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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

Sri Sarojini Enterprises, Madurai vs. ITO, Ncw-1(7), Madurai

The appeal stand allowed for statistical purposes

ITA 1689/CHNY/2024[2017-18]Status: DisposedITAT Chennai03 Sept 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1689/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) Sri Sarojini Enterprises Ito बनाम/ 52, Naicker New Street, Non-Corporate Ward-1(7) Vs. Madurai-625 001. Madurai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aclfs-4089-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri P.M.Kathir (Advocate) - Ld.Ar " थ"कीओरसे/Respondent By : Dr. Samuel Pitta (Jcit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-08-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-09-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 09-04-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S.143(3) Of The Act On 28-12-2019. The Sole Grievance Of The Assessee Confirmation Of Addition Of Rs.41.72 Lacs Being Cash Deposited During Demonetization Period. The Ld. Cit(A) Confirmed The Same Since The Assessee Failed To Make Any Representation Therein Despite Being Provided With Various Opportunities

For Appellant: Shri P.M.Kathir (Advocate) - Ld.ARFor Respondent: Dr. Samuel Pitta (JCIT) - Ld. DR
Section 143(3)

assessee for Assessment Year (AY) 2017-18 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 09-04-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s.143

Vimal Kumar, Chennai vs. ITO, Ncw-19(6), Chennai

The appeal stand allowed for statistical purposes

ITA 1685/CHNY/2024[2013-14]Status: DisposedITAT Chennai03 Sept 2024AY 2013-14

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1685/Chny/2024 (िनधा*रणवष* / Assessment Year: 2013-14) Shri Vimal Kumar Ito बनाम/ 81-N, Arihant Apartments Non-Corporate Ward-19(6), Thambiah Reddy Road Chennai. Vs. West Mambalam, Chennai-600 033 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acjpv-6077-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Mr. P.M. Kathir (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Dr. Samuel Pitta (Jcit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-08-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-09-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 12-05-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S.143(3) Of The Act On 31-03-2016. The Sole Grievance Of The Assessee Is Confirmation Of Addition Of Rs.296.53 Lacs Which Represent Advances Received By The Assessee Towards Sale Of Certain Flats. The Ld. Cit(A) Did Not Consider The Appeal On Merit For Want

For Appellant: Mr. P.M. Kathir (Advocate) – Ld. ARFor Respondent: Dr. Samuel Pitta (JCIT) -Ld. DR
Section 143(3)

assessee for Assessment Year (AY) 2013-14 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 12-05-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s.143

The Lalgudi Sivagnanam Agricultural Producers Co-Op Mkg Society Limited, Trichy vs. DCIT Circle 1(1), Trichy

The appeals stand allowed

ITA 1583/CHNY/2024[2016-17]Status: DisposedITAT Chennai03 Sept 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1581/Chny/2024 (िनधा9रण वष9 / Assessment Year: 2018-19) & 2. आयकरअपील सं./ Ita No.1582/Chny/2024 (िनधा9रण वष9 / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1583/Chny/2024 (िनधा9रण वष9 / Assessment Year: 2016-17) The Lalgudi Sivagnanam Agricultural Dcit बनाम/ Producers Co-Op Mkg Society Limited Circle-1(1) 171, Lalgudi, Trichy. Vs. Tiruchirapalli-621 601. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaat-0204-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate From Erode) - Ld. Ar " थ"कीओरसे/Respondent By : Ms. Kavitha (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-08-2024 घोषणा की तारीख /Date Of Pronouncement : 03-09-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri S. Sridhar (Advocate from Erode) - Ld. ARFor Respondent: Ms. Kavitha (Addl.CIT)-Ld. Sr. DR
Section 271B

assessee is in further appeals before us. The impugned orders have been passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 26-02-2024 in the matter of impugned penalty levied by Ld. Assessing Officer [AO] u/s. 271B of the Act vide