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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

Office of the District & Session Judge, Jabalpur vs. CPC-TDS, Karnatak

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

ITA 52/JAB/2021[F.Y- 2014-15]Status: DisposedITAT Jabalpur21 Sept 2023

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadaleoffice Of The District Vs. Cpc-Tds & Session Judge, Centralrevenuebuilding, Districtcourtbuillding, Income Tax Square, Omti,Jabalpur4820001, Napier Town, Madhya Pradesh. Jabalpur-482001, Madhya Pradesh. Tan No. : Jbpo00349G Appellant .. Respondent Appellant By : Shri Rajeev Nema. Adv & Shri S.K Yadav. Adv.Ar Respondentby : Shri.Shiv Kumar.Sr. Dr Date Of Hearing 18.09.2023 Date Of Pronouncement 21.09.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The National Faceless Appeal Centre(Nfac)Delhi/Cit(A) Passed U/Sec 200A(1) & U/Sec250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal.

For Appellant: Shri Rajeev Nema. Adv &For Respondent: Shri.Shiv Kumar.Sr. DR
Section 200A

PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of the National Faceless Appeal Centre(NFAC)Delhi/CIT(A) passed u/sec 200A(1) and U/sec250 of the Act. The assessee has raised the following grounds of appeal. 1) That on the facts and in the circumstances ... Case; the learned CIT(A)-NFAC is not justified to not give any notice or proper opportunity and not to notify to the Appellant any such anomaly in filing of Appeal as well as to explain the reason for Office of District and Sessions Judge, Jabalpur. delay in filing

Sikshya Bharati Trust, Banki vs. ITO (Exemption), Cuttack

In the result, appeal filed by the assessee stand allowed

ITA 240/CTK/2023[2017-18]Status: DisposedITAT Cuttack21 Sept 2023AY 2017-18

Bench: Before Shri George Mathan, Judicialassessment Year : 2017-18 Sikshya Sikshya Bharat Bharati Trust, Vs. Dcit, Cpc, Bangalore Dcit, Cpc, Bangalore At:College At:College Road, Road, Banki Banki- 75408 Dist: Dist: Cuttack Pan/Gir No. Pan/Gir No.Aakts 6470 L (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri K.K.Bal, Adv K.K.Bal, Adv Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 21/09 9/2023 Date Of Pronouncement : 21/0 /09/2023 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 10.5.2023 In Appeal No.Itb Itba/Nfac/S/250/2023- 24/1052730744 24/1052730744(1) For The Assessment Year 2017-18. 2. Shri K.K.Bal, Ld Ar Appeared For The Assessee & Shri S.C.Mohanty, Shri K.K.Bal, Ld Ar Appeared For The Assessee & Shri S.C.Mohanty, Shri K.K.Bal, Ld Ar Appeared For The Assessee & Shri S.C.Mohanty, Ld Sr Dr Appeared For The Ld Sr Dr Appeared For The Revenue.

For Appellant: Shri K.K.Bal, AdvFor Respondent: Shri S.C.Mohanty
Section 143(1)

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 10.5.2023 in Appeal No.ITB ITBA/NFAC/S/250/2023- 24/1052730744 24/1052730744(1) for the assessment year 2017-18. 2. Shri K.K.Bal, ld AR appeared ... appellant : Sikshya Bharati Trust, At:College Road, Banki-75408 Dist: Cuttack 2. The Respondent: DCIT, CPC, Bangalore 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT, Cuttack 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

ITO Exmp, Bhubaneswar vs. Navodaya Trust, Khorda

In the result, appeal filed by the revenue stands dismissed

ITA 224/CTK/2023[2016-17]Status: DisposedITAT Cuttack21 Sept 2023AY 2016-17

Bench: Before Shri George Mathan, Judicialassessment Year : 2016-17 Income Income Tax Tax Officer Officer Vs. Navodaya Navodaya Trust, Trust, Plot Plot (Exemption), (Exemption), Pratakhyakar Pratakhyakar No.1881, Infront Of Bpcl No.1881, Infront Of Bpcl Bhawan, Bhawan, Inside Inside Regional Regional Petrop Petrop Pump, Pump, Telcom Telcom Training Training Centre, Centre, Chandrasekharpur, Chandrasekharpur, Bsnl, Bsnl, Vani Vani Vihar, Vihar, Bhubaneswar. Bhubaneswar. Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aaatn 2553 M (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri S.K.Sarangi, Ca S.K.Sarangi, Ca Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 21/09 9/2023 Date Of Pronouncement : 21/0 /09/2023 O R D E R

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty

This is an appeal filed by the revenue against the order of the ld against the order of the ld CIT(A), , NFAC, NFAC, Delhi Delhi dated 2.5.2023 in Appeal No. ITBA/NFAC/S/250/2023 ITBA/NFAC/S/250/2023-24/1052522245(1) for the assessment year for the assessment year 2016- 17. 2. Shri S.C.Mohanty ... Training Centre, BSNL, Vani Vihar, Bhubaneswar 2. The Respondent: Navodaya Trust, Plot No.1881, Infront of BPCL Petrop Pump, Chandrasekharpur, Bhubaneswar. 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT, Bhubaneswar 5. DR, ITAT, Cuttack By order 6. Guard file. //// Sr.Pvt.secretary ITAT, Cuttack