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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

Argalam Associates, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

The appeals stand allowed for statistical purposes

ITA 435/CHNY/2024[2016-17]Status: DisposedITAT Chennai02 May 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपीलसं./ Ita No.432/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & आयकरअपीलसं./ Ita No.433/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपीलसं./ Ita No.434/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) & आयकरअपीलसं./ Ita No.435/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) M/S. Argalam Associates Ito बनाम Non Corporate Ward-15(1) 21/3 (Old No.43A), Indira Nagar, / Vs. Chennai. 2Nd Avenue Road, Adyar, Chennai – 600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfa-6941-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N.V.Krishnan (Advocate) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024

For Appellant: Shri N.V.Krishnan (Advocate) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 147

Assessment Years (AY) 2013- 14 to 2016-17 arise out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] all dated 20-12-2023 in the matter of separate assessments framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s

Argalam Associates, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

The appeals stand allowed for statistical purposes

ITA 434/CHNY/2024[2015-16]Status: DisposedITAT Chennai02 May 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपीलसं./ Ita No.432/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & आयकरअपीलसं./ Ita No.433/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपीलसं./ Ita No.434/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) & आयकरअपीलसं./ Ita No.435/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) M/S. Argalam Associates Ito बनाम Non Corporate Ward-15(1) 21/3 (Old No.43A), Indira Nagar, / Vs. Chennai. 2Nd Avenue Road, Adyar, Chennai – 600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfa-6941-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N.V.Krishnan (Advocate) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024

For Appellant: Shri N.V.Krishnan (Advocate) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 147

Assessment Years (AY) 2013- 14 to 2016-17 arise out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] all dated 20-12-2023 in the matter of separate assessments framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s

Argalam Associates, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

The appeals stand allowed for statistical purposes

ITA 433/CHNY/2024[2014-15]Status: DisposedITAT Chennai02 May 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपीलसं./ Ita No.432/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & आयकरअपीलसं./ Ita No.433/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपीलसं./ Ita No.434/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) & आयकरअपीलसं./ Ita No.435/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) M/S. Argalam Associates Ito बनाम Non Corporate Ward-15(1) 21/3 (Old No.43A), Indira Nagar, / Vs. Chennai. 2Nd Avenue Road, Adyar, Chennai – 600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfa-6941-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N.V.Krishnan (Advocate) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024

For Appellant: Shri N.V.Krishnan (Advocate) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 147

Assessment Years (AY) 2013- 14 to 2016-17 arise out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] all dated 20-12-2023 in the matter of separate assessments framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s

Argalam Associates, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

The appeals stand allowed for statistical purposes

ITA 432/CHNY/2024[2013-14]Status: DisposedITAT Chennai02 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपीलसं./ Ita No.432/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & आयकरअपीलसं./ Ita No.433/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपीलसं./ Ita No.434/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) & आयकरअपीलसं./ Ita No.435/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) M/S. Argalam Associates Ito बनाम Non Corporate Ward-15(1) 21/3 (Old No.43A), Indira Nagar, / Vs. Chennai. 2Nd Avenue Road, Adyar, Chennai – 600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfa-6941-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N.V.Krishnan (Advocate) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024

For Appellant: Shri N.V.Krishnan (Advocate) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 147

Assessment Years (AY) 2013- 14 to 2016-17 arise out of separate orders of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] all dated 20-12-2023 in the matter of separate assessments framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s

M/S Goyal Developrs, Pune vs. Assistant Commissioner of Income Tax, Circle-2, Pune

ITA 210/PUN/2024[2015-16]Status: DisposedITAT Pune01 May 2024AY 2015-16

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.210/Pun/2024 िनधा"रण वष" / Assessment Year: 2015-16 M/S.Goyal Developers, The Acit, 1, Business Embassy, V Circle-2, Pune. 1205/3/3, J.M.Road, S Shivajinagar, Pune – 411005. Pan: Aajfg5666P Appellant/ Revenue Respondent /Assessee Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Ramnath P Murkunde - Dr Date Of Hearing 29/04/2024 Date Of Pronouncement 01/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2015-16 Dated 08.12.2023. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Ld. Cit(A) Erred In Not Appreciating That There Was Marginal Difference Between The Sales Consideration Shown By The Appellant & The Value Adopted For Payment Of Stamp Duty & M/S.Goyal Developers [A]

Section 1Section 16ASection 2Section 23ASection 24Section 250Section 34ASection 35Section 37Section 43

01/05/2024 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee against the order of Ld.Commissioner of Income Tax(Appeals)[NFAC], passed under section 250 of the Income Tax Act, 1961 for A.Y.2015-16 dated 08.12.2023. The Assessee has raised the following grounds of appeal ... Submission of ld.Departmental Representative(ld.DR) : 3. The ld.DR for the Revenue relied on the order of Assessing Officer(AO) and ld.CIT(A)[NFAC]. 2 M/s.Goyal Developers [A] Findings & Analysis : 4. We have heard both the parties and perused the records. It is observed that assessee is a builder. During