← All Phrases

“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

Luv Procon Private Limited, Ahmedabad vs. The ITO, Ward-2(1)(1), Ahmedabad

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

ITA 315/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad14 Aug 2024AY 2013-14

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 315/Ahd/2024 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2013-14) िनधा"रण वष" िनधा"रण वष" बनाम बनाम/ बनाम बनाम Luv Procon Private Ito Limited Ward 2(1)(1), Ahmedabad Vs. Times Square Arcade, Opp. Rambaug, Nr. Ravija Plaza, Thaltej-Shilaj Road, Ahmedabad, Gujarat, 380059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccl1740P (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul K. Patel, Advocate ""यथ" क" ओर से/Respondent By : Shri Ravindra, Sr. Dr Date Of Hearing 08/08/2024 Date Of Pronouncement 14/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 31.10.2023 For The Assessment Year 2015-16. 2. There Was A Delay Of 53 Days In Filing Of This Appeal. The Assessee Has Filed An Affidavit Explaining The Reason For Delay. It Was Submitted That The Appeal Order Passed By Nfac Was Sent On The Email Id Luvprocon12@Gmail.Com, Which Was Not Accessed & Checked For A Long Time For The Reason That The Office Was

For Appellant: Shri Mehul K. Patel, AdvocateFor Respondent: Shri Ravindra, Sr. DR
Section 147

SHRI NARENDRA PRASAD SINHA, AM: This appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi, (in short ‘the CIT(A)’) dated 31.10.2023 for the Assessment Year 2015-16. 2. There was a delay of 53 days in filing of this appeal ... assessee has filed an affidavit explaining the reason for delay. It was submitted that the appeal order passed by NFAC was sent on the email ID luvprocon12@gmail.com, which was not accessed and checked for a long time for the reason that the office was ITA No. 315/Ahd/2024 [Luv Procon Private

Narra Ganga Devi, Vijayawada vs. Income Tax Officer, Ward-2(3), Vijayawada

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

ITA 243/VIZ/2024[2012-13]Status: DisposedITAT Visakhapatnam14 Aug 2024AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble(Through Hybrid Hearing) आयकर अपील सं./ I.T.A. No. 243/Viz/2024 (िनधा"रण वष" / Assessment Year: 2012-13) Narra Ganga Devi, Vs. Income Tax Officer,] Vijayawada. Ward-2(3), Pan: Anwpn8051F Vijayawada. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. Sandhya Samudrala, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 08/08/2024 घोषणा क" तारीख/Date Of : 14/08/2024 Pronouncement O R D E R

For Appellant: Ms. Sandhya Samudrala, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 148

filed by the assessee is against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Ld. CIT(A)-NFAC”] in DIN & Order No. ITBA/NFAC/S/250/2023-24/1058696082(1), dated 12/12/2023 arising out of the order passed U/s. 144 of the Income ... affidavit is extracted herein below for reference: “……. ……. Aggrieved with the order of assessment, she filed an appeal before the Hon’ble CIT (Appeals), NFAC and the said appeal was dismissed vide order in ITBA/NFAC/S/250/2023-24/ 1058696082(1) dated 12.12.2023. The "appellant carried the matter further in appeal before

Gunisetty Sudharani, Visakhapatnam vs. Income Tax Officer, Ward-4(2), Visakhapatnam

In the result, appeal filed by the assessee is allowed

ITA 187/VIZ/2024[2017-18]Status: HeardITAT Visakhapatnam14 Aug 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकरअपीलसं./ I.T.A. No.187/Viz/2024 िनधा"रणवष"/ Assessment Year : 2017-18 Gunisetty Sudha Rani, Vs. Income Tax Officer, D.No. 5-156, Main Road, Ward-4(2), Gopalapatnam, Visakhapatnam, Visakhapatnam. Andhra Pradesh – 530027. Pan: Antpg7996D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 11/06/2024 घोषणा क" तारीख/Date Of : 14/08/2024 Pronouncement O R D E R

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 69

appeal filed by the assessee is against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Ld.CIT(A)-NFAC”] in DIN & Order No. ITBA/NFAC/S/250/2024-25/1063879266(1), dated 03/04/2024 arising out of the order passed U/s. 143(3) of the Income ... made additions / disallowances as above. Aggrieved by the order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A)-NFAC. 3. On appeal, the Ld. CIT(A)-NFAC, after considering the submissions of the assessee and the material available on record, the Ld. CIT(A)-NFAC

The Farmers Service Co-Operative Limited, Srikakulam vs. Income-Tax Officer, Ward-1, Srikakulam

In the result, appeal of the Revenue is dismissed

ITA 166/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam14 Aug 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.166/Viz/2024 (िनधा"रण वष" / Assessment Year: 2018-19) The Farmers Service Co-Operative Vs. Income Tax Officer, Limited, Ward-1, Srikakulam. Srikakulam. Pan: Aabtt4377L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri I. Kama Sastry, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 24/06/2024 घोषणा क" तारीख/Date Of : 14/08/2024 Pronouncement O R D E R

For Appellant: Sri I. Kama Sastry, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 80PSection 80P(2)

appeal filed by the assessee is against the order of the Ld. Commissioner of Income Tax, National Faceless Appeal Centre, Delhi [Ld. CIT(A)-NFAC] in DIN & Order No. ITBA/NFAC/S/250/2023-24/1057250448(1), dated 20/10/2023 arising out of the order passed U/s. 143(3) of the Income ... file a rectification petition online due to non-availability of the option. 5. That we have filed an appeal before the Ld. CIT(A), NFAC . in the appeal filed in addition to the ground with respect to disallowance of deduction U/s. 80P(2)(a()(i) we have also raised

Sivanandaguru Educational and Cultural Trust, Jaggayyapet Mandal vs. The Income Tax Officer, Exemption Ward, Rajahmundry

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 165/VIZ/2024[2018-19]Status: HeardITAT Visakhapatnam14 Aug 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No. 165/Viz/2024 (िनधा"रण वष" / Assessment Year : 2018-19) Sivanandaguru Educational & Vs. The Income Tax Officer, Cultural Trust, Exemption Ward, D.No. 43-2, Balusupadu Village, Rajahmundry. Jaggayyapet Mandal, Krishna District, Andhra Pradesh – 52115. Pan: Aadts4140A (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 25/06/2024 घोषणा क" तारीख/Date Of : 14/08/2024 Pronouncement O R D E R

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 11Section 12ASection 143(1)Section 249(2)Section 3Section 5

filed by the assessee is against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Ld. CIT(A)-NFAC”] in DIN & Order No. ITBA/APL/S/250/2023-24/1061126250(1), dated 19/02/2024 arising out of the order passed U/s. 143(1) of the Income ... Aggrieved by adjustment / disallowance made by the DDIT/ADIT- CPC, the assessee preferred an appeal before the Ld. CIT(A)-NFAC with a delay of 113 days, excluding the extended period granted by the Hon’ble Supreme Court due to COVID. 3. On appeal, before the Ld. CIT(A)-NFAC

Konizerla Sri Tilak Pacs, Krishna Dist vs. Income Tax Officer, Ward-3(5), Vijayawada

In the result, appeal of the assessee is dismissed

ITA 136/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam14 Aug 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.136/Viz/2024 (िनधा"रण वष" / Assessment Year : 2017-18) Konizerla Sri Tilak Pacs, Vs. Income Tax Officer, 1-126 Konizerla, Penugolanu Ward-3(5), Post, Gampalagudem Mandal, Vijayawada. Krishna District, Andhr Pradesh. Pan: Aabak2512K (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri C. Subrahmanyam, Ar ""याथ" क" ओर से / Respondent By : Sri Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 18/07/2024 घोषणा क" तारीख/Date Of : 14/08/2024 Pronouncement O R D E R

For Appellant: Sri C. Subrahmanyam, ARFor Respondent: Sri Dr. Aparna Villuri, Sr. AR
Section 139Section 139(1)Section 142(1)Section 144Section 270ASection 271FSection 80A(5)Section 80PSection 80P(2)(a)

filed by the assessee is against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Ld. CIT(A)-NFAC”] in DIN & Order No. ITBA/NFAC/S/250/2023-24/1060762337(1), dated 10/02/204 arising out of the order passed U/s. 144 of the Income ... dated 26/12/2019. 4 Aggrieved by the order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A)-NFAC. 3. On appeal, the Ld. CIT(A)-NFAC, considering the submissions and of the assessee and after discussing the relevant provisions of the Act, observed that “the assessee

Visakhapatnam Industrial Water Supply Company Ltd, Visakhapatnam vs. Deputy Commissioner of Income Tax, Circle-5(1), Visakhapatnam

In the result, appeals of the assessee are dismissed

ITA 229/VIZ/2023[2012-13]Status: DisposedITAT Visakhapatnam14 Aug 2024AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.Nos.137, 138 & 139/Viz/2023 (निर्धारण वर्ा/ Assessment Years: 2005-06, 2006-07 & 2007-08) Visakhapatnam Industrial Water V. Asst. Commissioner Of Income-Tax Circle – 4(1) Supply Company Limited Income Tax Office C/O. Gvmc, Room No. 204 Pratyakshakar Bhavan Teneti Bhavan, Asilmetta Junction Mvp Double Road Visakhapatnam – 530002 Visakhapatnam – 530017 Andhra Pradesh Andhra Pradesh [Pan:Aabcv2240H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No. 229/Viz/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) Visakhapatnam Industrial Water V. Dy. Commissioner Of Income-Tax Circle – 5(1) Supply Company Limited Income Tax Office C/O. Gvmc, Room No. 204 Pratyakshakar Bhavan Teneti Bhavan, Asilmetta Junction Mvp Double Road Visakhapatnam – 530002 Visakhapatnam – 530017 Andhra Pradesh Andhra Pradesh [Pan:Aabcv2240H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 143(3)Section 263Section 43B

MEMBER: 1. These appeals filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), [Ld.CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in DIN & Order Nos. ITBA / NFAC / A / 250 / 2022-23 / 1050331496 (1), ITBA / NFAC / S / 250 / 2022-23 / 1050329864(1), ITBA/NFAC/S/250/2022-23/1050328414(1) dated ... Aggrieved by the order of the Ld. Assessing Officer, assessee filed appeal before Ld.CIT(A), NFAC, Delhi. Considering the submissions Page No. 3 I.T.A. Nos. 137, 138, 139 & 229/VIZ/2023 Visakhapatnam Industrial Water Supply Company Limited made by the Ld. Authorised Representative, Ld. CIT(A) dismissed the appeal of the assessee

Visakhapatnam Industrial Water Supply Company Ltd, Visakhapatnam vs. Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee are dismissed

ITA 139/VIZ/2023[2007-08]Status: DisposedITAT Visakhapatnam14 Aug 2024AY 2007-08

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.Nos.137, 138 & 139/Viz/2023 (निर्धारण वर्ा/ Assessment Years: 2005-06, 2006-07 & 2007-08) Visakhapatnam Industrial Water V. Asst. Commissioner Of Income-Tax Circle – 4(1) Supply Company Limited Income Tax Office C/O. Gvmc, Room No. 204 Pratyakshakar Bhavan Teneti Bhavan, Asilmetta Junction Mvp Double Road Visakhapatnam – 530002 Visakhapatnam – 530017 Andhra Pradesh Andhra Pradesh [Pan:Aabcv2240H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No. 229/Viz/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) Visakhapatnam Industrial Water V. Dy. Commissioner Of Income-Tax Circle – 5(1) Supply Company Limited Income Tax Office C/O. Gvmc, Room No. 204 Pratyakshakar Bhavan Teneti Bhavan, Asilmetta Junction Mvp Double Road Visakhapatnam – 530002 Visakhapatnam – 530017 Andhra Pradesh Andhra Pradesh [Pan:Aabcv2240H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 143(3)Section 263Section 43B

MEMBER: 1. These appeals filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), [Ld.CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in DIN & Order Nos. ITBA / NFAC / A / 250 / 2022-23 / 1050331496 (1), ITBA / NFAC / S / 250 / 2022-23 / 1050329864(1), ITBA/NFAC/S/250/2022-23/1050328414(1) dated ... Aggrieved by the order of the Ld. Assessing Officer, assessee filed appeal before Ld.CIT(A), NFAC, Delhi. Considering the submissions Page No. 3 I.T.A. Nos. 137, 138, 139 & 229/VIZ/2023 Visakhapatnam Industrial Water Supply Company Limited made by the Ld. Authorised Representative, Ld. CIT(A) dismissed the appeal of the assessee