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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

Krantiagrani Dr G D Bapu Lad Sahakari Sakhar Karkhana Ltd, Kundal vs. ACIT, Sangli

In the result, appeal of the assessee is partly allowed

ITA 78/PUN/2024[2007-08]Status: DisposedITAT Pune16 May 2024AY 2007-08

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.78/Pun/2024 िनधा"रण वष" / Assessment Year: 2007-08 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakarisakharkarkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309. Maharashtra. Pan: Aaaak1277C Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita Nos.67 & 68/Pun/2024 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakari Sakhar Karkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309.Maharashtra. Pan: Aaaak1277C Appellant / Assessee Respondent / Revenue Assessee By Shri Shubhada A Koppa – Ca Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 16/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Three Appeals Filed By The Assessee Are Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax

Section 143(3)Section 250Section 9

DIPAK P. RIPOTE, AM: These three appeals filed by the Assessee are against the separate orders of Ld.Commissioner of Income Tax(Appeals)[NFAC], passed under section 250 of the Income Tax ITA Nos.67, 68 & 78/PUN/2024 Krantiagrani Dr G D Bapu Lad SSK Ltd., [A] Act, 1961 for all dated ... No.78/PUN/2024 has raised the following grounds of appeal: “1) On facts and in the circumstances of case and in law the learned NFAC - Commissioner of Income Tax (Appeals) Delhi has erred in confirming the addition of Rs.69,16,137 /- being 50 percent of excess sugarcane price paid over SMP/FRP

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangli

In the result, appeal of the assessee is partly allowed

ITA 68/PUN/2024[2009-10]Status: DisposedITAT Pune16 May 2024AY 2009-10

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.78/Pun/2024 िनधा"रण वष" / Assessment Year: 2007-08 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakarisakharkarkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309. Maharashtra. Pan: Aaaak1277C Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita Nos.67 & 68/Pun/2024 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakari Sakhar Karkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309.Maharashtra. Pan: Aaaak1277C Appellant / Assessee Respondent / Revenue Assessee By Shri Shubhada A Koppa – Ca Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 16/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Three Appeals Filed By The Assessee Are Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax

Section 143(3)Section 250Section 9

DIPAK P. RIPOTE, AM: These three appeals filed by the Assessee are against the separate orders of Ld.Commissioner of Income Tax(Appeals)[NFAC], passed under section 250 of the Income Tax ITA Nos.67, 68 & 78/PUN/2024 Krantiagrani Dr G D Bapu Lad SSK Ltd., [A] Act, 1961 for all dated ... No.78/PUN/2024 has raised the following grounds of appeal: “1) On facts and in the circumstances of case and in law the learned NFAC - Commissioner of Income Tax (Appeals) Delhi has erred in confirming the addition of Rs.69,16,137 /- being 50 percent of excess sugarcane price paid over SMP/FRP

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangali

In the result, appeal of the assessee is partly allowed

ITA 67/PUN/2024[2008-09]Status: DisposedITAT Pune16 May 2024AY 2008-09

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.78/Pun/2024 िनधा"रण वष" / Assessment Year: 2007-08 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakarisakharkarkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309. Maharashtra. Pan: Aaaak1277C Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita Nos.67 & 68/Pun/2024 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakari Sakhar Karkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309.Maharashtra. Pan: Aaaak1277C Appellant / Assessee Respondent / Revenue Assessee By Shri Shubhada A Koppa – Ca Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 16/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Three Appeals Filed By The Assessee Are Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax

Section 143(3)Section 250Section 9

DIPAK P. RIPOTE, AM: These three appeals filed by the Assessee are against the separate orders of Ld.Commissioner of Income Tax(Appeals)[NFAC], passed under section 250 of the Income Tax ITA Nos.67, 68 & 78/PUN/2024 Krantiagrani Dr G D Bapu Lad SSK Ltd., [A] Act, 1961 for all dated ... No.78/PUN/2024 has raised the following grounds of appeal: “1) On facts and in the circumstances of case and in law the learned NFAC - Commissioner of Income Tax (Appeals) Delhi has erred in confirming the addition of Rs.69,16,137 /- being 50 percent of excess sugarcane price paid over SMP/FRP

Sahakar Maharshi Kashti Vividh Karyakari Sewa Sahakari Society Limited, Ahmednagar vs. Income Tac Offcer, Ward-2, Ahmednagar

ITA 367/PUN/2024[2018-19]Status: DisposedITAT Pune16 May 2024AY 2018-19

Bench: Hon’Ble Smt Astha Chandra & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 367/Pun/2024 निर्धारण वषा / Assessment Year : 2018-19 Sahakar Maharshi Kasti Vividh Karyakari Sewa Sahakari Society Ltd., At Post Kashti, Tal – Shrigonda, Dist.- Ahmednagar . . . . . . . अपऩलधथी / Appellant Pan: Aaaak0815A बनाम / V/S Principal Commissioner Of Income Tax . . . . . . . प्रत्यथी / Respondent Pune-1. द्वारा / Appearances Assessee By : Mr. Prasad Bhandari [„Ld.Ar‟] Revenue By : Mr Ajaykumar Kesari[„Ld.Dr‟] सपिवधई की तधरऩख / Date Of Conclusive Hearing : 14/05/2024 घोषणध की तधरऩख / Date Of Pronouncement :16/05/2024 शपनिपत्र की तधरऩख / Date Of Corrigendum : 04/10/2024 Corrigendum Per G. D. Padmahshali, Am; This Corrigendum Is Being Issued To Read The “Date Of Hearing” As “14/05/2024” & Date Of Pronouncement As 16/05/2024 Instead Of 14/05/2021 & 16/05/2021 Respectively.

For Appellant: Mr. Prasad Bhandari [„Ld.AR‟]For Respondent: Mr Ajaykumar Kesari[„Ld.DR‟]

प्रधिधलधप अग्रेधिि / Copy of the Order forwarded to : 1.अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent 3. The Pr. CIT(Pune) 4. The NFAC/ CIT(A) Concerned 5. DR, ITAT, Bench, „B‟ Pune 6. ग र्डफ़ इल / Guard File. आिेश नुस र / By Order वररष्ठ दनजी सदिव / Sr. Private