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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

Enmas India Private Limited, Tiruvallur vs. DCIT, CPC, Bangalore

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

ITA 714/CHNY/2022[2020-2021]Status: DisposedITAT Chennai26 Sept 2022AY 2020-2021

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.714/Chny/2022 िनधा"रण वष"/Assessment Year: 2020 -21 M/S. Enmas India Private Limited, The Deputy Commissioner Of Sp 107, Eom Square Ambattur, Vs. Income Tax, Ambattur Indl. Estate S.O., Tiruvallur, Cpc, Bengaluru 560 500. Tamil Nadu 600 058. [Pan:Aabce4825F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Zakir Hussain, C.A. & Shri Sriraj Gokavarapu, C.A. ""थ" की ओर से/Respondent By : Shri K.N. Dhandapani, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.09.2022 घोषणा की तारीख /Date Of Pronouncement : 26.09.2022 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 03.08.2022 Relevant To The Assessment Year 2020-21. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2020-21 On 16.12.2020 Declaring The Total Income At ₹.4,77,23,830/-. The Cpc, Bengaluru Has Completed The 2

For Appellant: Shri Zakir Hussain, C.A. &For Respondent: Shri K.N. Dhandapani, Addl. CIT
Section 139(1)Section 143(1)Section 36Section 43B

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 03.08.2022 relevant to the assessment year 2020-21. 2. Brief facts of the case are that the assessee filed its return ... disallowance on account of late deposit of Provident Fund/ESI. On appeal, after considering the submissions of the assessee, the ld. CIT(A)-NFAC confirmed the disallowance. 3. On being aggrieved, the assessee is in appeal before the Tribunal. By filing Form No. 3CA, the ld. Counsel for the assessee

Sri Ram Samaj, Chennai vs. ITO, Exemption Ward - 3, Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 709/CHNY/2022[2017-2018]Status: DisposedITAT Chennai26 Sept 2022AY 2017-2018

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.707, 708 & 709/Chny/2022 िनधा"रण वष"/Assessment Years: 2009-10, 2015-16 & 2017-18 Sri Ram Samaj, Vs. The Income Tax Officer, No. 47, Arya Gowda Road, Exemption Ward 3, West Mambalam, Chennai 600 033. Chennai 600 034. [Pan:Aacts5436N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanth Kumar, C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 26.09.2022 घोषणा की तारीख /Date Of Pronouncement : 26.09.2022 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) – National Faceless Appeal Centre (Nfac), New Delhi, Dated 23.07.2022 For The Assessment Years 2009-10 & 2015-16 & Order Dated 29.06.2022 For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessment Under Section 143(3) R.W.S. 147 Of The Income Tax Act, 1961 [“Act” In Short] Was Completed On 2

For Appellant: Shri H. Yeshwanth Kumar, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)

These three appeals filed by the assessee are directed against different orders of the ld. Commissioner of Income Tax (Appeals) – National Faceless Appeal Centre (NFAC), New Delhi, dated 23.07.2022 for the assessment years 2009-10 and 2015-16 and order dated 29.06.2022 for the assessment year 2017-18. 2. Brief ... assessing taxable income at ₹.93,87,141/- against NIL income. 4. The assessee carried the matters in appeal before the ld. CIT(A) (NFAC) for all the assessment years under consideration. The findings of the ld. CIT(A) (NFAC) are common in all the three appellate orders and are reproduced

Sri Ram Samaj, Chennai vs. ITO, Exemption Ward - 3, Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 708/CHNY/2022[2015-2016]Status: DisposedITAT Chennai26 Sept 2022AY 2015-2016

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.707, 708 & 709/Chny/2022 िनधा"रण वष"/Assessment Years: 2009-10, 2015-16 & 2017-18 Sri Ram Samaj, Vs. The Income Tax Officer, No. 47, Arya Gowda Road, Exemption Ward 3, West Mambalam, Chennai 600 033. Chennai 600 034. [Pan:Aacts5436N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanth Kumar, C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 26.09.2022 घोषणा की तारीख /Date Of Pronouncement : 26.09.2022 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) – National Faceless Appeal Centre (Nfac), New Delhi, Dated 23.07.2022 For The Assessment Years 2009-10 & 2015-16 & Order Dated 29.06.2022 For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessment Under Section 143(3) R.W.S. 147 Of The Income Tax Act, 1961 [“Act” In Short] Was Completed On 2

For Appellant: Shri H. Yeshwanth Kumar, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)

These three appeals filed by the assessee are directed against different orders of the ld. Commissioner of Income Tax (Appeals) – National Faceless Appeal Centre (NFAC), New Delhi, dated 23.07.2022 for the assessment years 2009-10 and 2015-16 and order dated 29.06.2022 for the assessment year 2017-18. 2. Brief ... assessing taxable income at ₹.93,87,141/- against NIL income. 4. The assessee carried the matters in appeal before the ld. CIT(A) (NFAC) for all the assessment years under consideration. The findings of the ld. CIT(A) (NFAC) are common in all the three appellate orders and are reproduced