HANVI ENTERPRISE,AHMEDABAD,GUJARAT vs. ITO,WARD-1(2)(3), AHMEDABAD , GUJARAT

The learned Commissioner of Income tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi has erred in passing an Ex parte order dismissing the appeal without providing reasonable opportunity of being heard to the appellant. Hence the same being against the principles of natural justice and equity requires to be quashed. 2 The learned Commissioner of Income tax (Appeals) National Faceless Appeal Centre (NFAC), Delhi has erred in confirming the action of the Assessing in issuing notice u/s.148 of the IT Act, 1961 which is illegal and bad in law hence the same should be quashed. 3. The learned Commissioner of Income tax (Appeals) National Faceless Appeal Centre (NFAC), Delhi has erred in confirming action of the Assessing Officer in issuing notice for reopening the assessment only on the basis of information uploaded on insight portal by DDIT Unit -1(1), Ahmedabad and the search u/s. 132 carried out on 30.07.2019 in case of third parties namely M/s.Hubtown Limited along with premises of Sh. Mahavir Chand Duggar involved in providing accommodation entries

The learned Commissioner of Income tax (Appeals) National Faceless Appeal Centre (NFAC), Delhi has erred in confirming the action of the Assessing Officer in passing an Ex parte order without providing reasonable opportunity of being heard to the appellant. Hence the same being against the principles of natural justice and equity requires to be cancelled. 5. The learned Commissioner of Income tax (Appeals) National Faceless Appeal Centre (NFAC). Delhi has erred in confirming the addition of Rs.55,00,000/- made by Assessing Officer treating the unsecured loans as alleged accommodation entries u/s 68 of the I.T.Act, 1961 and taxing the same applying the provisions of Sec. 115BBE of the Act 6. The learned Commissioner of Income tax (Appeals) National Faceless Appeal Centre (NFAC), Delhi has erred in confirming the action of the Assessing Officer in completing the assessment making additions under Sec. 68 of the Act without providing the copy of the search materials, documents etc. found and seized from the premises of third parties searched entities /persons and without providing the copy of the statements recorded of such parties /persons. Hence the assessment so made being against the principles of natural justice and equity requires to be cancelled 7. The learned Commissioner of Income tax (Appeals) National Faceless Appeal Centre (NFAC), Delhi has erred in confirming the action of the Assessing Officer in not granting an opportunity to cross examine the parties whose statements has been recorded during search and relied upon for reopening the assessment and making additions 8. The Appellant craves leave to add, alter, amend or modify any of the grounds of appeal on or before the date of hearing of appeal.