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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

Arunagiri, Tiruvannamalai vs. ITO, Ward 1, Tiruvannamalai

The appeal stand allowed for statistical purposes

ITA 570/CHNY/2024[2017-18]Status: DisposedITAT Chennai20 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.570/Chny/2024 (िनधा:रणवष: / Assessment Year: 2017-18) Arunagiri Ito बनाम/ 639C, Iddukupilliar Koil 1St Street, Ward -1, Vs. Vengikkal, Tiruvannamalai-606 604. Tiruvannamalai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afzpa-9650-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri M.Karunakaran(Advocate) -Ld.Ar " थ"कीओरसे/Respondent By : Shri S. Easwar(Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-05-2024 घोषणा की तारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee Arises Out Of An Ex-Parte Order Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 29-03-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 Of The Act On 12-12-2019. The Registry Has Noted A Delay Of 282 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Affidavit Of The Assessee.

For Appellant: Shri M.Karunakaran(Advocate) -Ld.ARFor Respondent: Shri S. Easwar(JCIT)-Ld. DR
Section 144

Aforesaid appeal by assessee arises out of an ex-parte order passed by Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 29-03-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis

Janaki Ammal Ayya Nadar Trust, Sivakasi vs. ITO, Exemptions, Madurai

The appeal stand dismissed

ITA 565/CHNY/2024[2012-13]Status: DisposedITAT Chennai20 May 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.565/Chny/2024 (िनधा<रण वष< / Assessment Year: 2012-13) Janaki Ammal Ayya Nadar Trust Ito (Exemptions) बनाम 12A, Chairman Shanmugam Road Madurai / Vs. Sivakasi – 626 123 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatj-0704-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Srikrishnan (Ca) – Ld. Ar " थ"कीओरसे/Respondent By : Shri S. Easwar (Jcit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 31-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 R.W.S 147 Of The Act On 24-10-2019. The Assessee Is Stated To Be A Registered Trust. The Registry Has Noted A Delay Of 4 Days Which Stand Condoned.

For Appellant: Shri V. Srikrishnan (CA) – Ld. ARFor Respondent: Shri S. Easwar (JCIT) – Ld. Sr. DR
Section 144Section 2(15)

assessee for Assessment Year (AY) 2012-13 arises out of an passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 31-12-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 144 r.w.s

Thangavel Tataprabhu, Tiruppur vs. ITO, Ward 2(3), Tiruppur

The appeal stand allowed for statistical purposes

ITA 564/CHNY/2024[2012-13]Status: DisposedITAT Chennai20 May 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.564/Chny/2024 (िनधा<रण वष< / Assessment Year: 2012-13) Thangavel Tataprabhu Ito बनाम 5-97, Sulthanpettai, Mangalam Via Ward 3 / Vs. Tiruppur – 641 663 Tiruppur "थायीलेखासं./जीआइआरसं./Pan/Gir No. Akrpt-6881-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Shri S. Easwar (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 16-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 30-12-2019. The Assessee Has Failed To Appear During First Appellate Proceedings. None Has Appeared For Assessee Even Before Us. The Ld. Sr. Dr Pleaded For Dismissal Of The Appeal.

For Appellant: NoneFor Respondent: Shri S. Easwar (JCIT)-Ld. Sr. DR
Section 143(3)

assessee for Assessment Year (AY) 2012-13 arises out of an passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 16-01-2024 in the matter of an assessment framed by Ld. Assessing Officer

Dhanapal Ramakani, Puducherry vs. Income Tax Officer, Ward 2, Puducherry

The appeal stand allowed for statistical purposes

ITA 558/CHNY/2024[2017-18]Status: DisposedITAT Chennai20 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.558/Chny/2024 (िनधा<रण वष< / Assessment Year: 2017-18) Dhanapal Ramakant Ito बनाम No.4, Nilayam Street, Shanmugapuram Ward -2 / Vs. Puducherry 605 009 Puducherry "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bgxpr-6651-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Meenakshisundar (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri S.Easwar (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 08-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) R.W.S 147 Of The Act On 25-12-2019. The Assessee Has Failed To Appear Before First Appellate Authority. The Ld. Ar Pleaded For Another Opportunity Of Hearing Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Shri V. Meenakshisundar (CA) - Ld. ARFor Respondent: Shri S.Easwar (JCIT)-Ld. Sr. DR
Section 143(3)

assessee for Assessment Year (AY) 2017-18 arises out of an passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 08-01-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 143(3) r.w.s

Marg Properties Ltd, Chennai vs. DCIT, Chennai

The appeal stand allowed for statistical purposes

ITA 555/CHNY/2024[2013-14]Status: DisposedITAT Chennai20 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.555/Chny/2024 (िनधा<रण वष< / Assessment Year: 2013-14) Marg Properties Ltd. Dcit बनाम No.57/2B, Sri Sai Subhodaya Apartment Corporate Circle 4(1) East Coast Road, Thiruvanmiyur Chennai – 600 034 / Vs. Chennai – 600 041 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagcm-2942-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri D. Anand (Advocate) - Ld. Ar " थ"कीओरसे/Respondent By : Shri V. Nandakumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 12-02-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 Of The Act On 13-09-2021. The Assessee Has Failed To Appear Before Any Of The Lower Authorities. The Ld. Ar Pleaded For Another Opportunity Of Hearing Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Shri D. Anand (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar (CIT)-Ld. DR
Section 144Section 68

assessee for Assessment Year (AY) 2013-14 arises out of an passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 12-02-2024 in the matter of an assessment framed by Ld. Assessing Officer

Perumal Jothiraj, Namakkal vs. ITO Ward 1, Namakkala

The appeal stand allowed for statistical purposes

ITA 545/CHNY/2024[2011-12]Status: DisposedITAT Chennai20 May 2024AY 2011-12

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.545/Chny/2024 (िनधा<रण वष< / Assessment Year: 2011-12) Perumal Jothiraj Ito बनाम 29B, Bathrakali Street, Sp Pudur Ward -1 / Vs. Namakkal – 637 001 Namakkal "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agbpj-9722-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S. Sirdhar (Advocate-Erode) - Ld. Ar (Virtual) " थ"कीओरसे/Respondent By : Shri S.Easwar (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 05-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 R.W.S 147 Of The Act On 19-11-2019. The Assessee Has Failed To Appear Before Any Of The Lower Authorities. The Ld. Ar Pleaded For Another Opportunity Of Hearing Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Shri S. Sirdhar (Advocate-Erode) - Ld. ARFor Respondent: Shri S.Easwar (JCIT)-Ld. Sr. DR
Section 144

assessee for Assessment Year (AY) 2011-12 arises out of an passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 05-01-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 144 r.w.s

Prakash Mahiba Devi, Coimbatore vs. ITO, Ward 2(1), Tirupur

The appeal stand allowed for statistical purposes

ITA 544/CHNY/2024[2013-14]Status: DisposedITAT Chennai20 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.544/Chny/2024 (िनधा<रण वष< / Assessment Year: 2013-14) Prakash Mahiba Devi Ito बनाम No.183, Nathakoundampalayam Ward -2(1) Ward No1, Vadamalaipalayam Tirupur. / Vs. Coimbatore – 641 664 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Caepm-5175-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S. Sirdhar (Advocate-Erode) - Ld. Ar (Virtual) " थ"कीओरसे/Respondent By : Shri S.Easwar (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 10-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 R.W.S. 147 Of The Act On 15-03-2022. The Assessee Has Failed To Appear Before Any Of The Lower Authorities. The Ld. Ar

For Appellant: Shri S. Sirdhar (Advocate-Erode) - Ld. ARFor Respondent: Shri S.Easwar (JCIT)-Ld. Sr. DR
Section 144

assessee for Assessment Year (AY) 2013-14 arises out of an passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 10-01-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 144 r.w.s

Mani Senthil Murugan, Cuddalore vs. ITO, Ward 4, Cuddalore

The appeal stand allowed for statistical purposes

ITA 541/CHNY/2024[2017-18]Status: DisposedITAT Chennai20 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.541/Chny/2024 (िनधा<रण वष< / Assessment Year: 2017-18) Mani Senthil Murugan Ito बनाम 374, China Purangani St Ward 4 Kadampuliyar, Panruti Cuddalore / Vs. Cuddalore – 607 106 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Cfbps-9618-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Shri V. Nandakumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 17-08-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 Of The Act On 14-11-2019. The Assessee Has Failed To Appear Before Any Of The Lower Authorities. None Has Appeared For Assessee Even Before Us. The Ld. Sr. Dr Pleaded For Dismissal Of The Appeal. The Registry Has Also Noted A Delay Of 137 Days In The Appeal

For Appellant: NoneFor Respondent: Shri V. Nandakumar (CIT)-Ld. DR
Section 144

assessee for Assessment Year (AY) 2017-18 arises out of an passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 17-08-2023 in the matter of an assessment framed by Ld. Assessing Officer