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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

Prince Holdings Madras(P) Ltd, Chennai vs. DCIT, CC 5(2), Chennai

In the result, appeal filed by the assessee is allowed

ITA 524/CHNY/2021[2017-18]Status: DisposedITAT Chennai02 Nov 2022AY 2017-18

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 524/Chny/2021 िनधा"रण वष" / Assessment Year: 2017-18 Prince Holdings Madras (P) Ltd., Deputy Commissioner Of 827, Dhun Buildings, Iii Floor, V. Income Tax, Anna Salai, Chennai – 600 002. Corporate Circle 5(2), [Pan: Aaacp-4357-L] Chennai – 600 034. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None ""यथ" क" ओर से/Respondent By : Shri. P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 20.10.2022 घोषणा क" तार"ख/Date Of Pronouncement : 02.11.2022

For Appellant: NoneFor Respondent: Shri. P. Sajit Kumar, JCIT
Section 143(3)Section 37Section 37(1)

This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 01.10.2021 and pertains to assessment year 2017-18. 2. The assessee raised the following grounds of appeal: 1.“The order of the Learned ... assessee carried the matter in appeal before the first appellant authority, but could not succeed. The Ld. CIT(A), NFAC for the reasons stated in their appellant order dated 01.10.2021, rejected arguments of the assessee and sustained the addition made towards disallowance of interest on service tax. 4. None appeared

Twenty First Century Management Services Limited, Chennai vs. ACIT, Corporate Circle-3(1), Chennai

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

ITA 860/CHNY/2020[2009-10]Status: DisposedITAT Chennai31 Oct 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकरअपीलसं./Ita No.: 860/Chny/2020 िनधा"रण वष"/Assessment Year: 2009 - 10 Twenty First Century The Acit, Management Services Ltd., Vs. Corporate Circle-3(1), G3 No.67, Eldams Road, Chennai Alwarpet, Chennai – 600 018. Pan: Aaact 2397L (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None ""यथ" क" ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 31.10.2022 घोषणा क" तार"ख/Date Of Pronouncement : 31.10.2022 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals)-7, Chennai, In Ita No.404(T)/Cit(A)-7/2016-17 Dated 21.02.2020. The Assessment Was Framed By The Acit, Corporate Circle-3(1), Chennai For The Assessment Year 2009-10 U/S.143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 28.06.2016. 2. At The Outset, It Is Noticed That This Appeal Is Delayed By 169 Days. This Appeal Was Filed Before Tribunal Only On 26.10.2020 & As Per Form 36, The Order Of Cit(A) Was Received On 11.03.2020. The Assessee Has Filed Condonation Petition Stating That The Delay Was Due To The Spread Of Covid-19 Pandemic & Nationwide Lockdown Imposed By The Government From 25.03.2020. The Hon’Ble Supreme Court In Miscellaneous Application No.665 Of 2021 Vide Order Dated 23.03.2020 Has Given Directions That The Delay Are To Be Condoned During This Period 15.03.2020 To 14.03.2021 & They Have Condoned The Delay Up To 28.02.2022 In Miscellaneous Application No.21 Of 2022 Vide Order Dated 10.01.2022. In Term Of The Directions Of Hon’Ble Supreme Court, We Condone The Delay In Filing Of This Appeal By Assessee & Admit The Appeal For Adjudication.

For Appellant: NoneFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)Section 147Section 47

आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य

Raju Tirathdas Ramchandani, Mum vs. Income Tax Officer-22(3)(1), Mum

In the result, the appeal of the assessee is allowed

ITA 2252/MUM/2022[2005-06]Status: DisposedITAT Mumbai31 Oct 2022AY 2005-06

Bench: Shri Vikas Awasthy & Shri Amarjit Singhraju Tirathdas Vs. Income Tax Officer - Ramchandani, 603, 22(3)(1), Piramal Premodyan Co-Op Chamber, Lal Baugh Housing Society, 12Th Parel, Road, Ram Krishna Maharashtra - 400012 Mission, Khar (W) Mumbai – 400 052 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aebpr3611P Appellant .. Respondent Appellant By : Shashi Bekal Respondent By : Mahita Nair Date Of Hearing 31.10.2022 Date Of Pronouncement 31.10.2022 आदेश / O R D E R Per Amarjit Singh, Am: The Solitary Ground Of Appeal Of The Assessee Is Directed Against The Nfac In Confirming The Levy Of Penalty Of Rs.4,49,922/- U/S 271(1)(C) Of The Act. 2. Fact In Brief Is That Assessment U/S 144 R.W.S 147 Of The Act Was Finalized On 04.03.2013. During The Course Assessment A.O Noticed That Assessee Has Made Total Investment Of Rs.14,00,000/- During The Year In All Templaton India Treasury Management Account Regular Plan – Weekly Dividend Plan Scheme. The A.O Stated That During The Course Of

For Appellant: Shashi BekalFor Respondent: Mahita Nair
Section 143(3)Section 144Section 271(1)(c)Section 274

Pronouncement 31.10.2022 आदेश / O R D E R PER AMARJIT SINGH, AM: The solitary ground of appeal of the assessee is directed against the NFAC in confirming the levy of penalty of Rs.4,49,922/- u/s 271(1)(c) of the Act. 2. Fact in brief is that assessment