ACIT, CENTRAL CIRCLE, GHAZIABAD vs. P S ENTERPRISES, GHAZIABAD
Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI
Before: Sh. Satbeer Singh Godara & Sh. Naveen Chandra
Per Bench:
The instant batch of eight appeals pertains to the single assessee herein namely, M/s P. S. Enterprises. All other relevant details thereof stand tabulated as under:
ITA Nos. 2914 to 2917/Del/2022
ITA Nos. 11 to 14/Del/2023
P. S. Enterprises
2
Sl.
No.
A.Y.
ITA Nos.
Appellant
Respondent
Order passed against
Proceedings u/s 1-2
2013-14
2914/Del/2022
P.
S.
Enterprises
DCIT
CIT(A), Kanpur-4
DIN
&
order
No.
ITBA/APL/M/250/20
22-23
/
1046343707(1)
Dated 10.10.2022
143(3)/153A
11/Del/2023
ACIT
P.
S.
Enterprises
3-4
2014-15
2915/Del/2022
P.
S.
Enterprises
DCIT
CIT(A), Kanpur-4
DIN
&
order
No.
ITBA/APL/M/250/
2022-23
/
1046343793(1)
Dated 10.10.2022
143(3)/153A
12/Del/2023
ACIT
P.
S.
Enterprises
5-6
2015-16
2916/Del/2022
P.
S.
Enterprises
DCIT
CIT(A), Kanpur-4
DIN
&
order
No.
ITBA/APL/M/250/20
22-23
/
1046343920(1)
Dated 10.10.2022
143(3)/153A
13/Del/2023
ACIT
P.
S.
Enterprises
7-8
2016-17
2917/Del/2022
P.
S.
Enterprises
DCIT
CIT(A), Kanpur-4
DIN
&
order
No.
ITBA/APL/M/250/20
22-23
/
1046347773(1)
Dated 10.10.2022
143(3)/153A
14/Del/2023
ACIT
P.
S.
Enterprises
Heard both the parties at length. Case files perused.
Learned counsel submits at the outset that the assessee’s and Revenue’s four cross appeals each i.e. ITA Nos. 2914 to 2917/Del/2017 and ITA Nos. 11 to 14/Del/2023; for assessment years 2013-14 to 2016-17, respectively, involve the first and foremost issue of validity of all the corresponding assessments dated 29.09.2021 framed u/s 143(3) r.w.s. 153A of the Act arising from the department’s search action dated 30.07.2018 in M/s P. S. Enterprises group of cases.
It is in this factual backdrop that the Revenue could hardly dispute the clinching factual position that all the impugned four assessment years 2013-14 to 2016-17, are ITA Nos. 2914 to 2917/Del/2022 ITA Nos. 11 to 14/Del/2023 P. S. Enterprises
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“unabated” ones wherein no addition at all has been made by the learned lower authorities which is based on the specific seized material in light of PCIT vs. Abhisar Buildwell P. Ltd.
(2023) 454 ITR 212 (SC). We thus see merit in the assessee’s instant first and foremost legal argument to quash all these four assessments dated 29.09.2021 in very terms.
All other pleadings on merit in these cases stand rendered academic.
To sum up, these assessee’s four appeals ITA Nos. 2914 to 2917/Del/2022 are allowed and Revenue’s as many cross appeals ITA Nos. 11 to 14/Del/2023 are dismissed in above terms. A copy of this common order be placed in the respective case files.
Order Pronounced in the Open Court on 16/05/2025. (Naveen Chandra) (Satbeer Singh Godara)
Accountant Member Judicial Member
Dated: 16/05/20254
*Subodh Kumar, Sr. PS*