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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

DCIT, Non Corporate Circle-2, Coimbatore vs. M/S D Gem Mount, Coimbatore

In the result, the appeal filed by the Revenue is dismissed

ITA 782/CHNY/2023[2017-18]Status: DisposedITAT Chennai10 Apr 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.782/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 The Deputy Commissioner Of Vs. M/S. D. Gem Mount, Income Tax, No. 19, Vedapatti Road, Non-Corporate Circle 2, Aayakar Telungupalayam, Bhavan, 63, Race Course Road, Coimbatore 641 039. Coimbatore 641 018. [Pan:Aaffd8890G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri D. Hema Bhupal, Jcit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 27.03.2024 घोषणा की तारीख /Date Of Pronouncement : 10.04.2024 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi Dated 30.03.2023 For The Assessment Year 2017-18. 2. The Appeal Filed By The Revenue Is Delayed By 32 Days, For Which, The Dcit, Non Corporate Circle-2, Coimbatore Has Filed A Petition In The Form Of An Affidavit For Condonation Of The Delay Explaining The Cause For The Delay In Filing The Appeal & Prayed That 2

For Appellant: Shri D. Hema Bhupal, JCITFor Respondent: Shri S. Sridhar, Advocate
Section 115BSection 142(1)Section 143(2)Section 69A

MEMBER: This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi dated 30.03.2023 for the assessment year 2017-18. 2. The appeal filed by the Revenue is delayed by 32 days, for which, the DCIT

Srikanth, Chennai vs. ITO, Non Corporate Ward-2(1), Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 774/CHNY/2023[2016-17]Status: DisposedITAT Chennai10 Apr 2024AY 2016-17

Bench: Shri Manjunatha. G & Shri Manomohan Dasआयकर अपील सं./Ita No.774/Chny/2023 िनधा(रण वष( /Assessment Year: 2016-17 Shri Srikanth, The Income Tax Officer, 55, S2, 2Nd Floor, Vs. Non Corporate Ward-2(1), Damodaran Street, T Nagar, Chennai. Chennai – 600 017. [Pan: Aamps-0572-M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ* की ओर से/ Assessee By : Shri N. Arjun Raj, Advocate ,-थ* की ओर से /Revenue By : Shri D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 01.04.2024 : 10.04.2024 घोषणा क" तारीख /Date Of Pronouncement आदेश / O R D E R Per Manjunatha G: This Appeal By Assessee Is Directed Against The Order Passed By Learned Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 25.05.2023 In The Matter Of Assessment Framed By Ld. Assessing Officer [Ao] U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter “The Act”) On 14-12-2018. The Ground Of Appeal Raised By The Assessee Is As Under:

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 143(3)Section 54

Manjunatha G, Accountant Member: This appeal by assessee is directed against the order passed by learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 25.05.2023 in the matter of assessment framed by Ld. Assessing Officer [AO] u/s.143(3) of the Income Tax Act, 1961 (hereinafter ... ground of appeal raised by the assessee is as under: “1. The order of the NFAC, Delhi dated 25.05.2023 vide DIN & Order :- 2 -: No. ITBA/NFAC/S/250/2023-24/1053164578(1) for the above mentioned Assessment Year is contrary to law, fact and in circumstances of the case. 2. The NFAC, Delhi erred in confirming