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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

Susheel Sharma, Saharan Pur vs. Income Tax Officer, Ward 3(4), Saharnpur, Saharan Pur

The appeal is allowed and the impugned assessment order is quashed

ITA 2992/DEL/2023[2011-12]Status: DisposedITAT Delhi16 Apr 2024AY 2011-12

Bench: Dr. B.R.R. Kumar & Shri Anubhav Sharmaassessment Year: 2011-12 Susheel Sharma, Vs Ito, Aarath Bazar, Ward 3(4), Gangoh, Saharanpur. Saharanpur, Uttar Pradesh – 247 341. Pan: Awwps2125A (Appellant) (Respondent) Assessee By : Shri Nitin Gulati, Advocate Revenue By : None- Adj. Application Date Of Hearing : 12.02.2024 Date Of Pronouncement : 16.04.2024 Order Per Anubhav Sharma, Jm: This Appeal Preferred By The Assessee Is Against The Order Dated 08.06.2023 Of The Commissioner Of Income-Tax (Appeal), Nfac, Delhi (Hereinafter Referred As Ld. First Appellate Authority Or In Short Ld. ‘Faa’) In Appeal No.Cit(A), Muzaffarnagar/10280/2017-18 Arising Out Of An Appeal Before It Against The Order Dated 30.08.2017 Passed U/S 143(3) R.W.S. 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) By The Ito, Ward 3(4), Saharanpur (Hereinafter Referred As The Ld. Ao).

For Appellant: Shri Nitin Gulati, AdvocateFor Respondent: None- Adj. Application
Section 143Section 143(3)Section 153Section 153(3)Section 254Section 263Section 264

ORDER PER ANUBHAV SHARMA, JM: This appeal preferred by the assessee is against the order dated 08.06.2023 of the Commissioner of Income-tax (Appeal), NFAC, Delhi (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) in appeal No.CIT(A), Muzaffarnagar/10280/2017-18 arising out of an appeal before

Sindhudurg Zilla Madhyamik Va Uchha Madhyamik Shikshak Va Shikshketar Karmachari Patsanstha Ltd, Sindhudurgnagari Kudal vs. Income Tax Officer Kudal, Kudal

In the result, appeal of the assessee is dismissed

ITA 968/PUN/2023[2018-19]Status: DisposedITAT Pune15 Apr 2024AY 2018-19

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.968/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Sindhuurg Zilla Madhyamik Va The Income Tax Officer, Uchha Madhyamik Shikshak Va V Kudal. Shikshketar Karmachari S Patsanstha Ltd., Plot No.33, Sindhudurgnagari, Kudal Dist, Sindhudurg. Maharashtra – 416812. Pan: Aagas6518L Appellant/ Assessee Respondent /Revenue Assessee By Shri Pramod Shingte – Ar Revenue By Shri Sourabh Nayak, Irs – Jcit-Dr Date Of Hearing 22/02/2024 Date Of Pronouncement 15/04/2024 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], Passed Under Section 250 Of The Income Tax Act, 1961 Dated 30.08.2023 Emanating From Assessment Order Passed Under Section 144 R.W.S 144B Of The Act Dated 21.04.2021. The Assessee Has Raised The Following Grounds Of Appeal :

Section 139(1)Section 144Section 250Section 80P(2)(a)Section 80P(2)(d)Section 80P(2)(f)

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], passed under section 250 of the Income Tax Act, 1961 dated 30.08.2023 emanating from assessment order passed under section 144 r.w.s 144B ... Uchha Madhyamik Shikshak Va Shikshketar Karmachari Patsanstha Ltd., “1. On the facts and circumstances of the case and in law the CIT(A), NFAC erred in confirming the action of the Assessing Officer of denying its claim for deduction u/s 80P(2)(a)(i) and/or u/s 80P(2)(d) which

Di Educational Society, Hyderabad vs. Income Tax Officer, Exemption Ward-1(1), Hyderabad

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

ITA 270/HYD/2024[2017-18]Status: DisposedITAT Hyderabad15 Apr 2024AY 2017-18

Bench: Shri Laliet Kumarassessment Year: 2017-18 Di Educational Society, Vs. The Income Tax Officer, D.No.9, Chintalkunta, Exemption Ward – 1(1), Ngo Colony, L.B. Nagar, Hyderabad. Vanasthalipuram, Hyderabad, Telangana – 500070. Pan : Aabad9868K (Appellant) (Respondent) Assessee By: Shri Kumar Pal Tated, Ca. (Appeared Through Virtual Mode) Revenue By: Shri V. Mahidhar, Sr.Ar (Appeared Through Virtual Mode) Date Of Hearing: 15.04.2024 Date Of Pronouncement: 15.04.2024

For Appellant: Shri Kumar Pal Tated, CAFor Respondent: Shri V. Mahidhar, Sr.AR
Section 10Section 10(23)Section 142(1)Section 143(2)Section 143(3)Section 69A

appeal of the assessee for A.Y. 2017-18 arises from the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dt.13.12.2023 invoking proceedings under section 143(3) of the Income Tax Act, 1961 (in short, “the Act”). 2. The appeal filed by the assessee is barred ... passed assessment order on 31.12.2019. 4. Feeling aggrieved with the order of Assessing Officer assessee filed an appeal before the ld.CIT(A), NFAC, Delhi, who dismissed the appeal of assessee due to non-representation of the assessee even after grant of several opportunities to explain the sources for the cash