← All Phrases

“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

More Deshpande and Associates, Pune vs. DCIT Circle 4(5)- Pune, Pune

Appeal of the assessee is allowed for statistical purpose

ITA 924/PUN/2024[2016-17]Status: DisposedITAT Pune28 Aug 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.924/Pun/2024 निर्धारण वर्ा / Assessment Year: 2016-17 More Deshpande & Associates, Vs Dcit, Circle-4(5), 113, 114, Nana Peth, Pune-411002 Pune Pan : Aabfm9425G Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Ramnath P. Murkunde Date Of Hearing 26/08/2024 Date Of Pronouncement 28/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax(Appeals) [Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 Dated 14.03.2024 For The A.Y. 2016-17. 2. The Assessee Has Raised The Following Grounds Of Appeal : “1. In View Of The Facts & Circumstances Of The Case & In Law, The Ld. Assessing Officer Was Not Justified In Making The Addition To Income As Ltcg On Sale Of Property Of Rs.2,02,94,900/- Under Section 43Ca Of The Act. More Deshpande & Associates

Section 250Section 250(4)Section 250(6)Section 251Section 251(1)(a)Section 43C

आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee against the order of Ld. Commissioner of Income Tax(Appeals) [NFAC], passed under section 250 of the Income Tax Act, 1961 dated 14.03.2024 for the A.Y. 2016-17. 2. The Assessee has raised the following grounds ... Departmental Representative (ld. DR) : 4. The ld. DR for the Revenue relied on the order of Assessing Officer (AO) and ld. CIT(A) [NFAC]. Findings & Analysis : 5. We have heard ld. DR for the Revenue and perused the records. It is observed from the order

Girish Ratanlal Murkya, Jalna vs. Income Tax Department National Faceless Assessment Centre, Jalna

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

ITA 919/PUN/2024[2013-14]Status: DisposedITAT Pune28 Aug 2024AY 2013-14

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.919/Pun/2024 निर्धारण वर्ा / Assessment Year: 2013-14 Girish Ratanlal Murkya, Vs Income Tax Department, Near Market Yard, Main Road, National Faceless Assessment Tal.-Mantha, Dist.-Jalna-431504 Centre Pan : Agrpm1697A Appellant/ Assessee Respondent / Revenue Assessee By Smt. Deepa Khare Revenue By Shri Ramnath P. Murkunde Date Of Hearing 26/08/2024 Date Of Pronouncement 28/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeal) [Nfac] Passed Under Section 250 Of The Income Tax Act, Dated 17.08.2023 For The A.Y. 2013-14. 2. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Ld. Cit(A) (Nfac) Erred In Passing Appeal Order Under Sec. 250 Of The Act, Dt. 17-08-2023 Which Order Is Perverse Not Only To The Facts Of The Case & Also The Provisions Of The Act, 1961. Girish Ratanlal Murkya

Section 148Section 246ASection 250Section 250(4)Section 250(6)Section 251Section 251(1)(a)Section 69A

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by Assessee against the order of ld. Commissioner of Income Tax (Appeal) [NFAC] passed under section 250 of the Income tax Act, dated 17.08.2023 for the A.Y. 2013-14. 2. The assessee has raised the following grounds ... appeal : “1. The Ld. CIT(A) (NFAC) erred in passing Appeal order under sec. 250 of the Act, dt. 17-08-2023 which order is perverse not only to the facts of the case and also the provisions of the Act, 1961. Girish Ratanlal Murkya Submission of ld. Authorized Representative

Bilidevalaya Lakshmi Narasimha Murthy, Sindhudurg vs. Income Tax Office, Kudal

Appeal of the assessee is allowed for statistical purpose

ITA 701/PUN/2024[2020-2021]Status: DisposedITAT Pune28 Aug 2024AY 2020-2021

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.701/Pun/2024 निर्धारण वर्ा / Assessment Year: 2020-21 Bilidevalaya Lakshmi Narasimha Murthy, Vs The Income Tax Officer, S-7 Vinayak Apartment, Vaishyawada, Kudal Sawantwadi, Maharashtra-416510 Pan : Acgpb9237N Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Ramnath P. Murkunde Date Of Hearing 26/08/2024 Date Of Pronouncement 28/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax(Appeals) [Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 Dated 01.03.2024 For The A.Y. 2020-21. 2. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Facts & Circumstances Of The Case & In Law The Ld. Cit(A), Nfac, Erred In Confirming The Addition Made By The Ao Of Rs.1,35,52,006/- (Sundry Creditors Rs.41,42,506 & Unsecured Loans Bilidevalaya Lakshmi Narasimha Murthy

Section 115BSection 246ASection 250Section 250(4)Section 250(6)Section 251Section 251(1)(a)Section 68

आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee against the order of Ld. Commissioner of Income Tax(Appeals) [NFAC], passed under section 250 of the Income Tax Act, 1961 dated 01.03.2024 for the A.Y. 2020-21. 2. The Assessee has raised the following grounds ... appeal : “1. On the facts and circumstances of the case and in law the Ld. CIT(A), NFAC, erred in confirming the addition made by the AO of Rs.1,35,52,006/- (Sundry Creditors Rs.41,42,506 and Unsecured Loans Bilidevalaya Lakshmi Narasimha Murthy Rs.94,09,500) being additions