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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

Real Cargo Mumbai, Arvalli vs. The ITO, Ward-1, Modasa

In the result, the appeal of the assessee in ITA No

ITA 268/AHD/2024[2010-11]Status: DisposedITAT Ahmedabad30 Aug 2024AY 2010-11

Bench: Income-Tax Appellate Tribunal, Ahmedabad Bench, Ahmedabad. This Appeal In Ita No.268/Ahd/2024 For Assessment Year 2010-11, Is Filed By The Assessee Before Income Tax Appellate Tribunal, Ahmedabad Division Bench, Ahmedabad Has Arisen From The Appellate Order Dated 25.09.2023 Passed By Ld. Commissioner Of Income-Tax(Appeals), Nfac, Delhi U/S. 250 Of The Income- Tax Act,1961 , Vide Din & Order No. Itba/Nfac/S/250/2023- 24/1056508501(1), Which Has In Turn Arisen From The Assessment Order Dated 18.12.2018 Passed By The Assessing Officer U/S. 143(3) Read With Section 254 Of The Income-Tax Act 1961. 2. The Grounds Of Appeal Raised By The Assessee In Memo Of Appeal Filed With The Income Tax Appellate Tribunal, Ahmedabad Bench, Ahmedabad , Reads As Under:-

For Appellant: Shri S.N.Divatia ,Advocate & ShriFor Respondent: Shri Akhilendra Pratap Yadav,CIT-DR
Section 143(3)Section 189(1)Section 250Section 253(3)Section 254Section 40

Income Tax Appellate Tribunal, Ahmedabad Division Bench, Ahmedabad has arisen from the appellate order dated 25.09.2023 passed by Ld. Commissioner of Income-Tax(Appeals), NFAC, Delhi u/s. 250 of the Income- tax Act,1961 , vide DIN & Order No. ITBA/NFAC/S/250/2023- 24/1056508501(1), which has in turn arisen from the assessment order ... Appeal filed with the Income Tax Appellate Tribunal, Ahmedabad Bench, Ahmedabad , reads as under:- “1. The order passed u/s 250 passed on 25.09.2023 by NFAC, Delhi for AY 2010-11 upholding the disallowance of freight expenses of Rs. 8,29,90,590/- u/s 40(a)(ia) made

Torrent Solargen Limited, Ahmedabad vs. The Dy.CIT, Circle-4(1)(2), Ahmedabad

In the result, appeal preferred by the assessee is allowed

ITA 90/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad30 Aug 2024AY 2016-17

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 90/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2016-17) िनधा"रण वष" िनधा"रण वष" Torrent Solargen Limited Dcit बनाम बनाम/ बनाम बनाम “Samanvay”, 600, Circle- 4(1)(2), Vs. Tapovan, Amabawadi, Ahmedabad Ahmedabad, Gujarat, 380015 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadct0483G (Appellant) .. (Respondent) Shri Vartik Chokshi, Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Prasad Rao Waghe Annasaheb, Sr. Dr 27/08/2024 Date Of Hearing Date Of Pronouncement 30/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee (Tsl) Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 08.09.2022 For The Assessment Year 2016- 17. 2. There Was A Delay Of 95 Days In Filing Of This Appeal. The Assessee Has Filed An Affidavit Explaining The Reason For Delay. It

For Respondent: Shri Prasad Rao Waghe Annasaheb
Section 154Section 244A

SHRI NARENDRA PRASAD SINHA, AM: This appeal is filed by the assessee (TSL) against the order of the National Faceless Appeal Centre (NFAC), Delhi, (in short ‘the CIT(A)’) dated 08.09.2022 for the Assessment Year 2016- 17. 2. There was a delay of 95 days in filing of this appeal ... reason for delay. It ITA No.90/Ahd/2023 [Torrent Solargen Limited vs. DCIT] A.Y. 2016-17 - 2 – was submitted that the appeal order passed by NFAC was received vide registered mail on the email ID of Hemang Shah & Saurabh Mashruwala who were the authorized persons but due to oversight they

Assistant Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad, Vejalpur vs. Rakesh Bhikhalal Shah, Ahmedabad

In the result, the appeal filed by the Revenue is treated as allowed for a statistical purpose

ITA 577/AHD/2023[2020-21]Status: DisposedITAT Ahmedabad30 Aug 2024AY 2020-21

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 577/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2020-21) िनधा"रण वष" Assistant Commissioner Rakesh Bhikhalal Shah बनाम/ बनाम बनाम बनाम Paras Vidhyanagar Hou. Of Income Tax Vs. Circle-1(1)(1), Vejalpur, Soc., Vibhag No.3, Opp. Ahmedabad Vidhyanagar High School, Usmanpura, Gujarat 380013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Acdps9763R (Appellant) .. (Respondent) Shri Nitin Vishnu Kulkarni, Sr. Dr अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Vivek Chavda, Ar Date Of Hearing 28/08/2024 Date Of Pronouncement 30/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Revenue Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 25.05.2023 For The Assessment Year 2020-21. 2. The Brief Facts Of The Case Are That The Assessee Filed His Revised Return Of Income For The Ay 2020-21 On 15/10/2020 Declaring Income Of Rs.6,25,96,830/-. The Assessee Had Shown Interest Income Against Which Interest Expenditure Was Claimed.

For Respondent: Shri Vivek Chavda, AR
Section 57

SHRI NARENDRA PRASAD SINHA, AM: This appeal is filed by the Revenue against the order of the National Faceless Appeal Centre (NFAC), Delhi, (in short ‘the CIT(A)’) dated 25.05.2023 for the Assessment Year 2020-21. 2. The brief facts of the case are that the assessee filed his revised

The ACIT, Circle-1(1)(1), Ahmedabad vs. Sumedha Spacelinks LLP, Ahmedabad

In the result, appeal preferred by the Revenue is dismissed

ITA 438/AHD/2022[2018-19]Status: DisposedITAT Ahmedabad30 Aug 2024AY 2018-19

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 438/Ahd/2022 ("नधा"रण वष" / Assessment Years : 2018-19) Acit Sumedha Spacelinks Llp बनाम/ Circle 1(1)(1), Ahmedabad 25, Shukan Mall, 4Th Floor, Vs. Nr. Rajasthan Hospital, Shahibaug, Ahmedabad, Gujarat - 380004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Acdfs5396Q (Appellant) .. (Respondent) Shri Sudhendu Das, Cit. Dr अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, Ar Date Of Hearing 27/08/2024 Date Of Pronouncement 30/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Revenue Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi (In Short ‘The Cit(A)’) Dated 30.09.2022 For The Assessment Year 2018-19. 2. The Brief Facts Of The Case Are That The Assessee Is Llp Engaged In The Business Of Real Estate. The Original Return Of Income For A.Y. 2018-19 Was Filed By The Assessee On 23.09.2018

For Respondent: Shri S. N. Soparkar, Sr. Advocate &
Section 143(3)

SHRI NARENDRA PRASAD SINHA, AM: This appeal is filed by the Revenue against the order of the National Faceless Appeal Centre (NFAC), Delhi (in short ‘the CIT(A)’) dated 30.09.2022 for the Assessment Year 2018-19. 2. The brief facts of the case are that the assessee is LLP engaged