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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

Tajinder Singh Kataria, Chennai vs. ITO, Ncw1(7), Chennai

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

ITA 979/CHNY/2024[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 979/Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 Tajinder Singh Kataria, Income Tax Officer, Old No. 14, New No. 12, V. Non Corporate Ward -1(7), Muthuram Street, Chennai. Chennai – 600 004. [Pan: Adfpt-9937-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. N. Arjunraj, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Smt. R. Anita, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 20.08.2024 घोषणा की तारीख/Date Of Pronouncement : 20.09.2024

For Respondent: Smt. R. Anita, Addl. CIT
Section 143(3)

This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2017-18, vide order dated 15.02.2024. 2. The assessee has raised the following grounds of appeal: “1. The order ... NFAC, Delhi dated 15.02.2024 vide DIN & Order No. ITBA/NFAC/S/250/2023-24/1060969905(1) for the :-2-: ITA. No:979/Chny/2024 above mentioned Assessment Year is contrary to law, fact and in circumstances of the case. 2. The NFAC, Delhi erred in partly sustaining the addition of Rs.16,14,142/being 8% of total credits

Assistant Commissioner of Income Tax Ncc3(1) Chennai, Nungambakkam vs. Shri Venkatesh Meghraj Kathare, Alwarpet

In the result, the appeal filed by the Revenue is dismissed

ITA 974/CHNY/2024[2014-15]Status: DisposedITAT Chennai20 Sept 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.:974/Chny/2024 िनधा"रण वष"/Assessment Year:2014-15 The Assistant Commissioner Shri Venkatesh Meghraj Kathare, Of Income Tax, Vs. New No.205, Old No.128, Non-Corporate Circle 3(1), St. Mary Road, Chennai. Chennai – 600 018. Pan: Aadpk 5251E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. R. Anita, Addl.Cit ""यथ" क" ओर से/Respondent By : Shri G. Seetharaman, C.A. सुनवाई क" तारीख/Date Of Hearing : 18.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 20.09.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Revenue Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre In Order No.Itba/Nfac/S/250/2023-24/1061041943(1) Dated 16.02.2024. The Assessment Was Framed By The Assistant Commissioner Of Income-Tax, Non-Corporate Circle 3, Chennai For The Assessment Year 2014-15 U/S. 143(3) Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 30.12.2016. 2. The First Issue In This Appeal Of Revenue Is Against The Order Of Cit(A) Treating The Sale Of Land At Tiruvottiyur High Road As Long Term Capital Gain As Against Assessed By Ao As Short Term Capital Gain. For This, Revenue Has Raised The Following Grounds:- 1) The Cit(A) Has Erred On The Facts Of The Case In Treating The Capital Gains On Sale Of Land At Tiruvottiyur High Road As Long Term Capital Gain Instead Of Short Term Capital Gain Without Appreciating That :

For Appellant: Ms. R. Anita, Addl.CITFor Respondent: Shri G. Seetharaman, C.A
Section 143(3)Section 2Section 2(47)Section 46(2)

आयकर अपीलीय अिधकरण,‘सी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य

Deputy Commissioner of Incometax, Chennai vs. Hindustan Institute of Technology and Science, Chennai

In the result the appeal is dismissed

ITA 622/CHNY/2024[2010-11]Status: DisposedITAT Chennai20 Sept 2024AY 2010-11

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.622/Chny/2024 निर्धारण वर्ा /Assessment Years: 2010-11 Deputy Commissioner Of Income Tax, Hindustan Institute Of Technology Exemption Circle & Science, Nungambakkam, No.40, Gst Road, St.Thomas Mount. Chennai. Chennai-600 016. [Pan: Aaath6508A] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri R.Venkatesh, C.A. प्रत्यर्थी की ओर से /Respondent By : Shri Ms.Gouthami Manivasagam, Jcit सुनवाई की तारीख/Date Of Hearing : 08.08.2024 घोषणा की तारीख /Date Of Pronouncement : 20.09.2024 आदेश / O R D E R Per Amitabh Shukla, A.M : This Appeal Is Filed Against The Order Bearing Din & Order No.Itba/Nfac/S/250/2023-24/1059507969(1) Dated 09.01.2024 Of The Learned Commissioner Of Income Tax [Herein After “Cit(A), National Faceless Appeal Center[Nfac], Delhi, For The Assessment Years 2010- 11. Through The Aforesaid Appeal The Assesse Has Challenged Order U/S 250 Dated 09.01.2024 Passed By Nfac, Delhi. 2.0 In This Case We Take Judicial Notice Of Circular No.09/2042 Dated 17.09.2024 Issued By Cbdt, Whereby The Threshold Limits For Filing Of Appeals By The Revenue Before Hon’Ble Apex Court, High Court & The :- 2 -:

For Appellant: Shri R.Venkatesh, C.AFor Respondent: Shri Ms.Gouthami Manivasagam, JCIT
Section 250

order bearing DIN & Order No.ITBA/NFAC/S/250/2023-24/1059507969(1) dated 09.01.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment years 2010- 11. Through the aforesaid appeal the assesse has challenged order u/s 250 dated 09.01.2024 passed by NFAC, Delhi

Gates Wears, Tiruppur vs. DCIT Circle 1, Tiruppur

ITA 1014/CHNY/2024[2020-21]Status: DisposedITAT Chennai20 Sept 2024AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.3326/Chny/2019 & 326/Chny/2024 निर्धारण वर्ष/Assessment Years: 2017-18 & 2018-19 The Assistant Commissioner Of Vs. Eastman Exports Global Clothing (P) Income Tax, Circle 1(1), 121, Adams Ltd., No. 10, 12, 2Nd Street, Kumar Buildings, 60 Feet Road, Nagar South, Tirupur 641 603. Tirupur 641 602. [Pan: Aaccc0952E] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Victus Dyeings, आयकर अपील सं./I.T.A. No.706/Chny/2022 410, P.N. Road, R.K. Nagar, निर्धारण वर्ष/Assessment Year: 2017-18 Tirupur 641 601. The Assistant Commissioner Of [Pan: Aacfv4420D] Vs. Income Tax, Circle 1, (अपीलार्थी/Appellant) Tirupur. (प्रत्यर्थी/Respondent) आयकर अपील सं./I.T.A. No.768/Chny/2022 निर्धारण वर्ष/Assessment Year: 2017-18 The Deputy Commissioner Of M/S. K.M. Knit Wear, Income Tax, Circle 1, 14, E.F. Lakshmi Nagar, First Street, Tirupur. Vs. City Garden, Tirupur 641 602. [Pan: Aacfk3053B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./I.T.A. No.358/Chny/2022 निर्धारण वर्ष/Assessment Year: 2018-19 M/S. K.M. Knit Wear, 14, E.F. Lakshmi Nagar, First Street, City Garden, Tirupur 641 602. The Assistant Commissioner Of Vs. Income Tax, Circle 1, Tirupur. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) San Tex Inc., 2

Section 143(1)Section 28

आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C' BENCH, CHENNAI श्री एस.एस. विश्वनेत्र रवि

San Tex Inc., Tirupur vs. ACIT Circle 1, Tirupur

ITA 94/CHNY/2023[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.3326/Chny/2019 & 326/Chny/2024 निर्धारण वर्ष/Assessment Years: 2017-18 & 2018-19 The Assistant Commissioner Of Income Tax, Circle 1(1), 121, Adams Buildings, 60 Feet Road, Tirupur 641 602. Vs. Eastman Exports Global Clothing (P) Ltd., No. 10, 12, 2Nd Street, Kumar Nagar South, Tirupur 641 603. [Pan: Aaccc0952E] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./I.T.A. No.706/Chny/2022 निर्धारण वर्ष/Assessment Year: 2017-18 Victus Dyeings, 410, P.N. Road, R.K. Nagar, Tirupur 641 601. [Pan: Aacfv4420D] The Assistant Commissioner Of Vs. Income Tax, Circle 1, Tirupur. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./I.T.A. No.768/Chny/2022 निर्धारण वर्ष/Assessment Year: 2017-18 The Deputy Commissioner Of Income Tax, Circle 1, Tirupur. M/S. K.M. Knit Wear, 14, E.F. Lakshmi Nagar, First Street, Vs. City Garden, Tirupur 641 602. [Pan: Aacfk3053B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./I.T.A. No.358/Chny/2022 निर्धारण वर्ष/Assessment Year: 2018-19 M/S. K.M. Knit Wear, 14, E.F. Lakshmi Nagar, First Street, City Garden, Tirupur 641 602. The Assistant Commissioner Of Vs. Income Tax, Circle 1, Tirupur. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) 2

Section 28

आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C' BENCH, CHEΝΝΑΙ श्री एस.एस. विश्वनेत्र रवि