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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

Annadurai Kathiresan, Namakkal vs. ITO, Ward-1, Namakkal

In the result, appeal filed by the assessee in ITA No

ITA 368/CHNY/2024[2011-12]Status: DisposedITAT Chennai06 May 2024AY 2011-12

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.368/Chny/2024 (िनधा"रणवष" / Assessment Year: 2011-12) Annadurai Kathiresan, Vs. The Income Tax Officer, No.1-A5/173, Palkarar Colony, Ward 1, Periyapatty Post, Namakkal. Namakkal Taluk, Namakkal 637 002. [Pan: Ayipk 1660N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. S. Sridhar, Advocate ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Addl Cit, Irs, सुनवाई क" तार"ख/Date Of Hearing : 02.05.2024 घोषणा क" तार"ख /Date Of Pronouncement : 06.05.2024 आदेश / O R D E R Manu Kumar Giri () This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Order No.Itba/Nfac/S/250/2023-24/1058562981 (1) Dated 07.12.2023. The Assessment Was Framed By The Income Tax Officer, Ward 1, Namakkal For The Assessment Year 2011-12 Passed U/S.144 Rws 147 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’), Vide Order Dated 10.12.2018. 2. Brief Facts Of The Case Are That The Assessee Is An Individual & Has Filed The Return Of Income But Failed To Explain Sources For The Cash Credits. Therefore, On The Basis Of Air Information The Case Of The Assessee Has Been Reopened U/S 147 Of The Act. The Ao Has Passed Order Under Section 144 R.W. Section 147 Of The Act Dated 10.12.2018 Making An Addition Of Rs.31,63,754/- Towards Unexplained/Unproven Deposits In Bank Account.

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. ARV Srinivasan, Addl CIT, IRS
Section 144Section 147

Judicial Member) This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in order No.ITBA/NFAC/S/250/2023-24/1058562981 (1) dated 07.12.2023. The assessment was framed by the Income Tax Officer, Ward 1, Namakkal for the assessment year

Deputy Commissioner of Income Tax, Circle 1, Trichy vs. Annamalai Annamalai Senthilkumar, Trichy

Appeal stands dismissed

ITA 1402/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 May 2024AY 2017-18

Bench: Hon’Ble Shri S.S. Viswanethra Ravi, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1125/Chny/2023 (िनधा,रण वष, / Assessment Year: 2017-18) Shri Annamalai Senthilkumar Dcit बनाम 16A, Colony Main Road, Thillai Nagar, Circle-1(1) / Vs. Trichy-620 018. Trichy. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aeupa-7210-G (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं. / Ita No.1402/Chny/2023 (िनधा,रण वष, / Assessment Year: 2017-18) Dcit Shri Annamalai Senthilkumar बनाम Circle-1(1) 16A, Colony Main Road, Trichy. Thillai Nagar, / Vs. Trichy-620 018. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aeupa-7210-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri Y. Sridhar (Ca) -Ld. Ar " थ"कीओरसे/Revenue By : Shri P. Sajit Kumar (Jcit)-Ld.Dr सुनवाईकीतारीख/Date Of Hearing : 01-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 06-05-2024 आदेश / O R D E R

For Appellant: Shri Y. Sridhar (CA) -Ld. ARFor Respondent: Shri P. Sajit Kumar (JCIT)-Ld.DR
Section 144Section 69A

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

Annamalai Senthilkumar, Trichy vs. DCIT, Circle-1(1), Trichy

Appeal stands dismissed

ITA 1125/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 May 2024AY 2017-18

Bench: Hon’Ble Shri S.S. Viswanethra Ravi, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1125/Chny/2023 (िनधा,रण वष, / Assessment Year: 2017-18) Shri Annamalai Senthilkumar Dcit बनाम 16A, Colony Main Road, Thillai Nagar, Circle-1(1) / Vs. Trichy-620 018. Trichy. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aeupa-7210-G (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं. / Ita No.1402/Chny/2023 (िनधा,रण वष, / Assessment Year: 2017-18) Dcit Shri Annamalai Senthilkumar बनाम Circle-1(1) 16A, Colony Main Road, Trichy. Thillai Nagar, / Vs. Trichy-620 018. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aeupa-7210-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri Y. Sridhar (Ca) -Ld. Ar " थ"कीओरसे/Revenue By : Shri P. Sajit Kumar (Jcit)-Ld.Dr सुनवाईकीतारीख/Date Of Hearing : 01-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 06-05-2024 आदेश / O R D E R

For Appellant: Shri Y. Sridhar (CA) -Ld. ARFor Respondent: Shri P. Sajit Kumar (JCIT)-Ld.DR
Section 144Section 69A

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