SONI COMMERCIAL ENTERPRISES PRIVATE LIMITED,DELHI vs. SH. RAJESH CHANDRA, CIT(A)-26, DELHI

P a g e | 1 ITA Nos. 6347 to 6349/Del/2025 Soni Commercial Enterprises Pvt. Ltd. (AYs: 2014-15 to 2016-17) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER ITA Nos.6347 to 6349/Del/2025 (Assessment Years: 2014-15 to 2016-17) Soni Commercial Vs. Assistant Commissioner of Enterprises Private Ltd. Income Tax, Central 101, Guru Nanak Complex Circle-14 Saraswati Marg, Karol New Delhi – 110005 Bagh, S.O. Karol Bagh, Central Delhi – 110005 स्थायीलेखासं./जीआइआरसं./PAN/GIR No: AATCS9408A Appellant .. Respondent

Appellant by : Sh. Rakesh Gupta, Sr.Adv. Sh. Rohit Tiwari, Adv. Ms. Tanya, Adv. Sh. Deepesh Garg, Adv. Respondent by : Sh. Jitender Singh, CIT, DR Date of Hearing 16.07.2026 Date of Pronouncement 30.07.2026

O R D E R PER ANUBHAV SHARMA, JM: These appeals preferred by the Assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-26, Delhi (hereinafter referred to as the First Appellate Authority or ‘the ld. FAA’ for short) in appeals filed before him against the orders of the ld. Assessing Officer (hereinafter

P a g e | 2 ITA Nos. 6347 to 6349/Del/2025 Soni Commercial Enterprises Pvt. Ltd. (AYs: 2014-15 to 2016-17) referred to as the Ld. AO, for short) passed u/s 153C r.w.s 143(3) of the

Income-tax Act, 1961 (hereafter referred to as ‘the Act’). Further details

of the orders of the lower authorities are as under: -

ITA No. & Ld. FAA who passed Appeal No. & Date of AO who passed the AY the appellate order order of the Ld. FAA assessment order & Date of order 6347/D/25 CIT(A)-26 DIN & Order No : ACIT, CC- 14 2015-16 Delhi ITBA/APL/S/250/2025- New Delhi 26/1079349815(1) Dated 31.12.2019 Dated: 06.08.2025 6348/D/25 CIT(A)-26 DIN & Order No : ACIT, CC- 14 2014-15 Delhi ITBA/APL/S/250/2025- New Delhi 26/1079350311(1) Dated 31.12.2019 Dated: 06.08.2025 6449/D/25 CIT(A)-26 DIN & Order No : ACIT, CC- 14 2016-17 Delhi ITBA/APL/S/250/2025- New Delhi 26/1079351895(1) Dated 31.12.2019 Dated: 06.08.2025

stressed for disposal of additional ground by which assessment order has

been challenged on the basis that the approval granted u/s 153D of the Act

was not in accordance with law, the same is reproduced below:

“1.1 That on the facts and circumstances of the case and in law, the assessment order dated 31.12.2019 passed u/s 153C read with section 143(3) of the Income Tax Act, 1961 is bad in law, void ab initio and liable to be quashed, as the approval granted u/s 153D of the Act by the Additional Commissioner of Income Tax, Central Range-4, New Delhi vide letter dated 29.12.2019 is mechanical, ritualistic and without independent application of mind to the seized material, satisfaction note, assessment records, replies filed by the appellant and the draft assessment order for the relevant assessment year. 1.2 That the Ld. CIT(A) erred in sustaining the assessment order without appreciating that valid approval us 153D is a mandatory jurisdictional requirement and not an empty formality. In the absence of proper, independent and year-wise approval u/s 153D, the assessment order passed u/s 153C r.w.s. 143(3) deserves to be quashed.”

P a g e | 3 ITA Nos. 6347 to 6349/Del/2025 Soni Commercial Enterprises Pvt. Ltd. (AYs: 2014-15 to 2016-17)

sufficiently indicates application of mind and that being administrative in

nature has been rightly granted, the Ld. DR has vehemently opposed the

grounds submitting that Section 292BC has been introduced by way of

P a g e | 4 ITA Nos. 6347 to 6349/Del/2025 Soni Commercial Enterprises Pvt. Ltd. (AYs: 2014-15 to 2016-17) amendment recently and the same holds that the approval is supervisory and administrative function and any deficiency in the reasons would not vitiate the approval. It was submitted that the provision is applicable retrospectively. It was submitted on behalf of the department that the date referred 01.04.2021 in the amendment brought with the introduction of Section 292BC of the Act has to be read in consonance to the date of hearing of the appeal and when the Tribunal hears this appeal on that day the amendment u/s 292BC should be looked into.

P a g e | 5 ITA Nos. 6347 to 6349/Del/2025 Soni Commercial Enterprises Pvt. Ltd. (AYs: 2014-15 to 2016-17) affairs while granting approval if ld. Competent authority has not even take into consideration fundamental principles for making additions the approval as granted, thus, turnout to be a mechanical exercise and complete non application of mind.

“8. We find as per the scheme of the Act, for framing search assessments, the Ld. AO can pass the search assessment order u/s 153A or u/s 153C of the Act only after obtaining prior approval of the draft assessment order and the conclusions reached thereon from the ld. JCIT, in terms of section 153D of the Act. This is a mandatory requirement of law. The said approval granting proceedings by the ld. JCIT is a quasi judicial proceeding requiring application of mind by the ld. JCIT judiciously. In order to ensure smooth implementation of the aforesaid provisions, in consonance with the true spirit of the scheme of the Act, it is the bounden duty of the Ld. AO to seek to place the draft assessment order together with copies of the seized documents before

P a g e | 6 ITA Nos. 6347 to 6349/Del/2025 Soni Commercial Enterprises Pvt. Ltd. (AYs: 2014-15 to 2016-17) the ld. JCIT well in time much before the due date of completion of search assessment. The ld. JCIT is supposed to examine the seized documents, questionnaires raised by the Ld. AO on the assessee seeking explanation of contents in the seized documents, replies filed by the assessee in response to the questionnaires issued by the Ld. AO and the conclusions drawn by the Ld. AO vis- à-vis the said seized documents after considering the reply of the assessee. All these functions, as stated earlier, are to be performed by the ld. JCIT in a judicious way after due application of mind. Even though as vehemently argued by the Ld. CIT-DR, the ld. JCIT is involved with the search assessment proceedings right from the time of receipt of appraisal report from the Investigation Wing, still, the ld. JCIT, while granting the approval u/s 153D of the Act has to independently apply his mind dehors the conclusions drawn either by the Investigation Wing in the appraisal report or by the Ld. AO in the draft assessment order. The copy of the appraisal report submitted by the Investigation Wing to the Ld. AO and ld. JCIT are merely guidance to the Ld. AO and are purely internal correspondences on which the assessee does not have any access. Moreover, the Act mandates the Ld. AO to frame the assessment after getting prior approval from ld. JCIT u/s 153D of the Act. The ld. JCIT getting involved in the search assessment proceedings right from inception does not have any support from the provisions of the Act as no where the Act mandates so. The scheme of the Act mandates due application of mind by the Ld. AO to examine the seized documents independently dehors the appraisal report of the Investigation Wing and seek explanation/clarifications from the assessee on the contents of the seized documents. When the scheme of the Act provides for a leeway to both the Ld. AO as well as the ld. JCIT to even ignore the conclusions drawn in the appraisal report by the Investigation Wing and take a different stand in the assessment proceedings, the fact of ld. JCIT getting involved in the search assessment proceedings right from the receipt of copy of appraisal report, as argued by the Ld. CIT DR, has no substance. In other words, irrespective of the conclusions drawn in the appraisal report by the Investigation Wing, both the Ld. AO and the ld. JCIT are supposed to independently apply their mind in a judicious way before drawing any conclusions on the contents of the seized documents while framing the search assessments. As far as the argument of the Ld. CIT DR that the details were normally filed by the assessee at the last moment is concerned, the ld. AO has got every right to reject the said replies if not filed within the stipulated time. It is not the case of the revenue that the details were filed by the assessee in the instant case at the last moment. Even if it is so, as stated above, it is the prerogative of the ld. AO to accept the said letter containing details or reject the same as it was not filed within the stipulated time. On the contrary, if the ld. AO himself grants time to the assessee to furnish the details till the last moment, then no fault could be attributed to the assessee. In such circumstances, the only irresistible conclusion that could be drawn is that the ld. AO is not serious about the statutory deadlines provided in the Act. In our considered opinion, if the arguments of the Ld. CIT DR are to be appreciated that the ld. JCIT need not apply his mind while granting approval of the draft

P a g e | 7 ITA Nos. 6347 to 6349/Del/2025 Soni Commercial Enterprises Pvt. Ltd. (AYs: 2014-15 to 2016-17) assessment orders u/s 153D of the Act as it is not provided in section 153D of the Act, then it would make the entire approval proceedings contemplated u/s 153D of the Act otiose. The law provides only the Ld. AO to frame the assessment, but, certain checks and balances are provided in the Act by conferring powers on the ld. JCIT to grant judicious approval u/s 153D of the Act to the draft assessment orders placed by the Ld. AO.

Order pronounced in the open court on 30.07.2026

Sd/- Sd/- (Sanjay Awasthi) (Anubhav Sharma) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated 30.07.2026 Rohit, Sr. PS

P a g e | 8 ITA Nos. 6347 to 6349/Del/2025 Soni Commercial Enterprises Pvt. Ltd. (AYs: 2014-15 to 2016-17) Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT

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