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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

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 54/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 53/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 52/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 51/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 50/VIZ/2023[2013-14]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 49/VIZ/2023[2013-14]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 48/VIZ/2023[2013-14]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 47/VIZ/2023[2013-14]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, five appeals filed by the assessee are dismissed

ITA 46/VIZ/2023[2013-14]Status: DisposedITAT Visakhapatnam31 Mar 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.46 To 67/Viz/2023 ("नधा"रण वष" / Assessment Years: 2013-14 To 2016-17) Rimmalpudi Bhaskara Pattabhi Vs. Income Tax Officer, Ramana Choudary, Tds, Ward-1, Rajahmundry. Rajahmundry. Pan: Afcpr 2275 M (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 31/03/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao
Section 200ASection 234E

appeals are filed by the assessee against the orders of the Ld. Commissioner of Income Tax (Appeals) [Ld. CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in various orders dated 26/12/2022; 27/12/2022 & 04/01/2023 for the AYs 2013-14 to 2016-17. Since the issues involved in all the appeals ... order of the Ld. AO, the assessee preferred an appeal before the Ld. CIT(A). 4. On appeal, the Ld. CIT(A)-NFAC observed that there is an average inordinate delay of 976 days in filing the appeal before the Ld. CIT(A)-NFAC. After considering the submissions

Sureshbhai Sukhabhai Mistry, Na vs. Arivs.ITO, Ward 5, Navasari

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

ITA 263/SRT/2022[2011-12]Status: DisposedITAT Surat31 Mar 2023AY 2011-12

Bench: Shri Pawan Singhआ.अ.सं./Ita No.263/Srt/2022 (Ay 2011-12) (Hearing In Virtual Court) Sureshbhai Sukhabhai Mistry Income Tax Officer, 130, Kumbhar Faliya, Via Ward-5, Navsari Vs Satem, Tal: Navsari, Dist. Navsari-396466 Pan No: Ammpm 4411 H अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee By Shri Sujesh C Suratwala, C.A राज"व क" ओर से /Revenue By Shri Vinod Kumar, Sr-Dr सुनवाई की तारीख/Date Of Hearing 30.01.2023 उ"घोषणा क" तार"ख/Date Of 31.03.2023 Pronouncement Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [For Short To As “Nfac/Ld.Cit(A)”] Dated 05.05.2022 For Assessment Year 2011-12, Which In Turn Arises From The Addition Made By The Income Tax Officer, Ward-5, Navsari / Assessing Officer In Assessment Order Passed Under Section 144 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 13.09.2017. The Assessee Has Raised The Following Grounds Of Appeal:- Suresshbhai S Mistry “1. The Learned Ao As Well As Learned Nfac/Cit(A) Has Erred In Making Addition To The Total Income Of The Assessee Which Is Primarily Agriculture Inn Nature & In Fact Exempted To Tax

Section 133(6)Section 144Section 147Section 148Section 254(1)

making addition to the total income of the assessee which is primarily agriculture inn nature and in fact exempted to tax 2. The Learned NFAC/ CIT(A) has erred in making addition of Rs.7,60,000/- on the vary ground that “appellant has not submitted any confirmations of his fellow ... delete amend or modify grounds of appeal.” Vide application dated 03.01.2023, the assessee raised following additional ground: “1. The learned AO as well as NFAC has erred in disallowing the other credit entries for amount Rs.4,15,321/- which was arose out of agriculture loan received from Bank of Baroda

Veeresh Kumar Ramachandran, Kollam vs. The ACIT, Kollam

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

ITA 65/COCH/2022[2016-17]Status: DisposedITAT Cochin30 Mar 2023AY 2016-17

Bench: Smt. Beena Pillai & Smt. Padmavathy S.Assessment Year: 2016-17 Veeresh Kumar Ramachandran, House No.49/762, Dhanam, The Assistant Arayacham Veedu, Commissioner Of Income Vs. Kacheri, Tax, Kollam 691 013. Circle – 1, Pan No : Adypk7225J Kollam. Appellant Respondent Appellant By : Shri R Sreenivasan, A.R. Respondent By : Smt. J.M. Jumuna Devi, Sr. Dr Date Of Hearing : 11.01.2023 Date Of Pronouncement : 30.03.2023 O R D E R Per Beena Pillai: The Present Appeal Is Filed By The Assessee Against Order Dated 28.5.2021 Passed By Nfac Delhi For Assessment Year 2016-17 On Following Grounds Of Appeal:- 1. This Appeal Has Been Preferred Against The Order Of Commissioner Of Income-Tax(Appeals) Who Completed The Appeal Ex-Parte Assessing Long Term Capital Gain On Immovable Property In Which Appellant Had A Share. 2. Intact No Notice Was Served On The Appellant Thro Itba Module. A. The Assessing Officer Is Not Justified In Ignoring The. Comparable Case & Value Submitted By The Appellant In Total Disregard. Veeresh Kumar Ramachandran, Kollam

For Appellant: Shri R Sreenivasan, A.RFor Respondent: Smt. J.M. Jumuna Devi, Sr. DR
Section 250

BEENA PILLAI, JUDICIAL MEMBER: The present appeal is filed by the assessee against order dated 28.5.2021 passed by NFAC Delhi for assessment year 2016-17 on following grounds of appeal:- 1. This appeal has been preferred against the order of Commissioner of income-tax(Appeals) who completed the appeal