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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

Bhaskara Rao Gudla, Srikakulam vs. Income Tax Officer, Ward-1, Srikakulam

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

ITA 224/VIZ/2022[2015-16]Status: DisposedITAT Visakhapatnam16 Feb 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.224/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2015-16) Bhaskara Rao Gudla Vs. Income Tax Officer D.No.10-05-42 Ward-1 Prakash Building Srikakulam Kaling Road Market Street Srikakulam [Pan : Ahrpg2923Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri C.Subrahmaniam, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasad Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 01.12.2022 घोर्णध की तधरीख/Date Of Pronouncement : 16.02.2023 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), National Faceless Appeal Centre (Nfac), Delhi In Din & Order No.Itba/Nfac/S/250/2022-23/ 1046187321(1) Dated 06.10.2022 For The Assessment Year (A.Y.) 2015- 16. 2. Brief Facts Of The Case Are That The Assessee Is An Individual, Engaged In The Business Of Vegetable Trading, Whereby, He Procures Vegetables

For Appellant: Shri C.Subrahmaniam, ARFor Respondent: Shri ON Hari Prasad Rao, DR
Section 147Section 148Section 250

Reddy, Judicial Member : This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No.ITBA/NFAC/S/250/2022-23/ 1046187321(1) dated 06.10.2022 for the Assessment Year (A.Y.) 2015- 16. 2. Brief facts of the case are that ... provisions of section 250 of the I.T.Act is contrary to the facts of the case and provisions of law. 2. The Ld.CIT(A)-NFAC erred in confirming the action of AO wherein the AO, having resorted to estimation of income on the cash deposits in the bank of Rs.1

Samrajyam Kondru, Krishna District vs. JCIT, Range-1, Vijayawada

In the result, the appeal of the assessee is allowed

ITA 183/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam16 Feb 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.183/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18) Samrajyam Kondru Vs. Jcit, Range-1 20-130 Tb Road Vijayawada Ramannapeta Bus Stop Nandigama Post & Mandal Krishna Dist [Pan : Bfmpk8467H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Rajendra Prasad Talluri, Ar प्रत्यधथी की ओर से / Respondent By : Shri Sankar Pandi, Dr सुनवधई की तधरीख / Date Of Hearing : 05.01.2023 घोर्णध की तधरीख/Date Of Pronouncement : 16.02.2023

For Appellant: Shri Rajendra Prasad TalluriFor Respondent: Shri Sankar Pandi, DR
Section 139(1)Section 143(2)Section 269SSection 271DSection 274

Judicial Member : This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals Unit)-1, National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No.ITBA/NFAC/S/250/2022- 23/1045122252(1) dated 01.09.2022 for the Assessment Year (A.Y.) 2017-18.. 2 I.T.A. No.183/Viz/2022, A.Y.2017-18 Samrajyam Kondru, Krishna ... date of Registration. Hence, the said provision is not applicable in my case.” The Ld.Additional / Joint/Deputy/Assistant Commissioner of Income Tax / Income Tax Officer, NFAC, Delhi (AO) held that since the assessee has not furnished tenable or satisfactory explanation to the penalty notice, the assessee violated the provisions of section 269SS

Bikash Patra, Rourkela vs. ITO Ward-4, Rourkela

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

ITA 49/CTK/2022[2018-19]Status: HeardITAT Cuttack15 Feb 2023AY 2018-19

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2018-19 Bikash Patra, B Bikash Patra, B-4 & 5, Vs. Income Tax Officer, Ward Income Tax Officer, Ward-4, Sector-20, 20, Rourkela, Rourkela, Rourkela Sundargarh Pan/Gir No. Pan/Gir No.Aiypp 1174 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By Assessee By : Shri S.K.Agarwalla, Ca & S.K.Hota, Ar S.K.Agarwalla, Ca & S.K.Hota, Ar Revenue By : Shri S.C.Mohanty, Sr S.C.Mohanty, Sr Dr Date Of Hearing : 15/0 02/2023 Date Of Pronouncement : 15/0 /02/2023 O R D E R Per Bench This Is An Appeal Filed By The Assessee This Is An Appeal Filed By The Assessee Against The Order Of The Ld Against The Order Of The Ld Cit(A), , Nfac, Nfac, Delhi Delhi Dated 30.7.2021 In Appeal No. Itba/Nfac/S/250/2021 Itba/Nfac/S/250/2021-22/1034539422(1) For The Assessment Year The Assessment Year 2018- 19. 2. Shri S.K.Agarwalla, Ld Ar Appeared For The Assessee & Shri Shri S.K.Agarwalla, Ld Ar Appeared For The Assessee & Shri Shri S.K.Agarwalla, Ld Ar Appeared For The Assessee & Shri S.C.Mohanty, Ld Sr Dr Appeared For The Revenue. S.C.Mohanty, Ld Sr Dr Appeared For The Revenue.

For Appellant: Shri S.K.Agarwalla, CA and S.K.Hota, ARFor Respondent: Shri S.C.Mohanty, Sr
Section 139(1)Section 36(1)Section 37(1)Section 43B

assessee This is an appeal filed by the assessee against the order of the ld against the order of the ld CIT(A), , NFAC, NFAC, Delhi Delhi dated 30.7.2021 in Appeal No. ITBA/NFAC/S/250/2021 ITBA/NFAC/S/250/2021-22/1034539422(1) for the assessment year the assessment year 2018- 19. 2. Shri S.K.Agarwalla, ld AR appeared ... Appellant : Bikash Patra, B-4, and 5, Sector-20, Rourkela, Sundargarh 2. The Respondent: Income Tax Officer, Ward-4, Rourkela 3. The CIT(A)-, NFAC, Delhi 4. Pr.CIT-, Sambalpur 5. DR, ITAT, Cuttack 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Cuttack