SARABJEET SINGH BEDI,NEW DELHI vs. DCIT, CENTRAL CIRCLE 20, DELHI

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ITA 4475/DEL/2025Status: DisposedITAT Delhi09 January 2026AY 2017-18Bench: SHRI S RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)1 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal observed that the notice for reopening the assessment was issued beyond three years from the relevant assessment year. The alleged escaped income was Rs. 35,00,000/-, which is below the threshold of Rs. 50,00,000/- required for reassessment beyond three years under Section 149 of the Act. Therefore, the assumption of jurisdiction for reopening was vitiated.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income-tax (Appeals) which upheld the assessment order. The primary contention was that the notice under section 148 of the Income Tax Act, 1961, was issued beyond the prescribed period of three assessment years, and the alleged escaped income did not meet the threshold for reopening beyond three years.

What were the issues?

Whether the reopening of assessment under Section 147/148 of the Income Tax Act, 1961, is valid when the notice is issued beyond three years and the alleged escaped income is below the threshold specified in Section 149 of the Act.

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3),Section 148,Section 149(1)(b),Section 149(1A)

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “A” BENCH, DELHI

Before: SHRI S RIFAUR RAHMAN & SHRI ANUBHAV SHARMA

For Appellant: Adv. Sh. Madhur Agarwal, Adv
Hearing: 03.11.2025Pronounced: 09.01.2026

This appeal is preferred by the assessee against the order dated 28.05.2025 of the Commissioner of Income-tax (Appeals)-27, New Delhi (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) in Appeals No: Delhi CIT(A)-27//11175/2016-17 arising out of the P a g e | Sarabjit Singh Bedi (AY: 2017-18) appeal before it against the order dated 25.08.2023 passed u/s 147 r.w.s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) by the ACIT, Central Circle-20, Delhi (hereinafter referred to as the Ld. AO) for AY: 2017-18.

2.

Heard and perused the records. Ld. Sr. Counsel submitted that in regards to additional legal ground no. 1 and 2, that the impugned proceedings have been initiated as a result of issuance of notice under section 148 of the Act dated 31.03.2023, which is admittedly has been issued beyond a period of three assessment years from the relevant assessment year i.e. AY 2017-18. As such, the proceedings can only be initiated beyond a period of 3 assessment years upto 10 assessment years if the alleged income escaping assessment exceeds a sum of Rs. 50, 00, 000/-, whereas, the allegation in the instant notice is only of a sum of Rs. 35, 00, 000/-. In view of the above, it is submitted that the instant proceedings are bad in law and void - ab - initio, as the notice under section 148 of the Act has been issued in violation of provisions of section 149 of the Act. Reliance is placed on the following case laws on the aforesaid proposition:

P a g e | Sarabjit Singh Bedi (AY: 2017-18)

(i) L-1 Identity Solutions Operating Company (P) Ltd. vs ACIT (Delhi HC) reported in 174 taxmann.com 969 (ii) Mohd. Athar Anjumvs ACIT (Delhi HC) reported in 174 taxmann.com 337

3.

Ld. DR however defended the issue by submitting that the provision does not call for limit to be seen for each year but the cumulative impact has to be seen.

4.

At the outset, we observe that the additional ground goes to the root of questioning the assumption of jurisdiction and is legal ground which can be decided on admitted facts. Thus admitted for adjudication.

5.

We have taken into consideration rival contention and perused record at page 56 of the paper book copy of notice u/s 148 of the Act has been provided and at page 58 copy of proforma for approval by the specified authority is provided in the same shows that in column No. 7 requiring Assessing Officer to disclose column of income which is escaped assessment the Assessing Officer mentions Rs.35,00,000/- and in column No. 9 it is specifically mention that the reopening is as per Section 149(1) (b) of the Act for a period of more than 3 years but not more than 10 years and u/s 149(1A) of the Act. In column 18 it is specifically mentioned that the conditions laid down in Section 149(1)(b)

P a g e | Sarabjit Singh Bedi (AY: 2017-18) and 149(1A) of the Act for AY: 2017-18 are fulfilled. At the time of seeking approval itself Assessing Officer has not invoked the logic relied by Ld. DR that cumulative impact for all the years to be reopened has to be seen. Admittedly, the allegation in the said notice is only of an escapement of income to the extent of Rs.35,00,000/- which certainly falls below the threshold of Rs.50,00,000/- and the assumption of jurisdiction for reopening is vitiated. Accordingly, the additional ground is sustained and the impugned assessment order is quashed. The appeal of the assessee allowed.

Order pronounced in the open court on 09.01.2026

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