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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

Patel Inn and Travels Private Limited, Ahmedabad vs. The Jt.CIT(OSD), Circle-3(1)(1), Now the ITO Ward-3(1)(1), Ahmedabad

In the result, the appeal preferred by the assessee is allowed

ITA 814/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad29 Jul 2024AY 2011-12

Bench: Ms. Suchitra Raghunath Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 814/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2011-12) िनधा"रण वष" Patel Inn & Travels The Jt.Cit(Osd) बनाम बनाम/ बनाम बनाम Circle-3(1)(1), Ahmedabad Private Limited Vs. 59, Op. Rural Police Head Quarters, B/H. S. G. Now The Ito, Ward- Highway, Makarba Road, 3(1)(1), Ahmedabad Ahmedabad, Gujarat, 380054 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcp9068M (Appellant) .. (Respondent) Ms. Urvashi Shodhan, Ar अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri J L Bhatia, Sr. Dr Date Of Hearing 25/07/2024 29/07/2024 Date Of Pronouncement O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 22.08.2023 For The Assessment Year 2011-12. 2. The Brief Facts Of The Case Are That The Original Return Of Income For A.Y. 2011-12 Was Filed By The Assessee On 30.09.2011 Declaring Total Income Of Rs.81,08,580/-. Subsequently, The Assessee Had Filed A Revised Return On 17.02.2012 Declaring Total Income Of Rs.68,93,150/-. The Assessment Was

For Respondent: Shri J L Bhatia, Sr. DR
Section 143(3)Section 154Section 154(3)Section 156

SHRI NARENDRA PRASAD SINHA, AM: This appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi, (in short ‘the CIT(A)’) dated 22.08.2023 for the Assessment Year 2011-12. 2. The brief facts of the case are that the original return of income ... Income Tax (OSD), CIR 3(1)(1), Ahmedabad is time barred under sub-section (7) of section 154 (3) The Ld. CIT(A), NFAC has erred in law and on facts in dismissing the appeal of the assessee overlooking the facts that

Majhar Ismail Hashmi Sayad, Parbhani vs. Income Tax Officer & Tps, Parbhani

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

ITA 783/PUN/2024[2011-12]Status: DisposedITAT Pune29 Jul 2024AY 2011-12

Bench: Shri G. D. Padmahshali & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.783/Pun/2024 िनधा"रण वष" / Assessment Year : 2011-12 Majhar Ismail Hashmi Vs. Ito & Tps, Parbhani. Sayad, Near Datta Mandir, Gangakhed, Dist. Parbhani- 431514. Pan : Bzhps1440M Appellant Respondent Assessee By : None Revenue By : Umashankar Prasad Date Of Hearing : 22.07.2024 Date Of Pronouncement : 29.07.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 11.12.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2011-12. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. On The Facts & The Circumstances Of The Case & In Law, Lower Authorities Erred In Passing Ex-Parte Order & Erred In Deciding The Issue Only On The Basis Of Material Available With Them, This Action Is Being Violative Of Principal Of Natural Justice. Your Appellant Prays For Granting Opportunity Of Hearing Before Lower Authorities. Without Prejudice To The Above Grounds Of Appeal, Following Grounds Are Also Taken On Merit:

For Appellant: NoneFor Respondent: Umashankar Prasad
Section 139Section 142(1)Section 144Section 148Section 274Section 69Section 69A

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND SHRI VINAY

Bayjabaishamrao Nikam, Nashik vs. ACIT, Circle 2, Nashik

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

ITA 742/PUN/2024[2011-12]Status: DisposedITAT Pune29 Jul 2024AY 2011-12

Bench: Shri G. D. Padmahshali & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.742/Pun/2024 िनधा"रण वष" / Assessment Year : 2011-12 Bayjabai Shamrao Nikam, Vs. Acit, Circle-2, Nashik. Ghar No.844, Near Ramsetu Bridge, Gangaghat, Murlidhar Koat, Nikam Wada, Panchwati, Nashik- 422003 Pan : Amypn0716G Appellant Respondent Assessee By : Shri Sanket Joshi Revenue By : Smt. Umashankar Prasad Date Of Hearing : 23.07.2024 Date Of Pronouncement : 29.07.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.07.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2011-12. 2. The Appellant Raised The Following Grounds Of Appeal :- “1] The Learned Cit(A) Erred In Confirming The Addition Of Rs.22,00,000 Made By The A.O. In The Assessment Order Passed U/S 144 R.W.S. 147 By Treating Entire Cash Deposits Made During The Year Under Consideration As Unexplained Income Without Appreciating That The Said Addition Is Not Justified On Facts & In Law.

For Appellant: Shri Sanket JoshiFor Respondent: Smt. Umashankar Prasad
Section 133(6)Section 139Section 142(1)Section 143(2)Section 144Section 147Section 148Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND SHRI VINAY