← All Phrases

“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

Ace Urban Developers Private Limited, Hyderabad vs. AO, NFAC

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

ITA 118/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam13 Sept 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./I.T.A.Nos.79, 118 & 284/Viz/2024 (निर्धारणवर्ा/ Assessment Year: 2016-17, 2018-19 & 2016-17) Ace Urban Developers Private Limited V. The Asst. Cit- Circle-2(1) Module No. A1, A2,A3 Vijayawada – 520002 Quadrant No. 4, 4Thfloor Andhra Pradesh Cyber Tower, Hitech City Madhapur B.O. Sheikpet, Hyderabad-500081, Telangana [Pan: Aanca4001H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee Represented By : Shri Sk Gupta,Ar राजस्व का प्रतततितित्व / Department Represented By : Dr. Satyasai Rath, Sr.Ar

Section 143(3)Section 263Section 68

This appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter in short “Ld.CIT(A)”]in DIN & Order No. ITBA/NFAC/S/250/2023-24/1058469817(1)dated 05.12.2023 for the A.Y.2016-17 arising out of order passed under section 143(3) r.w.s ... dismissed. 13. This appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter in short “Ld.CIT(A)”]in DIN & Order No. ITBA/NFAC/S/250/2023-24/1059287729(1) dated 02.01.2024 arising out of order passed under section 143(3) of the Income

Pavan Kranti Nadiminti, Pm Palem vs. Income Tax Officer, Ward-4(4), Visakhapatnam

In the result, appeal filed by the assessee is allowed for statistical purposes as indicated hereinabove

ITA 303/VIZ/2023[2017-18]Status: HeardITAT Visakhapatnam13 Sept 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 303/Viz/2023 (िनधा"रण वष" / Assessment Year: 2017-18) Pavan Kranti Nadiminti, Vs. Income Tax Officer, Visakhapatnam. Ward-4(4), Pan: Agxpn5603K Visakhapatnam. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri M. Muralidhar, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 09/09/2024 घोषणा क" तारीख/Date Of : 13/09/2024 Pronouncement O R D E R

For Appellant: Sri M. Muralidhar, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 129Section 133(6)Section 142(1)Section 144Section 250Section 271ASection 69A

DUVVURU RL REDDY, Judicial Member : This appeal filed by the assessee is against the order of the Ld. CIT(A)-NFAC in DIN & Order No. ITBA/NFAC/S/250/2023- 24/1053869669(1), dated 22/06/2023 arising out of the order passed U/s. 144 of the Income ... dated 26/12/2019. Aggrieved by the order of the Ld. AO, the assessee filed an appeal before the Ld. CIT(A)-NFAC. 5. On appeal, considering the assessee’s no reply to the hearing notices issued, the Ld. CIT(A)-NFAC, passed ex-parte order based on the material available

Dhansamridhi Finance Pvt. Ltd., (Amalgamated Company) Anukul Commercial Pvt. Ltd., (Amalgamating Company), Kolkata vs. ACIT, Ward - 1(1), Kolkata

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

ITA 618/KOL/2024[2011-12]Status: DisposedITAT Kolkata13 Sept 2024AY 2011-12

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 618/Kol/2024 Assessment Year: 2011-2012 Dhansamridhi Finance Private Limited,….Appellant (Amalgamated Company), Anukul Commercial Private Limited (Amalgamating Company) C/O. P.K. Himmatsinghka & Co., 41, B.B. Ganguly Street, Central Plaza, 2Nd Floor, Kolkata-700012 [Pan:Aagca7803A] -Vs.- Assistant Commissioner Of Income Tax,…Respondent Ward-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri P. Himmatsinghka, A.R., Appeared On Behalf Of The Assessee Shri Raja Sengupta, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : September 11, 2024 Date Of Pronouncing The Order : September 13, 2024 O R D E R

Section 144Section 147Section 148Section 250Section 250(6)Section 6

Commissioner of Income Tax (Appeals), 1 Dhansamridhi Finance Private Limited (Amalgamated Company) Anukul Commercial Private Limited (Amalgamating Company) National Faceless Appeal Centre (NFAC), Delhi dated 24th January, 2024 passed for Assessment Year 2011-12. 2. The assessee has taken nine grounds of appeal. However, its grievances revolve around two issues ... Income Tax, Ward-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 (3) Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi; (4) CIT - , Kolkata; (5) The Departmental Representative; (6) Guard FileBy order

R Shanmugam, Chengam vs. ITO NFAC Assessment Unit, NFAC Au Itd

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1744/CHNY/2024[2018-19]Status: DisposedITAT Chennai13 Sept 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1744/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 R. Shanmugam, Vs. The Income Tax Officer, 419, Bangaluru Main Road, Che-W-(146)(21), Thukkapet, Chengam, Chennai. Thiruvannamalai 606 709, Tamil Nadu. [Pan:Bkgps7224F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Shanmugam, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 10.09.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. Ground Nos. 1 & 2 Raised By The Assessee Are Challenging The Action Of The Ld. Cit(A) In Confirming The Order Of The Assessing Officer Exparte Of The Assessee.

For Appellant: Shri K. Shanmugam, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 147

filed by the assessee is directed against the order dated 29.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. Ground Nos. 1 & 2 raised by the assessee are challenging the action

Sukumar Dhanapal, Chennai vs. ITO, Ncw-9(1), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1724/CHNY/2024[2015-16]Status: DisposedITAT Chennai13 Sept 2024AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1724/Chny/2024 िनधा"रण वष"/Assessment Year: 2015-16 Sukumar Dhanapal, Vs. The Income Tax Officer, 121/47, Singanna Chetty Street, Non-Corporate Ward 9(1), Chintadripet, Chennai 600 002. Chennai 600 034. [Pan: Atnpd5850F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. M. Lavanya, Ca ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 09.09.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 15.02.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2015-16. 2. We Find That This Appeal Was Filed With A Delay Of 59 Days. The Assessee Filed Petition In The Form Of Notarized Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The 2

For Appellant: Ms. M. Lavanya, CAFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 147Section 148Section 68

filed by the assessee is directed against the order dated 15.02.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2015-16. 2. We find that this appeal was filed with a delay of 59 days. The assessee filed petition

Neem Tree Enterprise, Chennai vs. ITO, Ncw 7(1), Chennai

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

ITA 1710/CHNY/2024[2016-17]Status: DisposedITAT Chennai13 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1707, 1708, 1708 & 1710/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15, 2015-16 & 2016-17 Neem Tree Enterprise, Vs. The Income Tax Officer, No. 20/77, Jeevan Bhima Nagar, Anna Non Corporate Ward – 7(1), Nagar Extension, Chennai 600 101.. Chennai. [Pan: Aaifn3492M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 11.09.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश /O R D E R Per Bench: These Four Appeals Filed By The Assessee Are Directed Against Separate Common Order Dated 27.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2013-14 To 2016-17. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148

assessee are directed against separate common order dated 27.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2013-14 to 2016-17. 2. Since the issue raised in the appeals are similar based on the same identical facts, with

Neem Tree Enterprise, Chennai vs. ITO, Ncw 7(1), Chennai

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

ITA 1709/CHNY/2024[2015-16]Status: DisposedITAT Chennai13 Sept 2024AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1707, 1708, 1708 & 1710/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15, 2015-16 & 2016-17 Neem Tree Enterprise, Vs. The Income Tax Officer, No. 20/77, Jeevan Bhima Nagar, Anna Non Corporate Ward – 7(1), Nagar Extension, Chennai 600 101.. Chennai. [Pan: Aaifn3492M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 11.09.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश /O R D E R Per Bench: These Four Appeals Filed By The Assessee Are Directed Against Separate Common Order Dated 27.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2013-14 To 2016-17. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148

assessee are directed against separate common order dated 27.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2013-14 to 2016-17. 2. Since the issue raised in the appeals are similar based on the same identical facts, with

Neem Tree Enterprise, Chennai vs. ITO, Ncw 7(1), Chennai

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

ITA 1708/CHNY/2024[2014-15]Status: DisposedITAT Chennai13 Sept 2024AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1707, 1708, 1708 & 1710/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15, 2015-16 & 2016-17 Neem Tree Enterprise, Vs. The Income Tax Officer, No. 20/77, Jeevan Bhima Nagar, Anna Non Corporate Ward – 7(1), Nagar Extension, Chennai 600 101.. Chennai. [Pan: Aaifn3492M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 11.09.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश /O R D E R Per Bench: These Four Appeals Filed By The Assessee Are Directed Against Separate Common Order Dated 27.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2013-14 To 2016-17. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148

assessee are directed against separate common order dated 27.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2013-14 to 2016-17. 2. Since the issue raised in the appeals are similar based on the same identical facts, with

Neem Tree Enterprise, Chennai vs. ITO, Ncw 7(1), Chennai

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

ITA 1707/CHNY/2024[2013-14]Status: DisposedITAT Chennai13 Sept 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1707, 1708, 1708 & 1710/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15, 2015-16 & 2016-17 Neem Tree Enterprise, Vs. The Income Tax Officer, No. 20/77, Jeevan Bhima Nagar, Anna Non Corporate Ward – 7(1), Nagar Extension, Chennai 600 101.. Chennai. [Pan: Aaifn3492M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 11.09.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश /O R D E R Per Bench: These Four Appeals Filed By The Assessee Are Directed Against Separate Common Order Dated 27.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2013-14 To 2016-17. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148

assessee are directed against separate common order dated 27.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2013-14 to 2016-17. 2. Since the issue raised in the appeals are similar based on the same identical facts, with

Sunrise Infrastructure Projects Ltd, Chennai vs. ACIT, Corp.Circle 6(2), Chennai

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

ITA 1540/CHNY/2023[2016-17]Status: DisposedITAT Chennai13 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1540/Chny/2023 िनधा"रण वष"/Assessment Year: 2016-17 Sunrise Infrastructure Projects Vs. The Assistant Commissioner Of (India) Ltd., 607-608, K.P. Platina, Income Tax, Race Course Circle, Corporate Circle - 6(2), Vadodara 390 007, Gujarat. Chennai. [Pan: Aamcs2906C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 10.09.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 18.10.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. We Find No Representation On Behalf Of The Assessee Nor Any Application Filed Seeking Adjournment. Thus, The Assessee Called

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT

filed by the assessee is directed against the order dated 18.10.2023 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. We find no representation on behalf of the assessee nor any application filed seeking adjournment. Thus