THE PR. COMMISSIONER OF INCOME TAX -CENTRAL-1 vs. OJJUS MEDICARE PVT. LTD.

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ITA - 52 / 2024HC Delhi22 January 20242 pages
For Petitioner: RUCHIR BHATIA
AI SummaryRemanded

What did the High Court hold?

The High Court noted the submission regarding the timing of document handover relative to amendments in Section 153C and its proviso. The court decided to list the appeal with a batch of similar writ petitions for hearing.

What were the facts?

The Revenue filed an appeal against the ITAT's order, with a significant delay. The search was conducted before amendments to Section 153C, but documents were handed over to the AO after the amendments.

What were the issues?

The key issue is the applicability of amended Section 153C provisions when the search predates the amendment but the document handover to the AO occurs post-amendment.

Which sections of the Income-tax Act were involved?

Section 153C

AI-generated summary — verify with the full judgment below

$~56 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 52/2024

THE PR. COMMISSIONER OF INCOME TAX -CENTRAL-1 ..... Appellant Through: Mr. Ruchir Bhatia, Sr. Standing Counsel with Ms. Deeksha Gupta, Advs.

versus

OJJUS MEDICARE PVT. LTD.

..... Respondent

Through: None.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR

KAURAV

O R D E R %

22.01.2024 CM APPL. 3758/2024 Bearing in mind the disclosures made, the delay of 350 days in re-filing the appeal is condoned.

The application shall stand disposed of.

ITA 52/2024

1.

Notice. Although the respondent is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the appellant take steps for service upon the said respondent through all permissible modes including via approved courier service. 2. We take note of the submission of Mr. Bhatia who contends that although the search was conducted prior to the amendments introduced with effect from 01 April 2017 in Section 153C of the Income Tax Act, 1961 [“Act”], the handing over of the documents to 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 27/03/2026 at 12:44:05

the jurisdictional Assessing Officer [“AO”] occurred after that. 3. Learned counsel also draws our attention to the addition of the First Proviso to Section 153C of the Act which was introduced by way of Finance Act, 2005 with retrospective effect from 01 June 2003. 4. Since we are hearing similar issues in a batch of writ petitions which are posted on 07 February 2024, let this appeal be also included on the board of that date.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. JANUARY 22, 2024/neha

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 27/03/2026 at 12:44:05

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