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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

Jitendra Vanechand Ambavi, Rajkot vs. ITO, Ward-2(1)(3), Rajkot

In the result, assessee’s appeal is allowed for statistical purposes

ITA 253/RJT/2022[201213]Status: DisposedITAT Rajkot19 Apr 2023

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 253/Rjt/2022 ("नधा"रण वष" / Assessment Year : 2012-13) Shri Jitendra Vanechand The Income Tax बनाम/ Ambavi Officer Vs. Asha Complex, 35-Karanpara, Ward-2(1)(3), Rajkot Rajkot-360001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupa6415G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Mehul Ranpura, A.R. अपीलाथ" ओर से /Appellant By : Shri B. D. Gupta., Sr.D.R. ""यथ" क" ओर से /Respondent By : सुनवाई क" तार"ख / Date Of 17/04/2023 Hearing घोषणा क" तार"ख /Date Of 19/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal At The Instance Of The Assessee Is Directed Against The Order Dated 01.09.2022 Passed By The National Faceless Appeal Centre, Delhi (Hereinafter Referred To As ‘Nfac’), Arising Out Of The Assessment Order Dated 19.12.2019 Passed By The Learned Ito, Ward-2(1)(3), Rajkot Under Section 143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter Referred As To ‘The Act’) For Assessment Year 2012-13, Whereby & Whereunder The Order Of Addition Passed By The Ito Has Been Upheld.

For Appellant: Shri B. D. Gupta., Sr.D.R
Section 143(3)Section 148Section 250

instance of the assessee is directed against the order dated 01.09.2022 passed by the National Faceless Appeal Centre, Delhi (hereinafter referred to as ‘NFAC’), arising out of the assessment order dated 19.12.2019 passed by the Learned ITO, Ward-2(1)(3), Rajkot under Section 143(3) r.w.s

Modern English School Education Society, Koraput vs. ITO (Exemption Ward), Berhampur

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

ITA 42/CTK/2023[2015-16]Status: HeardITAT Cuttack18 Apr 2023AY 2015-16

Bench: Before Shri George Mathan, Judicialassessment Year : 2015-16 Modern Modern English English School School Vs. Ito (Exemption Ward) Ito (Exemption Ward) Education Education Society, Society, Berhampur Berhampur Parabeda, Parabeda, Jeypore, Jeypore, Dist: Dist: Koraput Pan/Gir No. Pan/Gir No.Aacam 7223 Q (Appellant (Appellant) .. ( Respondent Respondent) Assessee By Assessee By : S/Shri P.K.Mishra, Adv/Kailash Panigrahi, Ca P.K.Mishra, Adv/Kailash Panigrahi, Ca Revenue By : Shri S.C.Mohanty, Sr Dr S.C.Mohanty, Sr Dr Date Of Hearing : 18 /0 04/2023 Date Of Pronouncement : 18 /0 /04/2023 O R D E R

For Appellant: S/Shri P.K.Mishra, Adv/Kailash Panigrahi, CAFor Respondent: Shri S.C.Mohanty, Sr DR
Section 12Section 12A

assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A), , NFAC, NFAC, Delhi, Delhi, dated 26.11.2021 in Appeal No. ITBA/NFAC/S/250/2021 ITBA/NFAC/S/250/2021-22/1037251859(1) for the assessment year for the assessment year 2016- 16. 2. Shri P.K.Mishra ... school remained closed as per the direction of Government of Odisha. During the said period, two notices were issued by ld CIT(A), NFAC, Delhi as per the appeal order. As there was no response, the ld CIT(A) has passed the order exparte. When the appellant received the penalty