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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

Amit Gupta, Delhi vs. Commissioner of Income Tax Appeals, NFAC, Delhi

In the result, impugned order is set aside and appeal of the assessee is allowed for statistical purpose

ITA 1364/DEL/2024[2017-18]Status: HeardITAT Delhi12 Aug 2024AY 2017-18

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.1364/िद"ी/2024 (िन.व. 2017-18) Amit Gupta, 14, Ground Floor, Northex Model Town, Delhi 110019 ...... अपीलाथ"/Appellant Pan: Aahpg-2102-L बनाम Vs. Commissioner Of Income Tax Appeals, ..... "ितवादी/Respondent Nfac, Delhi, अपीलाथ" "ारा/ Appellant By : Shri Amit Kumar, Chartered Accountant "ितवादी"ारा/Respondent By : Shri Kanv Bali, Sr.Dr सुनवाई क" ितिथ/ Date Of Hearing : 12/08/2024 घोषणा क" ितिथ/ Date Of Pronouncement : 12/08/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A)’] Dated 30.01.2024, For Assessment Year 2017-18. 2. Shri Amit Kumar, Appearing On Behalf Of The Assessee Submitted That The Cit(A) Has Dismissed Appeal Of The Assessee In Ex-Parte Proceedings. He Prayed For Restoring Appeal To The Cit(A) For Fresh Adjudication.

For Appellant: Shri Amit Kumar, Chartered AccountantFor Respondent: Shri Kanv Bali, Sr.DR

Gupta, 14, Ground Floor, Northex Model Town, Delhi 110019 ...... अपीलाथ"/Appellant PAN: AAHPG-2102-L बनाम Vs. Commissioner of Income Tax Appeals, ..... "ितवादी/Respondent NFAC, Delhi, अपीलाथ" "ारा/ Appellant by : Shri Amit Kumar, Chartered Accountant "ितवादी"ारा/Respondent by : Shri Kanv Bali, Sr.DR सुनवाई क" ितिथ/ Date of hearing : 12/08/2024

Shree Ganesh Nagari Sahaakari Patsanstha Maryadit, Pune vs. Income Tax Officer, Pune

ITA 621/PUN/2024[2018-19]Status: DisposedITAT Pune09 Aug 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.206/Pun/2024 िनधा"रण वष" / Assessment Year:2018-19 Shree Ganesh Nagari Sahakari Vs The Income Tax Officer, Patsanstha Maryadit, Pune. Block No.672/673/888/889, Fruit Section, Gultekadi Market Yard, Pune – 411037. Pan: Aaaas5493C Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod Shingte – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 R.W.S 154 Of The Income Tax Act, Dated 05.02.2024 For The A.Y.2018-19. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Facts & In The Circumstances Of The Case & In Law The Learned Assessing Officer Erred In Rejecting Deduction Under Section Shree Ganesh Nagari Sahakari Patsanstha Maryadit [A] 80P(2)(A)(I) For A Sum Of Rs.55,21,056/- Being Entire Book Profit Of Appellant Society Without Appreciating The Fact That Earning Of Interest Is An Integral Part Of Society’S Business & Appellant Prays For Allowing Such Deduction.

Section 143(3)Section 250Section 80PSection 80P(2)(d)

आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by Assessee against the order of ld.Commissioner of Income Tax(Appeal)[NFAC], passed under section 250 r.w.s 154 of the Income tax Act, dated 05.02.2024 for the A.Y.2018-19. The assessee has raised the following grounds of appeal

Income Tax Officer, Pune vs. Vishwakarmasarkshankamgarsahakari Patsanstha Maryadit, Pune

In the result, appeal of the Revenue in ITA

ITA 451/PUN/2024[2018-19]Status: DisposedITAT Pune09 Aug 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

Section 250Section 80P(2)(a)Section 80P(2)(d)

against two separate orders of ITA Nos.450 & 451/PUN/2024 and C.O.Nos.23 & 24/PUN/2024 Vishwakarma Sarkshan Kamgar Sahakari Patsanstha Maryadit ld.Commissioner of Income-tax(Appeals)[NFAC], both dated 06.12.2023 passed under section 250 of the Income Tax Act, 1961. The assessee has filed two cross objection in C.O.No.23/PUN/2024 and C.O.No.24/PUN/2024 ... support order of the ld.CIT(A)[NFAC]. The Revenue in ITA No.450/PUN/2024 for A.Y.2017-18 has raised the following grounds of appeal : “A. On the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in allowing deduction on income earned by the assessee from investment

Income Tax Officer, Pune vs. Vishwakarma Sarkshan Kamgar Sahakari Patsanstha Maryadit, Pune

In the result, appeal of the Revenue in ITA

ITA 450/PUN/2024[2017-18]Status: DisposedITAT Pune09 Aug 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.450 & 451/Pun/2024 िनधा"रण वष" / Assessment Years:2017-18 &2018-19 The Income Tax Officer, V Vishwakarma Sarkshan Pune. S Kamgar Sahakari Patsanstha Maryadit, 185, Vishwakarma Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent /Assessee Cross Objection Nos.23 & 24/Pun/2024 (Arising Out Of Ita Nos.450 & 451/Pun/2024) िनधा"रणवष" / Assessment Years: 2017-18 & 2018-19 Vishwakarma Sarkshan V The Income Tax Kamgar Sahakari Patsanstha S Officer, Maryadit, 185, Vishwakarma Pune. Bhuwan, Shaniwar Peth, Pune – 411030 Pan: Aaajv0492M Appellant/ Revenue Respondent / Assessee Assessee By Shri S.N.Puranikh – Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 07/08/2024 Date Of Pronouncement 09/08/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: The Revenue Has Filed Two Appeals For Two Separate Assessment Years I.E.2017-18 & 2018-19 Against Two Separate Orders Of

Section 250Section 80P(2)(a)Section 80P(2)(d)

against two separate orders of ITA Nos.450 & 451/PUN/2024 and C.O.Nos.23 & 24/PUN/2024 Vishwakarma Sarkshan Kamgar Sahakari Patsanstha Maryadit ld.Commissioner of Income-tax(Appeals)[NFAC], both dated 06.12.2023 passed under section 250 of the Income Tax Act, 1961. The assessee has filed two cross objection in C.O.No.23/PUN/2024 and C.O.No.24/PUN/2024 ... support order of the ld.CIT(A)[NFAC]. The Revenue in ITA No.450/PUN/2024 for A.Y.2017-18 has raised the following grounds of appeal : “A. On the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in allowing deduction on income earned by the assessee from investment