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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

Kasthuri, Chennai vs. ITO, Non Corprate Ward-10(2), Chennai

The appeal is dismissed on merits by the Ld

ITA 625/CHNY/2024[2017-18]Status: DisposedITAT Chennai29 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.625/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Kasthuri Vs. The Income Tax Officer, No.5-A, Station Road, Non Corporate Ward 10(2) Villivakkam 600 049. Chennai. Chennai. [Pan: Dhgpk 9969E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. S. Girish Kumar, Advocate ""यथ" क" ओर से /Respondent By : Shri. S. Easwar, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 20.05.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.05.2024 आदेश / O R D E R Per Manu Kumar Giri () This Appeal Filed By The Assessee Is Directed Against The Order No.Itba/Nfac/S 250/2023-24/1058933600 1) Of The Ld. Commissioner Of Income Tax(Appeal)(Nfac) Delhi [Cit(A)] Dated 20.12.2023 For Assessment Year 2017-18. The Assessment Was Framed By The The Income Tax Officer, Non Corporate Ward 10(2) , Chennai Vide Order Dated 26.09.2019. 2. The Registry Has Noted Delay Of 22 Days In Filing The Appeal. Considering The Period Of Delay We Condone The Delay & Admit The Appeal For Adjudication.

For Appellant: Shri. S. Girish Kumar, AdvocateFor Respondent: Shri. S. Easwar, IRS, JCIT
Section 144Section 69A

Member) This appeal filed by the assessee is directed against the order No.ITBA/NFAC/S 250/2023-24/1058933600 1) of the Ld. Commissioner of Income Tax(Appeal)(NFAC) Delhi [CIT(A)] dated 20.12.2023 for Assessment Year 2017-18. The assessment was framed by the The Income Tax Officer, Non Corporate Ward

Arunachalam Associates, Chenniai vs. ITO, Non Corp Ward-15(1), Cennaii

In the result, the appeals in ITA Nos

ITA 606/CHNY/2024[2012-13]Status: DisposedITAT Chennai29 May 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.605/Chny/2024 (िनधा"रणवष" / Assessment Year: 2010-11) Arunachalam, Vs. The Income Tax Officer, 21/3, Old No.43A, Non Corporate Ward 15(1) 2Nd Avenue Road, Chennai 600 034. Indira Nagar, Adyar, Chennai 600 020. [Pan: Adwpa 9208M] आयकरअपील सं./ Assessment Year: 2012-13) (िनधा"रणवष" / Vs. The Income Tax Officer, Arunachalam Associates Non Corporate Ward 15(1) 21/3, Old No.43A, Chennai 600 034. 2Nd Avenue Road, Indira Nagar, Adyar, Chennai 600 020. [Pan: Aanfa 6942L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. N.V. Krishnan, Advocate ""यथ" क" ओर से /Respondent By : Shri. S. Easwar, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 20.05.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.05.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. N.V. Krishnan, AdvocateFor Respondent: Shri. S. Easwar, IRS, JCIT
Section 147Section 68

Assessment Years (AYs) 2010-11 and 2012-13 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 09.01.2024 and 02-02-2024 in the matter of assessment orders framed by the Ld.AO u/s 147 r.w.s

Arunachalam, Chennai vs. ITO, Non-Corp Ward-15(1), Chennai

In the result, the appeals in ITA Nos

ITA 605/CHNY/2024[2010-11]Status: DisposedITAT Chennai29 May 2024AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.605/Chny/2024 (िनधा"रणवष" / Assessment Year: 2010-11) Arunachalam, Vs. The Income Tax Officer, 21/3, Old No.43A, Non Corporate Ward 15(1) 2Nd Avenue Road, Chennai 600 034. Indira Nagar, Adyar, Chennai 600 020. [Pan: Adwpa 9208M] आयकरअपील सं./ Assessment Year: 2012-13) (िनधा"रणवष" / Vs. The Income Tax Officer, Arunachalam Associates Non Corporate Ward 15(1) 21/3, Old No.43A, Chennai 600 034. 2Nd Avenue Road, Indira Nagar, Adyar, Chennai 600 020. [Pan: Aanfa 6942L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. N.V. Krishnan, Advocate ""यथ" क" ओर से /Respondent By : Shri. S. Easwar, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 20.05.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.05.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. N.V. Krishnan, AdvocateFor Respondent: Shri. S. Easwar, IRS, JCIT
Section 147Section 68

Assessment Years (AYs) 2010-11 and 2012-13 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 09.01.2024 and 02-02-2024 in the matter of assessment orders framed by the Ld.AO u/s 147 r.w.s

Elaiyur Hwcs Ltd., Perambalur vs. ITO, Ward -1, Perambalur

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

ITA 341/CHNY/2024[2009-10]Status: DisposedITAT Chennai29 May 2024AY 2009-10

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.341/Chny/2024 िनधा"रण वष"/Assessment Year: 2009-10 Elaiyur Hwcs Ltd., Vs. The Income Tax Officer, 2/23, Elaiyur Po, Vailyankaval Via, Ward 1, Perambalur, Tamil Nadu 621 806. Perambalur. [Pan: Aaaae1370Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P.M. Kathir, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 27.05.2024 घोषणा की तारीख /Date Of Pronouncement : 29.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Against The Order Dated 18.12.2023 Passed By The Ld. Cit(A) [Nfac] For The Assessment Year 2009-10. 2. The Assessee Raised Five Grounds Of Appeal Amongst Which The Only Issue Emanates For Our Consideration Is To Whether The Ld. Cit(A) Was Justified In Confirming The Order Of The Assessing Officer In Denying The Rectification Petition Filed By The Assessee Under Section 154 Of The Act To Rectify The Mistake Apparent On Record.

For Appellant: Shri P.M. Kathir, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 143(1)Section 154

VISWANETHRA RAVI, JUDICIAL MEMBER: This appeal by the assessee is against the order dated 18.12.2023 passed by the ld. CIT(A) [NFAC] for the assessment year 2009-10. 2. The assessee raised five grounds of appeal amongst which the only issue emanates for our consideration is to whether