← 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

Ashok Kumar, Raipur vs. Income Tax Officer, Ward-4(1), Raipur

In the result the appeal filed by the assessee is partly allowed, in terms of our observations

ITA 296/RPR/2023[2017-18]Status: DisposedITAT Raipur18 Oct 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No: Ita296/Rpr/2023 (Assessment Years: 2017-18) Ashok Kumar, V Income Tax Officer- Ward 4(1), B-11, Pink City, Gayatri Nagar, S Central Revenue Building, Civil Lines, Raipur, 492007 (C.G.) Near Akashwani, Raipur (C.G.) Pan: Bgnpk9988H (अपीलाथ"/Applicant) (""यथ" / Respondent) .. िनधा"रतीक"ओरसे /Assessee By : Shri Prafulla Pendse, Ca राज"वक"ओरसे /Revenue By : Shri Satya Prakash Sharma, Sr. Dr सुनवाईक"तार"ख/ Date Of Hearing : 13-10-2023 घोषणाक"तार"ख/Date Of Pronouncement : 18-10- 2023 आदेश / O R D E R Per Arun Khodpia, Am:

For Appellant: Shri Prafulla Pendse, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 115BSection 133(6)Section 147Section 194CSection 249Section 250Section 69

Arun Khodpia, AM: The captioned appeal is filed by the assessee against the order of Ld. CIT(A), (NFAC), Delhi, passed u/s 250 dated 20-07-2023 for the AY 2017- 18, which in turn has arisen from the order of Ld. AO u/s 147 r.w.s. 144, 144B ... dismissed in view of the provisions of Sections 249(4) of the Act. 5. Again, dissatisfied with the order of Ld. CIT(A), NFAC, now the assessee has filed the instant appeal before us. 6. At the outset, Ld. AR of the assessee has submitted that the assessee

Mahanadi Coalfields Ltd., Burla, Sambalpur vs. DCIT Circle2(1), Sambalpur

In the result, appeal filed by the revenue being ITA No

ITA 41/CTK/2023[2020-21]Status: DisposedITAT Cuttack17 Oct 2023AY 2020-21

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita Nos.14 To 17/Ctk/2023 & आयकर अऩीऱ सं/Ita No.41/Ctk/2023 (ननधाारण वषा / Assessment Years : 2016-2017 To 2020-2021) Mahanadi Coalfields Limited, Vs Acit/Dcit, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P & आयकर अऩीऱ सं/Ita Nos.70 To 73/Ctk/2023 & आयकर अऩीऱ सं/Ita No.147/Ctk/2023 (ननधाारण वषा / Assessment Years : 2016-2017 To 2020-2021) Acit/Dcit, Circle-2(1), Sambalpur Vs Mahanadi Coalfields Limited, Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P & आयकर अऩीऱ सं/Ita No.69/Ctk/2023 (ननधाारण वषा / Assessment Year : 2015-2016) Acit/Dcit, Circle-2(1), Sambalpur Vs Mahanadi Coalfields Limited, Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri S.S.Poddar, Ca राजस्व की ओर से /Revenue By : Dr. Abani Kanta Nayak, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/10/2023 घोषणा की तारीख/Date Of Pronouncement : 17/10/2023 आदेश / O R D E R Per Bench :

For Appellant: Shri S.S.Poddar, CAFor Respondent: Dr. Abani Kanta Nayak, CIT-DR
Section 271(1)(c)

filed by the assessee against the respective orders of the ld. CIT(A), 2 ITA Nos.14-17&41/CTK/2023 ITA Nos.70-73&147/CTK/2023 National Faceless Appeal Centre(NFAC), Delhi, dated 30.11.2022, 2.12.2022 & 18.01.2023 in the respective appeals for the assessment years 2016-2017 to 2020-2021. 2. ITA Nos.70 to 73/CTK ... No.147/CTK/2023 are appeals filed by the revenue against the orders of the ld. CIT(A), National Faceless Appeal Centre(NFAC), Delhi, dated 30.11.2022, 2.12.2022 & 18.01.2023 in the respective appeals for the assessment years 2016-2017 to 2020- 2021. 3. ITA No.69/CTK/2023 is an appeal filed by the revenue against

Sovna Chandak, Rourkela vs. Ward-2, Rourkela

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 266/CTK/2023[ASST YEAR 2015-16]Status: HeardITAT Cuttack17 Oct 2023

Bench: Before Shri George Mathan, Judicialassessment Year : 2015-16 Sovna Chandak, M/S. Sovna Chandak, M/S. Hathi Vs. Ito, Ward Ito, Ward-2, Rourkela Industries, Industries, Udit Uditngar, Rourkela. Pan/Gir No. Pan/Gir No.Aatpr 3275 M (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri M.R.Sahu, Ca M.R.Sahu, Ca Revenue By : Shri Charan Dass, : Shri Charan Dass, Sr Dr Date Of Hearing : 17/10 10/2023 Date Of Pronouncement : 17/10 : 17/10/2023 O R D E R This Is An Appeal Filed By The Assessee Aga This Is An Appeal Filed By The Assessee Against The Order Of The Ld Inst The Order Of The Ld Cit(A), Nfac, Delhi Cit(A), Nfac, Delhi Dated 19.6.2023 In Appeal No.Itba/Nfac/S/250/2023 Itba/Nfac/S/250/2023- 24/1053792553(1) 24/1053792553(1) For The Assessment Year 2015-16. 16. 2. Shri M.R.Sahu, Ca Appeared For The Shri M.R.Sahu, Ca Appeared For The Assessee & Shri Charan Dass, Assessee & Shri Charan Dass, Ld Sr Dr Appeared For The Revenue. Ld Sr Dr Appeared For The Revenue.

For Appellant: Shri M.R.Sahu, CAFor Respondent: Shri Charan Dass
Section 10(38)Section 127Section 143(2)Section 292B

assessee aga This is an appeal filed by the assessee against the order of the ld inst the order of the ld CIT(A), NFAC, Delhi CIT(A), NFAC, Delhi dated 19.6.2023 in Appeal No.ITBA/NFAC/S/250/2023 ITBA/NFAC/S/250/2023- 24/1053792553(1) 24/1053792553(1) for the assessment year 2015-16. 16. 2. Shri ... Order forwarded to : 1. The Appellant : Sovna Chandak, M/s. Hathi Industries, Udidngar, Rourkela 2. The Respondent: ITO, Ward-2, Rourkela 3. The CIT(A)-NFAC, Delhi. 4. Pr.CIT, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

Glee Pharma Private Limited, Cuttack vs. ITO Ward-2(5), Cuttack

ITA 171/CTK/2023[2018-19]Status: DisposedITAT Cuttack17 Oct 2023AY 2018-19

Bench: Before Shri George Mathan, Judicialassessment Year : 2015-16 Pahanawa Pahanawa Associates Associates Pvt Pvt Vs. Jt. Commissioner Of Income Jt. Commissioner Of Income Ltd., Flat No.606, Vishnu Ltd., Flat No.606, Vishnu Tax, Tax, Range Range-1, Block, Block, Balaji Balaji Complex Complex Bhubaneswar. Bhubaneswar. Housing Society Housing Society, Jharpada, Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aaecp 8304 K (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Saroj Kumar Parida, Ar Saroj Kumar Parida, Ar Revenue By : Shri Charan Dass, : Shri Charan Dass, Sr Dr Date Of Hearing : 17/10 0/2023 Date Of Pronouncement : 17/10 Date Of Pronouncement : 17/10/2023 O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld Cit(A), Nfac, Delhi , Nfac, Delhi Dated 3.3.2023 In Appeal No. Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022- 23/10503755744(1) Confirming The Penalty U/S. 271E Of The Act 23/10503755744(1) Confirming The Penalty U/S. 271E Of The Act 23/10503755744(1) Confirming The Penalty U/S. 271E Of The Act For The Assessment Year Assessment Year 015-16. 2. Shri Saroj Kumar Parida, Ld Ar Appeared For The Assessee & Shri Shri Saroj Kumar Parida, Ld Ar Appeared For The Assessee & Shri Shri Saroj Kumar Parida, Ld Ar Appeared For The Assessee & Shri Charan Dass, Ld Sr Dr Appeared For The Revenue. Charan Dass, Ld Sr Dr Appeared For The Revenue.

For Appellant: Shri Saroj Kumar Parida, ARFor Respondent: Shri Charan Dass
Section 269TSection 271E

assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A), NFAC, Delhi , NFAC, Delhi dated 3.3.2023 in Appeal No. ITBA/NFAC/S/250/2022 ITBA/NFAC/S/250/2022- 23/10503755744(1) confirming the penalty u/s. 271E of the Act 23/10503755744(1) confirming the penalty ... order of Rs.20,00,000/- by which being aggrieved the appellant preferred 1st appeal before the CIT Appeal, Bhubaneswar. That the Ld. CIT Appeal (NFAC) uphold the levy of penalty without appreciating the appellant had not committed any default in terms of section 269T of the Act at all, because

Mahanadi Coalfields Ltd., Burla, Sambalpur vs. DCIT Circle2(1), Sambalpur

In the result, appeal filed by the revenue being ITA No

ITA 14/CTK/2023[2016-17]Status: DisposedITAT Cuttack17 Oct 2023AY 2016-17

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita Nos.14 To 17/Ctk/2023 & आयकर अऩीऱ सं/Ita No.41/Ctk/2023 (ननधाारण वषा / Assessment Years : 2016-2017 To 2020-2021) Mahanadi Coalfields Limited, Vs Acit/Dcit, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P & आयकर अऩीऱ सं/Ita Nos.70 To 73/Ctk/2023 & आयकर अऩीऱ सं/Ita No.147/Ctk/2023 (ननधाारण वषा / Assessment Years : 2016-2017 To 2020-2021) Acit/Dcit, Circle-2(1), Sambalpur Vs Mahanadi Coalfields Limited, Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P & आयकर अऩीऱ सं/Ita No.69/Ctk/2023 (ननधाारण वषा / Assessment Year : 2015-2016) Acit/Dcit, Circle-2(1), Sambalpur Vs Mahanadi Coalfields Limited, Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri S.S.Poddar, Ca राजस्व की ओर से /Revenue By : Dr. Abani Kanta Nayak, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/10/2023 घोषणा की तारीख/Date Of Pronouncement : 17/10/2023 आदेश / O R D E R Per Bench :

For Appellant: Shri S.S.Poddar, CAFor Respondent: Dr. Abani Kanta Nayak, CIT-DR
Section 271(1)(c)

filed by the assessee against the respective orders of the ld. CIT(A), 2 ITA Nos.14-17&41/CTK/2023 ITA Nos.70-73&147/CTK/2023 National Faceless Appeal Centre(NFAC), Delhi, dated 30.11.2022, 2.12.2022 & 18.01.2023 in the respective appeals for the assessment years 2016-2017 to 2020-2021. 2. ITA Nos.70 to 73/CTK ... No.147/CTK/2023 are appeals filed by the revenue against the orders of the ld. CIT(A), National Faceless Appeal Centre(NFAC), Delhi, dated 30.11.2022, 2.12.2022 & 18.01.2023 in the respective appeals for the assessment years 2016-2017 to 2020- 2021. 3. ITA No.69/CTK/2023 is an appeal filed by the revenue against

Mrs Varsha Kaushik Shah, Mumbai vs. ACIT Ward 15(1), Mumbai

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

ITA 2304/MUM/2023[2011-12]Status: DisposedITAT Mumbai17 Oct 2023AY 2011-12

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2304/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Mrs. Varsha Kaushik Shah Acit, Ward 15(1) बिधम/ 5, Bhaveshwar Vihar Ii, Room No.451/480, Vs. 383, S. V. P Road, Mumbai- Aayakar Bhavan, M. K. 400004. Road, Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Avzps7401F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Ms. Simoni Chouhan/Rashmi Vyas Revenue By: Shri Ujjawal Kumar Chavan (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 27/09/2023 घोषणा की तारीख /Date Of Pronouncement: 17/10/2023 आदेश / O R D E R

For Appellant: Ms. Simoni Chouhan/RashmiFor Respondent: Shri Ujjawal Kumar Chavan (Sr
Section 250

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 27.04.2023 for the assessment year 2011-12. 2. At the outset, the Ld. AR of the assessee Ms. Simoni Chouhan submitted that the impugned order ... NFAC is an ex-parte order without hearing the assessee. According to her, the AO had passed the assessment order on 07.03.2014 and the assessee had filed the appeal before the Ld. CIT(A) (during the physical regime) and the assessee had filed the additional evidences before

Jaisingh H Solanki, Mumbai vs. ITO 19(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2211/MUM/2023[2010-2011]Status: DisposedITAT Mumbai17 Oct 2023AY 2010-2011

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2211/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2010-11) Jaisingh H. Solanki बिधम/ Ito-19(2)(1) 25-C Sonarika Apt, Matru Mandir, Tardeo Vs. Nanubhai Desai Road, Road, Mumbai-400004. Chandawadi, Mumbai- 400004. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. Acaps6502R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: None Revenue By: Shri Ujjawal Kumar Chavan (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 26/09/2023 घोषणा की तारीख /Date Of Pronouncement: 17/10/2023 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. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 24.02.2023 For Ay. 2010-11 Confirming The Action Of The Ao Levying Penalty U/S 271(1)(C) Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. None Appeared For Assessee But Has Filed Written Submission. At The Outset, It Is Noted That There Is Delay Of 52 Days & The Assessee Has Filed A Sworn Affidavit Dated 12.09.2022. After Going Through The Contents Of The Affidavit, We Are Of The Opinion That There Was Reasonable Cause For Belated Filing Of The Appeal. Therefore, We Condone The Delay & Proceed To Hear The Penalty Appeal On Its Own Merit.

For Appellant: NoneFor Respondent: Shri Ujjawal Kumar Chavan (Sr
Section 148Section 271(1)(c)

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