PRINCIPAL COMMISSIONER OF INCOME TAX -1 vs. M/S ANJANEY STEELS PVT. LTD.

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ITA - 112 / 2024HC Delhi13 February 20242 pages
For Petitioner: PRASHANT MEHARCHANDANI
AI SummaryDismissed

What did the High Court hold?

The High Court found no substantial question of law and no grounds to interfere with the ITAT's order. The ITAT had noted the Assessing Officer's failure to provide reasons for satisfaction and to bring tangible material on record, and also a failure to serve a valid statutory notice.

What were the facts?

The appeal arises from reassessment proceedings initiated on allegations of accommodation entries and income from commissions. The Assessing Officer's order was found to be lacking in reasoning and evidence by the ITAT, which had upheld the deletion of additions made by the CIT(A).

What were the issues?

Whether the reassessment proceedings and additions made by the Assessing Officer were valid given the lack of reasoning and evidence, and proper statutory notice.

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

$~57 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 112/2024

PRINCIPAL COMMISSIONER OF INCOME TAX -1 ..... Appellant Through: Mr. Prashant Meharchandani, Sr. Standing Counsel along with Mr. Akshat Singh, Jr. Standing Counsel and Ms. Ritika Vohra, Adv.

versus

M/S ANJANEY STEELS PVT. LTD. ..... Respondent

Through: None.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR

KAURAV

O R D E R %

13.02.2024

CM APPLs. 8562/2024 (195 Days Delay) & 8563/2024 (18 Days Delay in Refiling)

Bearing in mind the disclosures made, the delay of 195 days in filing the appeal and the delay of 18 days in re-filing the appeal is condoned. The applications shall stand disposed of. ITA 112/2024 1. The instant appeal is directed against the order of the Income Tax Appellate Tribunal [‘ITAT’] dated 21 April 2023. The dispute itself emanates from the reassessment proceedings under Section 147 read alongwith Section 143(3) of the Income Tax Act, 1961 [‘Act’] which were initiated on an allegation of accommodation entries and 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 13:34:30

income from commissions. Those additions came to be deleted by the Commissioner of Income Tax (Appeals) [‘CIT(A)’] and which has also been affirmed by the ITAT. 2. As we view the order of assessment as framed by the Assessing Officer [‘AO’], it is ex facie evident that it is bereft of even rudimentary reasoning. We note that the ITAT in this regard had observed: “6 . On going through the Assessment Order, we find that even the reasons for recording the satisfaction, or the details of satisfaction recorded viz., name, amount, bank details, details of the accommodation entity have not even been mentioned. 7 . The Assessing Officer has not travelled even an inch beyond the allegations to prove the facts. Allegations, however strong cannot be a reason to make addition without brining any basic tangible material on record. 8. Hence, the action of the revenue is to be discharged on merits and on account of failure to serve a valid statutory notice u/s 148.”

3.

In view of the aforesaid, we find no ground to interfere with the order impugned. The appeal raises no substantial question of law. Consequently, it fails and shall stand dismissed.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. FEBRUARY 13, 2024/ RW 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 13:34:30

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