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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

Mangaraj Minerals Pvt. Ltd, Bhubaneswar vs. ITO(TDS)-1, Bhubaneswar

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

ITA 15/CTK/2022[2013-14]Status: DisposedITAT Cuttack25 Jan 2023AY 2013-14

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2013-14 Mangaraj Minerals Pvt Ltd. Mangaraj Minerals Pvt Ltd., Vs. Ito (Tds) )-1, Plot No.475/2, Sambit Villa, 475/2, Sambit Villa, Bhubaneswar Bhubaneswar Aiginia, Aiginia, Ghatikia, Ghatikia, Khandagiri, Bhubaneswar. Khandagiri, Bhubaneswar. Pan/Gir No. Pan/Gir No.Aagcm 0158 G (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri K.K.Bal, Ar K.K.Bal, Ar Revenue By : Shri S.C.Mohanty, Sr. S.C.Mohanty, Sr. Dr Date Of Hearing : 25/01 01/2023 Date Of Pronouncement : 25/01 /01/2023 O R D E R

For Appellant: Shri K.K.Bal, ARFor Respondent: Shri S.C.Mohanty, Sr
Section 234E

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 21.12.2021 in Appeal No. ITBA/NFAC/S/250/2021 ITBA/NFAC/S/250/2021-22/1037972979(1) for the assessment year for the assessment year 2013- 14. 2. Shri K.K.Bal ... Appellant : Mangaraj Minerals Pvt Ltd., Plot No.475/2, Sambit Villa, Aiginia, Ghatikia, Khandagiri, Bhubaneswar 2. The Respondent: ITO (TDS)-1, Bhubaneswar 3. The CIT(A)-, NFAC, Delhi 4. Pr.CIT-, concerned 5. DR, ITAT, Cuttack 6. Guard file. By order //// Sr.Pvt.secretary ITAT, Cuttack

Shri Kanjibhai Tapubhai Patel, Jamnagar vs. The ITO Ward-3(2), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 105/RJT/2021[2011-12]Status: DisposedITAT Rajkot25 Jan 2023AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 103 To 105/Rjt/2021 ("नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12) Shri Kanjibhai Tapubhai The Income Tax Officer बनाम/ Patel Ward 3(2), Jamnagar Vs. Plot No.3990, Gidc, Phase-Iii, Dared, Jamnagar "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Actpp6152H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Chetan Agarwal, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr. D.R. Respondent By : सुनवाई क" तार"ख / Date Of 01/11/2022 Hearing घोषणा क" तार"ख /Date Of 25/01/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: This Bunch Of Three Appeals At The Instance Of The Assessee Are Directed Against The Orders Dated 28.07.2021 (For A.Ys. 2008-09 & 2011-12) & 27.07.2021 (For A.Y. 2010-11) Passed By The National Faceless Appeal Centre

For Appellant: Shri Chetan Agarwal, A.R
Section 143(3)Section 147

National Faceless Appeal Centre ITA Nos. 103, 104 & 105/Rjt/2021 (Shri Kanjibhai Tapubhai Patel vs. ITO) A.Ys. 2008-09, 2010-11 & 2011-12 - 2- (NFAC), Delhi, arising out of the assessment order dated 12.02.2016, 15.12.2017 & 11.12.2017; respectively, passed by the Learned ITO, Ward- 3(2), Jamnagar, under section 143(3) r.w.s

Shri Kanjibhai Tapubhai Patel, Jamnagar vs. The ITO Ward-3(2), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 104/RJT/2021[2010-11]Status: DisposedITAT Rajkot25 Jan 2023AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 103 To 105/Rjt/2021 ("नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12) Shri Kanjibhai Tapubhai The Income Tax Officer बनाम/ Patel Ward 3(2), Jamnagar Vs. Plot No.3990, Gidc, Phase-Iii, Dared, Jamnagar "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Actpp6152H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Chetan Agarwal, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr. D.R. Respondent By : सुनवाई क" तार"ख / Date Of 01/11/2022 Hearing घोषणा क" तार"ख /Date Of 25/01/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: This Bunch Of Three Appeals At The Instance Of The Assessee Are Directed Against The Orders Dated 28.07.2021 (For A.Ys. 2008-09 & 2011-12) & 27.07.2021 (For A.Y. 2010-11) Passed By The National Faceless Appeal Centre

For Appellant: Shri Chetan Agarwal, A.R
Section 143(3)Section 147

National Faceless Appeal Centre ITA Nos. 103, 104 & 105/Rjt/2021 (Shri Kanjibhai Tapubhai Patel vs. ITO) A.Ys. 2008-09, 2010-11 & 2011-12 - 2- (NFAC), Delhi, arising out of the assessment order dated 12.02.2016, 15.12.2017 & 11.12.2017; respectively, passed by the Learned ITO, Ward- 3(2), Jamnagar, under section 143(3) r.w.s

Shri Kanjibhai Tapubhai Patel, Jamnagar vs. The ITO Ward-3(2), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 103/RJT/2021[2008-09]Status: DisposedITAT Rajkot25 Jan 2023AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 103 To 105/Rjt/2021 ("नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12) Shri Kanjibhai Tapubhai The Income Tax Officer बनाम/ Patel Ward 3(2), Jamnagar Vs. Plot No.3990, Gidc, Phase-Iii, Dared, Jamnagar "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Actpp6152H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Chetan Agarwal, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr. D.R. Respondent By : सुनवाई क" तार"ख / Date Of 01/11/2022 Hearing घोषणा क" तार"ख /Date Of 25/01/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: This Bunch Of Three Appeals At The Instance Of The Assessee Are Directed Against The Orders Dated 28.07.2021 (For A.Ys. 2008-09 & 2011-12) & 27.07.2021 (For A.Y. 2010-11) Passed By The National Faceless Appeal Centre

For Appellant: Shri Chetan Agarwal, A.R
Section 143(3)Section 147

National Faceless Appeal Centre ITA Nos. 103, 104 & 105/Rjt/2021 (Shri Kanjibhai Tapubhai Patel vs. ITO) A.Ys. 2008-09, 2010-11 & 2011-12 - 2- (NFAC), Delhi, arising out of the assessment order dated 12.02.2016, 15.12.2017 & 11.12.2017; respectively, passed by the Learned ITO, Ward- 3(2), Jamnagar, under section 143(3) r.w.s

Raghunath Jew School of Management Studies, Balasore vs. ITO (Exemption), Cuttack

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 177/CTK/2022[2012-13]Status: DisposedITAT Cuttack24 Jan 2023AY 2012-13

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.174-177/Ctk/2022 (ननधाारण वषा / Assessment Years :2009-2010 To 2012-2013) M/S Raghunath Jew School Of Vs Ito (Exemption), Cuttack Management Studies, At: Tigiria, Punjibag, Sunhat (Chandipur Road) Balasore-756002 Pan No. :Aabtr 2600 Q (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri B.Panda, Senior Advocate With Shri B.R.Panda, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr & Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/01/2023 घोषणा की तारीख/Date Of Pronouncement : 24/01/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, All Dated 30.09.2022, Passed In Din & Order No.Itba/Nfac/S/250/2022- 23/1046137372(1), Itba/Nfac/S/250/2022-23/1046137753(1), Itba/Nfac/S/250/2022-23/1046138161(1) & Itba/Nfac/S/250/2022- 23/1046137557 (1) For The Assessment Years 2009-2010, 2010-2011, 2011-2012 & 2012-2013, Respectively. 2. Shri Basudev Panda, Senior Advocate With Shri B.R.Panda, Advocate Appeared On Behalf Of The Assessee & Shri M.K.Gautam, Cit- Dr With Shri S.C.Mohanty, Sr. Dr Appeared On Behalf Of The Revenue.

For Appellant: Shri B.Panda, Senior Advocate with Shri B.R.Panda, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR and Shri S.C.Mohanty, Sr. DR

Bench : These are the appeals filed by the assessee against the separate orders of the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, all dated 30.09.2022, passed in DIN & Order No.ITBA/NFAC/S/250/2022- 23/1046137372(1), ITBA/NFAC/S/250/2022-23/1046137753(1), ITBA/NFAC/S/250/2022-23/1046138161(1) & ITBA/NFAC/S/250/2022- 23/1046137557 (1) for the assessment years ... assessee to do so. It was submitted that, however, it seems that the revenue records itself had been electronically converted and the CIT(A), NFAC had issued notice of hearing on 07.01.2022. It was the submission that on the ground that the appeals of the assessee had not been filed

Raghunath Jew School of Management Studies, Balasore vs. ITO (Exemption), Cuttack

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 176/CTK/2022[2011-12]Status: DisposedITAT Cuttack24 Jan 2023AY 2011-12

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.174-177/Ctk/2022 (ननधाारण वषा / Assessment Years :2009-2010 To 2012-2013) M/S Raghunath Jew School Of Vs Ito (Exemption), Cuttack Management Studies, At: Tigiria, Punjibag, Sunhat (Chandipur Road) Balasore-756002 Pan No. :Aabtr 2600 Q (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri B.Panda, Senior Advocate With Shri B.R.Panda, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr & Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/01/2023 घोषणा की तारीख/Date Of Pronouncement : 24/01/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, All Dated 30.09.2022, Passed In Din & Order No.Itba/Nfac/S/250/2022- 23/1046137372(1), Itba/Nfac/S/250/2022-23/1046137753(1), Itba/Nfac/S/250/2022-23/1046138161(1) & Itba/Nfac/S/250/2022- 23/1046137557 (1) For The Assessment Years 2009-2010, 2010-2011, 2011-2012 & 2012-2013, Respectively. 2. Shri Basudev Panda, Senior Advocate With Shri B.R.Panda, Advocate Appeared On Behalf Of The Assessee & Shri M.K.Gautam, Cit- Dr With Shri S.C.Mohanty, Sr. Dr Appeared On Behalf Of The Revenue.

For Appellant: Shri B.Panda, Senior Advocate with Shri B.R.Panda, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR and Shri S.C.Mohanty, Sr. DR

Bench : These are the appeals filed by the assessee against the separate orders of the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, all dated 30.09.2022, passed in DIN & Order No.ITBA/NFAC/S/250/2022- 23/1046137372(1), ITBA/NFAC/S/250/2022-23/1046137753(1), ITBA/NFAC/S/250/2022-23/1046138161(1) & ITBA/NFAC/S/250/2022- 23/1046137557 (1) for the assessment years ... assessee to do so. It was submitted that, however, it seems that the revenue records itself had been electronically converted and the CIT(A), NFAC had issued notice of hearing on 07.01.2022. It was the submission that on the ground that the appeals of the assessee had not been filed

Raghunath Jew School of Management Studies, Balasore vs. ITO (Exemption), Cuttack

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 175/CTK/2022[2010-11]Status: DisposedITAT Cuttack24 Jan 2023AY 2010-11

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.174-177/Ctk/2022 (ननधाारण वषा / Assessment Years :2009-2010 To 2012-2013) M/S Raghunath Jew School Of Vs Ito (Exemption), Cuttack Management Studies, At: Tigiria, Punjibag, Sunhat (Chandipur Road) Balasore-756002 Pan No. :Aabtr 2600 Q (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri B.Panda, Senior Advocate With Shri B.R.Panda, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr & Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/01/2023 घोषणा की तारीख/Date Of Pronouncement : 24/01/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, All Dated 30.09.2022, Passed In Din & Order No.Itba/Nfac/S/250/2022- 23/1046137372(1), Itba/Nfac/S/250/2022-23/1046137753(1), Itba/Nfac/S/250/2022-23/1046138161(1) & Itba/Nfac/S/250/2022- 23/1046137557 (1) For The Assessment Years 2009-2010, 2010-2011, 2011-2012 & 2012-2013, Respectively. 2. Shri Basudev Panda, Senior Advocate With Shri B.R.Panda, Advocate Appeared On Behalf Of The Assessee & Shri M.K.Gautam, Cit- Dr With Shri S.C.Mohanty, Sr. Dr Appeared On Behalf Of The Revenue.

For Appellant: Shri B.Panda, Senior Advocate with Shri B.R.Panda, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR and Shri S.C.Mohanty, Sr. DR

Bench : These are the appeals filed by the assessee against the separate orders of the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, all dated 30.09.2022, passed in DIN & Order No.ITBA/NFAC/S/250/2022- 23/1046137372(1), ITBA/NFAC/S/250/2022-23/1046137753(1), ITBA/NFAC/S/250/2022-23/1046138161(1) & ITBA/NFAC/S/250/2022- 23/1046137557 (1) for the assessment years ... assessee to do so. It was submitted that, however, it seems that the revenue records itself had been electronically converted and the CIT(A), NFAC had issued notice of hearing on 07.01.2022. It was the submission that on the ground that the appeals of the assessee had not been filed