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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

Simple Logic It Private Ltd, Mumbai vs. CIT (A) NFAC, Mumbai

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

ITA 1831/MUM/2021[2019-20]Status: DisposedITAT Mumbai17 May 2023AY 2019-20

Bench: Shri Vikas Awasthy & Shri Amarjit Singhsimple Logic It Private Vs. Commissioner Of Income Limited, 10, Arihant, Tax (Appeals) 90 Feet Road, National Faceless Appeal Ghatkopar (E) Centre (Nfac) Maharashtra – 400077 Delhi स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aancs3390M Appellant .. Respondent Appellant By : None Respondent By : Sanjeev Ranjan Date Of Hearing 11.05.2023 Date Of Pronouncement 17.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): The Present Appeal Filed By The Assesse Is Directed Against The Order Passed By The Nfac, Delhi Dated 18.08.2021 For A.Y. 2019-20. The Assesse Has Raised The Following Grounds Before Us: “1. The Learned Cit(A)- Nfac, Delhi Erred In Disallowing Claim Of Esic & Provident Fund Even Though The Payment Was Made Within Due Date & Added It To The Total Income Of The Appellant. 2. The Learned Cit(A)- Nfac, Delhi Failed To Consider The Submission Given In Tabular Form Wherein The Esic & Pf Paid Date Wise Were Given. 3. The Learned Cit(A)- Nfac, Delhi, Failed To Consider That The Appellant Has Made Payment On & Before 15/04/2019 Which Within The Due Date As Mentioned In Sec 36(1) (Va) & Much More Prior To Due Date Of Filling Of Roi As The Due Date For The Ay 2019-20 Which Was Extended To 31/10/2019 & Therefore The Assessee Is Eligible For Deduction Of Payment For Esic & Provident Fund Provident. 4. The Learned Cit(A)- Nfac, Delhi, Failed To Consider Various Judgements Covering The Subject Matter.

For Appellant: NoneFor Respondent: Sanjeev Ranjan
Section 143(1)Section 36(1)(va)

Simple Logic IT Private Ld. Vs. CIT (A) NFAC, Delhi IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Simple Logic IT Private Vs. Commissioner of Income Limited, 10, Arihant, Tax (Appeals) 90 Feet Road, National Faceless Appeal Ghatkopar ... Centre (NFAC) Maharashtra – 400077 Delhi स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AANCS3390M Appellant .. Respondent Appellant by : None Respondent by : Sanjeev Ranjan Date of Hearing 11.05.2023 Date of Pronouncement 17.05.2023 आदेश / O R D E R Per Amarjit Singh (AM): The present appeal filed by the assesse is directed against