VIDHU GUPTA,NOIDA vs. DCIT, CENTRAL CIRCLE-8, DELHI

Date of hearing: 21/08/2025 Date of Pronouncement: 10/09/2025 ORDER PER SUDHIR KUMAR, JUDICIAL MEMBER:

This appeal by the assessee is directed against the order of the Commissioner Of Income Tax- Appeals -25 Delhi [hereinafter referred to as “Ld. CIT(A))”] vide order dated 13-01- 2025 pertaining to A.Y. 2020-21 arising out the assessment order dated 31.12.2022 u/s.153 r.w.s. 143(3) of the Income-tax Act, 1961, (in short ‘the Act’).

1. The assessment of the Ld. AO making an addition of Rs. 3,00,00,000/- under section 69 of the Act is bad in law and on the facts and circumstances of the case.

2. The order passed by the authorities below are based merely on unfounded assumptions / projection, surmises, and conjectures.

3. The order passed by the authorities below are in utter disregard of the principles of natural justice. Further, the assessee was deprived of the opportunity to cross examine the persons whose statements were used by Ld. Assessing Officer.

4. The order by the authorities below have passed mechanically, without application of mind, and are premised upon extraneous material found by the Ld. Assessing Officer which does not pertain to the Appellant. 5 .Ld. AO has erroneously and invalidly assumed the jurisdiction under section 153C. The impugned order is liable to be quashed on this ground alone.

6. The assessment framed under section 153C r.w.s. 143(3) is barred by limitation.

7. The impugned order is liable to be set aside for it having been passed ex-parte.

8. The above mentioned grounds are independent and without prejudice to one another.

9. The assessee craves leave to add, amend alter, or withdraw all or any of the grounds of appeal either before or at the time of the hearing of the appeal.

3. The brief facts of the case are that the assessee filed its return of income u/s 139(1) of the Act for A.Y. 2020-21 on 16-12-2020 declaring income of Rs. 11,67,920/-. The same was processed u/s 143(1) of the Act. A search & seizure operation action u/s 132 of the Act was conducted on 03- 02-2021 and 27-02-2020 on M/s Prizm Holography and Security Films Pvt. Ltd., Navneet Gupta, and Anwar Dhebar, A. Dhebar Biuldcon. During the course of search various documents / material were seized and statement was recorded. The Assessing officer of the searched person recorded his satisfaction establishing that the seized material /documents pertain to Sh. Vidhu Gupta. The relevant material was handed over the AO of Central Circle - 29. Notices were issued to the assessee and show cause notice was also issued to the assessee. The Ld. AO completed the assessment proceeding after considering the reply submitted by the assessee and assessed the income at Rs. 3,11,67,920/-. 4 Aggrieved the order of the ld. AO the assessee preferred the appeal before the Ld.CIT(A) who vide his order dated 13- 01-2025 dismissed the appeal. Being aggrieved the order of the Ld. CIT(A) the assessee is in appeal before the Tribunal. 5. ld. AR of the assessee submitted that the Ld.CIT(A) passed the ex-parte orders. He also submitted that the opportunity of the being heard be provided to the assessee. Learned authorized representative for Department of Revenue submitted that departmental authorities have passed reasoned orders. He also submitted that the assessee has not taken part in the proceedings before the Ld. CIT(A).