PRINCIPAL COMMISSIONER OF INCOME TAX-4 vs. SIWANA AGRI MARKETING LTD

As   common   question   of   law   and   facts   arise   in   this group   of   appeals   and   as   such   is   with   respect   to   same assessee   but   with   respect   to   different   assessment   years and   arising   out   of   the   impugned   common   judgment   and order   passed   by   the   learned   Tribunal,   all   these   appeals are   decided   and   disposed   of   together   by   this   common order.

Tax   Appeal   No.   663   of   2018   arising   out   of   the impugned   common   judgment   and   order   passed   by   the learned   Tribunal   passed   in   IT(SS)   A   No.138/AHD/2015 for   AY   2008­09,   by   which,   the   learned   Tribunal   has allowed  the said appeal  preferred  by the assessee  and has quashed   and   set   aside   the   proceedings   made   under Section 153(C) of the Income Tax Act. C/TAXAP/663/2018 ORDER

Tax   Appeal   No.   664   of   2018   arising   out   of   the impugned   common   judgment   and   order   passed   by   the learned Tribunal passed in T(SS) A No.137/AHD/2015  for AY   2006­07,   by   which   also,   the   learned   Tribunal   has allowed   the   appeal   preferred   by   the   assessee   and   has quashed   and   set   aside   the   proceedings   made   under Section 153(c) of the Income Tax Act.

Tax   Appeal   No.   674   of   2018   arising   out   of   the impugned   common   judgment   and   order   passed   by   the learned Tribunal passed in T(SS) A No.139/AHD/2015  for AY   2009­10,   by   which,   the   learned   Tribunal   has   allowed the said appeal preferred by the assessee and has quashed and  set aside  the  proceedings  made  under  Section  153(c) of the Income Tax Act.

Heard   Ms.   Bhatt,   learned   counsel   for   the Revenue  at length.  Assessment  proceedings  under  Section 153(C)   of   the   Income   Tax   Act   were   initiated   against   the common  assessee  on the basis of search carried out in the case   of   one   Ridhi   Siddhi   Group   Cases.   The   assessments were finalized which came to be confirmed  by the learned CIT(A)  however  on further  appeals  the proceedings  under Section  153(C)  have  been  quashed  on  the  ground  that  as no   incriminating   material   or   evidence   belonging   to   the assessee  was detected  as a result  of search  and therefore, the proceedings under Section 153(c) could not have been initiated   in   the   case   of   assessee,   the   learned   Tribunal relying  upon  the  decision  of this Court  in the case  of CIT C/TAXAP/663/2018 ORDER vs. Saumya Constructions Pvt Ltd reported in 380 ITR 429 has   set   aside   the   proceedings   under   Section   153(C).Mrs. Bhatt, learned counsel for the Revenue is not in a position to   point   out   anything   contrary   to   the   factual   matrix recorded  by the learned  Tribunal.  She is not in a position to point out anything contrary to the findings recorded by the   learned   Tribunal   that   the   additions   were   made without   reference   to   incriminating   material   found   as   a