SHREE VARINDER GHAI EDUCATIONAL SOCIETY vs. INCOME TAX OFFICER WARD EXEMPT 2(1) DELHI & ANR.

$~71 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3266/2025 and CM Nos.15405/2025, 15406/2025, 15407/2025 SHREE VARINDER GHAI EDUCATIONAL SOCIETY .....Petitioner Through: Mr Anand Chaudhuri and Mr Deepanshu Mehta, Advocates. versus INCOME TAX OFFICER WARD EXEMPT 2(1) DELHI & ANR. .....Respondents Through: Mr Abhishek Maratha, Senior Standing Counsel with Mr Apoorv Agarwal and Mr Parth Samwal, Advocates. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA O R D E R % 17.03.2025 1. The petitioner has filed the present petition, inter alia, praying as under: “(i) Allow the present Writ Petition and pass a Writ of Certiorari, Mandamus and/or any other appropriate Writ, direction or order quashing/setting aside the impugned notice issued u/s. 226(3) of the Income-tax Act, 1961 dated 04.03.2025, the impugned rectification order dated 31.03.2024 purportedly passed u/s. 154 of the Act and any adverse/coercive action(s) by the Respondent in pursuance thereof or consequence thereto qua impugned demand notice dated 23.03.2021 issued u/s. 154 of the said Act in consequence of impugned assessment order dated 23.03.2021 passed u/s. 143(3) of the Act for subject Assessment Year (AY) 2018-19; This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 23:15:06

(ii) Issue direction(s), order(s) et al. to Respondent No. 2 for adjudicating the Petitioner’s appeal qua AY 2018- 19 in a fixed time period deemed appropriate by this Hon’ble Court.” 2. The petitioner claims that it is a society registered under the Societies Registration Act, 1860 and is also registered under Section 80G of the Income Tax Act, 1961 (hereafter the Act). During the financial year, 2017- 18, the petitioner incurred a capital expenditure of ₹3,76,59,186/- for setting up an educational institution in the name of “Central Academy International School” situated at Dwarka. 3. The petitioner claims that the said amount was paid from the donations received by it and the same was duly disclosed in the schedule forming part of the return for the assessment year 2018-19. Notice under Section 143(2) of the Act was issued for scrutiny of the said return particularly in respect of expenditure for (i) charitable and religious purpose and (ii) purchase of motor vehicle. 4. The assessment proceedings culminated in an assessment order dated 23.03.2021 passed under Section 143(3) of the Act. The Assessing Officer made an addition of ₹3,76,59,186/- under Section 69C of the Act as unexplained investment and raised a demand for a sum of ₹3,98,44,390/-. 5. The petitioner has appealed the said decision before the Commissioner of Income Tax (Appeals), which is pending. In the meantime, the petitioner also filed an application for stay of the impugned demand. The said application was partly accepted and the demand was stayed subject to the petitioner depositing 20% of the impugned demand, that is, a sum of ₹79,68,878/-. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 23:15:06

also stated as under: “We assure on oath that within a period of eight weeks from today, we will get our appeal listed or we will pay the balance demand as committed by us.” 13. We have heard the learned counsel for the parties. 14. As noted above, the petitioner has already availed of its remedy of filing an appeal against the assessment order dated 23.03.2021. The petitioner’s application seeking rectification of the said assessment order is an additional proceeding instituted on the same subject. 15. Given that (a) the petitioner had furnished an undertaking to the Department to pay the remaining demand within a period of eight weeks and has not mentioned this in the petition; and (b) that the petitioner has availed of the appellate remedy, which is pending, we do not consider it apposite to entertain the present petition. 16. However, it would be open for the petitioner to approach the appellate authority for an expeditious disposal of its appeal. Needless to state that if an application is so made, the same would be considered sympathetically. 17. The petition is disposed of in the aforesaid terms. VIBHU BAKHRU, J TEJAS KARIA, J MARCH 17, 2025 RK Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 23:15:06