PR. COMMISSIONER OF INCOME TAX-12 vs. AVDESH MISHRA

$~56 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 547/2023

BDR FINVEST PRIVATE LIMITED

.....Petitioner Through: Ms. Kavita Jha, Sr. Adv. with Mr. Vaibhav Kulkarni, Ms. Aabgina and Mr. Hinashu Aggarwal, Advs.

versus

DEPUTY COMMISSIONER OF INCOME TAX & ANR. .....Respondents Through: Mr. Debesh Panda, Sr.SC, Mr.Vikramaditya Singh and Ms.Zehra Khan, Jr. SCs

CORAM:

HON'BLE MR. JUSTICE V. KAMESWAR RAO

HON'BLE MR. JUSTICE VINOD KUMAR

O R D E R %

11.08.2025 CM APPL. 49201/2025 1. This is an application seeking early hearing of the writ petition. 2. For the reasons stated in the application and Mr. Panda do not seriously contest the application, the same is allowed. The writ petition is taken up for hearing. 3. The application is disposed of. W.P.(C) 547/2023 4. This petition has been filed by the petitioner with the following prayers: “(a) issue a writ and/or order and/or direction in the nature of mandamus/certiorari or any other 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 20/08/2025 at 12:31:43

appropriate writ, order or direction quashing the impugned order dated 28.07.2022 passed by Respondent No.1 under section 148A(d) of the Act; (b) issue writ and/or order and/or direction in the nature of mandamus or any other appropriate writ, order or direction quashing the impugned notice dated 29.07.2022 issued under section 148 of the Act and all proceedings/ actions consequent thereto for assessment year 2015-16; (c) Issue writ of certiorari or writ, order or direction in the nature of certiorari, or any other appropriate writ, order or direction under Article 226 / 227 of the Constitution of India restraining the Respondents from continuing with the assessment proceedings pursuant to the impugned order dated 28.07.2022 passed under section 148A(d) of the Act, for assessment year 2015-16 and all actions/proceedings consequential thereto”

Viable Management Consultants Private Limited vs. Income Tax Officer & Ors., wherein a similar issue arose relatable to the assessment year 2015-2016 and this court has set aside the order passed under Section 148 (A) (d), which was followed by a notice dated 25.07.2022 issued under Section 148 of the Act. 7. Mr. Panda, learned counsel appearing for the respondent do not contest the applicability of the judgment of the Supreme Court in Union of India and Ors. Vs. Rajeev Bansal (supra) as followed by this court in Makemytrip India Pvt. Ltd. V. Deputy Commissioner of Income Tax Circle 16 (1) Delhi & Anr. and also in the case of Mectech Kitfabs Pvt. Ltd. Vs. DCIT Circle 16 (1) New Delhi & Anr. 8. If that be so, we reproduce paragraphs 11, 12, 13 14 of the judgment of this court in Mectech Kitfabs Pvt. Ltd. Vs. DCIT Circle 16 (1) New Delhi & Anr. as under: “11. It is relevant to refer to paragraph 19(e) and 19(f) from the decision of the Supreme Court in Union of India and Ors. v. Rajeev Bansal (supra), which sets out the concession as made on behalf of the Revenue: “e. The Finance Act 2021 substituted the old regime for re-assessment with a new regime. The first proviso to Section 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 Section 149(1)(b) is read with TOLA, then all the notices issued between 1 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: 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 20/08/2025 at 12:31:43

f. The Revenue concedes that for the assessment year 2015-16, all notices issued on or after 1 April 2021 will have to be dropped as they will not fall for completion during the period prescribed under TOLA;” 12. In view of the above concession, the impugned notice and the proceedings relating thereto are required to be set aside. We may also note the decision of the Supreme Court in Deepak Steel and Power Ltd. v. Central Board of Direct Taxes and Ors.: Civil Appeal No.5177/2025, decided on 02.04.2025. The said appeal arose from orders passed by the Hon’ble High Court of Orissa and Cuttack declining to entertain batch of petitions filed by the Assessees. The attention of the Supreme Court was drawn to the concession made on behalf of the Revenue in Union of India & Ors. v. Rajeev Bansal (supra) and noting the same, the Supreme Court allowed the appeals. The relevant extract of the said decision is set out below: “4. The learned counsel appearing for the revenue with his usual fairness invited the attention of this Court to a three judge bench decision of this Court in Union of India and Ors. v. Rajeev Bansal, reported in 2024 SCC OnLine SC 2693, more particularly, paragraph 19(f) which reads thus:- “19. (f) The Revenue concedes that for the assessment year 2015-2016, all notices issued on or after April 1, 2021 will have to be dropped as they will not fall for completion during the period prescribed under the Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.” 5. As the revenue made a concession in the aforesaid decision that is for the assessment year 2015-2016, all notices issued on or after 1st April, 2021 will have to be dropped as they would not fall for completion during the period prescribed under the taxation and other laws (Relaxation and Amendment of certain Provisions Act, 2020). Nothing further is required to be adjudicated in this matter as the notices so far as the present litigation is concerned is dated 25.6.2021. 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 20/08/2025 at 12:31:43

V. KAMESWAR RAO, J

VINOD KUMAR, J AUGUST 11, 2025 cd

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 20/08/2025 at 12:31:43