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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

Bona Sera Hospitality Private Limited, Mumbai vs. DCIT Range 7(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1750/MUM/2023[2011-12]Status: DisposedITAT Mumbai25 Oct 2023AY 2011-12

Bench: Shri Aby T. Varkey, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1750/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Bona Sera Hospitality Pvt. बिधम/ Dcit, Range-7(2) Ltd. 6Th Floor, Aayakar Vs. M/S. Kalyaniwalla & Mistry Bhawan, M. K. Road, Llp, Esplanade House, 2Nd Mumbai-400020. Floor, 29, Hazarimal Somani Marg, Fort, Mumbai-400001. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aakcs7518L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri M. M. Golvala & Shri Hormuzd Jamshedji Revenue By: Shri Manoj Kumar Sinha (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 10/08/2023 घोषणा की तारीख /Date Of Pronouncement: 25/10/2023 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. Cit(A)/Nfac, Delhi Dated 24.03.2023 For Ay. 2011-12. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Partly Allowing The Appeal Of Assessee By Directing Ao To Verify Addition Of Rs.1,91,956/- & Rs.4,74,558/-. & For Not Deleting Rs.3,67,773/- (Amount Assessee Could Has Not Reconcile).

For Appellant: Shri M. M. Golvala & ShriFor Respondent: Shri Manoj Kumar Sinha (Sr. DR)

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

Saloni Jewellers Pvt Ltd, Mumbai vs. National E-Assessment Centre-Delhi, Mumbai

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

ITA 1003/MUM/2023[2018-2019]Status: DisposedITAT Mumbai25 Oct 2023AY 2018-2019

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1003/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2018-19) Saloni Jewellers Pvt. Ltd. बिधम/ National E-Assessment 4Th Floor, 80-80B Patwa Centre-Delhi. Vs. Chawl, Zaveri Bazar, Mumbai-400002. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aagcs5432B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Ms. Rutuja Pawar/Ms Sneha More Revenue By: Dr. Kishore Dhule (Dr) सुनवाई की तारीख / Date Of Hearing: 23/08/2023 घोषणा की तारीख /Date Of Pronouncement: 25/10/2023 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 07.02.2023 For The Assessment Year 2018-19. 2. At The Outset, The Ld. Ar Of The Assessee Pointed Out That The Ld. Cit(A)/Nfac Has Passed Impugned Order Ex-Parte Qua Assessee. It Is Noted That The Assessee Is A Private Limited Company Engaged In The Business Of Trading & Manufacturing Jewelry Like Silver & Gold Items. The Appellant Filed Original Return Of Income U/S. 139(1) On 26.10.2018 Declaring Total Income As “Nil” For A.Y. 2018-19. The Assessee/Appellant Has Taken Loans From State Bank Of India Whereby The Account Amounting To Rs.129,87,70,130/- (Approximately) Was Classified As Declared As Non-Performing Asset (Npa Category) On 28.07.2015. Therefore, According To Ld. Ar, The Appellant Is A Npa

For Appellant: Ms. Rutuja Pawar/Ms Sneha MoreFor Respondent: Dr. Kishore Dhule (DR)
Section 139(1)Section 143(3)Section 69

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 07.02.2023 for the assessment year 2018-19. 2. At the outset, the Ld. AR of the assessee pointed out that the Ld. CIT(A)/NFAC ... short-term borrowings of Rs.178,14,79,769/- as unexplained investment. Aggrieved by the assessment order, the appellant preferred an appeal before NFAC, for A.Y. 2018-19. According to Ld AR, the appellant being a loss-making company and even having its all accounts NPA does not have any staff