DCIT CENTRAL CIRCLE 14, NEW DELHI vs. RAJESH SHARMA, NEW DELHI

3.4 Thereafter, assessment u/s 153C/143(3) of the Act was completed on 28.12.2021 at total income of Rs.88,90,609/- after making the addition of Rs.67,82,179/- on account of unaccounted cash paid to M/s Faith Jewellers for getting accommodation entries. Aggrieved with the assessment order, the assessee filed an appeal before CIT(A).

“i. Whether on the facts and circumstances of the case and in law, Ld. CIT(A) is correct in quashing the assessment order passed by the AO holding it to be barred by limitation without discussing on the merits of the case as the assessee used its unaccounted cash of Rs.67,82,179/- to get accommodation entry from M/s Faith Jewellers. ii. Whether on the facts and circumstances of the case and in law, Ld. CIT(A) is correct in holding that assessment made for assessment year 2014-15 is invalid as 6 previous assessment years from the year of search has to be reckoned from the date when the books of accounts or seized documents were handed over to the Assessing Officer or when the satisfaction as recorded despite the fact that it is clearly provided under Section 153C(1) that the assessment can be made in respect of 'other person' (non-searched person) for the relevant assessment year or years referred to in Sub-Section(1) of Section 153A which provides reckoning the period of six assessment years immediately preceding the assessment year relevant to the previous year in which search is condoned. iii. Whether on the facts and circumstances of the case and in law, Ld. CIT(A) is correct in ignoring the facts that first proviso of section 153C was entirely in different context and it clearly referred to Second Proviso of Section 153A only substituting the date of handing over in place of the date of initiation of search in the case of 'other person' for the limited purpose of abatement only and not for the purpose of making assessment under Section 153C(1). iv Whether on the facts and circumstances of the case and in law, Ld. CIT(A) is correct in relying upon the decision of Hon'ble SC in the case of PCIT vs. Raj Buildworth Pvt. Ltd. where in SLP was dismissed on the ground of delay and not on merit. V (a) Whether on law and facts of the case the order of the Ld. CIT(A) is erroneous and not tenable in law and on facts. (b) The appellant craves leave to add, amend any/all the grounds of appeal before or during the course of the hearing of the appeal.”

6. Appreciating the aforesaid, it becomes obvious that Ld. CIT(A) has merely taken into consideration the settled proposition of law of Jurisdictional High Court in the case of CIT vs. RRJ Securities (supra) to give relief to the assessee and ld. DR could not bring anything to show how there was error in applying the law laid in RRJ Securities Case (Supra).

6.1 Further, in Pr. Commissioner Of Income Tax v. Sarwar Agency Pvt. Ltd. 2017 ITR 397 400, Hon’ble Delhi High Court has reaffirmed the law laid in RRJ Securities Case ( Supra) and declined to reconsider the same with following observations;

11. Mr. Ashok Manchanda, learned Senior Standing counsel for the Appellant, sought to pursue this Court to reconsider its view in RRJ Securities (supra). The Court declines to do so for more than one reason. First, for reasons best known to it, the Revenue has not challenged the decision of this Court in RRJ Securities (supra) in the Supreme Court. The said decision has been consistently followed by the authorities under this Court as well as by this court. Thirdly, the recent amendment to Section 153 C(1) of the Act states for the first time that for both the searched person and the other person the period of reassessment would be six AYs preceding the year of search. The said amendment is prospective.