← All Phrases

“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

Shiv Charan H.No.640 Sarswati Mohalla Mustafabad Yamunanagar, Yamunanagar vs. The Income Tax Officer Ward-4, Yamunanagar, Yamunananagar

In the result, the appeal is dismissed

ITA 685/CHANDI/2023[2012-2013]Status: DisposedITAT Chandigarh04 Jul 2024AY 2012-2013

Bench: Dr Krinwant Sahay & Shri Paresh M. Joshiआयकर अपील सं./ Ita No. 685/Chd/2023 "नधा"रण वष" / Assessment Year: 2012-13 Shiv Charan, Vs. The Ito, बनाम Ward-1, H.No. 640, Sarswati Yamunanagar Mohalla Mustafabad Yamunanagar "थायी लेखा सं./Pan No: Ahwpc0128J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Shri Rahul Sohu, Jcit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 02.07.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 04.07.2024 आदेश/Order

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rahul Sohu, JCIT, Sr. DR
Section 147Section 250Section 253

Assessee has raised following Grounds of appeal in Form No. 36 before us. 1. That the Ld. Commissioner of Income Tax (Appeal) NFAC has erred in passing the ex-parte order and, thereafter, confirming the addition as made by the Ld. Assessing Officer. 1. That the notice of hearing ... That on account of above/facts as per ground No.2 the assessee was prevented by reasonable/sufficient cause in not appearing before the Ld. CIT(A) NFAC. 3. That further, the Ld. CIT (A) has erred in not deciding the appeal on merits on the basis of facts on record and, thus

The Barot Co-Operative Multipurpose Society Limited, Mandi vs. Income Tax Officer, Mandi

The appeal of the Assessee is allowed for statistical purposes

ITA 671/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh04 Jul 2024AY 2017-18

Bench: Dr Krinwant Sahay & Shri Paresh M. Joshiआयकर अपील सं./ Ita No. 671/Chd/2023 "नधा"रण वष" / Assessment Year: 2017-18 The Barot Cooperative Vs. The Ito, बनाम Mandi Multipurpose Society Limited, Mandi, Himachal Pradesh 176120 "थायी लेखा सं./Pan No: Aacat9554D अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Ashwani Kumar, Ca राज"व क" ओर से/ Revenue By : Shri Rahul Sohu, Jcit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 01.07.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 04.07.2024 आदेश/Order

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Rahul Sohu, JCIT, Sr. DR
Section 133(6)Section 142(1)Section 143(3)Section 148Section 151(2)Section 250Section 253

before us. 1. That order passed u/s 250 of the Income Tax Act, 1961 by the Learned Commissioner of Income Tax (Appeals), NFAC. Delhi is against law and facts on the file in as much as NFAC was not justified to uphold the action of the Learned Assessing Officer ... making an addition of Rs. 48,95,755/- on account of cash deposited in the bank account by the said society. 2. That the NFAC was not justified to dismiss the appeal in-limini and without providing any opportunity to the appellant on the ground that the appellant

Shiva Pharmachem Limited, Vadodara vs. Deputy Commissioner of Income Tax, Circle 2(1)(1), Vadodara

In the result, the appeal of the Assessee is allowed

ITA 698/AHD/2023[2021-2022]Status: DisposedITAT Ahmedabad04 Jul 2024AY 2021-2022

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2021-22 Shiva Pharmachem Limited The Dy.Cit Shiva 12Th Floor, Vs Circle-2(1)91) Opp. Tricolour Hospital Vadodara Genda Circle, Vadodara-390 023 (Gujarat) Pan: Aajcs 3940 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ar Revenue By : Shri Sudhakar Verma, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 01/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 04/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal By Assessee Is Filed Against The Order Of Commissioner Of Income Tax (Appeals) – National Faceless Appeal Centre – Delhi [Hereinafter Referred To As “The Ld.Cit(A)”] Passed On 24/07/2023 U/S. 250 Of The Income Tax Act,1961 (Hereinafter Referred To As “The Act”) Instituted Against The Order Dated 19/12/2022 Passed By The Assistant Director Of Income Tax, Cpc, Under Section 154 Of The Income-Tax Act, 1961, For The Assessment Year (Ay) 2021-22. Facts Of The Case: Shiva Pharmachem Liimited Vs. The Dcit Asst. Year 2021-22:

For Appellant: Shri Sunil Talati, ARFor Respondent: Shri Sudhakar Verma, Sr.DR
Section 154Section 230Section 250

appeal before us with following grounds of appeal: “The appellant being dissatisfied with the order passed by the learned Commissioner of Income Tax (Appeals), NFAC, u/s 250 of the Act, dated 24/07/2023, presents this appeal against the said order on the following amongst other grounds: 1. The order passed ... provisions of the Act and without considering the written submission of the appellant and therefore be quashed. 2. i) The learned CIT(A), NFAC has erred in confirming the addition made by the CPC, Income Tax department on account of not granting credit of TDS/TCS amounting

Assistant Commissioner of Income-Tax, Circle 2(1)(1), Vadodara vs. Gujarat Insecticides Limited, Ankleshwar

Appeal is dismissed

ITA 1035/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad04 Jul 2024AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2015-16 The Asstt.Commissioner Of Gujarat Insecticides Limited Income Tax Vs Plot No.805/806, Gidc Estate Circle-2(1)(1) Ankleshwar Vadodara Bharuch – 393 002 Pan: Aaacg 8436 D अपीलाथ"/ (Appellant) … "" यथ"/ (Respondent) Assessee By : Ms. Arti Shah, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 04/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Filed By The Revenue Is Against The Order Of The Ld.Commissioner Of Income Tax (Appeals) – National Faceless Appeal Centre (Nfac), Delhi (Hereinafter Referred To As “The Ld.Cit(A)”) Dated 19/10/2023, Arising Out Of An Appeal Filed By Assessee Against The Order Of Assessing Officer (Hereinafter Referred To As “Ao”) Passed U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year (Ay) 2015-16. Facts Of The Case: The Acit Vs. Gujarat Insecticides Ltd. Asst. Year : 2015-16

For Appellant: Ms. Arti Shah, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 143(3)Section 31Section 32(1)(ia)

MAHADEOKAR, AM: This appeal filed by the Revenue is against the order of the Ld.Commissioner of Income Tax (Appeals) – National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as “the Ld.CIT(A)”) dated 19/10/2023, arising out of an appeal filed by assessee against the order of Assessing Officer (hereinafter referred ... अपीलाथ" / The Appellant 2. ""यथ" / The Respondent. 3. संबं"धत आयकर आयु"त / Concerned CIT 4. आयकर आयु"त ( अपील ) / The CIT(A) - (NFAC), Delhi 5. "वभागीय ""त"न"ध , आयकर अपील"य अ"धकरण , राजोकट/DR,ITAT, Ahmedabad, 6. गाड" फाईल /Guard file. आदेशानुसार/ BY ORDER, स"या"पत