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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

Poonusamy Lakshmi, Erode vs. ITO, Ward 2(5), Erode

ITA 49/CHNY/2024[2011-12]Status: DisposedITAT Chennai05 Jun 2024AY 2011-12

Bench: Shri Mahavir Singh & Shri Jagadishआयकर अपील सं./Ita No.49 /Chny/2024 िनधा8रण वष8 /Assessment Year: 2011-12 Ponnusamy Lakshmi, The Income Tax Officer, 8/1, Kurukku Street, Vs. Ward-2(5), Thirunagar Colony, Erode Rangasamudram, Sathyamangalam, Erode District, Tamilnadu – 638401. [Pan: Agzpl 5169J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथE की ओर से/ Appellant By : Shri T. Banusekar, Advocate GhथE की ओर से /Respondent By : Shri P.Sajit Kumar, Jcit सुनवाई की तारीख/Date Of Hearing : 05.06.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश / O R D E R Per Jagadish, A.M : Aforesaid Appeal Filed By The Assessee Is Against The Order Of Learned Commissioner Of Income Tax, Appeal, National Faceless Appeal Centre (Nfac), Delhi [Hereinafter “Cit(A)”] Dated 20.11.2023 In The Matter Of Assessment Framed By Ld. Assessing Officer [Ao] U/S.143(3) R.W.S 147 Of The Income Tax Act, 1961 (Hereinafter “The Act”) On 11.11.2019. :- 2 -:

For Appellant: Shri T. Banusekar, AdvocateFor Respondent: Shri P.Sajit Kumar, JCIT
Section 143(3)Section 148Section 69

JAGADISH, A.M : Aforesaid appeal filed by the assessee is against the order of Learned Commissioner of Income Tax, Appeal, National Faceless Appeal Centre (NFAC), Delhi [hereinafter “CIT(A)”] dated 20.11.2023 in the matter of assessment framed by Ld. Assessing Officer [AO] u/s.143(3) r.w.s 147 of the Income

K 2087 Vanjipalayam Primary Agricultural Co Operative Credit Society, Tirupur vs. Income Tax Officer, Ward 2(1), Tirupur

ITA 375/CHNY/2024[2018-19]Status: DisposedITAT Chennai05 Jun 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.372 & 375/Chny/2024 िनधा"रण वष"/Assessment Years: 2016-17 & 2018-19 K 2087 Vanjipalayam Primary Vs. The Income Tax Officer, Agricultural Co-Operative Credit Ward 2(1), Society, 3/373, Vanjipalayam Rs, Tirupur. Mangalam Via, Avinashi Taluk, Tirupur 641 663. [Pan: Aaalk1180D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. A. Vijayalakshmi, C.A. ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 30.05.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Against Separate Orders Dated 15.12.2023 Passed By The Ld. Cit(A), National Faceless Appeal Centre [Nfac] Delhi For The Assessment Years 2016-17 & 2018-19. 2. Since The Issue Raised In Both The Appeals Are Similar & Based On Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear Both The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Ms. A. Vijayalakshmi, C.AFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 80P(2)(a)

MEMBER: Both the appeals filed by the assessee are against separate orders dated 15.12.2023 passed by the ld. CIT(A), National Faceless Appeal Centre [NFAC] Delhi for the assessment years 2016-17 and 2018-19. 2. Since the issue raised in both the appeals are similar and based on same

K 2087 Vanjipalayam Primary Agricultural Co Operative Credit Society, Tirupur vs. Income Tax Officer, Ward 2(1), Tirupur

ITA 372/CHNY/2024[2016-17]Status: DisposedITAT Chennai05 Jun 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.372 & 375/Chny/2024 िनधा"रण वष"/Assessment Years: 2016-17 & 2018-19 K 2087 Vanjipalayam Primary Vs. The Income Tax Officer, Agricultural Co-Operative Credit Ward 2(1), Society, 3/373, Vanjipalayam Rs, Tirupur. Mangalam Via, Avinashi Taluk, Tirupur 641 663. [Pan: Aaalk1180D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. A. Vijayalakshmi, C.A. ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 30.05.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Against Separate Orders Dated 15.12.2023 Passed By The Ld. Cit(A), National Faceless Appeal Centre [Nfac] Delhi For The Assessment Years 2016-17 & 2018-19. 2. Since The Issue Raised In Both The Appeals Are Similar & Based On Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear Both The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Ms. A. Vijayalakshmi, C.AFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 80P(2)(a)

MEMBER: Both the appeals filed by the assessee are against separate orders dated 15.12.2023 passed by the ld. CIT(A), National Faceless Appeal Centre [NFAC] Delhi for the assessment years 2016-17 and 2018-19. 2. Since the issue raised in both the appeals are similar and based on same

Subbiah Chandramohan, Pudukottai vs. ITO Ward 1, Pudukottai

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

ITA 346/CHNY/2024[2017-18]Status: DisposedITAT Chennai05 Jun 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.346/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Subbiah Chandramohan, Vs. The Income Tax Officer, Ts No. 4283, East 2Nd Street, Ward 1, Muthamal Apartment, Pudukkottai, Pudukkottai. Pudukkottai 622 001. [Pan: Agepc9323N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Subramanian, Ca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 04.06.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.12.2023 Passed By The Ld. Cit(A) [Nfac], Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 3 Grounds Of Appeal Amongst Which The Only Issue Emanates For Our Consideration Is Whether The Ld. Cit(A) Was Justified In Confirming The Addition Made By The Assessing Officer On Estimating Net Profit At 8% Of The Turnover.

For Appellant: Shri R. Subramanian, CAFor Respondent: Shri AR V Sreenivasan, Addl. CIT

VISWANETHRA RAVI, JUDICIAL MEMBER: This appeal filed by the assessee is directed against the order dated 27.12.2023 passed by the ld. CIT(A) [NFAC], Delhi for the assessment year 2017-18. 2. The assessee raised 3 grounds of appeal amongst which the only issue emanates for our consideration is whether