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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

Bharat Milling Industries, Nashik vs. Asst. Director of Income Tax, CPC, Bengaluru

In the result, this assessee’s appeal is allowed for statistical purposes

ITA 105/PUN/2024[2021-22]Status: DisposedITAT Pune27 Mar 2024AY 2021-22

Bench: Shri Satbeer Singh Godaraआयकर अपील सं. /Ita No.105/Pun/2024 "नधा"रण वष" / Assessment Year : 2021-22

For Appellant: NoneFor Respondent: Shri Sourabh Nayak
Section 154

SATBEER SINGH GODARA, J.M. : This assessee’s appeal for assessment year 2021-22, arises against the National Faceless Appeal Centre [in short the “NFAC”] Delhi’s Din and Order No.ITBA/NFAC/S/250/2023-24/1058111737(1), dated 21.11.2023, involving proceedings u/s.154 r.w.s.143(1) of the Income Tax Act, 1961 (in short “the Act”). Case called ... appears at assessee’s behest. It is accordingly proceeded ex parte. 2. Mr. Nayak vehemently argued during the course of hearing that the learned NFAC has rightly refused to condone the 227 days delay in filing of the lower appeal against the impugned intimation by the CPC dated 2 ITA.No

Namdeo Indarrao Gore, Pune vs. Dy. Commissioner of Income Tax, Circle 5 Pune, Pune

ITA 1397/PUN/2023[2015-16]Status: DisposedITAT Pune27 Mar 2024AY 2015-16

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1397/Pun/2023 िनधा"रण वष" / Assessment Year : 2015-16 Namdeo Indarrao Gore, The Dy.Commissioner Of Subhadra Cme Engineers, V Income Tax, Plot No.1, Subhadra House, S Circle-5, Pune. Nanded Phata, Maharashtra – 411041. Pan: Aavpg0671L Appellant / Assessee Respondent / Revenue Assessee By Shri Rohit S. Tapadiya – Ca Revenue By Shri Ramnath P Murkunde – Ar Date Of Hearing 27/03/2024 Date Of Pronouncement 27/03/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This 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 26.10.2023. The Assessee For A.Y.2015-16 Has Raised The Following Grounds Of Appeal : “1. The Ld.Ao Erred In Making & Ld. Cit(A) Erred In Confirming An Addition Of Rs.30,71,906/- U/S 41(1) Of The Income Tax Act On Account Of Unpaid Sundry Creditors. Namdeo Indarrao Gore [A]

Section 250Section 271(1)(c)Section 41(1)

27/03/2024 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This 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 26.10.2023. The assessee for A.Y.2015-16 has raised the following grounds of appeal

Vijay Chimaji Shinde, Pune vs. Income Tax Officer, Ward- 4(5), Pune

Appeal is allowed for statistical purposes in above terms

ITA 1278/PUN/2023[2015-16]Status: DisposedITAT Pune27 Mar 2024AY 2015-16

Bench: Shri Satbeer Singh Godaraआयकर अपील सं. /Ita No.1278/Pun/2023 "नधा"रण वष" / Assessment Year : 2015-16

For Appellant: Shri Pramod S. ShingteFor Respondent: Smt. Neha Deshpande
Section 147Section 2(22)(e)Section 250(6)

SATBEER SINGH GODARA, J.M. : This assessee’s appeal for assessment year 2015-16, arises against the National Faceless Appeal Centre [in short the “NFAC”] Delhi’s Din and Order No.ITBA/NFAC/S/250/2023-24/1056999742(1), dated 12.10.2023, involving proceedings u/s.147 r.w.s.144B of the Income Tax Act, 1961 (in short “the Act”). Heard both ... representing loans availed from M/s. Precision Agritech Pvt. Ltd., the Revenue could hardly dispute that the 2 ITA.No.1278/PUN/2023 Vijay Chimaji Shinde learned NFAC impugned lower appellate discussion has nowhere dealt with the merits thereof as contemplated u/s.250(6) of the Act. Faced with this situation, the assessee’s substantive

ACIT., Circle-1, Nellore vs. District Co-Operative Central Bank Limited, Kadapa

ITA 112/HYD/2024[2017-18]Status: DisposedITAT Hyderabad27 Mar 2024AY 2017-18

Bench: Shri Inturi Rama Rao & Shri K. Narasimha Chary

For Appellant: Shri V. Satish Kumar, ARFor Respondent: Shri Shakeer Ahamed, DR
Section 142(1)Section 143(2)Section 143(3)

ORDER PER K. NARASIMHA CHARY, J.M: Challenging the order dated 11/12/2023 passed by the learned Commissioner of Income Tax (Appeals)- National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), in the case of District Co-operative Central Bank Limited, (“the assessee”) for the assessment year 2017-18, Revenue preferred this ... assessee. Aggrieved by the order of AO the assessee has preferred an appeal before the Hon'ble Commissioner of Income Tax (Appeal)-Kurnool- (NFAC), New Delhi. GROUNDS OF APPEAL & SUBJECT MATTERS UNDER DISPUTE: - Subject- Matter of Dispute: Disallowance of Interest relating to the overdue loans amounting to Rs.2

Subhadara Bheemavarapu, Hyderabad vs. Income Tax Officer, Ward 4(3), Hyderabad

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

ITA 100/HYD/2024[2012-13]Status: DisposedITAT Hyderabad27 Mar 2024AY 2012-13

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita No.100/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2012-13) Smt. Subhadra Vs. Income Tax Officer Bheemavarapu Ward 4(3) Hyderabad Hyderabad Pan:Acepb2599R (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate S.N.S.R. Chinmai राज" व "ारा/Revenue By: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per R.K. Panda, Vice-This Appeal Filed By The Assessee Is Directed Against The Ex-Parte Order Dated 11/01/2024 Of The Learned Cit (A)-Nfac Delhi, Relating To A.Y.2012-13. 2. Although A Number Of Grounds Have Been Raised By The Assessee, However, These All Relate To The Ex-Parte Order Of The Learned Cit (A) Nfac In Confirming The Proceedings Initiated U/S 147 Of The I.T. Act & Confirming The Addition Of Page 1 Of 6

For Appellant: Advocate S.N.S.R. ChinmaiFor Respondent: Shri Shakeer Ahmed, DR
Section 143(2)Section 147Section 148

Panda, Vice-President This appeal filed by the assessee is directed against the ex-parte order dated 11/01/2024 of the learned CIT (A)-NFAC Delhi, relating to A.Y.2012-13. 2. Although a number of grounds have been raised by the assessee, however, these all relate to the ex-parte order ... learned CIT (A) NFAC in confirming the proceedings initiated u/s 147 of the I.T. Act and confirming the addition of Page 1 of 6 ITA No 100 of 2024 Subhadra Bheemavarapu Rs.1,72,48,042/- made by the Assessing Officer towards Long- Term Capital Gain. 3. Facts of the case

The Andaluru Large Size Co-Operative Society Anadaluru, Andaluru vs. Assistant Commissioner of Income Tax, Circle-1, Rajahmundry

In the result, appeal of the Revenue is dismissed

ITA 58/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam27 Mar 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.58/Viz/2024 (निर्धारण वर्ा / Assessment Year : 2018-19) The Andaluru Large Size Co- Vs. The Asst. Commissioner Of Operative Society Andaluru, Income Tax, D. No. 3-77, Main Road, Circle-1, Andaluru, West Godavari Dist, Rajahmundry. Andhra Pradesh – 534238. Pan: Aacat 1978 M (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 : 21/03/2024 घोर्णध की तधरीख/Date Of : 27/03/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

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/250/2023-24/1059213791(1), dated 29/12/2023 2 arising out of the order passed U/s. 143(3) of the Income ... dated 30/03/2021. Aggrieved by the order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A)-NFAC. Before the Ld. CIT(A)-NFAC, the assessee also made various submissions. However, the Ld. CIT (A)-NFAC did not consider the submissions and explanations of the assessee

The Anigandlapadu Pacs Ltd, Krishna Dist vs. Income Tax Officer, Ward(1)1 Vijayawada, Vijayawada

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

ITA 300/VIZ/2023[2020-21]Status: DisposedITAT Visakhapatnam27 Mar 2024AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.300/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2020-21) The Anigandlapadu Pacs Ltd. Vs. Income Tax Officer 10-1, Anigandlapadu Village Ward-1(1) Penuganchiprolu Post Vijayawada Penuganchiprolu Mandal Krishna Dist. [Pan : Aacat7983Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri ASRSS Sivaprasad, ARFor Respondent: Dr.Aparna Villuri, DR
Section 142(1)Section 147Section 56Section 80P

Delay : This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No. ITBA/NFAC/S/250/2023-24/1055304612(1) dated 22.08.2023, arising out of order passed u/s 147 r.w.s.144C of the Income Tax Act, 1961 (in short ... following grounds of appeal : 1. Both in law and in facts of the case, the order made by the Ld.Commissioner of Income Tax (Appeals), NFAC, Delhi confirming the addition of interest is bad in law, arbitrary, contrary to the provisions of law and against the principles of natural justice

Chanubanda Primary Agricultural Cooperative Credit Society Ltd, Krishna Dist vs. Income Tax Officer, Ward-3(5), Vijayawada

In the result, appeal of the assessee is dismissed

ITA 152/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam27 Mar 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.152/Viz/2023 (निर्धारण वर्ा / Assessment Year :2017-18) The Chanubanda Primary Vs. The Income Tax Officer, Agricultural Cooperative Credit Ward-3(5), Society Limited, Chanubanda Vijayawada. Village, Chatrai Mandal, Krishna District, Andhra Pradesh–521214. Pan: Aacat 7978 H (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Sri Asrss Siva Prasad, Ar प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar

For Appellant: Sri ASRSS Siva Prasad, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 139(1)Section 142(1)Section 144Section 80ASection 80A(5)Section 80PSection 80P(2)(a)

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/250/2022-23/1050781783(1), dated 2 15/03/2023 arising out of the order passed U/s. 144 of the Income Tax Act, 1961 [in short ... income at Rs. 4,19,507/-. 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. Aggrieved by the order of the Ld. CIT(A)-NFAC, the assessee

The Chandragudem Primary Agrl Coop Credit Society Ltd, Krishna Dist vs. Income Tax Officer, Ward-3(5), Vijayawada

In the result, appeal of the assessee is dismissed

ITA 118/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam27 Mar 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.118/Viz/2023 (निर्धारण वर्ा / Assessment Year : 2017-18) The Chandragudem Primary Agrl. Vs. Income Tax Officer, Coop. Credit Society Limited Noh Ward-3(5), 2091, Chandragudem Village, Vijayawada. Mylavaram Mandal, Krishna District, Andhra Pradesh-521230. Pan: Aacat 8165 C (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Sri Asrss Siva Prasad, Ar प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुिवधई की तधरीख / Date Of Hearing : 20/03/2024 घोर्णध की तधरीख/Date Of : 27/03/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri ASRSS Siva Prasad, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 139(1)Section 142(1)Section 144Section 80A(5)Section 80PSection 80P(2)(a)

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/250/2022-23/1049769724(1), dated 15/02/2023 2 arising out of the order passed U/s. 144 of the Income Tax Act, 1961 [in short ... total income at Rs. 58,782/-. 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. Aggrieved by the order of the Ld. CIT(A)-NFAC, the assessee

Express Publications (Madurai)Private Ltd., Chennai vs. DCIT, Corporate Circle-II(1), Chennai

Appeal stand dismissed

ITA 754/CHNY/2023[2012-13]Status: DisposedITAT Chennai27 Mar 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.730/Chny/2023 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.737/Chny/2023 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकरअपीलसं./ Ita No.754/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) M/S. Express Publications (Madurai) Dcit P. Ltd. Corporate Circle-Ii(1) बनाम/ C/O. Sri T.N. Seetharaman, Advocate Chennai. Vs. 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपीलसं./ Ita No.1219/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) Dcit M/S. Express Publications (Madurai) P. Corporate Circle-Ii(1) Ltd. बनाम/ Vs. Chennai C/O. Sri T.N.Seetharaman, Advocate 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri T.N. Seetharaman (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri D. Hema Bhupal (Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-03-2024 घोषणा की तारीख /Date Of Pronouncement : 27-03-2024

For Appellant: Shri T.N. Seetharaman (Advocate)- Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)-Ld. DR
Section 143(3)Section 36(1)(iii)

assessee’s appeal for 2010-11 which arises out of an order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 19-05-2023 in the matter of an assessment framed by Ld. Assessing Officer (AO) u/s.143 ... which read as under: - Disallowance under section 36(1)(iii) 1. The Commissioner of Income Tax (Appeals) National Faceless Appeal Centre (NFAC) erred in sustaining the addition I disallowance of Rs.96,49,617/- made in the assessment out of interest paid alleging diversion of interest bearing borrowals to the appellant

Express Publications (Madurai)Private Ltd., Chennai vs. DCIT, Corporate Circle-II(1), Chennai

Appeal stand dismissed

ITA 737/CHNY/2023[2011-12]Status: DisposedITAT Chennai27 Mar 2024AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.730/Chny/2023 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.737/Chny/2023 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकरअपीलसं./ Ita No.754/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) M/S. Express Publications (Madurai) Dcit P. Ltd. Corporate Circle-Ii(1) बनाम/ C/O. Sri T.N. Seetharaman, Advocate Chennai. Vs. 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपीलसं./ Ita No.1219/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) Dcit M/S. Express Publications (Madurai) P. Corporate Circle-Ii(1) Ltd. बनाम/ Vs. Chennai C/O. Sri T.N.Seetharaman, Advocate 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri T.N. Seetharaman (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri D. Hema Bhupal (Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-03-2024 घोषणा की तारीख /Date Of Pronouncement : 27-03-2024

For Appellant: Shri T.N. Seetharaman (Advocate)- Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)-Ld. DR
Section 143(3)Section 36(1)(iii)

assessee’s appeal for 2010-11 which arises out of an order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 19-05-2023 in the matter of an assessment framed by Ld. Assessing Officer (AO) u/s.143 ... which read as under: - Disallowance under section 36(1)(iii) 1. The Commissioner of Income Tax (Appeals) National Faceless Appeal Centre (NFAC) erred in sustaining the addition I disallowance of Rs.96,49,617/- made in the assessment out of interest paid alleging diversion of interest bearing borrowals to the appellant

Express Publications (Madurai)Private Ltd., Chennai vs. DCIT, Corporate Circle-II(1), Chennai

Appeal stand dismissed

ITA 730/CHNY/2023[2010-11]Status: DisposedITAT Chennai27 Mar 2024AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.730/Chny/2023 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.737/Chny/2023 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकरअपीलसं./ Ita No.754/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) M/S. Express Publications (Madurai) Dcit P. Ltd. Corporate Circle-Ii(1) बनाम/ C/O. Sri T.N. Seetharaman, Advocate Chennai. Vs. 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपीलसं./ Ita No.1219/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) Dcit M/S. Express Publications (Madurai) P. Corporate Circle-Ii(1) Ltd. बनाम/ Vs. Chennai C/O. Sri T.N.Seetharaman, Advocate 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri T.N. Seetharaman (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri D. Hema Bhupal (Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-03-2024 घोषणा की तारीख /Date Of Pronouncement : 27-03-2024

For Appellant: Shri T.N. Seetharaman (Advocate)- Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)-Ld. DR
Section 143(3)Section 36(1)(iii)

assessee’s appeal for 2010-11 which arises out of an order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 19-05-2023 in the matter of an assessment framed by Ld. Assessing Officer (AO) u/s.143 ... which read as under: - Disallowance under section 36(1)(iii) 1. The Commissioner of Income Tax (Appeals) National Faceless Appeal Centre (NFAC) erred in sustaining the addition I disallowance of Rs.96,49,617/- made in the assessment out of interest paid alleging diversion of interest bearing borrowals to the appellant

M/S Kali Bmh Systems Private Limited, Kumbakonam vs. ACIT, Circle-1, Kumbakonam

In the result, the appeal of the assessee in ITA No

ITA 488/CHNY/2023[2014-15]Status: DisposedITAT Chennai27 Mar 2024AY 2014-15

Bench: Shri Mahavir Singh

For Appellant: Shri. K. Ravi, AdvocateFor Respondent: Shri G. Suresh, IRS, JCIT
Section 127Section 143(3)

jurisdiction grounds ie challenging the jurisdiction of the ld. Assessing Officer. For this, assessee has raised the following grounds:- ‘’a. The order of the NFAC, Delhi is erroneous in law and opposed to the facts and circumstances of the case. b. The Change of Jurisdiction effected on 19.04.2016, gathered ... first round. It is always open to question or challenge the jurisdictional proceedings as long as the matter has not reached finality". d. The NFAC, Delhi, after having considered all the material submissions made by the Appellant has not appreciated the principles put forth by the Appellant, instead proceeded

Presidency Finance Limited, Chennai vs. DCIT, Corporate Circle-5(2), Chennai

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

ITA 1477/CHNY/2023[2017-18]Status: DisposedITAT Chennai27 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.1477/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 Presidency Finance Limited, Vs. The Deputy Commissioner Of 24/12, 3Rd Floor, Raghaviah Road, Income Tax, T. Nagar, Chennai 600 017. Corporate Circle 5(2), [Pan:Aaccp4841R] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Y. Sridhar, F.C.A ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 25.03.2024 घोषणा की तारीख /Date Of Pronouncement : 27.03.2024 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 17.10.2023 Relevant To The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2017-18 On 11.10.2017 Admitting A Total Income Of ₹.80,45,362/- Under Normal Provisions & Book Profit Of ₹.44,41,615/-. The Case Was Selected For Scrutiny Through Cass & 2

For Appellant: Shri Y. Sridhar, F.C.A ""For Respondent: Shri D. Hema Bhupal, JCIT
Section 142(1)Section 143(2)Section 68

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 17.10.2023 relevant to the assessment year 2017-18. 2. Brief facts of the case are that the assessee filed its return of income

Income Tax Officer, Chennai vs. Express Publications(Madurai) Private Limited, Chennai

Appeal stand dismissed

ITA 1219/CHNY/2023[2012-2013]Status: DisposedITAT Chennai27 Mar 2024AY 2012-2013

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.730/Chny/2023 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.737/Chny/2023 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकरअपीलसं./ Ita No.754/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) M/S. Express Publications (Madurai) Dcit P. Ltd. Corporate Circle-Ii(1) बनाम/ C/O. Sri T.N. Seetharaman, Advocate Chennai. Vs. 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपीलसं./ Ita No.1219/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) Dcit M/S. Express Publications (Madurai) P. Corporate Circle-Ii(1) Ltd. बनाम/ Vs. Chennai C/O. Sri T.N.Seetharaman, Advocate 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri T.N. Seetharaman (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri D. Hema Bhupal (Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-03-2024 घोषणा की तारीख /Date Of Pronouncement : 27-03-2024

For Appellant: Shri T.N. Seetharaman (Advocate)- Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)-Ld. DR
Section 143(3)Section 36(1)(iii)

assessee’s appeal for 2010-11 which arises out of an order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 19-05-2023 in the matter of an assessment framed by Ld. Assessing Officer (AO) u/s.143 ... which read as under: - Disallowance under section 36(1)(iii) 1. The Commissioner of Income Tax (Appeals) National Faceless Appeal Centre (NFAC) erred in sustaining the addition I disallowance of Rs.96,49,617/- made in the assessment out of interest paid alleging diversion of interest bearing borrowals to the appellant

Punjab National Bank, Fatehpur, Fatehpur Shekhawati vs. ITO TDS-3, Jaipur

In the result, the appeals of the assesee are allowed for statistical purposes

ITA 130/JPR/2024[2012-13]Status: DisposedITAT Jaipur27 Mar 2024AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Sharwan Gupta, AdvocateFor Respondent: Smt. Monisha Choudhary, Addl. CIT-DR
Section 201(1)

assessee against different orders of the ld. CIT(A) dated 13-06-2023, National Faceless Appeal Centre, Delhi [ hereinafter referred to as (NFAC) ] for the assessment years 2012-13 to 2016-17 (F.Y. 2011-12 to 2015-16) raising grounds of appeal at Form No. 36 in respective appeals

Sh. Hari Ram Tanwar, Diwakari, Alwar vs. ITO, Ward-1(1), Alwar

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

ITA 114/JPR/2024[2013-14]Status: DisposedITAT Jaipur27 Mar 2024AY 2013-14
For Appellant: Shri P.C. Parwal, CAFor Respondent: Mrs. Monisha Chaudhary Addl. CIT

assessee is directed against order of the ld. CIT(A) dated 24-11-2023, National Faceless Appeal Centre, Delhi (hereinafter referred to as (NFAC) ] for the assessment year 2013-14. 2.1 At the outset of the hearing, the Bench noted that there is delay of 15 days in filing

Curewell Cardiac Lab, Alwar vs. ACIT, Circle-1, Alwar

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

ITA 113/JPR/2024[2017-18]Status: DisposedITAT Jaipur27 Mar 2024AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Smt. Monisha Choudhary, Addl. CIT-DR

assessee is directed against order of the ld. CIT(A) dated 13-10-2023, National Faceless Appeal Centre, Delhi [ hereinafter referred to as (NFAC) ] for the assessment year 2017-18 raising grounds of appeal at Form No. 36. 2.1 At the outset of the hearing, the Bench noted that there ... when I checked the present status of appeal on the e-filing portal on 13-01-2024, I found that the ld. CIT(A), NFAC has already passed the ex-parte order on 13-10- 2023. 5. That the hearing notices issued by ld. CIT(A), NFAC and order passed

Riyaz Ahmed, Jaipur vs. ITO Ward 2(1), Jaipur

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

ITA 112/JPR/2024[2016-17]Status: DisposedITAT Jaipur27 Mar 2024AY 2016-17

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Ashok Gupta, AdvFor Respondent: Smt. Monisha Choudhary, Addl. CIT-DR

assessee is directed against order of the ld. CIT(A) dated 08-12-2023, National Faceless Appeal Centre, Delhi [ hereinafter referred to as (NFAC) ] for the assessment year 2016-17 raising grounds of appeal at Form No. 36. 2.1 At the outset of the hearing, the Bench noted that

Thikariya Gram Sewa Sahkari Samiti Ltd, Thikariya vs. AO Cpcito Ward Sikar, Sikar

In the result, both the appeals filed by the assessee are allowed

ITA 772/JPR/2023[2018-19]Status: DisposedITAT Jaipur27 Mar 2024AY 2018-19
For Appellant: Shri Shrawan Kumar Gupta AdvocateFor Respondent: Mrs. Monisha Choudhary, Addl. CIT
Section 143(1)Section 234ASection 80P

assessee against two different orders of the ld. CIT(A) dated 17-10-2023, National Faceless Appeal Centre, Delhi [ hereinafter referred to as (NFAC) ] for the assessment years 2018-19 & 2019-20 respectively wherein the assessee has raised the following grounds of appeal in respective appeals. 2 ITA NO.772/JP/2023 THIKARIYA