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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

Ashok Kumar Parida, Jagatsinghpur vs. ITO Ward, Paradip

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

ITA 177/CTK/2023[2017-18]Status: HeardITAT Cuttack11 Jul 2023AY 2017-18

Bench: Before Shri George Mathan, Judicialassessment Year : 2017-18 Asok Kumar Parida Asok Kumar Parida, Tiran, Vs. Ito, Ward, Paradeep. Ito, Ward, Paradeep. Town/Dist: Jagatsinghpur Town/Dist: Jagatsinghpur Pan/Gir No. Pan/Gir No.Alwpp 2983 N (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri S.K.Jena, Ar , Ar Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 11/07 7/2023 Date Of Pronouncement : 11/0 /07/2023 O R D E R 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, Delhi ,Nfac, Delhi Dated 23.9.2022 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022- 23/1045893414(1) 23/1045893414(1) For The Assessment Year 2017-18. 2. Shri S.K.Jena, Ld Ar Appeared For The Shri S.K.Jena, Ld Ar Appeared For The Assessee & Shri S.C.Mohanty, Assessee & Shri S.C.Mohanty, Ld Sr Dr Appeared For The Revenue. Ld Sr Dr Appeared For The Revenue.

For Appellant: Shri S.K.Jena, ARFor Respondent: Shri S.C.Mohanty

assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A),NFAC, Delhi ,NFAC, Delhi dated 23.9.2022 in Appeal No.ITBA/NFAC/S/250/2022 ITBA/NFAC/S/250/2022- 23/1045893414(1) 23/1045893414(1) for the assessment year 2017-18. 2. Shri S.K.Jena, ld AR appeared ... Order forwarded to : 1. The Appellant : Asok Kumar Parida, Tiran, Town/Dist: Jagatsinghpur 2. The Respondent: ITO, Ward, Paradeep 3. The CIT(A)-, NFAC, Delhi 4. Pr.CIT-, Cuttack 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

Maa Maheswari Herbal and Spices Farms Private Limited, Bargarh vs. DCIT Cir.-2(1), Sambalpur

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

ITA 156/CTK/2023[2006-07]Status: HeardITAT Cuttack11 Jul 2023AY 2006-07

Bench: Before Shri George Mathan, Judicialassessment Year : 2006-07 Maa Maheswari Maa Maheswari Herbal & Vs. Dcit, Circle 2(1), Dcit, Circle 2(1), Spices Spices Farms Farms Pvt Pvt Ltd., Ltd., Sambalpur Sambalpur Attabira, Bargarh Attabira, Bargarh Pan/Gir No. Pan/Gir No.Aaecm 2416 P (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Bijay Banerjee, Advocate Bijay Banerjee, Advocate Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 11/07 7/2023 Date Of Pronouncement : 11/0 /07/2023 O R D E R 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, Delhi A), Nfac, Delhi Dated 1.3.2023 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022- 23/1050267171(1) 23/1050267171(1) For The Assessment Year 2006-07. 2. Shri Bijay Banerjee, Ld Ar Appeared For The Assessee & Shri Shri Bijay Banerjee, Ld Ar Appeared For The Assessee & Shri Shri Bijay Banerjee, 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 Bijay Banerjee, AdvocateFor Respondent: Shri S.C.Mohanty

assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A), NFAC, Delhi A), NFAC, Delhi dated 1.3.2023 in Appeal No.ITBA/NFAC/S/250/2022 ITBA/NFAC/S/250/2022- 23/1050267171(1) 23/1050267171(1) for the assessment year 2006-07. 2. Shri Bijay Banerjee ... Appellant : Maa Maheswari herbal and Spices Farms Pvt Ltd., Attabira, BargarH 2. The Respondent: DCIT, Circle 2(1), Sambalpur 3. The CIT(A)-, NFAC, Delhi 4. Pr.CIT-, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack

Utsav Cotfab P. Ltd., Jetpur vs. The ITO Ward-1 (2) (3), Rajkot

The appeal of the assessee is allowed

ITA 15/RJT/2022[2014-15]Status: DisposedITAT Rajkot11 Jul 2023AY 2014-15

Bench: Mrs. Annapurna Gupta & Mrs. Madhumita Roy(Through Web-Based Video Conferencing Platform) िनधा"रणवष"/Assessment Year: 2014-15 M/S. Utsav Cotfab Pvt. Ltd., Vs. Income Tax Officer, R Survey No. 603P/3/P/1, Ward- 1(2)(3), Khirsara Road, Nr. Jodia Hanuman Rajkot Mandir, Jetpur, Rajkot – 360370 Pan : Aabcu 3825 F अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Samir Bhuptani, Ar Revenue By : Shri B.D. Gupta, Sr. Dr सुनवाई क" तारीख/Date Of Hearing : 12.04.2023 घोषणा क" तारीख /Date Of Pronouncement: 11.07.2023 आदेश/O R D E R आदेश आदेश आदेश Per Annapurna Gupta:

For Appellant: Shri Samir Bhuptani, ARFor Respondent: Shri B.D. Gupta, Sr. DR
Section 250Section 271(1)(b)

MEMBER: Present appeal has been filed by the assessee against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as "CIT(A)" for short] dated 23.11.2021 confirming the levy of penalty under Section 271(1)(b) of the Income ... being done in physical manner and was thereafter transferred to the faceless regime with the National Faceless Appeal Centre (NFAC) finally passing the order under Section 250 of the Act. His contention was that during the course of physical hearing before the ld. CIT(A), the assessee had complied