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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

Nivetha, Chennai vs. ITO, Chennai

The appeal stand allowed for statistical purposes

ITA 921/CHNY/2024[2017-18]Status: DisposedITAT Chennai03 Jul 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.921/Chny/2024 (िनधा)रण वष) / Assessment Year: 2017-18) Ms.Nivetha Ito बनाम/ #49/1B, Vadivel Mudaliyar Street, Non-Corporate Ward-7(1) Vs. Ambattur, Chennai-600 053. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Auhpn-5801-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri D. Anand (Advocate)- Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 24-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arise Out Of Order Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 31-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 17-12-2019. The Registry Has Noted Delay Of 2 Days In The Appeal, Which Stands Condoned. 2. In The Assessment Order, Ld. Ao Has Made Addition Of Rs.36.39 Lacs Which Represent Cash Deposits During Demonetization Period. The Ld. Cit(A) Confirmed The Same Since The Assessee Did Not Appear

For Appellant: Shri D. Anand (Advocate)- Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT) -Ld. DR
Section 143(3)

assessee for Assessment Year (AY) 2017-18 arise out of order passed by Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 31-01-2024 in the matter of an assessment framed by Ld. Assessing Officer

Avathan Singaravalli, Pudukkottai vs. ITO Circle 3(1), Trichy

The appeal stand allowed for statistical purposes

ITA 905/CHNY/2024[2016-17]Status: DisposedITAT Chennai03 Jul 2024AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.905/Chny/2024 (िनधा)रण वष) / Assessment Year: 2016-17) Ms. Avathan Singaravalli Acit बनाम/ 90, Agraharam, Rangojibava Street, Circle-3(1) Aranthangi Taluk, Trichy. Vs. Pudukottai Dist – 614 616. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Burps-1859-M (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 : 24-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Confirmation Of Penalty U/S 271(1)(C) For Rs.17.63 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 08-02-2024 In The Matter Of Penalty Levied By Ld. Assessing Officer [Ao] U/S. 271(1)(C) Of The Act On 26-06- 2019. It Could Be Seen That The Appeal Has Been Dismissed By Ld. Cit(A)

For Appellant: Shri S.Sridhar (Advocate)- Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT) -Ld. DR
Section 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 08-02-2024 in the matter of penalty levied by Ld. Assessing Officer