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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

Prabakaran Darwin, Chennai vs. ITO, Chennai

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

ITA 1706/CHNY/2024[2017-18]Status: DisposedITAT Chennai11 Sept 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1706/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Prabakaran Darwin, Vs. The Income Tax Officer, No. 1, Panchayat Shopping Non Corporate Ward – 22(1), Complex, Velachery Main Road, Room No. 1, Tambaram (Business Range), 1St & 2Nd Floor, Ramakrishna Kamarajapuram, Chennai 600 073. Street, West Tambaram, [Pan: Amypd6679C] Chennai 600 045. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Y. Sridhar, F.C.A. ""थ" की ओर से/Respondent By : Ms.Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 05.09.2024 घोषणा की तारीख /Date Of Pronouncement : 11.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 08.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Was Filed With A Delay Of 247 Days. The Assessee Filed Petition For Condonation Of Delay Stating Reasons For The Said Delay. Upon Hearing Both The Parties & On Examination Of The 2

For Appellant: Shri Y. Sridhar, F.C.AFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 144

filed by the assessee is directed against the order dated 08.08.2023 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2017-18. 2. We find that this appeal was filed with a delay of 247 days. The assessee filed petition ... impugned order, as rightly pointed out by the ld. DR, it is clear from para 5 that the ld. CIT(A)/ 3 I.T.A. No.1706/Chny/24 NFAC issued six notices in response to which, no compliance was made by the assessee. Further, on perusal of para

Assistant Commisioner of Income Tax, Chennai vs. Capital First Limited Now Merged With Idfc First Bank Limited, Chennai

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

ITA 1673/CHNY/2024[2018-19]Status: DisposedITAT Chennai11 Sept 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1673/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 The Assistant Commissioner Of Vs. Capital First Limited Now Merged With Income Tax, Idfc First Bank Limited, Krm Tower, 7Th Floor, No. 1, Harrington Road, Corporate Circle 1(1), Chennai 600 034. Chetpet, Chennai 600 031. [Pan:Aacck6863C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Nandakumar, Cit ""थ" की ओर से/Respondent By : Shri Ketan Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 04.09.2024 घोषणा की तारीख /Date Of Pronouncement : 11.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 14.03.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. We Find That This Appeal Was Filed With A Delay Of 21 Days. The Appellant-Revenue Filed An Affidavit Stating Reasons For The Said Delay. On Perusal Of The Same & Upon Hearing Both The Parties, We Find That The 2

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri Ketan Ved, C.A
Section 143(1)Section 143(2)Section 14A

filed by the Revenue is directed against the order dated 14.03.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. We find that this appeal was filed with a delay of 21 days. The Appellant-Revenue filed

Tamilnadu Industrial Guidance and Export Promotion Bureau, Chennai vs. ITO Exemptionas Ward-1, Chennai

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1660/CHNY/2024[2014-15]Status: DisposedITAT Chennai11 Sept 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.:1659 & 1660/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 Tamil Nadu Industrial The Income Tax Officer, Guidance & Export Vs Exemptions Ward 1, Promotion Bureau, Chennai No.19-A, Rukmani Lakshmipathy Salai, Egmore, Chennai – 600 008. Pan: Aacct 7538B (""यथ"/Respondent) (अपीलाथ"/Appellant) अपीलाथ" क" ओर से/Appellant By : Shri M.V. Swaroop, Advocate ""यथ" क" ओर से/Respondent By : Shri Keerthi Narayanan, Jcit सुनवाई क" तारीख/Date Of Hearing : 05.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 11.09.2024

For Appellant: Shri M.V. Swaroop, AdvocateFor Respondent: Shri Keerthi Narayanan, JCIT
Section 11Section 12ASection 143(3)Section 2(15)

appeals by the assessee are arising out of the different orders passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in Order No.ITBA/NFAC/S/250/2023-24/1063403152 (1) & 1063404050(1) of even date 26.03.2024. The assessments were framed by the Income Tax Officer (Exemptions), Ward-1, Chennai ... appeals for adjudication. 3. The first common issue in these two appeals of assessee is as regards to the order of CIT(A)-NFAC confirming the action of the AO in disallowing the claim of exemption u/s.11 of the Act by holding that the assessee being a GPU in term