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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

Ratn & Co., Mumbai vs. ITO -19(3) (1), Mumbai

In the result, appeal filed by the assessee partly allowed

ITA 1981/MUM/2021[2012-13]Status: DisposedITAT Mumbai08 Sept 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalratan & Co. 5 – Navyug Sagar, Teen Batti, Walkeshwar, Mumbai-400006. Pan: Aadfr3713J ...... Appellant Vs. Ito-19(3)(1) Matru Mandir, Mumbai-400007. ..... Respondent Appellant By : Mr. Suchek Anchaliya Respondent By : None Date Of Hearing : 16/06/2022 Date Of Pronouncement : 08/09/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [Hereinafter Referred To As [‘Nfac’] Dated 11.09.2021 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As [‘The Act’] For The Assessment Year (Ay) 2012-13. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & In The Circumstances Of The Case & In Law The Ld. Cit (A) Erred In Not Considering That The Assumption Of Jurisdiction By The Ld. Assessing

For Appellant: Mr. Suchek AnchaliyaFor Respondent: None
Section 142(1)Section 143(2)Section 147Section 148Section 250

GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of National Faceless Appeal Centre, Delhi [hereinafter referred to as [‘NFAC’] dated 11.09.2021 passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as [‘the Act’] for the Assessment Year ... Being aggrieved with the order of AO, assessee preferred an appeal before the Ld. CIT (A)-30, Mumbai (NFAC). Here also assessee was not succeeded and order of AO was upheld, in turn assessee preferred an appeal before ITAT. 12. We have gone through the order of AO, order

Deloitte Touche Tohmatsu India LLP(Sucessor of Deloitte Touche Tohmatsu India Pvt. Ltd, Mumbai vs. DCIT Cir 6(2) (1)(International Taxation)-2(1)(2), Mumbai

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

ITA 1783/MUM/2022[2014-15]Status: DisposedITAT Mumbai07 Sept 2022AY 2014-15

Bench: Shri Amit Shukla, Jm & Shri Om Prakash Kant, Am आयकरअपीलसं./ I.T.A. No. 1783/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2014-15) Dcit Cir. -6(2)(1), Deloitte Touche R. No. 504, 5Th Floor, Aayakar Tohmatsu India Llp Bhavan, M. K. Road, One International Centre, बिधम/ Mumbai-400 020 Tower 3, 32Nd Floor, Vs. Senapati Bapat Marg, Elphinstone Road (West), Maharashtra-400013, स्थायीलेखासं./जीआइआरसं./ Pan No. Aalfd7157J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Shri Ketan Ved, Ld. Ar अपीलाथीकीओरसे/ Appellant By : प्रत्यथीकीओरसे/Respondent By : Shri Mahita Nair, Ld. Dr सुनवाईकीतारीख/ : 07.09.2022 Date Of Hearing घोषणाकीतारीख / : 07.09.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 10.06.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi In Relation To Penalty Proceeding U/S 271(1)(C) For Ay 2014-15. 2

For Respondent: Shri Mahita Nair, Ld. DR
Section 271(1)(c)

Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 10.06.2022, passed by National Faceless Appeal Centre (NFAC), Delhi in relation to penalty proceeding u/s 271(1)(c) for AY 2014-15. 2 I.T.A. No. 1783/Mum/2022 Deloitte Touche Tohmatsu India ... been passed ex- parte despite submissions and documents were filed before the earlier CIT(A) in physical form, however matter was transferred to NFAC during pending hearing. Ld. NFAC has not considered those submission at all. Moreover, the quantum proceeding is also pending before the First Appellate Authority. Under these

DCIT 2(3) (1), Mumbai vs. M/S. Nisa Induatrial Services Pvt. Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 1475/MUM/2022[2019-20]Status: DisposedITAT Mumbai07 Sept 2022AY 2019-20

Bench: Shri Amit Shukla, Jm & Shri Om Prakash Kant, Am आयकरअपीलसं./ I.T.A. No. 1475/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2019-20) M/S Nisa Industrial Dcit-2(3)(1) Services Pvt. Ltd. R. No. 552, Aayakar Bhavan, बिधम/ 509, Magnum Tower, M. K. Road, Mumbai-400 020 Lokhandwala Complex, Vs. Cross Road No. 2, Andheri West, Mumbai- 400 058 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaacn1283H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Dr. Mahesh Akhade, Ld. Dr प्रत्यथीकीओरसे/Respondent By : None सुनवाईकीतारीख/ : 08.09.2022 Date Of Hearing घोषणाकीतारीख / : 08.09.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Revenue Against The Impugned Order Dated 31.03.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi, In Relation To Adjustment Made U/S 143(1) For The Ay 2019-20. 2

For Appellant: Dr. Mahesh AkhadeFor Respondent: None
Section 139Section 139(1)Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 43BSection 80

Shukla, Judicial Member: The aforesaid appeal has been filed by the revenue against the impugned order dated 31.03.2022, passed by National Faceless Appeal Centre (NFAC), Delhi, in relation to adjustment made u/s 143(1) for the AY 2019-20. 2 I.T.A. No. 1475/Mum/2022 M/s Nisa Industrial Services ... disallowed u/s 143(1) wherein contribution of PF and ESI has been disallowed u/s 36(1)(va) r.w.s. 2(24(x) of the Act. NFAC has held that amendment brought by Finance Act 2021 w.e.f. 01.04.2021 to section 36(1)(va) by brining explanation 5 to section 43B and amendment

Baburao Shivram Jagdankar, Mumbai vs. ITO WD 26(1) (2), Mumbai

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

ITA 1443/MUM/2022[2011-12]Status: DisposedITAT Mumbai07 Sept 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri Om Prakash Kant, Am आयकरअपीलसं./ I.T.A. No. 1443/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2011-12) Ito Ward 26(1)(2), Baburao Shivram Prayakshkar Bhavan, C-11, Jagdankar बिधम/ Bandra Kurla Complex, Lg 148/3/3 Sunderbaug Vs. Bandra (East), Lane, Indira Nagar, Kurla, Mumbai-400 051 Mumbai-400 070 स्थायीलेखासं./जीआइआरसं./ Pan No. Agepj7002P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Aditya Ramchandran, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Mahita Nair, Ld. Dr सुनवाईकीतारीख/ : 08.09.2022 Date Of Hearing घोषणाकीतारीख / : 08.09.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 29.03.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi For The Quantum Of Assessment Passed

For Appellant: Shri Aditya RamchandranFor Respondent: Shri Mahita Nair, Ld. DR
Section 144

Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 29.03.2022, passed by National Faceless Appeal Centre (NFAC), Delhi for the quantum of assessment passed 2 I.T.A. No. 1443/Mum/2022 Baburao Shivram Jagdankar u/s 144 for AY 2011-12. Assessee has raised the following ... report was called for from the AO. However, in the mean time, the case was 3 I.T.A. No. 1443/Mum/2022 Baburao Shivram Jagdankar transferred to NFAC who has passed ex-parte order holding that assessee has failed for offer any explanation despite several opportunities. He further submitted that the matter should

Rajkumar Bidawatka, Mumbai vs. Dy.CIT -14(3) (1), Mumbai

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

ITA 1656/MUM/2022[2010-11]Status: DisposedITAT Mumbai06 Sept 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri Om Prakash Kant, Am आयकरअपीलसं./ I.T.A. No. 1656/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2010-11) Dcit-14(3)(1), Rajkumar Bidawatka Aayakar Bhavan, M. K. Road, C-302, Rock Avenue, Plot Mumbai-400 020 No. D, Opp-Joy Ice Cream बिधम/ Near Hindustan Naka, Vs. Kandivali(W), Mumbai- 400 067 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaipb4224H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Navneet Lahoti, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri T. Shankar, Ld. Dr सुनवाईकीतारीख/ : 06.09.2022 Date Of Hearing घोषणाकीतारीख / : 06.09.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 07.06.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi In Relation To Penalty Proceeding U/S 271(1)(B) For Ay 2010-11. 2

For Appellant: Shri Navneet Lahoti, Ld. ARFor Respondent: Shri T. Shankar, Ld. DR
Section 115WSection 142Section 142(1)Section 143Section 143(2)Section 143(3)Section 144Section 147Section 148Section 271(1)(b)

Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 07.06.2022, passed by National Faceless Appeal Centre (NFAC), Delhi in relation to penalty proceeding u/s 271(1)(b) for AY 2010-11. 2 I.T.A. No. 1656/Mum/2022 Rajkumar Bidawatka 2. Assessee is aggrieved

M/S. Shree Sant Gajanan Nagri Sahkari Patsahth, Thane vs. Dy Commissioner of Income Tax -2, Kalyan

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

ITA 1178/MUM/2022[2012-13]Status: DisposedITAT Mumbai06 Sept 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singhm/S. Shree Sant Vs. Dcit-2, Gajanan Nagri Sahkari 2Nd Floor, Mohan Plaza, Patsahtha, Wayle Nagar, Shop No. 8/Plot No. Khadakpada, 48, Parshwnath Kalyan West – 421 301. Towers, Suryoday Chs Maharashtra. Ltd, Near Dns Bank, Ambernath, Thane -421501. Maharashtra. Pan/Gir No. Aafts9566E Appellant .. Respondent Appellant By : Shri Viraj Mehta.Ar Respondent By : Shri. Tejinder Pal Singh.Dr Date Of Hearing 05.09.2022 Date Of Pronouncement 06.09.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Cit(A)-National Faceless Appeal Centre (Nfac), Delhi Passed U/S 144 & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal: M/S Shree Sant Gajanan Nagri Sahkari Patsahth, Mumbai. Legal:

For Appellant: Shri Viraj Mehta.ARFor Respondent: Shri. Tejinder Pal Singh.DR
Section 143Section 144Section 147Section 148Section 151Section 68Section 80P

PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of the CIT(A)-National Faceless Appeal Centre (NFAC), Delhi passed u/s 144 and 250 of the Act. The assessee has raised the following grounds of appeal: M/s Shree Sant Gajanan Nagri Sahkari Patsahth, Mumbai. Legal