ANANYA VIR vs. ASSISTANT/ DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI AND ANR

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W.P.(C)/7473/2025HC DelhiDLHC01034201202506 January 2026Bench: HON'BLE MR. JUSTICE DINESH MEHTA,HON'BLE MR. JUSTICE VINOD KUMAR5 pages
AI SummaryPartly Allowed

What did the High Court hold?

The High Court allowed the writ petitions, disposing of them with specific directions. The Court ordered that Manit Rastogi and Sonali Rastogi would each deposit Rs. 1,25,00,000 as self-assessment tax/advance tax by January 15, 2026. Upon production of the deposit challan, the entire seized jewellery, bullion, and cash/forex (approximately 6.862 kg of gold jewellery & bullion and Rs. 40,00,000 in cash/forex) were to be released within seven days. The Court explicitly stated that it had not made any findings or observations on the merits of the assessees' contention that the seized items were duly explained. Both the petitioners and the respondent-Department were left free to take their respective pleas at the appropriate stage. The decision was influenced by the fact that some petitioners were senior citizens or young individuals.

What were the facts?

The petitioners, family members, filed writ petitions seeking the release of movable assets, including gold jewellery, bullion, and cash/forex, seized during a search conducted by the Income Tax Department between December 17-20, 2024. The Department had not finalized proceedings under Section 158BC of the Income Tax Act, 1961. The petitioners asserted they regularly filed returns and paid taxes, and that the seized items were explainable. One petitioner, Ms. Ananya Vir, is scheduled to marry in March 2026, and the jewellery holds emotional significance. The petitioners offered to furnish solvent security equal to the value of the seized items, estimated at approximately Rs. 5,95,00,000 for jewellery and bullion, plus Rs. 40,00,000 in cash/forex.

What were the issues?

1. Whether the movable assets seized during the search, including gold jewellery, bullion, and cash/forex, should be released pending finalization of proceedings under Section 158BC of the Income Tax Act, 1961, given the petitioners' offer to furnish security. Assessee's contentions: The petitioners argued that they are regular taxpayers and that all seized items are explainable. They highlighted the impending marriage of one petitioner and the emotional attachment to the jewellery. They offered to furnish solvent security equivalent to the value of the seized items, which they contended would be higher than any potential tax demand. Revenue's contentions: The respondent-Department objected to the release and proposed that the petitioners deposit an amount equal to their probable tax liability as advance tax or self-assessment tax to protect the revenue's interest in case a demand is raised.

Which sections of the Income-tax Act were involved?

Section 158BC

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Heard together (5 matters)

W.P.(C) 7448/2025
W.P.(C) 7449/2025
W.P.(C) 7450/2025
W.P.(C) 7451/2025
W.P.(C) 7452/2025

Read from the judgment's own cause title. This page is filed under one of them.

W.P.(C) 7448/2025 and connected matters Page 1 of 5 $~13 to 18 * IN THE HIGH COURT OF DELHI AT NEW DELHI %

Date of Decision : 06.01.2026 + W.P.(C) 7448/2025 CM APPL. 41160/2025 KOSHALIYA DEVI RASTOGI .....Petitioner Through: Mr. Sachit Jolly, Sr. Adv. with Mr. Rashi Khanna, Mr. Devansh Jain, Mr. Sohum Dua and Mr. Abhyudaya Bajpyee, Ms. Manvi and Mr. Ghunain Siddiqui, Advs. versus ASSISTANT/ DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI AND ANR .....Respondents Through: Mr. Gaurav Gupta, SSC, Mr. Shivendra Singh and Mr. Yojit Pareek, JSC and Mr. Surya Jindal, Adv. 14 + W.P.(C) 7449/2025 CM APPL. 41156/2025 SONALI RASTOGI .....Petitioner Through: Mr. Sachit Jolly, Sr. Adv. with Mr. Rashi Khanna, Mr. Devansh Jain, Mr. Sohum Dua and Mr. Abhyudaya Bajpyee, Ms. Manvi and Mr. Ghunain Siddiqui, Advs. versus ASSISTANT/ DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI AND ANR .....Respondents Through: Mr. Gaurav Gupta, SSC, Mr. Shivendra Singh and Mr. Yojit Pareek, JSC and Mr. Surya Jindal, Adv. 15 + W.P.(C) 7450/2025 CM APPL. 41193/2025 MANIT RASTOGI .....Petitioner Through: Mr. Sachit Jolly, Sr. Adv. with Mr. Rashi Khanna, Mr. Devansh Jain, Mr. Signed By:PRAMOD KUMAR VATS Signing Date:09.01.2026 11:40:17 Signature Not Verified

W.P.(C) 7448/2025 and connected matters Page 2 of 5 Sohum Dua and Mr. Abhyudaya Bajpyee, Ms. Manvi and Mr. Ghunain Siddiqui, Advs. versus ASSISTANT DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI AND ANR .....Respondents Through: Mr. Gaurav Gupta, SSC, Mr. Shivendra Singh and Mr. Yojit Pareek, JSC and Mr. Surya Jindal, Adv. 16 + W.P.(C) 7451/2025 CM APPL. 41164/2025 DHIRENDRA VIR RASTOGI .....Petitioner Through: Mr. Sachit Jolly, Sr. Adv. with Mr. Rashi Khanna, Mr. Devansh Jain, Mr. Sohum Dua and Mr. Abhyudaya Bajpyee, Ms. Manvi and Mr. Ghunain Siddiqui, Advs. versus ASSISTANT/ DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI AND ANR .....Respondents Through: Mr. Gaurav Gupta, SSC, Mr. Shivendra Singh and Mr. Yojit Pareek, JSC and Mr. Surya Jindal, Adv. 17 + W.P.(C) 7452/2025 CM APPL. 41199/2025 ARYAMAN VIR .....Petitioner Through: Mr. Sachit Jolly, Sr. Adv. with Mr. Rashi Khanna, Mr. Devansh Jain, Mr. Sohum Dua and Mr. Abhyudaya Bajpyee, Ms. Manvi and Mr. Ghunain Siddiqui, Advs. versus ASSISTANT/ DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI AND ANR .....Respondents Signed By:PRAMOD KUMAR VATS Signing Date:09.01.2026 11:40:17 Signature Not Verified

W.P.(C) 7448/2025 and connected matters Page 3 of 5 Through: Mr. Gaurav Gupta, SSC, Mr. Shivendra Singh and Mr. Yojit Pareek, JSC and Mr. Surya Jindal, Adv. 18 + W.P.(C) 7473/2025 CM APPL. 41194/2025 ANANYA VIR

.....Petitioner Through: Mr. Sachit Jolly, Sr. Adv. with Mr. Rashi Khanna, Mr. Devansh Jain, Mr. Sohum Dua and Mr. Abhyudaya Bajpyee, Ms. Manvi and Mr. Ghunain Siddiqui, Advs. versus ASSISTANT/ DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI AND ANR .....Respondents Through: Mr. Gaurav Gupta, SSC, Mr. Shivendra Singh and Mr. Yojit Pareek, JSC and Mr. Surya Jindal, Adv. CORAM: HON'BLE MR. JUSTICE DINESH MEHTA HON'BLE MR. JUSTICE VINOD KUMAR DINESH MEHTA, J. (ORAL) 1. By way of present batch of Writ Petitions, the petitioners (who are family members) have prayed that the movable assets, more particularly the gold jewellery, bullion, cash/forex and other valuable articles seized during the course of search conducted at their premises between 17.12.2024 and 20.12.2024 by the respondent-Income Tax Department be directed to be released, as the Department has not even finalized the proceedings under Section 158BC of the Income Tax Act, 1961(hereinafter referred to as ‘the Act of 1961’). 2. Mr. Sachit Jolly, learned Senior Counsel for the petitioner argued that Signed By:PRAMOD KUMAR VATS Signing Date:09.01.2026 11:40:17 Signature Not Verified

W.P.(C) 7448/2025 and connected matters Page 4 of 5 the petitioners are assessees and have been furnishing their returns and paying applicable income tax regularly. 3. It was asserted that during the course of search, the Department alleged above referred valuables to be out of the undisclosed income and seized them, though every seized article is explained/explainable. 4. He nevertheless submitted that Ms. Ananya Vir, petitioner in W.P.(C) No. 7473/2025 is getting married in March, 2026, for which the above articles are required as the members of the family have emotional attachment with the jewellery. 5. While praying for release of these articles, he submitted that the petitioners are prepared to furnish solvent security equal to the value of the jewellery and cash, though he argued that the demand, (if raised) qua the above referred seized jewellery, cash and bullion would be much lesser than their value, which even as per the department valuer is about Rs.5,95,00,000/- (apart from the cash/forex amounting to about Rs.40,00,000/-). 6. Learned Counsel for the respondent-Department, on the other hand objected to the petitioners’ prayer and submitted that the petitioners be directed to deposit an amount equal to the probable tax liability, as advance tax/self-assessment tax for Assessment Year 2025-26 so that in case, any demand is raised, the interest of Revenue remains protected. 7. Though with some reluctance, however on instructions, Mr. Sachit Jolly, learned Senior counsel for the petitioners agreed to the proposal so made by Mr. Gaurav Gupta, learned Senior Standing Counsel for the respondent-Department. He offered that the petitioners namely Sonali Rastogi and Manit Rastogi would deposit Rs.1,25,00,000/- each within a Signed By:PRAMOD KUMAR VATS Signing Date:09.01.2026 11:40:17 Signature Not Verified

W.P.(C) 7448/2025 and connected matters Page 5 of 5 period of ten days, which may be adjusted against the demand, if raised, against the petitioners. 8. In view of the above and considering that some of the petitioners are either senior citizens of more than eighty years of age or children below thirty years of age, we are persuaded to accede to the proposals so made by the learned counsel for the petitioners. 9. The petition is, therefore, allowed by directing as under : (i). The petitioner namely Manit Rastogi (in W.P.(C) 7450/2025) and Sonal Rastogi in (W.P.(C) 7449/2025) shall deposit Rs.1,25,00,000/- each as self- assessment tax/advance tax on or before 15.01.2026. (ii). Upon aforesaid amount being deposited and a copy of the challan produced before the respondent No.1 (Assistant/Deputy Commissioner), entire jewellery, bullion and cash/forex seized (approximately 6.862 Kg gold jewellery & bullion and Rs.40,00,000/- as cash/forex) shall be released within a period of seven days. 10. All the Writ Petitions along with pending applications, stand disposed of, accordingly. 11. Needless to observe that this Court has not recorded any finding or made observation in relation to the merit of the contention of the assessees that the jewellery, bullion and cash/forex are duly explained. The petitioners so also respondent-Department shall be free to take their respective pleas, at appropriate stage. DINESH MEHTA, J VINOD KUMAR, J JANUARY 6, 2026/ss Signed By:PRAMOD KUMAR VATS Signing Date:09.01.2026 11:40:17 Signature Not Verified

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