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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

Sri Keshamul Agarwal, East Sikkim vs. ITO, Ward-3(1), Gangtok

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 219/KOL/2024[2017-18]Status: DisposedITAT Kolkata19 Jun 2024AY 2017-18

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 219/Kol/2024 Assessment Year: 2017-2018 Sri Kesharmul Agarwal,…………. …..………..Appellant C/O. M/S. Salarpuria Jajodia & Co., 7, C.R. Avenue, 3Rd Floor, Kolkata-700072 [Pan:Atopa1445Q] -Vs.- Income Tax Officer,…………………………….…Respondent Ward-3(1), Gangtok, Aayakar Bhawan, Bhanupath, While Hall Campus, P.O. Rajbaheri, Gangtok-737101, Sikkim Appearances By: Shri Siddarth Jhajharia, Fca Appeared On Behalf Of The Assessee Shri B.K. Singh, Addl. Cit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : June 18, 2024 Date Of Pronouncing The Order : June 19, 2024 O R D E R

Section 249Section 253Section 3Section 5

appeal before the Tribunal against the order of ld. Commissioner of Income Tax (Appeals), National 1 Sri Kesharmul Agarwal Faceless Appeal Centre (NFAC), Delhi dated 04.10.2023 passed for A.Y. 2017-18. 2. This appeal was presented in the Tribunal on 05.02.2024. The Registry has pointed out that the appeal ... Gangtok, Aayakar Bhawan, Bhanupath, While Hall Campus, P.O. Rajbaheri, Gangtok-737101, Sikkim (3) Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi; (4) CIT- , Kolkata (5) The Departmental Representative; (6) Guard FileBy order

Cook India Medical Devices Private Limited, Chennai vs. DCIT Corp Circle-1(2), Chennai

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 441/CHNY/2024[2016-17]Status: DisposedITAT Chennai19 Jun 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos. 1310 & 1311/Chny/2023 & Ita No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 & 2016-2017) M/S. Cook India Medical Devices Vs. The Deputy Commissioner Of Private Limited, Income Tax, Plot No.22, Sp, 3Rd & 4Th Floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-Vi-Ka Industrial Estate, Guindy, Chennai 600 032. [Pan: Aaccc 7628P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से /Respondent By : Shri. R. Mukundan, Irs, Jcit.

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Mukundan, IRS, JCIT

Cook India Medical Devices Private Limited (‘CIMDPL’/ ‘Appellant’ in short) are directed against the orders of the Ld.Commissioner of Income & ITA No.441/CHNY/2024 Tax(Appeals)(NFAC) Delhi [CIT(A)] of even date 23.09.2023 for Assessment Years (AYs) 2014-15, 2015-16 and dated 26.12.2023 for Assessment Year 2016-17. 2. Grounds ... Years (AYs) 2014-15, 2015-16 and 2016- 17 are as under:- Grounds of appeal for assessment year 2014-2015:- ‘’1. The order of NFAC / CIT(Appeals) is contrary to law, facts and in the circumstances of the case. Recharge Expenses - Rs. 27,85,396/- 2. The NFAC / CIT(Appeals

Cook India Medical Devices Private Limited, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 1311/CHNY/2023[2015-16]Status: DisposedITAT Chennai19 Jun 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos. 1310 & 1311/Chny/2023 & Ita No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 & 2016-2017) M/S. Cook India Medical Devices Vs. The Deputy Commissioner Of Private Limited, Income Tax, Plot No.22, Sp, 3Rd & 4Th Floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-Vi-Ka Industrial Estate, Guindy, Chennai 600 032. [Pan: Aaccc 7628P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से /Respondent By : Shri. R. Mukundan, Irs, Jcit.

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Mukundan, IRS, JCIT

Cook India Medical Devices Private Limited (‘CIMDPL’/ ‘Appellant’ in short) are directed against the orders of the Ld.Commissioner of Income & ITA No.441/CHNY/2024 Tax(Appeals)(NFAC) Delhi [CIT(A)] of even date 23.09.2023 for Assessment Years (AYs) 2014-15, 2015-16 and dated 26.12.2023 for Assessment Year 2016-17. 2. Grounds ... Years (AYs) 2014-15, 2015-16 and 2016- 17 are as under:- Grounds of appeal for assessment year 2014-2015:- ‘’1. The order of NFAC / CIT(Appeals) is contrary to law, facts and in the circumstances of the case. Recharge Expenses - Rs. 27,85,396/- 2. The NFAC / CIT(Appeals

Cook India Medical Devices Private Limited, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 1310/CHNY/2023[2014-15]Status: DisposedITAT Chennai19 Jun 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos. 1310 & 1311/Chny/2023 & Ita No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 & 2016-2017) M/S. Cook India Medical Devices Vs. The Deputy Commissioner Of Private Limited, Income Tax, Plot No.22, Sp, 3Rd & 4Th Floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-Vi-Ka Industrial Estate, Guindy, Chennai 600 032. [Pan: Aaccc 7628P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से /Respondent By : Shri. R. Mukundan, Irs, Jcit.

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Mukundan, IRS, JCIT

Cook India Medical Devices Private Limited (‘CIMDPL’/ ‘Appellant’ in short) are directed against the orders of the Ld.Commissioner of Income & ITA No.441/CHNY/2024 Tax(Appeals)(NFAC) Delhi [CIT(A)] of even date 23.09.2023 for Assessment Years (AYs) 2014-15, 2015-16 and dated 26.12.2023 for Assessment Year 2016-17. 2. Grounds ... Years (AYs) 2014-15, 2015-16 and 2016- 17 are as under:- Grounds of appeal for assessment year 2014-2015:- ‘’1. The order of NFAC / CIT(Appeals) is contrary to law, facts and in the circumstances of the case. Recharge Expenses - Rs. 27,85,396/- 2. The NFAC / CIT(Appeals