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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

A Ayeepalayam Primary Agro Co-Op Credit Society Ltd., Namakkal vs. ITO, Ward-1, Namakkal

In the result, all four appeals filed by the assessee are allowed for statistical purposes

ITA 1531/CHNY/2024[2020-21]Status: DisposedITAT Chennai26 Jul 2024AY 2020-21

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1528, 1529, 1530 & 1531/Chny/2024 िनधा"रण वष" / Assessment Years: 2018-19 & 2020-21 A Ayeepalayam Primary Agri Co-Op Income Tax Officer, Credit Society Limited, V. Ward -1, A.Ayeepalayam Athanur Post, Namakkal. Rasipuram Tk, Namakkal – 636 301. [Pan: Aaaas-6232-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. T.S. Lakshmi Venkatraman, Fca ""यथ" क" ओर से/Respondent By : Shri. Aroon Prasad, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 22.07.2024 घोषणा की तारीख/Date Of Pronouncement : 26.07.2024

For Appellant: Shri. T.S. Lakshmi Venkatraman, FCAFor Respondent: Shri. Aroon Prasad, Addl. CIT
Section 143(2)Section 144Section 270ASection 80P

ACCOUNTANT MEMBER: These appeals by the assessee are filed against the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment years 2018-19 & 2020-21, vide orders dated 10.05.2024, 14.05.2024, 10.05.2024 & 13.05.2024, respectively. Since, facts are identical and issues

A Ayeepalayam Primary Agro Co-Op Credit Society Ltd., Namakkal vs. ITO, Ward-1, Namakkal

In the result, all four appeals filed by the assessee are allowed for statistical purposes

ITA 1530/CHNY/2024[2020-21]Status: DisposedITAT Chennai26 Jul 2024AY 2020-21

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1528, 1529, 1530 & 1531/Chny/2024 िनधा"रण वष" / Assessment Years: 2018-19 & 2020-21 A Ayeepalayam Primary Agri Co-Op Income Tax Officer, Credit Society Limited, V. Ward -1, A.Ayeepalayam Athanur Post, Namakkal. Rasipuram Tk, Namakkal – 636 301. [Pan: Aaaas-6232-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. T.S. Lakshmi Venkatraman, Fca ""यथ" क" ओर से/Respondent By : Shri. Aroon Prasad, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 22.07.2024 घोषणा की तारीख/Date Of Pronouncement : 26.07.2024

For Appellant: Shri. T.S. Lakshmi Venkatraman, FCAFor Respondent: Shri. Aroon Prasad, Addl. CIT
Section 143(2)Section 144Section 270ASection 80P

ACCOUNTANT MEMBER: These appeals by the assessee are filed against the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment years 2018-19 & 2020-21, vide orders dated 10.05.2024, 14.05.2024, 10.05.2024 & 13.05.2024, respectively. Since, facts are identical and issues

A Ayeepalayam Primary Agro Co-Op Credit Society Ltd., Namakkal vs. ITO, Ward-1, Namakkal

In the result, all four appeals filed by the assessee are allowed for statistical purposes

ITA 1529/CHNY/2024[2018-19]Status: DisposedITAT Chennai26 Jul 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1528, 1529, 1530 & 1531/Chny/2024 िनधा"रण वष" / Assessment Years: 2018-19 & 2020-21 A Ayeepalayam Primary Agri Co-Op Income Tax Officer, Credit Society Limited, V. Ward -1, A.Ayeepalayam Athanur Post, Namakkal. Rasipuram Tk, Namakkal – 636 301. [Pan: Aaaas-6232-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. T.S. Lakshmi Venkatraman, Fca ""यथ" क" ओर से/Respondent By : Shri. Aroon Prasad, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 22.07.2024 घोषणा की तारीख/Date Of Pronouncement : 26.07.2024

For Appellant: Shri. T.S. Lakshmi Venkatraman, FCAFor Respondent: Shri. Aroon Prasad, Addl. CIT
Section 143(2)Section 144Section 270ASection 80P

ACCOUNTANT MEMBER: These appeals by the assessee are filed against the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment years 2018-19 & 2020-21, vide orders dated 10.05.2024, 14.05.2024, 10.05.2024 & 13.05.2024, respectively. Since, facts are identical and issues

A Ayeepalayam Primary Agro Co-Op Credit Society Ltd., Namakkal vs. ITO, Ward-1, Namakkal

In the result, all four appeals filed by the assessee are allowed for statistical purposes

ITA 1528/CHNY/2024[2018-19]Status: DisposedITAT Chennai26 Jul 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1528, 1529, 1530 & 1531/Chny/2024 िनधा"रण वष" / Assessment Years: 2018-19 & 2020-21 A Ayeepalayam Primary Agri Co-Op Income Tax Officer, Credit Society Limited, V. Ward -1, A.Ayeepalayam Athanur Post, Namakkal. Rasipuram Tk, Namakkal – 636 301. [Pan: Aaaas-6232-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. T.S. Lakshmi Venkatraman, Fca ""यथ" क" ओर से/Respondent By : Shri. Aroon Prasad, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 22.07.2024 घोषणा की तारीख/Date Of Pronouncement : 26.07.2024

For Appellant: Shri. T.S. Lakshmi Venkatraman, FCAFor Respondent: Shri. Aroon Prasad, Addl. CIT
Section 143(2)Section 144Section 270ASection 80P

ACCOUNTANT MEMBER: These appeals by the assessee are filed against the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment years 2018-19 & 2020-21, vide orders dated 10.05.2024, 14.05.2024, 10.05.2024 & 13.05.2024, respectively. Since, facts are identical and issues

Duraisamy Alaguramaiah, Madurai vs. Commissioner of Income Tax (Appeals), Delhi

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1507/CHNY/2024[2015-16]Status: DisposedITAT Chennai26 Jul 2024AY 2015-16

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1506 & 1507/Chny/2024 िनधा"रण वष" / Assessment Years: 2015-16 Shri. R. Vinoth Prakash, Ito, (L/R Of Late Duraisamy V. Che-W-(511)(20), Alaguramaiah, Chennai. 202-203, Tamil Sangam Road, Thilagar Thidal, Simmakkal, Tamilnadu – 625 001. [Pan: Aegpr-6982-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None ""यथ" क" ओर से/Respondent By : Shri. Aroon Prasad, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 22.07.2024 घोषणा की तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R

For Appellant: NoneFor Respondent: Shri. Aroon Prasad, Addl. CIT
Section 147Section 271(1)(c)

ACCOUNTANT MEMBER: These appeals by the assessee are filed against the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2015-16, vide orders dated 20.03.2024 & 21.03.2024. Since, facts are identical and issues are common, for the sake of convenience ... ld.CIT(A). The Ld. Counsel for the assessee stated that, the assessee died on 22.08.2022. The ld. CIT(A), passed appellate orders i.e., NFAC, Delhi after the death of the assessee. The Ld. Counsel for the assessee, took us through the appellant order and it is in the name

Duraisamy Alaguramaiah, Madurai vs. Commissioner of Income Tax (Appeals), Delhi

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1506/CHNY/2024[2015-16]Status: DisposedITAT Chennai26 Jul 2024AY 2015-16

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1506 & 1507/Chny/2024 िनधा"रण वष" / Assessment Years: 2015-16 Shri. R. Vinoth Prakash, Ito, (L/R Of Late Duraisamy V. Che-W-(511)(20), Alaguramaiah, Chennai. 202-203, Tamil Sangam Road, Thilagar Thidal, Simmakkal, Tamilnadu – 625 001. [Pan: Aegpr-6982-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None ""यथ" क" ओर से/Respondent By : Shri. Aroon Prasad, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 22.07.2024 घोषणा की तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R

For Appellant: NoneFor Respondent: Shri. Aroon Prasad, Addl. CIT
Section 147Section 271(1)(c)

ACCOUNTANT MEMBER: These appeals by the assessee are filed against the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2015-16, vide orders dated 20.03.2024 & 21.03.2024. Since, facts are identical and issues are common, for the sake of convenience ... ld.CIT(A). The Ld. Counsel for the assessee stated that, the assessee died on 22.08.2022. The ld. CIT(A), passed appellate orders i.e., NFAC, Delhi after the death of the assessee. The Ld. Counsel for the assessee, took us through the appellant order and it is in the name

Shri Babu Munirathinam, Chennai vs. The JCIT, Ncr-17, Chennai

In the result, we are of the considered view that the case on hand does not warrant levy of penalty under Section 271D of the Act

ITA 1061/CHNY/2024[2016-17]Status: DisposedITAT Chennai26 Jul 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1061/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 Shri Babu Munirathinam, Vs. The Joint Commissioner Of No. 45/13, Sriuvallur Road, Perambur, Income Tax, Chennai 600 011. Non Corporate Range 17, Chennai. [Pan:Anypm7361H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Shrenik Chordia, C.A. ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 24.07.2024 घोषणा की तारीख /Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.02.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. Ground Nos. 1 To 4 Raised In The Appeal Of The Assessee In Challenging The Action Of The Ld. Cit(A) In Confirming The Penalty Levied By 2

For Appellant: Shri Shrenik Chordia, C.AFor Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 269SSection 271D

filed by the assessee is directed against the order dated 16.02.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. Ground Nos. 1 to 4 raised in the appeal of the assessee in challenging the action

Sharmila, Chennai vs. ITO, Non Corp. Ward 1(6), Chennai

In the result the appeal of the assessee is partly allowed

ITA 1426/CHNY/2023[2018-19]Status: DisposedITAT Chennai26 Jul 2024AY 2018-19

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1426/Chny/2023 िनधा"रणवष" / Assessment Year: 2018-19 Income Tax Officer, Sharmila, V. Non-Corporate Ward -1(6), No. 16, Krishna Street, Chennai. T.Nagar, Chennai – 600 017. [Pan: Bakps-7799-K] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. N.V. Lakshmi, Advocate ""यथ"क"ओरसे/Respondent By : Shri. R. Vikneswaran, Jcit सुनवाई क" तारीख/Date Of Hearing : 06.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R

For Appellant: Shri. N.V. Lakshmi, AdvocateFor Respondent: Shri. R. Vikneswaran, JCIT
Section 143(3)Section 68

RAGHUNATHA, ACCOUNTANT MEMBER: This appeal instituted by the assessee is against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2018-19, vide order dated 06.10.2023. 2. The sole issue raised by the Assessee is that ... Aggrieved by the impugned order of the Assessing Officer, the assessee preferred an appeal before the ld.CIT(A). 5. The Ld.CIT(A) / NFAC, Delhi, was pleased to confirm the order of the AO by passing an order on 06/10/2023 by dismissing the appeal of the Assessee as detailed below