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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

The Nutan Laxmi Co-Operative Housing Society Ltd., Mumbai vs. Add/Jt/Dy/ACIT/ITO, Nfc, Delhi

In the result, appeal filed by the Assessee stands allowed

ITA 1214/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Jul 2023AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri N. K. Choudhry, Jm आयकरअपीलसं./ I.T.A. No. 1214/Mum/2023 (निर्धारणवर्ा / Assessment Year: 2018-19) The Nutan Laxmi Co- Add/Jt/Dy/Acit/Ito, Operative Housing Society Nfac, Delhi. Ltd Mumbai Room No. 356, C R Bldg, Ip Jay Hind Club Bldg, Estate, Mumbai- 110002 Vs Jvpd Scheme 2Nd Floor, Ns Road, Vile(W), Mumbai-400049 Pan No. Aaaat1208J (अपीलधर्थी/Appellant) : (प्रत्यर्थी / Respondent) अपीलधर्थीकीओरसे/ Appellant By : Shri Shalin S Divatia प्रत्यर्थीकीओरसे/Respondent By : Shri. Suresh Gaikwas, Sr.Ar. Date Of Hearing : 06.07.2023 Date Of Pronouncement : 27.07.2023

For Appellant: Shri Shalin S DivatiaFor Respondent: Shri. Suresh Gaikwas, Sr.AR
Section 139Section 139(1)Section 142(1)Section 250Section 80ASection 80PSection 80P(2)(c)Section 80P(2)(d)

MAHARISHI, AM & SHRI N. K. CHOUDHRY, JM आयकरअपीलसं./ I.T.A. No. 1214/Mum/2023 (निर्धारणवर्ा / Assessment Year: 2018-19) The Nutan Laxmi Co- ADD/JT/DY/ACIT/ITO, Operative Housing Society NFAC, DELHI. Ltd Mumbai Room No. 356, C R Bldg, IP Jay Hind Club Bldg, Estate, Mumbai- 110002 Vs JVPD Scheme 2nd Floor, NS Road, Vile ... Assessee against the order dated 14-03-2023, impugned herein passed by the Ld. Commissioner of Income Tax(Appeals)/National Faceless Appeal Centre(NFAC) Delhi, u/s.250 of the Income Tax Act 1961 (in short ‘the Act’) for AY 2018-19. 2 I.T.A. No. 1214/Mum/2023 The Nutan Laxmi Co-Operative Society

Chemical Process Piping Pvt. Ltd, Mumbai vs. ACIT Circle CPC, Bengaluru

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

ITA 2045/MUM/2021[2019-20]Status: DisposedITAT Mumbai27 Jul 2023AY 2019-20

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.2045/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2019-20) Chemical Process Piping बिधम/ Acit, Circle-14(1)(2) Pvt. Ltd. Aayakar Bhavan, M. K. Vs. Ground Floor, Cpe Plot, Road, Mumbai-400020. Bsd Marg, Govandi, Mumbai-400088. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccc6212D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Ashok Kumar Suthar Revenue By: Shri Samual Pitta (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 23/06/2023 घोषणा की तारीख /Date Of Pronouncement: 27/07/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Cit(A)/Nfac, Delhi Dated 26.08.2021 For Ay. 2019-20. 2. It Is Noted That This Captioned Appeal Was Allowed In The First Round By This Tribunal Vide Order Dated 31.05.2022. However, The Same Has Been Recalled In Ma No. 428/Mum/2022 In The Light Of The Hon’Ble Supreme Court Decision In The Case Of Checkmate Services Pvt. Ltd. Vs. Cit (448 Itr 518). Therefore, This Appeal Is Adjudicated Afresh. The Main Grievance Of Assessee Is Against The Action Of Ld. Cit(A) Confirming The Disallowance Of Employee’S Contribution Made Towards Pf/Esi To The Tune Of Rs.8,12,924/-. 3. Despite Notice Of Hearing, None Appeared On Behalf Of The Assessee. Therefore, We Proceed To Dispose Of This Appeal After Hearing The Ld. Dr. From A Perusal Of The Records, It Is Discerned That The Cpc Bangalore Passed The Intimation Order U/S 143(1) Income Tax Act, 1961 (Hereinafter “The Act”) & Made Adjustment Of Rs. 8,12,924/- U/S 36(1)(Va) R.W.S. 2(24)(X) Of The Act For Late Deposit Of Employee’S

For Appellant: Shri Ashok Kumar SutharFor Respondent: Shri Samual Pitta (Sr. AR)
Section 10ASection 139Section 143(1)Section 143(1)(a)Section 36(1)(va)

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM

ITO, Rourkela vs. M/S. Regent Hotels, Rourkela

In the result, appeal of the revenue stands dismissed

ITA 199/CTK/2023[2018-19]Status: DisposedITAT Cuttack27 Jul 2023AY 2018-19

Bench: Before Shri George Mathan, Judicialassessment Year : 2018-19 Income Income Tax Tax Office, Office, Aayakar Vs. M/S. Regent Hotels, Bisra Road, M/S. Regent Hotels, Bisra Road, Bhawan Annexe, Udit Nagar, Bhawan Annexe, Udit Nagar, Rourkela Rourkela Pan/Gir No. Pan/Gir No.Aakfr 4838 D (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : None Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 27/07 7/2023 Date Of Pronouncement : 27/0 /07/2023 O R D E R This Is An Appeal Filed By The Revenue Against The Order Of The Ld Against The Order Of The Ld Cit(A), , Nfac, Nfac, Delhi Delhi Dated 14.10.2022 14.10.2022 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022-23/1046306657(1) For The Assessment Year For The Assessment Year 2018-19. 2. Shri S.C.Mohanty, Ld Sr Shri S.C.Mohanty, Ld Sr Dr Appeared For The Revenue. None Dr Appeared For The Revenue. None Appeared On Behalf Of The Assessee. Appeared On Behalf Of The Assessee.

For Appellant: NoneFor Respondent: Shri S.C.Mohanty

This is an appeal filed by the revenue against the order of the ld against the order of the ld CIT(A), , NFAC, NFAC, Delhi Delhi dated 14.10.2022 14.10.2022 in Appeal No.ITBA/NFAC/S/250/2022 ITBA/NFAC/S/250/2022-23/1046306657(1) for the assessment year for the assessment year 2018-19. 2. Shri S.C.Mohanty ... Appellant : Income Tax office, Aayakar Bhawan Annexe, Udit Nagar, Rourkela 2. The Respondent: M/s. Regent Hotels, Bisra Road, Rourkela 3. The CIT(A)-, NFAC, Delhi 4. Pr.CIT-, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack