AMIT SINGLA HUF,DELHI vs. 88, SECOND FLOOR, GAGAN VIHAR EXTENSION, KRISHNA NAGAR, EAST DELHI, DELHI 110051, DELHI

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ITA 883/DEL/2026Status: DisposedITAT Delhi13 August 2026AY 2017-183 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessments framed under section 153C were not sustainable due to the absence of a valid satisfaction note. The satisfaction note lacked discussion on whether the seized material belonged to or pertained to the assessees.

What were the facts?

The appeals concerned assessment year 2017-18 and arose from proceedings under section 153C of the Income-tax Act. The assessees challenged the validity of these proceedings.

What were the issues?

The key issue was the validity of section 153C proceedings due to a defective satisfaction note from the Assessing Officer.

Which sections of the Income-tax Act were involved?

Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI NAVEEN CHANDRA

Hearing: 11.08.2026Pronounced: 11.08.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI

BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 882/DEL/2026 Assessment Year: 2017-18 Amit Singla, Vs Deputy Commissioner of 88, Second Floor, Gagan Vihar Income Tax- Central Circle Extension, 28, Delhi-51 Jhandewalan Extension, New Delhi- 55 (APPELLANT) (RESPONDENT) PAN No. BATPS0949G

ITA No. 883/DEL/2026 Assessment Year: 2017-18 Amit Singla HUF, Vs Deputy Commissioner of 88, Second Floor, Gagan Vihar Income Tax- Central Circle Extension, 28, Delhi-51 Jhandewalan Extension, New Delhi- 55 (APPELLANT) (RESPONDENT) PAN No. AAQHA4516F Assessee by: Sh. Anmol Sinha, Adv. Revenue by : Sh. Zafarul Haque Tanweer, CIT DR

Date of Hearing: 11.08.2026 Date of Pronouncement: 11.08.2026 ORDER PER SATBEER SINGH GODARA, JM: These twin assessees’ as many appeals ITA Nos. 882 & 883/Del/2026; both for assessment year 2017-18, arise against Commissioner of Income Tax (Appeals) [in short, the “CIT(A)”], Delhi-25’s orders both dated

18.11.2025, passed in DINs & order nos. ITBA/APL/S/250/2025- 26/1082735937(1) & ITBA/APL/S/250/2025-26/1082737737(1), involving proceedings under section 153C of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’); respectively.

Heard both the parties. Case files perused.

2.

It emerges at the outset that both these assessees/appellants canvass their first and foremost identical legal ground challenging validity of the impugned section 153C proceedings initiated in their respective cases for want of a valid satisfaction note thereunder. That being the case, learned counsel places on record the Assessing Officer’s satisfaction note(s) dated 24.06.2022 initiating the impugned proceedings wherein there is not even an iota of discussion as to whether the corresponding seized material in fact “belonged to” or “pertained to” or “related to” therein; as prescribed in clause (a) and (b) to section 153C of the Act. This clinching factual position has gone unrebutted from the Revenue side. We accordingly quote Super Malls (P.) Ltd. vs. Principal Commissioner of Income Tax, 8 New Delhi [2020] 115 taxmann.com 105 (SC) that these twin assessees’ impugned as many assessments framed u/s 153C of the Act are not liable to be sustained for want of a valid satisfaction recorded thereunder. The same are hereby quashed in very terms therefore.

All other remaining pleadings between the parties on merits stand rendered academic.

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3.

These twin assessees’ appeal ITA Nos. 882 & 883/Del/2026 are allowed in above terms. A copy of this common order be placed in the respective case files.

Order pronounced in the open court on 11.08.2026 .

Sd/- Sd/- (NAVEEN CHANDRA) (SATBEER SINGH GODARA) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 13.08.2026 *Pooja Mittal, Sr. PS* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR

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