← 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

Shri Amrit Raj Gupta, Bilaspur vs. Income Tax Officer, Ward-1(1), Bilaspur

In the result, appeal of the assessee is partly allowed

ITA 26/RPR/2023[2013-14]Status: DisposedITAT Raipur23 Aug 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.26/Rpr/2023 निर्धारण वर्ष /Assessment Year: 2013-14 Shri Amrit Raj Gupta Vs Income Tax Officer Ward No.25 Ward-1(1) Hatri Chowk Bilaspur Juna, Bilaspur Chattisgarh- 495 001 Pan No. Apmpg 1659Q (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धारितीती की ओर से /Assessee By : Shri Sunil Kumar Agarwal & Smt. Laxmi Sharma, Cas राजस्व की ओर से /Revenue By : Shri Satya Prakash Sharma, Sr. Dr सुनवाई ाई की तारीख / Date Of Hearing : 17/08/2023 घोषणाणा की तारीख/Date Of Pronouncement : 23/08/2023 आदेश / O R D E R Per Arun Khodpia, Am : The Captioned Appeal Of The Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, U/S 250 Of Income Tax Act, 1961 Dated 23.11.2022 For Assessment Year 2013-14, Arose From The Order U/S 144/147 Of The I.T. Act, 1961 Framed By The Assessing Officer, Ito, Ward- 1(1), Bilashpur Dated 19.11.2018. The Grounds Of The Appeal Raised By The Assessee Are As Under: “1. On The Facts & Circumstances Of The Case, The Ld. Cita) Has Erred In Sustaining The Addition Of Rs.58,00,000/- Made By The Ld. Ao On Account Of Undisclosed Income Being Capital Gain. 2. The Appellant Craves Leave, To Add Urge, Alter, Modify Or Withdraw Any Ground/S Before Or At The Time Of Hearing.”

For Appellant: Shri Sunil Kumar Agarwal & Smt. LaxmiFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 144Section 147Section 148Section 250

captioned appeal of the assessee is directed against the order passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, u/s 250 of Income Tax Act, 1961 dated 23.11.2022 for Assessment Year 2013-14, arose from the order u/s 144/147

Dinesh Kumar Dixit, Raipur vs. Income Tax Officer, Ward-3(4), Raipur

In the result, the appeal of the assessee is partly allowed in terms of our observations herein above

ITA 167/RPR/2023[2017-18]Status: DisposedITAT Raipur23 Aug 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.167/Rpr/2023 निर्धारण वर्ष /Assessment Year: 2017-18 Dinesh Kumar Dixit Vs Income Tax Officer 1, Dixit Bhawan, K.K. Road Ward-3(4) Moudhapara, Raipur-492 001 (Cg) Raipur (C.G.) Pan: Actpd 0023H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धारितीती की ओर से /Assessee By : Shri Prafulla Pendse, Ca राजस्व की ओर से /Revenue By : Shri Satya Prakash Sharma, Sr-Dr सुनवाई ाई की तारीख / Date Of Hearing : 22/08/2023 घोषणाणा की तारीख/Date Of Pronouncement : 23/08/2023 आदेश / O R D E R Per Arun Khodpia, Am : This Appeal Is Filed By The Assessee Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 20.03.2023, Arose On The Issues Raised Against The Order Of Assessing Officer Framed U/S 144 Of The Income Tax Act Dated 27.11.2019. The Grounds Of The Appeal Raised By The Assessee Are As Under: “1. That The Order Is Bad In Law As Well As On Facts As The Ld. Cit(A) Has Grossly Erred In Confirming The Action Of Ld. Ao In Making Addition Of Rs.96,43,971/- Under The Income Tax Act, 1961Contrary To The Provisions Of Income Tax Act. 2. The Learned Cit(A) Erred In Sustaining Addition Of Rs.70,31,100/- In Respect Of Alleged Cash Deposits In Bank Account During The Period Of Demonetization, When The Same Is Same At Variance With The Actual Figures Recorded In The Books Of Accounts.

For Appellant: Shri Prafulla Pendse, CAFor Respondent: Shri Satya Prakash Sharma, SR-DR
Section 115BSection 133(6)Section 142(1)Section 143(2)Section 144Section 272A(1)(d)Section 44ASection 68

This appeal is filed by the assessee against the order passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 20.03.2023, arose on the issues raised against the order of Assessing Officer framed u/s 144 of the Income Tax Act dated 27.11.2019. The grounds ... Aggrieved by the additions made by the AO, the assessee preferred an appeal before the Ld. CIT(A), NFAC, Delhi. The Ld. CIT(A) has issued notices to the appellant on 22.01.2021, 18.08.2022 and 01.03.2023 fixing the case for 05.05.2021 on 2nd September, 2022 and 9th March, 2023 respectively