“national faceless assessment centre”

Assessment ProceduresSection 144BSection 144B1,082 judgments

The decision most relied on for national faceless assessment centre is Mark Studio India (P.) Ltd. v. Income-tax Officer, High Court of Madras (169 Taxmann.com 542), cited in 50 judgments on BharatTax.

Leading authorities on national faceless assessment centre

Mark Studio India (P.) Ltd. v. Income-tax Officer, High Court of Madras

169 Taxmann.com 542 · 2024 · High Court

citing judgments

The National Faceless Assessment Centre (NaFAC) does not have the power to issue notices under Section 148 or 148A of the Income Tax Act. Its jurisdiction for assessment or reassessment begins only from the stage of issuing notices under Section 142(1) or 143(2).

Tecumseh Products India (P.) Ltd. v. DCIT

174 Taxmann.com 1203 · 2025 · High Court

citing judgments

Where the National Faceless Assessment Centre (NFAC) and the Joint Assessing Officer (JAO) have concurrent jurisdiction, a notice issued by the JAO under Section 148 of the Income Tax Act is valid, provided no prejudice is caused to the assessee.

Judgments citing national faceless assessment centre

Aa 294 Arulvadi Primary Agricultural Coop Credit Society Limited, Erode vs. The Income Tax Officer, Ward 2(1), Erode

In the result, the three appeals filed by the assessee in ITA

ITA 489/CHNY/2024[2016-17]Status: DisposedITAT Chennai24 Jun 2024AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.: 489, 490 & 491/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 Aa 294 Arulvadi Primary The Income Tax Officer, Agricultural Co-Op Credit Vs. Ward 2(1), Society Ltd., Erode. Arulvadi, Sathyamangalam, Erode – 638 461. Pan: Aacaa 1572C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms.A.Vijayalakshmi, Ca ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 24.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.06.2024 आदेश /O R D E R

For Appellant: Ms.A.Vijayalakshmi, CAFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

Section 147Section 271(1)(b)Section 271(1)(c)Section 271A

ITBA/NFAC/S/250 /2023-24/1059109968(1) dated 27.12.2023. The assessment was framed by the Addl./Joint/Deputy/Asst. Commissioner of Income ITA Nos.489 to 491/Chny/2024 Tax/Income Tax Officer, National Faceless Assessment Centre, Delhi for the assessment year 2016-17 u/s.147 r.w.s. 144A r.w.s.144B of the Income Tax Act, 1961 (hereinafter the ‘Act’) vide order dated

Philomena Paul Fernandesv, Mumbai vs. National Faceless Assessement Centre (ITO Ward 22(2)(1), Mumbai

In the result, the appeal filed by the assessee is treated as allowed

ITA 1604/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Jun 2024AY 2017-18

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singhassessment Year :2017-18

For Appellant: Shri Mandar VaidyaFor Respondent: Shri H.M.Bhatt

Section 139Section 147Section 156Section 249(4)Section 249(4)(b)

Philomena Paul Fernandesv, 14B Luis Apts, College Street, Shivaji Park, Bhawani Shankar Rd S.O,Mumbai – 400 028 PAN: AALPF-6072-E - Appellant Vs. National Faceless Assessment Centre [ITO Ward 22(2)(1),Mumbai] Piramal Chamber, Mumbai – 400 012. - Respondent Appellant by : Shri Mandar Vaidya Respondent by : Shri H.M.Bhatt Date

Indiyaa Distribution Network LLP, Indore vs. Deputy Commissioner of Income Tax-1(1), Indore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 258/IND/2023[2018-19]Status: DisposedITAT Indore21 Jun 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shrib.M. Biyaniassessment Year : 2018-19 Indiyaa Distribution Dy. Cit, Network Llp, 1(1), 11D, Sampat Farm, Indore. Opp.Agrawal Public बनाम/ School, Vs. Bicholi Mardana Road, Indore. (Assessee / Appellant) (Revenue / Respondent) Pan: Aarfg1302N Assessee By Ms.Ruchira Singhal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 21.05.2024 Date Of Pronouncement 21.06.2024

Section 143(1)Section 143(3)Section 2(24)(x)Section 34(1)(iv)Section 36Section 36(1)(va)Section 43B

Bombay High Court has been set- aside by the Hon'ble Supreme Court reported in 293 Taxman 296 ( S.C.) in the case of National Faceless Assessment Centre vs. Mantra Industries Limited in para 2 to 7, as under :- “2. Feeling aggrieved and dissatisfied with the impugned judgment and order passed ... High Court of Judicature at Bombay in Chander Arjandas Manwani v. National Faceless Assessment Centre [2021] 130 taxmann.com 445/283 Taxman 380/[2022] 442 ITR 197, by which the High Court has allowed the said writ petition and has quashed the Assessment Order, the Revenue has preferred the present appeal. Page

Sh Tech Park Developers Pvt. Ltd., Gurgaon vs. ACIT, Circle-22(2), New Delhi

In the result, grounds raised by the assessee are allowed for

ITA 2043/DEL/2023[2018-19]Status: DisposedITAT Delhi21 Jun 2024AY 2018-19

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

That the learned CIT(A) while substantially upholding the order of assessment, has failed to comprehend that the assessment made by the National Faceless Assessment Centre ('NFAC') itself was bad in law and void-ab-initio, in as much as no reasonable and meaningful opportunity of being heard had been

Dpj Bidar Chincholi (Annuity) Road Project Pvt. Ltd., Nagpur vs. Assistant Commissioner of Income Tax, Nagpur

In the result, appeal filed by the assessee is allowed

ITA 330/NAG/2022[2020-2021]Status: DisposedITAT Nagpur20 Jun 2024AY 2020-2021

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Rajesh LoyaFor Respondent: Shri Surjit Kumar Saha

Section 142(1)Section 272A(1)(d)

Notice issued and the Penalty Order passed by the learned Addl./Jt./Dy./Asst. Commission of Income Tax/Income Tax Officer, Income Tax Department, National Faceless Assessment Centre, Delhi u/s. 272A(1)(d) is bad in law and wrong on facts and the learned CIT(A) erred in confirming the same

Debabrata Banerjee, Kolkata vs. DCIT, Cir-34, Kolkata.

In the result, appeal of the assessee is allowed

ITA 1084/KOL/2023[2013-13]Status: DisposedITAT Kolkata18 Jun 2024AY 2013-13

Bench: Shri Rajesh Kumar, Am& Shri Pradip Kumar Choubey, Jm]

Section 143(3)Section 144Section 144BSection 147Section 148

Impugned Notice as well as all other notices under section 142(1) and/or Show Cause Notice issued, by Ld. DCIT and/or by National Faceless Assessment Centre did not come to the notice of the Legal Representatives of the assessee. The reasons recorded by Ld. DCIT Circle 34, Kolkata for reopening

Sonal Sunil Thakrar, Mumbai vs. NFAC, Delhi

In the result, the appeal filed by the assessee is allowed

ITA 744/MUM/2024[2012-13]Status: DisposedITAT Mumbai18 Jun 2024AY 2012-13

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhailassessment Year :2012-13 Mrs. Sonal Sunil Thakkar, B-104, Mrud Kishore Bldg., Behind Gokul Shopping Center, Datta Pada Road, Borivali West, Mumbai – 400 092 Pan: Ahhpt-4628-D ---- Appellant Vs. National Faceless Assessment Centre, Ito 42(1)(5), Kautilya Bhavan, Bandra East, Mumbai – 400 051 --- Respondent Assessee By : Shri Tejas Shah Revenue By : Shri Surendra Meena Date Of Hearing : 13/06/2024 Date Of Pronouncement : 18/06/2024

For Appellant: Shri Tejas ShahFor Respondent: Shri Surendra Meena

Section 139(1)Section 143(1)Section 148Section 271(1)(c)Section 271F

Mrud Kishore Bldg., Behind Gokul Shopping Center, Datta Pada Road, Borivali West, Mumbai – 400 092 PAN: AHHPT-4628-D ---- Appellant Vs. National Faceless Assessment Centre, ITO 42(1)(5), Kautilya Bhavan, Bandra East, Mumbai – 400 051 --- Respondent Assessee by : Shri Tejas Shah Revenue by : Shri Surendra Meena Date of Hearing

Rajesh Jagdish Trivedi, Chennai vs. ITO, Con Corporate Ward-6(1), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 669/CHNY/2024[2014-15]Status: DisposedITAT Chennai14 Jun 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 669/Chny/2024 िनधा"रण वष"/Assessment Year: 2014-15 Shri Rajesh Jagdish Trivedi, The Income Tax Officer, 312, Mint St, Parrys, Vs. Non-Corporate Ward – 6(1), Park Town Ho, Chennai. Chennai – 600 003. Pan: Aabpt 9341G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri K. Balasubramanian, Advocate ""यथ" क" ओर से/Respondent By : Shri N. Sanjay Gandhi, Jcit सुनवाई क" तारीख/Date Of Hearing : 11.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 14.06.2024

For Appellant: Shri K. Balasubramanian, AdvocateFor Respondent: Shri N. Sanjay Gandhi, JCIT

Section 10(38)Section 142(1)Section 143(3)Section 148Section 271(1)(c)

vide order dated 16.12.2019. The impugned penalty u/s.271(1)(c) of the Act was levied by the Additional/Joint/Deputy/Assistant Commissioner of Income Tax/Income-tax Officer, National Faceless Assessment Centre, Delhi vide order dated 21.02.2022. 2. The only issue in this appeal of assessee is as regards to the order

Amplus Power Solutions Private Ltd., Gurgaon vs. ACIT-Circle-1(1), Delhi

In the result, ground no. 1 to 8 of appeal are allowed for statistical purpose

ITA 1213/DEL/2022[2017-18]Status: DisposedITAT Delhi13 Jun 2024AY 2017-18

Bench: Shri Vikas Awasthy & Shri Pradip Kumar Kediaआअसं.1213/िद"ी/2022 (िन.व. 2017-18) Amplus Power Solutions P. Ltd., 6Th Floor, The Palm Square, Golf Course Extension Road, Sector-66, Gurugram 122102, Haryana ...... अपीलाथ"/Appellant Pan: Aaoca0544J बनाम Vs. The Assessing Officer, National Faceless Assessment Centre, Jurisdictional Assessing Officer-Circle1(1), ..... "ितवादी/Respondent New Delhi अपीलाथ" "ारा/ Appellant By : Shri Nikhil Tiwari "ितवादी"ारा/Respondent By : Shri Rajesh Kumar, Cit-Dr सुनवाई क" ितिथ/ Date Of Hearing : 05/06/2024 घोषणा क" ितिथ/ Date Of Pronouncement : 13/06/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 29.3.2022 Passed U/S. 143(3) R.W.S. 144B Of The Income Tax Act, 1961(Hereinafter Referred To As ‘The Act’), For Assessment Year 2017-18. 2. The Assessee In Appeal Has Raised Nine Grounds. The Ground No. 1 To 8 Of Appeal Are Against Addition Made On Interest On Non Convertible Debentures & Non Compliance Of Directions Of The Dispute Resolution Panel (Drp) By The Transfer Pricing Officer (Tpo)/Assessing Officer (Ao).

For Appellant: Shri Nikhil TiwariFor Respondent: Shri Rajesh Kumar, CIT-DR

Section 143(3)

Floor, The Palm Square, Golf Course Extension Road, Sector-66, Gurugram 122102, Haryana ...... अपीलाथ"/Appellant PAN: AAOCA0544J बनाम Vs. The Assessing Officer, National Faceless Assessment Centre, Jurisdictional Assessing Officer-Circle1(1), ..... "ितवादी/Respondent New Delhi अपीलाथ" "ारा/ Appellant by : Shri Nikhil Tiwari "ितवादी"ारा/Respondent by : Shri Rajesh Kumar

Shrikant Bherulal Sharma Late Bherulal Girdharilal Sharma, Washim vs. Income Tax Officer Ward-3, Akola

In the result, assessee’s appeal being ITA no

ITA 396/NAG/2023[2016-17]Status: DisposedITAT Nagpur12 Jun 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Jineshi S. ThakarFor Respondent: Shri Abhay Y. Marathe

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 263Section 69A

Sharma L/H of Late Bherulal G. Sharma ……………. Appellant Astrologer, IUDP Colony Washim 444 505 PAN – EVFPS2250N v/s Addl. Commissioner of Income Tax ……………. Respondent National Faceless Assessment Centre Delhi Assessee by : Ms. Jineshi S. Thakar Revenue by : Shri Abhay Y. Marathe Date of Hearing – 12/06/2024 Date of Order – 12/06/2024

Shrikant Bherulal Sharma Late Bherulal Girdharilal Sharma, Washim vs. Income Tax Officer Ward -3, Akola

In the result, assessee’s appeal being ITA no

ITA 395/NAG/2023[2016-17]Status: DisposedITAT Nagpur12 Jun 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Jineshi S. ThakarFor Respondent: Shri Abhay Y. Marathe

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 263Section 69A

Lakshmana Perumal Pillai Sivabalan, Chennai vs. DCIT, Non-Corp. Circle-8(1), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 687/CHNY/2024[2018-18]Status: DisposedITAT Chennai12 Jun 2024AY 2018-18

Bench: Shri Mahavir Singhand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 687/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 Shri Lakshmana Perumal Pillai The Deputy Commissioner Sivabalan, Vs. Of Income Tax, A-1-1, Aishwaryam Phase, Non-Corporate Circle-8(1), Dabc Apartments, 4Th Main Road, Chennai. Mogappair East, Chennai – 600 095. Pan: Apups 4256F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Anandh, Advocate ""यथ" क" ओर से/Respondent By : Shri N. Sanjay Gandhi, Jcit सुनवाई क" तारीख/Date Of Hearing : 12.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri S. Anandh, AdvocateFor Respondent: Shri N. Sanjay Gandhi, JCIT

Section 143(3)Section 68

NFAC) in Order No.ITBA/NFAC/S/250/2023- 24/1060615863(1) dated 07.02.2024. The assessment was framed by the Additional/Joint/Deputy/Assistant Commissioner of Income Tax/ Income Tax Officer, National Faceless Assessment Centre, Delhi for the assessment year 2018-19 u/s.143(3) r.w.s.144B of the Income Tax Act, 1961 (hereinafter the ‘Act’) vide order dated

Premji Bhuralal Gala, Mumbai vs. Deputy Commissioner of Income Tax Circle 24(1), Mumbai

In the result, the appeals of the assessee bearing ITA 440/Mum/2024, ITA

ITA 440/MUM/2024[2013-14]Status: DisposedITAT Mumbai12 Jun 2024AY 2013-14

Bench: Shri Anikesh Banerjeeand Shri Gagan Goyal

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri H.M. Bhatt (SRDR)

Section 132Section 132(4)Section 143(3)Section 144BSection 147Section 148Section 234ASection 250Section 269SSection 271(1)(c)

Assessment Years2013-14, 2016-17 and 2017-18, all dated 21/12/2023.The impugned order is emanated from the orders of the Ld. National Faceless Assessment Centre(NFAC) Delhi (in short, ‘the A.O.’) passed under section 147 read with section 144B of the Act, dates of order24/03/2022, 22/03/2022 and 23/03/2022 for A.Ys

Inmobi Technology Services Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle3(1)(1), Bangalore

In the result appeals filed by assessee for AY

ITA 303/BANG/2022[2017-18]Status: DisposedITAT Bangalore11 Jun 2024AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A Nos. 303 & 839/Bang/2022

For Appellant: Shri Chaitanya, Sr. Advocate a/wFor Respondent: Ms. Neera Malhotra, CIT-DR

Section 143(2)Section 143(3)Section 92C

relevant to AY 2017-18, the assessee's case was picked up for assessment under the Faceless Assessment Scheme by the National Faceless Assessment Centre. The assessee filed its return of income for the AY 2017-18 on 29.11.2017 declaring 'nil' total income. The case was selected for complete scrutiny ... hence, the said directions are illegal. Consequently, the final assessment order passed by the Learned Assessing Officer ('LAO') / National Faceless Assessment Centre is also illegal being barred by the statute of limitation. 2. For the above and other grounds that may be urged at the time of the hearing

Gayatri Developers., Mumbai vs. Income Tax Officer Ward, 2(1), Kalyan, Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 421/MUM/2024[2018-19]Status: DisposedITAT Mumbai11 Jun 2024AY 2018-19

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

For Appellant: Shri G. Santosh Kumar, Sr. DR

Section 143(3)Section 144BSection 250Section 56(2)

merits of the matter. 2. THAT, in consequence of impugned order dated 04/12/2023 intrinsically following additions were upheld by Ld. NFAC made by National Faceless assessment centre vide assessment order dated 30/04/2021. a. Addition on account of treating purchase of TDR as capital asset instead of business asset as recognised

D.Light Energy Private Limited, Gurgoan vs. ACIT, Circle -7(1), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 516/DEL/2022[2017-18]Status: DisposedITAT Delhi10 Jun 2024AY 2017-18

Bench: Shri Vikas Awasthy & Shri Pradip Kumar Kediaआअसं.516/िद"ी/2022 (िन.व. 2017-18) D Light Energy P. Ltd., Unit No. 102, Block B, Pegasus One, First Floor, Golf Course Road, Sector-53, Gurgaon 122001 ...... अपीलाथ"/Appellant Pan: Aabcj9318G बनाम Vs. Assessing Officer, National Faceless Assessment Centre, ..... "ितवादी/Respondent New Delhi अपीलाथ" "ारा/ Appellant By : Shri Hari Om Jindal, Ar "ितवादी"ारा/Respondent By : Shri Rajesh Kumar, Cit-Dr सुनवाई क" ितिथ/ Date Of Hearing : 28/05/2024 घोषणा क" ितिथ/ Date Of Pronouncement : 10/06/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 31.01.2022 Passed U/S 143(3) R.W.S 260 R.W.S 144B Of The Income Tax Act 1961(Hereinafter Referred To As ‘The Act’), For Assessment Year 2017-18. 2. The Assessee In Appeal Has Raised Eight Grounds Of Appeal. Ground No. 1 To 4 Are In Respect Of A Single Issue I.E. Adjustment Of Rs. 6,94,53,296/- On Account Of International Transaction Of Purchase Of Solar Goods/Lights & Reimbursement Of Expenses & Warranty Cost Claim.

For Appellant: Shri Hari Om Jindal, ARFor Respondent: Shri Rajesh Kumar, CIT-DR

Section 143(3)

Block B, Pegasus One, First Floor, Golf Course Road, Sector-53, Gurgaon 122001 ...... अपीलाथ"/Appellant PAN: AABCJ9318G बनाम Vs. Assessing Officer, National Faceless Assessment Centre, ..... "ितवादी/Respondent New Delhi अपीलाथ" "ारा/ Appellant by : Shri Hari Om Jindal, AR "ितवादी"ारा/Respondent by : Shri Rajesh Kumar, CIT-DR सुनवाई क" ितिथ

Srinivasan Jauaprakasam, Salem vs. ITO, Ward-1(6), Salem

ITA 1186/CHNY/2023[2017-18]Status: DisposedITAT Chennai07 Jun 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri Jagadish

For Appellant: Shri T.S. Lakshmi Venkatraman,F.C.A ""For Respondent: Shri P. Sajit Kumar, JCIT

Section 250Section 269SSection 271DSection 274Section 275(1)(c)

Centre (NFAC), Delhi in Order No.ITBA/NFAC/S/250/2023- 24/1056651563 (1) dated 29.09.2023. The penalty order was framed by the Additional/Joint/Deputy/Assistant Commissioner of Income Tax, National Faceless Assessment Centre, Delhi for the assessment year 2017-18 u/s.271D of the Income Tax Act, 1961 (hereinafter the ‘Act’) vide order dated ... penalty on me. The assessee has uploaded the copy of power of attorney in his name.” The Additional/Joint Commissioner of Income Tax, National Faceless Assessment Centre, Delhi (hereinafter ‘the AO’), issued show-cause notice and the relevant show-cause notice reads as under:- "Whereas in the course of proceedings before

Vipul Kumar Modi, Jaipur vs. Principal Commissioner of Income Tax, Jaipur -I

In the result, appeal of the assessee is allowed

ITA 310/JPR/2024[2016-2017]Status: DisposedITAT Jaipur03 Jun 2024AY 2016-2017

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Sidharth Ranka &For Respondent: Shri Anil Dhaka (CIT) a

Section 142(1)Section 143(1)Section 147Section 263

also produced relevant documents support his transactions including purchase bill, sale bills, DP Statement, Broker ledger account and Bank Statement. 6. That the National Faceless Assessment Centre, New Delhi passed an Assessment Order on 23.03.2022 u/s 147 r.w.s 144B of the Act in which it has accepted the return filed

Forbes Pharm Chem Technologies, Mumbai vs. National Faceless Assessment Centre, Delhi

In the result, appeal of the assessee is allowed

ITA 821/MUM/2024[2010-11]Status: DisposedITAT Mumbai31 May 2024AY 2010-11

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2010-11

For Appellant: Shri Mehul Shah, FCAFor Respondent: Ms. Rajeshwari Menon, Sr.DR

Section 143(3)Section 147Section 271Section 271(1)(c)Section 274

National Faceless Appeal Centre (NFAC), Delhi, vide order no. ITBA/NFAC/S/250/2023-24/1059941119(1), dated 19.01.2024 passed against the assessment order by the Assessing Officer, National Faceless Assessment Centre, Delhi, u/s.271(1)(c) the Income- 2 Forbes Pharm Chem Technologies, AY 2010-11 tax Act(hereinafter referred to as the “Act”), dated

ACIT, Corporate Circle-3(1), Chennai vs. M/S Standard Chargered Global Business Servies Pvt. Limited, Chennai

In the result, the appeal filed by the assessee in ITA

ITA 124/CHNY/2023[2018-19]Status: DisposedITAT Chennai30 May 2024AY 2018-19

Bench: Shri Mahavir Singhand Shri Jagadishआयकर अपील सं./Ita No.: 964/Chny/2022 िनधा"रण वष"/Assessment Year: 2018-19 Standard Chartered Global The Deputy Commissioner Business Services Pvt. Ltd., Vs. Of Income Tax, No.1, Haddows Road, Corporate Circle 3(2), Chennai. Chennai – 600 006. Pan: Aaecs 9043E (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Sriram Seshadri, Ca राज"व क" ओर से /Revenue By : Shri R. Clement Ramesh Kumar, Cit & आयकर अपील सं./Ita No.: 124/Chny/2023 िनधा"रण वष"/Assessment Year:2018-19 The Assistant Standard Chartered Global Commissioner Of Income Vs. Business Services Pvt. Tax, Ltd., Corporate Circle 3(1), No.1, Haddows Road, Chennai. Chennai – 600 006. Pan: Aaecs 9043E (अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Sriram Seshadri, Ca राज"व क" ओर से /Revenue By : Shri P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 28.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 30.05.2024

For Appellant: Shri Sriram Seshadri, CAFor Respondent: Shri R. Clement Ramesh Kumar, CIT

Section 143(3)Section 192Section 195Section 40

Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in ITBA/NFAC/S/250/2022- 23/1045558359(1) dated 16.09.2022. The assessment was framed by the National Faceless Assessment Centre, Delhi for the assessment year 2018-19 u/s.143(3) r.w.s. 144B of the Income Tax Act (hereinafter the ‘Act’) vide order dated