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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

The ACIT, Circle-1(1)(1), Vadodara vs. Radhika Jewellers, Vadodara

In the result, Revenue’s appeal stands dismissed

ITA 201/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2017-18 The Acit Radhika Jewellers Circle-1(1)(1) Vs 14/16, Indrapuri Complex Vadodara New Sama Road, Sama Vadodara – 380 006 (Gujarat) Pan: Aahfr 2958 M अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parma, Ar Revenue By : Shri Nitin Vishnu Kulkarni, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 11/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 13/06/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am:

For Appellant: Shri Tushar Hemani, Sr. Adv. &For Respondent: Shri Nitin Vishnu Kulkarni, Sr.DR
Section 143(3)Section 37(1)Section 68

MAHADEOKAR, AM: This appeal by the Revenue arises against the order of the Ld.Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (NFAC) [hereinafter referred to as “the Ld.CIT(A)”] dated 07-02-2023, for the Assessment Year (AY) 2017-18, wherein the Ld.CIT(A) partly allowed the appeal ... 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

Income Tax Officer, Pandharpur vs. Dhanshri Multi State Co-Operative Credit Society Ltd, Mangalwedha

ITA 463/PUN/2024[2020-21]Status: DisposedITAT Pune13 Jun 2024AY 2020-21

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.463/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 The Income Tax Officer, V Dhanshri Multi State Pandharpur. S Cooperative Society Ltd., Damaji Road, Murlidhar Chow, Mangalwedha, Maharashtra – 413304. Pan: Aabad1879N Appellant/ Revenue Respondent /Assessee Assessee By None Revenue By Shri Arvind Desai – Dr Date Of Hearing 12/06/2024 Date Of Pronouncement 13/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of Ld.Commissioner Of Income-Tax(Appeals)[Nfac] Dated 14.12.2023 For The A.Y.2020-21. The Revenue Has Raised Following Grounds Of Appeal : “1. Cit(A) Failed To Appreciate That Even Otherwise The Assessee Society Is Not Eligible For Deduction U/S.80P(2)(D) Of Act. Sec 80P(2)(D)Of Act Is Applicable To Interest & Dividends Earned From Investments In A Co-Operative Society, Which Is Wholly Deductible In The Hands Of A Co-Operative Society. 2. Cit(A) Failed To Appreciate Provisions Of Section 80P(4). 3.Cit(A) Nfac Failed To Appreciate Dhanshri Multi State Co-Operative Credit Society Ltd.,[R]

Section 2(19)Section 80PSection 80P(1)Section 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the Revenue against the order of ld.Commissioner of Income-tax(Appeals)[NFAC] dated 14.12.2023 for the A.Y.2020-21. The Revenue has raised following grounds of appeal : “1. CIT(A) failed to appreciate that even otherwise the assessee society ... wholly deductible in the hands of a Co-operative Society. 2. CIT(A) failed to appreciate provisions of section 80P(4). 3.CIT(A) NFAC failed to appreciate Dhanshri Multi State Co-operative Credit Society Ltd.,[R] that in landmark judgment pronounced by the Hon’ble Karnataka High Court

Rajendrasinh Dilubha Jadeja, Nashik vs. ACIT, Circle 1, Nashik

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

ITA 395/PUN/2024[2017-18]Status: HeardITAT Pune13 Jun 2024AY 2017-18

Bench: Shri Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.395/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Rajendrasinh Dilubha Vs. Acit, Circle-1, Nashik. Jadeja, Flat No.6, Bhargav Apartment, Gangapur Road, Near Akashwani Tower, Nashik- 422013. Pan : Acupj6683N Appellant Respondent Assessee By : Shri Sanket Joshi Revenue By : Shri Sourabh Nayak Date Of Hearing : 31.05.2024 Date Of Pronouncement : 13.06.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.12.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2017-18. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1] The Learned Cit(A) Erred In Confirming The Disallowance Of Rs.71,90,315 Towards Interest Cost Incurred For Earning Interest Income Credited To Profit & Loss Account Without Appreciating That The Said Disallowance Was Not Justified On Facts & In Law. 2] The Learned Cit(A) Failed To Appreciate That The Fact That The Interest Expenditure Of Rs. 71,90,315 Was Incurred In Respect Of Loans Borrowed For The Purposes Of Earning The Interest Income

For Appellant: Shri Sanket JoshiFor Respondent: Shri Sourabh Nayak
Section 142(1)Section 143(2)Section 144Section 3Section 57

assessee, therefore they could not see the notices & consequently could not reply in support of grounds of appeal before Ld CIT(A)/ NFAC. It was also submitted before us that along with return of income computation of income P&L account & other relevant information was already available which

The Gudivada Co-Op Urban Bank Limited, Gudivada vs. Assitant Commisioner of Income Tax, Vijayawada

In the result, appeal of the assessee is allowed

ITA 3/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam13 Jun 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.03/Viz/2024 (निर्धारणवर्ा/ Assessment Year :2017-18) The Gudivada Co-Operative Urban Vs. Asst. Commissioner Of Bank Limited, Income Tax, Gudivada. Circle-1(1), Pan: Aaaat 2586 R Vijayawada. (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थीकीओरसे/ Appellant By : Sri C. Subrahmanyam, Ar प्रत्यधर्थीकीओरसे/ Respondent By : Dr. Satyasai Rath, Cit-Dr

For Appellant: Sri C. Subrahmanyam, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143(2)Section 143(3)Section 250Section 68

assessee is against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short Ld.CIT(A)-NFAC] in DIN & Order No. ITBA/NFAC/S/250/2023-24/1058150642(1), dated 22/11/2023 arising out of the order passed U/s. 143(3) of the 2 Income Tax Act, 1961 [in short ... r.w.s 115BBE of the Act. Aggrieved by the additions of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A)-NFAC. 3. The Ld. CIT(A)-NFAC, considering the submissions of the assessee, dismissed the appeal. Aggrieved by the order of the Ld. CIT(A)-NFAC