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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

Late Sh. Rajesh Chabra Legal Heir Ankur Chhabra, Punjab vs. Income Tax Officer 1(3) Ludhiana, Punjab

In the result, appeal is allowed

ITA 22/CHANDI/2024[2017-2018]Status: DisposedITAT Chandigarh14 Aug 2024AY 2017-2018

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 22/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Late Shri Rajesh Chabra, Vs. Ito 1(3), Legal Heir Ankur Chhabra, बनाम Ludhiana Prop. M/S Roshan Lal & Sons, Moti Nagar, Ludhiana 141009 "थायी लेखा सं./Pan No: Aaupc1499D अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate Sराज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Jcit , Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 13.08.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 14.08.2024 आदेश/Order Per Dr. Krinwant Sahay, A.M.: The Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 21.12.2023 Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi.

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT , Sr.DR
Section 148

case has been filed by the Assessee against the order dated 21.12.2023 of the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi. 2. Grounds of appeal taken by the Assessee are as under: - 1. That the Ld. CIT(A) has erred in passing the order

Bharat Kumar, Chandigarh vs. CIT(A), Chandigarh

In the result, the appeal of the Assessee is allowed for statistical purposes

ITA 191/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh14 Aug 2024AY 2017-18

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 191/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Bharat Kumar, Vs. The Ito, 620, 2Nd Floor, बनाम Ward 5(4), Sarvhitkari Society, Chandigarh Sec 48A, Chandigarh "थायी लेखा सं./Pan No: Avapk2319P अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Smt. Shruti Khandelwal, Advocate For Sh. Parikshit Aggarwal, Ca राज"व क" ओर से/ Revenue By : Shri Ved Parkash Kalia, Jcit , Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 13.08.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 14.08.2024 आदेश/Order Per Dr. Krinwant Sahay, A.M.:

For Appellant: Smt. Shruti Khandelwal, Advocate for Sh. Parikshit Aggarwal, CAFor Respondent: Shri Ved Parkash Kalia, JCIT , Sr.DR
Section 250Section 69A

case has been filed by the Assessee against the order dated 26.12.2023 of the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi. 2. Grounds of appeal taken by the Assessee are as under: - 191-Chd-2024 – Bharat Kumar, Chandigarh 2 1. That on the facts, circumstances ... legal position of the case, Worthy CIT(A), NFAC in Appeal No. CIT (A), Chandigarh-2/10890/2019- 20 has erred in passing order u/s 250 dtd. 26.12.2023 as the same is in contravention of provisions of s. 250 of the Income Tax Act, 1961 (hereinafter referred