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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

The Chinaogirala Pacs Ltd, Chinaogirala Village vs. Income Tax Officer, Ward 1, Gudivada

In the result, appeal of the Revenue is dismissed

ITA 296/VIZ/2023[2020-21]Status: DisposedITAT Visakhapatnam14 Mar 2024AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.296/Viz/2023 (निर्धारण वर्ा / Assessment Year : 2020-21) The Chinaogirala Pacs Ltd, Vs. Income Tax Officer, Chinaogirala Village, Ward-1, Vuyyuru Mandal, Gudivada, Krishna District, Andhra Pradesh-521301. Andha Pradesh-521245. Pan: Aacat 8188 M (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : None प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar

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

appeal filed by the assessee is against the order of the Ld. Commissioner of Income Tax, National Faceless Appeal Centre, Delhi [Ld. CIT(A)-NFAC] in DIN & Order No. ITBA/NFAC/S/250/2023-24/1056669263(1), dated 29/9/2023 2 arising out of the order passed U/s. 143(3) of the Income ... 144B of the Act, dated 22/09/2022. Aggrieved by the order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A)-NFAC with a delay of 93 days. On appeal, before the Ld. CIT(A)-NFAC the assessee filed affidavit seeking condonation of delay and explained

Swarnandhra Jute Mills Pvt Ltd, Srikakulam vs. Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

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

ITA 279/VIZ/2023[2012-13]Status: DisposedITAT Visakhapatnam14 Mar 2024AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.279/Viz/2023 (निर्धारण वर्ा / Assessment Year : 2012-13) Swarnandhra Jute Mills Pvt Ltd, Vs. Asst. Commissioner Of Survey No.40, Varisam Village, Income Tax, Ranastalam Mandal, Circle-4(1), Pydhibheemavaram, Visakhapatnam. Srikakulam-532409, Andhra Pradesh. Pan: Aaics 7788 J (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Sri C. Subrahmanyam, Ar प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुिवधई की तधरीख / Date Of Hearing : 13/03/2023 घोर्णध की तधरीख/Date Of : 14/03/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri C. Subrahmanyam, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(2)Section 143(3)Section 147Section 148Section 40A(3)Section 68

filed by the assessee is 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/NFAC/S/250/2023-24/1056074074(1), dated 14/09/2023 2 arising out of the order passed U/s. 143(3) r.w.s. 147 of the Income ... dated 30/12/2019. Aggrieved by the order of 4 the Ld. AO, the assessee is in appeal before the Ld. CIT(A)-NFAC. On appeal, the Ld.CIT(A)-NFAC passed the ex-parte order and dismissed the appeal of the assessee. Aggrieved by the order of the Ld. CIT(A)-NFAC

Amma Vayovrudha Sevasada Nam, Kesarapalli vs. Deputy Commissioner of Income Tax, CPC, Bangalore

In the result, appeal of the assessee is dismissed

ITA 241/VIZ/2023[2015-16]Status: DisposedITAT Visakhapatnam14 Mar 2024AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble(Through Hybrid Hearing) आयकर अपील सं./ I.T.A. No.241/Viz/2023 (निर्धारण वर्ा / Assessment Year : 2015-16) Amma Vayovrudha Sevasada Vs. Income Tax Officer Nam, Kesarapalli. (Exemptions), Pan: Aaata 4192 R Rajahmundry. (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Sri M. Madhusudan, Ar प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुिवधई की तधरीख / Date Of Hearing : 06/03/2024 घोर्णध की तधरीख/Date Of : 14/03/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri M. Madhusudan, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 11Section 12ASection 139(9)Section 143(1)Section 143(1)(a)Section 246ASection 5

filed by the assessee is 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/NFAC/S/250/2023-24/1055044692(1), dated 10/08/2023 arising out of the order passed U/s. 143(1) of the Income ... raised by the revenue in the case of the assessee. Aggrieved, the assessee preferred an appeal before the Ld. CIT(A)-NFAC. However, the assessee filed its appeal with a huge delay of 1797 days before the Ld. CIT(A)-NFAC. With respect to the belated filing of the appeal

Jayaraman Jayasudha, Chennai vs. JCIT, Nusiness Range III(I/C), Chennai

In the result, the appeal of the assessee is dismissed

ITA 41/CHNY/2023[2006-07]Status: DisposedITAT Chennai14 Mar 2024AY 2006-07

Bench: Shri Manjunatha. G & Shri Manomohan Dasआयकर अपील सं./Ita No.41/Chny/2023 िनधा(रण वष( /Assessment Year: 2006-07 Jayaraman Jayasudha, The Jt. Commissioner Of 20/6, Easwari Apartment Vs. Income Tax, Beach Home Avenue, Business Range-Iii (I/C), Besant Nagar, Chennai. Chennai – 600 090. [Pan: Ahjpj-4767-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri R. Viswanathan, Fca ""यथ" क" ओर से /Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 : 14.03.2024 घोषणा क" तारीख /Date Of Pronouncement

For Appellant: Shri R. Viswanathan, FCAFor Respondent: Shri P. Sajit Kumar, JCIT
Section 54F

MANOMOHAN DAS, J.M: This appeal by the assessee is directed against the order of the learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 22-11-2022 and pertains to the Assessment Year [AY] 2006-07. 2. The grounds of appeal of the assessee ... under: “1. The order dated 22-11-2022 of the learned National Faceless Appeals Authority, Chennai in ITA No. ITBA / NFAC / S/ 250 / 2022- :- 2 -: 23 / 1047563948(1) for the Assessment year AY 2006-07 is contrary to facts, opposed to law and untenable. 2. The Ld. NFAC Appellate Authority