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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

Bhalagam Naidu Raja, Vellore vs. Iti Ward 3, Vellore

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

ITA 872/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Jun 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 872/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Shri Bhalagam Naidu Raja, The Income Tax Officer, 2/26, Melachakattu, Vs. Ward 3, Kalampathu Latheri, Vellore. Katpadi, Vellore – 632 202. Pan: Anppr 0224B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 24.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.06.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Order No.Itba/Nfac/S/250/2023- 24/1060261821 (1) Dated 30.01.2024. The Assessment Was Framed By The Income Tax Officer, Ward 3, Vellore For The Assessment Year 2017-18 U/S.144 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 14.11.2019. 2. At The Outset, It Is Noticed That The Assessee Has Raised The Ground That The Cit(A)-Nfac Has Violated The Principles Of Natural Justice In Not Allowing Opportunity Of Being Heard To The Assessee & Passing Ex-Parte Order Without Going Into The Merits Of The Case. The Relevant Grounds Raised By The Assessee I.E., Ground Nos. 2 To 4 As Under:- “2. The Nfac Erred In Not Considering The Grounds Set Forth Before The Office Of Commissioner Of Income Tax & Passed An Order U/S.250 Which Violates The Principles Of Natural Justice.

For Appellant: NoneFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 115BSection 142(1)Section 143(1)Section 144Section 249(4)Section 249(4)(b)Section 250Section 68

VICE PRESIDENT: This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in Order No.ITBA/NFAC/S/250/2023- 24/1060261821 (1) dated 30.01.2024. The assessment was framed by the Income Tax Officer, Ward 3, Vellore for the assessment year ... vide order dated 14.11.2019. 2. At the outset, it is noticed that the assessee has raised the ground that the CIT(A)-NFAC has violated the principles of natural justice in not allowing opportunity of being heard to the assessee and passing ex-parte order without going into the merits

P.Srinivasan, Salem vs. ITO, Ward 1(1), Hosur

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

ITA 870/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Jun 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 870/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Shri Ponnusamy Srinivasan, The Income Tax Officer, No.51/19, Venugopalasamy Street, Vs. Ward 1(1), Hosur – 635 109. Hosur. Pan: Gcyps 1607B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri T.S. Subramaniam, Fca ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 24.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.06.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Order No.Itba/Nfac/S/250/2023- 24/1060347000 (1) Dated 30.01.2024. The Assessment Was Framed By The Income Tax Officer, Ward 1, Hosur For The Assessment Year 2017-18 U/S.144 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 29.12.2019. 2. At The Outset, The Ld.Ar For The Assessee Stated That The Order Of Cit(A) Is Ex-Parte & There Is No Adjudication By Cit(A)-Nfac On Merits Of The Case. It Was Stated By Ld.Ar That Even On Jurisdictional Ground On New Issue Of 143(2) Of The Act, The Cit(A)-Nfac Has Not Properly Adjudicated The Issue. On Merits, The Issue Is Addition Made By The Ao Of Unexplained Cash Deposit Added U/S.69A Of The Act & Taxed U/S.115Bbe Of The Act Amounting To Rs.31,13,500/- & Assessing ‘Income From Other Sources’ At Rs.22,97,140/-. The Ld.Ar Stated That The Cit(A)-Nfac Has Given His Adjudication As Under:- 6. Ground No. 6: This Ground Pertains To Legality Of Assessment U/S 144 Without Issuance Of Notice U/S 143(2).

For Appellant: Shri T.S. Subramaniam, FCAFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 115BSection 143Section 143(2)Section 144Section 69A

VICE PRESIDENT: This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in Order No.ITBA/NFAC/S/250/2023- 24/1060347000 (1) dated 30.01.2024. The assessment was framed by the Income Tax Officer, Ward 1, Hosur for the assessment year ... outset, the ld.AR for the assessee stated that the order of CIT(A) is ex-parte and there is no adjudication by CIT(A)-NFAC on merits of the case. It was stated by ld.AR that even on jurisdictional ground on new issue

Krishnasamy Maruthupandian, Virudhunagar vs. ITO, Corp Ward 4, Madurai

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

ITA 863/CHNY/2024[2013-14]Status: DisposedITAT Chennai24 Jun 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 863/Chny/2024 िनधा"रण वष"/Assessment Year: 2013-14 Shri Krishnasamy The Income Tax Officer, Maruthupandian, Vs. Corporate Ward-4, D No.2/6/1531 Asari Colony, Madurai. 4Th Street, Satchiyapuram, Sivakasi, Virudhunagar – 626 124. Pan: Agzpm 0804B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri G. Akash, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 24.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.06.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Order No.Itba/Nfac/S/250/2023- 24/1058168632 (1) Dated 23.11.2023. The Assessment Was Framed By The Addl./Joint/Deputy/Asst. Commissioner Of Income Tax/Income Tax Officer, National Faceless Assessment Centre, Delhi For The Assessment Year 2013-14 U/S.147 R.W.S.144B Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 19.03.2022. 2. The Only Issue In This Appeal Of Assessee Is Against The Order Of Cit(A)-Nfac Confirming The Action Of Ao In Adding The Credits In The Bank Account Amounting To Rs.7,72,83,031/- As Unexplained Money U/S.69A Of The Act By Holding That The Assessee’S Appeal Is Dismissed As Un-Admitted & Infructuous For The Reason That The Assessee Has Not Paid An Amount Equal To The Amount Of Advance Tax In Term Of Section 249(4)(B) Of The Act.

For Appellant: Shri G. Akash, AdvocateFor Respondent: Shri Nilay Baran Som, CIT
Section 147Section 148Section 249(4)(b)Section 69A

VICE PRESIDENT: This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in Order No.ITBA/NFAC/S/250/2023- 24/1058168632 (1) dated 23.11.2023. The assessment was framed by the Addl./Joint/Deputy/Asst. Commissioner of Income Tax/Income Tax Officer, National Faceless ... hereinafter the ‘Act’) vide order dated 19.03.2022. 2. The only issue in this appeal of assessee is against the order of CIT(A)-NFAC confirming the action of AO in adding the credits in the bank account amounting to Rs.7,72,83,031/- as unexplained money u/s.69A

Aa 294 Arulvadi Primary Agricultural Coop Credit Society Limited, Erode vs. The Income Tax Officer, Ward 2(1), Erode

In the result, the three appeals filed by the assessee in ITA

ITA 491/CHNY/2024[2016-17]Status: DisposedITAT Chennai24 Jun 2024AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.: 489, 490 & 491/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 Aa 294 Arulvadi Primary The Income Tax Officer, Agricultural Co-Op Credit Vs. Ward 2(1), Society Ltd., Erode. Arulvadi, Sathyamangalam, Erode – 638 461. Pan: Aacaa 1572C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms.A.Vijayalakshmi, Ca ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 24.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.06.2024 आदेश /O R D E R

For Appellant: Ms.A.Vijayalakshmi, CAFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 147Section 271(1)(b)Section 271(1)(c)Section 271A

VICE PRESIDENT: These appeals by the assessee are arising out of the orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in ITBA/NFAC/S/250/2023-24/1059076449(1) & 1059075043 (1) both dated 26.12.2023 & ITBA/NFAC/S/250 /2023-24/1059109968(1) dated 27.12.2023. The assessment was framed by the Addl./Joint/Deputy/Asst. Commissioner of Income ... assessee drew our attention to Ground No.3 raised by assessee, which is common in all the three appeals, regarding the order of CIT(A)-NFAC not condoning the delay in filing of appeals and dismissing the appeals. Since the assessee has raised common ground in all three appeals

Aa 294 Arulvadi Primary Agricultural Coop Credit Society Limited, Erode vs. Income Tax Officer, Ward 2(1), Erode

In the result, the three appeals filed by the assessee in ITA

ITA 490/CHNY/2024[2016-17]Status: DisposedITAT Chennai24 Jun 2024AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.: 489, 490 & 491/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 Aa 294 Arulvadi Primary The Income Tax Officer, Agricultural Co-Op Credit Vs. Ward 2(1), Society Ltd., Erode. Arulvadi, Sathyamangalam, Erode – 638 461. Pan: Aacaa 1572C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms.A.Vijayalakshmi, Ca ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 24.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.06.2024 आदेश /O R D E R

For Appellant: Ms.A.Vijayalakshmi, CAFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 147Section 271(1)(b)Section 271(1)(c)Section 271A

VICE PRESIDENT: These appeals by the assessee are arising out of the orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in ITBA/NFAC/S/250/2023-24/1059076449(1) & 1059075043 (1) both dated 26.12.2023 & ITBA/NFAC/S/250 /2023-24/1059109968(1) dated 27.12.2023. The assessment was framed by the Addl./Joint/Deputy/Asst. Commissioner of Income ... assessee drew our attention to Ground No.3 raised by assessee, which is common in all the three appeals, regarding the order of CIT(A)-NFAC not condoning the delay in filing of appeals and dismissing the appeals. Since the assessee has raised common ground in all three appeals

Aa 294 Arulvadi Primary Agricultural Coop Credit Society Limited, Erode vs. The Income Tax Officer, Ward 2(1), Erode

In the result, the three appeals filed by the assessee in ITA

ITA 489/CHNY/2024[2016-17]Status: DisposedITAT Chennai24 Jun 2024AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.: 489, 490 & 491/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 Aa 294 Arulvadi Primary The Income Tax Officer, Agricultural Co-Op Credit Vs. Ward 2(1), Society Ltd., Erode. Arulvadi, Sathyamangalam, Erode – 638 461. Pan: Aacaa 1572C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms.A.Vijayalakshmi, Ca ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 24.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.06.2024 आदेश /O R D E R

For Appellant: Ms.A.Vijayalakshmi, CAFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 147Section 271(1)(b)Section 271(1)(c)Section 271A

VICE PRESIDENT: These appeals by the assessee are arising out of the orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in ITBA/NFAC/S/250/2023-24/1059076449(1) & 1059075043 (1) both dated 26.12.2023 & ITBA/NFAC/S/250 /2023-24/1059109968(1) dated 27.12.2023. The assessment was framed by the Addl./Joint/Deputy/Asst. Commissioner of Income ... assessee drew our attention to Ground No.3 raised by assessee, which is common in all the three appeals, regarding the order of CIT(A)-NFAC not condoning the delay in filing of appeals and dismissing the appeals. Since the assessee has raised common ground in all three appeals