CREATIVE FINANCIAL SERVICES PRIVATE LIMITED,DELHI vs. INCOME TAX OFFICER, WARD 6(1) DELHI, DELHI

The appeals in ITA Nos. 3810 & 3807/Del/2024 for AYs 2010-11 and 2011-12 arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. NFAC’, in short] dated 29.03.2024 against the order of assessment passed u/s 147 r.w.s. 144 of the Income-tax Act, 1961 dated 28.06.2024 for AY 2010-11 and 24.12.2018 for AY 2011-12 (hereinafter referred to as ‘the Act’) by NFAC (hereinafter referred to as ‘ld. AO’). 2. Identical issues are involved in all these appeals and hence they are taken up together and disposed of by this common order for the sake of convenience. The fact relevant for AY 2010-11 are taken up for adjudication and the decision rendered thereon shall apply mutatis mutandis for AY 2011-12 also except with variance in figures. 3. Though the assessee has raised several grounds before us challenging the validity of reassessment on law as well as on merits, I find the crucial issue to be decided in the instant case is as to whether in assessment per se could be ITA Nos. 3810 & 3807/Del/2024 Creative Financial Services Pvt. Ltd framed in the hands of the assessee in the facts and circumstances of the instant case. 4. I have heard the rival submissions and perused the material available on record. At the outset, I find that name of the assessee company was struck off in terms of Section 560 of the Companies Act, 1956 on 29.04.2015 itself. The statutory Form FTE was filed by the assessee before the