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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

Hukam Singh, New Delhi vs. ITO, Ward 43(1), Delhi, New Delhi

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

ITA 1656/DEL/2024[2012-13]Status: DisposedITAT Delhi18 Jul 2024AY 2012-13

Bench: Shri Shamim Yahyahukum Singh, Vs. Ito, Ward 43 (1), S/O Shri Sukh Lal, New Delhi. H.No.24, Vpo Khaira, Sought West Delhi, Najafgarh, Delhi – 110 043. (Pan : Bkeps0758N) (Appellant) (Respondent) Assessee By : Shri Vivek Bansal, Advocate Revenue By : Shri Om Prakash, Sr. Dr Date Of Hearing : 11.07.2024 Date Of Order : 18.07.2024 Order This Appeal By The Assessee Is Directed Against The Order Of The Ld. Cit (Appeals)/National Faceless Appeal Centre (Nfac) Dated 13.02.2024 For The Assessment Year 2012-13. 2. Grounds Of Appeal Taken By The Assessee Read As Under :- “1. That Under The Facts & Circumstances Of The Case, Ld. Cit(A) Of National Faceless Appeal Centre (Nfac), Delhi {“Cit(A)''} Has Failed To Appreciate That Initiation Of Reassessment Proceedings In The Present Case Is Bad In Law On The Ground That Ld. Ao Did Not Have Reasons To Believe That Any Income Has Escaped To Be Assessed In The Hands Of The Assessee. Though The Assessee Had Filed The Return In Response To Notice Issued U/S 148 Of The Income Tax Act, 1961 ("The Act"), But No Reasons Were Either Provided To The Assessee Nor Extracted In The Assessment Order. There Is No Valid Approval Brought On Record

For Appellant: Shri Vivek Bansal, AdvocateFor Respondent: Shri Om Prakash, Sr. DR
Section 148Section 151Section 250Section 271(1)(c)Section 69A

Date of Order : 18.07.2024 ORDER This appeal by the assessee is directed against the order of the ld. CIT (Appeals)/National Faceless Appeal Centre (NFAC) dated 13.02.2024 for the assessment year 2012-13. 2. Grounds of appeal taken by the assessee read as under :- “1. That under the facts ... circumstances of the case, Ld. CIT(A) of National Faceless Appeal Centre (NFAC), Delhi {“CIT(A)''} has failed to appreciate that initiation of reassessment proceedings in the present case is bad in law on the ground that Ld. AO did not have reasons to believe that any income has escaped

Anil Kumar HUF, Delhi vs. ITO Ward 49(4), Delhi

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

ITA 1649/DEL/2024[2017-18]Status: DisposedITAT Delhi18 Jul 2024AY 2017-18

Bench: Shri Shamim Yahyaanil Kumar Huf, Vs. Ito, Ward 49 (4), B-17/4, Ramesh Nagar, Delhi. Delhi – 110 015. (Pan : Aafha2224P) (Appellant) (Respondent) Assessee By : Shri S.L. Deepak, Ca Revenue By : Shri Om Prakash, Sr. Dr Date Of Hearing : 11.07.2024 Date Of Order : 18.07.2024 Order This Appeal By The Assessee Is Directed Against The Order Of The Ld. Cit (Appeals)/National Faceless Appeal Centre (Nfac) Dated 12.12.2023 For The Assessment Year 2017-18. 2. Grounds Of Appeal Taken By The Assessee Read As Under :- “1. It Is Contended That The Assessing Officer Has Erred In Making The Addition Of Rs.13,98,500/- As Unexplained Cash Deposits During The Demonetization Period. 2. It Is Contended That The Two Cash Deposits On 10.11.2016 & 11.11.2016 Aggregating To Rs.13,98,500/- Were Made In Axis Bank Account Number 912020020658201 Of Ravi Dev Enterprises A Sole Proprietary Of Anil Kumar Individual Who Is A Separate Taxable Entity.

For Appellant: Shri S.L. Deepak, CAFor Respondent: Shri Om Prakash, Sr. DR
Section 69A

Date of Order : 18.07.2024 ORDER This appeal by the assessee is directed against the order of the ld. CIT (Appeals)/National Faceless Appeal Centre (NFAC) dated 12.12.2023 for the assessment year 2017-18. 2. Grounds of appeal taken by the assessee read as under :- “1. It is contended that