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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

Concentrix Services India Private Limited (Formerly Known As Minacs Private Limited, Minacs Limited and Aditya Birla Minacs Worldwide Limited), Mumbai vs. DCIT 10(2)(2), Mumbai

In the result, the additional ground of appeal of the assessee is dismissed

ITA 1235/MUM/2015[2010-11]Status: DisposedITAT Mumbai29 Apr 2024AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1235/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2010-11) Concentrix Services India बिधम/ Dcit-10(2)(2) Pvt. Ltd Room No. 209, Aayakar Vs. (Formerly Known As Minacs Bhavan, M. K. Road, Pvt. Ltd, Minacs Limited Churchgate, Mumbai- & Aditya Birla Minacs 400020. Worldwide Limited) 9Th Floor, Symphony It Park, Chandivali Farm Road, Andheri (E), Mumbai-400072. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaact1567A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Chaitanya Joshi & Riken Shah Revenue By: Shri P. Sudhakar Naik सुनवाई की तारीख / Date Of Hearing: 01/04/2024 घोषणा की तारीख /Date Of Pronouncement: 29/04/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Appeal Is Filed By The Assessee Against The Assessment Order Passed U/S 143(3) Read With Section 144C(13) Of The Income Tax Act, 1961 (Hereinafter “The Act”) Dated 30.01.2015 Passed By The Dcit- 10(2)(2), Mumbai For Ay. 2010-11, Pursuant To Direction Of The Dispute Resolution Panel-1, Mumbai (Hereinafter “The Ld. Drp”) Dated 27.10.2014. 2. At The Outset, The Ld. Ar Has Brought To Our Notice That This Appeal Of The Assessee Company For The Relevant Year I.E. Ay. 2010-11 Was Partly Allowed By This Tribunal Vide Order Dated 12.06.2023. & Thereafter, The Assessee Preferred A Miscellaneous Application (Ma)

For Appellant: Shri Chaitanya Joshi & Riken ShahFor Respondent: Shri P. Sudhakar Naik
Section 143(3)Section 144C(13)Section 37

ACIT Vs. CAE Flight Training (India) Pvt. Ltd[IT(TP)A No. 2060/Bang/2016] iii. TE Connectivity Services India P. Ltd Vs. NFAC (145 taxmann.com 214) (Bang. Trib) iv. IMS Health Analytics Services Vs. DCIT (ITA. No.1549/Bag/2019 6. Further, according to the Ld. AR, the payment of premium on redemption ... following case laws: CAE Flight Training (India) Pvt. Ltd. [IT(TP)A No. 2060/Bang/2016, Bangalore-Trib.]; TE Connectivity Services India (P.) Ltd. v. NFAC (145 taxmann.com 214) (Bangalore - Trib.), IMS Health Analytics Services Private Ltd. v. Dy. CIT (ITA No.1549/Bang/2019), and CWT v. Spencer

Rajinder Singh, Delhi vs. ITO Ward 35(7), Delhi

In the result, appeal of the assessee is allowed for statistical purposes

ITA 3176/DEL/2023[2017-18]Status: DisposedITAT Delhi29 Apr 2024AY 2017-18

Bench: Sh. Saktijit Dey & Sh. M. Balaganeshrajinder Singh Vs. Ito 154, Sector – 24, Pocket- Ward – 35(7) 26, Rohini, Delhi – 110085 Delhi Pan No. Axpps 5699 K (Appellant) (Respondent) Assessee By Shri Amol Sinha, Adv. Revenue By Shri Vivek Vardhan, Sr. D.R. Date Of Hearing: 06.02.2024 Date Of Pronouncement: 29.04.2024 Order Per M. Balaganesh: 1. This Appeal In Ita No.3176/Del/2023 For A.Y. 2017-18 Arises Out Of The Order By National Faceless Appeal Centre (Nfac), Delhi In Appeal No. Itba/Nfac/S/250/2023- 24/1056547141(1) Dated 26.09.2023 (Hereinafter Referred To As Ld Cit(A) In Short) Against The Order Of Assessment Passed U/S 144 Of The Income Tax Act, 1961 (Hereinafter Referred To As Act) Dated 27.12.2019 By The Assessing Officer (Hereinafter Referred To As Ld. Ao). 2

Section 144Section 69A

BALAGANESH, ACCOUNTANT MEMBER : 1. This appeal in ITA No.3176/Del/2023 for A.Y. 2017-18 arises out of the order by National Faceless Appeal Centre (NFAC), Delhi in appeal No. ITBA/NFAC/S/250/2023- 24/1056547141(1) dated 26.09.2023 (hereinafter referred to as ld CIT(A) in short) against the order of assessment passed ... Chartered Accountant is pre-occupied with completion of tax audit that was due by the end of Sep, 2023. Disregarding this request, the learned NFAC proceeded to dispose of the appeal ex parte against the assessee. Before us, learned AR prayed for restoring this matter to the file of learned

Orange City Credit Co-Op. Society Ltd., Nagpur vs. Income Tax Officer, Ward 4(4), Nagpur

The appeal of the assessee is allowed

ITA 19/NAG/2023[2018-19]Status: DisposedITAT Nagpur26 Apr 2024AY 2018-19

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 019/Nag/2023 निर्धारण वषा / Assessment Year : 2018-19 Orange City Credit Co-Op. Society Ltd. Anand Plaza-2, Hudkeshwar Road, Raja Peth Bus Stop, Nagpur-440034. Pan: Aaaao2933P . . . . . . . अपीलार्थी / Appellant बिधम / V/S Income Tax Officer Ward-4(4), Nagpur. . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : None For The Assessee Revenue By : Mr Abhay Marathe [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 22/03/2024 घोषणा की तारीख / Date Of Pronouncement : 26/04/2024 आदेश/ Order Per G. D. Padmahshali, Am; By This Appeal The Assessee Challenges The Din & Order No. Itba/Nfac/S/250/2022-23/1047262637(1) Dt. 14/11/2022 Of The National Faceless Appellate Centre [‘Nfac’ Hereinafter] For Assessment Year 2018-19 [‘Ay’ Hereinafter] Passed U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] Which In Turn Confirmed The Order Levying Penalty Passed U/S 270A Of The Act By The National Faceless Assessment Centre [‘Neac’ Hereinafter].

For Appellant: None for the AssesseeFor Respondent: Mr Abhay Marathe [‘Ld. DR’]
Section 143(1)Section 143(3)Section 24Section 246A(1)(aa)Section 250Section 270ASection 274(1)

PADMAHSHALI, AM; By this appeal the assessee challenges the DIN & order No. ITBA/NFAC/S/250/2022-23/1047262637(1) dt. 14/11/2022 of the National Faceless Appellate Centre [‘NFAC’ hereinafter] for assessment year 2018-19 [‘AY’ hereinafter] passed u/s 250 of the Income-tax Act, 1961 [‘the Act’ hereinafter] which in turn confirmed the order levying ... from clause (a) to (f) of section 270(9) of the Act. The similar decision can also be traced in ‘Saltwater Studio LLP Vs NFAC’[ITA No. 13/MUM/2023] ‘Satish Pawar Vs ITO’ [ITA No. 361/PUN/2023], ‘Prem Prakash Agrawal Vs DCIT [ITA No. 757/JPR/2023]. Further the Hon'ble Delhi High Court