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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

Ramakrishnan Senthil Kumar, Chennai vs. DCIT, Ncc-19(1), Chennai

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

ITA 1781/CHNY/2024[2015-16]Status: DisposedITAT Chennai21 Aug 2024AY 2015-16

Bench: Shri Mahavir Singhand Shri S.R. Raghunathaआयकर अपील सं./Ita No.:1781/Chny/2024 "नधा"रण वष"/Assessment Year:2015-16 Shri Ramakrishnan Senthil The Deputy Commissioner Kumar, Vs. Of Income Tax, New No.80, I Avenue, Non-Corporate Circle 19(1), Ashok Nagar, Chennai. Chennai – 600 083. Pan: Ammps 5348D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Abhishek Muarli, Ca ""यथ" क" ओर से/Respondent By : Shri Clement Ramesh Kumar,Cit सुनवाई क" तार"ख/Date Of Hearing : 21.08.2024 घोषणा क" तार"ख/Date Of Pronouncement : 21.08.2024 आदेश /O R D E R Per Bench: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeal), National Faceless Appeal Centre, Delhi In Order No.Itba/Nfac/S/250/2024- 25/1065644230(1) Dated 14.06.2024. The Assessment Was Framed By The Deputy Commissioner Of Income Tax, Non-Corporate Circle 19(1), Chennai For The Assessment Year 2015-16 U/S.143(3) R.W.S. 263 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 26.03.2022. 2. At The Outset, The Ld.Ar For The Assessee Drew Our Attention To The First Issue Raised By Way Of Ground Nos.2 To 4 Regarding Non- Condonation Of Delay By Cit(A)-Nfac. He Referred To The Following Grounds:- Non-Condonation Of Delay By Cit(A):

For Appellant: Shri Abhishek Muarli, CAFor Respondent: Shri Clement Ramesh Kumar,CIT
Section 143(3)

assessee drew our attention to the first issue raised by way of Ground Nos.2 to 4 regarding non- condonation of delay by CIT(A)-NFAC. He referred to the following grounds:- Non-Condonation of Delay by CIT(A): 2. The Learned CIT(A) failed to condone the delay placing reliance ... short delay or dispose of the reason provided. 3. The ld.AR for the assessee took us through the order of CIT(A)- NFAC and stated the facts that the assessment order is dated 26.03.2022 passed u/s.143(3) r.w.s. 263 of the Act, which claimed to have been received

Palanisamy Ragunathan, Salem vs. DCIT, Cirlce 1, (1), Salem

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

ITA 151/CHNY/2024[2011-12]Status: DisposedITAT Chennai21 Aug 2024AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.151/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12 Mr. Palanisamy Ragunathan, Vs. The Deputy Commissioner Of No. 2, A.A. Road, Near Santhi Theatre, Income Tax, Dhadubaikuttai, Salem 636 001. Circle 1(1), [Pan: Aaypr3825L] Salem. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkatraman, F.C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 14.08.2024 घोषणा की तारीख /Date Of Pronouncement : 21.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22.11.2023 Passed By The Ld. Commissioner Of Income Tax(Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2011-12. 2. We Find That This Appeal Is Filed With A Delay Of One Day. The Assessee Filed A Petition For Condonation Of Delay Explaining Reasons For The Said Delay & Prayed For Condonation Of That Delay. On Perusal Of The Condonation Petition & Upon Hearing Both The Parties, We Find That The Reasons

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 69A

filed by the assessee is directed against the order dated 22.11.2023 passed by the ld. Commissioner of Income Tax(Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2011-12. 2. We find that this appeal is filed with a delay of one day. The assessee filed

Modern Facility and Security Management, Chennai vs. ITO, Ncw-19(6), Chennai

In the result the grounds of appeal raised by the assesse are partly allowed for statistical purposes

ITA 1477/CHNY/2024[2017-18]Status: DisposedITAT Chennai21 Aug 2024AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1475, 1476 & 1477/Chny/2024 निर्धारण वर्ा /Assessment Years: 2015-16, 2016-17 & 2017-18 Modern Facility & Security The Income Tax Officer, Management, Non-Corporate Ward-19(6), C/O.Moses Ravikumar, Sabari Nivas, Chennai. No.10, Gurudeva Nagar, Iaf Road, East Tambaram, Selaiyur Post, Chennai. [Pan: Aarfm7280R] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri J.Saravanan, Advocate, प्रत्यर्थी की ओर से /Respondent By : Shri Dr.Samuel Pitta, Jcit सुनवाई की तारीख/Date Of Hearing : 13.08.2024 घोषणा की तारीख /Date Of Pronouncement : 21.08.2024

For Appellant: Shri J.Saravanan, AdvocateFor Respondent: Shri Dr.Samuel Pitta, JCIT
Section 144Section 148Section 250

No.ITBA/NFAC/S/250/2023-24/1062974753(1), No.ITBA/NFAC/S/250/2023-24/1062974458(1) and No.ITBA/NFAC/S/250/2023-24/1062975629(1) dated 20.03.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment years 2015- ITA No.1475, 1476 & 1477 /Chny/2024 :- 2 -: 16, 2016-17, 2017-18. Through the aforesaid appeal the assesse has challenged ... order u/s 250 dated 20.03.2024, passed by NFAC, Delhi. 2.0 All the above three appeals are having common issues centering around order u/s 144/147 passed by the AO and their corresponding confirmation by the Ld.CIT(A). The issues being identical are accordingly disposed off by this common order

Modern Facility and Security Management, Chennai vs. ITO, Ncw-19(6), Chennai

In the result the grounds of appeal raised by the assesse are partly allowed for statistical purposes

ITA 1476/CHNY/2024[2016-17]Status: DisposedITAT Chennai21 Aug 2024AY 2016-17

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1475, 1476 & 1477/Chny/2024 निर्धारण वर्ा /Assessment Years: 2015-16, 2016-17 & 2017-18 Modern Facility & Security The Income Tax Officer, Management, Non-Corporate Ward-19(6), C/O.Moses Ravikumar, Sabari Nivas, Chennai. No.10, Gurudeva Nagar, Iaf Road, East Tambaram, Selaiyur Post, Chennai. [Pan: Aarfm7280R] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri J.Saravanan, Advocate, प्रत्यर्थी की ओर से /Respondent By : Shri Dr.Samuel Pitta, Jcit सुनवाई की तारीख/Date Of Hearing : 13.08.2024 घोषणा की तारीख /Date Of Pronouncement : 21.08.2024

For Appellant: Shri J.Saravanan, AdvocateFor Respondent: Shri Dr.Samuel Pitta, JCIT
Section 144Section 148Section 250

No.ITBA/NFAC/S/250/2023-24/1062974753(1), No.ITBA/NFAC/S/250/2023-24/1062974458(1) and No.ITBA/NFAC/S/250/2023-24/1062975629(1) dated 20.03.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment years 2015- ITA No.1475, 1476 & 1477 /Chny/2024 :- 2 -: 16, 2016-17, 2017-18. Through the aforesaid appeal the assesse has challenged ... order u/s 250 dated 20.03.2024, passed by NFAC, Delhi. 2.0 All the above three appeals are having common issues centering around order u/s 144/147 passed by the AO and their corresponding confirmation by the Ld.CIT(A). The issues being identical are accordingly disposed off by this common order

Modern Facility and Security Management, Chennai vs. ITO, Ncw-19(6), Chennai

In the result the grounds of appeal raised by the assesse are partly allowed for statistical purposes

ITA 1475/CHNY/2024[2015-16]Status: DisposedITAT Chennai21 Aug 2024AY 2015-16

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1475, 1476 & 1477/Chny/2024 निर्धारण वर्ा /Assessment Years: 2015-16, 2016-17 & 2017-18 Modern Facility & Security The Income Tax Officer, Management, Non-Corporate Ward-19(6), C/O.Moses Ravikumar, Sabari Nivas, Chennai. No.10, Gurudeva Nagar, Iaf Road, East Tambaram, Selaiyur Post, Chennai. [Pan: Aarfm7280R] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri J.Saravanan, Advocate, प्रत्यर्थी की ओर से /Respondent By : Shri Dr.Samuel Pitta, Jcit सुनवाई की तारीख/Date Of Hearing : 13.08.2024 घोषणा की तारीख /Date Of Pronouncement : 21.08.2024

For Appellant: Shri J.Saravanan, AdvocateFor Respondent: Shri Dr.Samuel Pitta, JCIT
Section 144Section 148Section 250

No.ITBA/NFAC/S/250/2023-24/1062974753(1), No.ITBA/NFAC/S/250/2023-24/1062974458(1) and No.ITBA/NFAC/S/250/2023-24/1062975629(1) dated 20.03.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment years 2015- ITA No.1475, 1476 & 1477 /Chny/2024 :- 2 -: 16, 2016-17, 2017-18. Through the aforesaid appeal the assesse has challenged ... order u/s 250 dated 20.03.2024, passed by NFAC, Delhi. 2.0 All the above three appeals are having common issues centering around order u/s 144/147 passed by the AO and their corresponding confirmation by the Ld.CIT(A). The issues being identical are accordingly disposed off by this common order

Saizer Electronics Ltd., Erode vs. ITO, CC-1, Coimbatore

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

ITA 1233/CHNY/2024[2018-19]Status: DisposedITAT Chennai21 Aug 2024AY 2018-19

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.1233/Chny/2024 िनधा8रण वष8 /Assessment Year: 2018-19 Salzer Electronics Ltd., The Income Tax Officer, C/O. Advocate S. Sridhar, 116-C, Vs. Corporate Circle-1, Rasampalayam Road, S-Bend, Coimbatore. Villarasampatty Post, Erode – 638 107. [Pan: Aaecs 3411L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथF की ओर से/ Appellant By : Shri S. Sridhar, Advocate (Erode) HiथF 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 : 21.08.2024 आदेश / O R D E R Per Jagadish, A.M: Aforesaid Appeal Filed By The Assessee For Assessment Year (Ay) 2018-19 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), [Nfac], Delhi [Hereinafter “Cit(A)”] Dated 27.02.2024. 2. The Only Effective Ground Of Appeal Is Against Adhoc Disallowance Of 10% Under The Head “Other Expenses” On The Ground :- 2 -: That The Assessee Has Not Submitted The Bills & Vouchers For Verification.

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Ms. R. Anita, Addl. CIT

Aforesaid appeal filed by the assessee for Assessment Year (AY) 2018-19 arises out of the order of Learned Commissioner of Income Tax (Appeals), [NFAC], Delhi [hereinafter “CIT(A)”] dated 27.02.2024. 2. The only effective ground of appeal is against adhoc disallowance of 10% under the head “other expenses

Kpspl 76 Valarpuram Paccs Ltd., Kanchipuram vs. ITO, Ward-1, Kanchipuram

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

ITA 1186/CHNY/2024[2017-18]Status: DisposedITAT Chennai21 Aug 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1186/Chny/2024 िनधा"रण वष"/Assessment Years: 2017-18 Kpspl 76 Valarpuram Paccs Ltd., Vs. The Income Tax Officer, Valarpuram Village & Post, Ward 1, Sriperumbedur Taluk, Kancheepuram. Kanchipuram 603 105. [Pan: Aabak4915C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P.M. Kathir, Advocate & Shri B. Sakthivel, Advocate ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 14.08.2024 घोषणा की तारीख /Date Of Pronouncement : 21.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Directed Against The Order Dated 29.02.2024 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017- 18. 2. At The Outset, We Note That The Assessing Officer Found Cash Deposits In The Accounts Of The Assessee During Demonetization Period.

For Appellant: Shri P.M. Kathir, Advocate &For Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 144Section 69ASection 80P

This appeal by the assessee is directed against the order dated 29.02.2024 passed by the ld. Commissioner of Income Tax, National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2017- 18. 2. At the outset, we note that the Assessing Officer found cash deposits in the accounts

M/S. Auro Lab Trust, Madurai vs. ITO, Madurai

ITA 3074/CHNY/2019[2012-13]Status: DisposedITAT Chennai21 Aug 2024AY 2012-13

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita Nos.3073, 3074, 3075 & 3076/Chny/2019 निर्धारण वर्ष / Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 M/S. Aurolab Trust, The Income Tax Officer, No.1, Sivaganagai Main Road, Vs. Ward-Ii(4), Veerapanjan, Madurai. Madurai - 625 020. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri K. Ravi, Advocate प्रत्यर्थी की ओर से / Respondent By : Shri R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/Date Of Hearing : 12.08.2024 घोषण की तारीख / Date Of Pronouncement : 21.08.2024 आदेश / Order Per Jagadish, A.M : Aforesaid Four Appeals Filed By The Assessee For Assessment Years (Ays) 2011-12 To 2015-16 Arises Out Of The Common Order Of Learned Commissioner Of Income Tax (Appeals)-2, Madurai [Hereinafter “Cit(A)”] Dated 23.09.2019. 2. The Facts In All The Four Appeals Of The Assessee Are Identical & Common Grounds Have Been Raised In All The Appeals, All The Appeals Are Decided By The Common Order. For Brevity, We Shall Take Up The

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 11Section 12A

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