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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

Shri Kalu Lal Soi, Chittorgarh vs. ITO, Ward-1, Chittorgrh

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

ITA 91/JODH/2023[2017-18]Status: DisposedITAT Jodhpur18 Aug 2023AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri Dr. Dipak P. Ripotekalu Lal Soni, Vs. Ito, Ward – 1, Sonion Ka Mohalla, Chittor Garh, Village & Post Rajasthan. Nikumbh, Chittor Garh-312603, Rajasthan. Pan/Gir No. : Amops4148P Appellant .. Respondent Assessee By : None Revenue By : Ms. Prerana Choudhary, Jcit – Dr Date Of Hearing 18.08.2023 Date Of Pronouncement 18.08.2023 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/Sec147 & U/Sec 250 Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: NoneFor Respondent: Ms. Prerana choudhary
Section 143(1)Section 143(3)Section 147Section 148Section 69A

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/sec147 and U/sec 250 of the Income Tax Act, 1961. The assessee has raised the following grounds of appeal: 1. The LdCIT(A)NFAC without providing ... meaningful opportunity rejected an appeal as none attendant. 2. The Ld. CIT(A), NFAC erred in confirm the validity of issuance of notice u/s 148, solely based on the search Shri Kulu Lal soni. Chittorgarh proceedings at third party, and without application of independent mind by the authority concerned

Srm Spinners Limited, Bhilwara vs. Commissioner of Income-Tax (Appeals) Income Tax Department, Delhi

In the result the appeal filed by the assessee is dismissed

ITA 90/JODH/2023[2020-21]Status: DisposedITAT Jodhpur18 Aug 2023AY 2020-21

Bench: Shri Pavan Kumar Gadale & Shri Dr. Dipak P. Ripotesrm Spinners Ltd., Vs. Cit(A) / Nfac Sukh Shanti, Sukh Delhi-110002. Shanti, Sabun Marg, Bhilwara – 311001, Rajasthan, Pan/Gir No. : Aascs1833L Appellant .. Respondent Assessee By : None Revenue By : Ms. Prerana Choudhary, Jcit – Dr Date Of Hearing 18.08.2023 Date Of Pronouncement 18.08.2023 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/S 154 & 250 Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: NoneFor Respondent: Ms. Prerana choudhary
Section 139(1)Section 154Section 2(24)(x)Section 36Section 36(1)(va)

TRIBUNAL “DB” BENCH, JODHPUR BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER SRM Spinners Ltd., Vs. CIT(A) / NFAC Sukh Shanti, Sukh Delhi-110002. Shanti, Sabun Marg, Bhilwara – 311001, Rajasthan, PAN/GIR No. : AASCS1833L Appellant .. Respondent Assessee by : None Revenue by : Ms. Prerana choudhary, JCIT ... 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/s 154 and 250 of the Income Tax Act, 1961. The assessee has raised the following grounds of appeal: On the facts and circumstances

Yesha Dhirajlal Thakrar, Rajkot vs. The DCIT, NFAC Delhi, Delhi

In the result, appeal of the assessee in ITA no

ITA 75/RJT/2023[2013-14]Status: HeardITAT Rajkot18 Aug 2023AY 2013-14

Bench: Ld. Cit(A) From Penalty Order Dated 29.01.2022 (Din: Itba/Pnl/F/271(1)(B)/2021-22/1039193062(1)) Passed By Ld. Assessing Officer,Nfac, Delhi(Hereinafter Called “The Ao”) U/S 271(1)(B) Of The 1961 Act Levying Penalty Of Rs. 30,000/- Against The Assesse For Non Compliance Of Three Notices Dated 27.07.2021, 06.08.2021 & 16.08.2021 Issued During Reassessment Proceedings , All Three Aforesaid Notices U/S 142(1) Of The 1961 Act. The Proceedings Were Conducted Before Division Bench Through E-Court Through Virtual Hearing Mode.

For Appellant: Shri R D Lalchandani,AdvocateFor Respondent: Shri. A.K.Pandey, Sr. DR
Section 142(1)Section 144Section 144BSection 147Section 148Section 250Section 271(1)(b)Section 271BSection 56(2)(vii)

ITBA/NFAC/S/250/2022-23/ Yesha Dhirjla Thakarar v. National Faceless Assessment Centre, Delhi Assessment Year : 2013-14 1050510273(1) ) passed by ld. Commissioner of Income-tax (Appeals) NFAC, New Delhi (hereinafter called “ the CIT(A)”) in appeal No. NFAC/2012-13/10095697 u/s. 250 of the Income-tax Act, 1961(hereinafter called “the Act”) dismissing ... appellate proceedings have arisen before ld. CIT(A) from penalty order dated 29.01.2022 (DIN: ITBA/PNL/F/271(1)(b)/2021-22/1039193062(1)) passed by ld. Assessing Officer,NFAC, Delhi(hereinafter called “the AO”) u/s 271(1)(b) of the 1961 Act levying penalty of Rs. 30,000/- against the assesse for non compliance