DCIT CENTRALCIRCLE-1, NEW DELHI., NEW DELHI vs. SH.PANKAJ JAIN, NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘H’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER ITA Nos.1042 to 1048 /Del/2026 Assessment Years: 2014-15 to 2020-21 DCIT, Vs. Sh. Pankaj Jain, Central Circle-1, A-2/133, Safdarjung New Delhi Enclave, New Delhi PAN: AADPJ0005H (Appellant) (Respondent) Assessee by Sh. Vinod Kumar Bindal, CA Sh. Anmol Jha, Adv. Department by Sh. Bhopal Singh, CIT(DR) Date of hearing 30.06.2026 Date of pronouncement 30.06.2026 ORDER PER SATBEER SINGH GODARA, JM These Revenue’s seven appeals ITA Nos. Nos.1042 to 1048 /Del/2026 for assessment years 2014-15 to 2020-21, arise against the Commissioner of Income Tax (Appeals) [in short, the “CIT(A)”], Delhi’s orders dated 06.11.2025 (in AYs 2014-15 & 2015-16), 08.11.2025 (in AY 2016-17) and 10.11.2025 (in AYs 2017-18 to 2020-21) having DINs and orders no. ITBA/APL/S/250/2025- 26/1082344369(1), 1082345345(1), 1082406180(1),

ITA Nos.1042 to 1048 /Del/2026

1082419911(1), 1082420387(1), 1082420965(1) and 1082421377(1), involving proceedings under section 153C r.w.s. 144C of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’); respectively. Heard both the parties. Case file perused. 2. Suffice to say, it transpires at the outset that the Revenue’s identical sole substantive ground raised in all of its instant appeals seeks to revive the Assessing Officer’s action making “protective” addition(s) involving varying sums made in the assessee’s hands in furtherance to the department’s search action carried out in M/s. Sanjay Jain group of cases on 30.06.2019. Learned CIT(A) has admittedly deleted the same in the identical lower appellate discussion under challenge. 3. That being the case, we sought to know the final status of the aforesaid “substantive” addition(s) in the hands of Mr. Jain. We are informed that the learned CIT(A)’s lower appellate order dated 31st October, 2025; as upheld in this tribunal’s order in the Revenue’s corresponding appeals ITA No.8488 to 8495/Del/2025 decided on 22.04.2026, has quashed the corresponding assessment(s) itself for want of any incriminating material found or seized during the

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ITA Nos.1042 to 1048 /Del/2026

course of search. It is in this factual backdrop that we hereby quote hon’ble jurisdictional high court’s decision in PCIT Vs. Electrical and Electronics India Pvt. Ltd. in ITA No.598/2023 decided on 31.10.2023 that such a “protective” addition hardly had any legs to stand once the corresponding substantive addition stands quashed. We thus uphold the learned CIT(A)’s lower appellate findings in very terms. 4. These Revenue’s seven appeals ITA Nos.1042 to 1048 /Del/2026 are dismissed. A copy of this common order be placed in the respective case files. Order pronounced in the open court on 30th June, 2026 Sd/- Sd/- (SANJAY AWASTHI) (SATBEER SINGH GODARA) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 30th June, 2026. RK/- Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR Asst. Registrar, ITAT, New Delhi

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