“NFAC”

Galaxy Gems, Mumbai vs. Ward 19(1)(1), Mumbai

Bench: Shri Amit Shukla & Shri Ratnesh Nandan Sahay

Following grounds of appeal have been raised by the appellant: 1. "On facts and in law, the Learned Commissioner of Income Tax (Appeals), NFAC, Delhi (hereinafter referred to as Ld. CIT-A) had erred in confirming the addition of Rs.28,00,000/- being purchases made from Mixima Diam by treating ... Bombay High Court (Jurisdictional) in the case of Mohammed Haji Adam & Co. (ITA No. 1004 of 2016) submitted before Ld. CIT-A, NFAC, Delhi during the appellant proceedings. Under the facts and circumstances of the matter, he ought to have followed the decision of Hon'ble High Court (Jurisdictional

Assistant Commissioner of Income Tax-4(2)(1), Mumbai vs. Gemsons Precision Engineering Pvt Ltd, Mumbai

In the result, appeal filed by the revenue is dismissed in the above terms

Bench: Smt. Padmavathy S. & Shri. Raj Kumar Chauhanassistant Commissioner Of Income Vs. Gemsons Precision Tax – 4(2)(1) Engineering Pvt. Ltd. Room No. 640, Aayakar Bhavan, M. Plot No. Af-1, Cama Industrial K. Road, New Marine Lines, Estate, Walbhat Road, Mumbai – 400020. Goregaon East, Mumbai Pan: Aabcg0333J 400063. (Appellant) (Respondent)

This appeal is filed by the department/revenue against the order dated 27.12.2023 of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “CIT(A)”], passed under section 250 of the Income Tax Act, 1961 [hereinafter referred ... bogus/unsubstantiated purchases?" b. Whether on the facts and in circumstances of the case and in law, the Ld CIT(A)/ NFAC is right in restricting the addition to 12.5% on bogus purchases where AO made addition @ 100%? c. Whether on the facts and in circumstances of the case

Ekta Suresh Khosla, Alibag vs. ITO-34(1)(5), Mumbai

In the result, the appeal is allowed for statistical purpose

Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI RATNESH

Cidco Employees Co-Op. Credit Society, Mumbai vs. ITO, Ward-28(1)(3), Mumbai

In the result, Tax Appeals are dismissed

Bench: Shri Amit Shukla & Shri Ratnesh Nandan Sahayassessment Year: 2012-13 M/S. Cidco Employees Ward 28(1)(3), 3Rd Floor, Co. Op. Credit Society Ground Floor, Tower No. 6, Vs. Cidco Bhavan, Vashi Railway Station, Cbd- Belapur, Commercial Complex, Navi Mumbai- 400614. Mumbai- 400703. Pan: Aaaac2230N (Appellant) (Respondent) Present For : Assessee By : Shri Bhupendra Shah, A.R. Revenue By : Shri R. R. Makwana- Sr. D.R.

been raised by the appellant: - [A] “1(a). On the facts and in circumstances of the cases and in law, the Id. CIT(A)- NFAC erred in passing the order u/s. 250 of the Income Tax Act, 1961 and upholding the order of the ld. assessing officer ... NFAC had erred in upholding the view of the Id. assessing officer and hence disallowing deduction of Rs.10,90,706/- which had been claimed under section 80P(2)(d) and Rs.11,79,656/- under section 80P(2)(a)(i) of the Act and the reasons assigned are wrong and contrary

Laxmi Narayan Residency D Co. Op Hsg Soc Ltd, Thane vs. ITO Ward 1(1), Thane

In the result, the appeal of the assessee is allowed

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhrilaxmi Narayan Residency D Vs. Assistant Director Of Co. Op. Hsg. Soc. Ltd. Income-Tax Cpc, Plot No. 189, 190, 191, Bengaluru/Ito Ward(1)1, Village Majjwada, Gokhale Road, Thane Pokhran Road No. 2, Unnati Garden, 3, Thane (W.)-400610 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaal7961N Appellant .. Respondent

assessee has raised following grounds of appeals: A.Y.2020-21 Laxmi Narayan Residency D. Co. Op. HSG. Soc. Ltd. 1. “The Commissioner of Income Tax (Appeals) NFAC Delhi (CIT Appeal for short) erred in concluding that the Appellant claims of deduction

Vasant Galaxy Co-Op Association Limited, Mumbai vs. Income Tax Officer, Ward 41(4)(2), Mumbai

Bench: Shri Prashant Maharishi ( (Accountant Member)

This appeal is filed by Vasant Galaxy cooperative Association Ltdagainst the appellate order passed by the National faceless appeal Centre (NFAC), Delhi (the learned CIT – F for assessment year 2020 – 21 dated 26/11/2023 wherein the appeal filed by the assessee against the rectification order passed under section

Mitra Kunj Co Op Housing Society, Mumbai vs. ADIT, CPC, Bengaluru

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

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhri

Mitra Kunj Co. Op. Housing Society a. “In the facts and circumstances of the case and in law, the learned National Faceless Appeal Centre (NFAC) erred in assessing the total income of Rs. 7,19,410/- as against returned income of 2,00,290/- and thereby made addition ... tune of Rs. 5,19,120/-. b. In the facts and circumstances of the case and in law, the learned NFAC erred in disallowing deduction u/s. 80P(2)(d). c. In the facts and circumstances of the case and in law, the learned NFAC has stated in the order that

Shree Kumbhajai Co-Op Society Ltd, Mumbai vs. ACIT, CPC, Bangaluru

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

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriassessment Year: 2020-21

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SMT. RENU

Assistant Commissioner of Income Tax, Mumbai vs. Sonata Information Technology Limited, Mumbai

Appeal are dismissed

preferred by the Revenue against five separate orders, each dated 23/01/2024, passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi ITA Nos. 1352, 1354, 1356, 1357 & 1359/Mum/2024 AYs 2015-16, 2016-17, 2017-18, 2018-19 & 2020-2021 [hereinafter referred

Assistant Commissioner of Income Tax Circle 3 4 Mumbai, Mumbai vs. Sonata Information Technology Limited, Mumbai

Appeal are dismissed

Bench: SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

preferred by the Revenue against five separate orders, each dated 23/01/2024, passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi ITA Nos. 1352, 1354, 1356, 1357 & 1359/Mum/2024 AYs 2015-16, 2016-17, 2017-18, 2018-19 & 2020-2021 [hereinafter referred

Haldiram Foods International Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Bengluru

In the result, the appeal is allowed for statistical purpose

Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI RATNESH

Hl Kejriwal Memorial Trust, Mumbai vs. ITO Ward 19(2), Mumbai

In the result, the appeal is allowed for statistical purpose

Bench: the appeal hearing."

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI RATNESH

Chitrakoot Co-Op Hsg Society Limited, Mumbai vs. Income Tax Officer Ward 19(1)(3), Mumbai

Bench: Shri Prashant Maharishi (Am)

This appeal is filed by Chitrakoot cooperative housing society Ltd for assessment year 2016 - 17 against the order of the National faceless appeal Centre (NFAC) Delhi (the learned CIT A) dated 5/1/2024 wherein the appeal filed by the assessee against the assessment order dated 24/12/2018 passed under section

Nexzone Fiscal Services Private Limited, Mumbai vs. ACIT, National E-Assessment Centre, Delhi

In the result, the appeal of the assessee is allowed

Bench: Shri Narender Kumar Choudhry, Judicial

IN THE INCOME-TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT

Divya Satkar Co-Op Hsg Society, Mumbai vs. Income Tax Officer Ward, -42(1)2, Mumbai

In the result, the solitary issue in this appeal covering all the 4 ground is of the appeal are allowed

Bench: Shri Prashant Maharishi (Am) I.T.A. No. 4707/Mum/2023 (A.Y. 2020-21) Divya Satkar Cooperative Vs. Ito-42(1)(2) Housing Society Limited Kautilya Bhavan Gaurav Garden Complex Bandra Kurla Complex Bunder Pakhadi Road Bandra East Kandivali West Mumbai-400 051. Mumbai-400 067. Pan : Aaaad4869R (Appellant) (Respondent) Assessee By Shri Devendra Bafna Department By Shri R.R. Makwana Date Of Hearing 05.06.2024 Date Of Pronouncement 27.06.2024 O R D E R 1. This Appeal Is Filed By Divya Satkar Cooperative Housing Society Mumbai (Assessee/Appellant) For Assessment Year 2020 – 21 Against The Appellate Order Passed By National Faceless Appeal Centre Nfac), Delhi (The Learned Cit – A) Dated 2/11/2023 Wherein Appeal Filed By The Assessee Against The Rectification Order Passed Under Section 154 In Order Under Section 143 (1) Of The Income Tax Act (The Act) By Central Processing Centre, Was Dismissed. Assessee Is Aggrieved With Denial Of Deduction Under Section 80 P (2) (D) Of The Act Of ₹ 170,163 To The Appellant On Interest Income Received From Cooperative Banks. 2. Brief Facts Of The Case Shows That Assessee Filed Its Return Of Income On 28/1/2021 Claiming Deduction Under Section 80 P (2) (B) On Account Of Interest On Fixed Deposit Of ₹ 157,869/– From Shamrao Vithal Cooperative Bank Ltd & Saraswat Cooperative Bank Ltd Along With The Interest On Savings Bank Account Of ₹ 12,294 Totaling To ₹ 170,163/–. Thus Central Processing Centre While Processing The Page 1 Of 5

filed by Divya Satkar cooperative housing society Mumbai (assessee/appellant) for assessment year 2020 – 21 against the appellate order passed by National faceless appeal Centre NFAC), Delhi (the learned CIT – A) dated 2/11/2023 wherein appeal filed by the assessee against the rectification order passed under section 154 in order under section

Usha Jankalyan Nagar Chs Ltd, Mumbai vs. The Centrlalized Processing Centre the Asstt. Director of Income Tax, Mumbai

Bench: Shri Prashant Maharishi (Am)

number 4694/M/2023 is filed by the assessee for assessment year 2013 14 against appellate order passed by the National Faceless Appeal Centre (NFAC) Delhi dated 24/10/2023 wherein the appeal filed by the assessee against order passed under section 154 read with section 143 (1) of the income tax act dated

Usha Jankalyan Nagar Chs Ltd, Mumbai vs. The Income Tax Officer-41(3)(4), Mumbai

Bench: Shri Prashant Maharishi (Am) Ι.Τ.Α. No. 4694/Mum/2023 (A.Y. 2013-14)

number 4694/M/2023 is filed by the assessee for assessment year 2013 14 against appellate order passed by the National Faceless Appeal Centre (NFAC) Delhi dated 24/10/2023 wherein the appeal filed by the assessee against order passed under section 154 read with section 143 (1) of the income tax act dated

Usha Janakalyan Nagar Chs Ltd, Mumbai vs. The Income Tax Officer-30(1)(1), Mumbai

In the result all three appeals filed by the assessee are allowed

Bench: Shri Prashant Maharishi (Am) I.T.A. No. 4694/Mum/2023 (A.Y. 2013-14) I.T.A. No. 4696/Mum/2023 (A.Y. 2018-19) I.T.A. No. 4697/Mum/2024 (A.Y. 2019-20) Usha Janakalyan Vs. Income Tax Nagar Chs Ltd. Officer, 211, Kharodi, Marver Ward 41(3)(4) Road, Malad West Room No. 722, Mumbai-400 095. Kautilya Bhavan, C-41 To C-43, G Pan : Aaaau1039J Block, Bandra Kurla Complex, Bandra (East), Mumbai-400051 (Appellant) (Respondent) Assessee By None Department By Shri R.R. Makwana Date Of Hearing 13.06.2024 Date Of Pronouncement 27.06.2024 O R D E R 1. These Are The Three Appeals Filed By The Assessee Usha Jankalyan Nagar Cooperative Housing Society Ltd Mumbai For Assessment Year 2013 – 14, 2018 – 19 & 2019 – 20 Involving Similar Issue & Therefore As The Arguments Of The Parties Are Also Similar, Disposed Of By This Common Order. 2. Ita Number 4694/M/2023 Is Filed By The Assessee For Assessment Year 2013 – 14 Against Appellate Order Passed By The National Faceless Appeal Centre (Nfac) Delhi Dated 24/10/2023 Wherein The Appeal Filed By The Assessee Against Order Passed Under Section 154 Read With Section 143 (1) Of The Income Tax Act Dated 28/9/2018 Passed By The Ito Ward 30/1/1, Mumbai Was Dismissed. 3. The Brief Facts Of The Case Shows That The Assessee Is Aggrieved That Interest Received From Cooperative Bank Were Held To Be Not Eligible For Deduction Under Section 80 P (2) (D) Of The Act.

number 4694/M/2023 is filed by the assessee for assessment year 2013 – 14 against appellate order passed by the National Faceless Appeal Centre (NFAC) Delhi dated 24/10/2023 wherein the appeal filed by the assessee against order passed under section 154 read with section 143 (1) of the income tax act dated

Naresh Manakchand Jain, Mumbai vs. ACIT 2(1), Mumbai

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadale

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE

DCIT (Exemption)- 2(1), Mumbai vs. Maharashtra Energy Development Agency, Mumbai

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

Assessee [CO.88/Mum/2023] pertaining to Assessment Year 2013-14 arise from the order of Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘the CIT(A)’] passed on 20.03.2023, which in turn arose from the Order, dated 29/03/2016, passed under Section ... Assessee [CO.89/Mum/2023] pertaining to Assessment Year 2014-15 arise from the order of Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘the CIT(A)’] passed on 20/03/2023, which in turn arose from the Order, dated 23/11/2016, passed under Section