CBRE SOUTH ASIA PRIVATE LIMITED vs. ACIT, CIRCLE 5 (2), NEW DELHI

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ITA - 489 / 2024HC Delhi12 September 20242 pages
For Petitioner: SHASHWAT BAJPAI
AI SummaryAllowed

What did the High Court hold?

The High Court admitted the appeal, considering the issue of assessment timelines as a legal question going to the root of the assessment. The court will examine whether the final assessment order was passed in violation of the prescribed timelines.

What were the facts?

The appellant contends that the assessment completion period under Section 153(1) of the Income Tax Act for the assessment year in question ended on March 31, 2018. However, a reference to the Transfer Pricing Officer was made thereafter on September 19, 2018.

What were the issues?

Whether the final assessment order was passed in violation of the strict timelines prescribed under Section 153 of the Income Tax Act, rendering it invalid.

Which sections of the Income-tax Act were involved?

Section 153

AI-generated summary — verify with the full judgment below

$~83 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 489/2024 CBRE SOUTH ASIA PRIVATE LIMITED .....Appellant Through: Dr. Shashwat Bajpai, Mr. Sudarshan Roy and Mr. Vaibhav Singh, Advocates. versus ACIT, CIRCLE 5 (2), NEW DELHI .....Respondent Through: Mr. Sanjay Kumar, SSC. CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE RAVINDER DUDEJA O R D E R %

12.09.2024 CM APPLs. 53311-12/2024 (Exemptions) Allowed, subject to all just exceptions. These applications stand disposed of. ITA 489/2024 1. We take note of the submission addressed by Dr. Bajpai, learned counsel appearing for the appellant, who contends that for the assessment year in question, the period for completion of assessment in terms of Section 153(1) of the Income Tax Act, 1961 [‘Act’] would have come to an end on 31 March 2018. However, and as is apparent from the record, the reference to the Transfer Pricing Officer itself was made thereafter and on 19 September 2018. The matter requires consideration. 2. Notwithstanding this aspect having not been raised before the Income Tax Appellate Tribunal [‘Tribunal’], since the same is 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 27/03/2026 at 13:11:22

essentially a legal question and goes to the very root of the assessment exercise which had been undertaken, we deem it appropriate to admit the appeal on the following question of law:- A. Whether the final assessment order on 24 September 2019 passed by the Assessing Officer [‘AO’] for Assessment Year [‘AY’] 2015-16 were in violation of the strict timelines as prescribed under Section 153 of the Act and therefore invalid in the eyes of law?” 3. List again on 13.01.2025. YASHWANT VARMA, J. RAVINDER DUDEJA, J. SEPTEMBER 12, 2024/vp 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 27/03/2026 at 13:11:22

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