← All Phrases

“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

Income Tax Officer, Gurgaon vs. Sunray Cotspin Pvt. Ltd., Gurgaon

In the result, appeal filed by the Revenue is dismissed

ITA 3222/DEL/2023[2014-15]Status: DisposedITAT Delhi17 May 2024AY 2014-15

Bench: Hon Ble High Court. 2. On The Fact & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Not Adjudicating On The Issue Of Share Application Money From The Persons From Whose Creditworthiness Could Not Be Proved. 3. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Not Adjudicating On The Issue Of Share Premium From The Person From Whose Creditworthiness Could Not Be Proved. 4. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Not Adjudicating On The Issue Of Share Application Money For Pending Allotment From The Persons From Whom Creditworthiness Could Not Be Proved.”

Section 143(3)Section 263Section 263(1)Section 68

This appeal has been filed by the Revenue against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT(A)”, for short], dated 31/08/2023 for Assessment Year 2014-15. ITO vs. Sunray Cotspin Pvt. Ltd. 2. The assessee has raised the following grounds ... Officer passed the order u/s 143(3) r.w.sec. 263 and against the above said order, the assessee preferred an appeal before the CIT(A), NFAC, Delhi. The Ld. CIT(A) passed an order dated 31/08/2023 by considering the decision of Co-ordinate Bench in assessee’s own case setting aside