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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

Rajendran Malathi, Dharmapuri vs. ACIT, Circle-1, Hosur

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

ITA 1536/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Jul 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1536/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Rajendran Malathi, Vs. The Assistant Commissioner Of 447/230, R-5 T.V.K. Nagar, Income Tax, Salem Bye-Pass Road, Harur, Circle 1, Dharmapuri 636 903. Hosur. [Pan: Almpm7027J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkatraman, F.C.A. ""थ" की ओर से/Respondent By : Shri Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.07.2024 घोषणा की तारीख /Date Of Pronouncement : 24.07.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.03.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 5 Grounds Of Appeal, Amongst Which Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is 2

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.AFor Respondent: Shri Aroon Prasad, Addl. CIT
Section 144Section 69A

filed by the assessee is directed against the order dated 28.03.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2017-18. 2. The assessee raised 5 grounds of appeal, amongst which only issue emanates for our consideration

Jayabal Bhuvaneswari, Salem vs. ITO, Ward-1(9), Salem

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

ITA 1532/CHNY/2024[2011-12]Status: DisposedITAT Chennai24 Jul 2024AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1532/Chny/2024 िनधा"रण वष"/Assessment Year: 2011-12 Jayabal Bhuvaneswari, Vs. The Income Tax Officer, No. 87C, Tagore Street, Mullaivadi, Ward I(9), Salem. Attur – Tk, Salem 636 102. [Pan: Avxpb0008K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkatraman, F.C.A. ""थ" की ओर से/Respondent By : Shri Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.07.2024 घोषणा की तारीख /Date Of Pronouncement : 24.07.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.03.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2011-12. 2. The Assessee Raised 5 Grounds Of Appeal, Amongst Which Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Order Of The Assessing Officer.

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.AFor Respondent: Shri Aroon Prasad, Addl. CIT
Section 143(3)

filed by the assessee is directed against the order dated 04.03.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2011-12. 2. The assessee raised 5 grounds of appeal, amongst which only issue emanates for our consideration

Hari Priya, Chennai vs. ITO, Ncw 7(3), Chennai

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

ITA 1442/CHNY/2024[2018-19]Status: DisposedITAT Chennai24 Jul 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1442/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 Hari Priya, Vs. The Income Tax Officer, New No. 87, Old No. Y14, Iind Floor, Non Corporate Ward 7(3), 5Th Main Road, Y Block, Anna Nagar, Chennai. Chennai 600 040. [Pan: Alxph0519F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.07.2024 घोषणा की तारीख /Date Of Pronouncement : 24.07.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 07.06.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. We Find That This Appeal Is Filed With A Delay Of 284 Days. The Assessee Filed A Petition For Condonation Of Delay In The Form Of Duly Notarized Affidavit Stating Reasons For The Said Delay & Prayed For 2

For Appellant: Shri I Dinesh, AdvocateFor Respondent: Shri Aroon Prasad, Addl. CIT
Section 142(1)Section 143(3)Section 24

filed by the assessee is directed against the order dated 07.06.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. We find that this appeal is filed with a delay of 284 days. The assessee filed

Y.201. Thickanamcode P A C C S Ltd, Kanyakumari vs. Income Tax Officer, Ward 1, Nagercoil

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

ITA 1309/CHNY/2024[2020-21]Status: DisposedITAT Chennai24 Jul 2024AY 2020-21

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 1309/Chny/2024 िनधा"रण वष"/Assessment Year: 2020-21 Y.201 Thickanamcode Paccs The Income Tax Officer, Ltd., Vs. Ward 1, 1, Thickanamcode, Nagercoil. Thickanamcode Junction, Kanyakumari – 629 804. Pan: Aabay 0970D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Karunanantham, Advocate (Through Virtual Mode) ""यथ" क" ओर से/Respondent By : Smt. Samantha Mullamudi, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 24.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.07.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Order No.Itba/Nfac/S/250/2023- 24/1061904096 (1) Dated 03.03.2024. The Assessment Was Framed By The Assessing Officer, Assessment Unit, Income Tax Department For The Assessment Year 2020-21 U/S.143(3) R.W.S. 144B Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 29.09.2022. 2. At The Outset, The Ld.Counsel For The Assessee Stated That This Appeal By Assessee Is Inadvertently Duplication In Filing. He Stated That Already Appeal In Ita No.1584/Chny/2024 Was Filed & It Has Been Heard On 22.07.2024 & Order Reserved. He Requested That This Appeal Can Be Dismissed As Infructuous. The Ld.Dr Has Not Objected To The Same. Hence, The Appeal Of The Assessee Is Dismissed As Infructuous.

For Appellant: Shri Karunanantham, AdvocateFor Respondent: Smt. Samantha Mullamudi, Addl.CIT
Section 143(3)

VICE PRESIDENT: This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in Order No.ITBA/NFAC/S/250/2023- 24/1061904096 (1) dated 03.03.2024. The assessment was framed by the Assessing Officer, Assessment Unit, Income Tax Department for the assessment

Income Tax Officer, Chennai vs. Sunedison Solar Power India Private Limited, Chennai

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

ITA 1028/CHNY/2024[AY 2016-17]Status: DisposedITAT Chennai24 Jul 2024

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1028/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Income Tax Officer, Vs. Sunedison Solar Power India Private Corporate Ward 6(1), Room No. 704, Limited, No. 6J, Century Plaza,560- Wanaparthy Block, Aayakar Bhawan, 565, Anna Salai, Chennai 600 040 Nungambakkam, Chennai 600 034. [Pan: Aascs6905K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Aroon Prasad, Addl. Cit ""थ" की ओर से/Respondent By : Shri S.K. Gupta, Advocate सुनवाई की तारीख/ Date Of Hearing : 22.07.2024 घोषणा की तारीख /Date Of Pronouncement : 24.07.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 09.02.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. We Find That This Appeal Is Filed With A Delay Of Four Days. The Revenue Filed A Petition For Condonation Of Delay Explaining Reasons For The Said Delay & Prayed For Condonation Of That Delay. On Perusal Of The Condonation Petition & Upon Hearing Both The Parties, We Find That The 2

For Appellant: Shri Aroon Prasad, Addl. CITFor Respondent: Shri S.K. Gupta, Advocate
Section 144BSection 147Section 260A

filed by the Revenue is directed against the order dated 09.02.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. We find that this appeal is filed with a delay of four days. The Revenue filed

A Kondalampatty Primary Agricultural Co-Operative Credit Society Limited, Salem vs. ITO, Ward 1(1), Salem

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

ITA 1016/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Jul 2024AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.1016/Chny/2024 िनधा9रण वष9 /Assessment Year: 2017-18 A Kondalampatty Primary The Income Tax Officer, Agricultural Co-Operative Vs. Ward-1(1), Credit Society Ltd., Salem. Kondalampatty, Salem – 636 010. [Pan: Aabaa 7085R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri S. Sridhar, Advocate (Erode) Hiथ" की ओर से /Respondent By : Shri Arv Srinivasan, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 18.07.2024 घोषणा की तारीख /Date Of Pronouncement : 24.07.2024 आदेश / O R D E R Per Jagadish, A.M : Aforesaid Appeal Filed By The Assessee For Assessment Year (Ay) 2017-18 Arises Out Of The Order Of Learned Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi [Hereinafter “Cit(A)”] Dated 23.02.2024 In The Matter Of Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 24.12.2019. :- 2 -: 2. The Only Ground Of Appeal In This Appeal Is Against The Disallowance Of Claim Of Deduction U/S. 80P(4) Of The Act Of Rs.35,32,342/-. The Assessee Is The Primary Agricultural Co-Operative

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Shri ARV Srinivasan, Addl. CIT
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(4)

assessee for Assessment Year (AY) 2017-18 arises out of the order of Learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [hereinafter “CIT(A)”] dated 23.02.2024 in the matter of assessment framed by Ld. Assessing Officer

Sh. Sanjaya Sharma, Sikar vs. ITO, Ward-1, Sikar

In the result, both appeals of the assessee in ITA

ITA 782/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Jul 2024AY 2015-16

Bench: Dr.S.Seethalakshmi & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.781 & 782/Jpr/2024 िनधा"रण वष" / Assessment Year(S) : 2015-16 Sh. Sanjaya Sharma, The Income Tax Kalani & Co, Chartered V Officer, Accountants, 5Th Floor, S Ward-1, Sikar. Milestone Building, Gandhinagar Turn, Tonk Road, Jaipur- 302015. Pan: Agmps6843H Appellant / Assessee Respondent / Revenue Assessee By Shri P.C.Parwal – Ca Revenue By Shri Anoop Singh–Addl.Cit(Ar) Date Of Hearing 23/07/2024 Date Of Pronouncement 24/07/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee I.E.Mr.Sanjay Sharma Against Two Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Both Dated 29.04.2024 For A.Y.2015-16, One Emanating From The Assessment Order U/Sec.147 Dated 27.03.2023

Section 147Section 271(1)(c)

DIPAK P. RIPOTE, AM: These two appeals filed by the assessee i.e.Mr.Sanjay Sharma against two separate orders of ld.Commissioner of Income Tax(Appeals)[NFAC] both dated 29.04.2024 for A.Y.2015-16, one emanating from the assessment order u/sec.147 dated 27.03.2023 ITA No.781 & 782/JPR/2024 Sh. Sanjaya Sharma, Sikar [A] and another emanating from ... penalty order u/sec.271(1)(c) dated 13.09.2023. The assessee in ITA No.781/JPR/2024 has raised the following ground of appeal : “1. The Ld. CIT(A), NFAC has erred on facts and in law in dismissing the appeal filed by the assessee on the ground that appeal filed with a delay

Sh. Sanjaya Sharma, Sikar vs. ITO, Ward-1, Sikar

In the result, both appeals of the assessee in ITA

ITA 781/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Jul 2024AY 2015-16

Bench: Dr.S.Seethalakshmi & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.781 & 782/Jpr/2024 िनधा"रण वष" / Assessment Year(S) : 2015-16 Sh. Sanjaya Sharma, The Income Tax Kalani & Co, Chartered V Officer, Accountants, 5Th Floor, S Ward-1, Sikar. Milestone Building, Gandhinagar Turn, Tonk Road, Jaipur- 302015. Pan: Agmps6843H Appellant / Assessee Respondent / Revenue Assessee By Shri P.C.Parwal – Ca Revenue By Shri Anoop Singh–Addl.Cit(Ar) Date Of Hearing 23/07/2024 Date Of Pronouncement 24/07/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee I.E.Mr.Sanjay Sharma Against Two Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Both Dated 29.04.2024 For A.Y.2015-16, One Emanating From The Assessment Order U/Sec.147 Dated 27.03.2023

Section 147Section 271(1)(c)

DIPAK P. RIPOTE, AM: These two appeals filed by the assessee i.e.Mr.Sanjay Sharma against two separate orders of ld.Commissioner of Income Tax(Appeals)[NFAC] both dated 29.04.2024 for A.Y.2015-16, one emanating from the assessment order u/sec.147 dated 27.03.2023 ITA No.781 & 782/JPR/2024 Sh. Sanjaya Sharma, Sikar [A] and another emanating from ... penalty order u/sec.271(1)(c) dated 13.09.2023. The assessee in ITA No.781/JPR/2024 has raised the following ground of appeal : “1. The Ld. CIT(A), NFAC has erred on facts and in law in dismissing the appeal filed by the assessee on the ground that appeal filed with a delay