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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

Dulam Peda Tirupathi Rao, Alamuru Mandal vs. Incpme Tax Officer, Ward-1(4), Visakhapatnam

In the result, appeals of the assessee are allowed for statistical purpose

ITA 208/VIZ/2022[2015-16]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.205/Viz/2022 To 208/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2015-16) Dulam Peda Tirupathi Rao Vs. Income Tax Officer D.No.1-117, Chemundulanka Ward-1(4) Alamuru Mandal Visakhapatnam East Godavari [Pan : Ajkpd0253B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri C.Subrahmanyam, Ar प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 22.02.2023 घोर्णध की तधरीख/Date Of Pronouncement : 28.02.2023

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 144

Judicial Member : These appeals are filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) in DIN & Order No.ITBA/N/NFAC/S/250/2022- 23/1044897691(1) dated 24.08.2022 for the A.Y.2015-16. Since the grounds raised in these appeals are identical, these appeals are clubbed ... preferred appeal before the Tribunal and raised the following grounds : 1. The order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi is erroneous in law and contrary to the facts of the case. 2. The Commissioner of Income Tax (Appeals) (NFAC) is not justified

Dulam Peda Tirupathi Rao, Alamuru Mandal vs. Income Tax Offcer, Ward-1(4), Visakhapatnam

In the result, appeals of the assessee are allowed for statistical purpose

ITA 207/VIZ/2022[2015-16]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.205/Viz/2022 To 208/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2015-16) Dulam Peda Tirupathi Rao Vs. Income Tax Officer D.No.1-117, Chemundulanka Ward-1(4) Alamuru Mandal Visakhapatnam East Godavari [Pan : Ajkpd0253B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri C.Subrahmanyam, Ar प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 22.02.2023 घोर्णध की तधरीख/Date Of Pronouncement : 28.02.2023

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 144

Judicial Member : These appeals are filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) in DIN & Order No.ITBA/N/NFAC/S/250/2022- 23/1044897691(1) dated 24.08.2022 for the A.Y.2015-16. Since the grounds raised in these appeals are identical, these appeals are clubbed ... preferred appeal before the Tribunal and raised the following grounds : 1. The order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi is erroneous in law and contrary to the facts of the case. 2. The Commissioner of Income Tax (Appeals) (NFAC) is not justified

Dulam Peda Tirupathi Rao, Alamuru Mandal vs. Income Tax Officer, Ward-1(4), Visakhapatnam

In the result, appeals of the assessee are allowed for statistical purpose

ITA 206/VIZ/2022[2015-16]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.205/Viz/2022 To 208/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2015-16) Dulam Peda Tirupathi Rao Vs. Income Tax Officer D.No.1-117, Chemundulanka Ward-1(4) Alamuru Mandal Visakhapatnam East Godavari [Pan : Ajkpd0253B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri C.Subrahmanyam, Ar प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 22.02.2023 घोर्णध की तधरीख/Date Of Pronouncement : 28.02.2023

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 144

Judicial Member : These appeals are filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) in DIN & Order No.ITBA/N/NFAC/S/250/2022- 23/1044897691(1) dated 24.08.2022 for the A.Y.2015-16. Since the grounds raised in these appeals are identical, these appeals are clubbed ... preferred appeal before the Tribunal and raised the following grounds : 1. The order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi is erroneous in law and contrary to the facts of the case. 2. The Commissioner of Income Tax (Appeals) (NFAC) is not justified

Dulam Peda Tirupathi Rao, Alamuru Mandal vs. Income Tax Officer, Ward-1(4), Visakhapatnam

In the result, appeals of the assessee are allowed for statistical purpose

ITA 205/VIZ/2022[2015-16]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.205/Viz/2022 To 208/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2015-16) Dulam Peda Tirupathi Rao Vs. Income Tax Officer D.No.1-117, Chemundulanka Ward-1(4) Alamuru Mandal Visakhapatnam East Godavari [Pan : Ajkpd0253B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri C.Subrahmanyam, Ar प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 22.02.2023 घोर्णध की तधरीख/Date Of Pronouncement : 28.02.2023

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 144

Judicial Member : These appeals are filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC) in DIN & Order No.ITBA/N/NFAC/S/250/2022- 23/1044897691(1) dated 24.08.2022 for the A.Y.2015-16. Since the grounds raised in these appeals are identical, these appeals are clubbed ... preferred appeal before the Tribunal and raised the following grounds : 1. The order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi is erroneous in law and contrary to the facts of the case. 2. The Commissioner of Income Tax (Appeals) (NFAC) is not justified

Deputy Commisioner of Income Tax, Rajahmahendravaram vs. Andhra Paper Limited, Rajahmahendravaram

In the result, appeal of the Revenue is partly allowed for statistical

ITA 189/VIZ/2022[2013-14]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos. 162/Viz/2022 & 189/Viz/2022 ("नधा"रणवष"/ Assessment Years : 2012-13 & 2013-14) Deputy Commissioner Of Income Vs. M/S. Andhra Paper Limited Tax, Circle-1, (M/S. International Paper Rajamahendravaram. Appm Ltd), Sri Ram Nagar, Rajamahendravaram. Pan: Aact 8849 D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) Co Nos: 22 & 23/Viz/2022 (In आयकरअपीलसं./ I.T.A. Nos. 162/Viz/2022 & 189/Viz/2022) ("नधा"रणवष"/ Assessment Years : 2012-13 & 2013-14) M/S. Andhra Paper Limited Vs. Deputy Commissioner Of (M/S. International Paper Appm Income Tax, Circle-1, Ltd), Rajamahendravaram. Sri Ram Nagar, Rajamahendravaram. Pan: Aact 8849 D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri K. Chakrapani ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri K. ChakrapaniFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 35D

This appeal filed by the Revenue against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [CIT(A)-NFAC] in DIN & Order No. ITBB/NFAC/S/250/2022- 23/1043723324(1), dated 04/07/2022 arising out of the order passed U/s. 143(3) of the Act dated 27/03/2015 ... respective heads and framed the assessment. Aggrieved by the order of the Ld. AO, the assessee has filed an appeal before the CIT(A)-NFAC. The Ld. CIT(A)- NFAC considering the submissions of the assessee during the appeal proceedings partly allowed the appeal of the assessee. Aggrieved

Deputy Commissioner of Income Tax, Circle-1, Rajamahendravaram vs. Andhra Paper Limited, Rajamahendravaram

In the result, appeal of the Revenue is partly allowed for statistical

ITA 162/VIZ/2022[2012-13]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos. 162/Viz/2022 & 189/Viz/2022 ("नधा"रणवष"/ Assessment Years : 2012-13 & 2013-14) Deputy Commissioner Of Income Vs. M/S. Andhra Paper Limited Tax, Circle-1, (M/S. International Paper Rajamahendravaram. Appm Ltd), Sri Ram Nagar, Rajamahendravaram. Pan: Aact 8849 D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) Co Nos: 22 & 23/Viz/2022 (In आयकरअपीलसं./ I.T.A. Nos. 162/Viz/2022 & 189/Viz/2022) ("नधा"रणवष"/ Assessment Years : 2012-13 & 2013-14) M/S. Andhra Paper Limited Vs. Deputy Commissioner Of (M/S. International Paper Appm Income Tax, Circle-1, Ltd), Rajamahendravaram. Sri Ram Nagar, Rajamahendravaram. Pan: Aact 8849 D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri K. Chakrapani ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri K. ChakrapaniFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 35D

This appeal filed by the Revenue against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [CIT(A)-NFAC] in DIN & Order No. ITBB/NFAC/S/250/2022- 23/1043723324(1), dated 04/07/2022 arising out of the order passed U/s. 143(3) of the Act dated 27/03/2015 ... respective heads and framed the assessment. Aggrieved by the order of the Ld. AO, the assessee has filed an appeal before the CIT(A)-NFAC. The Ld. CIT(A)- NFAC considering the submissions of the assessee during the appeal proceedings partly allowed the appeal of the assessee. Aggrieved

Nazima Zahirabbas, Daman-396210 vs. The Income Tax Officer, Ward-2, Gandhidham-Kutch

The appeal of the assessee is allowed

ITA 240/RJT/2022[2009-10]Status: HeardITAT Rajkot28 Feb 2023AY 2009-10

Bench: Mrs. Annapurna Gupta & Mrs. Madhumita Royिनधा"रणवष"/Assessment Year: 2009-10 Smt. Nazima Zahir Abbas, Vs. Income Tax Officer, Ground Floor, Naval Complex, Ward-2, Khaji Street, Khatkiwad, Gandhidham Daman-396210 Pan : Aafpz 1308 R अपीलाथ"/ (Appellant) ""यथ"/ (Respondent) Assessee By : Shri Hardik Vora, Ar Revenue By : Shri B.D. Gupta, Sr. Dr सुनवाईक"तारीख/Date Of Hearing : 16.02.2023 घोषणाक"तारीख/Date Of Pronouncement: 28.02.2023 आदेश/O R D E R Per Annapurna Gupta: Present Appeal Has Been Filed By The Assessee Against Order Of The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As "Cit(A)" For Short] Dated 25.07.2022 Passed Under Section 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As "The Act" For Short] For The Assessment Year (Ay) 2009-10. 2. The Grounds Raised Are As Under:- “1. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit(Appeals) Has Erred In Confirming Addition Of Rs.8,22,442/- On Account Of Cash Deposit In Bank Account. 2. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit(Appeals) Has Erred In Confirming Addition Of Cash Deposit In Joint Bank Account, Which Was Admittedly Disclosed In Her Husband Books. 3. It Is Therefore Prayed That The Above Addition/Disallowance Made By The Assessing Officer May Please Be Deleted.”

For Appellant: Shri Hardik Vora, ARFor Respondent: Shri B.D. Gupta, Sr. DR
Section 143(3)Section 250

ACCOUNTANT MEMBER: Present appeal has been filed by the assessee against order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as "CIT(A)" for short] dated 25.07.2022 passed under section 250 of the Income Tax Act, 1961 [hereinafter referred