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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

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 29/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Judicial Member : These appeals are filed by the revenue against the orders of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) dated 24.11.2022 arising out of the orders passed 2 I.T.A. No.26-29/Viz/2023 & CO No.04-07/Viz/2023, A.Y.2014-15, 2016-17 to 2018-19 Andhra Pradesh Capital Region Development Authority

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 28/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Judicial Member : These appeals are filed by the revenue against the orders of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) dated 24.11.2022 arising out of the orders passed 2 I.T.A. No.26-29/Viz/2023 & CO No.04-07/Viz/2023, A.Y.2014-15, 2016-17 to 2018-19 Andhra Pradesh Capital Region Development Authority

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 27/VIZ/2023[2016-17]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Judicial Member : These appeals are filed by the revenue against the orders of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) dated 24.11.2022 arising out of the orders passed 2 I.T.A. No.26-29/Viz/2023 & CO No.04-07/Viz/2023, A.Y.2014-15, 2016-17 to 2018-19 Andhra Pradesh Capital Region Development Authority

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 26/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Judicial Member : These appeals are filed by the revenue against the orders of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) dated 24.11.2022 arising out of the orders passed 2 I.T.A. No.26-29/Viz/2023 & CO No.04-07/Viz/2023, A.Y.2014-15, 2016-17 to 2018-19 Andhra Pradesh Capital Region Development Authority

Vijay Spinning Mills Limited, Krishna District vs. Assistant Commissioner of Income Tax, Circle-1(1), Vijayawada

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

ITA 181/VIZ/2022[2013-14]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.181/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2013-14) Vijay Spinning Mills Ltd., Vs. Asst.Commissioner Of 5-111-10, Vsm Quarters Income Tax Ganguru, Penamaluru Mandal Circle-1(1) Krishna Dist. Vijayawada [Pan : Aaacv7518B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : None प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 07.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac), Delhi Vide Din & Order No.Itba/Nfac/S/250/2022-23/1044219637(1) Dated 28.07.2022 Arising Out Of The Orders Passed U/S 271(1)(C) Of The Income Tax Act, 1961 (In Short “Act”) Dated 26.03.2022 For The Assessment Year (A.Y.) 2013-14. 2

For Appellant: NoneFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 115JSection 143(3)Section 154Section 250Section 271(1)(c)Section 275(1)(a)

Judicial Member: This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC), Delhi vide DIN & Order No.ITBA/NFAC/S/250/2022-23/1044219637(1) dated 28.07.2022 arising out of the orders passed u/s 271(1)(c) of the Income

Nano Agro Science Co Op Society Ltd, Rajkot vs. ITO, Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 311/RJT/2022[2015-16]Status: DisposedITAT Rajkot21 Apr 2023AY 2015-16

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

against the order dated 05.10.2021 (for A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) passed by the National Faceless Appeal Centre, Delhi, (in short ‘NFAC) arising out of the penalty order dated 04.03.2020 (2014-15), ITA Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 (Nano Agro Science Co.op. Society Ltd.) - 2- 05.03.2020 (for A.Ys

Nano Agro Science Co Op Society Ltd, Rajkot vs. ITO Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 160/RJT/2021[2016-17]Status: DisposedITAT Rajkot21 Apr 2023AY 2016-17

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

against the order dated 05.10.2021 (for A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) passed by the National Faceless Appeal Centre, Delhi, (in short ‘NFAC) arising out of the penalty order dated 04.03.2020 (2014-15), ITA Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 (Nano Agro Science Co.op. Society Ltd.) - 2- 05.03.2020 (for A.Ys

Nano Agro Science Co. Op. Society Ltd., Rajkot vs. The Income-Tax Officer, Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 159/RJT/2021[2014-15]Status: DisposedITAT Rajkot21 Apr 2023AY 2014-15

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

against the order dated 05.10.2021 (for A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) passed by the National Faceless Appeal Centre, Delhi, (in short ‘NFAC) arising out of the penalty order dated 04.03.2020 (2014-15), ITA Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 (Nano Agro Science Co.op. Society Ltd.) - 2- 05.03.2020 (for A.Ys