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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

Pankaj Nindra, Faridabad vs. ITO, Ward-2(3), Faridabad

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

ITA 686/DEL/2023[2012-13]Status: DisposedITAT Delhi31 Aug 2023AY 2012-13

Bench: Shri Chandra Mohan Gargassessment Year: 2012-13 Pankaj Nindra, Ito, Ward 2(3), Faridabad, Haryana House No. A-4, N.I.T, Nehru Ground, 122001 Faridabad, Haryana 121001 Vs. Pan Afupn 4636 A (Appellant) (Respondent) For Assessee : Shri Abhishek Jain, Ca For Revenue : Shri Om Prakash, Sr. Dr Date Of Final Hearing : 31.08.2023 Date Of Pronouncement : 31.08.2023 Order Per Chandra Mohan Garg, J.M. This Appeal Has Been Filed By The Assessee Against The Order Of Ld. Cit(A)/Nfac Dated 26.12.2022 For Ay 2012-13. 2. At The Very Outset, I Note That The Ld. Senior Dr, However, Supported The Orders Of The Authorities Below But At The Same Time He Did Not Controvert The Factual Position That The Assessing Officer Has Passed Ex Parte Reassessment Order On 05.11.2019 U/S. 144 R.W.S 147 Of The Act & The Ld. Cit(A) Has Also Dismissed Appeal Of Assessee Ex Parte Qua Appellant. The Ld. Senior Dr, On Being Asked By The Bench, Not Controverting The Submissions Of Ld. Ar Submitted That The Department Has No Serious Objection If The Matter Is Restored To The File Of Assessing Officer For Denovo Framing Of Reassessment Order After Allowing Due Opportunity Of Hearing To The Assessee. Accordingly, In View Of Above Submissions The Matter Is Restored To The File Of Assessing Officer For Afresh Framing Of Denovo Reassessment Order After Allowing Due Opportunity Of Hearing To The Assessee & Without Being Influenced From The Earlier Reassessment & First Appellate Order. 3. In The Result, The Appeal Of Assessee Is Allowed For Statistical Purposes. Order Pronouncement In The Open Court On 31.08.2023 (Chandra Mohan Garg)

For Appellant: Shri Abhishek Jain, CAFor Respondent: Shri Om Prakash, Sr. DR
Section 144

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: SMC: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER Assessment Year

J R Rice India Pvt. Ltd., Delhi vs. ACIT, Circle-13(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 2852/DEL/2022[2017-18]Status: DisposedITAT Delhi31 Aug 2023AY 2017-18

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganeshassessment Year: 2017-18 J.R. Rice India Pvt. Ltd., Vs Acit, 5593/94, Lahori Gate, Main Road, Circle-13(1), Naya Bazar, New Delhi. Delhi. Pan: Aaccj1734F (Appellants) (Respondent) Assessee By : Shri Suresh K. Gupta, Ca Revenue By : Shri Anuj Garg, Sr. Dr Date Of Hearing : 10.05.2023 Date Of Pronouncement : 31.07.2023 Order Per M. Balaganesh, Am: This Appeal In Ita No.2852/Del/2022 For Ay 2017-18 Arise Out Of The Order Of The National Faceless Appeal Centre (Nfac) (Hereinafter Referred To As The ‘Ld. Cit(A)’) Dated 30.11.2022 In Din & Order No.Itba/Nfac/S/250/2022- 23/1047739597(1) Against The Order Of Assessment Passed U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 27.12.2019 By The Assessing Officer, Circle-13(1), Delhi (Hereinafter Referred To As ‘Ld. Ao’). 2. The Only Effective Issue To Be Decided In This Appeal Is As To Whether The Ld.Cit(A) Was Justified In Confirming The Addition Made In The Sum Of Rs.52,60,000/- U/S 68 Of The Act R.W.S. 115Bbe Of The Act In Respect Of Cash Deposits Made During Demonetization Period, In The Facts & Circumstances Of The Instant Case.

For Appellant: Shri Suresh K. Gupta, CAFor Respondent: Shri Anuj Garg, Sr. DR
Section 143(3)Section 44ASection 68

BALAGANESH, AM: This appeal in ITA No.2852/Del/2022 for AY 2017-18 arise out of the order of the National Faceless Appeal Centre (NFAC) (hereinafter referred to as the ‘ld. CIT(A)’) dated 30.11.2022 in DIN & Order No.ITBA/NFAC/S/250/2022- 23/1047739597(1) against the order of assessment passed