ESS AAR CORPORATE SERVICES PRIVATE LIMITED,KARNAL vs. ACIT CENTRAL CIRCLE, KARNAL

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ITA 2902/DEL/2024Status: DisposedITAT Delhi02 June 2025AY 2009-10Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the impugned assessments under Section 153A r.w.s. 143(3) were not sustainable in law as the assessment years involved were unabated. The Tribunal relied on the decision in PCIT Vs. Abhisar Buildwell Pvt. Ltd. (2023) 454 ITR 212 (SC).

What were the facts?

A batch of five appeals were filed by M/s. Ess Aar Corporate Services Pvt. Ltd. against the orders of the CIT(A) concerning assessment years 2008-09 to 2012-13. The assessments were framed under Section 153A r.w.s. 143(3) based on a search conducted in M/s. Oswal Group of cases.

What were the issues?

The primary issue was the validity of the Section 153A r.w.s. 143(3) assessments for unabated years. Other issues regarding the assessee not being a searched entity and the validity of approval under Section 153D were rendered academic.

Which sections of the Income-tax Act were involved?

Section 153A,Section 143(3),Section 153D

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, DELHI BENCH: ‘B’ NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL

For Appellant: Adv. Sh. Aman Garg, Adv, Ms. Ishika Dua, CA
For Respondent: Ms. Suman Malik, CIT(DR)
Hearing: 02.06.2025Pronounced: 02.06.2025
1.

The instant batch of five appeals pertain to a single assessee herein, namely, M/s. Ess Aar Corporate Services Pvt. Ltd. All other relevant details thereof read as under: Sl. Appeal No. Appellant Respondent Order Appealed against No. 1. 2901/Del/2024 Ess Aar ACIT, Central CIT(A)-3, Gurgaon’s order for AY: 2008-09 Corporate Circle, Karnal dated 27.05.2024 passed in Services Pvt. case no. 10354/CIT(A)- Ltd. 3/GGN/2019-20, involving proceedings under Section 143(3) r.w.s. 153A(1)(b) of the Act. 2. 2902/Del/2024 Ess Aar ACIT, Central CIT(A)-3, Gurgaon’s order for AY: 2009-10 Corporate Circle, Karnal dated 27.05.2024 passed in Services Pvt. case no. 10355/2019-20, Ltd. involving proceedings under Section 153A r.w.s. 143(3) of the Act. 3. 2903/Del/2024 Ess Aar ACIT, Central CIT(A)-3, Gurgaon’s order for AY: 2010-11 Corporate Circle, Karnal dated 27.05.2024 passed in Services Pvt. case no. 10356/2019-20, Ltd. involving proceedings under section 143(3) r.w.s. 153A(1)(b) of the Act. 4. 2904/Del/2024 Ess Aar ACIT, Central CIT(A)-3, Gurgaon’s order for AY: 2011-12 Corporate Circle, Karnal dated 27.05.2024 passed in Services Pvt. case no. 10357/CIT(A)- Ltd. 3/GGN/2019-20, involving proceedings under section 143(3) r.w.s. 153A(1)(b) of the Act. 5. 2905/Del/2024 Ess Aar ACIT, Central CIT(A)-3, Gurgaon’s order for AY: 2012-13 Corporate Circle, Karnal dated 27.05.2024 passed in Services Pvt. case no. 10358/CIT(A)- Ltd. 3/GGN/2019-20, involving proceedings under section 143(3) r.w.s. 153A(1)(b) of the Act.

2.

Heard both the parties at length. Case files perused.

3.

It emerges at the outset that there arises the first and foremost issue of validity of the impugned section 153A r.w.s.

143(3) assessments itself framed by the learned Assessing Officer on 20.12.2019 in furtherance to the alleged search in question dated 22.01.2018 in M/s. Oswal Group of cases. This is for the precise reason that all these impugned assessment years before us from 2008-09 to 2012-13 involve “unabated” assessments wherein

2 | P a g e any addition in the assessee’s hands ought to be confined to that based on the specific seized incriminating material only. It is in this factual backdrop that the department could hardly dispute the clinching fact that the learned lower authorities have nowhere made it clear in their respective findings that the assessee’s alleged unexplained investments etc. made in its hands, are based on any seized material only. We thus quote PCIT Vs. Abhisar Buildwell Pvt. Ltd. (2023) 454 ITR 212 (SC) to conclude that the impugned assessments are not sustainable in law once it fails test of validity in the foregoing terms. Ordered accordingly.

4.

We wish to make it clear before parting that the assessee has also raised other twin legal issues that it is not a searched entity as per the original search warrant and the learned prescribed authority’s approval under section 153D of the Act also does not satisfy the rigor of law. The same stand rendered academic once we quash the impugned assessments in the foregoing terms. The assessee’s remaining pleadings on merits herein stand rendered academic.

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