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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

Awaaz Foundation, Mumbai vs. ACIT Trust Circle/CPC, Mumbai

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

ITA 1924/MUM/2022[2020-21]Status: DisposedITAT Mumbai30 Nov 2022AY 2020-21

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 1924/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2020-21) Acit, Trust Circle/Cpc, Awaaz Foundation, Mtnl Building, Peddar C/O- Sumaira Abdulali, 3, बिधम/ Road, Mumbai-400 026 Reshma Apartment, 13 Pali Vs. Hill Road, Near Petit School, Bandra (W) Mumbai-400 050 स्थायीलेखासं./जीआइआरसं./ Pan No. Aabta8994Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri N. R. Agarwal, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Manoj Sinha, Ld. Dr सुनवाईकीतारीख/ : 03.10.2022 Date Of Hearing घोषणाकीतारीख / : 30.11.2022 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 26.07.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi In Relation To Intimation U/S 143(1) For Ay 2020-21. The Assessee Has Raised The Following Grounds Of Appeal:-

For Appellant: Shri N. R. Agarwal, Ld. ARFor Respondent: Shri Manoj Sinha, Ld. DR
Section 10Section 11Section 12Section 12ASection 143(1)Section 143(1)(a)Section 288

Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 26.07.2022, passed by National Faceless Appeal Centre (NFAC), Delhi in relation to intimation u/s 143(1) for AY 2020-21. The assessee has raised the following grounds of appeal:- 2 I.T.A. No. 1924/Mum/2022

Parab Maratha Samaj, Mumbai vs. National Faceless Assessment Centre, Delhi

In the result, the appeal filed by the assessee stands partly allowed

ITA 1821/MUM/2022[2019-20]Status: DisposedITAT Mumbai30 Nov 2022AY 2019-20

Bench: Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 1821/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2019-20) Parab Maratha Samaj, Nfac, Delhi बिधम/ 10, 5Th Floor Mahohar Bldg, Priti Kanha, Chitable Path, Vs. Dadar(W), Mumbai-400 028 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaatp4197P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Dinesh Shah, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Ms. Neeta Jeph, Ld. Dr सुनवाईकीतारीख/ : 01.09.2022 Date Of Hearing घोषणाकीतारीख / : 30.11.2022 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 09.05.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi For The Quantum Of Assessment Passed U/S 143(3) For Ay 2019-20. The Assessee Has Raised The Following Grounds Of Appeal:-

For Appellant: Shri Dinesh Shah, Ld. ARFor Respondent: Ms. Neeta Jeph, Ld. DR
Section 11Section 12ASection 143(3)

INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM आयकरअपीलसं./ I.T.A. No. 1821/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2019-20) Parab Maratha Samaj, NFAC, Delhi बिधम/ 10, 5th floor Mahohar Bldg, Priti Kanha, Chitable Path, Vs. Dadar(W), Mumbai-400 028 स्थायीलेखासं./जीआइआरसं./ PAN No. AAATP4197P (अपीलाथी/Appellant) (प्रत्यथी ... Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 09.05.2022, passed by National Faceless Appeal Centre (NFAC), Delhi for the quantum of assessment passed u/s 143(3) for AY 2019-20. The assessee has raised the following grounds of appeal:- 2 I.T.A

Income Tax Officer-26(2) (1), Mumbai vs. Narendra Bhabutmal Mehta, Mumbai

In the result, the appeal filed by the revenue stands dismissed

ITA 1817/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Nov 2022AY 2012-13

Bench: Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 1817/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2012-13) Ito-26(2)(1), Narendra Bhabutmal Mehta, Kautilya Bhavan, Room No. बिधम/ 402, Navare Appt. Swami 315, 3Rd Floor, Bandra Kurla Vs. Vallabhdas Sion West, Complex, Bandra (East), Mumbai-400 022 Mumbai-400 051 स्थायीलेखासं./जीआइआरसं./ Pan No. Adxpm3744P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Narendra Mehta, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Ms. Neeta Jeph, Ld. Dr सुनवाईकीतारीख/ : 01.09.2022 Date Of Hearing घोषणाकीतारीख / : 30.11.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Revenue Against The Impugned Order Dated 12.03.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi For The Quantum Of Assessment Passed U/S 147/144 For Ay 2012-13. 2

For Appellant: Shri Narendra MehtaFor Respondent: Ms. Neeta Jeph, Ld. DR
Section 142(1)Section 147Section 68Section 69Section 69C

Shukla, Judicial Member: The aforesaid appeal has been filed by the revenue against the impugned order dated 12.03.2022, passed by National Faceless Appeal Centre (NFAC), Delhi for the quantum of assessment passed u/s 147/144 for AY 2012-13. 2 I.T.A. No. 1817/Mum/2022 Narendra Bhabutmal Mehta 2. In various grounds

M/S. Lupin Investments Pvt. Ltd (As A Sucessor to Novamed Investments Pvt. Ltd), Mumbai vs. Assistant Commisssioner of Income Tax, Circle 14(1) (1), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 1812/MUM/2022[2016-17]Status: DisposedITAT Mumbai30 Nov 2022AY 2016-17

Bench: Shri Baskaran Br, Accountat Member & Shri Pavan Kumar Gadalem/S. Lupin Investments Vs. Acit, Circle – 14(1)(1) Pvt Ltd (Successor To Mumbai. Novamed Investments Pvt Ltd.,) 159, Cst Road, Kalina, Santacruz (E), Mumbai – 400098. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacl1070G Appellant .. Respondent Appellant By : Shri Rajan Vora & Shri Hemen Chandaria.Ar Respondent By : Shri Manoj Sinha.Dr Date Of Hearing 10.10.2022 Date Of Pronouncement 30.11.2022 आदेश / O R D E R Per Pavan Kumar Gadale, Jm: The Assessee Has Filed The Appeal Against The Order Of National Faceless Appeal Centre (Nfac), Delhi / Cit(A) Passed U/S 250 Of The Act. The Assessee Has Raised Following Grounds Of Appeal:

For Appellant: Shri Rajan Vora &For Respondent: Shri Manoj Sinha.DR
Section 143(1)Section 143(1)(a)Section 154Section 234BSection 234CSection 250Section 35ASection 80G

PAVAN KUMAR GADALE, JM: The assessee has filed the appeal against the order of National Faceless Appeal Centre (NFAC), Delhi / CIT(A) passed u/s 250 of the Act. The assessee has raised following grounds of appeal: Validity of the Order passed by learned NFAC M/s. Lupin Investments Pvt Ltd., Mumbai ... order passed by the learned Commissioner of Income-tax (Appeals), NFAC is invalid, bad in law and against the principles of natural justice. 2. The notices issued by the learned Commissioner of Income-tax (Appeals), NFAC in the name of Novamed Investments Private Limited (i.e. amalgamating/ non existent) company

DCIT -32(1), Mumbai vs. M/S. Adinathay Enterprises, Mumbai

In the result, the appeal filed by the revenue stands dismissed

ITA 1508/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Nov 2022AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 1508/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2012-13) M/S Adinathya Dcit- 32(1), Enterprises, R. No. 702, 7Th Floor, बिधम/ Shop No. 6, Harjas Chs Kautilya Bhavan, Bandra Ltd. Divine Home Vs. Kurla Complex, Bandra Colony, Borivali (W)M (East), Mumbai-400 021 Mumbai-400 103 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaqfa1188F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Manoj Sinha, Ld. Dr प्रत्यथीकीओरसे/Respondent By : Shri Mahesh Dumane, Ld. Ar सुनवाईकीतारीख/ : 26.09.2022 Date Of Hearing घोषणाकीतारीख / : 30.11.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Revenue Against The Impugned Order Dated 22.12.2021, Passed By Ld. National Faceless Appeal Centre (Nfac), Delhi In Relation To Penalty Proceedings U/S 271(1)(C) For Ay 2012-13. 2

For Appellant: Shri Manoj Sinha, Ld. DRFor Respondent: Shri Mahesh Dumane, Ld
Section 271(1)(c)

Judicial Member: The aforesaid appeal has been filed by the revenue against the impugned order dated 22.12.2021, passed by Ld. 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. 1508/Mum/2022 M/s Adinathya Enterprises 2. The revenue

M/S Mahalaxmmi International, Mumbai vs. ITO-19 (2)(4), Mumbai

In the result, the appeal filed by the assessee stands partly allowed

ITA 5200/MUM/2019[2011-12]Status: DisposedITAT Mumbai30 Nov 2022AY 2011-12

Bench: Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 5200/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2011-12) M/S Mahalaxmi Nfac, Delhi International, Prop. Nilesh Kishor Mehta, बिधम/ 5, Trimbak Parshuram Street, Vs. 6Th Kumbharwada, Mumbai-400 004 स्थायीलेखासं./जीआइआरसं./ Pan No. Agbpm7983P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Ms. Pooja Chhawachharia, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Ms. Neeta Jeph, Ld. Dr सुनवाईकीतारीख/ : 01.09.2022 Date Of Hearing घोषणाकीतारीख / : 30.11.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against Impugned Order Dated 23.05.2019, Passed By Ld. Cit(A)-30, Mumbai For The Quantum Of Assessment Passed U/S 143(3) R.W.S. 147 For Ay 2019-20. 2

For Appellant: Ms. Pooja ChhawachhariaFor Respondent: Ms. Neeta Jeph, Ld. DR
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148

INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM आयकरअपीलसं./ I.T.A. No. 5200/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2011-12) M/s Mahalaxmi NFAC, Delhi International, Prop. Nilesh Kishor Mehta, बिधम/ 5, Trimbak Parshuram Street, Vs. 6th Kumbharwada, Mumbai-400 004 स्थायीलेखासं./जीआइआरसं./ PAN No. AGBPM7983P (अपीलाथी/Appellant) (प्रत्यथी / Respondent