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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

Lakshmana Perumal Pillai Sivabalan, Chennai vs. DCIT, Non-Corp. Circle-8(1), Chennai

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

ITA 687/CHNY/2024[2018-18]Status: DisposedITAT Chennai12 Jun 2024AY 2018-18

Bench: Shri Mahavir Singhand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 687/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 Shri Lakshmana Perumal Pillai The Deputy Commissioner Sivabalan, Vs. Of Income Tax, A-1-1, Aishwaryam Phase, Non-Corporate Circle-8(1), Dabc Apartments, 4Th Main Road, Chennai. Mogappair East, Chennai – 600 095. Pan: Apups 4256F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Anandh, Advocate ""यथ" क" ओर से/Respondent By : Shri N. Sanjay Gandhi, Jcit सुनवाई क" तारीख/Date Of Hearing : 12.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri S. Anandh, AdvocateFor Respondent: Shri N. Sanjay Gandhi, JCIT
Section 143(3)Section 68

PRESIDENT: This appeal by the assessee is arising out of the order passed of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) in Order No.ITBA/NFAC/S/250/2023- 24/1060615863(1) dated 07.02.2024. The assessment was framed by the Additional/Joint/Deputy/Assistant Commissioner of Income Tax/ Income Tax Officer, National Faceless Assessment ... vide order dated 10.06.2021. 2. The first issue in this appeal of assessee is as regards to the order of the CIT(A)-NFAC confirming the action of the AO in making disallowance of claim of deduction of interest paid on housing loan to the tune of Rs.3

Devasakayam Aangilappalliparipalana Sabai, Madurai vs. ITO, Exemptions Ward, Madurai

In the result, the appeal filed by the assessee is allowed

ITA 399/CHNY/2024[2013-14]Status: DisposedITAT Chennai12 Jun 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.399/Chny/2024 िनधा"रण वष"/Assessment Year: 2013-14 Devasakayam Aangilappalliparipalana Vs. The Income Tax Officer, Sabai, 22, Vilacheri Road, Exemptions Ward, Tirupparankundram, Pasumalai, Madurai. Madurai 625 004. [Pan: Aaatd0964E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Akash, Advocate & Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 05.06.2024 घोषणा की तारीख /Date Of Pronouncement : 12.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 03.01.2024 Passed By The Ld. Cit(A) [Nfac], Delhi For The Assessment Year 2013-14. 2. The Assessee Has Raised 7 Grounds Of Appeal Amongst Which, The Only Effective Issue Arises For Our Consideration Is To Whether The Ld. Cit(A) Was Justified In Confirming The Penalty Imposed By The 2

For Appellant: Shri G. Akash, Advocate &For Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 144Section 148Section 271(1)(b)

VISWANETHRA RAVI, JUDICIAL MEMBER: This appeal filed by the assessee is directed against the order dated 03.01.2024 passed by the ld. CIT(A) [NFAC], Delhi for the assessment year 2013-14. 2. The assessee has raised 7 grounds of appeal amongst which, the only effective issue arises for our consideration

Jagadambal Ramachandran, Hosur vs. ACIT, Circle-1, Hosur

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

ITA 1346/CHNY/2023[2017-18]Status: DisposedITAT Chennai12 Jun 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1346/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 Jagathambal Ramachandran, Vs. The Assistant Commissioner Of 16/4, First Floor, Thimothis Street, Income Tax, Kumarasamypet, Dharmapuri 636 701. Circle I, Hosur. [Pan: Aifpj5376B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Srikrishna, Ca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 05.06.2024 घोषणा की तारीख /Date Of Pronouncement : 12.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.09.2023 Passed By The Ld. Cit(A) [Nfac], Delhi For The Assessment Year 2017-18. 2. The Assessee Has Raised 7 Grounds Of Appeal Amongst Which, The Only Effective Issue Arises For Our Consideration Is To Whether The Ld. Cit(A) Was Justified In Confirming The Order Of The Assessing Officer Without There Being Proper Opportunity To The Assessee In The Given Facts & Circumstances Of The Case.

For Appellant: Shri S. Srikrishna, CAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 69A

VISWANETHRA RAVI, JUDICIAL MEMBER: This appeal filed by the assessee is directed against the order dated 27.09.2023 passed by the ld. CIT(A) [NFAC], Delhi for the assessment year 2017-18. 2. The assessee has raised 7 grounds of appeal amongst which, the only effective issue arises for our consideration