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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

Saguna Mercantile Private Limited, Mumbai vs. Income Tax Officer, Ward-11(1)(3), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 2379/MUM/2023[2014-2015]Status: HeardITAT Mumbai29 Nov 2023AY 2014-2015

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2379/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Saguna Mercantile Pvt. Ltd. बिधम/ Ito, Ward-11(1)(3) Room No.201, 2Nd Floor, 301 Corporate Arena Off, Vs. 3Rd Floor, Aarey Piramal X Aayakar Bhawan, Road, Mumbai-400062. Maharishi Karve Road, Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aancs9341Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: None Revenue By: Shri Satya Prakash Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 22/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 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 16.12.2022 For The Assessment Year 2014-15. 2. At The Outset, It Is Noted That On 10.10.2023 [When The Matter Was Listed For Hearing], This Tribunal Had Directed Registry To Issue Notice Of Hearing By Rpad To Assessee, Informing The Next Date Of Hearing I.E. 22.11.2023. Pursuant To The Same, The Registry Issued Notice (Registered Ad) Vide Dispatch Registered No.2877 Dated 12.10.2023 In The Address Given In Form-36, Which Was Sent By Speed-Post [Rm070792111In] But, It Has Been Returned Back Unserved By Postal Authorities With Noting That ‘Insufficient Address’. Since The Cause List Of Appeals For Hearing Has Been Published In Web-Site & So, Available

For Appellant: NoneFor Respondent: Shri Satya Prakash Singh (Sr. AR)

VARKEY, JM: This is an appeal preferred by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)/(NFAC), Delhi dated 16.12.2022 for the assessment year 2014-15. 2. At the outset, it is noted that on 10.10.2023 [when the matter was listed for hearing], this Tribunal

M/S Sancheti Ornaments Private Limited, Mumbai vs. ITO-NFAC CIT Appeals Delhi, Mumbai

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

ITA 1500/MUM/2023[2017-2018]Status: DisposedITAT Mumbai29 Nov 2023AY 2017-2018

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1500/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) M/S. Sancheti Ornaments बिधम/ Ito-Nfac/Cit (A) Pvt. Ltd. Delhi. Vs. Room No.7, 2Nd Floor, 65/67 Zaveri Bazaar, Mumbai-400002. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aafps0110E (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Ms Ruby Shrivastava Revenue By: Shri Suresh Gaikwad (Dr) सुनवाई की तारीख / Date Of Hearing: 13/10/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Company Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 28.12.2022 For The Assessment Year 2017-18. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A)/Nfac Confirming The Addition Of Rs.2,54,47,500/- Being Cash Deposited During The Demonetization Period.

For Appellant: Ms Ruby ShrivastavaFor Respondent: Shri Suresh Gaikwad (DR)
Section 142(1)Section 68

VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.1500/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) M/s. Sancheti Ornaments बिधम/ ITO-NFAC/CIT (A) Pvt. Ltd. Delhi. Vs. Room No.7, 2nd Floor, 65/67 Zaveri Bazaar, Mumbai-400002. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAFPS0110E (अपीलार्थी /Appellant) .. (प्रत्यर्थी ... VARKEY, JM: This is an appeal preferred by the assessee company against the order of the Ld. Commissioner of Income Tax (Appeals)/(NFAC), Delhi dated 28.12.2022 for the assessment year 2017-18. 2. The main grievance of the assessee is against the action of the Ld. CIT(A)/NFAC confirming

Dy. Commissioner of Income Tax (Exemption)-1(1), Mumbai vs. Association of Mutual Funds in India, Mumbai

In the result, the appeal of the revenue stands allowed for statistical purpose

ITA 3201/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Nov 2023AY 2018-19

Bench: Shri Aby T. Varkey, Jm & Shri Prashant Maharishi, Am आयकर अपील सं/ I.T.A. No.3201/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) Dcit(Exemption)-1(1) बिधम/ Association Of Mutual Room No.607, 6Th Floor, Funds In India Vs. Mtnl Building, Cumballa 71, 7Th Floor One Hill, Mumbai-400026. Indiabulls Centre Tower- 2, Wing B, 841 Senapati Bapat Marg Elphinstone Road, Mumbai-400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaca5550A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Nitesh Joshi/Shri Samir Kapadia Revenue By: Shri Ajay Chandra (Cit-Dr) सुनवाई की तारीख / Date Of Hearing: 16/10/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Cit(A)/Nfac, Delhi Dated 28.10.2022 For The Ay. 2018-19. 2. The Main Grievance Of The Revenue Is Against The Action Of The Ld. Cit(A) Allowing The Appeal Of The Assessee By Following The Tribunal Order In Assessee’S Own Case For Ay. 2012 13 & Ay. 2013-14 Wherein Exemption U/S 11 Of The Income Tax Act, 1961 (Hereinafter “The Act”) Was Allowed To The Assessee. According To The Revenue, The Tribunal While Granting Exemption U/S 11 Of The Act Has Not Considered The Proviso To Section 2(15) Of The Act As Well As The Recent Decision Of The Hon’Ble Supreme Court In The Case Of Acit(Exemptions) Vs. Ahmedabad Urban Development Authority

For Appellant: Shri Nitesh Joshi/Shri SamirFor Respondent: Shri Ajay Chandra (CIT-DR)
Section 11Section 13(8)Section 2(15)

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI PRASHANT MAHARISHI, AM