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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

Sfc Soultions India (Fluid) Private Limited, Chengalpattu vs. ACIT Corp. Circle 1(2), Chennai

The appeal stands partly allowed

ITA 9/CHNY/2024[2014-15]Status: DisposedITAT Chennai12 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.9/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) M/S.Sfc Solutions India (Fluid) Pvt. Ltd. Acit [Formerly Known As Cooper Standard Automotive Corporate Circle-1(2) India Pvt.Ltd.] Chennai. बनाम/ 3A,Ford Supplier Park,Killakarani Vs. Village,Melrosapuram Post Via Singaperumal Koil -603 204. Chengalpattu. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabcc-3665-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sumant Chadha (Fca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R.Clement Ramesh Kumar(Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 31-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 12-08-2024 आदेश / O R D E R

For Appellant: Shri Sumant Chadha (FCA)-Ld.ARFor Respondent: Shri R.Clement Ramesh Kumar(CIT) -Ld. DR
Section 143(3)Section 37Section 43B

assessee for Assessment Year (AY) 2014-15 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 20-09-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s.143(3) of the Act on 30-12-2016.The

Andimuthu Raja, Perambalur vs. ACIT, Circle 1(1), Tiruchirapalli

The appeals stand allowed

ITA 262/CHNY/2024[2010-11]Status: DisposedITAT Chennai12 Aug 2024AY 2010-11

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.261/Chny/2024 (िनधा*रणवष* / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.262/Chny/2024 (िनधा*रणवष* / Assessment Year: 2010-11) Shri Andimuthu Raja Acit बनाम/ 3/127, Ambedkar Street, Velur Post Circle-1(1) Vs. Perambalur-621 104. Tiruchirapalli. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adtpr-2755-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Y.Sridhar (Fca)-Ld.Ar " थ"कीओरसे/Respondent By : Ms.R.Anita (Addl.Cit) -Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 01-08-2024 घोषणाकीतारीख /Date Of Pronouncement : 12-08-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri Y.Sridhar (FCA)-Ld.ARFor Respondent: Ms.R.Anita (Addl.CIT) -Ld. Sr. DR
Section 143Section 143(3)Section 147Section 148

Assessment Years (AY) 2006- 07 & 2010-11 arise out of the separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 01-12-2023 & 06-12-2023 in the matter of separate assessments framed by Ld. Assessing Officer [AO] u/s.143(3) r.w.s

Andimuthu Raja, Perambalur vs. ACIT, Circle 1(1), Tiruchirapalli

The appeals stand allowed

ITA 261/CHNY/2024[2006-07]Status: DisposedITAT Chennai12 Aug 2024AY 2006-07

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.261/Chny/2024 (िनधा*रणवष* / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.262/Chny/2024 (िनधा*रणवष* / Assessment Year: 2010-11) Shri Andimuthu Raja Acit बनाम/ 3/127, Ambedkar Street, Velur Post Circle-1(1) Vs. Perambalur-621 104. Tiruchirapalli. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adtpr-2755-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Y.Sridhar (Fca)-Ld.Ar " थ"कीओरसे/Respondent By : Ms.R.Anita (Addl.Cit) -Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 01-08-2024 घोषणाकीतारीख /Date Of Pronouncement : 12-08-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri Y.Sridhar (FCA)-Ld.ARFor Respondent: Ms.R.Anita (Addl.CIT) -Ld. Sr. DR
Section 143Section 143(3)Section 147Section 148

Assessment Years (AY) 2006- 07 & 2010-11 arise out of the separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 01-12-2023 & 06-12-2023 in the matter of separate assessments framed by Ld. Assessing Officer [AO] u/s.143(3) r.w.s

Potheri Village Weaning Food Mfg. Womens Development Industrial Coop., Kanchipuram vs. ITO, Ncw-22(1), Tambaram

The appeal stand partly allowed

ITA 1165/CHNY/2024[2018-19]Status: DisposedITAT Chennai12 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1165/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) Potheri Village Weaning Food Ito Manufacturing Womens Development Non-Corporate Ward-22(1), बनाम Industrial Co-Op. Tambaram. / Vs. 12, Amman Koil Street, Potheri, Katankolathur Post, Kanchipuram-603 203. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaap-9745-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri I. Dinesh (Advocate) Ld.Ar " थ"कीओरसे/Respondent By : Ms. R. Anita (Addl.Cit)-Ld .Dr सुनवाईकीतारीख/Date Of Hearing : 01-08-2024 घोषणाकीतारीख /Date Of Pronouncement : 12-08-2024 आदेश / O R D E R

For Appellant: Shri I. Dinesh (Advocate) Ld.ARFor Respondent: Ms. R. Anita (Addl.CIT)-Ld .DR
Section 143(3)Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

assessee for Assessment Year (AY) 2018-19 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 27-03-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s.143(3) r.w.s 263 r.w.s 144B