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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

Mehul Krishnkant Mehta, Mumbai vs. ACIT 29(2), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1654/MUM/2022[2015-16]Status: DisposedITAT Mumbai29 Dec 2022AY 2015-16

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalemehul Krishnakant Vs. Acit, Circle – 29(2) Mehta Room No. 202, C-10, Shop No. 24, Sharmila 2Nd Floor Bkc, Apartments, Model Bandra (E), Town, Mulund (W), Mumbai – 400051. Mumbai – 400080. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacpm6130D Appellant .. Respondent Appellant By : Shri. Ravi Swarna.Ar Respondent By : Shri. Suresh Periasamy.Dr Date Of Hearing 13.10.2022 Date Of Pronouncement 30.12.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed By The National Faceless Appeal Centre (Nfac), Delhi / Cit(A) Passed U/S 250 Of The Act. The Assessee Has Raised The Fallowing Grounds Of Appeal:

For Appellant: Shri. Ravi Swarna.ARFor Respondent: Shri. Suresh Periasamy.DR
Section 10(38)Section 250Section 68

PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order passed by the National Faceless Appeal Centre (NFAC), Delhi / CIT(A) passed u/s 250 of the Act. The assessee has raised the fallowing grounds of appeal: 1. That on the facts and circumstances of the case ... well as law, the NFAC erred in confirming the action of the Learned Assessing Officer ("Ld. AO") in treating the proceeds amounting to Rs. 99,72,951/- on sale of shares of M/s. Parag Shilpa Investment Ltd. as Mehul Krishnkant Mehta, Mumbai. unexplained cash credit

C.U. Inspections & Certifications India Pvt. Ltd, Mumbai vs. ACIT 15(1) (2), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 1633/MUM/2022[2014-15]Status: DisposedITAT Mumbai29 Dec 2022AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1633/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.1634/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) Cu Inspections & बिधम/ Acit-15(1)(2) Certifications India Pvt. Ltd. Room No. 483, Aayakar Vs. 2201, 2205,2206, 22Nd Bhavan, Maharshi Karve Floor, 2301 To 2306 23Rd Road, Mumbai-400020. Floor, B Wing, Arihant Aura, Plot No. 13/1, Ttc, Opp Turbhe Railway Station, Thane Belapur Road, Midc Side, Turbhe Navi Mumbai-400705. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaecc7885N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri H. N. Motiwala Revenue By: Shri Hiren Bhatt (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 31/10/2022 घोषणा की तारीख /Date Of Pronouncement: 29/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 18.05.2022 & For Ay. 2014-15 Respectively.

For Appellant: Shri H. N. MotiwalaFor Respondent: Shri Hiren Bhatt (Sr. AR)
Section 143(3)

VARKEY, JM: These are appeals preferred by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)/(NFAC), Delhi dated 18.05.2022 and for AY. 2014-15 respectively. 2. Both sides agree that the issue involved in the appeals are the same (except for the sum/figure). Therefore ... under: - “1 On the facts and in the circumstances of the case, the learned Commissioner of income tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi has erred in confirming the order of the Assessing Officer, Mumbai, in respect of addition of Rs 3,35,28,334/- for "License fees billed

Mr Mayur P. Jain, Mumbai vs. ITO-20(2)(2), Mumbai

ITA 2619/MUM/2022[2012-13]Status: DisposedITAT Mumbai28 Dec 2022AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2619/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2012-13) Ito 20(2)(2) Mr. Mayur P. Jain, बनाम/ 212, 2Nd Floor, Piramal 1170, Chaitya Tower Shivdas Marg, Mazgaon, Chambers, Lalbaug Vs. Mumbai-400 010 Parel, Mumbai-400 012 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aegpj1871E (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Devendra B. Harnesha, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Ashish Kumar, Ld. Dr सुनवधईकीतधरीख/ : 28.12.2022 Date Of Hearing घोर्णधकीतधरीख / : 28.12.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 17.08.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi In Relation To Penalty Proceedings U/S 271(1)(C) For Ay 2012-13. 2

For Appellant: Shri Devendra BFor Respondent: Shri Ashish Kumar, Ld
Section 271(1)(c)Section 68

Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 17.08.2022, passed by National Faceless Appeal Centre (NFAC), Delhi in relation to penalty proceedings u/s 271(1)(c) for AY 2012-13. 2 I.T.A. No. 2619/Mum/2022 Mr. Mayur P. Jain 2. Assessee