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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

Margani Govinda Raju, Kadiyapulanka vs. Income Tax Officer, Ward-2(3), Rajahmundry

In the result, appeal of the assessee is partly allowed

ITA 251/VIZ/2023[2016-17]Status: HeardITAT Visakhapatnam20 Mar 2024AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.251/Viz/2023 (निर्धारण वर्ा / Assessment Year : 2016-17) Margani Govinda Raju, Vs. The Income Tax Officer, Kadiyapulanka, Ward-2(3), East Godavari Dist. Rajahmundry. Pan: Aocpm 3465 K (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 : 18/03/2024 घोर्णध की तधरीख/Date Of : 20/03/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 131(1)Section 142(1)Section 143(2)Section 143(3)

filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Ld. CIT(A)-NFAC] in DIN & Order No. ITBA/NAFC/S/250/2023-25/1053349827(1), dated 31/5/2023 arising out of the order passed U/s. 143(3) of the Income ... disallowed and added to the total income of the assessee. Aggrieved, the assessee preferred an appeal before the Ld. CIT(A)-NFAC. On appeal, after considering the facts and circumstances of the case, the Ld. CIT(A)-NFAC issued notice to the assessee for enhancement of assessment and finally enhanced

M/S. Sivasakthi Tyres, Tuticorin vs. ITO, Ward-4, Tuticorin

In the result, the appeal filed by the assessee is partly-allowed

ITA 586/CHNY/2023[2014-15]Status: DisposedITAT Chennai20 Mar 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 586/Chny/2023 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Sivasakthi Tyres, The Income Tax Officer, 184/9B, Vvd Road, Vs. Ward -4, Tuticorin – 628 008. Tuticorin. Pan: Abkfs 7778L (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri V.J. Arul Raj & Shri P. Sivagaminathan, Advocates ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 20.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 20.03.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Order No.Itba/Nfac/S/250/2022- 23/1050727795(1) Dated 14.03.2023. The Assessment Was Framed By The Income Tax Officer, Ward 4, Tuticorin For The Assessment Year 2014-15 U/S.143(3) R.W.S. 263 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 08.11.2019. 2. The Only Issue In This Appeal Of Assessee Is As Regards To The Order Of Cit(A) Confirming The Action Of The Ao In Making Disallowance Of Payments Made By Way Of Cash For Purchase In Excess Of Rs.20,000/- & Thereby Violating The Provisions Of Section 40A(3) Of The Act. The Assessee Has Raised 17 Grounds, Which Are Argumentation, Factual & Citation Of Various Case Laws & Hence, Need Not Be Reproduced.

For Appellant: Shri V.J. Arul Raj &For Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 143(2)Section 143(3)Section 263Section 40A(3)

PRESIDENT: This appeal by the assessee is arising out of the order passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in Order No.ITBA/NFAC/S/250/2022- 23/1050727795(1) dated 14.03.2023. The assessment was framed by the Income Tax Officer, Ward 4, Tuticorin for the assessment year

National Stock Exchange of India Ltd., Mumbai vs. DCIT, Cir-7(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3695/MUM/2023[2016-17]Status: DisposedITAT Mumbai20 Mar 2024AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3695/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) National Stock Exchange Of बिधम/ Dcit-Circle-7(1)(1) India Room No.126, 1St Floor, Vs. Exchange Plaza, Bandra Aayakar Bhavan, M. K. Kurla Complex, Bandra Road, Churchgate, East, Mumbai-400051. Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacn1797L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Shailesh S. Shah Shri Vijay Bhatt Revenue By: Shri S. Srinivasu (Dr) सुनवाई की तारीख / Date Of Hearing: 06/03/2024 घोषणा की तारीख /Date Of Pronouncement: 20/03/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi, Dated 17.08.2023 For Ay. 2016-17. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Upholding The Action Of The Ao Passed U/S 154 Of The Income Tax Act, 1961 (Hereinafter “The Act”) Wherein He Increased The Book Profit U/S 115Jb Of The Act By Making An Adjustment Of Rs.7,61,52,00,000/- [Statutory Contribution Towards Core Settlement Guarantee Fund (Core Sgf)] By Holding That Such A Contribution To Core Sgf Is To Meet An Unascertained Liability.

For Appellant: Shri Shailesh S. ShahFor Respondent: Shri S. Srinivasu (DR)
Section 115JSection 143(3)Section 154Section 37(1)

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN