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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

Vivek Prahladbhai Patel, Vadodara vs. The Income Tax Officer, Ward-4(1)(10), Vadodara

The appeal of the assessee is allowed

ITA 370/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad31 May 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2017-18 Vivek Prahladbhai Patel The Income Tax Officer, B-302, Balaji Greens, Vs Ward-4(1)(10), B/H Sitaram Complex, Chhani- Vadodara Canal, Vadodara-391740 Gujarat Pan: Babpp7859 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Jigar Adhyaru, Ca Revenue By : Shri N.J. Vyas, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 16/05/2024 घोषणा क" तार"ख /Date Of Pronouncement: 31/05/2024 आदेश/O R D E R Per Makarand V. Mahadeokarthis Appeal By The Assessee Is Directed Against The Order Of The Additional/Joint Commissioner Of Income Tax (Appeals)-1 Visakapatnam (Hereinafter Referred As “Cit(A)”), Dated 5-1-2024, For The Assessment Year2017-18, Whereby The Cit(A) Upheld The Addition Made By The Assessing Officer (Hereinafter Referred As “Ao”) Under Section 69A Of The Income Tax Act, 1961 (Hereinafter Referred As “The Act”). Vivek Prahladbhai Patel Vs. Ito Asst. Year : 2017-18

For Appellant: Shri Jigar Adhyaru, CAFor Respondent: Shri N.J. Vyas, Sr.DR
Section 69A

अपीलाथ" / The Appellant 2. ""यथ" / The Respondent. संबं"धत आयकर आयु"त / Concerned CIT 3. 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

Chirag Balkrishna Patel, Panchmahal vs. The Income Tax Officer, Ward-1 (Previously Ward-3(1)(2) Vadodara), Godhra

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

ITA 283/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad31 May 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2017-18 Chirag Balkrishna Patel Income Tax Officer, 15, Adarsh Society, Vs Ward-1, Godhra Vadodara Road, (Previous, Ito, Ward-3(1)(2), Halol, 389350 Vadodra) Gujarat Pan: Butpp1753 K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Jigar Adhiyaru, Ar Revenue By : Shri N.J. Vyas, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 16/05/2024 घोषणा क" तार"ख /Date Of Pronouncement: 31/05/2024 आदेश/O R D E R Per Makarand V. Mahadeokarthis Appeal Is Filed By The Assessee Against The Order Dated 31-10-2023 Passed By The Commissioner Of Income Tax (Appeals) – [National Faceless Appeal Centre (Nfac)] (Hereinafter Referred As “Cit(A)”) Which Was Preferred By The Assessee Against The Order Passed By The Assessing Officer (Hereinafter Referred As “The Ao”) Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As “The Act”).

For Appellant: Shri Jigar Adhiyaru, ARFor Respondent: Shri N.J. Vyas, Sr.DR
Section 143(3)Section 69A

filed by the assessee against the order dated 31-10-2023 passed by the Commissioner of Income Tax (Appeals) – [National Faceless Appeal Centre (NFAC)] (hereinafter referred as “CIT(A)”) which was preferred by the assessee against the order passed by the Assessing Officer (hereinafter referred as “the AO”) under section ... अपीलाथ" / The Appellant 1. ""यथ" / The Respondent. 2. संबं"धत आयकर आयु"त / Concerned CIT 3. आयकर आयु"त ( अपील ) 4. / The CIT(A)- (NFAC), Delhi "वभागीय ""त"न"ध , आयकर अपील"य अ"धकरण , राजोकट/DR,ITAT, Ahmedabad, 5. गाड" फाईल /Guard file. 6. आदेशानुसार/ BY ORDER, स"या

Fatehsinh Udesinh Parmar, at. Dena, Vadodara vs. Income Tax Officer, Income Tax Officer Ward

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

ITA 772/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad31 May 2024AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year: 2015-16 Fatehsinh Udesinh Parmar, The Income Tax Officer, At. Dena Para, Vs Ward-3(1)(4), Hami Dena Road, Vadodara Vadodara-390022 Gujarat Pan: Awwpp2183 M अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Anil B Thakkar, Ar Revenue By : Shri N.J. Vyas, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 15/05/2024 घोषणा क" तार"ख /Date Of Pronouncement: 31/05/2024 आदेश/O R D E R Per Makarand V. Mahadeokarthis Appeal Is Filed By The Assessee As Against The Order Dated 4-8-2023 Passed By The Commissioner (Appeals), National Faceless Appeal Centre, Delhi, (Hereinafter Referred To As 'Nfac'), Dismissing The Appeal Against The Order Penalty Passed By The Assessing Officer (Hereinafter Referred As “Ao”) Under Section 271(1)(B) Of The Income Tax Act, 1961 (Hereinafter Referred To As 'The Act') Relating To The Assessment Year (A.Y) 2015-16. Fatehsinh Udesinh Parmar Vs. Ito Asst. Year: 2015-16

For Appellant: Shri Anil B Thakkar, ARFor Respondent: Shri N.J. Vyas, Sr.DR
Section 142(1)Section 144Section 147Section 148Section 271(1)(b)Section 273B

assessee as against the order dated 4-8-2023 passed by the Commissioner (Appeals), National Faceless Appeal Centre, Delhi, (hereinafter referred to as 'NFAC'), dismissing the appeal against the order penalty passed by the Assessing Officer (hereinafter referred as “AO”) under section 271(1)(b) of the Income ... assessee filed appeal before the learned Commissioner (Appeals)/NFAC. Same facts, as put forward before the AO were reiterated by the assessee before NFAC. The Fatehsinh Udesinh Parmar vs. ITO Asst. Year: 2015-16 3 explanation offered were not accepted by NFAC and dismissed the appeal of the assessee confirming

Vasudev Yashwant Abhyankar, Raigad vs. ITO, Ward-4, Panvel

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

ITA 663/PUN/2024[2014-15]Status: DisposedITAT Pune31 May 2024AY 2014-15

Bench: Shri Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.663/Pun/2024 िनधा"रण वष" / Assessment Year : 2014-15 Vasudev Yashwant Vs. Ito, Ward-4, Panvel. Abhyankar, Jambhulpada, Sudhagad Raigad- 410205. Pan : Acypa1203H Appellant Respondent Assessee By : None Revenue By : Shri Sourabh Nayak Date Of Hearing : 30.05.2024 Date Of Pronouncement : 31.05.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 03.02.2024 Passed By Ld Cit(A)/Nfac For The Assessment Year 2014-15. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Learned Cit(A)-Nfac Erred On Facts & In Law In Passing An Ex-Parte Order Without Considering The Matter On Its Merits. He Failed To Consider The Submissions Made By Assessee Manually Before The Hon’Ble Cit(A)-2, Thane During The Physical Hearings Before Him On Various Dates. As Such, The Impugned Order Has Been Passed Without Considering The Matter On Its Merits. 2. The Learned Cit(A) Erred On Facts & In Law In Making Addition Of Rs.9,96,500 On Account Of Purchase Of Land For A Consideration Less Than That Of The Value Determined By The Stamp

For Appellant: NoneFor Respondent: Shri Sourabh Nayak
Section 143(2)Section 250(6)Section 43CSection 56(2)(vii)

/NFAC for the assessment year 2014-15. 2. The appellant has raised the following grounds of appeal :- “1. The Learned CIT(A)-NFAC erred on facts and in law in passing an ex-parte order without considering the matter on its merits. He failed to consider the submissions made

Mohana Krishna Agencies, Srikakulam vs. The Income Tax Officer, Ward-1, Srikakulam

In the result, appeal of the assessee is dismissed

ITA 83/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam31 May 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.83/Viz/2024 (निर्धारण वर्ा / Assessment Year : 2017-18) Mohana Krishna Agencies, Vs. The Income Tax Officer, Srikakulam. Ward-1, Pan: Aavfm 0565B Srikakulam. (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Smt. A. Aruna, Ar प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुिवधई की तधरीख / Date Of Hearing : 21/05/2024 घोर्णध की तधरीख/Date Of : 31/05/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Smt. A. Aruna, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 131Section 133(6)Section 139Section 142(1)Section 144Section 270A

filed by the assessee is against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Ld. CIT(A)-NFAC”] in DIN & Order No. ITBA/NFAC/S/250/2023-24/1059541252(1), dated 10/01/2024 arising out of the order passed U/s. 144 of the Income ... 26/12/2019. Aggrieved by the order of the Ld. AO, the assessee filed an appeal before the Ld. CIT(A)-NFAC. 3. On appeal, the Ld. CIT(A)-NFAC, even though the assessee has been given multiple opportunities to substantiate its case, considering no response from the assessee’s side, after