DCIT CC -15, NEW DELHI vs. SHIVA CONSULTANTS PVT. LTD., NEW DELHI

These Revenue’s three appeals to 4124/Del/2025, for A.Ys. 2010-11, 2013-14 & 2015-16, arise against the CIT(A)-26, New Delhi’s common order dated 27.02.2025 in case Nos. 26/10063/2009-10, 26/10145/2012-13 and 26/10653/2014-15, in proceedings u/s 153C r.w.s. 143(3) of the Income Tax Act, 1961 (in short “the Act”), respectively.

Heard both the parties at length. Case files perused.

It transpires during the course of hearing that the learned CIT(A) herein has quashed all the three section 153C r.w.s. 143(3) assessments herein; as not sustainable in law, for the precise reason that the former twin assessment years 2010-11 and 2013-14 fall beyond the statutory limitation of ten assessment years as on the date of search, which is to be calculated as on the date of necessary satisfaction to be recorded by the learned Assessing Officer under 1st proviso to section 153C(1) and in the last assessment year 2016-17, for want of the relevant pecuniary limit of Rs.50,00,000/-, respectively.

Learned CIT-DR vehemently reiterates the Revenue’s stand that the CIT(A) herein has erred in law and on facts in quashing the impugned three assessments by holding that the former twin assessment years 2010-11 and 2013-14 fall beyond the statutory framework of ten assessment years; to be counted from the end of the assessment year as on the date of recording of satisfaction, and, for the last assessment year 2015-16, he has wrongly held it as null and void for the reason that income escaping assessment is less than Rs.50,00,000/-; as the case may be.

We find no merit in either of the Revenue’s instant twin submissions. This is for the precise reason that hon’ble jurisdictional high court recent landmark decision in PCIT vs. Ojjus Medicare Pvt. Ltd. (2024) 465 ITR 101 (Del.); as followed in the CIT(A) lower appellate discussion, has already settled both these issues in the assessee’s favour and against the department thereby holding that going by section 153A(1) Explanation-I as applicable in an assessment to be framed u/s 153C of the Act, has to count ten years “from the end of the assessment year relevant to the previous year in the search is conducted...........”. We thus find merit in the assessee’s vehement submissions supporting the learned CIT(A) impugned lower appellate discussion quashing all these three assessments in very terms. The Revenue fails in it’s substantive ground raised in these three appeals therefore.

All other pleadings on merits herein stand rendered academic.