LOKESH KUMAR SRIVASTAVA,GREATER NOIDA vs. DCIT, CENTRAL CIRCLE-31, DELHI

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ITA 4889/DEL/2025Status: DisposedITAT Delhi30 September 2025AY 2021-22Bench: Sh. Satbeer Singh Godara (Judicial Member)2 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 protective additions cannot be made under Section 147/148 proceedings solely to protect the Revenue's interest. Referring to a precedent, the Tribunal quashed the impugned protective additions.

What were the facts?

The assessee filed three appeals against the orders of the CIT(A) related to Assessment Years 2019-20, 2020-21 & 2021-22. The lower authorities made "protective" additions under Section 69A in proceedings under Section 147/148, while substantive additions were made in the case of a political party.

What were the issues?

Whether "protective" additions can be made under Section 147/148 proceedings when substantive additions are made in another entity's case.

Which sections of the Income-tax Act were involved?

Section 69A,Section 144,Section 147,Section 148

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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

Before: Sh. Satbeer Singh Godara

Hearing: 30.09.2025Pronounced: 30.09.2025

Heard together (3 matters)

ITA No. 4887/Del/2025
ITA No. 4888/Del/2025
ITA No. 4889/Del/2025

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

Asstt. Year : 2021-22 Lokesh Kumar Srivastava, Vs DCIT, D-801, Aarcity Regancy Park, Central Circle-31, Greater Noida West, Gaur City-2, New Delhi-110055 Bishrakh, Gautam Buddha Nagar, Uttar Pradesh-201306 (APPELLANT) (RESPONDENT) PAN No. BTRPS1830D Assessee by: Sh. Mohan Lal Sharma, Adv. Revenue by : Sh. Piyush Sinha, Sr. DR Date of Hearing: 30.09.2025 Date of Pronouncement: 30.09.2025 ORDER These assessee’s three appeals in 4888 & 4889/Del/2025 for Assessment Years 2019-20, 2020-21 & 2021-22, arise against the CIT(A)-30, New Delhi’s DIN & order No. ITBA/APL/M/250/2025-26/1077255580(1), 1077255812(1) & 1077256047(1) all dated 20.06.2025, in proceedings u/s 144 r.w.s. 147 of the Income Tax Act, 1961 (in short “the Act”), respectively.

2.

Heard both the parties at length. Case files perused.

3.

A combined perusal of the assessee’s instant three appeals reveals at the outset that both the learned lower authorities have made “protective” additions u/s 69A in his 4888 & 4889/Del/2025 Lokesh Kumar Srivastava hands in section 148/147 proceedings; involving varying sums, whereas the corresponding substantive additions have been made in the case(s) of a political party namely Public Political Party.

4.

This being the clinching factual position, the tribunal thereby quotes DHFL Venture Capital Fund Vs. ITO (2013) 34 taxmann.com 300 (Bom.) wherein their lordships have settled the issue in the assessee’s favour and against the department that such a “protective” addition could not be made in section 148/147 proceedings only to protect the Revenue’s interest and quash the impugned protective addition in very terms. Ordered accordingly.

5.

All other pleadings on merits between the parties stand rendered academic.

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