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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

Tina Atul Godhwani, Mumbai vs. ITO 25(1)(5), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 3628/MUM/2023[2009-10]Status: DisposedITAT Mumbai28 Feb 2024AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Padmavathy S, Am आयकर अपील सं/ I.T.A. No.3628/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2009-10) Tina Atul Godhwani बिधम/ Ito-25(1)(5) 165, 5-B, Sanjay Building Bandra Kurla Complex, Vs. Mittal Industrial Estate, Mumbai-400051. Andheri Kurla Road, Andheri- East, Mumbai- 400059. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aezpt4607D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vimal Punmiya Revenue By: Dr. Yogendra T. Wakare सुनवाई की तारीख / Date Of Hearing: 21/02/2024 घोषणा की तारीख /Date Of Pronouncement: 28/02/2024 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 22.08.2023 For The Assessment Year 2009-10. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Addition Of Rs.7 Lakhs Made By The Ao U/S 68 Of The Income Tax Act, 1961 (Hereinafter “The Act”) & Disallowance Of Interest To The Tune Of Rs.13,118/- & Addition Of Notional Commission Of Rs.14,000/- (Total Rs.7,27,118/-).

For Appellant: Shri Vimal PunmiyaFor Respondent: Dr. Yogendra T. Wakare
Section 147Section 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI PADMAVATHY S, AM

Neel Ventures Private Limited, Mumbai vs. ITO, 15(2)(3), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1168/MUM/2023[2009-10]Status: DisposedITAT Mumbai28 Feb 2024AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Padmavathy S, Am आयकर अपील सं/ I.T.A. No.1168/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2009-10) Neel Ventures Pvt. Ltd बिधम/ Ito-15(2)(3) B-47/187, Kalina Sunder 432, Aayakar Bhavan, Vs. Nagar Chs, Santacruz Maharashi Karve Road, (East), Mumbai-400098. Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccn7025R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Ashok Bansal Revenue By: Shri Ashok Kumar Ambastha (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 22/02/2024 घोषणा की तारीख /Date Of Pronouncement: 28/02/2024 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 10.02.2023 For The Assessment Year 2009-10. 2. The Assessee Has Challenged The Validity Of The Reopening By Ao (Jurisdiction) U/S 147 Of The Income Tax Act, 1961 (Hereinafter “The Act”). So The Legal Issue Is Taken Up First.

For Appellant: Shri Ashok BansalFor Respondent: Shri Ashok Kumar Ambastha (Sr. DR)
Section 147Section 148

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

Deep Additives Private Limited, Ahmedabad vs. The Income Tax Officer, Ward-1(1)(3) Previously Ward- 1(1)(4), Ahmedabad

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

ITA 929/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad27 Feb 2024AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 929/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2014-15) Deep Additives Private Income Tax Officer, बनाम/ Limited Ward-1(1)(3), Vs. 39/40, Nagarwel Ind. [Previously Ward-1(1)(4)) Estate, Nagarwel Hanuman Ahmedabad Road, Rakhial, Ahmedabad 380023 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aakcs7792Q (Appellant) .. (Respondent) None अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri C S Sharma, Sr. Dr 19 & 26/02/2024 Date Of Hearing 27/02/2024 Date Of Pronouncement 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 25.08.2023 Passed By The National Faceless Appeal Centre (Nfac), Delhi, Arising Out Of The Order Dated 27.12.2019 Passed By The Ito, Ward-1(1)(4), Ahmedabad, Under Section 143(3) R.W.S. 147 Of The Act For Assessment Year 2014-15. Ita No. 929/Ahd/2023 (Deep Additives Pvt. Ltd. Vs. Ito) A.Y.– 2014-15 - 2 – 2. None For The Appellant Appeared Before Us At The Time Of Hearing Of The Matter.

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

instant appeal filed at the instance of the assessee is directed against the order dated 25.08.2023 passed by the National Faceless Appeal Centre (NFAC), Delhi, arising out of the order dated 27.12.2019 passed by the ITO, Ward-1(1)(4), Ahmedabad, under Section 143(3) r.w.s ... before us in support of the delay is this that the appellant was not aware of the order passed by the Ld. CIT(A), NFAC, Delhi which was served on online portal of Department. On subsequent date, while visiting the said portal, the appellant has come to know about