DCIT, CENTRAL CIRCLE-28, NEW DELHI, NEW DELHI vs. ARUN GUPTA, NEW DELHI

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ITA 3683/DEL/2025Status: HeardITAT Delhi05 December 2025AY 2011-12Bench: SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)4 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessment years 2011-12 and 2012-13 were beyond the 10-year block period, as reckoned from the satisfaction date under Section 153C. Therefore, the assessment orders were considered invalid.

What were the facts?

The Revenue filed appeals against the orders of the CIT(A) for Assessment Years 2011-12 and 2012-13. The Assessee argued that the assessment years were beyond the 10-year block period as per Section 153C of the Act, based on the satisfaction date.

What were the issues?

Whether the assessment years 2011-12 and 2012-13 are beyond the 10-year block period for the purpose of Section 153C, considering the date of satisfaction.

Which sections of the Income-tax Act were involved?

Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SHRI YOGESH KUMAR U.S. & SHRI AVDHESH KUMAR MISHRA

For Appellant: Ms. Chinu Bhasin, Adv
Hearing: 02/12/2025Pronounced: 05/12/2025

ORDER

PER YOGESH KUMAR, U.S. JM:

1.

The captioned appeals are filed by the Revenue against the orders of Ld. Commissioner of Income Tax (Appeals)-25 (‘Ld. CIT (A)’ for short), New Delhi dated 28/02/2025for the Assessment Year 2011-12 & 2012- 13 respectively.

2.

The Ld. Counsel for the Assessee submitted that the A.O. made protective addition in the hands of the Assessee and substantive addition has been made in the hands of M/s Transline Technologies Ltd. The Ld. Counsel further submitted that the Co-ordinate Bench of the Tribunal in the case of DCIT Vs. M/s Transline Technologies Ltd. in and the other connected matters vide order dated 07/11/2025, held that the assessment years under consideration therein i.e. Assessment Year 2011-12 to 2012-13 are beyond the period of 10 years and accordingly, set aside the assessment orders therein by following the ratio laid down by the Hon'ble Jurisdictional High Court in the case of Ojjus Medicare Pvt. Ltd. reported in (2024) 161 taxmann.

Com 160 Delhi dated 03/04/2024. Therefore, submitted that the ratio laid down in the case of Ojjus Medicare (supra) and by the Tribunal in the case of M/s Transline Technologies Ltd. (supra), squarely applicable, thus sought for dismissal of the Appeals of the Revenue.

3.

Per contra, the Ld. Departmental Representative relying on the assessment orders, sought for allowing the Appeals.

4.

We have heard both the parties and perused the material available on record. The Co-ordinate Bench of the Tribunal in the case of M/s Transline Technologies Ltd. (supra), while declaring the assessment years under consideration thereon are beyond the block period of 10 years, wherein substantial addition has been made, by following the ratio laid down in the case of Ojjus Medicare (supra), held as under:-

"The law as interpreted by the Hon'ble Supreme Court and the Delhi High Court as above, declares that as per provisions of section 153C of the Act, deemed to be the date of receipt of books of account/materials/asset, the commencement date for computation of the six/ten assessment years is belonging/pertaining to non-searched person, by the jurisdictional recording of the satisfaction u/s 153C in the case of the non-searched person Assessing Officer of the non- searched person. In other words, date of becomes date of search in the case of nonsearched person the assessee in the present case].

In the instant case of the assessee (non-searched person), as the satisfaction i.e. 17/02/20222.

In light of the decision of the Hon'ble Supreme Court and Delhi High Court [supra], the impugned A.Y 2011-12 and AY 2012-13 would, therefore, fall beyond the period of six/ten assessment years as reckoned with reference to the date of recording of satisfaction by the assessing officer of the non-searched person. We therefore, have no hesitation in upholding the decision of the CIT(A) and quashing the impugned assessment order having been made without legal and valid assumption of jurisdiction. Accordingly, the assessment of the A.Ys under consideration for AY 2011-12 and AY 2012-13 are considered as beyond the block period of 10 assessment years and hence invalid."

5.

In view of the above, since there is no change of circumstances, by following the ratio laid down in the case of Ojjus Medicare (supra), the assessment years under consideration i.e. Assessment Year 2011-12 and 2012-13 are being beyond block period of 10 Assessment Years, the same cannot be held to be valid. Finding no merits in the grounds of appeal of the Revenue, the Grounds of Appeal of the Revenue are dismissed. and 3684/Del/2025 are dismissed. Order pronounced in the open court on 05th December, 2025 Sd/- Sd/-

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