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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

Sagayavincent Susai Mary, Neyveli vs. ITO Ward 4, Cuddalore

The appeal stand allowed

ITA 398/CHNY/2024[2016-17]Status: DisposedITAT Chennai10 Jul 2024AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.398/Chny/2024 (िनधा)रण वष) / Assessment Year: 2016-17) Ms. Sagayavincent Susai Mary Ito बनाम/ C-20, Nkr Pillai Street, Ward-4 Vs. Block-2, Neyveli-607 801. Cuddalore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Apaps-7578-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S.Sridhar (Advocate)- Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Confirmation Of Penalty U/S 271(1)(C) For Rs.1.43 Lacs For Assessment Year (Ay) 2016-17, The Assessee Is In Further Appeal Before Us. The Impugned Order Has Been Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 31-12-2023 In The Matter Of Penalty Levied By Ld. Assessing Officer [Ao] U/S. 271(1)(C) Of The Act On 22-09- 2022. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under. 2. It Emerges That The Assessee, In The Regular Return Of Income

For Appellant: Shri S.Sridhar (Advocate)- Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT) -Ld. DR
Section 148Section 271(1)(c)

assessee is in further appeal before us. The impugned order has been passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 31-12-2023 in the matter of penalty levied by Ld. Assessing Officer

K. S. Velusamy, Chennai vs. DCIT, Central Circle 3(3), Chennai

Appeals stands partly allowed in terms of our above order

ITA 125/CHNY/2024[2012-13]Status: DisposedITAT Chennai10 Jul 2024AY 2012-13

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.123/Chny/2024 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकर अपील सं./ Ita No.124/Chny/2024 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.125/Chny/2024 (िनधा*रणवष* / Assessment Year: 2012-13) Shri K.S. Velusamy Dcit बनाम/ #41, Ayyasamy Street, Central Circle-3(3), Shanmugam Road,West Tambaram, Vs. Chennai. Chennai-600 045. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Agupv-1436-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R.Venkat Raman (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri P. Sajit Kumar(Jcit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R.Venkat Raman (CA)-Ld.ARFor Respondent: Shri P. Sajit Kumar(JCIT) -Ld. DR
Section 143(3)Section 271(1)(c)

Years (AY) 2010- 11, 2011-12 & 2012-13 arises out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] all dated 21.11.2023 confirming penalty levied by Ld. AO u/s 271(1)(c) in all these years vide separate orders dated

K. S. Velusamy, Chennai vs. DCIT, Central Circle 3(3), Chennai

Appeals stands partly allowed in terms of our above order

ITA 124/CHNY/2024[2011-12]Status: DisposedITAT Chennai10 Jul 2024AY 2011-12

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.123/Chny/2024 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकर अपील सं./ Ita No.124/Chny/2024 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.125/Chny/2024 (िनधा*रणवष* / Assessment Year: 2012-13) Shri K.S. Velusamy Dcit बनाम/ #41, Ayyasamy Street, Central Circle-3(3), Shanmugam Road,West Tambaram, Vs. Chennai. Chennai-600 045. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Agupv-1436-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R.Venkat Raman (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri P. Sajit Kumar(Jcit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R.Venkat Raman (CA)-Ld.ARFor Respondent: Shri P. Sajit Kumar(JCIT) -Ld. DR
Section 143(3)Section 271(1)(c)

Years (AY) 2010- 11, 2011-12 & 2012-13 arises out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] all dated 21.11.2023 confirming penalty levied by Ld. AO u/s 271(1)(c) in all these years vide separate orders dated

K. S. Velusamy, Chennnai vs. DCIT, Central Circle 3(3), Chennai

Appeals stands partly allowed in terms of our above order

ITA 123/CHNY/2024[2010-11]Status: DisposedITAT Chennai10 Jul 2024AY 2010-11

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.123/Chny/2024 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकर अपील सं./ Ita No.124/Chny/2024 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.125/Chny/2024 (िनधा*रणवष* / Assessment Year: 2012-13) Shri K.S. Velusamy Dcit बनाम/ #41, Ayyasamy Street, Central Circle-3(3), Shanmugam Road,West Tambaram, Vs. Chennai. Chennai-600 045. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Agupv-1436-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R.Venkat Raman (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri P. Sajit Kumar(Jcit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R.Venkat Raman (CA)-Ld.ARFor Respondent: Shri P. Sajit Kumar(JCIT) -Ld. DR
Section 143(3)Section 271(1)(c)

Years (AY) 2010- 11, 2011-12 & 2012-13 arises out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] all dated 21.11.2023 confirming penalty levied by Ld. AO u/s 271(1)(c) in all these years vide separate orders dated

Income Tax Officer, Theni vs. Annadurai Mallika, Theni

In the result the appeal of the revenue is allowed for statistical purpose

ITA 954/CHNY/2023[2017-18]Status: DisposedITAT Chennai10 Jul 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 954/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 Annadurai Mallika, Income Tax Officer, V. No. 22-10W, V O C Street, 74/74A, White House Street, Bodinayakanur, N R T Nagar, Theni, Theni – 625513. Tamil Nadu – 625531. [Pan: Bwkpm-9453-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vikneswaran, Jcit ""यथ" क" ओर से/Respondent By : Shri. K. Mahesh Manickham, Ca सुनवाई क" तारीख/Date Of Hearing : 04.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 10.07.2024 आदेश /O R D E R

For Appellant: Shri. R. Vikneswaran, JCITFor Respondent: Shri. K. Mahesh Manickham, CA
Section 143(2)Section 44ASection 69A

RAGHUNATHA, ACCOUNTANT MEMBER: This appeal instituted by the revenue is against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2017-18, vide order dated 18.07.2023. 2. The sole issue raised by the revenue is that ... ld.CIT(A). 6. However, the assessee did not participate in the appeal proceedings, inspite of many opportunities by issuing notices by Ld.CIT(A) / NFAC, Delhi. The ld.CIT(A) concluded the appeal :-5-: ITA. No: 954/Chny/2023 proceedings passing the exparte order dated 18/07/2023 based on the merits of the case

Mac Charities, Chennai vs. ACIT(Exemptions), Chennai

The appeals stand allowed for statistical purposes

ITA 1215/CHNY/2023[2018-19]Status: DisposedITAT Chennai10 Jul 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1169/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.1215/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2018-19) Mac Charities Acit (Exemptions) बनाम/ Mac / Ich Block-2, Vhs Campus, Chennai. Vs. Adyar Ttti Post, Chennai-600 113 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatm-0483-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 09-05-2024 घोषणा की तारीख /Date Of Pronouncement : 10-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Nilay Baran Som (CIT)-Ld. DR
Section 11Section 12ASection 143(3)

Assessment Years (AY) 2017- 18 & 2018-19 arises out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 15-08-2023 & 05-09-2023 respectively in the matter of separate assessments framed by Ld. Assessing Officer

Mac Charities, Chennai vs. ACIT(Exemptions), Chennai

The appeals stand allowed for statistical purposes

ITA 1169/CHNY/2023[2017-18]Status: DisposedITAT Chennai10 Jul 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1169/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2017-18) & आयकरअपील सं./ Ita No.1215/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2018-19) Mac Charities Acit (Exemptions) बनाम/ Mac / Ich Block-2, Vhs Campus, Chennai. Vs. Adyar Ttti Post, Chennai-600 113 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatm-0483-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 09-05-2024 घोषणा की तारीख /Date Of Pronouncement : 10-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri Nilay Baran Som (CIT)-Ld. DR
Section 11Section 12ASection 143(3)

Assessment Years (AY) 2017- 18 & 2018-19 arises out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 15-08-2023 & 05-09-2023 respectively in the matter of separate assessments framed by Ld. Assessing Officer