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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 Rajeshkumar C Jain, Mumbai vs. NFAC, Delhi

In the result appeals of the assessee are allowed

ITA 586/MUM/2023[2009-10]Status: DisposedITAT Mumbai10 May 2023AY 2009-10

Bench: Shri Amit Shukla, Jm & Ms. Padmavathy S, Am आयकरअपीलसं./ I.T.A. No.586 & 585/Mum/2023 (निर्धारणवर्ा / Assessment Year 2009-10 & 2010-11) Shri Rajesh Kumar C National Faceless Assessment Centre. Jain. Nfac, New Delhi - 110002 बिधम/ R C Metal Corporation, Shop No.8, 289, Shri Vs. Bhuvan, 4Th Khetwadi, Mumbai- 400 004 स्थायीलेखासं./जीआइआरसं./Pan No. Aacpj7705P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Rajesh Kumar C Jain प्रत्यथीकीओरसे/Respondent By : Mahita Nair Sr. Ar सुनवाईकीतारीख/ : 03.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 10.05.2023

For Appellant: Rajesh Kumar C JainFor Respondent: Mahita Nair Sr. AR
Section 271(1)(c)

PADMAVATHY S, AM आयकरअपीलसं./ I.T.A. No.586 & 585/Mum/2023 (निर्धारणवर्ा / Assessment Year 2009-10 & 2010-11) Shri Rajesh Kumar C National Faceless Assessment Centre. Jain. NFAC, New Delhi - 110002 बिधम/ R C Metal Corporation, Shop No.8, 289, Shri Vs. Bhuvan, 4th Khetwadi, Mumbai- 400 004 स्थायीलेखासं./जीआइआरसं./PAN No. AACPJ7705P (अपीलाथी/Appellant ... Bench: The aforesaid appeals have been filed by the Assessee against separate impugned order of even dates 06.01.2023 passed by NFAC Delhi, in relation to the penalty proceedings u/s. 271(1)(c), for the AY: 2009-10 & 2010-11. The Assesses mainly aggrieved by levy penalty

Shri Rajeshkumar C Jain, Mumbai vs. NFAC, Delhi

In the result appeals of the assessee are allowed

ITA 585/MUM/2023[2010-2011]Status: DisposedITAT Mumbai10 May 2023AY 2010-2011

Bench: Shri Amit Shukla, Jm & Ms. Padmavathy S, Am आयकरअपीलसं./ I.T.A. No.586 & 585/Mum/2023 (निर्धारणवर्ा / Assessment Year 2009-10 & 2010-11) Shri Rajesh Kumar C National Faceless Assessment Centre. Jain. Nfac, New Delhi - 110002 बिधम/ R C Metal Corporation, Shop No.8, 289, Shri Vs. Bhuvan, 4Th Khetwadi, Mumbai- 400 004 स्थायीलेखासं./जीआइआरसं./Pan No. Aacpj7705P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Rajesh Kumar C Jain प्रत्यथीकीओरसे/Respondent By : Mahita Nair Sr. Ar सुनवाईकीतारीख/ : 03.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 10.05.2023

For Appellant: Rajesh Kumar C JainFor Respondent: Mahita Nair Sr. AR
Section 271(1)(c)

PADMAVATHY S, AM आयकरअपीलसं./ I.T.A. No.586 & 585/Mum/2023 (निर्धारणवर्ा / Assessment Year 2009-10 & 2010-11) Shri Rajesh Kumar C National Faceless Assessment Centre. Jain. NFAC, New Delhi - 110002 बिधम/ R C Metal Corporation, Shop No.8, 289, Shri Vs. Bhuvan, 4th Khetwadi, Mumbai- 400 004 स्थायीलेखासं./जीआइआरसं./PAN No. AACPJ7705P (अपीलाथी/Appellant ... Bench: The aforesaid appeals have been filed by the Assessee against separate impugned order of even dates 06.01.2023 passed by NFAC Delhi, in relation to the penalty proceedings u/s. 271(1)(c), for the AY: 2009-10 & 2010-11. The Assesses mainly aggrieved by levy penalty

Anang Pal Jawla, Haryana vs. Circle 1, Faridabad

In the result, appeal of the assessee is dismissed

ITA 579/DEL/2022[2019-20]Status: DisposedITAT Delhi10 May 2023AY 2019-20

Bench: Shri Saktijit Dey & Shri M. Balaganeshassessment Year: 2019-20 Anang Pal Jawla, Vs Ao, Advocate Vijay Kumar Gupta, Circle-1, Opp. Jain Mandir, Faridabad. Main Bazar, Faridabad, Haryana – 121 004. Pan: Aqapj1168Q (Applicant) (Respondent) Assessee By : None Revenue By : Shri Bhupendera Anant, Sr. Dr Date Of Hearing : 09.05.2023 Date Of Pronouncement : 10.05.2023 Order Per M. Balaganesh, Am: This Appeal In Ita No.579/Del/2022 For Ay 2019-20 Arises Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, [Hereinafter Referred To As ‘Ld. Cit(A)’, In Short] In Din & Order No.Itba/Nfac/S/250/2021-22/1040963669(1) Dated 17.03.2022 Against The Order Of Assessment Passed U/S 143(1) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 07.07.2020 By The Ld. Acit, Cpc (Hereinafter Referred To As ‘Ld. Ao’). 2. None Appeared On Behalf Of The Assessee. Since The Issue Is Already A Covered Issue, We Proceed To Dispose Of This Appeal On Hearing The Ld. Dr & Based On Materials Available On Record.

For Appellant: NoneFor Respondent: Shri Bhupendera Anant, Sr. DR
Section 139(1)Section 143(1)Section 2(24)(x)Section 36(1)(iv)Section 36(1)(va)Section 43B

appeal in ITA No.579/Del/2022 for AY 2019-20 arises out of the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, [hereinafter referred to as ‘ld. CIT(A)’, in short] in DIN & Order No.ITBA/NFAC/S/250/2021-22/1040963669(1) dated 17.03.2022 against the order of assessment passed