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“satisfaction note”

Search & SeizureSection 153CSection 153C2,598 judgments

The decision most relied on for satisfaction note is CIT v. RRJ Securities Ltd. (380 ITR 612), cited in 689 judgments on BharatTax.

Leading authorities on satisfaction note

CIT v. RRJ Securities Ltd.
380 ITR 612 · 2016 · High Court
689
citing judgments

Completed assessments can be interfered with under Section 153A or 153C only on the basis of incriminating material unearthed during the search, necessitating a direct correlation between the discovered material and the power to assess or reopen concluded assessments.

CIT v. Calcutta Knitwears
362 ITR 673 · 2014 · Supreme Court
528
citing judgments

The recording of a satisfaction note by the Assessing Officer is a jurisdictional prerequisite for assessments under Section 153C, and the six-year limitation period for such assessments is reckoned from the date this satisfaction is recorded.

ARN Infrastructure India Ltd. v. Asstt. CIT
394 ITR 569 · 2017 · High Court
282
citing judgments

For initiating proceedings under Section 153C, seized documents must be incriminating and specifically relate to the assessment years for which assessments are reopened. A document relevant only for one year cannot be used to reopen other assessment years without being incriminating for those years.

PCIT v. Ojjus Medicare (P) Ltd.
465 ITR 101 · 2024 · High Court
277
citing judgments

For assessments under Section 153C, the commencement point for calculating the six or ten assessment year block period is the date of issuing the Section 153C notice, or the date of the satisfaction note/handing over of books, as clarified by the first proviso to Section 153C(1).

DCIT v. Sunil Kumar Sharma
159 Taxmann.com 179 · 2024 · High Court
269
citing judgments

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

Pepsico India Holdings (P) Ltd. v. ACIT
370 ITR 295 · 2015 · High Court
249
citing judgments

Section 153C of the Income-tax Act is invoked only when it is established that seized documents do not belong to the searched person, or if the searched person disclaims them; the satisfaction note must specifically indicate this fact.

Manish Maheshwari v. ACIT
289 ITR 341 · 2007 · Supreme Court
237
citing judgments

A block assessment proceeding under section 158BD is illegal if the procedure laid down in section 153C is not followed. The provisions of section 153C are similar to section 158BD in block assessment proceedings.

Pepsi Foods (P.) Ltd. v. Asstt. CIT
367 ITR 112 · 2014 · High Court
225
citing judgments

For assessments under Section 153C, a specific satisfaction note by the Assessing Officer of the person searched, recorded prior to initiating proceedings, is a jurisdictional prerequisite, rendering its absence void. The approval function under Section 153D is administrative and does not require elaborate reasoning.

Judgments citing satisfaction note

Kamdhenu Cement, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1067/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Jan 2026AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

1067/Del/2025 Kamdhenu Cement for the precise reason that Mr. Wadhwa has filed before us a copy of the relevant section 153C satisfaction note by the learned Assessing Officer of the searched person reading as under: Sh. Ram Ready Mix Concrete Pvt. Ltd. ITA Nos. 1065 to 1067/Del/2025 Kamdhenu Cement ... 1067/Del/2025 Kamdhenu Cement 4. Faced with this situation, learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that

Kamdhenu Cement, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1066/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Jan 2026AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

1067/Del/2025 Kamdhenu Cement for the precise reason that Mr. Wadhwa has filed before us a copy of the relevant section 153C satisfaction note by the learned Assessing Officer of the searched person reading as under: Sh. Ram Ready Mix Concrete Pvt. Ltd. ITA Nos. 1065 to 1067/Del/2025 Kamdhenu Cement ... 1067/Del/2025 Kamdhenu Cement 4. Faced with this situation, learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that

Kamdhenu Cement, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1065/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

1067/Del/2025 Kamdhenu Cement for the precise reason that Mr. Wadhwa has filed before us a copy of the relevant section 153C satisfaction note by the learned Assessing Officer of the searched person reading as under: Sh. Ram Ready Mix Concrete Pvt. Ltd. ITA Nos. 1065 to 1067/Del/2025 Kamdhenu Cement ... 1067/Del/2025 Kamdhenu Cement 4. Faced with this situation, learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1064/DEL/2025[2021-22]Status: DisposedITAT Delhi12 Jan 2026AY 2021-22

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

1067/Del/2025 Kamdhenu Cement for the precise reason that Mr. Wadhwa has filed before us a copy of the relevant section 153C satisfaction note by the learned Assessing Officer of the searched person reading as under: Sh. Ram Ready Mix Concrete Pvt. Ltd. ITA Nos. 1065 to 1067/Del/2025 Kamdhenu Cement ... 1067/Del/2025 Kamdhenu Cement 4. Faced with this situation, learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT Central Circle-30, Delhi

ITA 1063/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Jan 2026AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

1067/Del/2025 Kamdhenu Cement for the precise reason that Mr. Wadhwa has filed before us a copy of the relevant section 153C satisfaction note by the learned Assessing Officer of the searched person reading as under: Sh. Ram Ready Mix Concrete Pvt. Ltd. ITA Nos. 1065 to 1067/Del/2025 Kamdhenu Cement ... 1067/Del/2025 Kamdhenu Cement 4. Faced with this situation, learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1062/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Jan 2026AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

1067/Del/2025 Kamdhenu Cement for the precise reason that Mr. Wadhwa has filed before us a copy of the relevant section 153C satisfaction note by the learned Assessing Officer of the searched person reading as under: Sh. Ram Ready Mix Concrete Pvt. Ltd. ITA Nos. 1065 to 1067/Del/2025 Kamdhenu Cement ... 1067/Del/2025 Kamdhenu Cement 4. Faced with this situation, learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that

Shri Ram Ready Mix Concrete Private Limited, Delhi vs. DCIT, Central Circle-30, Delhi

ITA 1061/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 1061/Del/2025 : Asstt. Year : 2018-19 Ita No. 1062/Del/2025 : Asstt. Year : 2019-20 Ita No. 1063/Del/2025 : Asstt. Year : 2021-22 Ita No. 1064/Del/2025 : Asstt. Year : 2022-23 Sh. Ram Ready Mix Concrete Pvt. Ltd. Vs Dcit, B-177, Derawal Nagar, Central Circle-30, Delhi-110009 New Delhi-110055 (Appellant) (Respondent) Pan No. Aapcs51886F Ita No. 1065/Del/2025 : Asstt. Year : 2018-19 Ita No. 1066/Del/2025 : Asstt. Year : 2019-20 Ita No. 1067/Del/2025 : Asstt. Year : 2021-22 Kamdhenu Cement, Vs Dcit, B-229, 1St Floor, Phase-1, Ashok Vihar Central Circle-30, H.O., Ashok Vihar, North West Delhi, New Delhi-110055 Delhi-110052 (Appellant) (Respondent) Pan No. Aaofk8997J Assessee By : Sh. Ajay Wadhwa, Adv., Sh. Anil Kumar Choptra, Ca, Sh. Shivam Garg, Adv. Revenue By : Ms. Amisha S. Gupt, Cit-Dr Date Of Hearing: 12.01.2026 Date Of Pronouncement: 12.01.2026 Order Per Bench: The Instant Batch Of Seven Appeals Involves The Twin Assessees Herein M/S Sh. Ram Ready Mix Concrete Pvt. Ltd. & Kamdhenu Cement. All Other Relevant Details Thereof Stand Tabulated As Under: Sh. Ram Ready Mix Concrete Pvt. Ltd.

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Ms. Amisha S. Gupt, CIT-DR
Section 1Section 132Section 153CSection 153C(1)(a)

1067/Del/2025 Kamdhenu Cement for the precise reason that Mr. Wadhwa has filed before us a copy of the relevant section 153C satisfaction note by the learned Assessing Officer of the searched person reading as under: Sh. Ram Ready Mix Concrete Pvt. Ltd. ITA Nos. 1065 to 1067/Del/2025 Kamdhenu Cement ... 1067/Del/2025 Kamdhenu Cement 4. Faced with this situation, learned CIT-DR could hardly dispute that the above extracted section 153C satisfaction note does not throw any light as to whether the corresponding seized material belonged, pertained or related to the assessee; as the case may be. She vehemently argues that

Bharat Kumar Bansal, Hyderabad vs. ACIT., Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1005/HYD/2025[2018-19]Status: DisposedITAT Hyderabad07 Jan 2026AY 2018-19

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

contrary to law, facts and circumstances of the case. 2. The appellant submits that the basis for the assessment under 153C being the satisfaction note is not a satisfaction note at all in the eyes of law and therefore the proceedings based on such invalid satisfaction note are not tenable ... portal. 5. The appellant prays that the assessment proceedings be declared invalid and void ab initio as they are based on improper and incorrect satisfaction note which is not a satisfaction note in the eyes of the law. Page 2 of 9 ITA Nos 1000 to 1006 of 2025 Bharat

Bharat Kumar Bansal, Hyderabad vs. ACIT., Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1004/HYD/2025[2017-18]Status: DisposedITAT Hyderabad07 Jan 2026AY 2017-18

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

contrary to law, facts and circumstances of the case. 2. The appellant submits that the basis for the assessment under 153C being the satisfaction note is not a satisfaction note at all in the eyes of law and therefore the proceedings based on such invalid satisfaction note are not tenable ... portal. 5. The appellant prays that the assessment proceedings be declared invalid and void ab initio as they are based on improper and incorrect satisfaction note which is not a satisfaction note in the eyes of the law. Page 2 of 9 ITA Nos 1000 to 1006 of 2025 Bharat

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1003/HYD/2025[2016-17]Status: DisposedITAT Hyderabad07 Jan 2026AY 2016-17

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

contrary to law, facts and circumstances of the case. 2. The appellant submits that the basis for the assessment under 153C being the satisfaction note is not a satisfaction note at all in the eyes of law and therefore the proceedings based on such invalid satisfaction note are not tenable ... portal. 5. The appellant prays that the assessment proceedings be declared invalid and void ab initio as they are based on improper and incorrect satisfaction note which is not a satisfaction note in the eyes of the law. Page 2 of 9 ITA Nos 1000 to 1006 of 2025 Bharat

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1002/HYD/2025[2015-16]Status: DisposedITAT Hyderabad07 Jan 2026AY 2015-16

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

contrary to law, facts and circumstances of the case. 2. The appellant submits that the basis for the assessment under 153C being the satisfaction note is not a satisfaction note at all in the eyes of law and therefore the proceedings based on such invalid satisfaction note are not tenable ... portal. 5. The appellant prays that the assessment proceedings be declared invalid and void ab initio as they are based on improper and incorrect satisfaction note which is not a satisfaction note in the eyes of the law. Page 2 of 9 ITA Nos 1000 to 1006 of 2025 Bharat