VINOD KUMAR MAHESHWARI,GURGAON vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -28, NEW DELH, DELHI

It next emerges with the able assistance coming from both the parties that the former assessee Shri Vinod Kumar Maheshwari’s seven appeals ITA Nos. 1859 to 1865/Del/2025 raise the first and foremost legal issue of validity of the impugned section 153C assessments; all framed on 23.03.2023 for want of a valid satisfaction recorded in his case. We make it clear that all these nine cases involving both these assessees, arise from the learned departmental authorities’ section 132 search action dated 18.10.2019 carried in M/s Alankit Group and related cases.

That being the case, learned counsel straightway takes us to page 219 to 225 in the paperbook compiling the searched party’s Assessing Officer’s section 153C satisfaction dated 10.03.2022 to the effect that “in view of description of the documents found and seized, I am satisfied that the documents……………… belongs to a person other than the persons searched”. This being the clinching factual position, we note that going by the amendment in section 153C(1)(a) vide Finance Act, 2015 w.e.f. 01.06.2015, the learned Assessing Officer could have treated “any money, bullion, jewellery or other valuable article or things, seized or requisition” as belongs to a person other than the searched one”. Meaning thereby that the 3 | P a g e

Learned CIT(DR) vehemently submits that such an exercise of recording section 153 satisfaction is only procedural in nature which deserves to be liberally construed as all these three statutory expressions of “belonging” or “pertaining” or “relating” to are very much interchangeable; and, therefore, we ought to uphold the impugned satisfaction recorded as per law.

We have given our thoughtful consideration to the assessee’s and the Revenue’s foregoing vehement stands. We find merit in the former assessee’s instant legal argument. Section 153C(1)(a) of the Act incorporating “belongs to” admittedly has been treated as applicable for the specified set of seized or requisitioned material in the nature of many bullion, jewellery etc., which admittedly does not include documents or books of accounts; as it has been invoked in the assessee’s/appellant’s case. This tribunal’s “third member” decision in the Prashant P. Bafna vs. ACIT IT(SS)A Nos. 119 & 120/Pune/2022 dated 08.04.2025 has 4 | P a g e

The outcome in the latter assessee; Shri Krishan Kumar Maheshwari’s twin appeals ITA Nos. 1866 & 1867/Del/2025, could hardly be any different. We notice from a perusal of case records that the learned Assessing Officer issued his section 153C notice to the assessee on 16.05.2023; and, therefore, going by section 153A Explanation 1, for the purpose of counting ten assessment years from the end of the assessment year 2024-25, the former assessment year herein A.Y. 2014-15 turns out to be beyond the maximum stipulated period which has gone unrebutted from the Revenue side. We thus quash learned Assessing Officer’s section 153C assessment framed in his case in very terms.

Coming to the latter assessment year A.Y. 2017-18, we find that the addition made in this latter assessee’s hands is only of Rs. 3,17,540/- i.e., less than the pecuniary threshold limit of Rs. 50 Lakhs. We thus invoke PCIT vs Ojjus Medicare (P.) Ltd (2024) 465 ITR 101 (Del) to quash both these assessments for the very precise reason in the assessee’s favour and against the department. These latter assessee’s twin appeals ITA Nos. 1866 & 1867 are accepted therefore.

These twin assessee’s responding nine appeals ITA Nos. 1859 to 1867/Del/2025 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 19.05.2026 .