← 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

Sri Ramalingeswara Swamy Temple, Hyderabad vs. Assistant Director of Income Tax, Exemption Ward-1(4), Hyderabad

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 492/HYD/2023[2020-2021]Status: DisposedITAT Hyderabad12 Jan 2024AY 2020-2021

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.491 & 492/Hyd/2023 (िनधा"रण वष" / Assessment Years: 2019-20 & 2020-21) Sri Ramalingeswara Swamy Vs. Asstt. Director Of Income Temple, Keesara Gutta Tax, Hyderabad Exemption Ward-1(4) Pan:Aaeas2164C Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri S. Srikanth, Ca राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 10/01/2024 घोषणा की तारीख/Pronouncement: 12/01/2024

For Appellant: Shri S. Srikanth, CAFor Respondent: : Smt. Sheetal Sarin, DR
Section 10Section 10(23)Section 143(1)Section 143(1)(a)

Laliet Kumar, J.M These two appeals filed by the assessee are directed against the separate orders dated 20/07/2023 of the learned CIT (A)-, NFAC, Delhi relating to A.Ys. 2019-20 & 2020-21 respectively. Since common issues are involved in both these appeals, for the sake of convenience, these were heard ... Return u/s 143(1)(a). 6. Aggrieved with such order of the AO, CPC the assessee filed an appeal before the learned CIT (A) NFAC who on the basis of the CBDT Circular No. CIRCULAR NO. 15/2022 [F.NO.197/89/2022-ITA-I], dated 19-7-2022 dismissed the appeal filed by the assessee

Sri Ramalingeswara Swamy Temple, Hyderabad vs. Assistant Director of Income Tax, Exemption Ward-1(4), Hyderabad

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 491/HYD/2023[2019-2020]Status: DisposedITAT Hyderabad12 Jan 2024AY 2019-2020

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.491 & 492/Hyd/2023 (िनधा"रण वष" / Assessment Years: 2019-20 & 2020-21) Sri Ramalingeswara Swamy Vs. Asstt. Director Of Income Temple, Keesara Gutta Tax, Hyderabad Exemption Ward-1(4) Pan:Aaeas2164C Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri S. Srikanth, Ca राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 10/01/2024 घोषणा की तारीख/Pronouncement: 12/01/2024

For Appellant: Shri S. Srikanth, CAFor Respondent: : Smt. Sheetal Sarin, DR
Section 10Section 10(23)Section 143(1)Section 143(1)(a)

Laliet Kumar, J.M These two appeals filed by the assessee are directed against the separate orders dated 20/07/2023 of the learned CIT (A)-, NFAC, Delhi relating to A.Ys. 2019-20 & 2020-21 respectively. Since common issues are involved in both these appeals, for the sake of convenience, these were heard ... Return u/s 143(1)(a). 6. Aggrieved with such order of the AO, CPC the assessee filed an appeal before the learned CIT (A) NFAC who on the basis of the CBDT Circular No. CIRCULAR NO. 15/2022 [F.NO.197/89/2022-ITA-I], dated 19-7-2022 dismissed the appeal filed by the assessee

Sri Kannapiran Mills Limited, Coimbatore vs. ACIT, Corporate Circle-1, Coimbatore

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

ITA 634/CHNY/2023[2018-19]Status: DisposedITAT Chennai11 Jan 2024AY 2018-19

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha.Gआयकरअपीलसं./I.T.A.No.634/Chny/2023 (िनधा"रणवष" /Assessment Year: 2018-19) Shri Kannapiran Mills Limited, Vs The Assistant Commissioner Of Post Bag No.1, Income Tax, Sowripalayam, Corporate Circle-1, Coimbatore-641 028. Coimbatore. Pan: Aaccs 9186Q (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. Girish Kumar, Advocate अपीलाथ"क"ओरसे/ Appellant By : ""यथ"क"ओरसे/Respondent By Mr. Ar.V. Sreenivasan, Addl.Cit 11.01.2024 सुनवाईक"तारीख/Date Of Hearing : 11.01.2024 घोषणाक"तारीख /Date Of Pronouncement : आदेश / O R D E R Per Manjunatha.G Am: This Appeal Filed By The Assessee Is Directed Against Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi Dated 31.03.2023 & Pertains To Assessment Year 2018-19. 2. Brief Facts Of The Case Are That The Assessee Has Filed Its Return Of Income For The Assessment Year 2018-19 Declaring Total Income Of Rs.7,99,15,580/-. The Return Of Income Filed By The Assessee Has Been Processed U/S.143(1) Of The Income Tax Act, 1961 & An Intimation Dated 15.11.2019 Was Issued Determining Total Income At Rs.8,28,18,350/- By Making Various Additions, Including Additions Towards Dividend Income Of Rs.23,07,214/- U/S.115Bbda Of The Act & Profit On Sale Of Asset At Rs.5,95,550/-. The Assessee Carried The Matter In Appeal Before The First Appellate Authority. The Ld.Cit(A), National Faceless Appellate Centre (Nfac), Delhi Vide Order Dated 31.03.2023 Partly Allowed Appeal Filed By The Assessee, Where The Ld.Cit(A) Confirmed Additions Made Towards Dividend Income U/S.115Bbda Of The Act & Deleted Additions Made Towards Profit On Sale Of Asset. Aggrieved By The Cit(A) Order, The Assessee Is In Further Appeal Before Us.

Section 10(34)Section 115BSection 143(1)

MANJUNATHA.G AM: This appeal filed by the assessee is directed against order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), New Delhi dated 31.03.2023 and pertains to assessment year 2018-19. 2. Brief facts of the case are that the assessee has filed its return ... asset at Rs.5,95,550/-. The assessee carried the matter in appeal before the first appellate authority. The Ld.CIT(A), National Faceless Appellate Centre (NFAC), Delhi vide order dated 31.03.2023 partly allowed appeal filed by the assessee, where the Ld.CIT(A) confirmed additions made towards dividend income u/s.115BBDA