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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

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 138/VIZ/2023[2006-07]Status: DisposedITAT Visakhapatnam14 Aug 2024AY 2006-07

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 137/VIZ/2023[2005-06]Status: DisposedITAT Visakhapatnam14 Aug 2024AY 2005-06

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

Surendra Kumar Kapur., Kolkata vs. DCIT, Cir-22, Kolkata

In the result, the appeal is dismissed and the substantial questions of law are answered against the revenue

ITA 1354/KOL/2023[2013-14]Status: DisposedITAT Kolkata14 Aug 2024AY 2013-14

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. No.1354/Kol/2023 Assessment Year: 2013-14 Surendra Kumar Kapur ………. Appellant (Pan: Afxpk4223K) Vs. Dcit, Circle-22, Kolkata ………… Respondent Appearances By: Shri Akkal Dudhwewala, Ar Appeared For Appellant. Shri Bonnie Debbarma, Jcit, Sr. Dr Appeared For Respondent. Date Of Concluding The Hearing : 11.06.2024 Date Of Pronouncing The Order : 14.08.2024 Order Per Manish Borad: This Appeal Filed By The Assessee Pertaining To The Assessment Year (In Short “Ay”) 2013-14 Is Directed Against The Order Passed U/S 250 Of The Income Tax Act, 1961 In Short The “Act”) By Ld. Commissioner Of Income-Tax (Appeal), National Faceless Appeal Centre (Nfac), Delhi [In Short Ld. “Cit(A)”] Dated 12.06.2023 Arising Out Of The Assessment Framed U/S 143(3) Of The Act By Dcit, Circle-22, Kolkata Dated 31.03.2016. I.T.A. No. 1354/Kol/2023 A Y: 2013-14, Surendra Kumar Kapur 2. Though Registry Has Reported That This Appeal Of The Assessee Is Time Barred By 62 Days However, Considering The Date Of Receipt Of The Impugned Order, We Find That There Is No Delay In Filing This Appeal. We, Therefore, Proceed To Adjudicate The Appeal On Merits.

Section 133ASection 143(1)(a)Section 143(2)Section 143(3)Section 250Section 35(1)(ii)

passed u/s 250 of the Income Tax Act, 1961 in short the “Act”) by Ld. Commissioner of Income-tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi [in short Ld. “CIT(A)”] dated 12.06.2023 arising out of the assessment framed u/s 143(3) of the Act by DCIT, Circle-22, Kolkata ... order forwarded to: 1. Appellant – Surendra Kumar Kapur, 14B, Ballygunge Circular Road, Ballygunge, Kolkata-700019. 2. Respondent – DCIT, Circle-22, Kolkata. 3. CIT(A), NFAC, Delhi. 4. CIT- 5. Departmental Representative 6. Guard File.By order

Shenbagam Hospitals Private Limited, Madurai vs. ACIT Corp. Circle 2, Madurai

In the result, appeal filed by the assessee is allowed

ITA 836/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.836/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017 -2018) Shenbagam Hospitals Private Limited, Vs. The Assistant Commissioner Of 15A, North Cross, Income Tax, 3Rd Street, Corporate Circle 2, Anna Nagar, Madurai. Madurai 625 020. [Pan: Aahcs 1403M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri P.M. Kathir, Advocate ""यथ" क" ओर से /Respondent By : Ms Gouthami Manivasagam, Irs, Jcit सुनवाई क" तार"ख/Date Of Hearing : 12.08.2024 घोषणा क" तार"ख /Date Of Pronouncement : 14.08.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri P.M. Kathir, AdvocateFor Respondent: Ms Gouthami Manivasagam, IRS, JCIT
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 44ASection 68

GIRI (Judicial Member) This appeal by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in order No.ITBA/NFAC/S/250/2023-24/1060281525 (1) dated 30.01.2024. The assessment was framed by the Assistant Commissioner of Income Tax, Corporate Circle 2, Madurai