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“NFAC”

Assessment ProceduresSection 144BSection 144B48,618 judgments

The decision most relied on for NFAC is Tecumseh Products India (P.) Ltd. v. DCIT (174 Taxmann.com 1203), cited in 43 judgments on BharatTax.

Leading authorities on NFAC

Tecumseh Products India (P.) Ltd. v. DCIT
174 Taxmann.com 1203 · 2025 · High Court
43
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.

Aggarwal v. NFAC
127 Taxmann.com 637 · High Court
34
citing judgments

Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.

Hire Purchase (P.) Ltd. v. NFAC
128 Taxmann.com 190 · High Court
34
citing judgments

Failure to grant a personal hearing to an assessee when income is likely to be varied based on submitted evidence violates the principles of natural justice and renders the assessment order invalid.

Prem Brothers Infrastructure LLP v. NFAC
142 Taxmann.com 38 · 2022 · High Court
32
citing judgments

When initiating penalty proceedings, the Assessing Officer (AO) must specify the limb of the charge, indicating whether the penalty is for concealment of income or furnishing inaccurate particulars. This requirement is essential for valid penalty proceedings.

Vinodkumar Lakshmipathi v. CIT (Appeals) NFAC
145 Taxmann.com 235 · 2022 · ITAT
21
citing judgments

The ITAT held that failure to file Form 67 by the due date for filing the return of income is not fatal to the claim for foreign tax credit. The appellate authority can condone the delay in filing Form 67.

Alrameez Construction (P.) Ltd. v. NFAC
152 Taxmann.com 382 · 2023 · ITAT
14
citing judgments

Penalty under Section 270A for under-reporting or mis-reporting of income cannot be sustained if additions are made under Section 56(2)(x) and the penalty notice fails to specify the limb under which proceedings are initiated.

Sanjay Gupta v. CIT
366 ITR 18 · 2014 · High Court
13
citing judgments

When the quantum of income is remanded to the Assessing Officer, the issue of penalty for undisclosed income should also be remanded to the Assessing Officer.

Saltwater Studio LLP v. NFAC
157 Taxmann.com 749 · 2023 · Reported
11
citing judgments

A penalty levied for misreporting under section 270A is unsustainable if the Assessing Officer fails to establish how the assessee's case falls within the specific instances of misreporting mentioned in section 270A(9). This requires an application of mind and adherence to the principles of natural justice.

Judgments citing NFAC

Gujarat Technological University, Ahmedabad, Gujarat vs. Deputy Commissioner of Income Tax Circle - 1 Exemptions, Ahmedabad, Gujarat

The appeal of the assessee is treated as allowed for statistical purposes

ITA 1337/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2018-19

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.1337/Ahd/2025 िनधा"रण वष" /Assessment Year : 2018-19 Gujarat Technological Deputy Commissioner Of बनाम/ University Income Tax Circle-1 V/S. Nr.Vishwakarma Exemptions, Govt.Engg.College Ahmedabad – 380 015 Nr.Visar Three Roads Chandkheda Society Area So Ahmedabad – 382 424 "थायी लेखा सं./Pan: Aaalg 1109 L (अपीलाथ'/ Appellant) (!( यथ'/ Respondent) Assessee By : Ms. Amrin Pathan, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 04/09/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 11Section 12A

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 28/04/2025 for Assessment Year (AY) 2018-19. 2. The assessee is a State Technical University established ... Order forwarded to : 1. अपीलाथ% / The Appellant #&थ% / The Respondent. 2. 3. संबंिधत आयकर आयु' / Concerned CIT 4. आयकर आयु' अपील ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय #ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स&ािपत #ित //// सहायक पंजीकार (Asstt

Dr. Shruti Ramrao Shejole, Aaykar Bhawan Ashram Road vs. Hitendrakumar Bhailalbhai Patel, Navjivan Post Naranpura

ITA 664/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

captioned appeals by the revenue are arising out of the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’]. Cross Objection No.32/Ahd/2024 for AY 2019-20 has been filed by the assessee, GSG Abode LLP, Ahmedabad. Since common

Dr. Shruti Ramrao Shejole, Aashram Road vs. Harshadkumar Kantilal Savaliya, Iscon Temple Ahmedabad

ITA 663/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

captioned appeals by the revenue are arising out of the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’]. Cross Objection No.32/Ahd/2024 for AY 2019-20 has been filed by the assessee, GSG Abode LLP, Ahmedabad. Since common

DCIT, Central Circle-1(2), Ahmedabad, Aaykar Bhawan Ashram Road Ahmedabad vs. Kantibhai Tapubhai Savalia, Scon Tample Ahmedabad

ITA 662/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2020-21

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) / Co By : It(Ss)A/Ita Assess- No(S) अपीलाथ' / !(थ' / No(S) /Co No. Ment Appellant बनाम/Vs. Respondent Year(S) 1. It(Ss)A No. 2019-20 Dcit Central Gsg Abode Llp 21/Ahd/2024 Circle-1(2) 1001, 10Th Floor Ahmedabad – 380 Safal Profitaire, 009 Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) (Revenue) 2. Co No. 2019-20 Gsg Abode Llp Dcit Central Circle- 32/Ahd/2024 1001, 10Th Floor 1(2) (In Itss)A Safal Profitaire, Ahmedabad – 380 009 No.21/Ahd/2024) Corporate Road Navrangpura Ahmedabad – 380 006 Pan:Aatfg 0941 R (Assessee) 3. Ita 2020-21 Dcit Central Csg Abode Llp 665/Ahd/2024 Circle-1(2) Ahmedabad-380 006 Ahmedabad- -380 009 4. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Hitendrakumar 19/Ahd/2024 Ahmedabad- Bhailalbhai Patel -380 009 4A Bhailalbhai Bhavan 4A Ketan Society Nr.Sardar Patel Colony Navjivan Post Naranpura-380 014 Pan: Afupp 4221 K 5. It(Ss)A 2019-20 Dcit, Cen.Cir-1(2) Janki Dharmik Patel 20/Ahd/2024 Ahmedabad Ahmeeabad-380 009 Pan: Anjpp 8960 E

Section 153CSection 69B

captioned appeals by the revenue are arising out of the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’]. Cross Objection No.32/Ahd/2024 for AY 2019-20 has been filed by the assessee, GSG Abode LLP, Ahmedabad. Since common

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2067/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2018-19

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

captioned appeals have been preferred by the assessee against the separate orders of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] for Assessment Years (AYs) 2013-14 to 2018-19. ITA Nos.2062 to 2067/Ahd/2024 Briya Enterprise ... Order forwarded to : 1. अपीलाथ* / The Appellant 2. (+थ* / The Respondent. 3. संबंिधत आयकर आयु- / Concerned CIT 4. आयकर आयु- अपील ( ) / The CIT(A)- (NFAC), Delhi िवभागीय (ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. 5. , , 6. गाड1 फाईल / Guard file. आदेशानुसार/ BY ORDER, स+ािपत (ित //// सहायक पंजीकार (Asstt

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2066/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2017-18

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

captioned appeals have been preferred by the assessee against the separate orders of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] for Assessment Years (AYs) 2013-14 to 2018-19. ITA Nos.2062 to 2067/Ahd/2024 Briya Enterprise ... Order forwarded to : 1. अपीलाथ* / The Appellant 2. (+थ* / The Respondent. 3. संबंिधत आयकर आयु- / Concerned CIT 4. आयकर आयु- अपील ( ) / The CIT(A)- (NFAC), Delhi िवभागीय (ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. 5. , , 6. गाड1 फाईल / Guard file. आदेशानुसार/ BY ORDER, स+ािपत (ित //// सहायक पंजीकार (Asstt

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2065/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2016-17

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

captioned appeals have been preferred by the assessee against the separate orders of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] for Assessment Years (AYs) 2013-14 to 2018-19. ITA Nos.2062 to 2067/Ahd/2024 Briya Enterprise ... Order forwarded to : 1. अपीलाथ* / The Appellant 2. (+थ* / The Respondent. 3. संबंिधत आयकर आयु- / Concerned CIT 4. आयकर आयु- अपील ( ) / The CIT(A)- (NFAC), Delhi िवभागीय (ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. 5. , , 6. गाड1 फाईल / Guard file. आदेशानुसार/ BY ORDER, स+ािपत (ित //// सहायक पंजीकार (Asstt

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2064/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2015-16

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

captioned appeals have been preferred by the assessee against the separate orders of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] for Assessment Years (AYs) 2013-14 to 2018-19. ITA Nos.2062 to 2067/Ahd/2024 Briya Enterprise ... Order forwarded to : 1. अपीलाथ* / The Appellant 2. (+थ* / The Respondent. 3. संबंिधत आयकर आयु- / Concerned CIT 4. आयकर आयु- अपील ( ) / The CIT(A)- (NFAC), Delhi िवभागीय (ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. 5. , , 6. गाड1 फाईल / Guard file. आदेशानुसार/ BY ORDER, स+ािपत (ित //// सहायक पंजीकार (Asstt

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2063/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2014-15

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

captioned appeals have been preferred by the assessee against the separate orders of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] for Assessment Years (AYs) 2013-14 to 2018-19. ITA Nos.2062 to 2067/Ahd/2024 Briya Enterprise ... Order forwarded to : 1. अपीलाथ* / The Appellant 2. (+थ* / The Respondent. 3. संबंिधत आयकर आयु- / Concerned CIT 4. आयकर आयु- अपील ( ) / The CIT(A)- (NFAC), Delhi िवभागीय (ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. 5. , , 6. गाड1 फाईल / Guard file. आदेशानुसार/ BY ORDER, स+ािपत (ित //// सहायक पंजीकार (Asstt

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2062/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2013-14

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

captioned appeals have been preferred by the assessee against the separate orders of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] for Assessment Years (AYs) 2013-14 to 2018-19. ITA Nos.2062 to 2067/Ahd/2024 Briya Enterprise ... Order forwarded to : 1. अपीलाथ* / The Appellant 2. (+थ* / The Respondent. 3. संबंिधत आयकर आयु- / Concerned CIT 4. आयकर आयु- अपील ( ) / The CIT(A)- (NFAC), Delhi िवभागीय (ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. 5. , , 6. गाड1 फाईल / Guard file. आदेशानुसार/ BY ORDER, स+ािपत (ित //// सहायक पंजीकार (Asstt