M/S NARULA FOODS PRIVATE LIMITED,FEROZEPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, AMRITSAR

Per: Bench:

A batch of 34 appeals were filed by both the assessees and the revenue

against the order of the ld. Commissioner of Income Tax (Appeals)-5, Ludhiana,[in

brevity the ‘CIT (A)’] order passed u/s 250(6) of the Income Tax Act 1961, [in

brevity the Act]. The impugned order was emanated from the order of the ld. Dy.

Commissioner of Income Tax, Central Circle, Amritsar, (in brevity the AO) order

passed u/s 144 r.w.s. 153Aof the Act.

common issue and have the same factual bac. The revenue has also filed appeals

for AY 2012-13&- 2013-14. All the appeals are taken together, heard together and

adjudicated together. With the consent of both the parties, we taken ITA No.

22/Asr/2020 is a lead case.

ITA No.22/Asr/2020 A.Y. 2008-09.

2.1 The assessee has taken the following grounds which are extracted as below:

I.T.A. Nos. 22/Asr/2020 4 &33 Others

“1. That the order passed by the Hon’ble CIT(A) dated 14.10.2019 is against the law and facts of the case.

I.T.A. Nos. 22/Asr/2020 5 &33 Others

and the delay of 02 days is condoned.

ITA No.58/Asr/2020 A.Y. 2012-13.

3.1 The revenue has taken the following grounds which are extracted as below: “1. Whether on the facts and circumstances of the case and in law, the Ld.CIT(A) has erred in restricting the addition of Rs. 6,62,27,272/- to Rs. 2,73,53,991/- on account of suppression of sales. 2. Whether on the facts and circumstances of the case in law, the Ld.CIT(A) has erred in allowing relief to the assessee on the ground that only cash of Rs. 2,73,53,991/- was remitted to the bank account of M/s Narula Foods Pvt. Ltd. without appreciating the implication of seized documents evidencing suppression of sales. 3. Whether on the facts and circumstances of the case in law, the Ld.CIT(A) has erred in ignoring evidence of clear instance of suppression of sales on regular basis and restricting the addition only with reference to the deposits of cash in the bank account. 4. Whether on the facts and circumstances of the case and in law, the Ld.CIT(A) has erred in not appreciating the fact that the assessee had, despite repeated opportunities, failed to

I.T.A. Nos. 22/Asr/2020 6 &33 Others

explain the incriminating documents in the assessment proceedings and even remand proceedings and was therefore not justified in allowing relief. 5. The appellant craves leave to add or amend the grounds of appeal on or before is heard and disposed off.” 4. Brief fact of the case is thatsearch was conducted in the assessee’s premises.

The assessment was initiated u/s 153A. The assessee filed appeal against the order

of the ld. AO with the ground that there are no such any incriminating documents

related to the addition made in the assessment order. So, the provision of section

153A would not be applicable for the assessee. On the other hand, the assessee has

taken the grievance that the approval passed by the revenue in a mechanical

manner u/s 153D withoutproper application of mind. The ld. CIT(A) upheld the

order of the ld. AO and rejected the appeal of the assessee.

On the other hand the revenue has agitated on the part relief granted by the ld

CIT(A) in relation to addition made by the ld AO.

Being aggrieved assessee & revenue filed an appeal before us.

We proceed to dispose of the legal issue first related to the jurisdiction of assessing

officer for completing assessment U/s 153A of the Act.

the record. As per the submission of the ld. AR thecomparative chart of addition

and related argument of assessee is filed before bench which is extracted as

below:-

I.T.A. Nos. 22/Asr/2020 7 &33 Others

A.Y 2008-09 Addition made by Ld. A.O Addition upheld by Worthy Submission of assessee CIT(A) Rs. 15,00,000/- on account of Partly upheld by the Worthy Sir, it is submitted that this disallowance of expenses CIT(A), wherein depreciation of addition is made purely on the plant and machinery and basis of expenses claimed in disallowance on account of books of account and reflected investment in UTI u/s 14A of in the P&L account of assessee the Act company. There was no incriminating material was found & seized during the time of search which suggest that assessee company inflate the expenses so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted. Rs. 15,00,000/- on account of Partly upheld by the worthy Sir, it is submitted that this share application pending CIT(A), wherein the worthy addition is made purely on the allotment CIT(A) allowed benefit of Rs. basis of amount recorded in 7,00,000/- and remaining books of account of assessee amount of Rs. 8,00,000/- was company. There was no upheld. incriminating material was found & seized during the time of search which suggest that assessee company introduce fake share application money, so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted.

A.Y 2009-10 Addition made by Ld. A.O Addition upheld by Worthy Submission of assessee CIT(A) Rs. 50,00,000/- on account of Partly upheld by the Worthy Sir, it is submitted that this disallowance of expenses CIT(A), wherein disallowance addition is made purely on the on account of investment in basis of expenses claimed in UTI calculated as per rule 8D books of account and reflected and benefit of remaining in the P&L account of assessee disallowance is allowed u/s 14A company. There was no of the Act incriminating material was found & seized during the time of search which suggest that assessee company inflate the expenses so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted. Rs. 1,71,15,000/- on account of Rs. 1,71,15,000/- upheld by the Sir, it is submitted that this

I.T.A. Nos. 22/Asr/2020 8 &33 Others

share application pending worthy CIT(A) addition is made purely on the allotment basis of amount recorded in books of account of assessee company. There was no incriminating material was found & seized during the time of search which suggest that assessee company introduce fake share application money, so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted.

A.Y 2010-11 Addition made by Ld. A.O Addition upheld by Worthy Submission of assessee CIT(A) Rs. 50,00,000/- on account of Rs. 50,00,000/- upheld by the Sir, it is submitted that this disallowance of expenses Worthy CIT(A) addition is made purely on the basis of expenses claimed in books of account and reflected in the P&L account of assessee company. There was no incriminating material was found & seized during the time of search which suggest that assessee company inflate the expenses so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted.

Rs. 43,00,000/- on account of Rs. 19,00,000/- upheld by the Sir, it is submitted that this share application pending worthy CIT(A) addition is made purely on the allotment basis of amount recorded in books of account of assessee company. There was no incriminating material was found & seized during the time of search which suggest that assessee company introduce fake share application money, so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted.

A.Y 2011-12 Addition made by Ld. A.O Addition upheld by Worthy Submission of assessee CIT(A)

I.T.A. Nos. 22/Asr/2020 9 &33 Others

Rs. 50,00,000/- on account of Rs. 50,00,000/- upheld by the Sir, it is submitted that this disallowance of expenses Worthy CIT(A) addition is made purely on the basis of expenses claimed in books of account and reflected in the P&L account of assessee company. There was no incriminating material was found & seized during the time of search which suggest that assessee company inflate the expenses so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted. Rs. 1,20,52,893/- on account of Rs. 1,20,52,893/- upheld by the Sir, it is submitted that during purchases made during the year worthy CIT(A) the year under consideration treated as bogus purchases u/s assessee company made 69C purchases from several suppliers and there is no incriminating document found during search which suggest that assessee company indulge in bogus purchases. Further the Ld. Authorities accepted the sales made corresponding to that purchases, opening and closing stock has been accepted and creditors and debtors has been accepted, which has duly been recorded in the books of assess company and reflected in the P&L Account and Balance sheet of assessee company, so, it is requested that addition made on the basis of books of accounts and P&L account may kindly be deleted. Rs. 99,65,000/- on account of Rs. 27,65,000/- upheld by the Sir, it is submitted that this share application pending worthy CIT(A) addition is made purely on the allotment basis of amount recorded in books of account of assessee company. There was no incriminating material was found & seized during the time of search which suggest that assessee company introduce fake share application money, so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted.

A.Y 2012-13

I.T.A. Nos. 22/Asr/2020 10 &33 Others

Addition made by Ld. A.O Addition upheld by Worthy Submission of assessee CIT(A) Rs. 50,00,000/- on account of Rs. 50,00,000/- upheld by the Sir, it is submitted that this disallowance of expenses worthy CIT(A) addition is made purely on the basis of expenses claimed in books of account and reflected in the P&L account of assessee company. There was no incriminating material was found & seized during the time of search which suggest that assessee company inflate the expenses so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted. Rs. 1,97,50,000/- on account of Rs. 1,97,50,000/- upheld by the Sir, it is submitted that cash cash deposit in bank. worthy CIT(A) deposit in bank duly recorded in the books of assessee company and all the bank account duly reflected in the balance sheet of assessee company filed before the department at the time of filing of return of income. Moreover, no such incriminating material was found and seized during search which suggest that cash was generated from some other sources then the business income/transactions of assessee company. It is therefore requested that addition made by Ld. AO and upheld by the worthy CIT(A) may kindly be deleted. Rs. 3,69,51,273/- on account of Rs. 3,69,51,273/- upheld by the Sir, it is submitted that during purchases made during the year worthy CIT(A) the year under consideration treated as bogus purchases u/s assessee company made 69C purchases from several suppliers and there is no incriminating document found during search which suggest that assessee company indulge in bogus purchases. Further the Ld. Authorities accepted the sales made corresponding to that purchases, opening and closing stock has been accepted and creditors and debtors has been accepted, which has duly been recorded in the books of

I.T.A. Nos. 22/Asr/2020 11 &33 Others

assess company and reflected in the P&L Account and Balance sheet of assessee company, so, it is requested that addition made on the basis of books of accounts and P&L account may kindly be deleted. Rs. 51,56,950/- on account of Rs. 51,56,950/- upheld by the Sir, it is submitted that the disallowance u/s 40A(3) of the Worthy CIT(A) impugned addition made purely Act on the basis of books of accounts and during the year under consideration assessee company has not made any cash purchases from the parties mentioned in the impugned order, copy of ledger account was also filed on record. So, it is requested that addition made by the Ld. AO upheld by the worthy CIT(A) may kindly be deleted.

A.Y 2013-14 Addition made by Ld. A.O Addition upheld by Worthy Submission of assessee CIT(A) Rs. 55,79,282/- on account of Rs. 55,79,282/- upheld by the Sir, it is submitted that this return income arrived after worthy CIT(A) addition is made purely on the claiming depreciation basis of return of income. There was no incriminating material was found & seized during the time of search which suggest that assessee company made any evasion in return of income so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted. Rs. 50,00,000/- on account of Rs. 50,00,000/- upheld by the Sir, it is submitted that this disallowance of expenses worthy CIT(A) addition is made purely on the basis of expenses claimed in books of account and reflected in the P&L account of assessee company. There was no incriminating material was found & seized during the time of search which suggest that assessee company inflate the expenses so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted. Rs. 24,59,60,590/- on account Rs. 24,59,60,590/- upheld by Sir, it is submitted that cash

I.T.A. Nos. 22/Asr/2020 12 &33 Others

of cash deposit in bank. the worthy CIT(A) deposit in bank duly recorded in the books of assessee company and all the bank account duly reflected in the balance sheet of assessee company filed before the department at the time of filing of return of income. Moreover, no such incriminating material was found and seized during search which suggest that cash was generated from some other sources then the business income/transactions of assessee company. It is therefore requested that addition made by Ld. AO and upheld by the worthy CIT(A) may kindly be deleted. Rs. 53,25,440/- on account of Rs. 53,25,440/- upheld by the Sir, it is submitted that during purchases made during the year worthy CIT(A) the year under consideration treated as bogus purchases u/s assessee company made 69C purchases from several suppliers and there is no incriminating document found during search which suggest that assessee company indulge in bogus purchases. Further the Ld. Authorities accepted the sales made corresponding to that purchases, opening and closing stock has been accepted and creditors and debtors has been accepted, which has duly been recorded in the books of assess company and reflected in the P&L Account and Balance sheet of assessee company, so, it is requested that addition made on the basis of books of accounts and P&L account may kindly be deleted.

A.Y 2014-15 Addition made by Ld. A.O Addition upheld by Worthy Submission of assessee CIT(A) Rs. 75,00,000/- on account of Rs. 75,00,000/- upheld by the Sir, it is submitted that this disallowance of expenses worthy CIT(A) addition is made purely on the basis of expenses claimed in books of account and reflected

I.T.A. Nos. 22/Asr/2020 13 &33 Others

in the P&L account of assessee company. There was no incriminating material was found & seized during the time of search which suggest that assessee company inflate the expenses so, addition made by Ld. AO upheld by worthy CIT(A) may kindly be deleted. Rs. 11,90,78,000/- on account Rs. 11,90,78,000/- upheld by Sir, it is submitted that cash of cash deposit in bank. the worthy CIT(A) deposit in bank duly recorded in the books of assessee company and all the bank account duly reflected in the balance sheet of assessee company filed before the department at the time of filing of return of income. Moreover, no such incriminating material was found and seized during search which suggest that cash was generated from some other sources then the business income/transactions of assessee company. It is therefore requested that addition made by Ld. AO and upheld by the worthy CIT(A) may kindly be deleted. Rs. 1,99,38,775/- on account of Rs. 1,99,38,775/- upheld by the Sir, it is submitted that during purchases made during the year worthy CIT(A) the year under consideration treated as bogus purchases u/s assessee company made 69C purchases from several suppliers and there is no incriminating document found during search which suggest that assessee company indulge in bogus purchases. Further the Ld. Authorities accepted the sales made corresponding to that purchases, opening and closing stock has been accepted and creditors and debtors has been accepted, which has duly been recorded in the books of assess company and reflected in the P&L Account and Balance sheet of assessee company, so, it is requested that addition made on the basis of books of accounts and P&L account may

I.T.A. Nos. 22/Asr/2020 14 &33 Others

kindly be deleted. Rs. 36,27,678/- on account of Rs. 36,27,678/- upheld by the Sir, it is submitted that the disallowance u/s 40A(3) of the Worthy CIT(A) impugned addition made purely Act on the basis of books of accounts and during the year under consideration assessee company has not made any cash purchases from the parties mentioned in the impugned order, copy of ledger account was also filed on record. So, it is requested that addition made by the Ld. AO upheld by the worthy CIT(A) may kindly be deleted. Rs. 2,39,00,000/- on account of Rs. 2,39,00,000/- on account of Sir, it is submitted that during stock stock the time of assessment and appellate proceeding assessee submitted that at the time of search assessee made disclosure of Rs. 75,00,000/- on account of stock further assessee filed list of purchases at the time assessment which were not recorded in the books at the time of search but the LD. AO and worthy CIT(A) allowed benefit of Rs. 75,00,000/- from Rs. 3,14,00,000/- and upheld the remaining addition of Rs. 2,39,00,000/-. It is therefore requested that considering the facts of the case addition made by the Ld. A.O upheld by the worthy CIT(A) may kindly be deleted.

5.1 The ld. AR argued that the approval U/s 153D was executed in mechanical

manner. In evidence, the ld. AR submitted the letter of approval bearing F.No.

Addl.CIT/CR/JAL/153D/15-16/1524 dated 21.03.2016 which is reproduced as

below:

I.T.A. Nos. 22/Asr/2020 15 &33 Others

I.T.A. Nos. 22/Asr/2020 16 &33 Others

placed that in ITA No.18/Asr/2020 for A.Y. 2011-12 there in incriminating

documents are produced in assessment order page 8 para 5 which is extracted as

below:

“v. Page Nos. 51 and 52 of annexure A-33 seized from the business premises of M/s Narula SolvexPvt. Ltd., Moga (Premise code B-4) is the details of purchases of rice bran from some unspecified party and payments made in respect of the same. This is practically a running copy of account for the period 02.05.2012 to 26.06.2012. This contains, on the one side the details of no. of bags, weight, rate, result and amount and on the other side the details of payments made in respect of these purchases have been given. A careful perusal of this account shows that the amount of purchase is arrived at by multiplying weight, rate and result. This shows that the rice bran purchased by the assessee is first got tested for its oil content and the

I.T.A. Nos. 22/Asr/2020 17 &33 Others

payment is made on the basis of it. This is different from the practice adopted by the assessee in the books of account, where the purchase is shown at some predetermined rate. On the other hand the above papers contained the details of payment made in respect of these purchases, in cash. Whereas the purchases begin from 02.05.2012, the cash payments begin from 25.05.2012. Page No. 51 is a complete summary of the purchases and payments for the period of less than 2 months. It shows clearly that the amount of purchases from this party for this period is Rs. 22,13,148/- against which payments amounting to Rs. 21,82,346/- have been made and balance of Rs. 30,802/- has been struck. This single page makes the actual state of affairs of the assessee quite clear. It clearly shows that rice bran is purchased and cash payment is made against the same within a period of 20 to 25 days. The name of the party has not been specified. Apparently these purchases and cash payments are not part of the regular books of account. In the regular books of account the purchases are shown on credit of much longer period from bogus and paper concerns. M/s Narula Solvex P Ltd. is a sister concern of the assessee company, operates in same line of business, managed by common management and accordingly it is natural that similar practice is adopted by the assessee also.” 6.1 Related argumentby challenging the maintainability of section 153D, the ld.

DR fully relied on the CBDT Instruction No. 286 dated 22/12/06. The ld. DR

argued that there is no lapse in the approval for assessment U/s 153D.

I.T.A. Nos. 22/Asr/2020 18 &33 Others

appeal. First issue is the challenging the jurisdiction of assessment u/s 153A and

the grievance related mechanical approval u/s 153D by revenue. The ld. AR had

not specifically taken the grounds related to mechanical section 153D. But the

assessee was agitated before the bench verbally. The ld. DR had not made any

objection against this ground.

7.1 First, we disposed the issue related to jurisdiction of assessment u/s 153A.

The ld. AR draw our attention in remand report duly inserted by the ld. CIT(A) in

appeal order page 11 onwards which are reproduced as below:

“3.4 A copy of the above submission was sent to the AO under Section 250(4) to carry out necessary enquiries to verify the genuineness of the claim made by the assessee and copy was also marked to the assessee to co-operate with the AO in the matter and to get the expenses etc. and source of share capital verified before the AO. in response to the above, the AO submitted report as under:-

Sub: Submission of Remand Report in Appeal No. 90/IT/CIT-(A)- 5/Ldh./2016-17 in the case of M/s G.H. Agro Product Pvt. Ltd. Vi11- Wadala Bhittewad, Ram Tirath Road, Amritsar for the A.Y. 2008-09- (PAN- AAACG5814B) - Regarding- kindly refer to your office letter No. 2177 dated 05.02.2019 on the subject cited above. 2. In this connection, it is submitted the assessment in this case was completed u/s 144 of the Act by the then AO as the assessee remained non-cooperative throughout the assessment proceedings. The

I.T.A. Nos. 22/Asr/2020 19 &33 Others

assessment was completed by the then AO after examining the appraisal report along with seized documents/material and issues emanating from the return of income filed by the assessee. The major issues involved in this case are as follows:- i) Addition of Rs. 15,00,000/- on account of unverified expenses along with disallowance of unaccounted investment in UTI infrastructure bonds and disallowance of depreciation claimed on new Plant & Machinery. ii) Addition on account of unaccounted investment in the capital to the tune of Rs. 15,00,000/-.

During the course of assessment proceedings, the then AO had given various opportunities to the assessee to furnish its submissions on the above mentioned issues and other issues, as well. However, the assessee did not furnish any submission on the issues at the time of assessment proceedings. Since, despite several reminders, no information was furnished by the assessee the then AO made the additions on the basis of facts and material available on record.”

7.2 The ld. AR respectfully relied on the orders of Hon’ble Apex Court and

Hon’ble High Courts which are reproduced as below: - 7.2.1.Judicial parlance related Section 153A 7.2.1.1. Hon’ble High Court of Delhi

PCIT, Central -2, New Delhiv.MeetaGutgutia, [2017] 82 taxmann.com 287

(Delhi)-

I.T.A. Nos. 22/Asr/2020 20 &33 Others

“69. What weighed with the Court in the above decision was the "habitual concealing of income and indulging in clandestine operations" and that a person indulging in such activities "can hardly be accepted to maintain meticulous books or records for long." These factors are absent in the present case. There was no justification at all for the AO to proceed on surmises and estimates without there being any incriminating material qua the AY for which he sought to make additions of franchisee commission. 70. The above distinguishing factors in Smt. Dayawanti Gupta (supra), therefore, do not detract from the settled legal position in Kabul Chawla (supra) which has been followed not only by this Court in its subsequent decisions but also by several other High Courts. 71. For all of the aforementioned reasons, the Court is of the view that the ITAT was justified in holding that the invocation of Section 153A by the Revenue for the AYs 2000-01 to 2003-04 was without any legal basis as there was no incriminating material qua each of those AYs. Conclusion 72. To conclude: (i) Question (i) is answered in the negative i.e., in favour of the Assessee and against the Revenue. It is held that in the facts and circumstances, the Revenue was not justified in invoking Section 153A of the Act against the Assessee in relation to AYs 2000-01 to AYs 2003-04? (ii) Question (ii) is answered in the affirmative i.e., in favour of the Assessee and against the Revenue. It is held that with reference to AY 2004-05, the ITAT was correct in confirming the orders of the CIT (A) to the extent it deleted the additions made by the AO to the taxable income of the Assessee of franchise commission in the sum of Rs. 88 lakhs and rent payment for the sum of Rs. 13.79 lakhs?

I.T.A. Nos. 22/Asr/2020 21 &33 Others

Commissioner of Income-tax (Central)-III v. Kabul Chawla, [2015] 61

taxmann.com 412 (Delhi):- “37. On a conspectus of Section 153A(1) of the Act, read with the provisos thereto,

and in the light of the law explained in the aforementioned decisions, the legal

position that emerges is as under:

i. Once a search takes place under Section 132 of the Act, notice under

Section 153 A(1) will have to be mandatorily issued to the person searched

requiring him to file returns for six AYs immediately preceding the previous year

relevant to the AY in which the search takes place.

I.T.A. Nos. 22/Asr/2020 22 &33 Others

ii. Assessments and reassessments pending on the date of the search

shall abate. The total income for such AYs will have to be computed by the AOs as

a fresh exercise.

iii. The AO will exercise normal assessment powers in respect of the six

years previous to the relevant AY in which the search takes place. The AO has the

power to assess and reassess the 'total income' of the aforementioned six years in

separate assessment orders for each of the six years. In other words there will be

only one assessment order in respect of each of the six AYs "in which both the

disclosed and the undisclosed income would be brought to tax".

iv. Although Section 153 A does not say that additions should be strictly

made on the basis of evidence found in the course of the search, or other post-

search material or information available with the AO which can be related to the

evidence found, it does not mean that the assessment "can be arbitrary or made

without any relevance or nexus with the seized material. Obviously an assessment

has to be made under this Section only on the basis of seized material."

v. In absence of any incriminating material, the completed assessment

can be reiterated and the abated assessment or reassessment can be made. The

word 'assess' in Section 153 A is relatable to abated proceedings (i.e. those

pending on the date of search) and the word 'reassess' to completed assessment

proceedings.

I.T.A. Nos. 22/Asr/2020 23 &33 Others

vi. Insofar as pending assessments are concerned, the jurisdiction to

make the original assessment and the assessment under Section 153A merges into

one. Only one assessment shall be made separately for each AY on the basis of the

findings of the search and any other material existing or brought on the record of

the AO.

vii. Completed assessments can be interfered with by the AO while

making the assessment under Section 153 A only on the basis of some

incriminating material unearthed during the course of search or requisition of

documents or undisclosed income or property discovered in the course of search

which were not produced or not already disclosed or made known in the course of

original assessment.

Conclusion

of the search the said assessments already stood completed. Since no incriminating

material was unearthed during the search, no additions could have been made to

the income already assessed.

against the Revenue.

costs.”

I.T.A. Nos. 22/Asr/2020 24 &33 Others

7.2.1.4. Hon’bleHigh Court of Bombay Commissioner of Income-tax-II, Thane

v. Continental Warehousing Corporation (Nhava Sheva) Ltd, [2015] 58

taxmann.com 78 (Bombay) “30. Even otherwise, we agree with the Division Bench when it observes as above

with regard to the ambit and scope of the powers conferred under section 153A of

the Act. Since we are not required to trace out the history and we can do nothing

better than to reproduce the observations and conclusions as above that we are not

repeating the same. Even if the exercise of power under section 153A is

permissible still the provision cannot be read in the manner suggested by Mr.

Pinto. Not only the finalised assessment cannot be touched by resorting to those

provisions, but even while exercising the power can be exercised where a search is

initiated under section 132 or books of account, other documents or any assets are

requisitioned under section 132A after 31st March, 2003. There is a mandate to

issue notices under section 153(1)(a) and assess or reassess the total income of six

assessment years immediately preceding the assessment year relevant to the

previous year in which such search is conducted or requisition is made. Thus, the

crucial words "search" and "requisition" appear in the substantive provision and

the provisos. That would throw light on the issue of applicability of the provision.

It being enacted to a search or requisition that its construction would have to be

I.T.A. Nos. 22/Asr/2020 25 &33 Others

accordingly. That is the conclusion reached by the Division Bench in Murli Agro

Products Ltd. (supra) with which we respectfully agree. These are the conclusions

which can be reached and upon reading of the legal provisions in question.

provision is not perverse nor does it suffer from any error of law apparent on the

face of the record. The Special Bench in that regard held as under :

"48. The provision under section 153A is applicable where a search or requisition

is initiated after 31.5.2003. In such a case the AO is obliged to issue notice u/s

153A in respect of 6 preceding years, preceding the year in which search etc. has

been initiated. Thereafter he has to assess or reassess the total income of these six

years. It is obligatory on the part of the AO to assess or reassess total income of

the six years as provided in section 153A(1)(b) and reiterated in the 1st proviso to

this section. The second proviso states that the assessment or reassessment

pending on the date of initiation of the search or requisition shall abate. We find

that there is no divergence of views in so far as the provision contained in section

153A till the 1st proviso. The divergence starts from the second proviso which

states that pending assessment or reassessment on the date of initiation of search

shall abate. This means that an assessment or reassessment pending on the date of

initiation of search shall cease to exist and no further action shall be taken

thereon. The assessment shall now be made u/s 153A. The case of Ld. Counsel for

I.T.A. Nos. 22/Asr/2020 26 &33 Others

the assessee is that necessary corollary to this provision is that completed

assessment shall not abate. These assessments become final except in so far and to

the extent as undisclosed income is found in the course of search. On the other

hand, it has been argued by the Ld. Standing Counsel that abatement of pending

assessment is only for the purpose of avoiding two assessments for the same year,

one being regular assessment and the other being assessment u/s 153A. In other

words these two assessments coalesce into one assessment. The second proviso

does not contain any word or words to the effect that no reassessment shall be

made in respect of a completed assessment. The language is clear in this behalf

and therefore literal interpretation should be followed. Such interpretation does

not produce manifestly absurd or unjust results as section 153A (i)(b) and the first

proviso clearly provide for assessment or reassessment of all six years. It may

cause hardship to some assesses where one or more of such assessments has or

have been completed before the date of initiation of search. This is hardly of any

relevance in view of clear and unambiguous words used by the legislature. This

interpretation does not cause any absurd etc. results. There is no casus omissus

and supplying any would be against the legislative intent and against the very rule

in this behalf that it should be supplied for the purpose of achieving legislative

intent. The submissions of the Ld. Counsels are manifold, the foremost being that

the provision u/s 153A should be read in conjunction with the provision contained

I.T.A. Nos. 22/Asr/2020 27 &33 Others

in section 132(1), the reason being that the latter deals with search and seizure

and the former deals with assessment in case of search etc, thus, the two are

inextricably linked with each other.

sub-section (2) of section 153, which has been dealt with by Ld. Counsel. It

provides that if any assessment made under sub-section (1) is annulled in appeal

etc., then the abated assessment revives. However, if such annulment is further

nullified, the assessment again abates. The case of the Ld. Counsel is that this

provision further shows that completed assessments stand on a different footing

from the pending assessments because appeals etc. proceedings continue to remain

in force in case of completed assessments and their fate depends upon subsequent

orders in appeal. On consideration of the provision and the submissions, we find

that this provision also makes it clear that the abatement of pending proceedings is

not of such permanent nature that they cease to exist for all times to come. The

interpretation of the Ld. Counsel, though not specifically stated, would be that on

annulment of the assessment made u/s 153(1), the AO gets the jurisdiction to

assess the total income which was vested in him earlier independent of the search

and which came to an end due to initiation of the search.

warrant of search of the premises of a person where any one or more of conditions

I.T.A. Nos. 22/Asr/2020 28 &33 Others

mentioned therein is or are satisfied, i.e. - (a) summons or notice has been issued

to produce books of account or other documents but such books of account or

documents have not been produced, (b) summons or notice has been or might be

issued, he will not produce the books of account or other documents mentioned

therein, or (c) he is in possession of any money or bullion etc. which represents

wholly or partly the income or property which has not been and which would not

be disclosed for the purpose of assessment, called as undisclosed income or

property. We find that the provision in section 132 (1) does not use the word

"incriminating document". Clauses (a) and (b) of section 132(1) employ the words

"books of account or other documents". For harmonious interpretation of this

provision with provision contained in section 153A, all the three conditions on

satisfaction of which a warrant of search can be issued will have to be taken into

account.

search has been initiated and conducted. Therefore, such an assessment has a vital

link with the initiation and conduct of the search. We have mentioned that a search

can be authorised on satisfaction of one of the three conditions enumerated earlier.

Therefore, while interpreting the provision contained in section 153A, all these

conditions will have to be taken into account. With this, we proceed to literally

I.T.A. Nos. 22/Asr/2020 29 &33 Others

interpret to provision in 153A as it exists and read it alongside the provision

contained in section 132(1).

31.5.2003. On satisfaction of this condition, the AO is under obligation to issue

notice to the person requiring him to furnish the return of income of six years

immediately preceding the year of search. The word used is "shall" and, thus, there

is no option but to issue such a notice. Thereafter he has to assess or reassess total

income of these six years. In this respect also, the word used is "shall" and,

therefore, the AO has no option but to assess or reassess the total income of these

six years. The pending proceedings shall abate. This means that out of six years, if

any assessment or reassessment is pending on the date of initiation of the search, it

shall abate. In other words pending proceedings will not be proceeded with

thereafter. The assessment has now to be made u/s 153A (1)(b) and the first

proviso. It also means that only one assessment will be made under the aforesaid

provisions as the two proceedings i.e. assessment or reassessment proceedings and

proceedings under this provision merge into one. If assessment made under sub-

section (1) is annulled in appeal or other legal proceedings, then the abated

assessment or reassessment shall revive. This means that the assessment or

reassessment, which had abated, shall be made, for which extension of time has

been provided under section 153B.

I.T.A. Nos. 22/Asr/2020 30 &33 Others

income u/s 153A (1) (b) and the first proviso ? We are of the view that for

answering this question, guidance will have to be sought from section 132(1). If

any books of account or other documents relevant to the assessment had not been

produced in the course of original assessment and found in the course of search in

our humble opinion such books of account or other documents have to be taken

into account while making assessment or reassessment of total income under the

aforesaid provision. Similar position will obtain in a case where undisclosed

income or undisclosed property has been found as a consequence of search. In

other words, harmonious interpretation will produce the following results :-

(a) In so far as pending assessments are concerned, the jurisdiction to

make original assessment and assessment u/s 153A merge into one and only one

assessment for each assessment year shall be made separately on the basis of the

findings of the search and any other material existing or brought on the record of

the AO,

(b) In respect of non-abated assessments, the assessment will be made on

the basis of books of account or other documents not produced in the course of

original assessment but found in the course of search, and undisclosed income or

undisclosed property discovered in the course of search.

I.T.A. Nos. 22/Asr/2020 31 &33 Others

was questioned about the scope of pending assessments as it was his contention

that all six assessments are to be made, if necessary, on the basis of undisclosed

income discovered in the course of search. He was specifically questioned about

the jurisdiction of the AO to make original assessment along with assessment u/s

153A, merging into one. However he took an evasive view submitting that this

question need not be decided in his case although the question of jurisdiction u/s

153A was vehemently pressed on account of which ground No.1 in the appeal for

assessment year 2004-05 was admitted as additional ground. He also wanted the

additional ground to be retained in case of any future contingency."

Pinto on the judgments rendered by the High Court of Delhi at New Delhi and the

High Court of Karnataka. Mr. Pinto would submit that the above observations and

conclusions of the Special Bench and reproduced by us are specifically

disapproved in CIT v. Anil Kumar Bhatia [2012] 24 taxmann.com 98/211 taxman

453 (Delhi) by the Delhi High Court. We do not find this argument to be accurate.

In Anil Kumar Bhatia (supra) as well the assessment involved the years 2000-01,

2002-03 and 2005-06. One of the questions and which was termed as substantial

question of law was the correctness of the Tribunal's order holding that the

Assessing Officer wrongly invoked section 153A of the IT Act. The facts as noted

I.T.A. Nos. 22/Asr/2020 32 &33 Others

were that in the case of an individual assessee and who was carrying on business

in the name and style of M/s. A.K. Traders, there was a search of his residence and

business premises on 13th December, 2005 under section 132 of the Act. Pursuant

to the search, the Assessing Officer issued notice under section 153A of the IT Act

and called upon the assessee to file the return of income for the six years as

envisaged in that section. Notices under section 142(1) and 143(2) alongwith a

detailed questionnaire were issued in response to which the assessee submitted an

explanation. After consideration thereof, the Assessing Officer made additions to

the income returned in respect of the assessment years under consideration which

included an amount of Rs.1,50,000/- given by the assessee as a loan to Smt. Mohini

Sharma on 10th December, 2003. This information was made available but the

loan was not reflected in the return of income filed by the assessee for the

assessment year 2003-04. The Assessing Officer, therefore, concluded that this

loan was given out of unaccounted income of the assessee. Accordingly, the same

was added in the income of the assessee for the assessment year 2003-04 and an

order was made to that effect. Against this addition, the appeal was preferred

before the Commissioner of Income Tax contending, inter alia, that the seized

paper on the basis of which the addition was made did not contain the signature of

the assessee; that no loan was given to Mohini Sharma. There was no admission of

the statement of Mohini Sharma to that effect and there was only a proposal. The

I.T.A. Nos. 22/Asr/2020 33 &33 Others

Commissioner of Income Tax confirmed this addition in the Assessing Officer's

order. In respect of assessment years 2004-05 and 2005-06 there were appeals

before the Commissioner of Income Tax (Appeals) questioning the additions made

in the assessment orders for those years. While disposing of these appeals, the

Commissioner of Income Tax directed the Assessing Officer to assess the notional

interest on the loan given to Mohini Sharma which addition he confirmed in his

appellate order. These two orders of the Commissioner were carried in appeal to

the Tribunal and thereafter the Delhi High Court noted the Tribunal's conclusions.

It noted the arguments before the Tribunal and thereupon the Tribunal having

deleted these additions and the notional interest, the matter was taken in appeal to

the High Court of Delhi under section 260A of the IT Act by the Revenue.

153A was analysed.” 7.2.1.5.Hon’bleSupreme Court of India Principal Commissioner of Income-

tax, Central-3v.AbhisarBuildwell (P.) Ltd, [2023] 149 taxmann.com 399 (SC) “11. As per the provisions of Section 153A, in case of asearch under Section 132

or requisition under Section132A, the AO gets the jurisdiction to assess or

reassessthe ‘total income’ in respect of each assessment yearfalling within six

assessment years. However, it isrequired to be noted that as per the second proviso

toSection 153A, the assessment or re-assessment, if any,relating to any assessment

I.T.A. Nos. 22/Asr/2020 34 &33 Others

year falling within the period ofsix assessment years pending on the date of

initiation ofthe search under Section 132 or making of requisitionunder Section

132A, as the case may be, shall abate. Asper sub-section (2) of Section 153A, if any

proceedinginitiated or any order of assessment or reassessmentmade under sub-

section (1) has been annulled in appealor any other legal proceeding, then,

notwithstandinganything contained in sub-section (1) or section 153,

theassessment or reassessment relating to any assessmentyear which has abated

under the second proviso to subsection (1), shall stand revived with effect from the

date ofreceipt of the order of such annulment by theCommissioner. Therefore, the

intention of the legislationseems to be that in case of search only the

pendingassessment/reassessment proceedings shall abate andthe AO would

assume the jurisdiction to assess orreassess the ‘total income’ for the entire six

yearsperiod/block assessment period. The intention does notseem to be to re-open

the completed/unabatedassessments, unless any incriminating material is

foundwith respect to concerned assessment year falling withinlast six years

preceding the search. Therefore, on trueinterpretation of Section 153A of the Act,

1961, in case ofa search under Section 132 or requisition under Section

132A and during the search any incriminating material isfound, even in case of

unabated/completed assessment,the AO would have the jurisdiction to assess or

reassessthe ‘total income’ taking into consideration theincriminating material

I.T.A. Nos. 22/Asr/2020 35 &33 Others

collected during the search andother material which would include income

declared in thereturns, if any, furnished by the assessee as well as theundisclosed

income. However, in case during the searchno incriminating material is found, in

case ofcompleted/unabated assessment, the only remedyavailable to the Revenue

would be to initiate thereassessment proceedings under sections 147/48 of theAct,

subject to fulfilment of the conditions mentioned insections 147/148, as in such a

situation, the Revenue cannot be left with no remedy. Therefore, even in case

ofblock assessment under section 153A and in case ofunabated/completed

assessment and in case noincriminating material is found during the search,

thepower of the Revenue to have the reassessment undersections 147/148 of the

Act has to be saved, otherwisethe Revenue would be left without remedy.

incriminating material isfound during the course of search, even in case

ofunabated/completed assessment, the AO can assess orreassess the income/total

income taking intoconsideration the other material is accepted, in that case,there

will be two assessment orders, which shall not bepermissible under the law. At the

cost of repetition, it isobserved that the assessment under Section 153A of theAct is

linked with the search and requisition underSections 132 and 132A of the Act. The

object of Section153A is to bring under tax the undisclosed income whichis found

during the course of search or pursuant to searchor requisition. Therefore, only in

I.T.A. Nos. 22/Asr/2020 36 &33 Others

a case where theundisclosed income is found on the basis of incriminatingmaterial,

the AO would assume the jurisdiction to assessor reassess the total income for the

entire six years blockassessment period even in case of

completed/unabatedassessment. As per the second proviso to Section 153A,only

pending assessment/reassessment shall standabated and the AO would assume the

jurisdiction withrespect to such abated assessments. It does not providethat all

completed/unabated assessments shall abate. Ifthe submission on behalf of the

Revenue is accepted, inthat case, second proviso to section 153A and subsection

(2) of Section 153A would be redundant and/or re-writing the said provisions,

which is not permissible underthe law.

view taken by the Delhi HighCourt in the case of Kabul Chawla (supra) and

theGujarat High Court in the case of Saumya Construction(supra) and the

decisions of the other High Courts takingthe view that no addition can be made in

respect of thecompleted assessments in absence of any incriminating

material.

i) that in case of search under Section 132 orrequisition under Section 132A, the

AO assumes thejurisdiction for block assessment under section 153A;

ii) all pending assessments/reassessments shall standabated;

I.T.A. Nos. 22/Asr/2020 37 &33 Others

iii) in case any incriminating material isfound/unearthed, even, in case of

unabated/completedassessments, the AO would assume the jurisdiction toassess or

reassess the ‘total income’ taking intoconsideration the incriminating material

unearthedduring the search and the other material available withthe AO including

the income declared in the returns;

and

iv) in case no incriminating material is unearthed duringthe search, the AO cannot

assess or reassess takinginto consideration the other material in respect

ofcompleted assessments/unabated assessments.Meaning thereby, in respect of

completed/unabatedassessments, no addition can be made by the AO inabsence of

any incriminating material found during thecourse of search under Section 132 or

requisition underSection 132A of the Act, 1961. However, thecompleted/unabated

assessments can be re-opened bythe AO in exercise of powers under Sections

147/148 ofthe Act, subject to fulfilment of the conditions asenvisaged/mentioned

under sections 147/148 of the Actand those powers are saved. The question

involved in the present set of appealsand review petition is answered accordingly

in terms ofthe above and the appeals and review petition preferredby the Revenue

are hereby dismissed. No costs.” 7.2.2.Judicial parlance related Section 153D

7.2.2.1. Hon’bleHigh Court of Allahabad

I.T.A. Nos. 22/Asr/2020 38 &33 Others

Principal Commissioner of Income-tax v. Siddarth Gupta, 2023] 147

taxmann.com 305 (Allahabad)

“18. The careful and conjoint reading of section 153A(1) and section 153D leave

no room for doubt that approval with respect to "each assessment year" is to be

obtained by the Assessing Officer on the draft assessment order before passing the

assessment orders under section 153A.

assessment years placed before the Approving Authority on 30-12-2017 and 31-12-

2017 were approved on 31-12-2017, which not only included the cases of

respondent-assessee but the cases of other groups as well. It is humanly impossible

to go through the records of 123 cases in one day to apply independent mind to

appraise the material before the Approving Authority. The conclusion drawn by

the Tribunal that it was a mechanical exercise of power, therefore, cannot be said

to be perverse or contrary to the material on record.

issues related to the findings recorded by the Assessing Officer are not open to

agitate within the scope of the present appeals being in the nature of second

appeal. No substantial question of law arises for consideration before us.

I.T.A. Nos. 22/Asr/2020 39 &33 Others

7.2.2.2. ITAT Amritsar Bench Madan Lal vs DCIT, 112 to 118/ Asr/2018 date

of decision 16/08/2021

matter of Arch Pharmalabs Ltd. vs. ACIT ITA No.6656/Mum/2017 dated

07.04.2021 wherein it was held as under:-

I.T.A. Nos. 22/Asr/2020 40 &33 Others

that the proposed action of AO is in conformity with subsisting law. The AO is obligated to pass the assessment order exactly, as per approval/ directions of the designated authority. Inevitably, this evaluation is to be made on basis of material gathered at time of search as well as obtained in the course of the assessment proceeding. The requirement of law is to grant approval not merely as a formality or a symbolic act but a mandatory requirement. 11.2 In the backdrop of facts narrated in the preceding paras, it is the contention on behalf of the asssessee that approval granted under S. 153D does not meet the requirement of law and hence assessment orders passed in consequence of such non-est approval is a nullity in law. The assessment orders thus passed is vitiated in law which illegality cannot be cured. In support of charge of non-est approval, several contentions have been raised viz (i) the approval accorded under section 153D is without any occasion to refer to the assessment records and seized material, if any, incriminating the assessee and hence such approval is in the realm of an abstract approval of draft assessment orders which was unsubstantiated and unsupported and consequently suffered from total non-application of mind (ii) approval granted hurriedly in a spur involving voluminous assessments spanning over 7 assessment years and thus only a symbolic exercise to meet the requirement of law (iii) Total lack of objectivity in drawing satisfaction on objective material while giving a combined approval for 7 assessments and also without evaluating the nuances of each assessment year involved (iv) the mundane action of Addl. CIT under S. 153D in a cosmetic manner gives infallible impression of approval on dotted line and thus defeats the purpose of supervision of search assessments (iv) initiated draft assessment orders not available in office records. 11.3 As observed, Section 153D bestows a supervisory jurisdiction on the designated authority in respect of search related assessment and thus enjoins a salutary duty of statutory nature. The designated superior authority is thus expected to confirm to the statutory requirement in letter and spirit. It is evident from the

I.T.A. Nos. 22/Asr/2020 41 &33 Others

communication of AO and consequent approval thereon under S. 153D that no assessment record for any assessment year in question or any seized material had travelled to the authority concerned for his objective consideration of the same qua the draft assessment orders. No reference in this regard is made in the approval note either which may discard such allegation as untrue. No other material or order sheet in assessment proceedings etc. were placed before us either to establish otherwise. Except these two documents namely, a solitary communication from AO to the Addl. CIT dated 29/12/2010 and an in turn approval by Addl. CIT dated 31/12/2010, there is nothing else before us to gauge the facts differently. A bare glance at the approval so accorded makes it evident that such approval is generic and listless and accorded in a blanket manner without any reference to any issue in respect of any of the 7 assessment years. Apparently, the approval has been granted on a dotted line without any availability of reasonable time which firms up the belief towards non application of mind. Besides, the approval has been granted in a consolidated manner for all assessment years for which voluminous assessment orders were prepared. The whole sequence of action apparently appears to be illusory to merely meet the requirement of law as an empty formality. It is also alleged on behalf of assessee that the draft assessment orders are not available on record which allegation has not been rebutted. The draft assessment showing some marking / initials etc. could have given a valuable input on the applicability of mind and could throw light on objectivity appliedowing to total silence on any delineation on these aspects in the approval memo. The records before us are totally muted. 11.4 Based on solitary communication placed before us, it is ostensible that draft assessment orders were placed before the Addl. CIT on 29.12.2010 for the first time. It is axiomatic from the plain reading of approval memo that various assessment orders and the issues incorporated in the assessment orders, were never subjected to any discussion with the authority granting

I.T.A. Nos. 22/Asr/2020 42 &33 Others

approval prior to 29.12.2010. It is evident from the CBDT Circular No. 3 of 2008 dated

12.03.2008that the legislature in its highest wisdom made it obligatory that the assessments of search cases should be made with the prior approval of superior authority, so that the superior authority apply their mind on the materials and other attending circumstances on the basis of which the Assessing officer is making the assessment and after due application of mind and on the basis of seized materials, the superior authority is required to accord approval the respective Assessment order. Solemn object of entrusting the duty of Approval of assessment in search cases is that the Additional CIT, with his experience and maturity of understanding should at least minimally scrutinize the seized documents and any other material forming the foundation of Assessment. It is elementary that whenever any statutory obligation is cast upon any statutory authority, such authority is required to discharge its obligation not mechanically, not even formally but after due application of mind. Thus, the obligation of granting Approval acts as an inbuilt protection to the taxpayer against arbitrary or unjust exercise of discretion by the AO. The approval granted under section 153D of the Act should necessarily reflect due application of mind and if the same is subjected to judicial scrutiny, it should stand for itself and should be self-defending. There are long line of judicial precedents which provides guidance in applying the law in this regard. 11.5 At the cost of repetition, it may be reiterated that in the instant case, approving authority did not mention anything in the approval memo towards his/ her process of deriving satisfaction so as to exhibit his/her due application of mind. We may observe that Para 2 of the above approval letter merely says that "Approval is hereby accorded u/s. 153D of the Income-tax Act, 1961 to complete assessments u/s. 143(3) r.w.s. 153A of the I.T. Act in the following case on the basis of draft assessment orders..."which clearly proves that the Addl. CIT had routinely given approval to the AO to pass the order only on the basis of contents mentioned in the draft

I.T.A. Nos. 22/Asr/2020 43 &33 Others

assessment order without any application of mind and seized materials were not looked at and/or other enquiry and examination was never carried out. From the said approval, it can be easily inferred that the said order was approved, solely relying upon the implied undertaking obtained from the Assessing Officer in the form of draft assessment order that AO has taken due care while framing respective draft assessment orders and that all the observations made in the appraisal report relating to examination / investigation of seized material and issues unearthed during search have been statedly considered by the AO seeking approval. Thus, the sanctioning authority has, in effect, abdicated his/ her statutory functions and delightfully relegated his/her statutory duty to the subordinate AO, whose action the Additional CIT, was supposed to supervise. The addl. CIT in short appears to have adopted a short cut in the matter and an undertaking from AO was considered adequate by him/ her to accord approval in all assessments involved. Manifestly, the Additional CIT, without any consideration of merits in proposed adjustments with reference to appraisal report, incriminating material collected in search etc. has proceeded to grant a simplicitor approval. This approach of the Additional CIT, Central has rendered the Approval to be a mere formality and can not be countenanced in law. 11.6 There are several decisions, which supports the view that approval granted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the coordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) and approved by jurisdictional High Court subsequently as reported in 307 CTR 218 affirms the plea of the Assessee. 11.7 Very recently, the co-ordinate bench in Sanjay Duggal &ors (ITA 1813/Del/2019 &ors; order dated 19.01.2021 has also echoed the same view after a detailed analysis of similar facts and also expressed a discordant note on such mechanical exercise of responsibility placed on designated authority under section 153D of the Act. Hence, vindicated by the factual position as noted in

I.T.A. Nos. 22/Asr/2020 44 &33 Others

preceding paras, we find considerable force in the plea raised by the Assessee against maintainability of hollow approval under S. 153D totally devoid of any application of mind. The approval so granted under the shelter of section 153D, does not, in our view, pass the test of legitimacy. The Assessment orders of various assessment years as a consequence of such inexplicable approval lacks legitimacy. Consequently, the impugned assessments relatable to search in captioned appeals are non est and a nullity and hence quashed. 12. In view of prima facie merits found in the legal objections, We do not consider it expedient to look into the aspects on merits of additions/ disallowance.” 30. In the light of the above said discussion, when the Assessment Order was

passed by the Assessing Officer,than there was no prior approval in the record of

the Assessing Officer, from the Addl. CIT. Further, the approval granted after

passing of the order was non-est in the eyes of law as it was granted in the

mechanical, stereotype manner, without assigning any reasons and without

considering the draft assessment order and the assessment record. On the basis of

the above, we are of the opinion that ground 11 which is common in all the appeal,

is required to be allowed and the assessment order and the subsequent orders

passed by the CIT appeal are required to be set aside.

the assessment order, we deem it appropriate not to adjudicate the remaining

grounds of appeal raised by the Assessee in the present set of appeals. 32. In the

result, all the appeals of the Assessee are allowed.”(Emphasissupplied)

I.T.A. Nos. 22/Asr/2020 45 &33 Others

records. We have noticed that there is no dispute that the issue in the appeal is

squarely covered by the judgments of the Hon'ble Apex Court and High Court, in

favour of the assessee, and, to that extent, the legal position is that in the absence

of any incriminating material, no addition can be made in the assessment

proceedings under section153A read with section 143(3). Whatever may be ld.

Departmental Representative's vehement submission against the merits of this legal

position and the support that his arguments canvass from the scheme of the

Income-tax Act, 1961, he has been gracious enough to accept that while there isno

conflicting decision stands after the Judgment of Hon'ble Apex Court in case of Abhisar Buildwell (P.) Ltd,supra, the issue in favour of the assessee. As long as

the binding judicial precedent holds good in law, as it does unless it is upturned or

reversed by a higher judicial forum, it binds the lower judicial forums. The ld. DR

in argument indicated the seized documents as mentioned in assessment order. But

in remand report U/R 46A and in assessment order there is no formation of nexus

with additions and incriminating documents. The grievance was agitated before the

ld. CIT(A) but issue was not properly adjudicated. The ld. DR was unable to submit any contrary judgment against the submission of the ld. AR.

8.1. In view of these discussions, as also bearing in mind the entirety of the case,

we uphold the plea of the assessee, and respectfully following the Hon'ble High

I.T.A. Nos. 22/Asr/2020 46 &33 Others

Court's judgments in the cases of MeetaGutgutia, (supra),Continental Warehousing Corpn. (supra) and binding judgment of Hon’ble Apex Court AbhisarBuildwell (P.) Ltd hold that the impugned additions, other than incriminating material is non maintainable under Section 153A of the Act. We, therefore, delete the impugned additions. The assessee gets the relief accordingly. 8.2. As this appeal has been decided on the short ground of jurisdiction in the

assessment under section153A r.w.s. 143(3), we see no need to deal with the merits of the additions and the issue involved U/s 153D of the Act. That aspect of the matter is academic as of now. ITA No 22/Asr/2020 is mutatis mutandis applicable

to other appeals and follows accordingly. 9. In the result, the appeals of the revenue are dismissed and appeals of assessee are allowed in the terms indicated above.

Order pronounced in the open court on 09.06.2023 Sd/- Sd/- (Dr. M. L. Meena) (ANIKESH BANERJEE) Accountant Member Judicial Member AKV Copy of the order forwarded to: (1)The Appellant (2) The Respondent (3) The CIT (4) The CIT (Appeals) (5) The DR, I.T.A.T. True Copy By Order