← All Phrases

“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

Rekha R. Kulkarni, Mumbai vs. The ACIT Cir 25(3), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1522/MUM/2022[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1522/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2010-11) Smt Rekha Rajaram बिधम/ Acit-Circle-25(3) Kulkarni Kautilya Bhavan, Bandra Vs. 32, Prabhat Apartment, Kurla Complex, Bandra Hanuman Road, Vile Parle (E), Mumbai-400051. (E), Mumbai-400057. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aehpk7214B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Kalpesh Turalkar Revenue By: Ms. Mahita Nair (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 18/10/2022 घोषणा की तारीख /Date Of Pronouncement: 31/10/2022 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 28.04.2022 For The Assessment Year 2010-11. 2. The Grounds Of Appeal Raised By The Assessee Are As Under: - “1. On The Facts & In The Circumstances Of The Case & In Law, The Learned Cit(A) Erred In Confirming The Addition Of Rs.11,47,516/- By Estimating Gp @ 25% Of Rs.45,90,063/- Considered As Alleged Bogus Purchase. 2. On The Facts & In The Circumstances Of The Case & In Law, The Learned Cit(A) Erred While Confirming The Addition Of Rs.11,47,516/- By Not Considering The Fact That The Appellant Had Produced The Evidence In Respect Of The Consumption Of Purchases From M/S. Jainam Trade Corporation, M/S. Chirag Corporation, M/S. Universal Trading Co., Jindal Steel Corporation, Revika Trade Impex Pvt. Ltd, Bhumi

For Appellant: Shri Kalpesh TuralkarFor Respondent: Ms. Mahita Nair (Sr. AR)
Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM

Mr. Manu Mahmud Parpia, Mumbai vs. Income Tax Officer 14(1) (2), Mumbai

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

ITA 1514/MUM/2022[2013-14]Status: DisposedITAT Mumbai31 Oct 2022AY 2013-14

Bench: Shri Aby T. Varkey, Jm & Shri, Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1514/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) Mr. Manu Mahmud Parpia बिधम/ Ito-14(1)(2) 72, Tenerife Little Gibbs Room No. 457, Aayakar Vs. Road No.2, Malabar Hill, Bhavan, M. K. Road, Mumbai-400006. Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aacpp8377R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri K. Gopal Revenue By: Ms. Mahita Nair (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 13/10/2022 घोषणा की तारीख /Date Of Pronouncement: 31/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee (Individual) Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/ Nfac, Delhi Dated 19.04.2022 For The Assessment Year 2013-14. 2. The Grounds Of Appeal Of The Assessee Are As Under: - 1) “The Learned Commissioner Of Income Tax (Appeals) Erred In Conforming The Action Of The Assessing Officer In Disallowing Rs. 5,12,121/- Out Of Expenses U/S 14A. Your Appellant Submits That No Expenditure Has Been Incurred For The Purpose Of Earning Exempt Income & The Entire Disallowance Of Rs. 5,12,121/- Ought To Be Deleted. Without Prejudice To The Above, Your Appellant Submits That The Disallowance Is Excessive & Ought To Be Reduced Substantially.

For Appellant: Shri K. GopalFor Respondent: Ms. Mahita Nair (Sr. AR)
Section 10(33)Section 14ASection 234B

VARKEY, JM: This is an appeal preferred by the assessee (individual) against the order of the Ld. Commissioner of Income Tax (Appeals)/ NFAC, Delhi dated 19.04.2022 for the assessment year 2013-14. 2. The grounds of appeal of the assessee are as under: - 1) “The learned Commissioner of Income

National Stock Exchange of India Limited, Mumbai vs. Deputy Commissioner of Income Tax -Circle-7(1)(1), Mumbai

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

ITA 1093/MUM/2022[2015-16]Status: DisposedITAT Mumbai31 Oct 2022AY 2015-16

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No. 1093/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2015-16) Dcit Circle-7(1)(1), National Stock Exchange Of Aayakar Bhavan, M. K. India Ltd. बिधम/ Road, Mumbai-400 020 Exchange Plaza, Bandra Vs. Kurla Complex, Bandra East, Mumbai-400 051 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaacn1797L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Jehangir Mistry & Shri Harsh Kapadia, Ld. Ars प्रत्यथीकीओरसे/Respondent By : Shri Chetan M. Kacha, Ld. Dr सुनवाईकीतारीख/ : 02.08.2022 Date Of Hearing घोषणाकीतारीख / : 31.10.2022 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 30.03.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi For The Quantum Of Assessment Passed

For Appellant: Shri Jehangir Mistry & ShriFor Respondent: Shri Chetan M. Kacha
Section 143(3)Section 234BSection 250Section 263

Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 30.03.2022, passed by National Faceless Appeal Centre (NFAC), Delhi for the quantum of assessment passed 2 I.T.A. No. 1093/Mum/2022 National Stock Exchange of India Ltd. u/s 143(3) r.w.s ... assessee has raised the following grounds of appeal:- 1.1 The learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, (the Ld. CIT(A), NFAC) erred in passing the order dated 30.03.2022 u/s 250 purportedly disposing appeal bearing no. CIT (A) 13, Mumbai / 10393/2019-20 filed

M/S Radiance Exim Pvt Ltd., Mumbai vs. ITO 8 (1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6635/MUM/2019[2007-08]Status: DisposedITAT Mumbai31 Oct 2022AY 2007-08

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.6635/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2007-08) M/S. Radiance Exim Pvt. बिधम/ Ito-8(1)(1) Ltd. Room No.621A, 6Th Floor, Vs. Shiv Chawl No.2, Shiv Aayakar Bhavan, M. K. Sagar Sejar Samiti, Tanaji Road, Mumbai-400020. Nagar, Kurar Village, Malad (E), Mumbai, Maharashtra, 400097. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabcr4706L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Ashok Bansal Revenue By: Smt Mahita Nair (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 21/09/2022 घोषणा की तारीख /Date Of Pronouncement: 31/10/2022 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)-21, Mumbai Dated 31.07.2019 For The Assessment Year 2007-08. 2. At The Outset, The Ld. Ar Of The Assessee Has Challenged The Legality/Validity Of The Action Of Ao To Re-Open The Assessment Of Ay 2007-08 U/S 147 Of The Income Tax Act, 1961 (Hereinafter “The Act”) By Issuance Of Notice U/S 148 Of The Act Dated 26.03.2014 & Consequent Passing Of Re-Assessment Order Vide Order Dated 20.03.2015, Which According To The Ld. Ar, Is Bad In Law For Several Reasons (Infra). According To The Ld. Ar, The Ao Did Not Had The Requisite Jurisdiction To Re-Open The Assessment U/S 147 Of The Act Because The Reasons Recorded By The Ao Dated 18.03.2014 (Refer Page

For Appellant: Shri Ashok BansalFor Respondent: Smt Mahita Nair (Sr. AR)
Section 142(1)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN

Sudharsan Logistics Private Limited, Chennai vs. ACIT, Chennai

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

ITA 809/CHNY/2022[2013-2014]Status: DisposedITAT Chennai28 Oct 2022AY 2013-2014

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.809/Chny/2022 िनधा"रण वष"/Assessment Year: 2013-14 M/S. Sudharsan Logistics Private Ltd., Vs. The Assistant Commissioner Of New No. 24 & 25, S T Tower, Parrys, Income Tax, Chennai 600 001. Non Corporate Circle 18, Chennai. [Pan:Aaacs8428K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate & Shri Saroj Kumar Parida, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi, Dated 25.07.2022 Relevant To The Assessment Year 2013-14. 2. The Appeal Filed By The Assessee Is Delayed By Three Days In Filing The Appeal Before The Tribunal. The Assessee Has Filed A Condonation Petition In The Form Of An Affidavit To Condone The Delay. Since The 2

For Appellant: Shri R. Vijayaraghavan, Advocate &For Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 143(3)Section 14A

MEMBER: This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), New Delhi, dated 25.07.2022 relevant to the assessment year 2013-14. 2. The appeal filed by the assessee is delayed by three days in filing

The Metturdam Tansi & Tamin Employees Co-Op Thrift Credit Society Limited, Salem vs. ITO, NFAC, Delhi

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

ITA 801/CHNY/2022[2018-2019]Status: DisposedITAT Chennai28 Oct 2022AY 2018-2019

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.801/Chny/2022 िनधा"रण वष"/Assessment Year: 2018-19 The Metturdam Tansi & Tamin Vs. The Deputy Commissioner Of Employees Co-Op. Thrift Credit Society Income Tax, Central Processing Limited, No. 17, Sagunthala Complex, Centre, Bengaluru. East Main Road, Mettur, Salem 636 401. [Pan:Aaras2644E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi, Dated 05.08.2022 Relevant To The Assessment Year 2018-19. 2. Facts Are, In Brief, That The Assessee Is Co-Operative Credit Society, Filed Its Return Of Income On 31.03.2019, Admittedly Not Under Section 139(1) Of The Income Tax Act, 1961 [“Act” In Short]. The Assessee Has 2

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 119Section 139(1)Section 80ASection 80P

MEMBER: This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), New Delhi, dated 05.08.2022 relevant to the assessment year 2018-19. 2. Facts are, in brief, that the assessee is co-operative credit society, filed