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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

Shrinivas Vijay Tandale, Thane vs. ITO -WD 3(1), Kalyan

In the result, the appeal of the Assessee is Allowed

ITA 1838/MUM/2022[2017-18]Status: DisposedITAT Mumbai30 Sept 2022AY 2017-18

Bench: Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No.1838/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2017-18) Shrinivas Vijay Tandale Ito- Ward 3(1) 2Nd Floor, Rani Mansion, 1201/202, Rutu River Above Canara Bank, Murabd View, Classic Bldg No.2 बिधम/ Road, Kalyan-421301 Gandhari Adharwadi Road Vs. Bear K M Agrawal College, Kalyan West 421301. स्थायीलेखासं./जीआइआरसं./ Pan No.Adopt6392H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Nimesh Chotani & Laxmi Gupta, Ar प्रत्यथीकीओरसे/Respondent By : Ms. Neeta Jeph, Dr सुनवाईकीतारीख/ : 01.09.2022 Date Of Hearing घोषणाकीतारीख / : 30.09.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Order Dated 20/05/2022, Passed By National Faceless Appeal Centre (Nfac) For The Quantum Of Assessment Passed U/S 143(3) Of 2

For Appellant: Shri Nimesh Chotani &For Respondent: Ms. Neeta Jeph, DR
Section 143(3)Section 69A

Amit Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the order dated 20/05/2022, passed by National Faceless Appeal Centre (NFAC) for the quantum of assessment passed u/s 143(3) of 2 I.T.A. No. 1838/mum/2022 Shrinivas Vijay Tandale the Income ... raised the following grounds:- “1. In the facts and in circumstances of the case and in law, the Ld. Commissioner of Income Tax (Appeal), NFAC has erred in disposing the Appeal without affording adequate opportunity to the Appellant which is bad in law and against the principles of natural justice

Life Insurance Corporation of India, Mumbai vs. Deputy Commissioner of Income Tax-3(2)(1), Mumbai

ITA 1671/MUM/2022[2010-2011]Status: DisposedITAT Mumbai29 Sept 2022AY 2010-2011

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahmanassessment Year: 2010-11 M/S. Life Insurance Dcit 3(2)(1), Corporation Of India, Room No.608, Central Office, Aayakar Bhavan, F&A Department, Maharshi Karve Road, Vs. 3Rd Floor, West Wing, New Marine Lines, “Yogakshema”, Mumbai - 400020 Jeevan Bima Marg, Mumbai – 400 021 Pan: Aaacl0582H (Appellant) (Respondent) Assessment Year: 2010-11 Acit 3(2)(1), M/S. Life Insurance Room No.674, 6Th Floor, Corporation Of India, Aayakar Bhavan, Central Office, M.K. Road, Vs. Yogakshema, Mumbai - 400020 Jeevan Bima Marg, Nariman Point, Mumbai – 400 005 Pan: Aaacl0582H (Appellant) (Respondent)

For Appellant: Shri Anish Thacker, A.RFor Respondent: Shri Jagadish Jangid, D.R
Section 147Section 14ASection 250Section 44Section 80G

Revenue) by filing aforesaid cross appeals sought to set aside the impugned order dated 30.04.2022 passed by National Faceless Appeal Centre (NFAC) [Commissioner of Income Tax (Appeals)] [hereinafter referred to as the CIT(A)], on grounds inter alia that: Assessee’s appeal ITA No.1671/M/2022 “Based on the facts and circumstances ... Corporation of India ('the Appellant'), respectfully craves leave to prefer an appeal against the order dated 30 April 2022passed by National Faceless Appeal Centre ('NFAC'), Delhi under section 250 of the Income-tax Act, 1961 ('Act') on the following grounds which are separate and without prejudice to each other

Classic Clearing & Forwarding Private Limited, Mumbai vs. Commissioner of Income Tax (A) NFAC, Delhi

In the result, appeal by assessee is allowed for statistical purposes in the terms aforesaid

ITA 1586/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Sept 2022AY 2017-18

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 1586/मुं/2022 ("न.व. 2017-18) Classic Clearing & Forwarding Private Limited. Room No.4, 1St Floor, Khaitan Chamber, 143/145, Modi Street, Fort, Mumbai – 400 001 Pan: Aaacc-2274-K ...... अपीलाथ" /Appellant बनाम Vs. The Commissioner Of Income Tax (Appeals) Nfac, Delhi. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Himanshu Gandhi ""तवाद" "वारा/Respondent By : Shri Ravinder Sindhu सुनवाई क" "त"थ/ Date Of Hearing : 20/09/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 29/09/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A) Dated 20/04/2022 For The Assessment Year 2017-18. 2. Shri Himanshu Gandhi Appearing On Behalf Of The Assessee Submitted At The Outset That The Cit(A) Has Dismissed The Appeal Of Assessee On The Ground Of Limitation Alone. Narrating Sequence Of Events, The Ld. Authorized Representative Of The Assessee Submitted That The Assessee Had Filed Its Return

For Appellant: Shri Himanshu GandhiFor Respondent: Shri Ravinder Sindhu
Section 143(1)Section 154

Floor, Khaitan Chamber, 143/145, Modi Street, Fort, Mumbai – 400 001 PAN: AAACC-2274-K ...... अपीलाथ" /Appellant बनाम Vs. The Commissioner of Income Tax (Appeals) NFAC, Delhi. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by : Shri Himanshu Gandhi ""तवाद" "वारा/Respondent by : Shri Ravinder Sindhu सुनवाई क" "त"थ/ Date of hearing : 20/09/2022

Asst. Comm of Income Tax 3(2) (1), Mumbai vs. Life Insurance Corporation of India, Mumbai

ITA 1566/MUM/2022[2010-11]Status: DisposedITAT Mumbai29 Sept 2022AY 2010-11

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahmanassessment Year: 2010-11 M/S. Life Insurance Dcit 3(2)(1), Corporation Of India, Room No.608, Central Office, Aayakar Bhavan, F&A Department, Maharshi Karve Road, Vs. 3Rd Floor, West Wing, New Marine Lines, “Yogakshema”, Mumbai - 400020 Jeevan Bima Marg, Mumbai – 400 021 Pan: Aaacl0582H (Appellant) (Respondent) Assessment Year: 2010-11 Acit 3(2)(1), M/S. Life Insurance Room No.674, 6Th Floor, Corporation Of India, Aayakar Bhavan, Central Office, M.K. Road, Vs. Yogakshema, Mumbai - 400020 Jeevan Bima Marg, Nariman Point, Mumbai – 400 005 Pan: Aaacl0582H (Appellant) (Respondent)

For Appellant: Shri Anish Thacker, A.RFor Respondent: Shri Jagadish Jangid, D.R
Section 147Section 14ASection 250Section 44Section 80G

Revenue) by filing aforesaid cross appeals sought to set aside the impugned order dated 30.04.2022 passed by National Faceless Appeal Centre (NFAC) [Commissioner of Income Tax (Appeals)] [hereinafter referred to as the CIT(A)], on grounds inter alia that: Assessee’s appeal ITA No.1671/M/2022 “Based on the facts and circumstances ... Corporation of India ('the Appellant'), respectfully craves leave to prefer an appeal against the order dated 30 April 2022passed by National Faceless Appeal Centre ('NFAC'), Delhi under section 250 of the Income-tax Act, 1961 ('Act') on the following grounds which are separate and without prejudice to each other