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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

Neptune Buildcon LLP, Vadodara vs. The Income Tax Officer, Ward-1(2)(2) (Previously Ward-1(2)(3)), Vadodara

In the result, the appeal filed by the Assessee is treated as allowed for statistical purposes

ITA 1177/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad05 Sept 2024AY 2014-15

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1177/Ahd/2024 "नधा"रण वष" /Assessment Year : 2014-15 Neptune Buildcon Llp The Ito, Ward-1(2)(2) 24/P, Imperia बनाम/ [Previously Ward-1(2)(3)] Madhvnagar 4 Rasta Vadodara-390 007 V/S. Off Old Padra Road Vadodara – 390 020 (Gujarat) "थायी लेखा सं./Pan: Aakfn 6673 J (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Hemant Suthar, Ar Revenue By : Shri Sudhakar Verma, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 02/09/2024 घोषणा क" तार"ख /Date Of Pronouncement: 05/09/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Hemant Suthar, ARFor Respondent: Shri Sudhakar Verma, Sr.DR
Section 143(2)Section 143(3)Section 23Section 28Section 72A

Assessee is directed against the order dated 08-04-2024 passed by the Ld.Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”], for the Assessment Year (AY) 2014-15 arising from the order passed by the Assessing Officer (hereinafter referred ... Asst. Year : 2014-15 2 2. The assessee has raised the following grounds of appeal: 1. The Ld. CIT (Appeals), National Faceless Appeal Centre (NFAC), Delhi has grossly erred in law and in facts in dismissing the appeal ex-parte without affording reasonable opportunity of being heard to the appellant

Sunilkumar Narsinhbhai Patel, Sabarkantha vs. The Income Tax Officer, Ward-1, Modasa

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

ITA 1100/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad05 Sept 2024AY 2017-18

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 1100/Ahd/2024 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2017-18) िनधा"रण वष" Sunilkumar Narsinhbhai The Income Tax Officer बनाम बनाम/ बनाम बनाम Patel Ward-1, Modasa, Gujarat Vs. Patel Fali, Old Bus Station Road, Vadagam – 383307, Sabarkantha District, Gujarat, 383307 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Acxpp2738B (Appellant) .. (Respondent) Shri Chirag Raval, A.R. अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Rohit Aasudani, Sr. Dr 03/09/2024 Date Of Hearing Date Of Pronouncement 05/09/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, (In Short ‘The Cit(A)’), Dated 16.11.2023 For The Assessment Year (A.Y.) 2017-18. 2. There Is A Delay Of 130 Days In Filing Of This Appeal. The Assessee Has Filed An Affidavit Explaining The Reason For Delay. It

For Respondent: Shri Rohit Aasudani, Sr. DR
Section 143(3)Section 250

Confirming the addition of Rs.23,35,817/ of agricultural income as taxable Income:- The Learned Commissioner of Income Tax (Appeals) NFAC, Delhi (thereinafter referred to as "the Learned CIT(A)") has erred in law and on facts as much as confirming the addition of Rs.23,35,817/- made

Ashit Dhirajlal Doshi, Ahmedabad vs. The ACIT, Circle-1(1)(2), Ahmedabad

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

ITA 1072/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad05 Sept 2024AY 2017-18

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 1072/Ahd/2024 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2017-18) िनधा"रण वष" िनधा"रण वष" Ashit Dhirajlal Doshi The Acit बनाम बनाम/ बनाम बनाम 26 Basant Bahar –Iii, Nr. Circle-1(1)(2), Ahmedabad Vs. Homeopathic Medical College, Bopal Ghuma Road, Bopal, Ahmedabad, Gujarat, 380054 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacpd7752Q (Appellant) .. (Respondent) Shri Mehul K. Patel, Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Rohit Aasudani, Sr. Dr Date Of Hearing 03/09/2024 Date Of Pronouncement 05/09/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, (In Short ‘The Cit(A)’), Dated 20.03.2024 For The Assessment Year (A.Y.) 2017-18. 2. The Brief Facts Of The Case Are That The Assessee Had E-Filed His Return Of Income For Ay 2017-18 On 31/03/2018 Declaring Total Income Of Rs.11,64,620/-. The Case Was Selected For Scrutiny Under Cass To Examine The Huge Deduction Claimed Under Section 57 Of The Income Tax Act, 1961 (In Short ‘The Act’).

For Respondent: Shri Rohit Aasudani, Sr. DR
Section 143(3)Section 57

second appeal before us and has taken the following grounds in this appeal: “(1) That on facts and in law the learned NFAC-CIT(A) has grievously erred in not providing sufficient and reasonable opportunity of hearing, and in dismissing the appeal vide an ex- parte order. (2) That ... facts and in law the learned NFAC-CIT(A) has grievously erred in confirming the disallowance of claim of deduction u/s 57 of the Act of interest paid of Rs.36,57,560/-.” 5. Shri Mehul K Patel, Ld. AR appearing for the assessee submitted that

Bharat Keshavlal Shah, Pune vs. Dy. CIT Circle 5, Pune

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

ITA 799/PUN/2024[2014-15]Status: DisposedITAT Pune05 Sept 2024AY 2014-15

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.799/Pun/2024 िनधा"रण वष" / Assessment Year: 2014-15 Bharat Keshavlal Shah, Vs. Dcit, Circle-5, Pune. 27, Bharat Pushpa, Sujay Garden, Mukundnagar, Pune- 411037. Pan : Adxps3821M Appellant Respondent Assessee By : Shri Nikhil S. Pathak Revenue By : Shri Rakesh Jha Date Of Hearing : 24.07.2024 Date Of Pronouncement : 05.09.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 19.12.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2014-15. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Assessee Requests For Condonation Of Delay Of 62 Days In Filing The Appeal Since There Was A Reasonable Cause On The Part Of The Assessee In Not Filing The Appeal Within The Prescribed Time Limit. 2. The Learned Cit(A) Erred In Dismissing The Appeal Of The Assessee For Want Of Prosecution On The Ground That The Assessee Had Not Filed Any Submissions & Hence Was Not Interested In Pursuing The Appeal.

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Rakesh Jha
Section 143(3)Section 263Section 36(1)(iii)Section 56(2)(vii)

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY

Sumit Lalchand Pahuja, Kolhapur vs. The Income Tax Officer, Ward1(5), Kolhapur

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

ITA 273/PUN/2024[2015-16]Status: DisposedITAT Pune05 Sept 2024AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.273/Pun/2024 िनधा"रण वष" / Assessment Year: 2015-16 Sumit Lalchand Pahuja, Vs. Ito, Ward-1(5), House No.2719, Gandhinagar, Kolhapur. Tal. Karveer, Dist. Kolhapur- 416119. Pan : Bohpp0806D Appellant Respondent Assessee By : None Revenue By : Shri Sourabh Nayak Date Of Hearing : 27.06.2024 Date Of Pronouncement : 05.09.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.12.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2015-16. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On The Facts & In The Circumstances Of The Case The Ld. Cit(A) Erred In Law & On Merit In Confirming Additions Of Rs.1,03,90,206/- When The Notice Issued U/S 148 Was Bad In Law. 2. On The Facts & In The Circumstances Of The Case The Ld. Cit(A) Erred In Law & On Merit In Confirming Additions Of Rs.1,03,90,206/- When Notice Issued U/S 148 Was Based On Erroneous Facts & Without Proper Application Of Mind By Assessing Officer As The Assessee Did Not Held Any Account With M/S Renuka Mata Multi State Urban Cooperative Credit Society Ltd.

For Appellant: NoneFor Respondent: Shri Sourabh Nayak
Section 132Section 147Section 148Section 250(6)Section 271(1)(c)Section 69A

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY