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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

Golden Weaving Mills Private Limited, Madurai vs. ITO, Corporate Ward-1, Madurai

In the result, appeal filed by the assessee is allowed

ITA 987/CHNY/2023[--]Status: DisposedITAT Chennai05 Apr 2024

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 987/Chny/2023 िनधा"रण वष" / Assessment Year: 2012-13 Golden Weaving Mills Pvt Ltd., The Income Tax Officer, D.No. 59/11, V. Corporate Ward -1, South Avani Moola Street, Madurai. Madurai – 625 001. [Pan: Aaacg-6671-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. M.V. Prasad, Fca By Virtual ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 27.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 05.04.2024

For Appellant: Shri. M.V. Prasad, FCA by virtualFor Respondent: Shri. D. Hema Bhupal, JCIT
Section 115JSection 143(3)Section 148

This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 20.07.2023 and pertains to assessment year 2012-13. 2. The assessee has raised the following grounds of appeal: 1. The order ... Learned CIT(Appeals), National Faceless Appeal Centre (NFAC)is patently erroneous both in law and on facts. :-2-: ITA. No: 276/Chny/2023 2. On the facts and circumstances of the case, the Learned CIT(A) erred in upholding the action of the Assessing Officer in making disallowance of deduction

Ramaswamy Akilandeswari, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

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

ITA 1571/CHNY/2023[2017-18]Status: DisposedITAT Chennai05 Apr 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.1571/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 Ramaswamy Akilandeswari, Vs. The Income Tax Officer, Old No. 16, New No. 35, Non Corporate Ward 15(1), Ganapathy Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Aibpa6254B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Venkata Raman, C.A. ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 27.03.2024 घोषणा की तारीख /Date Of Pronouncement : 05.04.2024 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 27.10.2023 For Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Filed The Return Of Income For The Assessment Year 2017-18 On 28.03.2018 Admitting Income Of ₹.5,00,620/-. The Case Was Selected For Scrutiny Assessment Under Cass. The Assessing Officer Issued Statutory Notices Followed By 2

For Appellant: Shri R. Venkata Raman, C.AFor Respondent: Shri D. Hema Bhupal, JCIT
Section 142(1)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 27.10.2023 for assessment year 2017-18. 2. Brief facts of the case are that the assessee filed the return of income