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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

Sudarshan Panja, Haldia vs. DCIT, Cir. 27(1), Haldia

In the result, the appeal of the assessee is partly allowed for 12

ITA 574/KOL/2024[2014-15]Status: DisposedITAT Kolkata29 Aug 2024AY 2014-15

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. No.574/Kol/2024 Assessment Year: 2014-15 Sudarshan Panja ………. Appellant (Pan: Akbpp6220A)) Vs. Dcit, Circle-27(1), Haldia ………… Respondent Appearances By: N O N E Appeared For Appellant. Shri Subhendu Datta, Cit, Dr Appeared For Respondent. Date Of Concluding The Hearing : 21.08.2024 Date Of Pronouncing The Order : 29.08.2024 Order Per Dr. Manish Borad: This Appeal Filed At The Instance Of The Assessee Pertaining To The Assessment Year (In Short “Ay”) 2014-15 Is Directed Against The Order Passed U/S 250 Of The Income Tax Act, 1961 In Short The “Act”) By Ld. Commissioner Of Income-Tax, (Appeals), National Faceless Appeal Centre (Nfac), Delhi [In Short Ld. “Cit(A)”] Dated 08.02.2024 Arising Out Of The Assessment Order Framed U/S. 263/143(3) Of The Act By Dcit, Circle-27(1), Haldia Dated 30.12.2019. 2. Grounds Of Appeal Raised By The Assessee Read As Under:

Section 143(3)Section 250Section 263Section 40Section 68

passed u/s 250 of the Income Tax Act, 1961 in short the “Act”) by Ld. Commissioner of Income-tax, (Appeals), National Faceless Appeal Centre (NFAC), Delhi [in short Ld. “CIT(A)”] dated 08.02.2024 arising out of the assessment order framed u/s. 263/143(3) of the Act by DCIT, Circle ... Panja, (Proprietor of Petrochem Engineering Construction), Barsundra Ishwardahajalpai, Halida, Purba Medinipur, West Bengal-721654. 2. Respondent – DCIT, Circle-27(1), Haldia 3. CIT(A), NFAC, Delhi 4. CIT- 5. Departmental Representative 6. Guard File.By order

Singarayan Bharathi Florance Jasmine, Coimbatore vs. ITO, Ncw 5(2), Coimbatore

In the result, the appeal filed by the assessee is dismissed

ITA 1399/CHNY/2024[2008-09]Status: DisposedITAT Chennai29 Aug 2024AY 2008-09

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1399/Chny/2024 (िनधा"रणवष" / Assessment Year: 2008-2009) Singarayan Bharathi Florance Jasmine, Vs. The Income Tax Officer, No.16/177A, Marapalam Madukkarai, Non Corporate Ward 5(2) Coimbatore 641 105. Coimbatore [Pan: Aagpf 2956C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. Y. Sridhar, F.C.A. ""यथ" क" ओर से /Respondent By : Ms. Kavitha, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 29.08.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.08.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. Y. Sridhar, F.C.AFor Respondent: Ms. Kavitha, IRS, Addl.CIT
Section 143(3)Section 147Section 148Section 234BSection 263Section 40A(3)

MANU KUMAR GIRI (Judicial Member) The appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax(Appeals)(NFAC) Delhi [CIT(A)] dated 11.01.2024 for Assessment Years2008-09. 2. The assessee has assailed the impugned order on 1-7 grounds. However, we find that ... same as ‘CONCISE GROUNDS OF APPEAL’. In sum and substance the grounds may be rephrased as under: I. The order of CIT(A), NFAC, Delhi on the facts and circumstances of the case, the order passed by the Ld.Assessing Officer (‘AO’ in short) u/s 143(3) r.w.s

A 1235 Madurai Taluk Agricultural Producers Co-Operative Marketing Society Limited, Madurai vs. NFAC, Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 656/CHNY/2023[2018-19]Status: DisposedITAT Chennai29 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.656/Chny/2023 (िनधा"रणवष" / Assessment Year: 2018-2019) A 1235 Madurai Taluk Agricultural Vs. The Income Tax Officer, Producers Co-Operative Marketing Non Corporate Ward 1(1) Society Limited, Madurai. 31, Visuvasapuri 3Rd Street, Gnanaolipuram, Madurai 625 016. [Pan: Aaaaa 9671J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri S. Sridhar, (Erode) Advocate ""यथ" क" ओर से /Respondent By : Shri Arv Srinivasan,Irs, Adl Cit. सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.08.2024 आदेश / O R D E R Per Manu Kumar Giri () This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Order No.Itba/Nfac/S/250/2023-24/1051232891 (1) Dated 24.03.2023. The Assessment Was Framed By The Additional/Joint /Deputy/Assistant Commissioner Of Income Tax / Income-Tax Officer, National E-Assessment Centre, Delhi U/S.143(3) R.W.S. 143(3A) & 143(3B) Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) For The Assessment Year 2018-19 Vide Order Dated 07.04.2021. 2. The Assessee Has Raised The Following Grounds Of Appeal.

For Appellant: Shri S. Sridhar, (Erode) AdvocateFor Respondent: Shri ARV Srinivasan,IRS, Adl CIT
Section 139(1)Section 143(3)Section 250Section 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(e)

Judicial Member) This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in order No.ITBA/NFAC/S/250/2023-24/1051232891 (1) dated 24.03.2023. The assessment was framed by the Additional/Joint /Deputy/Assistant Commissioner of Income Tax / Income-tax Officer, National