DCIT, DEHRADUN vs. M/S KANATAL RESORTS & SPA P.LTD, NEW DELHI

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ITA 5579/DEL/2015Status: HeardITAT Dehradun16 January 2026AY 2009-2010Bench: Sh. Satbeer Singh Godara, Judicial Member & Sh. Manish Agarwal (Accountant Member)3 pages
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What did the Tribunal hold?

The tribunal recalled its previous order, acknowledging the higher tax effect. It then quashed the assessment made under Section 153A, as no incriminating material was found during the search for the 'unabated' assessment year, citing the Supreme Court's decision in PCIT vs. Abhisar Buildwell Pvt. Ltd.

What were the facts?

The Revenue filed a miscellaneous application to recall an earlier tribunal order that dismissed its appeal due to a low tax effect. The Revenue argued that the actual tax effect was significantly higher than the prescribed limit. The tribunal found an apparent mistake and recalled its previous order.

What were the issues?

Whether the tribunal's previous order should be recalled due to an apparent mistake regarding the tax effect. Whether an assessment under Section 153A for an 'unabated' year is sustainable without incriminating material found during a search.

Which sections of the Income-tax Act were involved?

Section 254(2),Section 153A,Section 132

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Income Tax Appellate Tribunal, DEHRADUN BENCH, DEHRADUN

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

For Appellant: Adv. &
For Respondent: Ms. Poonam Sharma, CIT-DR
Hearing: 16.01.2026Pronounced: 16.01.2026

Heard together (2 matters)

MA No. 3/DDN/2022
ITA No. 5579/Del/2015

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

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This Revenue’s miscellaneous application MA No. 3/DDN/2022 filed u/s 254(2) of the Act, seeks to recall/rectify the tribunal’s order dated 28.10.2021 dismissing it’s main appeal as involving lower than the prescribed tax effect of Rs.50 lacs as per CBDT’s Circular No. 17/2019 dated 08.08.2019.

2.

Heard both the parties at length. Case file(s) perused.

3.

Learned CIT-DR submits that our impugned order suffers from an apparent mistake since the tax effect involved in the 2 MA No. 2/DDN/2 Kantal Resorts & Spa Pvt. Ltd. Revenue’s main appeal herein is Rs.1,14,04,140/- than that of Rs.50lacs or less. The assessee is equally fair in not disputing this clinching factual position. We thus treat our impugned order dated 28.10.2021 as suffering from an apparent mistake which stands recalled in very terms. This Revenue’s miscellaneous application MA No. 3/DDN/2022 is accepted.

4.

Learned counsel next invites our attention to the CIT(A)’s lower appellate discussion at page 5 para 3.1 rejecting the assessee’s legal ground thereby concluding that it is nowhere necessary for an assessment u/s 153A of the Act that any addition made in course thereof is to be based on the corresponding seized material unearthed in the section 132 search action. It is further made clear that the impugned assessment year 2009-10 happens to be an “unabated” one as on the date of search i.e. 22.09.2011. Mr. Yadav accordingly invokes Rule 27 of the Income Tax (Appellate Tribunal) Rules that since the foregoing legal issue now stand settled in the assessee’s favour in PCIT vs. Abhisar Buildwell Pvt. Ltd. (2023) 454 ITR 212 (SC). The impugned assessment itself framed by the Assessing Officer on 24.03.2014 is non-est in the eyes of law in very terms.

3 MA No. 2/DDN/2 Kantal Resorts & Spa Pvt. Ltd.

5.

We afforded due opportunity to the department to refer to any incriminating material against the assessee found/seized during the course of search wherein no such records could be produced. That being the case, we conclude that the impugned assessment itself framed on 24.03.2014 u/s 153A of the Act is not sustainable in law for want of any incriminating material found/seized during the departmental search action. The same stand quashed in very terms therefore.

6.

All other pleadings on merits stand rendered academic.

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