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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

Vinod Sabhapati Pandey, Chandrapur vs. Income Tax Officer, Ward-4, Nagpur

ITA 111/NAG/2023[2013-14]Status: DisposedITAT Nagpur19 Apr 2024AY 2013-14

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.111/Nag/2023 िनधा"रण वष" / Assessment Year : 2013-14 Vinod Sabhapati Pandet, The Income Tax Officer, C/O. Chadda Transport, Ward V Ward-4, Chandrapur. No.05, Manikgarh Cement S Rd, Bakhardi, Gadhchandur, Chandrapur – 442908. Pan: Bgppp8723F Appellant/ Assessee Respondent/Revenue Assessee By Shri Abhay Agrawal – Adv.(Ar) Revenue By Shri Abhay Y. Marathe – Sr.Dr Date Of Hearing 27/03/2024 Date Of Pronouncement 19/04/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Delhi Under Section 250 Of The Income Tax Act, For A.Y.2013-14 Emanating From Assessment Order Under Section 143(3) R.W.S Vinod Sabhapati Pandet [A]

Section 143(3)Section 148Section 234ASection 250Section 44A

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the assessee against the order of ld.Commissioner of Income Tax(Appeals)[NFAC], Delhi under section 250 of the Income Tax Act, for A.Y.2013-14 emanating from assessment order under section 143(3) r.w.s Vinod Sabhapati Pandet ... assessee. 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]. Findings & Analysis : 4. We have heard both the parties and perused the records. It is observed from the order of the ld.CIT(A)[NFAC] that

Apeak Infotech Private Liminted, Nagpur vs. Assistant Commissioner of Income Tax, Circle-4, Nagpur

ITA 103/NAG/2023[2012-13]Status: DisposedITAT Nagpur19 Apr 2024AY 2012-13

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.103/Nag/2023 िनधा"रण वष" / Assessment Year : 2012-13 Apeak Infotech Private The Assistant Limited, V Commissioner Of Income Room No.3, Ground Floor, S Tax, Plot No.101, East High Court Circle-4, Nagpur. Road, New Ramdas Peth, Nagpur – 440010. Pan: Aafca5453R Appellant/ Assessee Respondent/Revenue Assessee By Shri Hitesh Shah – Ar Revenue By Shri Abhay Y. Marathe – Sr.Dr Date Of Hearing 27/03/2024 Date Of Pronouncement 19/04/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Delhi Under Section 250 Of The Income Tax Act, For A.Y.2012-13 Emanating From Assessment Order Under Section 143(3) R.W.S Apeak Infotech Private Limited [A]

Section 143(3)Section 144Section 148Section 246ASection 250Section 250(4)Section 250(6)Section 251Section 251(1)(a)Section 68

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the assessee against the order of ld.Commissioner of Income Tax(Appeals)[NFAC], Delhi under section 250 of the Income Tax Act, for A.Y.2012-13 emanating from assessment order under section 143(3) r.w.s Apeak Infotech Private Limited ... assessee. 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]. Findings & Analysis : 4. We have heard both the parties and perused the records. It is observed from the order of the ld.CIT(A)[NFAC] that

The Andhra Pradesh State Handloom Weavers Co Operative Society Limited, Vijayawada vs. The Assistant Or Deputy Commissioner of Income Tax, Circle -1(1), Vijayawada

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

ITA 98/VIZ/2024[2015-16]Status: DisposedITAT Visakhapatnam19 Apr 2024AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.98/Viz/2024 (ननधधारण वर्ा / Assessment Year : 2015-16) The Andhra Pradesh State Handloom Vs. Asst. / Dy.Commissioner Of Weavers Co-Operative Society Ltd. Income Tax D.No.29-11-9/1, Apco Bhavan, Circle-1(1) Venkateswara Rao Street Vijayawada Governorpet, Vijayawada [Pan : Aabat3780A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri M.V.Prasad, ARFor Respondent: Dr.Satyasai Rath, CIT(DR)
Section 147Section 249(4)

Judicial Member : This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) in ITBA/NFAC/S/250/2023-24/1060896222(1) dated 14.02.2024, arising out of order passed u/s 147 r.w.s. 144 of the Income Tax Act, 1961 (in short ‘Act’) dated ... Tribunal by raising the following grounds of appeal : i. The order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi is erroneous and opposed to the facts of the case and law. ii. On the facts and circumstances of the case

The Indupalli Primary Agriculture Co Operative Credit Society Ltd, Unguturu Mandalam vs. Income Tax Officer, Ward-1, Gudiwada

In the result, appeal of the Revenue is dismissed

ITA 89/VIZ/2024[2020-21]Status: DisposedITAT Visakhapatnam19 Apr 2024AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.88/Viz/2024 & 89/Viz/2024 (ननधधारण वर्ा / Assessment Year : 2018-19 & 2020-21) The Indupalli Primary Agriculture Vs. Income Tax Officer Cooperative Credit Society Ltd., Ward-1 No.Kr356 Dno.5-46, Indupalli Village Gudiwada Indupalli Post Unguturu Mandalam Krishna [Pan : Aacat9205B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Dr.Aparna Villuri, DR
Section 143(3)Section 144BSection 147Section 148Section 148ASection 151ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 8P(2)(a)

Judicial Member : These appeals are filed by the assessee against the orders of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC), Delhi vide DIN & Order No. ITBA/NFAC/S/250/2023-24/1059461103(1) dated 08.01.2024, arising out of order passed u/s 147 r.w.s.144 of the Income Tax Act, 1961 (in short ... Ld.CIT(A), the assessee preferred an appeal before the Tribunal by raising the following grounds : 1. The order passed by the assessment unit NFAC u/s 143(3) r.w.s. 144B of the IT Act dt.06.09.2022 and upheld by the Learned CIT(A) vide orders passed under Sec.250

The Indupalli Primary Agriculture Co Operative Credit Society Ltd, Unduturu Mandalam vs. Income Tax Officer, Ward-1, Gudiwada

In the result, appeal of the Revenue is dismissed

ITA 88/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam19 Apr 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.88/Viz/2024 & 89/Viz/2024 (ननधधारण वर्ा / Assessment Year : 2018-19 & 2020-21) The Indupalli Primary Agriculture Vs. Income Tax Officer Cooperative Credit Society Ltd., Ward-1 No.Kr356 Dno.5-46, Indupalli Village Gudiwada Indupalli Post Unguturu Mandalam Krishna [Pan : Aacat9205B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Dr.Aparna Villuri, DR
Section 143(3)Section 144BSection 147Section 148Section 148ASection 151ASection 250Section 80P(2)(a)Section 80P(2)(d)Section 8P(2)(a)

Judicial Member : These appeals are filed by the assessee against the orders of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC), Delhi vide DIN & Order No. ITBA/NFAC/S/250/2023-24/1059461103(1) dated 08.01.2024, arising out of order passed u/s 147 r.w.s.144 of the Income Tax Act, 1961 (in short ... Ld.CIT(A), the assessee preferred an appeal before the Tribunal by raising the following grounds : 1. The order passed by the assessment unit NFAC u/s 143(3) r.w.s. 144B of the IT Act dt.06.09.2022 and upheld by the Learned CIT(A) vide orders passed under Sec.250

Chodisetty Hemashankar, Tuni vs. Income Tax Officer, Ward-1, Tuni

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 74/VIZ/2024[2015-16]Status: DisposedITAT Visakhapatnam19 Apr 2024AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.74/Viz/2024 (निर्धारण वर्ा / Assessment Year : 2015-16) Chodisetty Hemashankar, Vs. The Income Tax Officer, Tuni. Ward-1, Pan: Akupc 0617 K Tuni. (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Sri Gvn Hari, Ar प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुिवधई की तधरीख / Date Of Hearing : 01/04/2024 घोर्णध की तधरीख/Date Of : 19/04/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 133(6)Section 139(1)Section 142(1)Section 143(2)Section 144Section 147Section 148Section 249(4)Section 249(4)(b)Section 69A

assessee is against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘Ld. CIT(A)-NFAC’] in DIN & Order No. ITBA/NFAC/S/250/2023-24/1059279429(1), dated 02/01/2024 arising out of the order passed U/s. 147 r.w.s 144 of the Income Tax Act, 1961 [in short ... 144B of the Act, dated 25/03/2022. Aggrieved by the order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A)-NFAC. On appeal, the Ld. CIT(A)-NFAC dismissed the appeal of the assessee in limine by invoking the provisions of section