DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 27, NEW DELHI vs. PARVESH KUMAR, DELHI

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ITA 8453/DEL/2025Status: DisposedITAT Delhi08 April 2026AY 2011-125 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the date of reckoning for calculating the six assessment years for reopening in the case of a non-searched person is when the seized material was handed over to the AO. Following precedents, the CIT(A)'s conclusion that the assessment orders were liable to be annulled was upheld.

What were the facts?

A search and seizure operation in the Navin Mahipal Group led to documents pertaining to the assessee being found. Notices under section 153C of the Income Tax Act were issued. The CIT(A) noted that the seized material was handed over to the AO in FY 2020-21, and the AO reopened cases for AYs 2010-11 and 2011-12.

What were the issues?

Whether assessment orders passed under section 153C r.w.s 143(3) are liable to be annulled when the seized material was handed over to the AO after the relevant assessment years, considering the limitation period for reopening.

Which sections of the Income-tax Act were involved?

Section 153C,Section 143(3),Section 127,Section 153A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, “G” BENCH, DELHI

Before: SHRI ANUBHAV SHARMA&

For Appellant: Ms. Monika Ghai, Adv
Hearing: 01.04.2026Pronounced: 08.04.2026

O R D E R PER ANUBHAV SHARMA, JM:

These are appeals preferred by the revenue against the orders of the Ld. Commissioner of Income-tax (Appeals)-31 (hereinafter referred to as the First Appellate Authority or ‘the ld. FAA’ for short) in appeals filed before P a g e | Parvesh Kumar (AYs: 2010-11 & 2011-12) him against the orders of the ld. Assessing Officer (hereinafter referred to as the Ld. AO, for short) passed u/s 153C r.w.s. 143(3) of the Income-tax Act, 1961 (hereafter referred to as ‘the Act’). Further details of the orders of the lower authorities are as under:-

ITA No. & Ld. FAA who Appeal No. & Date of order AO who passed the AY passed the appellate of the Ld. FAA assessment order & order Date of order 8452/D/25 CIT(A)-31, Delhi DIN & Order : DCIT, Central 2010-11 ITBA/APL/S/250/2025- Circle-27 26/1079427771(1) Dated 30.03.2023 Dated 08.08.2025 8453/D/25 CIT(A)-31, Delhi DIN & Order : DCIT, Central 2011-12 ITBA/APL/S/250/2025- Circle-27 26/1079428272(1) Dated 30.03.2023 Dated 08.08.2025

2.

Heard and perused the record. The ld. DR has relied the grounds as raised. The facts of the case are that a search and seizure operation in NavinMahipal Group was conducted on 16/10/2019 and subsequently for the searches were also conducted at the premises of Shri Mahesh Nagar and Shri Robert Vadra on 04/03/2020. The case of the appellant was centralised u/s 127 of the Act from Faridabad to New Delhi on 20/11/2020. During the course of search and seizure operation u/s 132 of the Act at the premises of Shri NavinMahipal, a number of documents containing information pertaining to the appellant were found and seized. Accordingly, notices u/s P a g e | Parvesh Kumar (AYs: 2010-11 & 2011-12) 153C of the Act were issued in the case of the appellant for AYs 2010-11 to 2019-20 on 31/03/2022.

3.

Ld. CIT(A) has observed that it does not emanate not from record as to when the seized material was handed over to the AO but it is seen that the case of the appellant was centralized u/s 127 of the Act from Faridabad to New Delhi on 20/11/2020. Therefore, the date 20/11/2020 may be taken as the date on which the material was handed over to the AO. That is to say that the material was handed over to the AO in FY 2020-21.

4.

Ld. CIT(A) then has observed that where FY 2020-21 is the year in which the material was handed over to the AO, the AO could have reopened the cases for AYs 2012-13 to 2021-22 u/s 153C of the Act since the escaped income as represented in the form of an identified asset was likely to exceed Rs. 50 Lakhs in terms of the provisions of the 4th proviso to section 153A of the Act. There upon ld. CIT(A) has taken into consideration the law laid by Hon’ble Delhi High Court in the case of Ojjus Medicare ((2024) 465 ITR 101 (Del), to hold that the assessment order passed by the AO are liable to be annulled.

P a g e | Parvesh Kumar (AYs: 2010-11 & 2011-12) 5. As, the law stands settled by decision of Hon’ble Supreme Court in CIT vs. Jasjit Singh (2023) 458 ITR 423 (SC) and Hon’ble Delhi High Court decision in case of CIT Vs. RRJ Securities Ltd. (2016) 380 ITR 612 (Del) and PCIT (Central-1) Vs. Ojjus Medicare Pvt. Ltd. (2024) 465 ITR 101 (Del) that the date of reckoning of calculating 6 assessment years for reopening post search assessment in case of Non searched person would be when the seized material was handed over to the assessing officer of the next searched person of the recording of satisfaction note u/s 153C by concerned assessing officer of the searched person. The conclusion drawn by ld. CIT(A) require no interference. The grounds have no substance. The appeals of the department are accordingly dismissed.

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