← 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

Basanti Automobiles, Januganj Golai vs. ITO Ward-2, Balasore

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

ITA 226/CTK/2023[2014-15]Status: HeardITAT Cuttack23 Aug 2023AY 2014-15

Bench: Before S/Shri George Mathan, Judicial & And Rajesh Kumarassessment Year : 2014-15 Basanti Basanti Automobiles, Automobiles, 1, 1, Vs. Income Tax Officer, Ward Income Tax Officer, Ward-2, Januganj Januganj Golai, Golai, Po/Ps: Po/Ps: Balasore Januganj, Dist: Balasore Januganj, Dist: Balasore Pan/Gir No. Pan/Gir No.Aaifb 8729 K (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri P.K.Mishra, Ar P.K.Mishra, Ar Revenue By : Shri S.C.Mohanty, Sr Dr S.C.Mohanty, Sr Dr Date Of Hearing : 23/08 8/2023 Date Of Pronouncement : 23/0 /08/2023 O R D E R Per Bench 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, Nfac, Delhi, Delhi, Dated 25.5.2023 25.5.2023 In In Appeal Appeal No.Itba/Nfac/S/250/2023 /Nfac/S/250/2023-24/1053160486(1) For The Assessment Year For The Assessment Year 2014-15. 2. Shri P.K.Mishra, Ld Ar Appeared For The Assessee & Shri Shri P.K.Mishra, Ld Ar Appeared For The Assessee & Shri Shri P.K.Mishra, Ld Ar Appeared For The Assessee & Shri S.C.Mohanty, Ld Sr Dr Appeared For The Revenue. S.C.Mohanty, Ld Sr Dr Appeared For The Revenue.

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri S.C.Mohanty, Sr DR
Section 250

assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A), , NFAC, NFAC, Delhi, Delhi, dated 25.5.2023 25.5.2023 in in Appeal Appeal No.ITBA/NFAC/S/250/2023 /NFAC/S/250/2023-24/1053160486(1) for the assessment year for the assessment year 2014-15. 2. Shri ... Appellant : Basanti Automobiles, 1, Januganj Golai, PO/PS: Januganj, Dist: Balasore 2. The Respondent: Income Tax Officer, Ward-2, Balasore 3. The CIT(A)-NFAC, Delhi 4. Pr.CIT-, Cuttack 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

The Press Club of Odisha, Bhubaneswar vs. ITO (Exemption) Ward, Bhubaneswar

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

ITA 179/CTK/2022[2014-15]Status: HeardITAT Cuttack23 Aug 2023AY 2014-15

Bench: Before S/Shri George Mathan, Judicial & And Rajesh Kumarassessment Year : 2014-15 The Press Club Of Odisha, The Press Club Of Odisha, Vs. Income Income Tax Tax Officer Officer Qr. No.Vii Ds1/1, Master Qr. No.Vii Ds1/1, Master (Exemptions), (Exemptions), Ward, Ward, Canteen Canteen Square, Square, Unit Unit-Iii, Bhubaneswar. Bhubaneswar. Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aactt 3137 H (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri D.Parida, Ca D.Parida, Ca Revenue By : Shri S.C.Mohanty, Sr Dr : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 23/08 8/2023 Date Of Pronouncement : 23/0 /08/2023 O R D E R Per Bench 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), Cit(A), Nfac, Nfac, Delhi, Delhi, Dated 23.10.2022 In Appeal No. Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022-23/1046453146(1) For The Assessment Year For The Assessment Year 2014- 15. 2. Shri D.Parida, Ca Appeared For The Assessee & Shri S.C.Mohanty, Ld Shri D.Parida, Ca Appeared For The Assessee & Shri S.C.Mohanty, Ld Shri D.Parida, Ca Appeared For The Assessee & Shri S.C.Mohanty, Ld Sr Dr Appeared For The Revenue. Sr Dr Appeared For The Revenue.

For Appellant: Shri D.Parida, CAFor Respondent: Shri S.C.Mohanty, Sr DR
Section 143(1)Section 154

This is an appeal filed by the assessee against the order of the ld inst the order of the ld CIT(A), CIT(A), NFAC, NFAC, Delhi, Delhi, dated 23.10.2022 in Appeal No. ITBA/NFAC/S/250/2022 ITBA/NFAC/S/250/2022-23/1046453146(1) for the assessment year for the assessment year 2014- 15. 2. Shri D.Parida ... appeared for the revenue. Sr DR appeared for the revenue. 3. It was submitted by ld AR that the CIT(A), NFAC, It was submitted by ld AR that the CIT(A), NFAC, It was submitted by ld AR that the CIT(A), NFAC, Delhi has grossly erred in confirming

ITO-23(3)(6), Mumbai vs. Swarnsarita Jewellers, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1420/MUM/2023[2017-18]Status: DisposedITAT Mumbai23 Aug 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1420/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2017-18) Ito-23(3)(6) बिधम/ Swarnsarita Jewellers Room No. 608, Earnest 1/E, Ruby Chamber, Vs. House, Nariman Point, 40/42, Dhanji Street, Mumbai-400021. Zaveri Bazar, Mumbai- 400003. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Abyfs2206F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Suchek Anchaliya Shri Tushar Nagori Revenue By: Shri Suresh D. Gaikwad (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 13/07/2023 घोषणा की तारीख /Date Of Pronouncement: 23/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Mumbai Dated 27.02.2023 For The Assessment Year 2017-18. 2. The Sole Grievance Of The Revenue In This Appeal Is Against The Action Of The Ld. Cit(A) Deleting The Addition Of Rs.98 Lakhs Made By The Assessing Officer (Hereinafter “The Ao”) U/S 68 Of The Income Tax Act, 1961 (Hereinafter “The Act”). 3. Brief Facts As Noted By The Ao Is That The Assessee Is Engaged In The Business Of Trading In Gold & Diamond Jewellery & Precious Stones. For Ay 2017-18 The Assessee Had Filed Its Return Of Income For Ay. 2017-18 Declaring Total Income Of Rs.15,73,840/-. The Ao Observed That, Search Action Was Conducted In The Case Of One, M/S. Raksha Bullion On 13.11.2016, In The Course Of Which Cash Of Rs.2.50

For Appellant: Shri Suchek AnchaliyaFor Respondent: Shri Suresh D. Gaikwad (Sr. AR)
Section 132(4)Section 68

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

Shri Pradeep Sanjeev Shetty, Palghar vs. National Faceless Appeal Centre, Delhi

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

ITA 652/MUM/2022[2017-18]Status: DisposedITAT Mumbai23 Aug 2023AY 2017-18

Bench: Shri Pavan Kumar Gadalepradeep Sanjeev Shetty, Vs. Nfac, A-101, Poonam Palms Delhi Co-Op Society, Siddhi Vinayak Nagar, Near Sacred Heart School, Nallasopara, Palghar- 401203, Maharastra. Pan/Gir No. : Bqjps1644E Appellant .. Respondent Appellant By : Shri Raman Shah. Ca. Ar Respondent By : Ms. R.M. Brindha.Dr Date Of Hearing 21.08.2023 Date Of Pronouncement 22.08.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of National Faceless Appeal Centre (Nfac), Delhi/ Cit(A) Passed U/S 143(3) & 250 Of The Act.

For Appellant: Shri Raman Shah. CA. ARFor Respondent: Ms. R.M. Brindha.DR
Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 144Section 44ASection 69A

INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Pradeep Sanjeev Shetty, Vs. NFAC, A-101, Poonam Palms Delhi Co-op Society, Siddhi Vinayak Nagar, Near Sacred Heart School, Nallasopara, Palghar- 401203, Maharastra. PAN/GIR No. : BQJPS1644E Appellant .. Respondent Appellant by : Shri Raman Shah ... PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of National Faceless Appeal Centre (NFAC), Delhi/ CIT(A) passed u/s 143(3) and 250 of the Act. 2. The Hon’ble Tribunal in MA No. 157/Mum/2023 vide order dated 06.07.2023 has recalled the ex parte order