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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

Rajvinder Kaur Balraj Singh Mahal, Mumbai vs. Commissioner of Income Tax, Delhi

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

ITA 352/MUM/2023[2011-12]Status: DisposedITAT Mumbai05 May 2023AY 2011-12

Bench: Shir Pavan Kumar Gadalerajvinder Kaur Balraj Vs. Cit(A), Singh Mahal, Nfac, Groundno.6,Chawlno.82, New Delhi. Room No.19,79, Tagornagar,Vikhroli(E), Mumbai-400083. Pan/Gir No. : Ciqpm2579G Appellant .. Respondent Appellant By : Mr Chintanshah & Mr.Hardikvora. Ar Respondent By : Mr.Rajendra Chandekar.Dr Date Of Hearing 02.05.2023 Date Of Pronouncement 03.05.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi/Cit(A) Passed U/Sec 143(3) R.W.S 147 & 250 Of The Act.

For Appellant: Mr ChintanShah &For Respondent: Mr.Rajendra Chandekar.DR
Section 142(1)Section 143(2)Section 143(3)Section 148Section 68

INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER Rajvinder kaur Balraj Vs. CIT(A), Singh Mahal, NFAC, GroundNo.6,ChawlNo.82, New Delhi. Room No.19,79, TagorNagar,Vikhroli(E), Mumbai-400083. PAN/GIR No. : CIQPM2579G Appellant .. Respondent Appellant by : Mr ChintanShah & Mr.HardikVora. AR Respondent by : Mr.Rajendra Chandekar.DR ... PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi/CIT(A) passed U/sec 143(3) r.w.s 147 and 250 of the Act. 2. At the time of hearing, the Ld.AR of the assessee submitted that there

Reshma Enterprises, Mumbai vs. Income Tax Officer-18(3)(2), Mumbai

In the result, grounds raised by the assessee in all the years are allowed

ITA 539/MUM/2023[2009-2010]Status: DisposedITAT Mumbai04 May 2023AY 2009-2010

Bench: Shri. Amit Shukla, Jm & Ms. Padmavathy S, Am आयकरअपीलसं./ I.T.A. No.535,536,537,538 & 539/Mum/2023 (निर्धारणवर्ा / Assessment Year 2004-05,2005-06,2007- 08,2008-09 & 2009-10) Reshma Enterprises Income Tax Officer 18(3)(2) Mumbai, Mumbai, बिधम/ Room No. 607, 6Th Floor, Earnesh 282, Kilachand Mansion, Vs. House Nariman Point Mumbai- Kalbadevi Road, Mumbai- 400081 400002 स्थायीलेखासं./जीआइआरसं./Pan No. Aaafr7937B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mohammed Anas Siddique प्रत्यथीकीओरसे/Respondent By : Mahita Nair Sr. Ar सुनवाईकीतारीख/ : 03.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 04.05.2023

For Appellant: Mohammed Anas SiddiqueFor Respondent: Mahita Nair Sr. AR
Section 147Section 2Section 271(1)(c)Section 69C

Bench: The aforesaid appeals have been filed by the Assessee against separate impugned order of different dates passed by the NFAC Delhi, in relation to the penalty proceedings u/s. 271(1)(c) for the A.Ys: 2004-05, 2005-06, 2007-08, 2008-09 & 2009-10. The common issue involved

Reshma Enterprises, Mumbai vs. Income Tax Officer-18(3)(2), Mumbai

In the result, grounds raised by the assessee in all the years are allowed

ITA 538/MUM/2023[2008-2009]Status: DisposedITAT Mumbai04 May 2023AY 2008-2009

Bench: Shri. Amit Shukla, Jm & Ms. Padmavathy S, Am आयकरअपीलसं./ I.T.A. No.535,536,537,538 & 539/Mum/2023 (निर्धारणवर्ा / Assessment Year 2004-05,2005-06,2007- 08,2008-09 & 2009-10) Reshma Enterprises Income Tax Officer 18(3)(2) Mumbai, Mumbai, बिधम/ Room No. 607, 6Th Floor, Earnesh 282, Kilachand Mansion, Vs. House Nariman Point Mumbai- Kalbadevi Road, Mumbai- 400081 400002 स्थायीलेखासं./जीआइआरसं./Pan No. Aaafr7937B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mohammed Anas Siddique प्रत्यथीकीओरसे/Respondent By : Mahita Nair Sr. Ar सुनवाईकीतारीख/ : 03.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 04.05.2023

For Appellant: Mohammed Anas SiddiqueFor Respondent: Mahita Nair Sr. AR
Section 147Section 2Section 271(1)(c)Section 69C

Bench: The aforesaid appeals have been filed by the Assessee against separate impugned order of different dates passed by the NFAC Delhi, in relation to the penalty proceedings u/s. 271(1)(c) for the A.Ys: 2004-05, 2005-06, 2007-08, 2008-09 & 2009-10. The common issue involved

Reshma Enterprises, Mumbai vs. Income Tax Officer-18(3)(2), Mumbai

In the result, grounds raised by the assessee in all the years are allowed

ITA 537/MUM/2023[2007-2008]Status: DisposedITAT Mumbai04 May 2023AY 2007-2008

Bench: Shri. Amit Shukla, Jm & Ms. Padmavathy S, Am आयकरअपीलसं./ I.T.A. No.535,536,537,538 & 539/Mum/2023 (निर्धारणवर्ा / Assessment Year 2004-05,2005-06,2007- 08,2008-09 & 2009-10) Reshma Enterprises Income Tax Officer 18(3)(2) Mumbai, Mumbai, बिधम/ Room No. 607, 6Th Floor, Earnesh 282, Kilachand Mansion, Vs. House Nariman Point Mumbai- Kalbadevi Road, Mumbai- 400081 400002 स्थायीलेखासं./जीआइआरसं./Pan No. Aaafr7937B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mohammed Anas Siddique प्रत्यथीकीओरसे/Respondent By : Mahita Nair Sr. Ar सुनवाईकीतारीख/ : 03.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 04.05.2023

For Appellant: Mohammed Anas SiddiqueFor Respondent: Mahita Nair Sr. AR
Section 147Section 2Section 271(1)(c)Section 69C

Bench: The aforesaid appeals have been filed by the Assessee against separate impugned order of different dates passed by the NFAC Delhi, in relation to the penalty proceedings u/s. 271(1)(c) for the A.Ys: 2004-05, 2005-06, 2007-08, 2008-09 & 2009-10. The common issue involved

Reshma Enterprises, Mumbai vs. Income Tax Officer 18(3)(2), Mumbai

In the result, grounds raised by the assessee in all the years are allowed

ITA 535/MUM/2023[2004-2005]Status: DisposedITAT Mumbai04 May 2023AY 2004-2005

Bench: Shri. Amit Shukla, Jm & Ms. Padmavathy S, Am आयकरअपीलसं./ I.T.A. No.535,536,537,538 & 539/Mum/2023 (निर्धारणवर्ा / Assessment Year 2004-05,2005-06,2007- 08,2008-09 & 2009-10) Reshma Enterprises Income Tax Officer 18(3)(2) Mumbai, Mumbai, बिधम/ Room No. 607, 6Th Floor, Earnesh 282, Kilachand Mansion, Vs. House Nariman Point Mumbai- Kalbadevi Road, Mumbai- 400081 400002 स्थायीलेखासं./जीआइआरसं./Pan No. Aaafr7937B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mohammed Anas Siddique प्रत्यथीकीओरसे/Respondent By : Mahita Nair Sr. Ar सुनवाईकीतारीख/ : 03.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 04.05.2023

For Appellant: Mohammed Anas SiddiqueFor Respondent: Mahita Nair Sr. AR
Section 147Section 2Section 271(1)(c)Section 69C

Bench: The aforesaid appeals have been filed by the Assessee against separate impugned order of different dates passed by the NFAC Delhi, in relation to the penalty proceedings u/s. 271(1)(c) for the A.Ys: 2004-05, 2005-06, 2007-08, 2008-09 & 2009-10. The common issue involved

Shree Durgamata Co-Operative Credit Soc Ltd., Mumbai vs. CIT (A) - NFAC, Delhi

In the result the appeal filed by the appeal is allowed

ITA 414/MUM/2023[2017-18]Status: DisposedITAT Mumbai03 May 2023AY 2017-18

Bench: Shir Pavan Kumar Gadaleshree Durgamata Co-Op Vs. Cit(A)-Nfac, Society Ltd, Room.No 245-A, Room.No.52,Khandkebldg. North Block, No.12,Jksawantmarg, New Delhi, Opp Shivaji Mandir, Delhi-110001. Dadar (W), Mumbai-400028. Pan/Gir No. : Aagas9038K Appellant .. Respondent Appellant By : Shri.Gautam Gokhale.Ar Respondent By : Shri.Rajendra Chandekar.Dr Date Of Hearing 01.05.2023 Date Of Pronouncement 01.05.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi/Cit(A) Passed U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Gautam Gokhale.ARFor Respondent: Shri.Rajendra Chandekar.DR
Section 144Section 80PSection 80P(2)(a)Section 80P(2)(d)

INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER Shree Durgamata Co-op Vs. CIT(A)-NFAC, Society Ltd, Room.no 245-A, Room.no.52,KhandkeBldg. North Block, No.12,JKSawantMarg, New Delhi, Opp Shivaji Mandir, Delhi-110001. Dadar (W), Mumbai-400028. PAN/GIR No. : AAGAS9038K Appellant .. Respondent ... PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi/CIT(A) passed U/sec 250 of the Act. The assessee has raised the following grounds of appeal: 1. The Honourable Commissioner of Income Tax (Appeals), NFAC has erred