← All Phrases

“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

Assistant Commissioner of Income Tax, Tarabai Park, Kolhapur vs. Kolhapur Zilla Sahakari Dudh Utpadak Sangh Limited, Kolhapur

ITA 301/PUN/2024[2020-21]Status: HeardITAT Pune10 Jun 2024AY 2020-21

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No.0301/Pun/2024 निर्धारण वषा / Assessment Year : 2020-21 Asstt. Commissioner Of Income Tax, Kolhapur . . . . . . . अपीलार्थी / Appellant बिधम / V/S. Kolhapur Zilla Sahakari Dudh Utpadak Sangh Ltd. B-1 Midc, Gokul Shirgaon, Kolhapur-416234 Pan: Aaaak0230D . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Pranjal Phadnis [‘Ld. Ar’] Revenue By : Mr Keyur Patel & Ramnath Murkunde [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 30/05/2024 घोषणा की तारीख / Date Of Pronouncement : 10/06/2024 आदेश / Order Per G. D. Padmahshali, Am; This Appeal Filed U/S 253(2) Of The Income Tax Act [‘The Act’] By The Revenue Challenges The Order Of National Faceless Appeal Centre, Delhi [‘Nfac/Cit(A)’] In Din & Order Itba/Nfac/S/250/2023-24/1058957688(1) Dt. 21/12/2023 Passed U/S 250 Of The Act Which In Turn Arisen Out Of Respective Orders Of Assessment Passed U/S 143(3) R.W.S. 144B Of The Act.

For Appellant: Mr Pranjal Phadnis [‘Ld. AR’]For Respondent: Mr Keyur Patel & Ramnath Murkunde [‘Ld. DR’]
Section 143(2)Section 143(3)Section 250Section 253(2)Section 80GSection 80PSection 80P(2)Section 80P(2)(d)

income of ₹21,03,83,652/- received/earned from Co-operative banks. 2.3 When aforestated disallowances & denial of deduction were assailed in appeal, the Ld. NFAC following judicial precedents laid by Hon’ble Apex Court & High Courts, allowed the appeal on merits. Solitarily aggrieved by allowability of 80P(2)(d) deduction ... business of bank is entirely different from co- operative society as former is regulated by Reserve Bank of India [RBI’]. Per contra, the Ld. NFAC following catena of judicial precedents overturned the denial of deduction vide para 12 as under; 12. Though, the cooperative banks, pursuant to the insertion

Janaki Thangam Educationnel Trust, Chennai vs. ITO (Exemptions) Ward 3, Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 1630/CHNY/2023[2017-18]Status: DisposedITAT Chennai10 Jun 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 1617 & 1630/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 M/S. Janaki Thangam The Income Tax Officer Educational Trust, Vs. (Exemptions), Plot No.9, Sanathana Srinivasa Ward 3, Perumal Koil Street, Chennai. Tnhb Special Scheme, Mogappair West, Chennai – 600 037. Pan: Aaatj 5734C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri G. Seetharaman, Ca Shri B. Gowthaman, Ca ""यथ" क" ओर से/Respondent By : Shri N. Sanjay Gandhi, Jcit सुनवाई क" तारीख/Date Of Hearing : 10.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 10.06.2024

For Appellant: Shri G. Seetharaman, CAFor Respondent: Shri N. Sanjay Gandhi, JCIT
Section 115Section 143(3)Section 147

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 Order No.ITBA/NFAC/S/250/2023- 24/1057534382(1) & 1057536785(1) both dated 31.10.2023. The ITA Nos.1617 & 1630/Chny/2023 assessments for the assessment year 2017-18 were framed ... dated 29.03.2022. 2. The first issue in this appeal of assessee is as regards to the order of CIT(A)-NFAC confirming the action of the AO in making assessment in violation of principles of natural justice. For this, assessee has raised the following grounds:- 1. CIT (A) erred both

Janaki Thangam Educationnel Trust, Chennai vs. ITO (Exemptions) Ward-3, Chenai, Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 1617/CHNY/2023[2017-18]Status: DisposedITAT Chennai10 Jun 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 1617 & 1630/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 M/S. Janaki Thangam The Income Tax Officer Educational Trust, Vs. (Exemptions), Plot No.9, Sanathana Srinivasa Ward 3, Perumal Koil Street, Chennai. Tnhb Special Scheme, Mogappair West, Chennai – 600 037. Pan: Aaatj 5734C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri G. Seetharaman, Ca Shri B. Gowthaman, Ca ""यथ" क" ओर से/Respondent By : Shri N. Sanjay Gandhi, Jcit सुनवाई क" तारीख/Date Of Hearing : 10.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 10.06.2024

For Appellant: Shri G. Seetharaman, CAFor Respondent: Shri N. Sanjay Gandhi, JCIT
Section 115Section 143(3)Section 147

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 Order No.ITBA/NFAC/S/250/2023- 24/1057534382(1) & 1057536785(1) both dated 31.10.2023. The ITA Nos.1617 & 1630/Chny/2023 assessments for the assessment year 2017-18 were framed ... dated 29.03.2022. 2. The first issue in this appeal of assessee is as regards to the order of CIT(A)-NFAC confirming the action of the AO in making assessment in violation of principles of natural justice. For this, assessee has raised the following grounds:- 1. CIT (A) erred both