PCJ SECURITIES PRIVATE LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Present writ petition has been filed challenging the assessment order dated 30 th March, 2022 passed by National Faceless Assessment Center, Delhi under Sec. 147 read with Sec. 144B of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') and demand notice dtd. 30/3/2022.

(2.) On the last date of hearing, learned counsel for the petitioner had stated that the facts and figures mentioned in the impugned assessment order dtd. 30/3/2022 do not pertain to the petitioner.

(3.) Today, learned counsel for the petitioner emphasizes that the petitioner never claimed depreciation of Rs.13,42,354.00 in its return of income tax as mentioned in the Show Cause Notice and in the Assessment Order. He states that only a depreciation of Rs.2,50,425.00 was claimed by the petitioner. He also states that the demand raised vide demand notice dtd. 30/3/2022 do not pertain to the petitioner. He also states that the demand raised vide demand notice dtd. 30/3/2022 of Rs.2,32,08,308.00 is patently incorrect and has no nexus with the addition made.