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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

Gurusamy Ashok Kumar, Chennai vs. ITO, Chennai

The appeal stand allowed for statistical purposes

ITA 412/CHNY/2024[2013-14]Status: DisposedITAT Chennai01 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.412/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) Sh. Gurusamy Ashok Kumar Ito बनाम/ Vs. No.2, Access Marvel, Urapakkam Non-Corporate Ward 22(6) Chennai – 603 210 Tambaram, Chennai – 600 045 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Anypa-3743-R (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri D. Anand (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013- 14 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 22-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 R.W.S. 147 Of The Act On 31-03-2022. The Assessment Has Been Made On Best Judgment Basis Sand Ld. Ao Made Addition Of Cash Deposit For Rs.105.17 Lacs. The Position

For Appellant: Shri D. Anand (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 144

assessee for Assessment Year (AY) 2013- 14 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 22-12-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 144 r.w.s

Vettri Vikash Paper Mills, Coimbatore vs. ITO Ward 1, Pollachi

The appeal stand allowed for statistical purposes

ITA 406/CHNY/2024[2017-18]Status: DisposedITAT Chennai01 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.406/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) Vettri Vikash Paper Mills Ito 75/3D. 76/1B1, Ayyampalayam Village Ward 1, Pollachi – 642 001 बनाम/ Vs. Zamin Muthur Post, Pollachi Coimbatore – 642 005 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaofv-1797-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017- 18 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 19-07-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 30-12-2019. The Registry Has Noted A Delay Of 152 Days In The Appeal, The Condonation

For Appellant: Shri N. Arjun Raj (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

assessee for Assessment Year (AY) 2017- 18 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 19-07-2023 in the matter of an assessment framed by Ld. Assessing Officer

Sasco Silencers Private Limted, Chennai vs. ITO, Corporate Ward 3(1), Chennai

The appeal stand allowed for statistical purposes

ITA 405/CHNY/2024[2018-19]Status: DisposedITAT Chennai01 May 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.405/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) Sasco Silencers Private Ltd. Ito 12, Bhoopathy Nagar Corporate Ward 3(1) बनाम/ Vs. Keelkattalai Chennai – 600 034 Chennai – 600 117 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aajcs-2218-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri G. Tarun (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018- 19 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 20-12-2023 In The Matter Of Penalty Levied By Ld. Ao U/S 270A For Rs.41 Lacs Vide Order Dated 04-02-2022. It Could Be Seen That During Penalty Proceedings, The Assessee Did Not Appear Before Ld.

For Appellant: Shri G. Tarun (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 270A

assessee for Assessment Year (AY) 2018- 19 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 20-12-2023 in the matter of penalty levied by Ld. AO u/s 270A for Rs.41 Lacs vide order dated

Pelluru Vishnuvardhana Reddy, Chennai vs. ITO, Non Corp Circle 7(1), Chennai

The appeal stand allowed for statistical purposes

ITA 402/CHNY/2024[2015-16]Status: DisposedITAT Chennai01 May 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.402/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) Sh. Pelluru Vishnuvardhana Reddy Ito Villa No.37, Prestige Silver Springs Non-Corporate Circle 7(1) बनाम/ Vs. Dr. Kalaignar Karunanidhi Salai Chennai – 600 006 Ecr-Omr Link Road, Sholinganallur Chennai – 600 119 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aalpr-8982-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri Abhishek Murali (Ca) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015- 16 Arises Out Of The Order Of Learned Commissioner Of Income Tax, (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 11-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S. 144B Of The Act On 30-03-2022. In The Assessment Order, Ld. Ao Made Addition Of Rs.189.01 Lacs

For Appellant: Shri Abhishek Murali (CA) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 147

assessee for Assessment Year (AY) 2015- 16 arises out of the order of learned Commissioner of Income Tax, (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 11-01-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s. 144B

Langro India Private Limited, Chennai vs. ITO, Corporate Ward 4(3), Chennai

The appeal stand allowed for statistical purposes

ITA 401/CHNY/2024[2018-19]Status: DisposedITAT Chennai01 May 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.401/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) M/S Langro India Private Ltd. Ito Dugar Towers, 2Nd Floor Corporate Ward 4(3) बनाम/ Vs. 123, Marshall Road, Egmore Chennai – 600 034 Chennai – 600 008 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccl-3036-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri D.Anand (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018- 19 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 21-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 26-04-2021. In The Assessment Order, Ld. Ao Made Addition Of Unexplained Expenditure

For Appellant: Shri D.Anand (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

assessee for Assessment Year (AY) 2018- 19 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 21-12-2023 in the matter of an assessment framed by Ld. Assessing Officer

Shree Kongu Velalar Educational Trust, Erode vs. ACIT, Erode

The appeal stand allowed for statistical purposes

ITA 385/CHNY/2024[2018-19]Status: DisposedITAT Chennai01 May 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.385/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) Shree Kongu Velalar Ed. Trust Acit बनाम/ Vs. 355, Tkm Complex, Erode Rad Erode – 638 001 Perundurai Town, Erode-638052 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aakts-2534-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri D. Anand (Advocate) For Sh. T. Vasudevan (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018- 19 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 10-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 12-04-2021. In The Assessment Order, Ld. Ao Withdrew Exemption U/S 11 & Assessed

For Appellant: Shri D. Anand (Advocate) for Sh. TFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 11Section 143(3)

assessee for Assessment Year (AY) 2018- 19 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 10-01-2024 in the matter of an assessment framed by Ld. Assessing Officer

Anantharani Rajavel, Salem vs. ITO, Ward 1(6), Salem

The appeal stand allowed for statistical purposes

ITA 373/CHNY/2024[2017-18]Status: DisposedITAT Chennai01 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.373/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) Anantharani Rajavel Ito बनाम/ Vs. 584, Cuddalore Main Road, Attur Ward 1(6) Salem District – 636 102 Salem – 636 007 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aatpr-1118-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Ms. N.V. Lakshmi (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017- 18 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 14-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 14-12-2019. In The Assessment Order, Ld. Ao Made Addition Of Cash Deposit Of Rs.26.36 Lacs. The Ld. Cit(A) Dismissed The Appeal Since The Assessee Could

For Appellant: Ms. N.V. Lakshmi (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

assessee for Assessment Year (AY) 2017- 18 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 14-12-2023 in the matter of an assessment framed by Ld. Assessing Officer

Lignite City Club, Neyveli vs. ITO, Ward-2, Cuddalore

The appeal stand allowed for statistical purposes

ITA 371/CHNY/2024[2017-18]Status: DisposedITAT Chennai01 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.371/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) Lignite City Club Ito बनाम/ Vs. Block 25, Neyveli-607 803 Ward 2 Cuddalore "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaal-6829-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri D.Anand (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017- 18 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 04-10-2023 In The Matter Of An Order Passed By Ld. Ao, Cpc U/S 154 On 26-09-2019. The Registry Has Noted Delay Of 71 Days In The Appeal. Considering The Period Of Delay, The Delay Is Condoned & We Proceed For Adjudication Of Appeal On Merits.

For Appellant: Shri D.Anand (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 154

assessee for Assessment Year (AY) 2017- 18 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 04-10-2023 in the matter of an order passed by Ld. AO, CPC u/s 154 on 26-09-2019. The registry

R.Duraisamy, Cuddalore vs. ITO, Ward 4, Cuddalore

The appeal stand allowed for statistical purposes

ITA 370/CHNY/2024[2017-18]Status: DisposedITAT Chennai01 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.370/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) Shri R.Duraiswamy Ito No.119, Voc Street Ward 4 बनाम/ Vs. Panruti – 607 106 Cuddalore – 607 001 Cuddalore District "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafpd-4044-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017- 18 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 07-11-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 28-11-2019. The Registry Has Noted A Delay Of 37 Days In The Appeal Which Stand

For Appellant: NoneFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

assessee for Assessment Year (AY) 2017- 18 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 07-11-2023 in the matter of an assessment framed by Ld. Assessing Officer

Bose Chandra Ebenezer, Coimbatore vs. ITO, Ward-2(5), Coimbatore

The appeal stand allowed for statistical purposes

ITA 366/CHNY/2024[2014-15]Status: DisposedITAT Chennai01 May 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.366/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) Bose Chandra Ebenezer Ito No.34B, Visveswaraiah Ward 2(5) बनाम/ Vs. 2Nd Street, Church Road, Coimbatore – 641 018 Kk Pudur, Coimbatore – 641 038 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaape-5981-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri Girish Kumar (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014- 15 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 19-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 31-03-2016. In The Assessment Order, Ld. Ao Made Various Additions Of Rs.27.63 Lacs.

For Appellant: Shri Girish Kumar (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

assessee for Assessment Year (AY) 2014- 15 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 19-01-2024 in the matter of an assessment framed by Ld. Assessing Officer

Inscribe Graphics Ltd, Chennai vs. DCIT, Corporate Circle- 1(1), Chennai

The appeal stand partly allowed for statistical purposes

ITA 359/CHNY/2024[2018-19]Status: DisposedITAT Chennai01 May 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.359/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) M/S Inscribe Graphics Ltd. Dcit बनाम/ Vs. 174, Developed Plots, Industrial Estate Corp. Circle 1(1) Perungudi, Chennai – 600 096 Chennai – 600 034 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacci-0211-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri P.M.Kathir (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018- 19 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 17-01-2024 In The Matter Of An Intimation Issued By Cpc U/S 143(1) On 17.06.2020. In The Intimation, Cpc Disallowed A Sum Of Rs.19.46 Lacs On Account Of Failure To Deposit Employees’ Contribution To Esi / Pf Before Due Date As Specified In Respective Welfare Acts.

For Appellant: Shri P.M.Kathir (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 143(1)

assessee for Assessment Year (AY) 2018- 19 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 17-01-2024 in the matter of an intimation issued by CPC u/s 143(1) on 17.06.2020. In the intimation, CPC disallowed

Avr Textile Private Limited, Coimbatore vs. ACIT, Corporate Circle-2, Coimbatore

The appeal stand allowed for statistical purposes

ITA 358/CHNY/2024[2013-14]Status: DisposedITAT Chennai01 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.358/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) M/S Avr Textile Private Ltd. Acit Sf No.511/1, Kalpatharu Road Corp. Circle 2 बनाम/ Vs. Behind Lmw Unit-11 Coimbatore – 641 018 Kollupalayam, Coimbatore- 641 659 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-4473-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri G. Tarun (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013- 14 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 14-12-2023 In The Matter Of Penalty Levied By Ld. Ao U/S 271(1)(C) For Rs.14.53 Lacs Vide Order Dated 27-07-2018. The Assessee Failed To Make Any Representation During Appellate

For Appellant: Shri G. Tarun (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 271(1)(c)

assessee for Assessment Year (AY) 2013- 14 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 14-12-2023 in the matter of penalty levied by Ld. AO u/s 271(1)(c) for Rs.14.53 Lacs vide order dated

Light Roofings Limited, Chennai vs. ACIT Circle 3(4), Chennai

The appeal stand allowed for statistical purposes

ITA 357/CHNY/2024[2005-06]Status: DisposedITAT Chennai01 May 2024AY 2005-06

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.357/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2005-06) Light Roofings Limited Acit Circle Iii (4) 114/3, Padmanabha Nagar Chennai बनाम/ Vs. 5Th Street, Adyar So, Besant Nagar Chennai – 600 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacl-0524-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri G. Tarun (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2005- 06 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 29-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 11-12-2007. In The Assessment Order, Ld. Ao Made Various Additions Under The Head

For Appellant: Shri G. Tarun (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

assessee for Assessment Year (AY) 2005- 06 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 29-01-2024 in the matter of an assessment framed by Ld. Assessing Officer