ANIL MINDA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 14/9/2010 passed by the High Court of Delhi at New Delhi in ITA No. 582 of 2009 and other allied appeals, by which the Division Bench of the High Court has allowed the said appeals preferred by the Revenue and set aside the orders passed by the Income Tax Appellate Tribunal, New Delhi (for short, 'ITAT ') holding that the assessment orders passed in the case of the respective assessees were time barred as the assessments were not completed within two years from the end of the month in which the last authorisation for search under Sec. 132 of the Income Tax Act, 1961 (hereinafter referred to as the 'Act ') was issued, the respective assessees have preferred the present appeals.

(2.) For the sake of convenience, the facts arising out of the impugned judgment and order passed by the High Court in ITA No. 582/2009 are narrated, which in nutshell are as under:

(3.) Dr. Rakesh Gupta, learned counsel has appeared on behalf of the appellants - assessees and Shri Balbir Singh, learned ASG has appeared on behalf of the Revenue.