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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

Thimmichetty Chinnaraju, Krishnagiri vs. ITO, Ward-1(1), Krishnagiri

The appeal stand allowed for statistical purposes

ITA 777/CHNY/2024[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.777/Chny/2024 (िनधा*रण वष* / Assessment Year: 2017-18) Dr.Thimmichetty Chinnaraju Ito बनाम/ 52, Karunalayaa, Ram Nagar, Ward-1(1) Vs. Kumarasamipatti, Salem-636 007. Krishnagiri. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abxpc-9940-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S.Sridhar(Advocate) (Erode)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 22-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Ex-Parte Order Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 09-10-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 Of The Act On 09- 12-2019. The Assessee Has Failed To Appear Before Any Of Lower Authorities. The Registry Has Noted A Delay Of 108 Days In The Appeal, Which Stand Condoned.

For Appellant: Shri S.Sridhar(Advocate) (Erode)-Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT) -Ld. DR
Section 144

Assessment Year (AY) 2017-18 arises out of an ex-parte order passed by Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 09-10-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis

Somugounder Mohan, Salem vs. ITO, Ward-1(6), Salem

The appeal stand allowed for statistical purposes

ITA 333/CHNY/2024[2011-12]Status: DisposedITAT Chennai03 Jun 2024AY 2011-12

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.333/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) Shri Somugounder Mohan Ito बनाम/ 37/10, Therku Mettu, Veerakanoor, Ward-1(6), Vs. Gangavalli Taluk, Salem-636 116. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Apcpm-3636-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S.Sridhar (Advocate) (Erode)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 22-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 30-01-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 R.W.S 147 Of The Act On 26- 12-2019. 2. The Registry Has Noted A Delay Of 312 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Affidavit Of The Assessee. Considering The Contents Of Affidavit & Period

For Appellant: Shri S.Sridhar (Advocate) (Erode)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT) -Ld. DR
Section 144

assessee for Assessment Year (AY) 2011-12 arises out of an order passed by Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 30-01-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis

Chinnasamy Lalithamani, Namakkal vs. ITO, Ward-1, Tiruchengode

The appeal stand allowed for statistical purposes

ITA 308/CHNY/2024[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.308/Chny/2024 (िनधा*रण वष* / Assessment Year: 2017-18) Mrs. Chinnasamy Lalithamani Ito 3-10A, Thirunagar Colony 1St Street, बनाम/ Ward-1, Karuveppampatty Post, Tiruchengode. Vs. Tiruchengode Tk, Namakkal-637 304. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahdpl-7115-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S.Sridhar (Advocate) (Erode)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 22-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Ex-Parte Order Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 16-08-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 Of The Act On 25- 09-2019. 2. The Registry Has Noted Delay Of 110 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Affidavit Of The Assessee. Considering The Contents Of Affidavit & Period

For Appellant: Shri S.Sridhar (Advocate) (Erode)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT) -Ld. DR
Section 144Section 69A

Assessment Year (AY) 2017-18 arises out of an ex-parte order passed by Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 16-08-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis

Annai Velankanni Educational and Social Society, Cuddalore vs. DCIT (Exemptions), Chennai

The appeal stand allowed

ITA 1278/CHNY/2024[2018-19]Status: DisposedITAT Chennai03 Jun 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1278/Chny/2024 (िनधा*रण वष* / Assessment Year: 2018-19) & 2. Stay Application No.25/Chny/2024 (In Ita No.1278/Chny/2024) (िनधा*रण वष* / Assessment Year: 2018-19) Annai Velankanni Educational & Dcit (Exemptions) बनाम/ Social Society Chennai-34. Angucherry Palayam, Panruti Vs. Cuddalore-607 106. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabta-9910-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. N.V. Lakshmi (Advocate)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 22-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 15-03-2024 In The Matter Of Penalty Levied By Ld. Assessing Officer [Ao] Of Rs.41.40 Lacs U/S 270A Of The Act Allegedly For Under-Reporting Of Income Vide Order Dated 26-

For Appellant: Ms. N.V. Lakshmi (Advocate)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT) -Ld. DR
Section 11Section 12ASection 270(9)Section 270A

Accountant Member) 1. Aforesaid appeal by assessee arises out of an order passed by Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 15-03-2024 in the matter of penalty levied by Ld. Assessing Officer [AO] of Rs.41.40 Lacs u/s 270A

Assisstant Commissioner of Income Tax, International Taxation, Madurai vs. Veeranan Ramu, Madurai

ITA 877/CHNY/2023[2016-17]Status: DisposedITAT Chennai03 Jun 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.876/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.877/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2016-17 Acit Shri Veeranan Ramu बनाम/ International Taxation, 1/427, Vellalur Village, Madurai. Vellalur, Melur Taluk Vs. Madurai-625 105. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Ayfpr-6051-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr " थ"कीओरसे/Respondent By : Shri Y. Sridhar (Ca)- Ld.Ar सुनवाई की तारीख/Date Of Hearing : 18-04-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Clement Ramesh Kumar (CIT)-Ld. DRFor Respondent: Shri Y. Sridhar (CA)- Ld.AR
Section 147Section 271(1)(c)Section 56(2)(vii)

No.876/Chny/2023 for Assessment Year (AY) 2016-17 arises out of an order passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 02-06-2023 in the matter of an assessment framed by Ld. AO u/s 147 on 31-05-2022. The sole

Assisstant Commissioner of Income Tax, International Taxation, Madurai vs. Veeranan Ramu, Madurai

ITA 876/CHNY/2023[2016-17]Status: DisposedITAT Chennai03 Jun 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.876/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.877/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2016-17 Acit Shri Veeranan Ramu बनाम/ International Taxation, 1/427, Vellalur Village, Madurai. Vellalur, Melur Taluk Vs. Madurai-625 105. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Ayfpr-6051-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr " थ"कीओरसे/Respondent By : Shri Y. Sridhar (Ca)- Ld.Ar सुनवाई की तारीख/Date Of Hearing : 18-04-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Clement Ramesh Kumar (CIT)-Ld. DRFor Respondent: Shri Y. Sridhar (CA)- Ld.AR
Section 147Section 271(1)(c)Section 56(2)(vii)

No.876/Chny/2023 for Assessment Year (AY) 2016-17 arises out of an order passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 02-06-2023 in the matter of an assessment framed by Ld. AO u/s 147 on 31-05-2022. The sole

Deputy Commissioner of Income Tax, Non Corporate Circle 2, Coimbatore vs. Vijayakumar Banumathy, Coimbatore

Appeal stands dismissed

ITA 1268/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1268/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2017-18) Dcit Smt. Vijayakumar Banumathy बनाम Non- Corporate Circle-2 130-B, Cross Cut Road, Gandhipuram / Vs. Coimbatore. Coimbatore-641 012. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agjpb-2250-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.55/Chny/2023 (In Ita No. 1268 /Chny/2023) (िनधा9रण वष9 / Assessment Year: 2017-18) बनाम/ Smt. Vijayakumar Banumathy Dcit 130-B, Cross Cut Road, Vs. Non- Corporate Circle-2 Gandhipuram, Coimbatore-641 012. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agjpb-2250-Q (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Revenue By : Shri Ar V Sreenivasan (Addl.Cit)- Ld. Dr " थ"कीओरसे/ Assessee By : Shri T. Banusekar (Ca)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 01-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri T. Banusekar (CA)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)- Ld. DR
Section 143(3)

revenue for Assessment Year (AY) 2017-18 arises out of an order passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 21-09-2023 in the matter of an assessment framed by the Ld. Assessing Officer [AO] u/s.143