BINDIA CHHABRA ,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 05, DELHI

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ITA 2369/DEL/2025Status: DisposedITAT Delhi02 December 2025AY 2009-10Bench: Sh. Satbeer Singh Godara, Judicial Member & Sh. Manish Agarwal (Accountant Member)3 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the combined approval obtained by the Assessing Officer for multiple assessees under Section 153D of the Act vitiates the entire assessment. Consequently, the impugned assessments were quashed.

What were the facts?

These appeals arise from orders of the CIT(A) concerning assessment year 2009-10, initiated under Section 153A of the Income Tax Act following a search action. The core issue is the validity of the approval obtained by the Assessing Officer.

What were the issues?

The primary issue is the validity of the Section 153D approval obtained by the Assessing Officer for multiple assessees in a consolidated manner.

Which sections of the Income-tax Act were involved?

Section 153A,Section 254,Section 153D

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: Sh. Satbeer Singh Godara & Sh. Manish Agarwal

For Appellant: Adv. &
For Respondent: Ms. Amisha S. Gupta, CIT-DR
Hearing: 02.12.2025Pronounced: 02.12.2025

Heard together (2 matters)

ITA No. 2368/Del/2025
ITA No. 2369/Del/2025

Read from the judgment's own cause title. This page is filed under one of them.

Asstt. Year : 2009-10 Bindia Chhabra, Vs DCIT, 101, Jyoti Bhawan, Commercial Central Circle-05, Complex, Dr. Mukherjee Nagar, New Delhi-110055 Delhi-110009 (APPELLANT) (RESPONDENT) PAN No. ADOPVC9460F Assessee by : Sh. Sumit Lalchandani, Adv. & Sh. Utkarsa Gupta, Adv. Revenue by : Ms. Amisha S. Gupta, CIT-DR Date of Hearing: 02.12.2025 Date of Pronouncement: 02.12.2025 ORDER Per Satbeer Singh Godara, Judicial Member: These twin assessee’s as many appeals & 2369/Del/2025, for Assessment Year 2009-10, arise against the CIT(A)-24, New Delhi’s DIN & order No. ITBA/APL/M/250/2024- 25/1073412762(1) dated 18.02.2025, in proceedings u/s 153A r.w.s. 254 of the Income Tax Act, 1961 (in short “the Act”), respectively.

3.

We next note that there arises the first and foremost issue of validity of the impugned assessments framed u/s 153A r.w.s. 254 of the Act; dated 29.04.2024, in consequence to the search action herein dated 14.07.2011 on the ground that the learned prescribed authority had not accorded a valid approval thereto u/s 153D of the Act.

4.

A combined perusal of the case records further indicates that the learned Assessing Officer had sought the prescribed authority’s combined section 153D approval involving total seven assessees which stood accepted on the very day dated 28.03.2014. We thus quote PCIT Vs. Shiv Kumar Nayyar (2024) 163 taxmann.com 9 (Del.), PCIT Vs. MDLR Hotels (P) Ltd. (2024) 166 taxmann.com 327 (Del.) and ACIT vs. Serajuddin and Co. (2024) 163 taxmann.com 118 (SC), to conclude that such a combined section 153D approval indeed vitiates the entire assessment itself to quash the impugned assessments framed in assessees’ cases. The Revenue’s vehement arguments in support thereof stand declined in very terms.

5.

All other pleadings on merits herein stand rendered academic.

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