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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

Ramesh Jasubhai Patel, Ghatlodia, Ahmedabad vs. Income Tax Officer, Pratyaksha Kar Bhavan, Ambawadi

ITA 438/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad22 Aug 2024AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar, Accountnat Member आयकर अपील सं / Ita Nos. 436 To 438/Ahd/2024 िनधा%रण वष%/Assessment Year: 2012-13, 2013-14 & 2015-16 बनाम Ramesh Jasubhai Patel, Income Tax Officer, Vs. A/7, Satkar Bungalow, Ward 4(2)(3), Ghatlodia, Ahmedabad Ahmedabad Gujarat-380061 Pan : Akspp 7877 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) िनधा%(रती की ओर से / Assessee By : Shri Prakash D. Shah, Ar *+थ- की ओर से / Revenue By : Smt. Trupti Patel, Sr Dr सुनवाई की तारीख/Date Of Hearing : 20.08.2024 घोषणा की तारीख /Date Of Pronouncement: 22.08.2024

For Appellant: Shri Prakash D. Shah, ARFor Respondent: Smt. Trupti Patel, Sr DR
Section 142(1)Section 144Section 147Section 148Section 249(2)Section 250

MAKARAND V. MAHADEOKAR, AM: These three appeals are filed by assessee against the individual orders of Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as “CIT(A)”) passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) arising ... which are summarised below: i. The assessee did not receive timely and proper communication of the orders passed by the National Faceless Assessment Centre (NFAC) ITA No. 436 to 438/Ahd/2024 Ramesh Jasubhai Patel Vs. ITO Asst. Year : 2012-13, 2013-14 & 2015-16 5 ii. The assessee did not receive

Ramesh Jasubhai Patel, Ghatlodia, Ahmedabad vs. Income Tax Officer, Pratyaksha Kar Bhavan, Ambawadi

ITA 437/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad22 Aug 2024AY 2013-14

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar, Accountnat Member आयकर अपील सं / Ita Nos. 436 To 438/Ahd/2024 िनधा%रण वष%/Assessment Year: 2012-13, 2013-14 & 2015-16 बनाम Ramesh Jasubhai Patel, Income Tax Officer, Vs. A/7, Satkar Bungalow, Ward 4(2)(3), Ghatlodia, Ahmedabad Ahmedabad Gujarat-380061 Pan : Akspp 7877 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) िनधा%(रती की ओर से / Assessee By : Shri Prakash D. Shah, Ar *+थ- की ओर से / Revenue By : Smt. Trupti Patel, Sr Dr सुनवाई की तारीख/Date Of Hearing : 20.08.2024 घोषणा की तारीख /Date Of Pronouncement: 22.08.2024

For Appellant: Shri Prakash D. Shah, ARFor Respondent: Smt. Trupti Patel, Sr DR
Section 142(1)Section 144Section 147Section 148Section 249(2)Section 250

MAKARAND V. MAHADEOKAR, AM: These three appeals are filed by assessee against the individual orders of Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as “CIT(A)”) passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) arising ... which are summarised below: i. The assessee did not receive timely and proper communication of the orders passed by the National Faceless Assessment Centre (NFAC) ITA No. 436 to 438/Ahd/2024 Ramesh Jasubhai Patel Vs. ITO Asst. Year : 2012-13, 2013-14 & 2015-16 5 ii. The assessee did not receive

Ramesh Jasubhai Patel, Ghatlodia, Ahmedabad vs. Income Tax Officer, Pratyaksha Kar Bhavan Ambawadi

ITA 436/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad22 Aug 2024AY 2012-13

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar, Accountnat Member आयकर अपील सं / Ita Nos. 436 To 438/Ahd/2024 िनधा%रण वष%/Assessment Year: 2012-13, 2013-14 & 2015-16 बनाम Ramesh Jasubhai Patel, Income Tax Officer, Vs. A/7, Satkar Bungalow, Ward 4(2)(3), Ghatlodia, Ahmedabad Ahmedabad Gujarat-380061 Pan : Akspp 7877 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) िनधा%(रती की ओर से / Assessee By : Shri Prakash D. Shah, Ar *+थ- की ओर से / Revenue By : Smt. Trupti Patel, Sr Dr सुनवाई की तारीख/Date Of Hearing : 20.08.2024 घोषणा की तारीख /Date Of Pronouncement: 22.08.2024

For Appellant: Shri Prakash D. Shah, ARFor Respondent: Smt. Trupti Patel, Sr DR
Section 142(1)Section 144Section 147Section 148Section 249(2)Section 250

MAKARAND V. MAHADEOKAR, AM: These three appeals are filed by assessee against the individual orders of Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as “CIT(A)”) passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) arising ... which are summarised below: i. The assessee did not receive timely and proper communication of the orders passed by the National Faceless Assessment Centre (NFAC) ITA No. 436 to 438/Ahd/2024 Ramesh Jasubhai Patel Vs. ITO Asst. Year : 2012-13, 2013-14 & 2015-16 5 ii. The assessee did not receive

Callus Biotech Private Limited, Kolhapur vs. Commissioner of Income-Tax (Appeals), Kolhapur

The appeal is allowed for statistical purposes in above terms

ITA 1009/PUN/2024[2020-2021]Status: DisposedITAT Pune22 Aug 2024AY 2020-2021

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No. 1009/Pun/2024 निर्धारण वषा / Assessment Year : 2020-21 Callus Biotech Pvt. Ltd. R/S 735, A/P Kandgaon, Radha Nagari Rd., Tal: Karveer, Kolhapur-416001. Pan: Aadcc5440J . . . . . . . अपीलार्थी / Appellant बिधम / V/S National E-Asstt Centre, New Delhi. . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Rajendra Agiwal [‘Ld. Ar’] Revenue By : Mr Umashankar Prasad [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 22/08//2024 घोषणा की तारीख / Date Of Pronouncement : 22/08/2024 आदेश / Order Per G. D. Padmahshali, Am; The Assessee Is In Appeal Against Din & Order No. Itba/Nfac/S/250/2023- 24/1062466111(1) Dt. 12/03/2024 Passed U/S 250 Of Income-Tax Act, 1961 [‘The Act’ Hereafter] By National Faceless Appeal Centre, Delhi [‘Nfac’ Hereafter] Which In Turn Arisen Out Order Of Assessment Passed U/S 143 R.W.S. 144B Of The Act By The National E-Assessment Centre, New Delhi [‘Ao’ Hereinafter] Anent To Assessment Year 2020-21 [‘Ay’ Hereinafter].

For Appellant: Mr Rajendra Agiwal [‘Ld. AR’]For Respondent: Mr Umashankar Prasad [‘Ld. DR’]
Section 10(1)Section 143Section 143(2)Section 143(3)Section 2Section 250Section 270A

Order No. ITBA/NFAC/S/250/2023- 24/1062466111(1) dt. 12/03/2024 passed u/s 250 of Income-tax Act, 1961 [‘the Act’ hereafter] by National Faceless Appeal Centre, Delhi [‘NFAC’ hereafter] which in turn arisen out order of assessment passed u/s 143 r.w.s. 144B of the Act by the National e-Assessment Centre, New Delhi ... resultantly balance 50% brought to tax as business income. In an appeal, vide solitary para 5.2 of the impugned order the Ld. NFAC perfunctory upheld the assessment. 6. We note that, while framing the assessment the Ld. AO failed to provide any logical premise for drawing delineation & marking such