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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

Zynga Game Network India Private Limited, Bengaluru vs. Assistant Director of Income Tax, CPC, Bangalore

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

ITA 693/BANG/2022[2020-21]Status: DisposedITAT Bangalore20 Sept 2022AY 2020-21

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S.M/S. Zynga Game Network Vs Dcit, Circle -7(1)(1) India Pvt. Ltd. Bmtc Building, 80 Feet Road No. 19, Prestige Falcon Tower Koramangala 4Th & 5Th Floor, Brunton Bengaluru 560095 Road, Richmond Town Bengaluru 560025 Pan – Aaacz3937G (Appellant) (Respondent) Assessee By: Shri Ankur Pai, Advocate Revenue By: Shri K.R. Narayan, Addl. Cit-Dr Date Of Hearing: 12/09/2022 Date Of Pronouncement: 20/09/2022 O R D E R Per: Padmavathy, A.M. This Is An Appeal Filed By The Assessee Against The Order Of The Learned Cit(A), Nfac, Delhi In Appeal No. Nfac/2019-20/10054666 Dated 16.06.2022 For Ay 2020-21. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “1. The Learned Assistant Director Of Income Tax, Cpc / Learned Commissioner Of Income-Tax (Appeals) ["Cit(A)"] Has Erred In Disallowing The Delayed Remittance Of The Employees Contribution To Pf Without Appreciating That The Appellant Had Remitted The Same Before The Due Date For Filing Of Return Of Income Under Section 139(1) Of The Act.

For Appellant: Shri Ankur Pai, AdvocateFor Respondent: Shri K.R. Narayan, Addl. CIT-DR
Section 139(1)Section 143(1)Section 36Section 36(1)(va)

Padmavathy, A.M. This is an appeal filed by the assessee against the order of the learned CIT(A), NFAC, Delhi in appeal No. NFAC/2019-20/10054666 dated 16.06.2022 for AY 2020-21. 2. The assessee has raised the following grounds of appeal: - “1. The Learned Assistant Director of Income Tax, CPC / Learned ... 20th September, 2022. (N.V. Vasudevan) Accountant Member Bengaluru, Dated: 20th September, 2022 Copy to: 1. The Appellant 2. The Respondent 3. The CIT(A) -NFAC, Delhi 4. The CIT - 5. The DR, ITAT, Bengaluru 6. Guard File By Order