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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

Sugandh Sahil Gupta, Bhavnagar vs. The Income Tax Officer, Ward-1(5), Bhavnagar

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

ITA 1050/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad28 Feb 2024AY 2017-18

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 1050/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2017-18) Sugandh Sahil Gupta The Income Tax Officer बनाम/ D-145/146, Ramnagar Ward - 1(5), Bhavnagar Vs. Kaliyabid, Bhavnagar, Gujarat - 364001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Afgpl1612Q (Appellant) .. (Respondent) Shri P. B. Parmar, Ar अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri C S Sharma, Sr. Dr 21/02/2024 Date Of Hearing Date Of Pronouncement 28/02/2024 O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed At The Instance Of The Assessee Is Directed Against The Order Dated 26.09.2023 Passed By The National Faceless Appeal Centre (Nfac), Delhi, Arising Out Of The Order Dated 23.12.2019 Passed By The Ito, Ward - 1(5), Bhavnagar, Under Section 143(3) Of The Act For Assessment Year 2017-18. 2. Appeal Is Time Barred By 19 Days. An Application Alongwith Affidavit Explaining Such Delay Has Also Been Filed By The Appellant. The Contents Whereof Is As Follows:

For Respondent: Shri C S Sharma, Sr. DR
Section 143(3)Section 68

instant appeal filed at the instance of the assessee is directed against the order dated 26.09.2023 passed by the National Faceless Appeal Centre (NFAC), Delhi, arising out of the order dated 23.12.2019 passed by the ITO, Ward - 1(5), Bhavnagar, under Section 143(3) of the Act for Assessment Year ... matter and we have also perused the relevant materials available on record. 5. The appellant has challenged an ex parte order passed by the NFAC, Delhi, whereby and whereunder, the addition made by the Ld. AO to the tune of Rs.25,80,000/- as unexplained cash credit under Section

Karia Hareshbhai Bhagwandas HUF, Ahmedabad vs. The ITO, Ward-1(3)(3), Ahmedabad

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

ITA 175/AHD/2022[2012-13]Status: DisposedITAT Ahmedabad28 Feb 2024AY 2012-13

Bench: Smt.Annapurna Gupta & Ms. Suchitra Kambleassessment Year : 2012-13 Karia Hareshbhai Bhagwandas The Income Tax Officer Huf Vs Ward-1(3)(3), 2, B/618, B.G.Tower Ahmedabad Outside Delhi Gate Shahibaugh Ahmedabad – 380 004 (Gujarat) Pan: Aachk 6847 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Aseem L. Thakkar, Ar Revenue By : Shri Ahsok Kumar Suthar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 22/02/2024 घोषणा क" तार"ख /Date Of Pronouncement: 28/02/2024 आदेश/O R D E R Per Annapurna Gupta

For Appellant: Shri Aseem L. Thakkar, ARFor Respondent: Shri Ahsok Kumar Suthar, Sr.DR
Section 143(3)Section 144

raised the following grounds of appeal:- Karia Hareshbhai Bhagwandas HUF vs. ITO Asst.Year 2012-13 “ 1. The learned Commissioner of Income Tax (Appeals), NFAC, Delhi has erred in passing an Ex Parte order without providing reasonable opportunity of being heard to the appellant hence the same being against the principles ... natural justice and equity require to be quashed. 2. The learned Commissioner of Income Tax (Appeals), NFAC, Delhi has erred in passing an Ex Parte order without rejecting the adjournment application dtd.14.03.2022 uploaded on portal by the appellant. 3. The learned Commissioner of Income Tax (Appeals), NFAC, Delhi has erred

Assistant Commissioner of Income Tax, Circle-5(1), Hyderabad vs. Pennar Industries Limited, Hyderabad

In the result, appeal filed by the assessee is partly allowed for statistical purposes and the appeal filed by the Revenue is dismissed

ITA 78/HYD/2024[2017-18]Status: DisposedITAT Hyderabad28 Feb 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyआ.अपी.सं /Ita No.48/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Pennar Industries Ltd Vs. Dy. C. I. T. Hyderabad Circle 5(1) Pan:Aabcp3074H Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.78/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Asstt. Cit Vs. Pennar Industries Ltd Circle 5(1) Hyderabad Hyderabad Pan:Aabcp3074H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Mohd. Afzal राज" व "ारा/Revenue By:: Shri Waseem Ur Rehman, Dr सुनवाई की तारीख/Date Of Hearing: 26/02/2024 घोषणा की तारीख/Pronouncement: 28/02/2024 Order Per Bench:

For Appellant: Advocate Mohd. AfzalFor Respondent: : Shri Waseem Ur Rehman, DR
Section 139(5)Section 143(2)Section 143(3)Section 37(1)Section 40

assessee and the second one filed by the Revenue and are directed against the order dated 23.11.2023 of the learned CIT (A)-NFAC, Delhi, relating to A.Y. 2017-18. Page 1 of 12 ITA Nos 48 and 78 of 2024 Pennar Industries Ltd 2. Facts of the case, in brief ... employees’ Contribution to PF - Rs. 72,94,624 E) Duty drawback on export - Rs. 2,74,437 3. In appeal, the learned CIT (A) NFAC granted part relief to the assessee. 4. Aggrieved with such order of the learned CIT (A) NFAC giving part relief, the assessee as well

Pennar Industries Limited, Hyderabad vs. DCIT., Circle-5(1), Hyderabad

In the result, appeal filed by the assessee is partly allowed for statistical purposes and the appeal filed by the Revenue is dismissed

ITA 48/HYD/2024[2017-18]Status: DisposedITAT Hyderabad28 Feb 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyआ.अपी.सं /Ita No.48/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Pennar Industries Ltd Vs. Dy. C. I. T. Hyderabad Circle 5(1) Pan:Aabcp3074H Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.78/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2017-18 ) Asstt. Cit Vs. Pennar Industries Ltd Circle 5(1) Hyderabad Hyderabad Pan:Aabcp3074H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Mohd. Afzal राज" व "ारा/Revenue By:: Shri Waseem Ur Rehman, Dr सुनवाई की तारीख/Date Of Hearing: 26/02/2024 घोषणा की तारीख/Pronouncement: 28/02/2024 Order Per Bench:

For Appellant: Advocate Mohd. AfzalFor Respondent: : Shri Waseem Ur Rehman, DR
Section 139(5)Section 143(2)Section 143(3)Section 37(1)Section 40

assessee and the second one filed by the Revenue and are directed against the order dated 23.11.2023 of the learned CIT (A)-NFAC, Delhi, relating to A.Y. 2017-18. Page 1 of 12 ITA Nos 48 and 78 of 2024 Pennar Industries Ltd 2. Facts of the case, in brief ... employees’ Contribution to PF - Rs. 72,94,624 E) Duty drawback on export - Rs. 2,74,437 3. In appeal, the learned CIT (A) NFAC granted part relief to the assessee. 4. Aggrieved with such order of the learned CIT (A) NFAC giving part relief, the assessee as well