“national faceless assessment centre”

Jane Street Asia Capital Ltd, Mumbai vs. The Assistant Commissioner of Income Tax Int Tax Circle 3(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

case and in law, the notice under section 143(2) of the Act issued by the Assistant Commissioner of Income Tax, National Faceless Assessment Centre-1(1)(2), Delhi ['NaFAC] is without jurisdiction and consequently, all proceedings to the aforesaid notice under section 143(2) of the Act are also

M/S S. A. Textiles, Mumbai vs. Income Tax Assessment Unit/NFAC, Delhi

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

Bench: Justice (Retd.) C V Bhadang, Hon’Ble& Shri B.R. Baskaranassessment Year 2020-21

S.A.Textiles, 2nd Floor, Nanavati Mansion, 66, Nakhoda Street, Mumbai – 400 003 PAN:AAAFS-4037-K - Appellant Vs. Income Tax Assessment Unit, National Faceless Assessment Centre, Delhi. - Respondent Appellant by : Shri Mohammed Anas A. Siddique Respondent by : Shri Suresh D. Gaikwad, Sr.AR Date of Hearing : 14/05/2024 Date of Pronouncement : 14/05/2024

Bnp Paribas, Mumbai vs. Assistant Commissioner of Income Tax(Internationa Taxation)-Circle 1(3)(1), Mumbai

In the result, the appeal of the assessee is partly allowed

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

assessment year 2020-21. The assessee has raised the following grounds before us: “1. The Assistant Commissioner of Income-tax, National Faceless Assessment Centre-1(1)(2), Delhi (NaFAC) has erred in issuing a notice under section 143(2) of the Act, proceedings in case of the Appellant ... Further facts of the case are discussed while adjudicating the ground of appeal filed by the assessee. Ground No. 1: National Faceless Assessment Centre has erred in using a notice u/s 143(2) of the Act. 4. Regarding ground no. 1 of the appeal of the assessee for issuing notice

M/S. Naturex India Pvt. Ltd, Mumbai vs. NFAC, Delhi DCIT-Cir 2(3) (1), Mumbai

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

Bench: Shri Vikas Awasthy & Shri Gagan Goyalm/S. Naturex India Pvt. Ltd. 502, 5Th Floor, Akruti Centre Point, Midc Central Road, Andheri (East), Chakala Midc S.O. Mumbai-400093 Pan: Aabcv0883A ..... Appellant Vs. Nfac, Delhi/Dcit Cir. 2(3) (1) Aayakar Bhavan, M. K. Road, Mumbai- 400 020 ..... Respondent

assessee has raised the following grounds of appeal:- General Ground 1. The order of the learned Assessing Officer, National Faceless Assessment Centre, ('AO'), in pursuance of the order of the learned Transfer Pricing Officer, Assistant Commissioner of Income Tax Transfer Pricing 3(1)(1) ("TPO'), and the directions of learned

Ravi Gopal Trivedy, Mumbai vs. National E-Assessment Centre, Delhi

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am Ravi Gopal Trivedy 402, Sheetal, A Wing, Lokhandwala Complex, Andheri (West), Mumbai-400053 Pan : Abсрт1927А Ι.Τ.Α. No. 4062/Mum/2023 (Assessment Year: 2013-14) Vs. National E-Assessment Centre, Delhi Appellant) Respondent) Appellant/Assessee By Dr. K. Shivaram A/W Mr. Shashi Bekal, Ca Revenue/Respondent By Shri R.R. Makwana, Jcit Date Of Hearing 23.04.2024 Date Of Pronouncement 24.04.2024 Order Per Padmavathy S, Am: This Appeal Is Against The Order Of The Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi [For Short 'The Cit(A)] Dated 16.10.2023 For The Ay 2013-14. The Assessee Raised The Following Revised Grounds: 2

National Faceless Appeal Centre (NFAC) has erred in confirming the issue of the reassessment and order passed by the National Faceless Assessment Centre. 1.1. That on the facts and circumstances of the case and in law the Ld. NFAC has erred in confirming the notice under section ... addition of Rs. 9,09,787/- as short term capital gain without providing the details of the said amount arrived by the National Faceless Assessment Centre. 2.2. That on the facts and circumstances of the case and in law the Ld. NFAC has erred in making an addition

Aadesh Commodities Pvt Ltd, Mumbai Suburban vs. National Faceless Assessment Centre, Delhi

In the result, appeal in ITA No

Bench: Shri Anikesh Banerjee & Miss. Padmavathy.Saadesh Commodities Pvt Ltd Vs National Faceless Assessment 401, Satyam Tower, 90 Feet Centre, Delhi Road, Asha Nagar, Kandivali (E), Mumbai-400 101 Pan : Aahca3726H Appellant Respondent

Year 2015-16 order dated 03/11/2023. 2 Aadesh Commodities Pvt Ltd The impugned order was emanated from the order of the Ld.Assessing Officer, National Faceless Assessment Centre (NFAC), Delhi (in short, ‘the A.O.’) passed under section 143(3) of the Act order dated 30/09/2021. 2. The assessee has taken

Arvind Dada Kolekar, Mumbai vs. Income Tax Officer Ward 16(2)(1), Mumbai

In the result, appeal of the assessee is allowed

Bench: SHRI AMIT SHUKLA (Judicial Member), SMT RENU JAUHARI (Accountant Member)

grounds of appeal reads as under:- “1. In the facts circumstances of the case and in law, the Ld. Assessing officer, National Faceless Assessment Centre has erred in initiating reassessment without obtaining sanction from the specified authority under section 151 (ii) of the Act, thereby vitiating the consequential assessment proceedings ... facts and circumstances of the case and in law, the Ld. Assessing officer, National Faceless Assessment Centre has erred in initiating reassessment beyond 3 years, since the alleged taxable income escaping assessment does not exceed the threshold of Rs. 50,00,000/- as per section