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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

Arya Financial and Investment Consultancy Services Pvt Ltd, Mumbai vs. ITO, Ward 6(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2597/MUM/2022[2020-21]Status: DisposedITAT Mumbai23 Dec 2022AY 2020-21

Bench: Shri Aby T. Varkey, Jm & Shri M. Balaganesh, Am आयकर अपील सं/ I.T.A. No. 2597/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2020-21) Arya Financial & बिधम/ Ito, Ward-6(1)(1) Investment Consultancy M. K. Road, New Marine Vs. Services Pvt. Ltd. Lines, Mumbai-400020. 801C Wing Godrej Coliseum Off Somaiya Hospital Road, Sion East, Mumbai-400022. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaca9622P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Hitesh Trivedi Revenue By: Shri Vaibhav Jain सुनवाई की तारीख / Date Of Hearing: 14/12/2022 घोषणा की तारीख /Date Of Pronouncement: 23/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee An Individual Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac. Delhi Dated 14.08.2022 For Ay. 2020-21. 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice That This Is A Peculiar Case Wherein The Assessee Had Filed An Appeal Before The Ld. Cit(A)/Nfac Against Order/Intimation Passed By Cpc, Bangalore U/S 143(1) Of The Income Tax Act, 1961 (Hereinafter “The Act”). 3 The Cpc Vide Intimation Dated 23.12.2021 Assessed Total Income Of Assessee At Rs.9,63,080/- Whereas The Assessee Had Returned An Income To The Tune Of Rs.4,05,130/-. Against This Intimation Dated 23.12.2021, The Assessee Filed An Appeal Before The Ld. Cit(A)/Nfac On 19.01.2022; & When The Appeal Was Pending Before The Ld.

For Appellant: Shri Hitesh TrivediFor Respondent: Shri Vaibhav Jain
Section 143(1)Section 154

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI M. BALAGANESH, AM

Rekha Raghunath Erande, Mumbai vs. Ward 19(3)(1), Mumbai

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

ITA 2593/MUM/2022[2011-2012]Status: DisposedITAT Mumbai23 Dec 2022AY 2011-2012

Bench: Shri Aby T. Varkey, Jm & Shri M. Balaganesh, Am आयकर अपील सं/ I.T.A. No. 2593/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2011-12) Rekha Raghunath Erande बिधम/ Ward-19(3)(1) 7, Room No-6, 2Nd Floor, 1St Floor, Matru Mandir, Vs. Khubchand Masion, Tardeo Road, Mumbai- Takwadi, Kalbadevi Road, 400007. Kalbadevi-400002. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabpe4706E (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Ms. Simoni Chauhan Revenue By: Shri Vaibhav Jain सुनवाई की तारीख / Date Of Hearing: 14/12/2022 घोषणा की तारीख /Date Of Pronouncement: 23/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee An Individual Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac. Delhi Dated 05.08.2022 For Ay 2011-12. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A)/Nfac In Not Considering The Grounds Raised By The Assessee That She Did Not Get Proper Opportunity During The Assessment Proceedings I.E Before The Ao.

For Appellant: Ms. Simoni ChauhanFor Respondent: Shri Vaibhav Jain
Section 144

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI M. BALAGANESH, AM

Taruna Abhay Soi, Mumbai vs. NFAC, Delhi

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

ITA 2548/MUM/2022[2015-16]Status: DisposedITAT Mumbai23 Dec 2022AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri M. Balaganesh, Am आयकर अपील सं/ I.T.A. No.2548/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) Taruna Abhay Soi बिधम/ National Faceless Appeal 4W Hari Bhavan Co-Op Centre (Nfac) Vs. Soc 64 Peddar Road, New Delhi. Cumballa Hill, Mumbai- 400026. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Auypb2167K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Rahul Hakani Revenue By: Shri Vaibhav Jain सुनवाई की तारीख / Date Of Hearing: 13/12/2022 घोषणा की तारीख /Date Of Pronouncement: 23/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 17.08.2022 For The Assessment Year 2015-16. 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice That By Passing The Impugned Order, The Ld. Cit(A) Has Erroneously Dismissed The Appeal Of The Assessee By Treating The Same As Infructuous Because The Assessee Has Opted For Vivad Se Vishwaas Act 2020 (Hereinafter “The Scheme”) For The Relevant Assessment Year Ie. Ay 2015-16. However, According To The Ld. Ar, The Ld. Cit(A) Erred

For Appellant: Shri Rahul HakaniFor Respondent: Shri Vaibhav Jain
Section 143(3)Section 147

आयकर अपील सं/ I.T.A. No.2548/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) Taruna Abhay Soi बिधम/ National Faceless Appeal 4W Hari Bhavan Co-Op Centre (NFAC) Vs. Soc 64 Peddar Road, New Delhi. Cumballa Hill, Mumbai- 400026. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AUYPB2167K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee