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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

Philips India Ltd, Kolkata vs. ACIT, Kolkata

In the result, all the appeals of the assessee are dismissed

ITA 341/KOL/2023[2019-20]Status: DisposedITAT Kolkata08 Jul 2024AY 2019-20

Bench: Dr. Manish Borad & Shri Pradip Kumar Choubeyi.T.A. Nos.338 To 341/Kol/2023 Assessment Years: 2016-17 To 2019-20 Philips India Ltd ………. Appellant (Pan: Aabcp9487A) Vs. Asstt. Commissioner Of Income Tax, Circle-12(2), Kolkata. ………… Respondent Appearances By: Shri Vishal Jain Ar Appeared For Appellant. Shri P. P. Barman, Addl. Cit, Sr. Dr Appeared For Respondent. Date Of Concluding The Hearing : 03.07.2024 Date Of Pronouncing The Order : 08.07.2024 Order Per Manish Borad: All These Captioned Appeals Filed By The Assessee Pertaining To The Assessment Years (In Short “Ay”) 2016-17 To 2019-20 Are Directed Against The Separate Orders Passed U/S 250 Of The Income Tax Act, 1961 (In Short The “Act”) By Ld. Commissioner Of Income-Tax, Appeal, National Faceless Appeal Centre (Nfac), Delhi [In Short Ld. “Cit(A)”] Dated 10.02.2023 Arising Out Of The Assessment Order U/S 237 Of The Act By Acit, Circle-12(2), Kolkata Dated 26.06.2019 (For Ays 2016-17, 2017-18 & 2019-20), 28.06.2019 (For Ay 2018-19) Respectively. Since Grounds Are Common & Facts Are Identical, Except Variance In Amount, We Dispose Of All The Appeals By This Consolidated Order

Section 115Section 237Section 244ASection 250

passed u/s 250 of the Income Tax Act, 1961 (in short the “Act”) by Ld. Commissioner of Income-tax, Appeal, National Faceless Appeal Centre (NFAC), Delhi [in short ld. “CIT(A)”] dated 10.02.2023 arising out of the assessment order u/s 237 of the Act by ACIT, Circle-12(2), Kolkata

Philips India Ltd, Kolkata vs. ACIT, Kolkata

In the result, all the appeals of the assessee are dismissed

ITA 340/KOL/2023[2018-19]Status: DisposedITAT Kolkata08 Jul 2024AY 2018-19

Bench: Dr. Manish Borad & Shri Pradip Kumar Choubeyi.T.A. Nos.338 To 341/Kol/2023 Assessment Years: 2016-17 To 2019-20 Philips India Ltd ………. Appellant (Pan: Aabcp9487A) Vs. Asstt. Commissioner Of Income Tax, Circle-12(2), Kolkata. ………… Respondent Appearances By: Shri Vishal Jain Ar Appeared For Appellant. Shri P. P. Barman, Addl. Cit, Sr. Dr Appeared For Respondent. Date Of Concluding The Hearing : 03.07.2024 Date Of Pronouncing The Order : 08.07.2024 Order Per Manish Borad: All These Captioned Appeals Filed By The Assessee Pertaining To The Assessment Years (In Short “Ay”) 2016-17 To 2019-20 Are Directed Against The Separate Orders Passed U/S 250 Of The Income Tax Act, 1961 (In Short The “Act”) By Ld. Commissioner Of Income-Tax, Appeal, National Faceless Appeal Centre (Nfac), Delhi [In Short Ld. “Cit(A)”] Dated 10.02.2023 Arising Out Of The Assessment Order U/S 237 Of The Act By Acit, Circle-12(2), Kolkata Dated 26.06.2019 (For Ays 2016-17, 2017-18 & 2019-20), 28.06.2019 (For Ay 2018-19) Respectively. Since Grounds Are Common & Facts Are Identical, Except Variance In Amount, We Dispose Of All The Appeals By This Consolidated Order

Section 115Section 237Section 244ASection 250

passed u/s 250 of the Income Tax Act, 1961 (in short the “Act”) by Ld. Commissioner of Income-tax, Appeal, National Faceless Appeal Centre (NFAC), Delhi [in short ld. “CIT(A)”] dated 10.02.2023 arising out of the assessment order u/s 237 of the Act by ACIT, Circle-12(2), Kolkata

Philips India Ltd, Kolkata vs. ACIT, Kolkata

In the result, all the appeals of the assessee are dismissed

ITA 339/KOL/2023[2017-18]Status: DisposedITAT Kolkata08 Jul 2024AY 2017-18

Bench: Dr. Manish Borad & Shri Pradip Kumar Choubeyi.T.A. Nos.338 To 341/Kol/2023 Assessment Years: 2016-17 To 2019-20 Philips India Ltd ………. Appellant (Pan: Aabcp9487A) Vs. Asstt. Commissioner Of Income Tax, Circle-12(2), Kolkata. ………… Respondent Appearances By: Shri Vishal Jain Ar Appeared For Appellant. Shri P. P. Barman, Addl. Cit, Sr. Dr Appeared For Respondent. Date Of Concluding The Hearing : 03.07.2024 Date Of Pronouncing The Order : 08.07.2024 Order Per Manish Borad: All These Captioned Appeals Filed By The Assessee Pertaining To The Assessment Years (In Short “Ay”) 2016-17 To 2019-20 Are Directed Against The Separate Orders Passed U/S 250 Of The Income Tax Act, 1961 (In Short The “Act”) By Ld. Commissioner Of Income-Tax, Appeal, National Faceless Appeal Centre (Nfac), Delhi [In Short Ld. “Cit(A)”] Dated 10.02.2023 Arising Out Of The Assessment Order U/S 237 Of The Act By Acit, Circle-12(2), Kolkata Dated 26.06.2019 (For Ays 2016-17, 2017-18 & 2019-20), 28.06.2019 (For Ay 2018-19) Respectively. Since Grounds Are Common & Facts Are Identical, Except Variance In Amount, We Dispose Of All The Appeals By This Consolidated Order

Section 115Section 237Section 244ASection 250

passed u/s 250 of the Income Tax Act, 1961 (in short the “Act”) by Ld. Commissioner of Income-tax, Appeal, National Faceless Appeal Centre (NFAC), Delhi [in short ld. “CIT(A)”] dated 10.02.2023 arising out of the assessment order u/s 237 of the Act by ACIT, Circle-12(2), Kolkata

Philips India Ltd, Kolkata vs. ACIT, Kolkata

In the result, all the appeals of the assessee are dismissed

ITA 338/KOL/2023[2016-17]Status: DisposedITAT Kolkata08 Jul 2024AY 2016-17

Bench: Dr. Manish Borad & Shri Pradip Kumar Choubeyi.T.A. Nos.338 To 341/Kol/2023 Assessment Years: 2016-17 To 2019-20 Philips India Ltd ………. Appellant (Pan: Aabcp9487A) Vs. Asstt. Commissioner Of Income Tax, Circle-12(2), Kolkata. ………… Respondent Appearances By: Shri Vishal Jain Ar Appeared For Appellant. Shri P. P. Barman, Addl. Cit, Sr. Dr Appeared For Respondent. Date Of Concluding The Hearing : 03.07.2024 Date Of Pronouncing The Order : 08.07.2024 Order Per Manish Borad: All These Captioned Appeals Filed By The Assessee Pertaining To The Assessment Years (In Short “Ay”) 2016-17 To 2019-20 Are Directed Against The Separate Orders Passed U/S 250 Of The Income Tax Act, 1961 (In Short The “Act”) By Ld. Commissioner Of Income-Tax, Appeal, National Faceless Appeal Centre (Nfac), Delhi [In Short Ld. “Cit(A)”] Dated 10.02.2023 Arising Out Of The Assessment Order U/S 237 Of The Act By Acit, Circle-12(2), Kolkata Dated 26.06.2019 (For Ays 2016-17, 2017-18 & 2019-20), 28.06.2019 (For Ay 2018-19) Respectively. Since Grounds Are Common & Facts Are Identical, Except Variance In Amount, We Dispose Of All The Appeals By This Consolidated Order

Section 115Section 237Section 244ASection 250

passed u/s 250 of the Income Tax Act, 1961 (in short the “Act”) by Ld. Commissioner of Income-tax, Appeal, National Faceless Appeal Centre (NFAC), Delhi [in short ld. “CIT(A)”] dated 10.02.2023 arising out of the assessment order u/s 237 of the Act by ACIT, Circle-12(2), Kolkata

Sulekha.Com New Media Private Limited, Chennai vs. DCIT TDS Circle 3(1), Chennai

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

ITA 1325/CHNY/2023[2021-22]Status: DisposedITAT Chennai08 Jul 2024AY 2021-22

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.1322, 1323, 1324 & 1325/Chny/2023 (िनधा"रणवष" / Assessment Years: 2018-19, 2019-20, 2020-21 & 2021-2022) Sulekha.Com New Media Private Vs. The Deputy Commissioner Of Limited, Income Tax, 2Nd Floor Campus, Tds Circle 3(1) 1A Rmz Millenia Business Park, Chennai. 143, Dr. Mgr Main Road, Perungudi, Kandanchavadi, Chennai 600 096. [Pan: Aadcm 6938R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. V. Ravichandran, C.A., ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 08.07.2024 घोषणा क" तार"ख /Date Of Pronouncement : 08.07.2024 आदेश / O R D E R Per Manu Kumar Giri () This Bunch Of Four Appeals Being Ita Nos.1322-1325/Chny/2023 Filed By The Assessee Sulekha.Com New India Private Limited Are Directed Against Separate Orders Of Even Date 27.09.2023 Passed By The Learned Commissioner Of 2 Ita Nos.1322-1325/Chny/2023

For Appellant: Shri. V. Ravichandran, C.AFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 194JSection 201(1)

even date 27.09.2023 passed by the learned Commissioner of 2 ITA Nos.1322-1325/Chny/2023 Income Tax (Appeals) [‘CIT(A)’ in short], National Faceless Appeal Centre (NFAC), Delhi for the assessment years 2018-19 to 2021-22. 2. The assessee has raised common grounds of appeal for all four assessment years, therefore

Sulekha.Com New Media Private Limited, Chennai vs. DCIT TDS Circle 3(1), Chennai

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

ITA 1324/CHNY/2023[2020-21]Status: DisposedITAT Chennai08 Jul 2024AY 2020-21

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.1322, 1323, 1324 & 1325/Chny/2023 (िनधा"रणवष" / Assessment Years: 2018-19, 2019-20, 2020-21 & 2021-2022) Sulekha.Com New Media Private Vs. The Deputy Commissioner Of Limited, Income Tax, 2Nd Floor Campus, Tds Circle 3(1) 1A Rmz Millenia Business Park, Chennai. 143, Dr. Mgr Main Road, Perungudi, Kandanchavadi, Chennai 600 096. [Pan: Aadcm 6938R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. V. Ravichandran, C.A., ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 08.07.2024 घोषणा क" तार"ख /Date Of Pronouncement : 08.07.2024 आदेश / O R D E R Per Manu Kumar Giri () This Bunch Of Four Appeals Being Ita Nos.1322-1325/Chny/2023 Filed By The Assessee Sulekha.Com New India Private Limited Are Directed Against Separate Orders Of Even Date 27.09.2023 Passed By The Learned Commissioner Of 2 Ita Nos.1322-1325/Chny/2023

For Appellant: Shri. V. Ravichandran, C.AFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 194JSection 201(1)

even date 27.09.2023 passed by the learned Commissioner of 2 ITA Nos.1322-1325/Chny/2023 Income Tax (Appeals) [‘CIT(A)’ in short], National Faceless Appeal Centre (NFAC), Delhi for the assessment years 2018-19 to 2021-22. 2. The assessee has raised common grounds of appeal for all four assessment years, therefore

Sulekha.Com New Media Private Limited, Chennai vs. DCIT TDS Circle 3(1) Chennai, Chennai

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

ITA 1323/CHNY/2023[2019-20]Status: DisposedITAT Chennai08 Jul 2024AY 2019-20

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.1322, 1323, 1324 & 1325/Chny/2023 (िनधा"रणवष" / Assessment Years: 2018-19, 2019-20, 2020-21 & 2021-2022) Sulekha.Com New Media Private Vs. The Deputy Commissioner Of Limited, Income Tax, 2Nd Floor Campus, Tds Circle 3(1) 1A Rmz Millenia Business Park, Chennai. 143, Dr. Mgr Main Road, Perungudi, Kandanchavadi, Chennai 600 096. [Pan: Aadcm 6938R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. V. Ravichandran, C.A., ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 08.07.2024 घोषणा क" तार"ख /Date Of Pronouncement : 08.07.2024 आदेश / O R D E R Per Manu Kumar Giri () This Bunch Of Four Appeals Being Ita Nos.1322-1325/Chny/2023 Filed By The Assessee Sulekha.Com New India Private Limited Are Directed Against Separate Orders Of Even Date 27.09.2023 Passed By The Learned Commissioner Of 2 Ita Nos.1322-1325/Chny/2023

For Appellant: Shri. V. Ravichandran, C.AFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 194JSection 201(1)

even date 27.09.2023 passed by the learned Commissioner of 2 ITA Nos.1322-1325/Chny/2023 Income Tax (Appeals) [‘CIT(A)’ in short], National Faceless Appeal Centre (NFAC), Delhi for the assessment years 2018-19 to 2021-22. 2. The assessee has raised common grounds of appeal for all four assessment years, therefore

Sulekha.Com New Media Private Limited, Chennai vs. DCIT TDS Circle 3(1), Chennai

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

ITA 1322/CHNY/2023[2018-19]Status: DisposedITAT Chennai08 Jul 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.1322, 1323, 1324 & 1325/Chny/2023 (िनधा"रणवष" / Assessment Years: 2018-19, 2019-20, 2020-21 & 2021-2022) Sulekha.Com New Media Private Vs. The Deputy Commissioner Of Limited, Income Tax, 2Nd Floor Campus, Tds Circle 3(1) 1A Rmz Millenia Business Park, Chennai. 143, Dr. Mgr Main Road, Perungudi, Kandanchavadi, Chennai 600 096. [Pan: Aadcm 6938R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. V. Ravichandran, C.A., ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 08.07.2024 घोषणा क" तार"ख /Date Of Pronouncement : 08.07.2024 आदेश / O R D E R Per Manu Kumar Giri () This Bunch Of Four Appeals Being Ita Nos.1322-1325/Chny/2023 Filed By The Assessee Sulekha.Com New India Private Limited Are Directed Against Separate Orders Of Even Date 27.09.2023 Passed By The Learned Commissioner Of 2 Ita Nos.1322-1325/Chny/2023

For Appellant: Shri. V. Ravichandran, C.AFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 194JSection 201(1)

even date 27.09.2023 passed by the learned Commissioner of 2 ITA Nos.1322-1325/Chny/2023 Income Tax (Appeals) [‘CIT(A)’ in short], National Faceless Appeal Centre (NFAC), Delhi for the assessment years 2018-19 to 2021-22. 2. The assessee has raised common grounds of appeal for all four assessment years, therefore

Shri. Rafeeq Ismailsab Bairakdar, Mudhol vs. Income Tax Officer, Ward-1, Tps, Bagalkote

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

ITA 612/BANG/2024[2018-19]Status: DisposedITAT Bangalore08 Jul 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Keshav Dubeyrafeeq Ismailsab Bairakdar The Income Tax Officer Cts Yadawad Cross Ward 1 & Tps Lokapur Mudhol Vs. Aayakar Bhavan Mudhol 587313 Sector No. 24, Navanagar Pan – Ayspb5817A Bagalkot 587102 (Appellant) (Respondent) Assessee By: Shri Saidappa B. Gadadi, Ca Revenue By: Shri Guru Kumar S., Addl Cit-Dr Date Of Hearing: 28.05.2024 Date Of Pronouncement: 08.06.2024 O R D E R Per: Keshav Dubey, J.M. This Appeal At The Instance Of The Assessee Is Directed Against Din & Order No. Itba/Nfac/S/250/2023-24/1060531591(1) Of The National Faceless Appeal Centre, Delhi (Cit(A)) Dated 06.02.2024 Under Section 250 Of The Income Tax Act, 1961 (The Act) For Assessment Year (Ay) 2018-19. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “1. The Hon'Ble Cit (Appeals) Being A Quasi-Judicial Authority Has Failed Verify The Loan Taken From Shri Aslam I Bairkadar As In The Appellate Order The Learned Cit(A) Has Reiterated The Name Of Appellant Only It Shows That Order Has Been Passed In Hurry Burry Manner Without Going Into Detailed Verification & Simply Stated Assessee Has Submitted Only Icici Bank Account. 2. The Hon'Ble Cit(Appeals) Has Erred In Not Giving Reasonable Opportunity Of Being Heard While Confirming The Additions As Every Time The Learned Cit(A) Has Asked "In Support Of Your

For Appellant: Shri Saidappa B. Gadadi, CAFor Respondent: Shri Guru Kumar S., Addl CIT-DR
Section 133(6)Section 250Section 37Section 44ASection 68

IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “A” BENCH, BENGALURU Before Shri Chandra Poojari, Accountant Member and Shri Keshav Dubey