← All Phrases

“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

Ai-Jadeed Social Welfare Association, Osmanabad vs. Income Tax Officer, Ward-Exemption, Pune

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

ITA 111/PUN/2024[2018-19]Status: DisposedITAT Pune19 Mar 2024AY 2018-19

Bench: Shri Partha Sarathi Chaudhury & Dr. Dipak P. Ripoteal-Jadeed Social Welfare Vs Ito, Ward-Exemption, Association, At Post Pune. Hangarga, Nal, Tal. Tuljapur, Dist. Osmanabad-413602 Pan: Aabta 3186 G Appellant Respondent Assessee By : Shri Nitin Rander, Ca Revenue By : Shri Umesh Phade, Dr Date Of Hearing : 19/03/2024 Date Of Pronouncement : 19/03/2024 Order Per Partha Sarathi Chaudhury, Jm: This Appeal Preferred By The Assessee Emanates From The Order Of National Faceless Appeal Centre [Nfac], Delhi, Dated 28.11.2023 For A.Y.2018-19 As Per The Following Grounds Of Appeal:- “1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Holding That The Delay In Filing The Appeal Cannot Be Condoned. The Appellant Prays That The Delay Be Condoned & Appeal Be Taken Up For Hearing. 2. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Ao & Ld. Cit(A) Ought To Have Held That The Assessee Is A Charitable Trust Registered U/Sec. 12A & U/Sec. 80G Of The Income Tax Act, 1961 (Act) & Accordingly, Eligible For Claim Of Exemption U/Sec. 11 Of The Act. 3. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Ao Erred In Disallowing The Claim Of Rs. 86,18,109/- Towards Application Of Income U/Sec. 11 Of The Act. 4. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Not Deciding The Issue On Merits & Not Allowing The Application Of Income On Objects Of The Trust U/Sec. 11 Of Rs. 86,18,109/- & Thereby Treating The Same As Income Of The Appellant. Al-Jadeed Social Welfare Association 5. Without Prejudice To Above Grounds Of Appeal, The Ld. Authorities Erred In Not Allowing The Income Of The Assessee, Being An Educational Institution Substantially Financed By State Government, Is Eligible For Exemption U/Sec. 10(23C)(Iiiab) Of The Act.”

For Appellant: Shri Nitin Rander, CAFor Respondent: Shri Umesh Phade, DR
Section 10Section 11Section 12ASection 80G

pronouncement : 19/03/2024 ORDER Per PARTHA SARATHI CHAUDHURY, JM: This appeal preferred by the assessee emanates from the order of National Faceless Appeal Centre [NFAC], Delhi, dated 28.11.2023 for A.Y.2018-19 as per the following grounds of appeal:- “1. On the facts and in the circumstances of the case ... educational institution substantially financed by State Government, is eligible for exemption u/sec. 10(23C)(iiiab) of the Act.” 2. In this case, before the NFAC there was a delay of 211 days for filing of the appeal by the assessee. That, as evident in the order of NFAC itself, there