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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

Mothukuri Srinivasa Rao, Vijayawada vs. The Asst.Commissioner of Income Tax, Circle-2(1), Vijayawada

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

ITA 298/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam05 Sept 2024AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./I.T.A. No. 298/Viz/2024 (निर्धररवरध/ Assessment Year: 2016-17) Mothukuri Srinivasa Rao V. The Asst. Cit - Circle-2(1) D.No.54-28/1-48, Flat.No.305 C R Building, 1St Floor Annex Ridge Grandeuer Apartment M G Road, Krishna District Road.No.2, Commercial Taxes Colony Andhra Pradesh - 520002 Auto Nagar, Krishna District Andhra Pradesh - 520007 [Pan : Adppm5568D ] (अपीलार्/ Appellant) (प्र्/ Respondent) करद्त्क्पनतनिनरध/ Assessee Represented By : M.V. Prasad, Ar : Dr. Aparna Villuri, Sr.Ar र्जसक्पनतनिनरध/ Department Represented By सुिव्ईसम्पहोिेकीनतनि/ Date Of Conclusion Of Hearing : 02.09.2024 घोरर्कीत्रीख/Date Of Pronouncement : 05.09.2024 आदेश/O R D E R Per Shri Duvvuru Rl Reddy: 1. This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income Tax (Appeals), [Hereinafter In Short “Ld.Cit(A)”]

Section 142(1)Section 143(2)Section 143(3)Section 68

order of Learned Commissioner of Income Tax (Appeals), [hereinafter in short “Ld.CIT(A)”], I.T.A. No. 298/VIZ/2024 Mothukuri Srinivasa Rao National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No. ITBA/NFAC/S/250/2024-25/1065213549(1) dated 29.05.2024 arising out of order passed Under section 143(3) of the Income Tax Act, 1961 (in short

Zoyeb Hyderabadwala, Visakhapatnam vs. Income Tax Officer, Ward-1, Visakhapatnam

In the result, appeal of the assessee is dismissed

ITA 240/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam05 Sept 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./I.T.A. No. 240/Viz/2024 (धििाधरणिरध/ Assessment Year: 2018-19) Zoyeb Hyderabadwala V. Ito – Ward – 1(2) 27-32-9, Ground Floor Direct Taxes Building, Mvp Double Road 75 Feet Road, Visakhapatnam – 530001 Andhra Pradesh Besides Gayatri College, Mvp Colony Visakhapatnam – 530017 [Pan : Aaapz3387M] Andhra Pradesh (अपीलार्/ Appellant) (प्र्/ Respondent) यरद्त्य्पयतय्यिध/ Assessee Represented By : Shri C. Sanjeev Rao, Ar र्जसय्पयतय्यिध/ Department Represented By : Dr. Aparna Villuri, Sr.Ar सु्व्ईसम्पहो्ेय्यतयि/ Date Of Conclusion Of Hearing : 08.08.2024 घोषण्य्त्र्ख/Date Of Pronouncement : 05.09.2024 आदेश/O R D E R Per Shri S Balakrishnan: 1. This Appeal Is Filed By The Assessee Against Order Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Hereinafter In Short “Ld.Cit(A)”] Vide Din & Order No. Itba/Nfac/S/250/2024-

Section 139(1)Section 143(3)Section 271BSection 44A

SHRI S BALAKRISHNAN, ACCOUNTANT MEMBER: 1. This appeal is filed by the assessee against order of Learned Commissioner of Income Tax (Appeals), NFAC, Delhi [hereinafter in short “Ld.CIT(A)”] vide DIN & Order No. ITBA/NFAC/S/250/2024- I.T.A. No. 240/VIZ/2024 Zoyeb Hyderabadwala 25/1064955464(1) dated 17.05.2024 for the A.Y. 2018-19 arising

Shyamsundar Maheswari Subham Maheswari, Guntur vs. Commissioner of Income Tax (Appeals), NFAC, Delhi

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

ITA 180/VIZ/2024[2013-14]Status: DisposedITAT Visakhapatnam05 Sept 2024AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकरअपीलसं./I.T.A. No. 180/Viz/2024 (धििाधरणिरध/ Assessment Year: 2013-14) Shyam Sunder Maheshwari V. Income Tax Officer – Ward – 2(1) Guntur - 522007 Subham Maheshwari 4-4-141, 7Th Line Chandramouli Nagar Guntur – 522007, Andhra Pradesh [Pan : Avdps7940P] (अपीलार्/ Appellant) (प्र्/ Respondent) करदाताकाप्त्ि्िध/ Assessee Represented By None : राजसकाप्त्ि्िध/ Department Represented By Dr. Aparna Villuri, Sr.Ar : सुिवाईसमापहोिेक््त्ि/ Date Of Conclusion Of Hearing 03.09.2024 : घोषणाक्तार्ख/Date Of Pronouncement 05.09.2024 : आदेश/O R D E R Per Shri Duvvuru Rl Reddy: 1. This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income Tax (Appeals), [Hereinafter In Short “Ld.Cit(A)”], National Faceless Appeal Centre (Nfac), Delhi In Din & Order No. Itba/Nfac/S/250/2023-24/1061812956 (1) Dated 01.03.2024

Section 142Section 144Section 147Section 148Section 68

filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), [hereinafter in short “Ld.CIT(A)”], National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No. ITBA/NFAC/S/250/2023-24/1061812956 (1) dated 01.03.2024 I.T.A. No. 180/VIZ/2024 Shyam Sunder Maheshwari Subham Maheshwari arising out of order passed Under section 147 r.w.s

N R Constructions, Kakinada vs. Assistant Commissioner of Income Tax, Circle-1, Kakinada

In the result, appeal of the assessee is allowed

ITA 18/VIZ/2024[2012-13]Status: DisposedITAT Visakhapatnam05 Sept 2024AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./I.T.A. No. 18/Viz/2024 (धििाधरणिरध/ Assessment Year: 2012-13) N R Constructions V. Acit – Circle – 1 Kakinada 2-59-7, Shanthi Nagar Kakinada – 533003 Andhra Pradesh [Pan : Aabfn7969A] (अपीलार्/ Appellant) (प्र्/ Respondent) यरद्त्य्पयतय्यिध/ Assessee Represented By : Ms. Keerthana, Ar र्जसय्पयतय्यिध/ Department Represented By : Dr. Aparna Villuri, Sr.Ar सु्व्ईसम्पहो्ेय्यतयि/ Date Of Conclusion Of Hearing : 12.08.2024 घोषण्य्त्र्ख/Date Of Pronouncement : 05.09.2024 आदेश/O R D E R Per Shri S Balakrishnan: 1. This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Hereinafter In Short “Ld.Cit(A)”] Vide Din & Order No. Itba/Nfac/S/250/2023-

Section 143(1)Section 143(3)Section 271Section 271(1)(C)Section 271(1)(c)

SHRI S BALAKRISHNAN, ACCOUNTANT MEMBER: 1. This appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), NFAC, Delhi [hereinafter in short “Ld.CIT(A)”] vide DIN & Order No. ITBA/NFAC/S/250/2023- I.T.A. No. 18/VIZ/2024 NR Constructions 24/1058342735(1) dated 30.11.2023 for the A.Y. 2012-13 arising

Visakhapatnam Port Authority, Visakhapatnam vs. Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 194/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam05 Sept 2024AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं. / I.T.A. No. 194/Viz/2023 (धििाधरणिरध/ Assessment Year: 2014-15) Visakhapatnam Port Authority V. Asst. Commissioner Of Income Tax Circle-1(1) Administrative Office Building 4Th Floor, Pratyakshakar Bhavan Port Area, Visakhapatnam 530001 Mvp Road, Beside Post Office Andhra Pradesh Sector-8, Mvp Colony Visakhapatnam – 530017 [Pan: Aaalv0035C] Andhra Pradesh (अपीलार्/ Appellant) (प्र्/ Respondent) करदाताकाप्त्््िध/ Assessee Represented By Shri Gvn Hari, Ar : राजसकाप्त्््िध/ Department Represented By Dr. Satyasai Rath, Cit(Dr) : 29.07.2024 सु्वाईसमापहो्ेक््त्ि/ Date Of Conclusion Of Hearing : घोषणाक्तार्ख/Date Of Pronouncement 05.09.2024 : आदेश/O R D E R Per Shri S Balakrishnan: 1. This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income Tax (Appeals), [Ld.Cit(A)], National Faceless Appeal Centre (Nfac), Delhi In Din & Order No. Itba/Nfac/S/250/2023- 24/1052850996(1) Dated 15.05.2023 Arising Out Of Order Passed Under

Section 143(3)Section 37

This appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), [Ld.CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No. ITBA/NFAC/S/250/2023- 24/1052850996(1) dated 15.05.2023 arising out of order passed under I.T.A. No. 194/VIZ/2023 VISAKHAPATNAM PORT AUTHORITY section