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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

Shree Umiya Cotton Ginning and Pressing P. Ltd., Amreli vs. The DCIT(CPC), Bengaluru

In the result, assessee’s appeal is allowed for statistical purposes

ITA 188/RJT/2022[2018-19]Status: DisposedITAT Rajkot31 Aug 2023AY 2018-19

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 188/Rjt/2022 ("नधा"रण वष" / Assessment Year : 2018-19) Shree Umiya Cotton The Dcit (Cpc) बनाम/ Bengaluru Ginning & Pressing P. Vs. Ltd. Kunkavav Road, Amreli "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamcs4349F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri D. M. Rindani, A.R. Shri Ashish Kumar Pandey, ""यथ" क" ओर से / Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 31/08/2023 Hearing घोषणा क" तार"ख /Date Of 31/08/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal At The Instance Of The Assessee Is Directed Against The Order Dated 15.03.2022 Passed By The National Faceless Appeal Centre (Nfac), Delhi, Arising Out Of The Assessment Order Dated 03.07.2019 Passed By The Dcit, Cpc, Bangalore Under Section 143(1) Of The Income

For Appellant: Shri D. M. Rindani, A.R
Section 143(1)Section 43BSection 44A

instant appeal at the instance of the assessee is directed against the order dated 15.03.2022 passed by the National Faceless Appeal Centre (NFAC), Delhi, arising out of the assessment order dated 03.07.2019 passed by the DCIT, CPC, Bangalore under Section 143(1) of the Income ITA No. 188/Rjt/2022 [Shree Umiya

Nileshkumar Ramlaxman Upadhyay, Surat vs. Income Tax Officer, Ward - 2, Bardoli

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

ITA 172/SRT/2023[2010-11]Status: DisposedITAT Surat31 Aug 2023AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.171 & 172/Srt/2023 ("नधा"रणवष" / Assessment Years: (2010-11) (Virtual Court Hearing) Nileshkumar Ramlaxman Income Tax Officer Ward-2 Bardoli, 2Nd Floor, Bsnl Tower, Upadhyay Vs. 123, Bajar Faliyu, Raniamba Main Road, Bardoli-394601 Tapi, Surat-394365 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaopu 5931 C (अपीलाथ"/Appellant) (""थ" /Respondent) "नधा"रती क" ओर से/ Assessee By : Shri Rakesh R. Shah, Ca राज"व क" ओर से /Revenue By : Shri Vinod Kumar, Sr. Dr सुनवाई क" तार"ख/ Date Of Hearing : 07/08/2023 घोषणा क" तार"ख/Date Of Pronouncement : 31/08/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Same Assessment Year (Ay) 2010-11, Are Directed Against The Separate Orders Passed By The National Faceless Appeal Centre, Delhi (For Short To As “Nfac” / Cit(A), Which In Turn Arise Out Of Separate Penalty Orders Passed By The Assessing Officer U/S 272B R.W.S 271B Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”] Dated 11.06.2018 & 13.06.2018 Respectively.

For Appellant: Shri Rakesh R. Shah, CAFor Respondent: Shri Vinod Kumar, Sr. DR
Section 272BSection 44A

same Assessment Year (AY) 2010-11, are directed against the separate orders passed by the National Faceless Appeal Centre, Delhi (for short to as “NFAC” / CIT(A), which in turn arise out of separate penalty orders passed by the assessing officer u/s 272B r.w.s 271B of the Income

Nileshkumar Ramlaxman Upadhyay, Surat vs. Income Tax Officer, Ward - 2, Bardoli

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

ITA 171/SRT/2023[2010-11]Status: DisposedITAT Surat31 Aug 2023AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.171 & 172/Srt/2023 ("नधा"रणवष" / Assessment Years: (2010-11) (Virtual Court Hearing) Nileshkumar Ramlaxman Income Tax Officer Ward-2 Bardoli, 2Nd Floor, Bsnl Tower, Upadhyay Vs. 123, Bajar Faliyu, Raniamba Main Road, Bardoli-394601 Tapi, Surat-394365 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaopu 5931 C (अपीलाथ"/Appellant) (""थ" /Respondent) "नधा"रती क" ओर से/ Assessee By : Shri Rakesh R. Shah, Ca राज"व क" ओर से /Revenue By : Shri Vinod Kumar, Sr. Dr सुनवाई क" तार"ख/ Date Of Hearing : 07/08/2023 घोषणा क" तार"ख/Date Of Pronouncement : 31/08/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Same Assessment Year (Ay) 2010-11, Are Directed Against The Separate Orders Passed By The National Faceless Appeal Centre, Delhi (For Short To As “Nfac” / Cit(A), Which In Turn Arise Out Of Separate Penalty Orders Passed By The Assessing Officer U/S 272B R.W.S 271B Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”] Dated 11.06.2018 & 13.06.2018 Respectively.

For Appellant: Shri Rakesh R. Shah, CAFor Respondent: Shri Vinod Kumar, Sr. DR
Section 272BSection 44A

same Assessment Year (AY) 2010-11, are directed against the separate orders passed by the National Faceless Appeal Centre, Delhi (for short to as “NFAC” / CIT(A), which in turn arise out of separate penalty orders passed by the assessing officer u/s 272B r.w.s 271B of the Income

Breach Candy Hospital Trust, Mumbai vs. ACIT (E) - 1(1), Mumbai

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

ITA 1719/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 Aug 2023AY 2009-10

Bench: Shri Aby T Varkey & Shri Amarjit Singhbreach Candy Hospital Vs. Income Tax Officer, Trust, 60A, Bhulabhai Exemption Ward (1)(1) Desai Road, Cumballa Hill 506, 5Th Floor, Piramal S.O, Mumbai – 400026 Chamber, Lalbaug, Parel Mumbai – 400012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaatb0214D Appellant .. Respondent [ Appellant By : Shri Fenil Bhat Respondent By : S. Srinivasu Date Of Hearing 10.08.2023 Date Of Pronouncement 30.08.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Ld. Cit(A) Nfac, Dated 21.03.2023 For A.Y. 2009-10. The Assesse Has Raised The Following Grounds Before Us: Exemption Under Section 10(23C)(Via) 1. The Learned Cit(A) Erred In Denying The Claim Of The Appellant For Grant Of Exemption Under Section 10(23Cx(Via) Of The Act. 2. The Learned Cit(A) Erred In Not Following The Directions Of The Hon'Ble Bombay High Court To Grant Exemption Under Section 10(23Cxvia) Pursuant To Ad-Interim Relief Granted To The Appellant Vide Order Dated 17 January 2011. The Learned Cit(A) Ought To Have Followed Directions Of Hon'Ble Bombay High Court. Provision For Gratuity To Be Treated As ‘Application Of Income’

For Appellant: Shri Fenil BhatFor Respondent: S. Srinivasu
Section 10Section 12ASection 143(3)

Amarjit Singh (AM): This appeal filed by the assesse is directed against the order passed by the ld. CIT(A) NFAC, dated 21.03.2023 for A.Y. 2009-10. The assesse has raised the following grounds before us: Exemption under section 10(23C)(via) 1. The learned CIT(A) erred in denying