PADMA LOGISTICS PVT LTD,DELHI vs. DCIT, CENTRAL CIRCLE-5, NEW DELHI
In the result, the appeal of the Assessee is allowed
ITA 4938/DEL/2025[2015-16]Status: DisposedITAT Delhi11 Mar 2026AY 2015-16
Bench: Shri Challa Nagendra Prasad & Shri M. Balaganeshpadma Logistics Pvt. Ltd, Vs. Dcit, Gf-, P-14, Kalakaar Street, Central Circle-5, Burra Bazar, Kolkata, Wb Jhandewalan, Delhi (Appellant) (Respondent) Pan: Aahcp1175H
For Appellant: Shri Raj Kumar Gupta, CAFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 132ASection 143(3)Section 153A(1)Section 153C
which falls in assessment year 2019-20. During the course of his search, some documents relating / pertaining to Assessee was found. Hence, a satisfaction note under Section 153C of the Act was recorded by the learned AO of the Assessee on 25-6-2021, which falls in assessment year ... Admittedly, the satisfaction note was prepared by the learned AO of the Assessee for six preceding assessment years by assuming the search year as assessment year 2019-20 based on the year of search conducted on Shri Kshitij Lal. Accordingly, the revenue sought to initiate proceedings from assessment years