ISHA GUPTA,PITAMPURA DELHI vs. CENTRAL CIRCLE 28, DELHI, JHANDEWALAN

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ITA 4319/DEL/2025Status: DisposedITAT Delhi19 September 2025AY 2014-15Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)5 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the six-year period for issuing notice under Section 153C of the Act is calculated from the date of handing over of the material by the AO of the searched person. Since the satisfaction note was dated 18.04.2022, the six-year period would commence from FY 2022-23. Therefore, the assessment years 2013-14 and 2014-15 fell beyond this period.

What were the facts?

The assessee's return was filed in 2013. During a search in 2020, documents implicating the deceased Shri Adarsh Mohan were seized. Proceedings under Section 153C were initiated against his legal heir, Smt. Isha Gupta, on 20.05.2022.

What were the issues?

Whether the assumption of jurisdiction under Section 153C of the Act was valid given the timeline for calculating the six-year period.

Which sections of the Income-tax Act were involved?

Section 153C,Section 144,Section 147,Section 148,Section 143(3)

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Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, DELHI BENCHES: A : NEW DELHI

Before: SHRI S. RIFAUR RAHMAN & SHRI ANUBHAV SHARMA

For Appellant: Shri Raghav Sharma &, Shri Mohit Gupta, CAs; &, Ms Agni Chaudhary, Advocate
For Respondent: Shri Ajay Kumar Arora, Sr. DR
Hearing: 03.09.2025Pronounced: 19.09.2025

ORDER PER ANUBHAV SHARMA, JM: These are appeals preferred by the assessee against the orders dated 22.01.2025 and 12.06.2025 of the Commissioner of Income-tax (Appeals)-29, New Delhi (hereinafter referred to as the ld. First Appellate Authority or ‘the Ld. FAA’ for short) in Appeals No..CIT(A), Delhi-29, 10187/2012-13 and CIT(A), Delhi-29, 10507/2013-14 arising out of the appeals before it against the orders dated 07.02.2023 u/s 144 r.w.s. 153C of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’) DCIT, Central Circle-28, New Delhi (hereinafter referred to as the Ld. AO).

ITAs No.1764 & 4319/Del/2025

2.

On hearing both the sides, we find that the assessee’s return was originally filed on 29.07.2013. Subsequently, during search and seizure operations in the case of Shri Manoj Kumar Singh and Associates on 14.10.2020, alleged incriminating documents were found from the premises in the name of Shri Adarsh Mohan and seized. Shri Adarsh Mohan died in the financial year 2015-16 and, accordingly, after investigations, it was found that Smt. Isha Gupta, wife of Shri Adarsh Mohan is the legal heir. The proceedings u/s 153C of the Act were initiated on 20.05.2022. The assessee’s return filed u/s 153C of the Act was found to be invalid and was not taken on record and best judgement assessment was framed u/s 153C r.w.s. 144 of the Act.

3.

At outset, the ld. AR has argued that the whole assessment is vitiated as, in the case of the assessee, six year period u/s 153C of the Act has to be considered from the date of handing over of the material by the AO of the searched person to the jurisdictional AO of the assessee and reliance in this regard is placed on the decisions of the Hon’ble Supreme Court in the case of CIT vs. Jasjit Singh [2023 SCC Online 1265], ITO vs. Vikram Sujitkumar Bhatia & Ors [2023 SCC Online SC 370] and the decision of the Hon’ble Delhi High Court in PCIT-1 vs. Ojjus Medicare Pvt. Ltd. [2024 SCC OnLine Del 2439].

ITAs No.1764 & 4319/Del/2025

4.

In the case in hand, the copy of satisfaction note was provided at the time of hearing as Annexure-A to the synopsis. The same is dated 18.04.2022. That can be considered to be the date of handing over of the record which means that point of origin of six years has to be calculated from the financial year 2022-23, i.e., assessment year 2023-24 onwards. Thus, the AO could have issued notice u/s 153C of the Act for AY 2018-19 onwards for AY 2023-24. The present assessment years 2013-14 and 2014-15 fall beyond the block of six years.

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