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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

Sh. Amarjit Singh Vpo Amargarh, Malerkotla, Sangrur, Punjab vs. The Deputy Commissioner of Income Tax Central Circle-2 Ludhiana, Punjab

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

ITA 824/CHANDI/2023[2018-2019]Status: HeardITAT Chandigarh08 Aug 2024AY 2018-2019

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 824/Chd/2023 "नधा"रण वष" / Assessment Year : 2018-19 Shri Amarjit Singh, Vs. The Dcit, बनाम Central Circle 2, Vpo Amargarh, Ludhiana Malerkotla, Sangrur "थायी लेखा सं./Pan No: Aywps7463E अपीलाथ"/ Appellant ""यथ"/ Repsondent "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Shri Ved Parkash Kalia, Jcit Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 06.08.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 08.08.2024 आदेश/Order Per Dr. Krinwant Sahay, A.M.:

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Ved Parkash Kalia, JCIT Sr.DR
Section 115BSection 143(2)Section 250Section 68Section 69A

appeal before Worthy CIT(A). Subsequent thereto, the appeal was fixed and four notices for hearing have been sent by the Worthy CIT(A)-NFAC Delhi on the email of the counsel i.e ravis80290@gmail.com. 3. That the CIT(A) has issued most of the notices to another email i.e kumarvinod221805@gmail.com ... view of the above said facts the assessee could not file the response against the notices as sent by the Worthy CIT(A) NFAC Delhi. The assessee is filing herewith the affidavit as per copy of the same is enclosed herewith. 6. During the proceedings before us, the ld. Counsel

Lks Bullion (Import and Export) Pvt.Ltd., Ahmedabad vs. The Income Tax Officer, Ward-2(1)(3), Ahmedabad

In the result, the appeal by Assessee is partly allowed

ITA 382/AHD/2022[2010-11]Status: DisposedITAT Ahmedabad08 Aug 2024AY 2010-11

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.382/Ahd/2022 "नधा"रण वष" /Assessment Year : 2010-11 L.K.S. Bullion (Import & The Income Tax Officer बनाम/ Export) Pvt.Ltd. Ward-2(1)(3) 368, Lks House, Ahmedabad – 380 014 V/S. Khetarpal-Ni-Pole Manek Chowk Ahmedabad -380 001 (Gujarat) "थायी लेखा सं./Pan: Aaacl 7369 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Sr.Advocate & Shri Parin Shah, Ar Revenue By : Shri Alpesh Parmar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 05/08/2024 घोषणा क" तार"ख /Date Of Pronouncement: 08/08/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Assessee As Against The Order Dated 27/08/2022 Passed By The Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “The Ld.Cit(A)” In Short] Arising Out Of The Assessment Order Dated 18/12/2017 By The Assessing Officer (Ao) Under Section 143(3) R.W.S. 147 Of The Income L.K.S. Bullion (Import & Export) Pvt.Ltd. Vs. Ito Asst. Year : 2010-11

For Appellant: Shri S.N. Soparkar, Sr.Advocate &For Respondent: Shri Alpesh Parmar, Sr.DR
Section 131Section 133(6)Section 143(1)Section 143(3)Section 148

appeal is filed by the Assessee as against the order dated 27/08/2022 passed by the Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “the Ld.CIT(A)” in short] arising out of the assessment order dated 18/12/2017 by the Assessing Officer (AO) under section ... Ld.CIT(A), the assessee is in appeal before us with following grounds of appeal: “1. Ld. CIT (A) National Faceless Appeal Centre (NFAC) erred in law and on facts dismissing ground challenging reopening of the assessment by AO on the basis of information received from DDIT (Inv) without independently forming

Ajju Chakradhar, Visakhapatnam vs. Income Tax Officer, Ward-5(4), Visakhapatnam

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

ITA 57/VIZ/2024[2009-10]Status: DisposedITAT Visakhapatnam08 Aug 2024AY 2009-10

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 57/Viz/2024 (िनधा"रण वष" / Assessment Year: 2009-10) Ajju Chakradhar, Vs. The Income Tax Officer, Visakhapatnam. Ward-5(4), Pan: Aglpc9710C Visakhapatnam. (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 : 22/07/2024 घोषणा क" तारीख/Date Of : 08/08/2024 Pronouncement O R D E R

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 274

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”], Delhi in DIN & Order No. ITBA/NFAC/S/250/2023-24/1059005461(1), dated 22/12/2023 arising out of the order passed U/s. 271(1)(c) of the Income ... order dated 30/03/2018. Aggrieved by the penalty order of the Ld. AO, the assessee filed an appeal before the Ld. 4 CIT(A)-NFAC. On appeal, the Ld. CIT(A)-NFAC dismissed the appeal of the assessee. Aggrieved by the order of the Ld. CIT(A), the assessee

Satyavathi Golkonda, Machilipatnam vs. Income Tax Officer, Ward-1, Machilipatnam

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

ITA 219/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam08 Aug 2024AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble(Through Hybrid Hearing) आयकर अपील सं./ I.T.A. No. 219/Viz/2024 (िनधा"रण वष" / Assessment Year : 2016-17) Satyavathi Golkonda, Vs. Income Tax Officer, Ward-1, Mig-102, Old Aphb Colony, Aayakar Bhavan, Paraspet, Machilipatnam, Krishna District, Machilipatnam, Andhra Pradesh – 521001. Andhra Pradesh-521001. Pan: Attpg1361J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri K. Siva Ram Kumar, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 07/08/2024 घोषणा क" तारीख/Date Of : 08/08/2024 Pronouncement O R D E R

For Appellant: Sri K. Siva Ram Kumar, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 133(6)Section 142(1)Section 144Section 144(1)(b)Section 147Section 148Section 271(1)(c)Section 69

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/250/2024-25/1064273014(1), dated 22/04/2024 arising out of the order passed U/s. 144 of the Income ... 271F of the Act. 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 has passed ex-parte order and dismissed the appeal of the assessee as the assessee has not responded

Gupta Enterprises, Eluru vs. Assistant Commissioner of Income Tax, Circle-1, Eluru

In the result, appeal of the assessee is allowed

ITA 2/VIZ/2024[2011-12]Status: DisposedITAT Visakhapatnam08 Aug 2024AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.2/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2011-12) Gupta Enterprises V. Asst. Cit – Circle – 1 Eastern St., Near Venkanna Cheruvu Eluru-534002 Eluru – 534001, Andhra Pradesh Andhra Pradesh [Pan :Aacfg6508R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Shri G.V.N. Hari, Ar प्रत्यधर्थी की ओर से/ Respondent By : Dr. Aparna Villuri, Sr.Ar

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Dr. Aparna Villuri, Sr.AR
Section 142(1)Section 143(1)Section 154

filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals) [hereinafter in short “Ld.CIT(A)”], National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No. ITBA/NFAC/S/250/2023-24/1057784575(1) dated 08.11.2023 I.T.A. No. 2/VIZ/2024 Gupta Enterprises arising out of order passed under section 154 of the Income ... petition filed under section 154 of the Act. 3. Aggrieved by the order of the Assessing Officer, assessee filed appeal before Ld. CIT(A), NFAC, Delhi. Considering the submissions made by the Ld. Ld.AR, the Ld.CIT(A) dismissed the appeal of the assessee upholding the addition made by the Assessing

Tirumala Surya Kumari, Srikakulam vs. Income Tax Officer, Ward-1, Srikakulam

In the result, appeal filed by the assessee is partly allowed for statistical purposes as indicated herein above

ITA 215/VIZ/2023[2012-13]Status: DisposedITAT Visakhapatnam08 Aug 2024AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.215/Viz/2023 (िनधा"रण वष" / Assessment Year : 2012-13) Tirumala Surya Kumari, Vs. Income Tax Officer, Srikakulam. Ward-1, Pan: Aezpt7686L Srikakulam. (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 : 08/08/2024 Pronouncement O R D E R

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(2)Section 143(3)Section 145Section 68

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/NAFC/S/250/2023-24/1053607724(1), dated 08/06/2023 arising out of the order passed U/s. 143(3) of the Income ... 25/03/2015. 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, uphold the decision of the Ld. AO with regard to the estimation of 10% on the total stock purchased by the assessee