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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

Darpan Kanubhai Shah, Vadodara vs. The Income Tax Officer, Ward-3(1)(4), Vadodara

The appeal of the assessee is allowed for statistical purposes

ITA 123/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad05 Jul 2024AY 2018-19

Bench: Mrs. Annapurna Gupta & Shri T.R. Senthil Kumarआयकर अपील सं / Ita No. 123/Ahd/2024 िनधा"रण वष"/Assessment Year : 2018-19 बनाम बनाम बनाम बनाम Darpan Kanubhai Shah The Income-Tax Officer, C/O. Darpan Travels, Vs. Ward-3(1)(4), Near Ramji Mandir, Vadodara Madanzampa Road, Vadodara-390001 Pan : Agips 3405 P अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) िनधा"रती की ओर से / Assessee By : Shri Samir Parikh, Ar ""थ" की ओर से / Revenue By: Dr. Darsi Suman Ratnam, Cit-Dr सुनवाई की तारीख /Date Of Hearing : 22/04/2024 घोषणा की तारीख /Date Of Pronouncement: 05/07/2024 आदेश/O R D E R Per Annapurna Guptapresent Appeal Has Been Filed By The Assessee Against Order Of The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As "Cit(A)" For Short] Dated 22.11.2023 Passed Under Section 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As "The Act" For Short], For The Assessment Year (Ay) 2018-19. 2. Grounds Raised Are As Under :- “(1) The Learned Cit(Appeal) Is Not Correct In Holding That The Assessee Has Not Filed Return Of Income U/S 148. Consequently The Learned Cit (Appeal) Is Not Correct That The Appeal Is Not Liable To Be Admitted. (Ii) Alternatively Appeal Is Allowed By Set Aside The Order & Matter Referred Back To The Desk Of Hon. Cit For Reconsideration. Darpan Kanubhai Shah Vs. Ito Ay : 2018-19 2

For Appellant: Shri Samir Parikh, ARFor Respondent: Dr. Darsi Suman Ratnam, CIT-DR
Section 147Section 148Section 249(4)Section 249(4)(b)Section 250Section 54B

ACCOUNTANT MEMBER Present appeal has been filed by the assessee against order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as "CIT(A)" for short] dated 22.11.2023 passed under Section 250 of the Income-tax Act, 1961 [hereinafter referred

Seven Energies Limited, Hyderabad vs. Income Tax Officer., Ward-3(1), Hyderabad

In the result, appeal of the assessee is treated as allowed for sta"s"cal purpose

ITA 520/HYD/2024[201718]Status: DisposedITAT Hyderabad05 Jul 2024

Bench: Shri K. Narasimha Charyआ.अपी.सं / Ita No. 520/Hyd/2024 (िनधा"रण वष" / Assessment Year: 2017-18) Seven Energies Limited, Vs. Income Tax Officer Hig 85, Phase 5, Kphb Colony, Ward 3(1) Hyderabad. Telangana – 500085. Hyderabad [Pan:Aaocs4784N] अपीलाथ" / Appellant "" यथ" / Respondent िनधा"रती "ारा/Assessee By: Assessee राज" व "ारा/Revenue By: Shri M Naveen Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement On: 05/07/2024 आदेश / Order Aggrieved By The Order Dated 21/03/2024 Passed By The Learned Commissioner Of Income Tax (Appeals)- Na"Onal Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), In The Case Of Seven Energies Limited (“The Assessee”) For The Assessment Year 2017-18, Assessee Preferred This Appeal. 2. Assessee Is Engaged In The Business Of Solar Power. It Filed Its Return Of Income For The Assessment Year 2017-18 On 6/11/2017 Declaring A Loss Of Rs. 5, 76, 360/-. During Scru"Ny, Learned Assessing Officer Noted That There Were Cash Deposits To The Tune Of Rs. 33.75 Lacs In The Account Of The Assessee During The Mone"Za"On Period. Assessee Explained To The Learned Assessing Officer That During The Month Of April/May, 2016 They Withdrew Certain Amounts To The Tune Of Rs. 45 Lacs, For The Purpose Of Se"Ling Wages & Other Pe"Y Expenditure Which Remained Payable Due

For Appellant: AssesseeFor Respondent: Shri M Naveen Kumar, DR

05/07/2024 आदेश / ORDER Aggrieved by the order dated 21/03/2024 passed by the learned Commissioner of Income Tax (Appeals)- Na"onal Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), in the case of Seven Energies Limited (“the assessee”) for the assessment year 2017-18, assessee preferred this appeal. 2. Assessee

Katta Praveen Kumar, Hyderabad vs. ITO., Ward-7(2), Hyderabad

ITA 511/HYD/2024[2010-2011]Status: DisposedITAT Hyderabad05 Jul 2024AY 2010-2011

Bench: Shri K. Narasimha Charyआ.अपी.सं / Ita No. 511/Hyd/2024 (िनधा"रण वष" / Assessment Year: 2010-11) Shri Katta Praveen Kumar, Vs. Income Tax Officer Hyderabad Ward 7(2) Pan:Ceppk8923P Hyderabad अपीलाथ" / Appellant "" यथ" / Respondent िनधा"रती "ारा/Assessee By: Shri Sashank Dundu, Advocate राज" व "ारा/Revenue By: Shri M Naveen Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement On: 05 /07/2024 आदेश / Order Aggrieved By The Order Dated 02/04/2024 Passed By The Learned Commissioner Of Income Tax (Appeals)- Na"Onal Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), In The Case Of Katta Praveen Kumar (“The Assessee”) For The Assessment Year 2010-11, Assessee Preferred This Appeal. 2. Assessee Is An Individual. According To The Learned Assessing Officer He Along With His Mother & Brother Sold The Property Admeasuring 540 Sq. Yards Under Document No. 2036/2009, Dated 25/6/2009 For A Considera"On Of Rs. 50 Lacs Whereas Even As Per The Sale Deed, The Value Of The Property Sold As Per The State Registra"On Authori"Es Was Rs. 86.70 Lacs. Since The Assessee Did Not File Any Return Of Income, Learned Assessing Officer Issued No"Ce Under Sec"On 148 Of The Income Tax Act, 1961 (For Short “The Act”). Since No"Ce Could Not Be Served, Learned

For Appellant: Shri Sashank Dundu, AdvocateFor Respondent: Shri M Naveen Kumar, DR

/07/2024 आदेश / ORDER Aggrieved by the order dated 02/04/2024 passed by the learned Commissioner of Income Tax (Appeals)- Na"onal Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), in the case of Katta Praveen Kumar (“the assessee”) for the assessment year 2010-11, assessee preferred this appeal. 2. Assessee

Tek Systems Global Services Private Limited, Hyderbad vs. DCIT, Circle-2(1), Hyderbad

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

ITA 487/HYD/2022[2018-19]Status: DisposedITAT Hyderabad05 Jul 2024AY 2018-19

Bench: Shri Laliet Kumar & Shri Manjunatha G.आ.अपी.सं /Ita No.487/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2018-19) Tek Systems Global Vs. Dy. C. I. T. Services (P) Ltd, Circle 2(1) Hyderabad Hyderabad Pan:Aabcf1518Q (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Ms. K. Amulya, Ca रधजस् व द्वधरध/Revenue By:: Shri Jeevan Lal Lavidiya, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 29/05/2024 घोर्णध की तधरीख/Pronouncement: 05/07/2024 आदेश/Order

For Appellant: Ms. K. Amulya, CAFor Respondent: : Shri Jeevan Lal Lavidiya
Section 143(3)Section 144BSection 144C(13)Section 270A

आदेश/ORDER Per Laliet Kumar, J.M This appeal filed by the assessee is directed against the order dated 2.12.2022 of the learned CIT (A)-NFAC Delhi, relating to A.Y.2018-19. 2. The Assessee raised the following grounds: Page 1 of 36 ITA No 487 of 2022 TEK Systems Global Services ... Depreciation disallowed - Rs. 33,46,509/- Total - Rs.30,57,95,254/- 7. Aggrieved with such order of the learned CIT (A) NFAC, the assessee is in appeal before the Tribunal. 7.1 With respect to the grounds related to Document Identification Number (DIN) issue, raised by way of additional grounds