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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

ACIT., Circle-8(1), Hyderabad vs. Vijai Electricals Limited, Hyderabad

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

ITA 273/HYD/2024[2020-21]Status: DisposedITAT Hyderabad29 Jul 2024AY 2020-21

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.272 & 273/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2011-12 & 2020-21) Acit, Circle 8(1) Vs. Vijay Electricals Ltd Hyderabad Hyderabad Pan:Aaacv7259B (Appellant) (Respondent) C.O No.4/Hyd/2024 (आ.अपी.सं /Ita Nos.272/Hyd/2024) (िनधा"रण ष"/Assessment Year: 2011-12 Vijay Electricals Ltd Vs. Acit, Circle 8(1) Hyderabad Hyderabad Pan:Aaacv7259B (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri B Srinivasa Rao, Ca राज" व "ारा/Revenue By:: Shri Mookambikeyan, Dr सुनवाई की तारीख/Date Of Hearing: 23/07/2024 घोषणा की तारीख/Pronouncement: 29/07/2024 आदेश/Order Per Laliet Kumar, J.M These Two Appeals Filed By The Revenue Are Directed Against The Order Dated 24.01.2024 Of The Learned Cit (A)- Nfac Delhi, Relating To A.Ys. 2011-12 & 2020-21 & For The A.Y. 2011-12, The Assessee Has Also Filed A Cross Objection.

For Appellant: Shri B Srinivasa Rao, CAFor Respondent: : Shri Mookambikeyan, DR

/ORDER Per Laliet Kumar, J.M These two appeals filed by the Revenue are directed against the order dated 24.01.2024 of the learned CIT (A)- NFAC Delhi, relating to A.Ys. 2011-12 & 2020-21 and for the A.Y. 2011-12, the assessee has also filed a Cross Objection. Page

ACIT, Circle 8(1), Hyderabad vs. Vijai Electricals Limited, Hyderabad

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

ITA 272/HYD/2024[2011-12]Status: DisposedITAT Hyderabad29 Jul 2024AY 2011-12

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.272 & 273/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2011-12 & 2020-21) Acit, Circle 8(1) Vs. Vijay Electricals Ltd Hyderabad Hyderabad Pan:Aaacv7259B (Appellant) (Respondent) C.O No.4/Hyd/2024 (आ.अपी.सं /Ita Nos.272/Hyd/2024) (िनधा"रण ष"/Assessment Year: 2011-12 Vijay Electricals Ltd Vs. Acit, Circle 8(1) Hyderabad Hyderabad Pan:Aaacv7259B (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri B Srinivasa Rao, Ca राज" व "ारा/Revenue By:: Shri Mookambikeyan, Dr सुनवाई की तारीख/Date Of Hearing: 23/07/2024 घोषणा की तारीख/Pronouncement: 29/07/2024 आदेश/Order Per Laliet Kumar, J.M These Two Appeals Filed By The Revenue Are Directed Against The Order Dated 24.01.2024 Of The Learned Cit (A)- Nfac Delhi, Relating To A.Ys. 2011-12 & 2020-21 & For The A.Y. 2011-12, The Assessee Has Also Filed A Cross Objection.

For Appellant: Shri B Srinivasa Rao, CAFor Respondent: : Shri Mookambikeyan, DR

/ORDER Per Laliet Kumar, J.M These two appeals filed by the Revenue are directed against the order dated 24.01.2024 of the learned CIT (A)- NFAC Delhi, relating to A.Ys. 2011-12 & 2020-21 and for the A.Y. 2011-12, the assessee has also filed a Cross Objection. Page

Dupaguntla Pullarao, Guntur vs. Income Tax Officer, Ward-1(1), Guntur

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

ITA 112/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam29 Jul 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.112/Viz/2024 (िनधा"रण वष" / Assessment Year : 2017-18) Dupaguntla Pullarao, Vs. Income Tax Officer, Guntur. Ward-1(1), Pan: Bhmpd9811Q Guntur. (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 : 23/07/2024 घोषणा क" तारीख/Date Of : 29/07/2024 Pronouncement O R D E R

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 115BSection 133(6)Section 142(1)Section 144Section 69A

This appeal filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Ld.CIT(A)-NFAC”] vide DIN & Order No. ITBA/NFAC/S/250/2023-24/1060141833(1), dated 25/01/2024 arising out of the order passed ... passed the assessment order dated 24/11/2019. Aggrieved by the order of the Ld. AO, the assessee filed an appeal before the Ld. CIT(A)- NFAC. 3. On appeal, the assessee made various submissions before the Ld. CIT(A)-NFAC to substantiate its claim that the cash deposits

Kalu Jat, Ajmer vs. ITO, Ward 2(2), Ajmer

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

ITA 747/JPR/2023[2015-16]Status: DisposedITAT Jaipur29 Jul 2024AY 2015-16

Bench: Hon,Ble Itat, Jaipur Bench On 07.12.2023 Against The Ex-Parte Order Passed By Ld. Cit(Appeals) Nfac, New Delhi, Order Dated 07.09.2023. The Appeal No. Is Ita No. 747/Jpr/2023. 2. The Present Appeal Was Filed With A Delay Of 31 Days. 3. That The Delay In Filing Of Appeal Was Due To Mistake Of Earlier Local Counsel Of Appellant, As He Did Not Filed The Appeal Well Within The Specified Time. 4. Then, On 06.12.2023, Appellant Engaged A New Counsel Of Jaipur, Ca Raghuveer Singh Poonia & On The Very Next Day The New Counsel Filed The Appeal Before Hon'Ble Itat, Jaipur Bench. 5. Therefore, The Delay In Filing Of Appeal Was Due To Mistake Of Earlier Counsel Of Appellant, Which Can Be Treated As Reasonable Cause & Bonafide Mistake Of Appellant In Good Faith In Filing The Appeal Before Hon'Ble Itat, Jaipur Bench. In View Of Above Submission Your Good Self Are Request That Kindly Consider This As Reasonable Cause To Condone The Delay & Kindly Admit The Appeal. So The Substantial Justice May Be Delivered To The Appellant." 2.2 The Ld. Ar Of The Assessee Appearing In This Appeals Submitted That The Delay Of 31 Days Is On Account Of Due To Mistake Of Earlier Local Counsel Of The Assessee, As He Did Not Inform The Assessee In Proper Time & Subsequently The Assessee Engaged A New Counsel On The Very Next Day & Filed The Appeal. Considering The Various Judicial Precedent Where In The Courts Has Considered That Change Of The New Counsel Is A Reasonable Reason & Has Considered The Delay. Even The Hon'Ble 3

Section 148ASection 56(2)(i)Section 69

That the present appeal was filed before Hon,ble ITAT, Jaipur Bench on 07.12.2023 against the ex-parte order passed by Ld. CIT(Appeals) NFAC, New Delhi, order dated 07.09.2023. The appeal No. is ITA no. 747/JPR/2023. 2. The present appeal was filed with a delay of 31 days ... assessee has raised the following grounds of appeal:- "1. That under the facts and in the circumstances of the case the Ld. CIT (Appeals) NFAC has erred in law and facts in confirming the addition made by Ld. A.O. on account of unexplained investment u/s. 69 r.w.s. 115BBE