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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

Tirumurugan Traders, Erode vs. ITO, Ward -1(1), Erode

In the result, both the appeals filed by the assessee are allowed

ITA 267/CHNY/2024[2015-16]Status: DisposedITAT Chennai23 Aug 2024AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.267 & 268/Chny/2024 िनधा"रण वष"/Assessment Years: 2015-16 & 2016-17 Thirumurugan Traders, Vs. The Income Tax Officer, 11-B, East Kongalamman Koil Street, Ward 1(1), Erode 638 001. Erode. [Pan: Aabft2766P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate, Erode. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 08.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Both Dated 04.12.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), Nfac Delhi For The Assessment Years 2015-16 & 2016-17. 2. Since Both The Appeals Are Filed By Same Assessee & Issues Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear Both The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri S. Sridhar, Advocate, ErodeFor Respondent: Ms. R. Anita, Addl. CIT
Section 139(1)Section 143(2)Section 68

Both the appeals filed by the assessee are directed against different orders both dated 04.12.2023 passed by the ld. Commissioner of Income Tax (Appeals), NFAC Delhi for the assessment years 2015-16 and 2016-17. 2. Since both the appeals are filed by same assessee and issues raised

Mehta Havens Limited, Chennai vs. ITO TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1821/CHNY/2024[2014-15]Status: DisposedITAT Chennai23 Aug 2024AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

Mehta Havens Limited, Chennai vs. To TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1820/CHNY/2024[2014-15]Status: DisposedITAT Chennai23 Aug 2024AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

Mehta Havens Limited, Chennai vs. ITO TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1819/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Aug 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

Mehta Havens Limited, Chennai vs. ITO TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1818/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Aug 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

Mehta Havens Limited, Chennai vs. ITO TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1817/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Aug 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

Mehta Havens Limited, Chennai vs. ITO TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1816/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Aug 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

Mehta Havens Limited, Chennai vs. ITO TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1815/CHNY/2024[2012-13]Status: DisposedITAT Chennai23 Aug 2024AY 2012-13

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

Mehta Havens Limited, Chennai vs. ITO TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1814/CHNY/2024[2009-10]Status: DisposedITAT Chennai23 Aug 2024AY 2009-10

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

Mehta Havens Limited, Chennai vs. ITO TDS Ward 2(3), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1813/CHNY/2024[2008-09]Status: DisposedITAT Chennai23 Aug 2024AY 2008-09

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1813, 1814, 1815, 1816, 1817, 1818, 1819, 1820 & 1821/Chny/2024 िनधा"रण वष"/Assessment Years: 2008-09[26Q-Q4], 2009-10 [26Q-Q4], 2012-13 [26Q-Q4], 2013-14 [26Q-Q1, 26Q-Q2, 26Q-Q3 & 26Q-Q4] & 2014-15[26Q-Q1 & 26Q-Q2] Mehta Havens Limited, Vs. The Income Tax Officer, 853, New No. 250/21, Ground Floor, Tds Ward 2(3), Poonamallee High Road, Kilpauk, Chennai. Chennai 600 010. [Pan: Aaccm8661J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate ""थ" की ओर से/Respondent By : Shri Vinod, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024

For Appellant: Shri G. Tarun, AdvocateFor Respondent: Shri Vinod, JCIT
Section 201

assessee are directed against separate common order all dated 20.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2008-09 [26Q-Q4], 2 I.T.A. Nos.1813-1821/Chny/24 ... Tarun, Advocate brought to our notice that the assessee could not file details as contained in Form 26A before the ld. CIT(A), NFAC and the assessee is now collected all details of Form 26A from various parties. The ld. AR prayed that one more opportunity may be afforded

S. Arulpragasam, Vridhachalam vs. ITO Ward 5, Cuddalore

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

ITA 1420/CHNY/2024[2012-13]Status: DisposedITAT Chennai23 Aug 2024AY 2012-13

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकरअपील सं./ Ita No.1420/Chny/2024 (िनधा"रणवष" / Assessment Year: 2012-2013) S. Arulpragasam, Vs. The Income Tax Officer, 4/20, South Street, Ward 5, Kunankurichi, Cuddalore. U Mangalam, Vridhachalam 607 804. [Pan: Ahupa 2988C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""यथ" क" ओर से /Respondent By : Ms. Gouthami Manivasagam, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 19.08.2024 घोषणा क" तार"ख /Date Of Pronouncement : 23.08.2024 आदेश / O R D E R Manu Kumar Giri () This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax(Appeals)(Nfac) Delhi [Cit(A)] Dated 30.10.2023 For Assessment Year 2012-13. 2. Assessee Is An Individual & Has Made Substantial Cash Deposit Into His Savings Bank Account But Did Not File The Return Of Income. Therefore, On The Basis Of The Same, The Case Of The Assessee Has Been Reopened U/S 147 Of The Income Tax Act, 1961 (In Short ‘Act’). The Assessee, Thereafter Filed His Return Of Income On 09.09.2019 For Ay 2012-13 Admitting A Total Income Of Rs.2,58,000/-. The Assessee Has Also Filed A Letter Dated 09.09.2019 Explaining The Cash Deposits Made In Bank. However, The Ao Has Passed Order Under Section 144 R.W. Section 147 Of The Act Dated 24.12.2019 An Addition Of Rs.43,57,595/- Under Section 69A Of The Act Rejecting The Explanation Of The Assessee.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, IRS, JCIT
Section 144Section 147Section 250Section 69A

MANU KUMAR GIRI (Judicial Member) This appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax(Appeals)(NFAC) Delhi [CIT(A)] dated 30.10.2023 for Assessment Year 2012-13. 2. Assessee is an individual and has made substantial cash deposit into his savings bank

Ramakrishnan Prabhu Jyothi, Coimbatore vs. Acot, Ncc-5, Coimbatore

ITA 690/CHNY/2020[2016-17]Status: DisposedITAT Chennai23 Aug 2024AY 2016-17

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.690/Chny/2020 निर्धारण वर्ष /Assessment Years: 2016-17 Ramakrishnan Prabhu Jyothi, Race Course, Coimbatore, Tamil Nadu-641018, [Pan: Adjpp4946N] Asst. Commissioner Of Income Tax, Non-Corporate Circle-5, Coimbatore. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri N.P.Vijay Kumar, Advocate प्रत्यर्थी की ओर से /Respondent By : Shri Nilay Baran Som, Cit सुनवाई की तारीख/Date Of Hearing : 27.05.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024 आदेश / Order Per Amitabh Shukla, A.M : This Appeal Is Filed Against The Order Bearing Din & Order No.Itba/Apl/S/250/2029-20/1026334108(1) Dated 09.03.2020 Of The Learned Commissioner Of Income Tax [Herein After “Cit(A), For The

For Appellant: Shri N.P.Vijay Kumar, AdvocateFor Respondent: Shri Nilay Baran Som, CIT
Section 142ASection 142A(1)Section 142A(6)Section 143(1)Section 153Section 153(1)Section 250

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNAI श्री यस यस विश्वनेत्र रवि