Mehtab Alam 288/Luck/2014 dated 18.11.2014 in support of this contention. He has also placed reliance upon the decision of Hon'ble Allahabad High Court in the case of CIT vs. Dr. Ashok Kumar in I.T. Appeal No. 192 of 2000 wherein it has been held that the assessment order approved by the Addl. CIT under section 153D, cannot be subjected to revision under section 263 of the I.T. Act. In view of the above decision also, we hold that the revision order under section 263 of the I.T. Act is not sustainable.

21. From going through the above decisions, wherein it has been consistently held that without revising the approval u/s 153D of the Act, the ld. Pr. CIT cannot revise the assessment order u/s 153A of the Act. Even in case of Surendra L. HeeraNandani (supra) it was held that ld. Pr. CIT has no power to revise the order u/s 263 of the Act since the same has been passed with the approval of the Addl. CIT u/s 153D of the Act.

22. Therefore, in the light of the above decisions, so far as the first limb of legal argument of the ld. Sr. Counsel for the assessee is concerned, we find merit that ld. Pr. CIT erred in assuming jurisdiction u/s 263 of the Act by revising order u/s 153A r.w.s. 143(3) of the Act without considering that prior approval already accorded to ld. Assessing Officer u/s 153D of the Act and secondly when orders u/s 153A of the Act has been passed after receiving approval u/s 153D of the Act, Ld. PCIT erred in revising order u/s 153A of the Act without first revising the order u/s 153D of the Act as which means that no defect has been observed by ld. Pr. CIT in approval u/s 153D of the Thus the action of the ld. Pr. CIT assuming jurisdiction u/s 263 of the Act

Page 16 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 cannot be held to be tenable, the impugned proceedings deserves to be quashed on this grounds itself……….” [2024] 162 taxmann.com 664 (Patna - Trib.) IN THE ITAT, PATNA Gyan Infrabuild (P.) Ltd. v. Principal Commissioner of Income-tax SONJOY SARMA, JUDICIAL MEMBER AND DR. MANISH BORAD, ACCOUNTANT MEMBERIT APPEAL NOS. 175 TO 178 (PAT.) OF 2023[ASSESSMENT YEARS : 2015-16 TO 2018- 19]MAY 13, 2024 Section 153D, read with section 263, of the Income-tax Act, 1961 - Search and seizure - Prior approval necessary for assessment (Revision) - Assessment years 2015-16 to 2018-19 - Whether when there is an approval under section 153D, revisionary power under section263 cannot be exercised - Held, yes - Whether even otherwise, without revising order under section 153D, and finding them to be erroneous and prejudicial to interest of revenue, revisionary powers cannot be invoked for assessment order framed under section 153A/143(3) after getting approval under section 153D - Held, yes[Para 32][In favour of assessee] Section263, read with sections153A and 143, of the Income-tax Act, 1961 - Revision - Of orders prejudicial to interest of revenue (Scope of provision) - Assessment years 2015-16 to 2018-19 - Whether when Assessing Officer had conducted detailed enquiry, examined seized records, made necessary observations in assessment order, referred to various statements filed by assessee and having taken one of legally permissible view, revisionary powers could not be exercised just on ground that adequate enquiry had not been done - Held, yes - Whether revisionary proceedings could not be held to be justified unless Principal Commissioner had carried out independent enquiry specifically dealing with details in his possession, for issues raised in showcause notice under section263 - Held, yes - Whether where Assessing Officer, based on his observations and examination of records had made addition in hands of another assessee, Principal Commissioner without revising assessment order of other assessee, which had been framed by same Assessing Officer could not revise assessment order in case of assessee and direct to make additions as same would tantamount to double addition - Held, yes - Whether therefore, as order of Assessing Officer was neither erroneous nor prejudicial to interest of revenue, there was no scope for Principal Commissioner to revisit order of Assessing Officer - Held, yes - Whether therefore, impugned order under section263 was to be quashed and assessment order framed under sections 153A/143(3) was to be restored- Held, yes [Paras 32 and 33][In favour of assessee] An order of assessment passed under section153A read with section 143(3) after getting an approval of Jt. Commissioner under section 153D could not be revised under section263[2024] 162 taxmann.com 48 (Madhya Pradesh)HIGH COURT OF MADHYA PRADESH Principal Commissioner of Income-taxv.Prakhar Developers (P.) Ltd.

Page 17 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 “………7.. Ms. Veena Mandlik, learned counsel for the appellant submits that the assessee made a cash payment for purchase of the land in violation of Rule 6DD(g) r/w 40A(3) of the Act as the land was held by him as stock in trade for the company, therefore, there was a prejudice to the interest of the Revenue. Hence, this appeal is liable to be admitted on the aforesaid proposed substantial questions of law.

Page 18 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 D. Document Identification Number (DIN) was missing /not quoted in order u/s 153C/ 143 and 143(3). It is in respect of the impugned order u/s 153A having been issued / passed without Document Identification No. (DIN) and as such following the judgment of Jurisdictional High Court impugned order is bad in law and it may be held accordingly. In this connection, it is humbly submitted that the AO is obliged to mention the DIN on the body of the impugned order in terms of CBDT Circular No. 19/2019 dt. 14.8.2019 that the AO is obliged to mention the DIN on the body of the impugned order so passed u/s 153A and hence impugned order is to be treated as bad in law. In this connection reliance is also placed on following judgments including that of Jurisdictional Tribunal and High Court and the same are as follows : - i) Tata Medical Centre Trust v. CIT(E) [ITA 238/Kol/2121 dt. 18.7.2022] [Calcutta High Court] ii) CIT v. Brandix Mauritius Holding Ltd. (2023) 293 Taxman 385 (Delhi High Court) 456 ITR 34 (Del) iii) Texmo Precision Castings UK Ltd. v. CIT (Int. Tax) 138 taxmann.com 566 (Madras High Court) iv) Ashok Commercial Enterprises v. ACIT [W.P. No. 2595 of 2021, Bombay High Court] v) Linde India Ltd. v. DCIT-ITA 319/Kol/2023 [Kol ITAT] Hence it may be held accordingly. In such respect attention is drawn to the following judgments in which it was held that if the underlying order is bad in law then the subsequent revision order cannot be held as valid and in such respect reliance is placed on the following judgments : a) PCIT V. Badal Praksh Jindal (ITA 879/10 of 2003 dt. 2.3.2003) (Orissa High Court) b) Classical Flour and Food Processing Pvt Ltd v. CIT (ITA 764 -766/K/ 14 dt. 5.4.2017) (ITAT Kolkata) c) Twins Steel Pvt. Ltd. v. CIT (ITA 1356/k/13 dt. 9.8.2019)( ITAT Kol) d) Keshab Narayan Banerjee v. CIT( 1999) 238 ITR 694 (Kol) e) Supersonic Technologies Pvt. Ltd. v. PCIT (ITA 2269/Del/ 2017 dt. 10.12.2018)

Page 19 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 f) Charvuja Marmo India Pvt. Ltd. v. PCIT (ITA 4748/Del/ 19 dt. 31.12.19) Hence it may be considered accordingly and order of Ld. PCIT u/s 263 may kindly be quashed / cancelled.

9. Ld. Counsel for the assessee concluded his argument submitting that the issue raised about the assumption of jurisdiction u/s. 263 of the Act being bad in law and that the show cause notice deserves to be quashed s it has been issued without revising the order of approval u/s. 153D of the Act has been dealt exhaustively in the decision of this Hon’ble Tribunal in Gyan Infrabuild Pvt. ltd. (supra) and that the decision is squarely applicable on the facts of the instant case. He thus, submitted that Ld. Pr. CIT grossly erred in assuming jurisdiction u/s. 263 of the Act and also grossly erred in holding the assessment order u/s. 153A r.w.s. 143(3) of the Act for the impugned assessment years as erroneous and prejudicial to the interest of revenue. He further submitted that Ld. Pr. CIT failed to take note of the details filed by the assessee before the AO which formed part of the assessment records and further Ld. Pr. CIT has not carried out any independent enquiry to verify as to whether or not the AO has carried out proper enquiry about the seized material and other details found during the course of search. He thus, prayed that the impugned order passed u/s. 263 of the Act may be quashed.

Page 20 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 action on the assessee and that various incriminating material as found and seized by the department.

Page 21 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 Court and that the judgment of Hon’ble jurisdictional High Court on the issue of non-quoting of DIN has already been stayed by the Hon’ble Apex Court, we are not inclined to adjudicate this ground at this stage. However, in case, the Hon’ble Apex court finally decides the issue of DIN against the revenue then the assessee would be at liberty to file a Misc. application in this regard. Thus, this legal issue challenging the validity of assessment order in the ground of DIN not mentioned is held to be infructuous. 11.2. Now as far as the remaining issues raised in the instant appeal are concerned, they are all challenging the assumption of jurisdiction u/s. 263 of the Act and that the Ld. Pr. CIT erred in holding that the assessment orders framed u/s. 153A r.w.s. 143(3) of the Act is erroneous and prejudicial to the interest of revenue and that the impugned order deserves to be quashed as the approval granted u/s. 153D of the Act has not been revised.

12. The assumption of jurisdiction u/s 263 of the Act holding the assessment order as erroneous and prejudicial to the interest of the revenue is in challenge before us. As Section 263 of the Act has a direct bearing on the controversy, therefore, it is pertinent to take note of this section. It reads as under:- "263(1) The Commissioner may call for and examine the record of any proceeding under this Act, and if he considers that any order passed therein by the Assessing Officer is erroneous in so far as it is prejudicial to the interest of the revenue, he may, after giving the assessee an opportunity of being heard and after making or causing to be made such inquiry as he deems necessary, pass such order thereon as the circumstances of the case justify, including an order enhancing or modifying the assessment, or cancelling the assessment and directing a fresh assessment. Explanation- For the removal of doubts, it is hereby declared that, for the purposes of this sub-section,- Page 22 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 (a) an order passed on or before or after the 1st day of June, 1988 by the Assessing Officer shall include- (i) an order of assessment made by the Assistant Commissioner or Deputy Commissioner or the Income-tax Officer on the basis of the directions issued by the Joint Commissioner under section 144A; (ii) an order made by the Joint Commissioner in exercise of the powers or in the performance of the functions of an Assessing Officer conferred on, or assigned to, him under the orders or directions issued by the Board or by the Chief Commissioner or Director General or Commissioner authorized by the Board in this behalf under section 120; (b) record shall include and shall be deemed always to have included all records relating to any proceeding under this Act available at the time of examination by the Commissioner; (c) where any order referred to in this sub-section and passed by the Assessing Officer had been the subject matter of any appeal filed on or before or after the 1st day of June, 1988, the powers of the Commissioner under this sub-section shall extend and shall be deemed always to have extended to such matters as had not been considered and decided in such appeal. (2) No order shall be made under sub-section (1) after the expiry of two years from the end of the financial year in which the order sought to be revised was passed. (3) Notwithstanding anything contained in sub-section (2), an order in revision under this section may be passed at any time in the case of an order which has been passed in consequence of, or to give effect to, any finding or direction contained in an order of the Appellate Tribunal, National Tax Tribunal, the High Court or the Supreme Court. Explanation- In computing the period of limitation for the purposes of sub- section (2), the time taken in giving an opportunity to the assessee to be reheard under the proviso to section 129 and any period during which any proceeding under this section is stayed by an order or injunction of any court shall be excluded."

13. A bare perusal of sub section-1 would reveal that powers of revision granted by section 263 to the learned Commissioner have four compartments. In the first place, the learned Commissioner may call for and examine the records of any proceedings under this Act. For calling of the record and examination, the learned Commissioner was Page 23 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 not required to show any reason. It is a part of his administrative control to call for the records and examine them. The second feature would come when he will judge an order passed by an Assessing Officer on culmination of any proceedings or during the pendency of those proceedings. On an analysis of the record and of the order passed by the Assessing Officer, he formed an opinion that such an order is erroneous in so far as it is prejudicial to the interests of the Revenue. By this stage the learned Commissioner was not required the assistance of the assessee. Thereafter the third stage would come. The learned Commissioner would issue a show cause notice pointing out the reasons for the formation of his belief that action u/s 263 is required on a particular order of the Assessing Officer. At this stage the opportunity to the assessee would be given. The learned Commissioner has to conduct an inquiry as he may deem fit. After hearing the assessee, he will pass the order. This is the 4th compartment of this section. The learned Commissioner may annul the order of the Assessing Officer. He may enhance the assessed income by modifying the order. He may set aside the order and direct the Assessing Officer to pass a fresh order. At this stage, before considering the multi-fold contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the ld. Pr. CIT taken u/s 263.

14. Hon'ble Supreme Court in the case of Malabar Industrial Co. Ltd. vs. CIT (2000) 243 ITR 83 (SC)has laid down following ratio with regard to provisions of section 263 of the Act: “There can be no doubt that the provision cannot be invoked to correct each and every type of mistake or error committed by the Assessing

Page 24 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 Officer; it is only when an order is erroneous that the section will be attracted. An incorrect assumption of facts or an incorrect application of law will satisfy the requirement of the order being erroneous. In the same category fall orders passed without applying the principles of natural justice or without application of mind. The phrase 'prejudicial to the interests of the revenue’ has to be read in conjunction with an erroneous order passed by the Assessing Officer. Every loss of revenue as a consequence of an order of the Assessing Officer cannot be treated as prejudicial to the interests of the revenue, for example, when an ITO adopted one of the courses permissible in law and it has resulted in loss of revenue; or where two views are possible and the ITO has taken one view with which the Commissioner does not agree, it cannot be treated as an erroneous order prejudicial to the interests of the revenue unless the view taken by the ITO is unsustainable in law. It has been held by this Court that where a sum not earned by a person is assessed as income in his hands on his so offering, the order passed by the Assessing Officer accepting the same as such will be erroneous and prejudicial to the interests of the revenue - Rampyari Devi Saraogi v. CIT [1968] 67 ITR 84 (SC) and in Smt. Tara Devi Aggarwal v. CIT [1973] 88 ITR 323 (SC)”.[Emphasis Supplied] 15. In the light of the provisions of section 263 of the Act and a settled position of law, powers u/s 263 of the Act can be exercised by the Pr. Commissioner/Commissioner on satisfaction of twin conditions, i.e., the assessment order should be erroneous and also prejudicial to the interest of the Revenue. By 'erroneous' is meant contrary to law. Thus, this power cannot be exercised unless the Commissioner is able to establish that the order of the Assessing Officer is erroneous and prejudicial to the interest of the Revenue. Thus, where there are two possible views and the Assessing Officer has taken one of the possible views, no action to exercise powers of revision can arise, nor can revisional power be exercised for directing a fuller enquiry to find out if the view taken is erroneous. This power of revision can be exercised only where no enquiry, as required under the law, is done. It is not open to enquire in case of inadequate inquiry.

Page 25 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 16. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon'ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263: “(i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to the interest of the Revenue. Both the conditions must be fulfilled. (ii) Sec. 263 cannot be invoked to correct each and every type of mistake or error committed by the AO and it was only when an order is erroneous that the section will be attracted. (iii) An incorrect assumption of facts or an incorrect application of law will suffice the requirement of order being erroneous. (iv) If the order is passed without application of mind, such order will fall under the category of erroneous order. (v) Every loss of revenue cannot be treated as prejudicial to the interests of the Revenue and if the AO has adopted one of the courses permissible under law or where two views are possible and the AO has taken one view with which the CIT does not agree. If cannot be treated as an erroneous order, unless the view taken by the AO is unsustainable under law (vi) If while making the assessment, the AO examines the accounts, makes enquiries, applies his mind to the facts and circumstances of the case and determine the income, the CIT, while exercising his power under s 263 is not permitted to substitute his estimate of income in place of the income estimated by the AO. (vii) The AO exercises quasi-judicial power vested in his and if he exercises such power in accordance with law and arrive at a conclusion, such conclusion cannot be termed to be erroneous simply because the CIT does not fee stratified with the conclusion. (viii) The CIT, before exercising his jurisdiction under s. 263 must have material on record to arrive at a satisfaction. (ix) If the AO has made enquiries during the course of assessment proceedings on the relevant issues and the assessee has given detailed explanation by a letter in writing and the AO allows the claim on being

Page 26 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 satisfied with the explanation of the assessee, the decision of the AO cannot be held to be erroneous simply because in his order he does not make an elaborate discussion in that regard.”

17. Apart from above stated broader principles, one more principle needs to be added in view of the judgment of Hon’ble Delhi High Court in the case of ITO vs. D.G. Housing Projects Ltd. [2012] 343 ITR 329 (Delhi) that the ld. CIT has to examine and verify the issue himself and give a finding on merits and form an opinion on merits that the order passed by the AO is erroneous and prejudicial to the interest of the Revenue. Relevant extract is reproduced below: “In the present case, the findings recorded by the Tribunal are correct as the CIT has not gone into and has not given any reason for observing that the order passed by the Assessing Officer was erroneous. The finding recorded by the CIT is that "order passed by the Assessing Officer may be erroneous". The CIT had doubts about the valuation and sale consideration received but the CIT should have examined the said aspect himself and given a finding that the order passed by the Assessing Officer was erroneous. He came to the conclusion and finding that the Assessing Officer had examined the said aspect and accepted the respondent’s computation figures but he had reservations. The CIT in the order has recorded that the consideration receivable was examined by the Assessing Officer but was not properly examined and therefore the assessment order is "erroneous". The said finding will be correct, if the CIT had examined and verified the said transaction himself and given a finding on merits. As held above, a distinction must be drawn in the cases where the Assessing Officer does not conduct an enquiry; as lack of enquiry by itself renders the order being erroneous and prejudicial to the interest of the Revenue and cases where the Assessing Officer conducts enquiry but finding recorded is erroneous and which is also prejudicial to the interest of the Revenue. In latter cases, the CIT has to examine the order of the Assessing Officer on merits or the decision taken by the Assessing Officer on merits and then hold and form an opinion on merits that the order passed by the Assessing Officer is erroneous and prejudicial to the interest of the Revenue. In the second set of cases, CIT cannot direct the Assessing Officer to conduct further enquiry to verify and find out whether the order passed is erroneous or not.”

18. In the light of the above judicial precedence and ratios laid down by Hon’ble Supreme Court, we would first like to go through the facts

Page 27 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 as to what culminated during the course of assessment proceedings carried out after issuance of notice u/s. 153A of the Act. Now admittedly, all he seized materials were in the possession of Ld. AO and a copy of the same/details were also made available to the Joint Commissioner of Income Tax who has to finally grant the approval u/s. 153D of the Act. Now, we find that after the assessee having filed the return of income u/s. 153A of the Act on 12.02.2022 for AY 2014- 15, ld. AO issued notice u/s. 142(1) of the Act and a questionnaire was attached to it in the form of an annexure placed at page 2 to 5 of the paper book and the same is reproduced below for necessary reference:

THIS PLACE IS LEFT BLANK INTENTIONALLY Page 28 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 Page 29 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 Page 30 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 Page 31 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22

Page 32 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 19. We further notice that in compliance to the notice u/s. 142(1) of the Act assessee had replied on 25.03.2022 and the said reply is for each of the question/query raised in the questionnaire attached to notice u/s. 142(1) of the Act and the reply submitted by the assessee placed at paper book pages 6 to 9 which is reproduced below:

Page 33 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22

Page 34 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22

20. Now, the AO was having complete details for the queries raised in the notice u/s. 142(1) of the Act and specifically in point no. 14, Ld. AO has asked the assessee to explain the contents of the seized material available in NPT-02, NPT-23 and NPT-26 and in reply, assessee has stated that all the alleged seized material relevant to AY 2014-15 are part of the business transaction and properly accounted for in the books of account. It was also submitted that the observation of the search team/revenue authorities that the expenses referred in the seized material have been incurred in cash, are totally baseless and that the majority of the expenses have been incurred through banking channel.

21. We also observe that the Ld. AO after thoroughly examining the reply and the details annexed thereto has taken note of all these details and submissions in the body of assessment order. Ld. AO has Page 35 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 observed in the assessment order that the assessee has replied on four occasions through on line made on 25.02.2022, 05.03.2022 and 22.03.2022 and finally on 25.03.2022.

23. We find that for AY 2015-16 after filing of the return u/s. 153A of the Act Ld. AO issued notice u/s. 142(1) of the Act on 25.01.2022

Page 36 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 running into eight pages containing 16 questions and various details have been called for which, inter alia, includes the details referred in the show cause notice issued by Ld. Pr. CIT in the impugned order. A second notice was issued on 04.02.2022 by Ld. AO which is running into 50 pages and in the said notice, Ld. AO has extracted/attached copies of all the seized material including loose papers and other financial transactions appearing in the seized records. The assessee duly replied to this notice firstly on 10.02.2022 and another reply on 25.02.2022 which is running into 88 pages placed in the paper book and perusal of the same indicates that each and every query raised by the Ld. AO has been addressed with and with this explanation assessee has been able to establish that the transactions referred in the seized material are duly entered in the regular books of account and there is no escapement of income.

27. For AY 2019-20, ld. AO carried out the scrutiny proceeding post search issuing notice u/s. 142(1) calling for various details to which reply was furnished on 25.03.2022 and notices were also issued u/s. 142(1) on 04.02.2022 and 18.02.2022 to which reply was filed on 25.02.2022 and 05.03.2022 running into almost 100 pages.

28. For AY 2020-21, in the proceeding u/s. 153A r.w.s. 143(3) of the Act, notice u/s. 142(1) of the Act issued on 25.01.2022 was followed by another notice on 04.02.2022 running into 50 pages to which two separate replies were filed on 25.03.2022 which are running into 118 pages.

32. Now, once adequate enquiry has been conducted and a permissible view has been taken by the AO no room is left for the Ld. Pr. CIT to give direction to re-conduct the enquiry in the manner he deems fit. The revisionary powers cannot be extended to direct the AO to again enquire/examine the issue which have already been examined in detailed and a plausible view has been taken. It is for the Ld. Pr. CIT to carry out independent enquiry to bring certain material on record to prove that Ld. AO has not examined those issues and that the order is erroneous and prejudicial to the interest of revenue. Perusal of the impugned order clearly indicates that no such independent enquiry has been conducted and just for the sake of brief reply filed by the assessee to show cause notice, Ld. Pr. CIT had come to the conclusion of setting aside the assessment order.

Page 40 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 33. Though the assessee has referred and relied upon plethora of decisions, we would like to take note of two decisions which are squarely applicable on the facts of the instant case. The first one is the judgment of Hon’ble jurisdictional High Court in the case of CIT Vs. J. P. Goel (2001) 161 Taxmann.com 400 and the brief synopsis of the said judgment and the ratio laid down therein is as under: “Commissioner noticing order passed by the assessing officer prejudicial to the interests of Revenue since the assessing officer had not fully verified the facts – Commissioner noticing that there being a search at the premises of the assessee certain amount of cash, gold and jewellery seized not enquired by the assessing officer by investigating the fact- Assessee pleading that assessing officer had made proper enquiries and passed the order thereafter only – Held, this being a question of fact and the material being before the assessing officer, the assessing officer made proper enquiries- Order not prejudicial to the interests of the Revenue- CIT not justified in cancelling the order.

Page 41 of 56 Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 “11. We have heard rival contentions and perused the material placed before us. Search and seizure action u/s 132 and Survey u/s 153A of the Act on 23/02/2018 was carried out at the business premises of Subhash Prasad Yadav Group which included the assessee. Various documents were seized and statements of various persons who were attached with the assessee company were also recorded and this mainly included the statement of Shri Satyendra Kumar Sharma, who is working as Director of the assessee company, and other employees, mainly, Mrs. Muskan Pandey, Shri Hulas Pandey, Shri Atul Kumar Agarwal etc,. Subsequent to search, notice u/s 153A of the Act were issued to the assessee company to which necessary compliances were made and return was filed. However, the returned income as disclosed in the original return filed on 30/09/2015 was again shown as income in the return filed in compliance to notice u/ s 153A of the Act furnished on 02/12/2019. Thereafter the assessee was served with the statutory notices u/s 143(2) & 142(1) of the Act and various questions were raised in the notice u/s 142(1) of the Act as well as during the course of assessment proceedings. In the assessment order framed u/s 153A of the Act, the ld. Assessing Officer has mentioned that the details were filed along with the submissions as well as copies of returns, computation of 10 to 178/Pat/2023 Assessment Year: 2015-16 to 2018-19 Gyan Infrabuild Private Limited income and point-wise reply. Further the assessment was completed after taking necessary approval u/s 153D of the Act from JCIT, Central, Range-1, Patna. Finally, the assessment for all the impugned assessment years for Assessment Year 2015-16 to 2018-19 were completed accepting the returned income filed by the assessee. Now, all the four assessment years evenly dt. 27/12/2019 are the subject matter of the revisionary proceedings invoked by the ld. Pr. CIT u/s 263 of the Act, wherein after referring to the seized material and other discussions, all these four assessments have been held to be erroneous and prejudicial to the interest of the revenue.

12. The assumption of jurisdiction u/s 263 of the Act holding the assessment order as erroneous and prejudicial to the interest of the revenue is in challenge before us. As Section 263 of the Act has a direct bearing on the controversy, therefore, it is pertinent to take note of this section. It reads as under:- "263(1) The Commissioner may call for and examine the record of any proceeding under this Act, and if he considers that any order passed therein by the Assessing Officer is erroneous in so far as it is prejudicial to the interest of the revenue, he may, after giving the assessee an opportunity of being heard and after making or causing to be made such inquiry as he deems necessary, pass such order thereon as the circumstances of the case justify, including an order enhancing or modifying the assessment, or cancelling the assessment and directing a fresh assessment. Explanation- For the removal of doubts, it is hereby declared that, for the purposes of this sub-section,-

Page 42 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 (a) an order passed on or before or after the 1st day of June, 1988 by the Assessing Officer shall include- (i) an order of assessment made by the Assistant Commissioner or Deputy Commissioner or the Income-tax Officer on the basis of the directions issued by the Joint Commissioner under section 144A; (ii) an order made by the Joint Commissioner in exercise of the powers or in the performance of the functions of an Assessing Officer conferred on, or assigned to, him under the orders or directions issued by the Board or by the Chief Commissioner or Director General or Commissioner authorized by the Board in this behalf under section 120; (b) record shall include and shall be deemed always to have included all records relating to any proceeding under this Act available at the time of examination by the Commissioner; (c) where any order referred to in this sub-section and passed by the Assessing Officer had been the subject matter of any appeal filed on or before or after the 1st day of June, 1988, the powers of the Commissioner under this sub-section shall extend and shall be deemed always to have extended to such matters as had not been considered and decided in such appeal. (2) No order shall be made under sub-section (1) after the expiry of two years from the end of the financial year in which the order sought to be revised was passed. (3) Notwithstanding anything contained in sub-section (2), an order in revision under this section may be passed at any time in the case of an order which has been passed in consequence of, or to give effect to, any finding or direction contained in an order of the Appellate Tribunal, National Tax Tribunal, the High Court or the Supreme Court. Explanation- In computing the period of limitation for the purposes of sub- section (2), the time taken in giving an opportunity to the assessee to be reheard under the proviso to section 129 and any period during which any proceeding under this section is stayed by an order or injunction of any court shall be excluded."

Page 44 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 order should be erroneous and also prejudicial to the interest of the Revenue. By 'erroneous' is meant contrary to law. Thus, this power cannot be exercised unless the Commissioner is able to establish that the order of the Assessing Officer is erroneous and prejudicial to the interest of the Revenue. Thus, where there are two possible views and the Assessing Officer has taken one of the possible views, no action to exercise powers of revision can arise, nor can revisional power be exercised for directing a fuller enquiry to find out if the view taken is erroneous. This power of revision can be exercised only where no enquiry, as required under the law, is done. It is not open to enquire in case of inadequate inquiry.

Page 45 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 (viii) The CIT, before exercising his jurisdiction under s. 263 must have material on record to arrive at a satisfaction. (ix) If the AO has made enquiries during the course of assessment proceedings on the relevant issues and the assessee has given detailed explanation by a letter in writing and the AO allows the claim on being satisfied with the explanation of the assessee, the decision of the AO cannot be held to be erroneous simply because in his order he does not make an elaborate discussion in that regard.”

Page 47 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 only the order u/s 153A of the Act is revised without revising order u/s 153D of the Act.

Page 49 of 56 Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 14.2 We find the Hyderabad Bench of the Tribunal in the case of M/s. Trinity Infra Ventures Ltd. (Supra) had an occasion to decide an identical issue and it held that the assessment order approved by the Addl. CIT U/S.153D cannot be subject to revision u/s.263 of the I.T. Act.” iv. Trinity Infraventures Ltd. v. Dy. CIT [IT Appeal Nos. 584-589 (Hyd.) of 2015, dated 4-12-2015] “5.4. The Ld. Counsel for the assessee has further submitted that the assessment under section 143(3) read with section 153C was passed after getting approval of Addl. CIT under section 153D of the I.T. Act and therefore such an assessment cannot be revised without revising the directions of the Addl. CIT under section 153D of the I.T. Act. The Ld. Counsel for the assessee, has relied upon the decisions of this Tribunal in the case of Ch. Krishna Murthy vs. ACIT, C.C. 3, Hyderabad in dated 13.02.2015 and also the decision of Lucknow Bench of ITAT in the case of MehtabAlam 288/Luck/2014 dated 18.11.2014 in support of this contention. He has also placed reliance upon the decision of Hon'ble Allahabad High Court in the case of CIT vs. Dr. Ashok Kumar in I.T. Appeal No. 192 of 2000 wherein it has been held that the assessment order approved by the Addl. CIT under section 153D, cannot be subjected to revision under section 263 of the I.T. Act. In view of the above decision also, we hold that the revision order under section 263 of the I.T. Act is not sustainable.

22. Therefore, in the light of the above decisions, so far as the first limb of legal argument of the ld. Sr. Counsel for the assessee is concerned, we find merit that ld. Pr. CIT erred in assuming jurisdiction u/s 263 of the Act by revising order u/s 153A r.w.s. 143(3) of the Act without considering that prior approval already accorded to ld. Assessing Officer u/s 153D of the Act and secondly when orders u/s 153A of the Act has been passed after receiving approval u/s 153D of the Act, Ld. PCIT erred in revising order u/s 153A of the Act without first revising the order u/s 153D of the Act as which means that no defect has been observed by ld. Pr. CIT in approval u/s 153D of the Act. Thus the action of the ld. Pr. CIT assuming jurisdiction u/s 263 of the Act cannot be held to be tenable, the impugned proceedings deserves to be quashed on this grounds itself. 22.1. As regards the second limb of argument is concerned that detailed enquiry has been conducted and one of the view legally permissible has been taken, we, in view of the judgment in the case of Malabar Industrial Co. Ltd. vs. CIT (supra) and Page 50 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 of Income-tax Officer v. D.G. Housing Projects Ltd. (supra) note that the assessments in question before us are search assessments. There is a separate procedure for carrying out the assessment for search cases. Though we have referred to the procedure in the preceding paragraphs, we will like to observe that prior to issuing of notice u/s 153A of the Act, complete seized material are available with the ld. Assessing Officer and a copy is also made available to the Senior Officer who has to grant the approval u/s 153D of the Act. Under the search assessment, the assessee has to be confronted with all the seized material belonging to the assessee. In the instant case there were certain documents which were owned by Shri Satyendra Kumar Sharma, in the statement recorded on oath where, he has categorically stated that these documents belong to him and were maintained by him and on the basis of such documents, additions have been made in the hands of Shri Satyendra Kumar Sharma also. Now, reference has been made to the very same set of documents which have been owned by Shri Satyendra Kumar Sharma and the ld. Pr. CIT has observed that the ld. Assessing Officer ought to have conducted enquiry about these documents. We fail to find any merit in such action of the ld. Pr. CIT because the seized materials available with the ld. Assessing Officer which belonged to the assessee company have been examined, queries have been raised by issuing questionnaire. Detailed reply has been received along with necessary documents and after recording all these facts in the assessment order, ld. Assessing Officer has completed the assessment. So, it is not a case of no enquiry. However, it may be a case that intense enquiry as referred by the ld. Pr. CIT in the impugned order might not have been conducted but that cannot give power to the ld. Pr. CIT to revise the assessment order because the ld. Assessing Officer has conducted reasonable enquiry and taken one of the legally permissible view under the Act.

24. We also observe that learned PCIT u/s 263 of the Act before initiating the revisionary proceedings was required to carry out necessary enquiry in support of his assumption that the documents belongs to the assessee or that the ld. Assessing Officer has not enquired. The Hon'ble High Court of Delhi in the case of Income-tax Officer v. D.G. Housing Projects Ltd. reported in [2012] 343 ITR 329 has held that “in cases of wrong opinion or finding on merits, the CIT has to come to the conclusion and himself decide that the order is erroneous, by conducting necessary enquiry, if required and necessary, before the order under Section 263 is passed. In such cases, the order of the Assessing Officer will be erroneous because the order passed is not sustainable in law and the said finding must be recorded. CIT cannot remand the matter to the Assessing Officer to decide whether the findings recorded Page 51 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 are erroneous.”Further the Hon’ble Apex Court in its judgment in the case of CIT vs. Electro House reported in 82 ITR 824, had held that “the CIT before reaching his decision and not before commencing his enquiry is to give the assessee an opportunity of being heard and make or cause to make such enquiry as he deems necessary”. We note that in the instant case the learned PCIT before reaching his decision that the documents found, belongs to the assessee had made no enquiry whatsoever. Thus learned PCIT failed to appreciate that before he could have considered the assessment order to be erroneous and prejudicial to the interest of the revenue, he ought to have brought material on record to show that the documents belongs to the assessee and not by merely referring to those very documents which already stood examined by the ld. Assessing Officer and considering the statement of Shri Satyendra Kumar Sharma, for coming to the conclusion that the documents cannot be said to be belonging to the assessee.

25. We observe that in the case of Ramji Dayawala & Sons Pvt. Ltd. vs. Invest Import, AIR 1981 SC 2085, the Hon'ble Apex Court has held that if the truth of the facts stated in a document is in issue, mere proof of the handwriting and execution of the document would not furnish evidence of the truth of the facts or contents of the document. The truth or otherwise of the facts or contents so stated would have to be proved by admissible evidence i.e. by the evidence of those persons who can vouchsafe for the truth of the facts in issue. Further reliance is placed on the following judicial pronouncements: i. Mohammed Yusuf vs. D. &Ors., AIR 1968 (Bom.) 112. ii. CIT vs. S M Aggarwal, 293 ITR 43 (Del.) 26. Further it is brought to our notice that huge addition has been made in the hands of other assessee, namely, Shri Satyendra Kumar Sharma, who has owned various documents seized during the course of search and has stated to that even some documents are in his own hand writing. The ld. Assessing Officer of the assessee is also the ld. Assessing Officer of Shri Satyendra Kumar Sharma and has framed the assessments in both the cases and after being satisfied with the documents and replies filed before him, he made the addition in the hands of Shri Satyendra Kumar Sharma. This asserts the fact that the ld. Assessing Officer has taken one of the legally permissible view and made addition in the hands of the person, he was of thebelieve, to be subjected to addition. Therefore, the ld. Counsel for the assessee succeeds on the second plea that ld. Pr. CIT erred in assuming jurisdiction in the given case where enquiry has been conducted and the order of the ld. Assessing Officer is not prejudicial to the interest of the revenueas huge additions have been made in the hands of Shri Satyendra Kumar Sharma, and thus one of the limbs of Section 263 of the Act is not fulfilled andrevision of the assessment order cannot be held to be valid and tenable in the eyes of law and thus the impugned proceedings u/s 263 of the Act, deserves to be quashed.

29. We note that the Learned CIT has committed a factual error observing at page 19 of his order, that the LD ACIT has committed an error by not examining the discrepancies pointed out by the DDIT(Inv) in his notice date 18.05.2018 in respect of the transactions with M/s Broadson Commodities Pvt Ltd.

30. However, it is an admitted fact that the Learned ACIT had duly examined each of the allegations stated in the notice under section 263 as is evident from the notice of the Learned ACIT issued under section 142(1) of the Act dated 11-11- 2019, a copy thereof is placed at pages24-27 of the PB-I for the assessment year 2015-16. In fact in respect of all the allegation regarding the alleged discrepancy in respect of the transaction with M/s Broadson Commodities Pvt Ltd at item number 19, the AO had called for the assessee' explanation which was in respect of the advances made to M/s Broadson Commodities Pvt. Ltd. The assessee in response to said notice had duly explained the same, vide its response dated 24-12-2019 a copy of which has been placed at page 28 to 364 of the PB-I, wherein at para 18 the alleged discrepancy had duly been explained (at page 76-79). Further, on perusal of the said response which is running into 337 pages, we note each of the issues had been duly explained. Thus, we note that the Learned CIT while revising the order under section 263 has completely overlooked the assessee's response as also the order sheet entries made by ld. Assessing Officer in the assessment file of the assessee. We note that the Learned CIT has also overlooked that the Learned ACIT had examined Shri Baban Singh, Director, of M/s Broadson Commodities Pvt Ltd under section 133(6)/131 of the Act which is evident from the Order Sheet entry dated 25/12/2019 of the assessment file.

31. We find that the learned PCIT has failed to appreciate that the learned AO in given circumstances had framed the assessment with proper application of mind by making necessary enquiry and examining the seized material which in ld. Assessing Officer’s view were belonging to the assessee and thus learned PCIT had acted without jurisdiction in setting aside the order of the ld AO and holding the Page 53 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 same as erroneous being prejudicial to the interest of the revenue. We draw support from the following judicial pronouncements: i. 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii. 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii. 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd iv. 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co 31.1. We also find that learned CIT has erred in holding the assessment order as erroneous, a condition precedent and that the fact for holding the order was erroneous he has not made any enquiry whatsoever but proceeded on the basis of his own opinion. Where more than one view is possible, the order cannot be said to be erroneous as has been held by the Apex Court in the case of Malabar Industrial Co. Ltd. vs. CIT (supra).That same income cannot be taxed twice over, as held in the case of Smt. Tara Devi Aggarwal vs. CIT reported in 88 ITR 323, where an income has not been earned and is not assessable merely because the assessee wants it to be assessed in his or her hands in order to assist someone else who would have been assessed to a larger amount, an assessment so made will be erroneous and prejudicial to the revenue. In the instant case we find that the learned PCIT has not considered the order of assessment made in the case of Shri Satyendra Kumar Sharma, on the ground that the said documents did not belong to him but it belongs to the assessee. But ld. Pr. CIT has taken no action to cancel/revise the said assessments made in the case of Shri Satyendra Kumar Sharma.

by the assessee are hereby allowed for Assessment Year 2015-16. As discussed earlier, our decision for Assessment Year 2015-16 quashing the order u/s 263 of the Act is applicable mutatis mutandis to the appeals of the assessee for Assessment Year 2016-17 to 2018-19.”

35. Respectfully following the decisions cited supra particularly placing reliance on the recent decision of this Tribunal in the case of Gyan Infrabuild (P) Ltd.(supra), we find that Ld. Pr. CIT erred in assuming jurisdiction u/s. 263 of the Act firstly because approval granted u/s. 153D of the Act to the draft assessment order u/s. 153A r.w.s. 143(3) of the Act has not been revised and, therefore, the extensive and adequate conducted by the AO is proved. Secondly, we find that Ld. Pr. CIT erred in holding the assessment order as erroneous and prejudicial to the interest of revenue because adequate and extensive enquiry has been conducted by the AO for each of the assessment years and detailed replies have been filed by the assessee explaining the transactions appearing in the seized material as well as other transactions Page 55 of 56 -329/Pat/2024, Nalanda Engicon P. Ltd., AY: 2014-15 to 2021-22 appearing in the books of account and since Ld. AO has adopted one of the courses permissible in law under the given facts, the assessment orders cannot be held as erroneous and prejudicial to the interest of Revenue. Even explanation (2) to section 263 of the Act cannot come to rescue the revenue because Ld. Pr. CIT has not carried out any independent enquiry before forming an opinion that the orders of the AO have been passed without making enquiries or verification. Accordingly, the impugned revisionary proceedings u/s. 263 of the Act are hereby quashed and the assessment orders framed u/s. 153A read with section 143(3) of the Act for the impugned assessment years i.e. s 2014-15 to 2021-22 are hereby restored. Common grounds of appeal challenging the impugned proceedings are hereby allowed.