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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

Gemini Arts (P) Limited, (Represented by Liquidator Ms. Sripriya Kumar), Chennai vs. ITO Non Corporate Ward 10(6), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 841/CHNY/2024[2018-19]Status: DisposedITAT Chennai28 Aug 2024AY 2018-19

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.841/Chny/2024 िनधा9रण वष9 /Assessment Year: 2018-19 M/S. Gemini Arts (P) Ltd., The Income Tax Officer, (Represented By – Liquidator: Ms. Vs. Non-Corporate Ward-10(6), Sripriya Kumar), Chennai. No.224A, (New 346/1), Avvai Shanmugam Salai, Gopalapuram, Chennai-600086. [Pan: Aaacg 1181D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथE की ओर से/ Appellant By : Shri Shrenik Chordia, C.A GhथE की ओर से /Respondent By : Shri V. Nandakumar, Cit सुनवाई की तारीख/Date Of Hearing : 25.06.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश / O R D E R Per S.R. Raghunatha, A.M : This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), (Nfac), Delhi [Hereinafter “Cit(A)] In Din & Order No.Itba/Nfac/S/250/2023- 24/1060306304(1), Dated 31.01.2024. The Assessment Was Framed By The Income Tax Officer, National E.Assessment Centre, Delhi For The :- 2 -: Assessment Year 2018-19 U/S.144 R.W.S 144B Of The Income Tax Act

For Appellant: Shri Shrenik Chordia, C.A GHFor Respondent: Shri V. Nandakumar, CIT
Section 115BSection 142(1)Section 144Section 68

RAGHUNATHA, A.M : This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), (NFAC), Delhi [hereinafter “CIT(A)] in DIN & Order No.ITBA/NFAC/S/250/2023- 24/1060306304(1), dated 31.01.2024. The assessment was framed by the Income Tax Officer, National e.Assessment Centre, Delhi ... assessee stated that the issue in this appeal of assessee is as regards to the order of CIT(A)-NFAC dismissing the appeal in limine by confirming the action of A.O in computing income by making an addition of Rs.16,21,52,504/- as unexplained cash credit U/s.68

Indira Galada, Chennai vs. ACIT, Non-Corporate Circle-9(1), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 607/CHNY/2024[2011-12]Status: DisposedITAT Chennai28 Aug 2024AY 2011-12

Bench: Shri Mahavir Singh & Shri S.R. Raghunathaआयकर अपील सं./Ita No.607/Chny/2024 िनधा:रण वष: /Assessment Year: 2011-12 Mrs. Indra Galada, The Asst. Commissioner Of New No.22, Old No.59, Vs. Income Tax, 2Nd Main Road, R.A. Puram, Non-Corporate Circle -9(1), Chennai – 600 028. Chennai. [Pan: Aadpg 9039N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथF की ओर से/ Assessee By : Shri N. Arjun Raj, Advocate For Shri D. Anand, Advocate HiथF की ओर से /Revenue By : Shri V. Nandakumar, Cit सुनवाई की तारीख/Date Of Hearing : 11.06.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश / O R D E R Per S.R. Raghunatha, A.M : This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), [Nfac], Delhi [Hereinafter “Cit(A)”] In Din & Order No.Itba/Nfac/S/250/2023- 24/1059671380(1), Dated 12.01.2024. The Assessment Was Framed By The Asst. Commissioner Of Income Tax, Non Corporate Circle-9(1), Chennai For The Assessment Year 2011-12 U/S.143(3) R.W.S 147 Of The :- 2 -: Income Tax Act, 1961 (Hereinafter The ‘Act’), Vide Order Dated

For Appellant: Shri N. Arjun Raj, Advocate for Shri D. Anand, AdvocateFor Respondent: Shri V. Nandakumar, CIT
Section 143(3)

RAGHUNATHA, A.M : This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), [NFAC], Delhi [hereinafter “CIT(A)”] in DIN & Order No.ITBA/NFAC/S/250/2023- 24/1059671380(1), dated 12.01.2024. The assessment was framed by the Asst. Commissioner of Income Tax, Non Corporate Circle ... assessee stated that the only issue in this appeal of assessee is as regards to the order of CIT(A)- NFAC sustaining the action of AO in assessing the transaction relating to the transfer of property in the impugned assessment year while the very same transaction on transfer of property

Income Tax Officer, Corporate Ward - 4(3), Chennai, Income Tax Department Chennai vs. Lsr Properties India Private Limited, Chennai

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

ITA 576/CHNY/2024[2014-15]Status: DisposedITAT Chennai28 Aug 2024AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.576/Chny/2024 िनधा"रण वष"/Assessment Year: 2014-15 The Income Tax Officer, Vs. Lsr Properties India Private Limited, 4/60, 9Th Floor, Kuppu Arcade, Corporate Ward - 4(3), Chennai. Venkatanarayana Road, T. Nagar, Chennai 600 017. [Pan: Aabcl8116E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Smt. Gouthami Manivasagam, Jcit ""थ" की ओर से/Respondent By : None सुनवाई की तारीख/ Date Of Hearing : 26.08.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 19.01.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2014-15. 2. We Find No Representation On Behalf Of The Assessee Nor Any Application Filed Seeking Adjournment. Thus, The Assessee Called Absent

For Appellant: Smt. Gouthami Manivasagam, JCITFor Respondent: None

filed by the Revenue is directed against the order dated 19.01.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2014-15. 2. We find no representation on behalf of the assessee nor any application filed seeking adjournment. Thus