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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

Navtech Tradelink Private Limited, Kolkata vs. ITO, Ward 2(1), Kolkata

In the result the appeal of the assessee is allowed for statistical purposes

ITA 2689/KOL/2025[2012-2013]Status: DisposedITAT Kolkata27 Jan 2026AY 2012-2013

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2689/Kol/2025 Assessment Year: 2012-13 Navtech Tradelink Pvt. Ltd…………………. ……………....Appellant Lawgical Consultants, 29D, Bentinck Street, 3Rd Floor, Unit No.A, B & C, Kol-1. [Pan: Aadcn8863C] Vs. Ito, Ward-2(1), Kolkata….…..……………..………………….…..... Respondent Appearances By: Shri Ankit Jalan, Ar, Appeared On Behalf Of The Appellant. Shri Guru Bhashyam, Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 22, 2026 Date Of Pronouncing The Order : January 27, 2026 आदेश / Order Per Sonjoy Sarma: The Present Appeal Filed By The Assessee Is Directed Against The Order Dated 18.09.2025 Passed By The Nfac, Delhi U/S 250 Of The Income Tax Act, 1961 (The ‘Act’) For The Assessment Year 2012-13. 2. Brief Facts Of The Case Are That The Assessee Is A Company & Is Involved In The Business Of Investment In Shares. The Assessee Had E- Filed Its Return Of Income For The A.Y. 2012-13 On 24.9.2012 Declaring An Income Of Rs.9226/-. The Case Was Selected For Scrutiny Under Cass. After Issuing The Statutory Notices, The Assessment Was Completed By Making Addition/Disallowance On The Two Issues I.E. (I)Unexplained Cash Credit U/S 68 & (Ii) Disallowance U/S 14A/Rule 8D.

Section 14ASection 250Section 68

आदेश / ORDER Per Sonjoy Sarma, Judicial Member: The present appeal filed by the assessee is directed against the order dated 18.09.2025 passed by the NFAC, Delhi u/s 250 of the Income Tax Act, 1961 (the ‘Act’) for the assessment year 2012-13. 2. Brief facts of the case are that

Venus Textiles, Karur vs. Income Tax Officer Ward 1 Karur, Karur

In the result, the appeal filed by the assessee is dismissed

ITA 3608/CHNY/2025[2017-18]Status: DisposedITAT Chennai27 Jan 2026AY 2017-18

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.3608/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Venus Textiles, Vs. The Income Tax Officer, 200, Kamarajapuram West, Ward 1, Sengunthapuram Post, Karur 639 002. Karur. [Pan:Aamfv5688F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Anandh, Advocate ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.09.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. The Ld. Ar Shri S. Anandh, Advocate Submits That The Ld. Cit(A) Dismissed The Appeal In Limine By Refusing To Condone The Delay & No Adjudication On Merits. He Prayed To Remand The Matter To The File Of 2

For Appellant: Shri S. Anandh, AdvocateFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 271F

filed by the assessee is directed against the order dated 16.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2017-18. 2. The ld. AR Shri S. Anandh, Advocate submits that the ld. CIT(A) dismissed the appeal

Edwin Fernando, Kancheepuram vs. ITO, Ward-1(1), Tuticorin

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

ITA 3598/CHNY/2025[2018-19]Status: DisposedITAT Chennai27 Jan 2026AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.3598/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Edwin Fernando, Vs. The Income Tax Officer, 10A, First Street Nehru Colony, Ward 1(1), Kancheepuram, Pillayarpalayam S.O., Tuticorin 628 001. Kancheepuram 631 501. [Pan:Aaapf9501D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 09.09.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Filed Any Adjournment Petition. Thus, The 2

For Appellant: NoneFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT

filed by the assessee is directed against the order dated 09.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. When the appeal was taken up for hearing, none appeared on behalf of the assessee nor filed

Heavy Vehicles Factory Employees Coop Thrift and Credit Society Ltd., Thiruvallur vs. ITO, Ncw-7(3), Chennai

In the result, both the appeals filed by the assessee are dismissed

ITA 3577/CHNY/2025[2019-20]Status: DisposedITAT Chennai27 Jan 2026AY 2019-20

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. Nos.3576 & 3577/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & 2019-20 Heavy Vehicle Factory Employees Vs. The Income Tax Officer, Cooperative Thrift & Credit Society Non Corporate Ward 7(3), Ltd., M B 26-A, Hvf Estate, Avadi, Chennai. Tiruvallur 600 054. [Pan:Aaaah3020N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Order Dated 09.09.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2018-19 & 2019-20. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Filed Any Adjournment Petition. Thus, The 2

For Appellant: NoneFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 139(1)Section 148Section 80ASection 80P

filed by the assessee are directed against separate order dated 09.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2018-19 and 2019-20. 2. When the appeal was taken up for hearing, none appeared on behalf

Heavy Vehicles Factory Employees Coop Thrift and Credit Society Ltd., Tiruvallur vs. ITO, Ncw-7(3), Chennai

In the result, both the appeals filed by the assessee are dismissed

ITA 3576/CHNY/2025[2018-19]Status: DisposedITAT Chennai27 Jan 2026AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. Nos.3576 & 3577/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & 2019-20 Heavy Vehicle Factory Employees Vs. The Income Tax Officer, Cooperative Thrift & Credit Society Non Corporate Ward 7(3), Ltd., M B 26-A, Hvf Estate, Avadi, Chennai. Tiruvallur 600 054. [Pan:Aaaah3020N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Order Dated 09.09.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2018-19 & 2019-20. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Filed Any Adjournment Petition. Thus, The 2

For Appellant: NoneFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 139(1)Section 148Section 80ASection 80P

filed by the assessee are directed against separate order dated 09.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2018-19 and 2019-20. 2. When the appeal was taken up for hearing, none appeared on behalf

Subbu Gnana Sekar, Chennai vs. ITO, Corp. Ward-6(1), Chennai

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

ITA 3575/CHNY/2025[2018-19]Status: DisposedITAT Chennai27 Jan 2026AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.3575/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Subbu Gnana Sekar, Vs. The Income Tax Officer, No. 4, Second Street, Sylvan Loge Corporate Ward 6(1), Colony, Kelleys, Chennai 600 010. Chennai 600 034. [Pan:Aalps5439E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Yeshwanthkumar, Ca ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.09.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. At The Outset, The Ld. Ar Shri H. Yeshwanthkumar, Ca Submits That There Was No Compliance By The Assessee Before The Ld. Cit(A) & The Appeal Of The Assessee Was Dismissed Without Discussing On Merits Of The Case. He Drew Our Attention To The Legal Ground Raised Before Us Regarding

For Appellant: Shri Yeshwanthkumar, CAFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT

filed by the assessee is directed against the order dated 27.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. At the outset, the ld. AR Shri H. Yeshwanthkumar, CA submits that there was no compliance

Raajendran Indira Raajendran, Chennai vs. ITO, Corp Ward.2(3), Chennai

In the result, the appeals filed by the assessee for both the assessment years 2018-19 & 2019-20 are allowed for statistical purposes

ITA 3559/CHNY/2025[2019-20]Status: DisposedITAT Chennai27 Jan 2026AY 2019-20

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. Nos.3554, 3555 & 3556/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & आयकर अपील सं./I.T.A. Nos. 3557, 3558 & 3559/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 Raajendran Indira Raajendran, Vs. The Income Tax Officer, Z 189, 5Th Street, Anna Nagar, Corporate Ward 2(3), Chennai 600 040. Chennai. [Pan:Aaapi2683M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanthkumar, Ca ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri H. Yeshwanthkumar, CAFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 2Section 270ASection 271A

assessee are directed against separate orders all dated 10.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2018-19 and 2019-20 towards quantum addition as well as levy of penalty under section 271AAC(1) and section 2 I.T.A ... while leaving office. It was contended that the assessee was unaware of the income tax proceedings 3 I.T.A. Nos.3554 to 3559/Chny/25 initiated by the NFAC Assessment Unit and the assessee came to know only on 31.05.2023 in respect of the notice under section 270A of the Act and immediately approached

Raajendran Indira Raajendran, Chennai vs. ITO, Corp. Ward-2(3), Chennai

In the result, the appeals filed by the assessee for both the assessment years 2018-19 & 2019-20 are allowed for statistical purposes

ITA 3558/CHNY/2025[2019--20]Status: DisposedITAT Chennai27 Jan 2026

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. Nos.3554, 3555 & 3556/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & आयकर अपील सं./I.T.A. Nos. 3557, 3558 & 3559/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 Raajendran Indira Raajendran, Vs. The Income Tax Officer, Z 189, 5Th Street, Anna Nagar, Corporate Ward 2(3), Chennai 600 040. Chennai. [Pan:Aaapi2683M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanthkumar, Ca ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri H. Yeshwanthkumar, CAFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 2Section 270ASection 271A

assessee are directed against separate orders all dated 10.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2018-19 and 2019-20 towards quantum addition as well as levy of penalty under section 271AAC(1) and section 2 I.T.A ... while leaving office. It was contended that the assessee was unaware of the income tax proceedings 3 I.T.A. Nos.3554 to 3559/Chny/25 initiated by the NFAC Assessment Unit and the assessee came to know only on 31.05.2023 in respect of the notice under section 270A of the Act and immediately approached

Raajendran Indira Raajendran, Chennai vs. ITO, Corp. Ward-2(3), Chennai

In the result, the appeals filed by the assessee for both the assessment years 2018-19 & 2019-20 are allowed for statistical purposes

ITA 3557/CHNY/2025[2019-20]Status: DisposedITAT Chennai27 Jan 2026AY 2019-20

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. Nos.3554, 3555 & 3556/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & आयकर अपील सं./I.T.A. Nos. 3557, 3558 & 3559/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 Raajendran Indira Raajendran, Vs. The Income Tax Officer, Z 189, 5Th Street, Anna Nagar, Corporate Ward 2(3), Chennai 600 040. Chennai. [Pan:Aaapi2683M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanthkumar, Ca ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri H. Yeshwanthkumar, CAFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 2Section 270ASection 271A

assessee are directed against separate orders all dated 10.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2018-19 and 2019-20 towards quantum addition as well as levy of penalty under section 271AAC(1) and section 2 I.T.A ... while leaving office. It was contended that the assessee was unaware of the income tax proceedings 3 I.T.A. Nos.3554 to 3559/Chny/25 initiated by the NFAC Assessment Unit and the assessee came to know only on 31.05.2023 in respect of the notice under section 270A of the Act and immediately approached

Raajendran Indira Raajendran, Chennai vs. ITO, Corp. Ward-2(3), Chennai

In the result, the appeals filed by the assessee for both the assessment years 2018-19 & 2019-20 are allowed for statistical purposes

ITA 3556/CHNY/2025[2018-19]Status: DisposedITAT Chennai27 Jan 2026AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. Nos.3554, 3555 & 3556/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & आयकर अपील सं./I.T.A. Nos. 3557, 3558 & 3559/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 Raajendran Indira Raajendran, Vs. The Income Tax Officer, Z 189, 5Th Street, Anna Nagar, Corporate Ward 2(3), Chennai 600 040. Chennai. [Pan:Aaapi2683M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanthkumar, Ca ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri H. Yeshwanthkumar, CAFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 2Section 270ASection 271A

assessee are directed against separate orders all dated 10.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2018-19 and 2019-20 towards quantum addition as well as levy of penalty under section 271AAC(1) and section 2 I.T.A ... while leaving office. It was contended that the assessee was unaware of the income tax proceedings 3 I.T.A. Nos.3554 to 3559/Chny/25 initiated by the NFAC Assessment Unit and the assessee came to know only on 31.05.2023 in respect of the notice under section 270A of the Act and immediately approached

Raajendran Indira Raajendran, Chennai vs. ITO, Corp. Ward-2(3), Chennai

In the result, the appeals filed by the assessee for both the assessment years 2018-19 & 2019-20 are allowed for statistical purposes

ITA 3555/CHNY/2025[2018-19]Status: DisposedITAT Chennai27 Jan 2026AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. Nos.3554, 3555 & 3556/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & आयकर अपील सं./I.T.A. Nos. 3557, 3558 & 3559/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 Raajendran Indira Raajendran, Vs. The Income Tax Officer, Z 189, 5Th Street, Anna Nagar, Corporate Ward 2(3), Chennai 600 040. Chennai. [Pan:Aaapi2683M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanthkumar, Ca ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri H. Yeshwanthkumar, CAFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 2Section 270ASection 271A

assessee are directed against separate orders all dated 10.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2018-19 and 2019-20 towards quantum addition as well as levy of penalty under section 271AAC(1) and section 2 I.T.A ... while leaving office. It was contended that the assessee was unaware of the income tax proceedings 3 I.T.A. Nos.3554 to 3559/Chny/25 initiated by the NFAC Assessment Unit and the assessee came to know only on 31.05.2023 in respect of the notice under section 270A of the Act and immediately approached

Raajendran Indira Raajendran, Chennai vs. ITO, Corporate Ward-2(3), Chennai

In the result, the appeals filed by the assessee for both the assessment years 2018-19 & 2019-20 are allowed for statistical purposes

ITA 3554/CHNY/2025[2018-19]Status: DisposedITAT Chennai27 Jan 2026AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. Nos.3554, 3555 & 3556/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & आयकर अपील सं./I.T.A. Nos. 3557, 3558 & 3559/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 Raajendran Indira Raajendran, Vs. The Income Tax Officer, Z 189, 5Th Street, Anna Nagar, Corporate Ward 2(3), Chennai 600 040. Chennai. [Pan:Aaapi2683M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanthkumar, Ca ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 27.01.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri H. Yeshwanthkumar, CAFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 2Section 270ASection 271A

assessee are directed against separate orders all dated 10.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment years 2018-19 and 2019-20 towards quantum addition as well as levy of penalty under section 271AAC(1) and section 2 I.T.A ... while leaving office. It was contended that the assessee was unaware of the income tax proceedings 3 I.T.A. Nos.3554 to 3559/Chny/25 initiated by the NFAC Assessment Unit and the assessee came to know only on 31.05.2023 in respect of the notice under section 270A of the Act and immediately approached