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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

Income Tax Officer, Ward-1(3), Ludhiana vs. Shree Balaji Processors, Ludhiana

In the result, appeal of the Revenue is dismissed whereas, the 29

ITA 499/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh20 Aug 2024AY 2017-18

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 499/Chd/2023 "नधा"रण वष" / Assessment Year : 2017-18 The Ito, Vs. Shree Balaji Processors, बनाम Ward-1(3), Tajpur Road, Ludhiana Opp. Central Jail, Ludhiana 141010 "थायी लेखा सं./Pan No: Actfs8428B अपीलाथ"/ Appellant ""यथ"/ Repsondent & C.O. No. 09/Chd/2024 ( In आयकर अपील सं./ Ita No. 499/Chd/2023) "नधा"रण वष" / Assessment Year : 2017-18 Shree Balaji Processors, Vs. The Ito, बनाम Tajpur Road, Ward-1(3), Opp. Central Jail, Ludhiana Ludhiana 141010 "थायी लेखा सं./Pan No: Actfs8428B अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 26.06.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 20.08.2024

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 143(3)Section 145(3)Section 69A

cases has been filed by the Revenue against the order dated 12.06.2023 of the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi. 2. The Grounds of appeal raised by the Revenue are as under: - I. That the Id CIT(A). Ludhiana erred in law, in deleting

Vijaykumar Shankarlal Malpani, Jalgaon vs. Income Tax Officer, Ward 1(3), Jalgaon

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

ITA 997/PUN/2024[2017-18]Status: DisposedITAT Pune20 Aug 2024AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.997/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Vijaykumar Shankarlal Vs The Income Tax Officer, Malpani, Ward-1(3), Jalgaon. Plot No.25, Sadguru Nagar, Meharun, Jalgoan – 425001. Maharashtra. Pan: Aftpm0800N Appellant/ Assessee Respondent / Revenue Assessee By Shri Nemin Shah - Ar Revenue By Shari Sandeep P Sathe – Jcit(Dr) Date Of Hearing 20/08/2024 Date Of Pronouncement 20/08/2024 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] Under Section 250 Of The Act, Dated 11.03.2024 For The A.Y.2017-18. The Assessee Has Raised The Following Grounds Of Appeal : “1. On Facts & In Circumstances Of The Case & In Law, The Learned Cit(A) – Nfac Erred In Confirming Addition Of Rs.10,92,448/- Vijaykumar Shankarlal Malpani [A]

Section 115BSection 250Section 69A

20/08/2024 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] under section 250 of the Act, dated 11.03.2024 for the A.Y.2017-18. The assessee has raised the following grounds of appeal : “1. On facts ... circumstances of the case and in law, the learned CIT(A) – NFAC erred in confirming addition of rs.10,92,448/- Vijaykumar Shankarlal Malpani [A] U/s.69A without appreciating the facts and taxed the income U/s.115BBE of the Act. 2. The Appellant craves leave to add, amend, alter, vary and or withdraw

Summit Sports Pvt Ltd, Pune vs. Additional Director of Income Tax CPC, Banglore

In the result, the appeal of the assessee stands partly allowed for statistical purposes

ITA 620/PUN/2024[2019-20]Status: DisposedITAT Pune20 Aug 2024AY 2019-20

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.620/Pun/2024 िनधा"रण वष" / Assessment Year : 2019-20 Summit Sports Pvt. Ltd., Vs. Addl. Dit, Cpc, T-170, Midc, Bhosari, Banglore. Pune- 411026. Pan : Aatcs8122M Appellant Respondent Assessee By : Shri Akshay Shivaji Revenue By : Shri Akhilesh Srivastava Date Of Hearing : 04.07.2024 Date Of Pronouncement : 20.08.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 15.02.2024 Passed By Ld Addl./Jcit(A), Jodhpur For The Assessment Year 2019-20. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. At The Time Of Assessment, Learned Assessing Authority Passed Assessment Order & Disallowed Claim Of Tds On Account Of Mismatch With 26As. 2. The Learned Assessing Authority Levied Excess Interest U/S 2234B & 234C Without Considering Tax Payment Which Is Unjustified. 3. At The First Hearing Of An Appeal, The Appellant Authority Dismissed The Appeal On Account Of Appeal Is Not Maintainable As There Is Inordinate Delay In Filing An Appeal Which Cannot Be Condoned Without Considering The Facts Of The Case Which Is Unjustified.”

For Appellant: Shri Akshay ShivajiFor Respondent: Shri Akhilesh Srivastava
Section 143(1)Section 223

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY