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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

Basanti Auto Agency, Balasore vs. ACIT, Circle Balasore, Balasore

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

ITA 109/CTK/2023[2017-18]Status: DisposedITAT Cuttack26 Jun 2023AY 2017-18

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अऩीऱ सं/Ita No.109/Ctk/2023 (ननधाारण वषा / Assessment Year : 2017-2018) Basanti Auto Agency, Vs Acit, Circle-Balasore, Balasore Remuna Golai, Po/Ps: Januganj, Dist: Balasore-756019 Pan No. :Aajts 1630 D (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri P.K.Mishra, Advocate राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 26/06/2023 घोषणा की तारीख/Date Of Pronouncement : 26/06/2023 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 31.01.2023, Passed In Din & Oder No.Itba/Nfac/S/250/2022- 23/1049270091(1), For The Assessment Year 2017-2018. 2. It Was Submitted By The Ld. Ar Of The Assessee That Two Issues Have Been Raised In The Appeal, One Against The Disallowance Made By Invoking Provisions U/S.40(A)(Ia) Of The Act On The Ground Of Non-Deduction Of Tds U/S.194C. The Second Issue Was Against The Adhoc Disallowance Of 15% Expenses Under Different Heads Totaling To Rs.2,13,330/-. It Was The Submission That In View Of The Decision Of The Hon’Ble Supreme Court In The Case Of R.G.Buildwell Engineers Ltd., 259 Taxman 370 As The Books Of Accounts Have Not Been Rejected, No Adhoc Disallowance Can Be Made.

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 194CSection 40

Bench : This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 31.01.2023, passed in DIN & Oder No.ITBA/NFAC/S/250/2022- 23/1049270091(1), for the assessment year 2017-2018. 2. It was submitted by the ld. AR of the assessee

ITO (Exemp), Bhubaneswar vs. State Council for Technical Education & Vocational Training, Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 106/CTK/2023[2019-20]Status: DisposedITAT Cuttack26 Jun 2023AY 2019-20

Bench: Before S/Shri George Mathan, Judicial & And Rajesh Kumarita Nos.105 & 106/Ctk/20 /Ctk/2023 Assessment Year Assessment Years : 2018-19 & 2019 19 & 2019-2020 Income Income Tax Tax Officer Officer Vs. State Council For Technical State Council For Technical (Exemption), (Exemption), Pratakyakar Pratakyakar Education Education & & Vocational Vocational Bhawan, Bhawan, Inside Inside Regional Regional Training, Unit-8, Near Raj Telecom Telecom Training Training Centre, Centre, Bhawan, Bhubaneswar. Bhubaneswar. Bsnl, Bsnl, Vani Vani Vihar, Vihar, Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aaqas 2616 F (Appellant (Appellant) .. ( Respondent Respondent) Assessee By Assessee By : Shri Sarata Kumar Muduli, Dy.Controller Of Sarata Kumar Muduli, Dy.Controller Of Examination Revenue By : Shri M.K.Gautam, Pr. Cit (Osd) Pr. Cit (Osd) Date Of Hearing : 26 /0 06/2023 Date Of Pronouncement : 26 /0 /06/2023 O R D E R Per Bench

For Appellant: Shri Sarata Kumar Muduli, DY.controller of Sarata Kumar Muduli, DY.controller ofFor Respondent: Shri M.K.Gautam, Pr. CIT (OSD)

revenue These are appeals filed by the revenue against the order of the ld ainst the order of the ld CIT(A), CIT(A), NFAC, NFAC, Delhi Delhi both both dated dated 8.2. 8.2.2023 in Appeal No.ITBA/NFAC/S/250/2022 FAC/S/250/2022-23/1049544248(1) and ITBA/NFAC/S/250/2022 ITBA/NFAC/S/250/2022- 23/10495456074 (1) 23/10495456074 (1) for the assessment ... BSNL, Vani Vihar, Bhubaneswar. 2. The Respondent: State Council for Technical Education & Vocational Training, Unit-8, Near Raj Bhawan, Bhubaneswar 3. The CIT(A)-, NFAC, Delhi 4. Pr.CIT-, By order 5. DR, ITAT, Cuttack 6. Guard file. //// Sr.Pvt.secretary ITAT, Cuttack

ITO (Exemp), Bhubaneswar vs. State Council for Technical Education & Vocational Training, Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 105/CTK/2023[2018-19]Status: DisposedITAT Cuttack26 Jun 2023AY 2018-19

Bench: Before S/Shri George Mathan, Judicial & And Rajesh Kumarita Nos.105 & 106/Ctk/20 /Ctk/2023 Assessment Year Assessment Years : 2018-19 & 2019 19 & 2019-2020 Income Income Tax Tax Officer Officer Vs. State Council For Technical State Council For Technical (Exemption), (Exemption), Pratakyakar Pratakyakar Education Education & & Vocational Vocational Bhawan, Bhawan, Inside Inside Regional Regional Training, Unit-8, Near Raj Telecom Telecom Training Training Centre, Centre, Bhawan, Bhubaneswar. Bhubaneswar. Bsnl, Bsnl, Vani Vani Vihar, Vihar, Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aaqas 2616 F (Appellant (Appellant) .. ( Respondent Respondent) Assessee By Assessee By : Shri Sarata Kumar Muduli, Dy.Controller Of Sarata Kumar Muduli, Dy.Controller Of Examination Revenue By : Shri M.K.Gautam, Pr. Cit (Osd) Pr. Cit (Osd) Date Of Hearing : 26 /0 06/2023 Date Of Pronouncement : 26 /0 /06/2023 O R D E R Per Bench

For Appellant: Shri Sarata Kumar Muduli, DY.controller of Sarata Kumar Muduli, DY.controller ofFor Respondent: Shri M.K.Gautam, Pr. CIT (OSD)

revenue These are appeals filed by the revenue against the order of the ld ainst the order of the ld CIT(A), CIT(A), NFAC, NFAC, Delhi Delhi both both dated dated 8.2. 8.2.2023 in Appeal No.ITBA/NFAC/S/250/2022 FAC/S/250/2022-23/1049544248(1) and ITBA/NFAC/S/250/2022 ITBA/NFAC/S/250/2022- 23/10495456074 (1) 23/10495456074 (1) for the assessment ... BSNL, Vani Vihar, Bhubaneswar. 2. The Respondent: State Council for Technical Education & Vocational Training, Unit-8, Near Raj Bhawan, Bhubaneswar 3. The CIT(A)-, NFAC, Delhi 4. Pr.CIT-, By order 5. DR, ITAT, Cuttack 6. Guard file. //// Sr.Pvt.secretary ITAT, Cuttack