ACIT v. Serajuddin & Co.

163 Taxmann.com 118Supreme Court of India2024#138 most cited

What is ACIT v. Serajuddin & Co. authority for?

Strict adherence to approval protocols under Section 153D, including those in the Departmental Manual of Office Procedure, is essential for search assessments. An assessment is invalid if the approving authority fails to apply its mind or consider all relevant seized material before granting approval.

500

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2024 to 2026.

Also referred to as

ACIT v. Serajuddin & Co. · Section 153D approval · search assessment validity · lack of application of mind · procedural compliance · Departmental Manual of Office Procedure · vitiated assessment · SLP dismissal

Also reported as

463 ITR 698

Sections most often in play

Section 153DSection 153ASection 143(3)Section 132Section 153CSection 119Section 142(1)Section 115BBE

Issues it is cited on

arbitrary and capricioussection 158bgsection 37bsection 136section 43(3)section 193section 196section 158bsection 153dsection 158section 144asection 144ba

Judgments citing ACIT v. Serajuddin & Co.

Swift Impex Private Limited, New Delhi vs. Deputy Commissioner of Income Tax, Central Circle-27, New Delhi

In the result, all the six appeals of the assessee are allowed

ITA 4922/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

For Appellant: Shri Sumit Lalchandani, AdvFor Respondent: Ms. Pooja Swaroop, CIT(DR)
Section 153CSection 153DSection 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR, JUDICIAL MEMBER ITA No. 4920/Del/2025 (AY 2016-17) ITA No. 4922/Del/2025 (AY 2018-19) ITA No. 4924/Del/2025 (AY 2020-21) Swift Impex Private Limited, vs. DCIT, Central Circle-27, 205-208, Anarkali Complex, Jhandewalan Extn., Jhandewalan Extn., New Delhi - 55 New Delhi – 55 (PAN : AAHCS3474Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sumit Lalchandani, Adv. REVENUE BY : Ms. Pooja Swaroop, CIT(DR) Date of Hearing : 26.02.2026 Date of Order : 20.03.2026 ORDER PER S.RIFAUR RAHMAN,…

Swift Impex Private Limited, New Delhi vs. Deputy Commissioner of Income Tax, Central Circle-27, New Delhi

In the result, all the six appeals of the assessee are allowed

ITA 4919/DEL/2025[2015-16]Status: DisposedITAT Delhi20 Mar 2026AY 2015-16

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

For Appellant: Shri Sumit Lalchandani, AdvFor Respondent: Ms. Pooja Swaroop, CIT(DR)
Section 153CSection 153DSection 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR, JUDICIAL MEMBER ITA No. 4920/Del/2025 (AY 2016-17) ITA No. 4922/Del/2025 (AY 2018-19) ITA No. 4924/Del/2025 (AY 2020-21) Swift Impex Private Limited, vs. DCIT, Central Circle-27, 205-208, Anarkali Complex, Jhandewalan Extn., Jhandewalan Extn., New Delhi - 55 New Delhi – 55 (PAN : AAHCS3474Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sumit Lalchandani, Adv. REVENUE BY : Ms. Pooja Swaroop, CIT(DR) Date of Hearing : 26.02.2026 Date of Order : 20.03.2026 ORDER PER S.RIFAUR RAHMAN,…

Gaurav Verma, Delhi vs. DCIT, Central Circle-8, Delhi

ITA 4456/DEL/2025[2019-20]Status: DisposedITAT Delhi20 Mar 2026AY 2019-20

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumar

For Appellant: Sh. Kamal K Jaitely, Adv. & Sh. SudhirFor Respondent: Ms. Pooja Swaroop, CIT(DR)
Section 132Section 132(4)Section 153CSection 153DSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. S. Rifaur Rahman, Accountant Member & Sh. Sudhir Kumar, Judicial Member ITA No. 4454/Del/2025 : Asstt. Year : 2017-18 ITA No. 4455/Del/2025 : Asstt. Year : 2018-19 ITA No. 4456/Del/2025 : Asstt. Year : 2019-20 Gaurav Verma, Vs DCIT, CENTRAL A-51, 2nd floor, CIRCLE-8, NEW DELHI New Friends Colony, Delhi – 110 065 (PAN: ABTPV5743R) (APPELLANT) (RESPONDENT) Assessee by : Sh. Kamal K Jaitely, Adv. & Sh. Sudhir Gupta, CA Revenue by : Ms. Pooja Swaroop, CIT(DR) Date of Hearing: 26.02.2026 Date of Pronouncement: 20.03.2026 ORDER Per Sudhir Ku…

Gaurav Verma, Delhi vs. DCIT, Central Circle-8, Delhi

ITA 4455/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumar

For Appellant: Sh. Kamal K Jaitely, Adv. & Sh. SudhirFor Respondent: Ms. Pooja Swaroop, CIT(DR)
Section 132Section 132(4)Section 153CSection 153DSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. S. Rifaur Rahman, Accountant Member & Sh. Sudhir Kumar, Judicial Member ITA No. 4454/Del/2025 : Asstt. Year : 2017-18 ITA No. 4455/Del/2025 : Asstt. Year : 2018-19 ITA No. 4456/Del/2025 : Asstt. Year : 2019-20 Gaurav Verma, Vs DCIT, CENTRAL A-51, 2nd floor, CIRCLE-8, NEW DELHI New Friends Colony, Delhi – 110 065 (PAN: ABTPV5743R) (APPELLANT) (RESPONDENT) Assessee by : Sh. Kamal K Jaitely, Adv. & Sh. Sudhir Gupta, CA Revenue by : Ms. Pooja Swaroop, CIT(DR) Date of Hearing: 26.02.2026 Date of Pronouncement: 20.03.2026 ORDER Per Sudhir Ku…

Gaurav Verma, Delhi vs. DCIT, Central Circle-8 Delhi, Delhi

ITA 4454/DEL/2025[2017-18]Status: DisposedITAT Delhi20 Mar 2026AY 2017-18

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumar

For Appellant: Sh. Kamal K Jaitely, Adv. & Sh. SudhirFor Respondent: Ms. Pooja Swaroop, CIT(DR)
Section 132Section 132(4)Section 153CSection 153DSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. S. Rifaur Rahman, Accountant Member & Sh. Sudhir Kumar, Judicial Member ITA No. 4454/Del/2025 : Asstt. Year : 2017-18 ITA No. 4455/Del/2025 : Asstt. Year : 2018-19 ITA No. 4456/Del/2025 : Asstt. Year : 2019-20 Gaurav Verma, Vs DCIT, CENTRAL A-51, 2nd floor, CIRCLE-8, NEW DELHI New Friends Colony, Delhi – 110 065 (PAN: ABTPV5743R) (APPELLANT) (RESPONDENT) Assessee by : Sh. Kamal K Jaitely, Adv. & Sh. Sudhir Gupta, CA Revenue by : Ms. Pooja Swaroop, CIT(DR) Date of Hearing: 26.02.2026 Date of Pronouncement: 20.03.2026 ORDER Per Sudhir Ku…

DCIT Central Circle -28, New Delhi vs. Manoj Kumar Singh, New Delhi

In the result, appeal filed by the assessee is allowed in above terms and the appeal of the Revenue is dismissed

ITA 8069/DEL/2025[2013-14]Status: DisposedITAT Delhi18 Mar 2026AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

Section 132ASection 153DSection 28

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.6383 /Del./2025, A.Y. 2013-14 Manoj Kumar Singh Vs. DCIT, S-17, Ground Floor, Central Circle-28 Panchsheel Enclave, New Delhi New Delhi PAN: AAXPS2824H (Appellant) (Respondent) ITA No.8069 /Del./2025, A.Y. 2013-14 DCIT, Vs. Manoj Kumar Singh Central Circle-28 S-17, Ground Floor, New Delhi Panchsheel Enclave, New Delhi PAN: AAXPS2824H (Appellant) (Respondent) Assessee by Shri Ajay Vohra, Sr. Adv. Shri Aseem Chawla, Sr. Adv. Shri Vijay Kumar Singh, Adv. Ms. D…

Manoj Kumar Singh, Delhi vs. DCIT(A) Central Circle-28, Delhi

In the result, appeal filed by the assessee is allowed in above terms and the appeal of the Revenue is dismissed

ITA 6383/DEL/2025[2013-14]Status: DisposedITAT Delhi18 Mar 2026AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

Section 132ASection 153DSection 28

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.6383 /Del./2025, A.Y. 2013-14 Manoj Kumar Singh Vs. DCIT, S-17, Ground Floor, Central Circle-28 Panchsheel Enclave, New Delhi New Delhi PAN: AAXPS2824H (Appellant) (Respondent) ITA No.8069 /Del./2025, A.Y. 2013-14 DCIT, Vs. Manoj Kumar Singh Central Circle-28 S-17, Ground Floor, New Delhi Panchsheel Enclave, New Delhi PAN: AAXPS2824H (Appellant) (Respondent) Assessee by Shri Ajay Vohra, Sr. Adv. Shri Aseem Chawla, Sr. Adv. Shri Vijay Kumar Singh, Adv. Ms. D…

ACIT, New Delhi vs. Corporate International Financial Services Limited, Delhi

In the result, Cross Objection No

ITA 4806/DEL/2025[2013-14]Status: DisposedITAT Delhi18 Mar 2026AY 2013-14

Bench: Yogesh Kumar U.S. & Shri Manish Agarwalassistant Commissioner Of Income Vs Corporate International Tax, Central Cordcle-04, Room No. Financial Services Limited 333, 3Rd Floor, Ara Centre, Sector B Pkt-1, Vasant Jhandewalan Extension , New Delhi Kunj, South Delhi, Delhi Pan: Aaack0329B Appellant Respondent C.O No. 270/Del/2025 In Ita No. 4806/Del/2025 Corporate International Financial Vs Assistant Commissioner Of Services Limited Income Tax, Central Sector B Pkt-1, Vasant Kunj, South Cordcle-04, Room No. 333, Delhi, Delhi 3Rd Floor, Ara Centre, Pan: Aaack0329B Jhandewalan Extension , New Delhi Appellant Respondent Assessee By Sh. Somil Aggarwal, Adv & Sh. Deepesh Garg, Adv Revenue By Sh. Dayainder Singh Sidhu, Cit Dr Date Of Hearing 16/03/2026 Date Of Pronouncement 18/03/2026 Order Per Yogesh Kumar, U.S. Jm: The Captioned Appeal Is Filed By The Revenue & The Cross Objection Is Filed By The Assessee Against The Order Of The Commissioner Of Income Tax Appeal, (Ld. Cit(A) For Short) Delhi-23 Dated 24/04/2025 Pertaining To Assessment Year 2013-14. 2. The Ld. Counsel For The Assessee Addressing On The Ground No. 3 Of Cross Objection, Contended That The Assessment Order Has Been Passed Based On The Invalid Approval Accorded Under Section 153D Of 2Ita No. 4806/D/2025 & C.O. No. 270/D/2025 Acit Vs. Corporate International

Section 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assistant Commissioner of Income Vs Corporate International Tax, Central Cordcle-04, room No. Financial Services Limited 333, 3rd Floor, ARA Centre, Sector B PKT-1, Vasant Jhandewalan Extension , New Delhi Kunj, South Delhi, Delhi PAN: AAACK0329B Appellant Respondent C.O No. 270/DEL/2025 in ITA No. 4806/DEL/2025 Corporate International Financial Vs Assistant Commissioner of Services Limited Income Tax, Central Sector B PKT-1, Vasant Kunj, South Cordcle-04,…

Assistant Commissioner of Income Tax, Chandigarh vs. Saraf the Jewellers, Punjab

Appeal stand dismissed

ITA 1594/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh12 Mar 2026AY 2021-22

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं. / Ita No.1232/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2021-22) Saraf The Jeweller Dcit / Acit (Central)-2 बनाम/ Sco 45, Pocket No.1 C.R. Building Nac Showroom, Manimajra Himalaya Marg, Vs. Chandigarh – 160101 Sector-17E, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.1594/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2021-22) Dcit / Acit (Central)-2 Saraf The Jeweller बनाम/ C.R. Building Sco 45, Pocket No.1 Himalaya Marg, Nac Showroom, Manimajra Vs. Sector-17E, Chandigarh Chandigarh – 160101 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Sh. Sudhir Sehgal (Advocate) & Sh. Sahil Ratra (Advocate) – Ld. Ars Revenue By : Sh. Abhishek Pal Garg (Cit) & Dr. Ranjit Kaur (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 12.03.2026 : आदेश / O R D E R Per Bench

For Appellant: Sh. Sudhir Sehgal (Advocate) and Sh. Sahil RatraFor Respondent: Sh. Abhishek Pal Garg (CIT) & Dr. Ranjit Kaur (Addl
Section 115BSection 143(3)Section 65BSection 69C

…has erred in rejecting the ground of appeal with regard to approval as granted u/s 153D which is without any application of mind of the Addl. CIT and he has failed to consider the judgment of Hon’ble Apex Court in the case of ACIT vs. Serajuddin & CO. (2024) 168 Taxmann.com 118 and many other judgments of different high courts and benches of the ITAT. 8.That the confirmation of addition is against the facts and circumstances of the case. 1.3 The revenue’s grounds of appeal read as under: - 1. Whether on the facts and circumstances of the case and in law the Ld. CIT(A) erred in not appreciating the fact that the…

Assistant Commissioner of Income Tax, Chandigarh vs. Saraf the Jewellers, Punjab

Appeal stand dismissed

ITA 1593/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh12 Mar 2026AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं. / Ita No.1231/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2020-21) Saraf The Jeweller Dcit / Acit (Central)-2 बनाम/ Sco 45, Pocket No.1 C.R. Building Nac Showroom, Manimajra Himalaya Marg, Vs. Chandigarh – 160101 Sector-17E, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.1593/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2020-21) Dcit / Acit (Central)-2 Saraf The Jeweller बनाम/ C.R. Building Sco 45, Pocket No.1 Himalaya Marg, Nac Showroom, Manimajra Vs. Sector-17E, Chandigarh Chandigarh – 160101 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant Sh. Sudhir Sehgal (Advocate) & Sh. Sahil Ratra (Advocate) – Ld. Ars By : ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) & Dr. Ranjit Kaur (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 11.03.2026 : आदेश / O R D E R Per Bench

For Respondent: Sh. Abhishek Pal Garg (CIT) & Dr. Ranjit Kaur (Addl. CIT) –
Section 115BSection 153A(1)(b)Section 153DSection 65BSection 68Section 69C

…) has erred in rejecting the ground of appeal with regard to approval as granted u/s 153D which is without any application of mind of the Addl. CIT and he has failed to consider the judgment of Hon’ble Apex Court in the case of ACIT vs. Serajuddin& CO. (2024) 168 Taxmann.com 118 and many other judgments of different high courts and benches of the ITAT. 7.That the confirmation of addition is against the facts and circumstances of the case. 1.3 The revenue’s grounds of appeal read as under: - 1. Whether on the facts and circumstances of the case and in law the Ld. CIT(A) erred in not appreciating the fact that the…

Saraf the Jeweller, Chandigarh vs. The DCIT/ACIT Central Circle- 2, Chandigarh

Appeal stand dismissed

ITA 1232/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh12 Mar 2026AY 2021-22

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं. / Ita No.1232/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2021-22) Saraf The Jeweller Dcit / Acit (Central)-2 बनाम/ Sco 45, Pocket No.1 C.R. Building Nac Showroom, Manimajra Himalaya Marg, Vs. Chandigarh – 160101 Sector-17E, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.1594/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2021-22) Dcit / Acit (Central)-2 Saraf The Jeweller बनाम/ C.R. Building Sco 45, Pocket No.1 Himalaya Marg, Nac Showroom, Manimajra Vs. Sector-17E, Chandigarh Chandigarh – 160101 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Sh. Sudhir Sehgal (Advocate) & Sh. Sahil Ratra (Advocate) – Ld. Ars Revenue By : Sh. Abhishek Pal Garg (Cit) & Dr. Ranjit Kaur (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 12.03.2026 : आदेश / O R D E R Per Bench

For Appellant: Sh. Sudhir Sehgal (Advocate) and Sh. Sahil RatraFor Respondent: Sh. Abhishek Pal Garg (CIT) & Dr. Ranjit Kaur (Addl
Section 115BSection 143(3)Section 65BSection 69C

…has erred in rejecting the ground of appeal with regard to approval as granted u/s 153D which is without any application of mind of the Addl. CIT and he has failed to consider the judgment of Hon’ble Apex Court in the case of ACIT vs. Serajuddin & CO. (2024) 168 Taxmann.com 118 and many other judgments of different high courts and benches of the ITAT. 8.That the confirmation of addition is against the facts and circumstances of the case. 1.3 The revenue’s grounds of appeal read as under: - 1. Whether on the facts and circumstances of the case and in law the Ld. CIT(A) erred in not appreciating the fact that the…

Saraf the Jeweller, Chandigarh vs. The DCIT/ACIT Central Circle -2, Chandigarh

Appeal stand dismissed

ITA 1231/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh12 Mar 2026AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं. / Ita No.1231/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2020-21) Saraf The Jeweller Dcit / Acit (Central)-2 बनाम/ Sco 45, Pocket No.1 C.R. Building Nac Showroom, Manimajra Himalaya Marg, Vs. Chandigarh – 160101 Sector-17E, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.1593/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2020-21) Dcit / Acit (Central)-2 Saraf The Jeweller बनाम/ C.R. Building Sco 45, Pocket No.1 Himalaya Marg, Nac Showroom, Manimajra Vs. Sector-17E, Chandigarh Chandigarh – 160101 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant Sh. Sudhir Sehgal (Advocate) & Sh. Sahil Ratra (Advocate) – Ld. Ars By : ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) & Dr. Ranjit Kaur (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 11.03.2026 : आदेश / O R D E R Per Bench

For Respondent: Sh. Abhishek Pal Garg (CIT) & Dr. Ranjit Kaur (Addl. CIT) –
Section 115BSection 153A(1)(b)Section 153DSection 65BSection 68Section 69C

…) has erred in rejecting the ground of appeal with regard to approval as granted u/s 153D which is without any application of mind of the Addl. CIT and he has failed to consider the judgment of Hon’ble Apex Court in the case of ACIT vs. Serajuddin& CO. (2024) 168 Taxmann.com 118 and many other judgments of different high courts and benches of the ITAT. 7.That the confirmation of addition is against the facts and circumstances of the case. 1.3 The revenue’s grounds of appeal read as under: - 1. Whether on the facts and circumstances of the case and in law the Ld. CIT(A) erred in not appreciating the fact that the…

Assistant Commissioner of Income Tax, Chandigarh vs. Saraf the Jewellers, Punjab

Appeal stand dismissed

ITA 1592/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh10 Mar 2026AY 2019-20

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं. / Ita No.1230/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2019-20) Saraf The Jeweller Dcit / Acit (Central)-2 बनाम/ Sco 45, Pocket No.1 C.R. Building Nac Showroom, Manimajra Himalaya Marg, Vs. Chandigarh – 160101 Sector-17E, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.1592/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2019-20) Dcit / Acit (Central)-2 Saraf The Jeweller बनाम/ C.R. Building Sco 45, Pocket No.1 Himalaya Marg, Nac Showroom, Manimajra Vs. Sector-17E, Chandigarh Chandigarh – 160101 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant Sh. Sudhir Sehgal (Advocate) & Sh. Sahil Ratra (Advocate) – Ld. Ars By : ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) & Dr. Ranjit Kaur (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 10.03.2026 : आदेश / O R D E R Per Bench 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2019-20Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals)-3

For Respondent: Sh. Abhishek Pal Garg (CIT) & Dr. Ranjit Kaur (Addl. CIT) –
Section 115BSection 132Section 153A(1)(b)Section 153DSection 65BSection 68

…) has erred in rejecting the ground of appeal with regard to approval as granted u/s 153D which is without any application of mind of the Addl. CIT and he has failed to consider the judgment of Hon’ble Apex Court in the case of ACIT vs. Serajuddin& CO. (2024) 168 Taxmann.com 118 and many other judgments of different high courts and benches of the ITAT. 5.That the confirmation of addition is against the facts and circumstances of the case. 1.3 The revenue’s grounds of appeal read as under: - 1. Whether on the facts and circumstances of the case and in law the Ld. CIT(A) erred in not appreciating the fact that the…

Saraf the Jewellers, Chandigarh vs. The Deputy/Assistant Commissioner of Income Tax Cen-2 Chandigarh, Chandigarh

Appeal stand dismissed

ITA 1230/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh10 Mar 2026AY 2019-20

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं. / Ita No.1230/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2019-20) Saraf The Jeweller Dcit / Acit (Central)-2 बनाम/ Sco 45, Pocket No.1 C.R. Building Nac Showroom, Manimajra Himalaya Marg, Vs. Chandigarh – 160101 Sector-17E, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.1592/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2019-20) Dcit / Acit (Central)-2 Saraf The Jeweller बनाम/ C.R. Building Sco 45, Pocket No.1 Himalaya Marg, Nac Showroom, Manimajra Vs. Sector-17E, Chandigarh Chandigarh – 160101 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adafs-2345-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant Sh. Sudhir Sehgal (Advocate) & Sh. Sahil Ratra (Advocate) – Ld. Ars By : ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) & Dr. Ranjit Kaur (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 10.03.2026 : आदेश / O R D E R Per Bench 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2019-20Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals)-3

For Respondent: Sh. Abhishek Pal Garg (CIT) & Dr. Ranjit Kaur (Addl. CIT) –
Section 115BSection 132Section 153A(1)(b)Section 153DSection 65BSection 68

…) has erred in rejecting the ground of appeal with regard to approval as granted u/s 153D which is without any application of mind of the Addl. CIT and he has failed to consider the judgment of Hon’ble Apex Court in the case of ACIT vs. Serajuddin& CO. (2024) 168 Taxmann.com 118 and many other judgments of different high courts and benches of the ITAT. 5.That the confirmation of addition is against the facts and circumstances of the case. 1.3 The revenue’s grounds of appeal read as under: - 1. Whether on the facts and circumstances of the case and in law the Ld. CIT(A) erred in not appreciating the fact that the…

Rajeev Aggarwal, Faridabad vs. Deputy Commissioner of Income Tax Central Circle 1 Faridabad, Faridabad Haryana

In the result, the appeal of the assessee is allowed

ITA 1315/DEL/2025[2014-15]Status: DisposedITAT Delhi16 Feb 2026AY 2014-15

Bench: Shri Anubhav Sharma & Shri Krinwant Sahay

Section 153ASection 153DSection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER ITA Nos.1314 & 1315/Del/2025 [Assessment Years: 2013-14 and 2014-15] Rajeev Aggarwal, Vs. Deputy Commissioner of Income H. No.14, Sector-8, Faridabad, Tax, Central Circle-1, Faridabad, Haryana-121007 Haryana-121001 PAN :ABVPA5814C (Appellant ) (Respondent) Appellant by Shri Somil Agarwal, Adv. & Shri Deepesh Garg, Adv. Respondent by Shri Dayainder Singh Sidhu, CIT-DR Date of Hearing 20.11.2025 Date of Pronouncement 16.02.2026 ORDER PER KRINWANT SAHAY, AM:…

Rajeev Aggarwal, Faridabad vs. Deputy Commissioner of Income Tax Central Circle 1 Faridabad, Faridabad Haryana

In the result, the appeal of the assessee is allowed

ITA 1314/DEL/2025[2013-14]Status: DisposedITAT Delhi16 Feb 2026AY 2013-14

Bench: Shri Anubhav Sharma & Shri Krinwant Sahay

Section 153ASection 153DSection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER ITA Nos.1314 & 1315/Del/2025 [Assessment Years: 2013-14 and 2014-15] Rajeev Aggarwal, Vs. Deputy Commissioner of Income H. No.14, Sector-8, Faridabad, Tax, Central Circle-1, Faridabad, Haryana-121007 Haryana-121001 PAN :ABVPA5814C (Appellant ) (Respondent) Appellant by Shri Somil Agarwal, Adv. & Shri Deepesh Garg, Adv. Respondent by Shri Dayainder Singh Sidhu, CIT-DR Date of Hearing 20.11.2025 Date of Pronouncement 16.02.2026 ORDER PER KRINWANT SAHAY, AM:…

DCIT, CC-3, Ludhiana, Kitchlu Nagar vs. Mani Ram Balwant Rai HUF, Civil Lines

The appeal of the Revenue is dismissed

ITA 1043/CHANDI/2024[2022-23]Status: DisposedITAT Chandigarh09 Feb 2026AY 2022-23

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Pankaj Bhalla, C.AFor Respondent: Smt. Geetinder Mann, CIT DR
Section 127Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 144BSection 145(3)Section 28Section 69C

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 1043/Chd/ 2024 िनधा"रण वष" / Assessment Year : 2022-23 The DCIT बनाम Mani Ram Balwant Rai HUF Central Circle-3, Ludhiana Civil Lines, Opp- Session Court (Old) Ludhiana "ायी लेखा सं./PAN NO: AAGHM1535C अपीलाथ"/Appellant ""थ"/Respondent Cross Objection No. 44/Chd/2024 In (आयकर अपील सं./ ITA No. 1043/Chd/ 2024) (िनधा"रण वष" / Assessment Ye…

L Karuppusamy, Bengaluru vs. ACIT, Central Circle-3, Coimbatore

ITA 224/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Feb 2026AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.1119, 1120 & 1121/Chny/2025 "नधा"रण वष"/Assessment Years: 2015-16, 2017-18 & 2018-19 & आयकर अपील सं./Ita Nos.209 To 213 & 214/Chny/2025 "नधा"रण वष"/Assessment Years: 2010-11 To 2014-15 & 2016-17

…of mind and therefore the assessments framed thereunder are liable to be quashed, the ld.AR relied upon the following decisions: • ACIT v. Serajuddin & Co. [2023] 454 ITR 312 (Ori), SLP dismissed by the Hon’ble Supreme Court in ACIT v. Serajuddin & Co. [2024] 463 ITR 698 (SC); • PCIT v. Anuj Bansal [2024] 466 ITR 251 (Del), SLP dismissed by the Hon’ble Supreme Court in PCIT v. Anuj Bansal [2024] 466 ITR 254 (SC); • Gurvinder Singh Duggal v. ACIT [2024] 6 TMI 336 (ITAT Delhi); • S.P. Singla Constructions Pvt. Ltd. v. DCIT [2025] 1 TMI 1570 (ITAT Chandigarh); • ZTA Infratech Pvt. Ltd. v. DCIT/ACIT [2025] 10 TMI 143…

P Kuppuchamy, Bengaluru vs. ACIT, Central Circle-3, Coimbatore

ITA 223/CHNY/2025[2014-15]Status: DisposedITAT Chennai09 Feb 2026AY 2014-15

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.1119, 1120 & 1121/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2017-18 & 2018-19 & आयकर अपील सं./Ita Nos.209 To 213 & 214/Chny/2025 निर्धारण वर्ष/Assessment Years: 2010-11 To 2014-15 & 2016-17 Mr. P. Palanisamy, 390, P.P. Nilayam, 9Th Main I Cross, Hal Ii Stage, Indira Nagar, Bengaluru-560 038. [Pan:Adspp 9150 F] (अपीलाथ/Appellant) V. The Acit, Central Circle-3, Coimbatore. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.219, 220, 221 & 222/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2010-11, 2017-18 & 2018-19 & आयकर अपील सं./Ita Nos.200, 201 To 208/Chny/2025 निर्धारण वर्ष/Assessment Years: 2016-17, 2011-12 To 2018-19 & आयकर अपील सं./Ita Nos.3388 To 3392/Chny/2024 निर्धारण वर्ष/Assessment Years: 2014-15 To 2018-19 M/S. P.P. Financers, 24, Radha Avenue, 3Rd Street, Valsaravakkam, Chennai-600 087. [Pan: Aahfp 0288 L] (अपीलाथ/Appellant) V. The Acit, Central Circle-3, Coimbatore. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.215 To 218 & 223/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16 To 2018-19 & 2014-15 Mr. P. Kuppuchamy, No.80/7, 17Th Cross, 16Th Main Road, Btm Layout, Ns Palya, Bangaluru-560 076. V. The Acit, Central Circle-3, Coimbatore.

…of mind and therefore the assessments framed thereunder are liable to be quashed, the ld.AR relied upon the following decisions: • ACIT v. Serajuddin & Co. [2023] 454 ITR 312 (Ori), SLP dismissed by the Hon’ble Supreme Court in ACIT v. Serajuddin & Co. [2024] 463 ITR 698 (SC); • PCIT v. Anuj Bansal [2024] 466 ITR 251 (Del), SLP dismissed by the Hon’ble Supreme Court in PCIT v. Anuj Bansal [2024] 466 ITR 254 (SC); • Gurvinder Singh Duggal v. ACIT [2024] 6 TMI 336 (ITAT Delhi); • S.P. Singla Constructions Pvt. Ltd. v. DCIT [2025] 1 TMI 1570 (ITAT Chandigarh); • ZTA Infratech Pvt. Ltd. v. DCIT/ACIT [2025] 10 TMI 143…

M/S. P.P. Financiers, Chennai vs. ACIT, Central Circle-3, Coimbatore

ITA 222/CHNY/2025[2018-19]Status: DisposedITAT Chennai09 Feb 2026AY 2018-19

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.1119, 1120 & 1121/Chny/2025 निधारण वष/Assessment Years: 2015-16, 2017-18 & 2018-19 & आयकर अपील सं./Ita Nos.209 To 213 & 214/Chny/2025 निधारण वष/Assessment Years: 2010-11 To 2014-15 & 2016-17 Mr. P. Palanisamy, 390, P.P. Nilayam, 9Th Main I Cross, Hal Ii Stage, Indira Nagar, Bengaluru-560 038. V. The Acit, Central Circle-3, Coimbatore. [Pan:Adspp 9150 F] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./Ita Nos.219, 220, 221 & 222/Chny/2025 निधारण वष/Assessment Years: 2015-16, 2010-11, 2017-18 & 2018-19 & आयकर अपील सं./Ita Nos.200, 201 To 208/Chny/2025 निधारण वष/Assessment Years: 2016-17, 2011-12 To 2018-19 & आयकर अपील सं./Ita Nos.3388 To 3392/Chny/2024 िनधारण वष/Assessment Years: 2014-15 To 2018-19 M/S. P.P. Financers, 24, Radha Avenue, 3Rd Street, Valsaravakkam, Chennai-600 087. V. The Acit, Central Circle-3, Coimbatore. [Pan: Aahfp 0288 L] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./Ita Nos.215 To 218 & 223/Chny/2025 िनधारण वष/Assessment Years: 2015-16 To 2018-19 & 2014-15 Mr. P. Kuppuchamy, No.80/7, 17Th Cross, 16Th Main Road, Btm Layout, Ns Palya, Bangaluru-560 076. V. The Acit, Central Circle-3, Coimbatore.

…ind and therefore the assessments framed thereunder are liable to be quashed, the ld.AR relied upon the following decisions: • ACIT v. Serajuddin & Co. [2023] 454 ITR 312 (Ori), SLP dismissed by the Hon’ble Supreme Court in ACIT v. Serajuddin & Co. [2024] 463 ITR 698 (SC); • PCIT v. Anuj Bansal [2024] 466 ITR 251 (Del), SLP dismissed by the Hon’ble Supreme Court in PCIT v. Anuj Bansal [2024] 466 ITR 254 (SC); • Gurvinder Singh Duggal v. ACIT [2024] 6 TMI 336 (ITAT Delhi); • S.P. Singla Constructions Pvt. Ltd. v. DCIT [2025] 1 TMI 1570 (ITAT Chandigarh); • ZTA Infratech Pvt. Ltd. v. DCIT/ACIT [2025] 10 TMI…