SANJEEV KUMAR AGGARWAL,NEW DELHI vs. DCIT, CIRCLE-52(1), CIVIC CENTRE, DELHI

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ITA 6208/DEL/2025Status: DisposedITAT Delhi09 January 2026AY 2015-16Bench: SHRI MAHAVIR SINGH (Vice President), SHRI AMITABH SHUKLA (Accountant 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 considered the decision of the Hon'ble Supreme Court in UOI vs. Rajeev Bansal and the Hon'ble Delhi High Court in Sarthak Gupta vs. ITO and IBIBO Group Pvt. Ltd. vs. ACIT. It was held that the notice issued under section 148 of the Act on 26.07.2022 was barred by limitation.

What were the facts?

The assessee's appeal arises from an assessment framed under section 147 read with section 144B of the Income Tax Act, 1961, for AY 2015-16. The primary issue concerns the limitation period for issuing the notice under section 148. The assessee argued that the notice dated 26.07.2022 was issued beyond the prescribed limitation period.

What were the issues?

Whether the notice issued under section 148 of the Income Tax Act, 1961, for AY 2015-16, dated 26.07.2022, is barred by limitation.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 148,Section 149,Section 151

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, DELHI BENCH ‘A’ NEW DELHI

Before: SHRI MAHAVIR SINGH

Hearing: 5.1.2026Pronounced: 9.1.2026

ORDER PER MAHAVIR SINGH, VP:

This appeal filed by the Assessee is arising out of the Ld. CIT(A)/NFAC, Delhi in Appeal No. NFAC/2014-15/10278469 dated 18.09.2025. Assessment was framed by the AO/NFAC, Delhi for the AY 2015-16 u/s. 147 read with section 144B of the Income Tax Act, 1961 (hereinafter referred as the Act) vide order dated 25.5.2023.

2.

At the outset, Ld. Counsel for the assesse first of all argued the issue of limitation raised vide Ground No. 1 which reads as under:-

“That under the facts and circumstances, notice u/s 148 dated 26.7.2022 is barred by limitation, as the limitation for issuing notice u/s. 148 for AY 2015-16 stood ended on 31.3.2022, more so, since, under the facts, AY 15-16 was not covered by TOLA as the normal limitation period was to expire on 31.3.02 and not on 30.6.21 and also being bared by limitation as Revenue conceded before Hon’ble Supreme Court in case of Rajeev Bansal that all notices issued for AY 2015-16 have to be dropped.”

3.

Ld. Counsel for the assessee stated that the assessment order is barred by limitation in view of the decision of the Hon’ble Supreme Court of India in the case of UOI vs. Rajeev Bansal (2024) 167 taxmann.com 70 (SC). Ld. Counsel for the assessee further stated that the assessment has been framed on the basis of second notice dated 26.7.2022 issued u/s. 148 of the Act. He explained the chronology wise list of relevant events, which reads as under:-

Date Event 1st notice u/s. 148 issued 22.06.2021 04.05.2022 Decision of Hon’ble Supreme Court in case of UOI vs. Ashish Agarwal 21.05.2022 Notice u/s. 148A(b) issued 06.06.2022 Reply to Notice u/s. 148A(b) filed 26.07.2022 Order u/s. 148A(d) passed 2nd notice u/s. 148 issued 26.07.2022 Assessment completed based on 2nd notice u/s. 148 dated 25.05.2023 26.7.2022.

3.1 Ld. Counsel for the assessee further argued that in this case the alleged escapement of income was more than Rs. 50 lacs and hence, notice u/s. 148 could have been issued within 6 years from the end of the relevant assessment year i.e. upto 31.03.2022. He further stated that the matter was not getting time barred between 20.03.2020 to 31.3.2021, therefore, TOLA provisions were not applicable. He stated that Revenue through ASG itself conceded in the case of UOI vs. Rajeev Bansal that TOLA provisions are not applicable for AY 2015-16, therefore, all notice issued after 1.4.2021 under un-amended provisions will have to be dropped. He further stated that notice for AY 2015-16 could have been issued after 31.3.2022, however, since the impugned notice issued u/s. 148 was issued on 26.7.2022, hence, it is barred by limitation. Ld. Counsel for the assessee cited the relevant extract of the judgment in the case of UOI vs. Rajeev Bansal, which reads as under:-

“19.Mr. N. Venkataraman, learned Additional Solicitor General of India, made the following submissions on behalf of the Revenue: a. b. c. d………… e. The Finance Act 2021 substituted the old regime for reassessment with a new regime. The first proviso to Sec. 149 does not expressly bar the application of TOLA. Section 3 of TOLA applies to the entire Income Tax Act, including Sections 149 and 151 of the new regime. Once the first proviso to Sec. 149(1)(b) is read with TOLA, then all the notices issued between 1st April, 2021 and 30 June, 2021 pertaining to assessment years 2013-14, 2014-15, 2015-16, 2016-17, and 2017-18 will be within the period of limitation as explained in the tabulation below: Assessment Within 3 Expiry of Within six Expiry of year years Limitation years Limitation read with read with TOLA for TOLA for (2) (4) (1) (2) (3) (4) (5) 2013-14 31.3.2017 TOLA not 31.3.2020 30.6.2021 applicable 2014-15 31.3.2018 TOLA not 31.3.2021 30.6.2021 applicable 2015-16 31.3.2019 TOLA not 31.3.2022 TOLA not applicable applicable 2016-17 31.3.2020 30.6.2021 31.3.2023 TOLA not applicable 2017-18 31.3.2021 30.6.2021 31.3.2024 TOLA not applicable f. The Revenue concedes that for the assessment year 2015-16, all notices issued on or after 1st April, 2021 will have to be dropped as they will not fall for completion during the period prescribed under TOLA.” …..114. In view of the above discussion, we conclude that: a. After 1 April, 2021, the Income Tax Act has to be read along with the substituted provisions. b. TOLA will continue to apply to the Income Tax Act after 1 April 2021 if any action or proceeding specified under the substituted provisions of the Income Tax Act falls for completion between 20 March 2020 and 31st March 2021; c. Section 3(1) of TOLA overrides Section 149 of the Income Tax Act only to the extent of relaxing the time limit for issuance of reassessment notice under section 148.” 3.2 Ld. Counsel for the assessee also filed the copies of judgement of the Hon’ble Delhi High Court in the case of Sarthak Gupta vs. ITO [2025] 179 taxmann.com 572 (Delhi) and IBIBO Group Pvt. Ltd. vs. ACIT (WP©) 17639/2022 (DHC) dated 13.12.2024 wherein, exactly on identical facts, even the same date of notice was issued u/s. 148 of the Act on 26.07.2022 for the assessment year 2015-16 was held as barred by limitation. When these facts were confronted to the Ld. CIT(DR), he could not controvert the above fact situation.

4.

After hearing the rival contentions and gone through the above noted facts and the decision of the Hon’ble Supreme Court in the case of UOI vs. Rajeev Bansal (Supra) and also decision of Hon’ble Delhi High Court in the case of Sarthak Gupta vs. ITO and IBIBO Group Pvt. Ltd. vs. ACIT (Supra). We hold that the notice issued u/s. 148 of the Act dated 26.07.2022 is barred by limitation. Accordingly, assessment completed on 25.05.2023 based on second notice issued u/s. 148 of the Act dated 22.07.2022 is barred by limitation and accordingly, the same is set aside. Hence, the appeal of the assessee is allowed. Order pronounced in the Open Court on 9.01.2026. Sd/- Sd/- (AMITABH SHUKLA) (MAHAVIR SINGH) ACCOUNTANT MEMBER VICE PRESIDENT SRBhatnaggar Date: 9-01-2026

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