MAX VENTURES INVESTMENT HOLDINGS PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI, DELHI

ITAs No.3326 &3345/Del/2025 1961 (hereinafter referred as ‘the Act’) by the DCIT, CC-27, New Delhi (hereinafter referred to as the Ld. AO).

On hearing both the sides, in regard to the present assessment year, the case of the assessee is that the assessment is beyond the period of six years from the date of recording of the satisfaction. The facts in the case are arising out of the return filed on 06.02.2015 and the subsequent search and seizure operation which was carried out on 22.08.2019 at the premises of Rupali Buildwell group. In the case of the assessee, certain documents were found of incriminating nature in the said search for which proceedings u/s 153C of the Act were initiated. Though the case of the assessee is that there were no incriminating material, but, otherwise what is relevant is that notice u/s 153C of the Act was issued on 06.08.2022 in response to which the assessee filed return of income on 05.09.2022. The copy of the satisfaction note shows the same was recorded on 15.03.2022 by the AO of the searched person and, on that date, documents were forwarded to the AO. That being the case, the search year happens to be AY 2022-23 and the six assessment years falling for consideration for reopening search assessment fall upto the year 2017-18. Thus, the present assessment year 2014-15 and 2015-16 are beyond the period of reopening of such assessment permitted under the law. For this proposition, we rely the decision of the Hon’ble Supreme Court in the case CIT-14 vs Jasjit Singh [TS-5199-SC-