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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

Sameer Moin Khan, Mumbai vs. ITO 31 (3) (3), Mumbai

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

ITA 1486/MUM/2021[2010-11]Status: DisposedITAT Mumbai30 Aug 2022AY 2010-11

Bench: Shri Baskaran Br & Shri Pavan Kumar Gadalesameer Moin Khan Vs. Ito – 31(3)(3) A/105, Prathmesh Kutir, Room No. 408B, 4Th Opp. Agarwal Estate, Floor, C-13, Captain Samant Marg, Pratyaksha Kar Jogeswari (W), Bhavan, Bkc Mumbai-400012.. Mumbai- 400 051. Pan/Gir No. : Ajfpk0293H Appellant .. Respondent Appellant By : Shri Dharn Gandhi.Ar Respondent By : Shri Rp Veena.Dr Date Of Hearing 25.08.2022 Date Of Pronouncement 29.08.2022 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 R.W.S 147 & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal: Sameer Moin Khan., Mumbai. 1.On The Facts & In The Circumstances Of The Case & In Law, Na The Reassessment Proceeding Initiated In Case Of The Appellant Vide Notice U/S 148 Of The Act Dated 27.03.2018 Is Bad In Law.

For Appellant: Shri Dharn Gandhi.ARFor Respondent: Shri RP Veena.DR
Section 133(6)Section 144Section 148Section 250Section 44ASection 68

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 r.w.s 147 and 250 of the Act. The assessee has raised the following grounds of appeal: Sameer Moin Khan., Mumbai. 1.On the facts ... facts and in the circumstances of the case and in law, the impugned order u/s 250 of the Act dated 18.03.2021. passed by Ld. NFAC is bad in law 3.. On the facts and in the circumstances of the case and in law, Rs. the Ld. NFAC erred

Jugraj Pannalal Rathod, Mumbai vs. A.C.I.T. Cen.Cir. 33, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 8501/MUM/2011[2009-10]Status: DisposedITAT Mumbai30 Aug 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआ.अ.सं.8498/मुं/2011 िन.व.2006-07) आ.अ.सं.8499/मुं/2011 िन.व.2007-08) आ.अ.सं.8500/मुं/2011 िन.व.2008-09) आ.अ.सं.8501/मुं/2011 िन.व.2009-10) Shri Jugraj Pannalal Rathod, 3-A, Jain Hind Building, 4Th Floor, Block No.2, Bhuleshwar, Mumbai-400002. Pan: Aexpr5866G ...... अपीलाथ" /Appellant बनाम Vs. Acit, Cc-33, Ground Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : S/Sh. M. B. Sanghvi & P.D. Sanghvi "ितवादी "ारा/Respondent By : Sh. Anchal Sharma, Cit-Dr सुनवाई की ितिथ/ Date Of Hearing : 18/08/2022 घोषणा की ितिथ/ Date Of Pronouncement : 30/08/2022 आदेश/ Order Per Bench : These Four Appeals By The Assessee Are Directed Against The Orders Of Commissioner Of Income Tax (Appeals)-36, Mumbai [In Short ‘The Cit(A)’] For The आ.अ.सं. 8498 से 8501/मुं/2011 (िन.व. 2006-07 To 2009-10) I.T.A No.8498 To 8501/Mum/2011 (A.Y.2006-07 To 2009-10) Assessment Years (Ay) 2006-07, 2007-08, 2008-09 & 2009-10, Respectively. All The Impugned Orders Are Of Even Date I.E. 10.10.2011. Since, The Facts Germane To The Issue Raised In All The Appeals Are Identical & Identical Grounds Have Been Raised In All The Appeals, These Appeals Are Taken Up Together For Adjudication & Are Decided By This Common Order. 2. Sh. M. B. Sanghvi Appearing On Behalf Of The Assessee Submitted At The Outset That The Appeal In Ita No. 8498/Mum/2011 For A.Y. 2006-07 May Be Taken As Lead Appeal For Culling Out The Facts. The Facts In The Other Appeals Are Identical.

For Appellant: S/Sh. M. B. Sanghvi & P.D. SanghviFor Respondent: Sh. Anchal Sharma, CIT-DR

आयकर अपीलीय अिधकरण मुंबई पीठ “एफ ” , मुंबई "ी िवकास अव"थी, "ाियक सद" एंव "ी एस "रफौर रहमान, लेखा सद" के सम

Jugraj Pannalal Rathod, Mumbai vs. A.C.I.T. Cen.Cir. 33, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 8500/MUM/2011[2008-09]Status: DisposedITAT Mumbai30 Aug 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआ.अ.सं.8498/मुं/2011 िन.व.2006-07) आ.अ.सं.8499/मुं/2011 िन.व.2007-08) आ.अ.सं.8500/मुं/2011 िन.व.2008-09) आ.अ.सं.8501/मुं/2011 िन.व.2009-10) Shri Jugraj Pannalal Rathod, 3-A, Jain Hind Building, 4Th Floor, Block No.2, Bhuleshwar, Mumbai-400002. Pan: Aexpr5866G ...... अपीलाथ" /Appellant बनाम Vs. Acit, Cc-33, Ground Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : S/Sh. M. B. Sanghvi & P.D. Sanghvi "ितवादी "ारा/Respondent By : Sh. Anchal Sharma, Cit-Dr सुनवाई की ितिथ/ Date Of Hearing : 18/08/2022 घोषणा की ितिथ/ Date Of Pronouncement : 30/08/2022 आदेश/ Order Per Bench : These Four Appeals By The Assessee Are Directed Against The Orders Of Commissioner Of Income Tax (Appeals)-36, Mumbai [In Short ‘The Cit(A)’] For The आ.अ.सं. 8498 से 8501/मुं/2011 (िन.व. 2006-07 To 2009-10) I.T.A No.8498 To 8501/Mum/2011 (A.Y.2006-07 To 2009-10) Assessment Years (Ay) 2006-07, 2007-08, 2008-09 & 2009-10, Respectively. All The Impugned Orders Are Of Even Date I.E. 10.10.2011. Since, The Facts Germane To The Issue Raised In All The Appeals Are Identical & Identical Grounds Have Been Raised In All The Appeals, These Appeals Are Taken Up Together For Adjudication & Are Decided By This Common Order. 2. Sh. M. B. Sanghvi Appearing On Behalf Of The Assessee Submitted At The Outset That The Appeal In Ita No. 8498/Mum/2011 For A.Y. 2006-07 May Be Taken As Lead Appeal For Culling Out The Facts. The Facts In The Other Appeals Are Identical.

For Appellant: S/Sh. M. B. Sanghvi & P.D. SanghviFor Respondent: Sh. Anchal Sharma, CIT-DR

आयकर अपीलीय अिधकरण मुंबई पीठ “एफ ” , मुंबई "ी िवकास अव"थी, "ाियक सद" एंव "ी एस "रफौर रहमान, लेखा सद" के सम

Jugraj Pannalal Rathod, Mumbai vs. A.C.I.T. Cen.Cir. 33, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 8499/MUM/2011[2007-08]Status: DisposedITAT Mumbai30 Aug 2022AY 2007-08

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआ.अ.सं.8498/मुं/2011 िन.व.2006-07) आ.अ.सं.8499/मुं/2011 िन.व.2007-08) आ.अ.सं.8500/मुं/2011 िन.व.2008-09) आ.अ.सं.8501/मुं/2011 िन.व.2009-10) Shri Jugraj Pannalal Rathod, 3-A, Jain Hind Building, 4Th Floor, Block No.2, Bhuleshwar, Mumbai-400002. Pan: Aexpr5866G ...... अपीलाथ" /Appellant बनाम Vs. Acit, Cc-33, Ground Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : S/Sh. M. B. Sanghvi & P.D. Sanghvi "ितवादी "ारा/Respondent By : Sh. Anchal Sharma, Cit-Dr सुनवाई की ितिथ/ Date Of Hearing : 18/08/2022 घोषणा की ितिथ/ Date Of Pronouncement : 30/08/2022 आदेश/ Order Per Bench : These Four Appeals By The Assessee Are Directed Against The Orders Of Commissioner Of Income Tax (Appeals)-36, Mumbai [In Short ‘The Cit(A)’] For The आ.अ.सं. 8498 से 8501/मुं/2011 (िन.व. 2006-07 To 2009-10) I.T.A No.8498 To 8501/Mum/2011 (A.Y.2006-07 To 2009-10) Assessment Years (Ay) 2006-07, 2007-08, 2008-09 & 2009-10, Respectively. All The Impugned Orders Are Of Even Date I.E. 10.10.2011. Since, The Facts Germane To The Issue Raised In All The Appeals Are Identical & Identical Grounds Have Been Raised In All The Appeals, These Appeals Are Taken Up Together For Adjudication & Are Decided By This Common Order. 2. Sh. M. B. Sanghvi Appearing On Behalf Of The Assessee Submitted At The Outset That The Appeal In Ita No. 8498/Mum/2011 For A.Y. 2006-07 May Be Taken As Lead Appeal For Culling Out The Facts. The Facts In The Other Appeals Are Identical.

For Appellant: S/Sh. M. B. Sanghvi & P.D. SanghviFor Respondent: Sh. Anchal Sharma, CIT-DR

आयकर अपीलीय अिधकरण मुंबई पीठ “एफ ” , मुंबई "ी िवकास अव"थी, "ाियक सद" एंव "ी एस "रफौर रहमान, लेखा सद" के सम

Jugraj Pannalal Rathod, Mumbai vs. A.C.I.T. Cen.Cir. 33, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 8498/MUM/2011[2006-07]Status: DisposedITAT Mumbai30 Aug 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआ.अ.सं.8498/मुं/2011 िन.व.2006-07) आ.अ.सं.8499/मुं/2011 िन.व.2007-08) आ.अ.सं.8500/मुं/2011 िन.व.2008-09) आ.अ.सं.8501/मुं/2011 िन.व.2009-10) Shri Jugraj Pannalal Rathod, 3-A, Jain Hind Building, 4Th Floor, Block No.2, Bhuleshwar, Mumbai-400002. Pan: Aexpr5866G ...... अपीलाथ" /Appellant बनाम Vs. Acit, Cc-33, Ground Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : S/Sh. M. B. Sanghvi & P.D. Sanghvi "ितवादी "ारा/Respondent By : Sh. Anchal Sharma, Cit-Dr सुनवाई की ितिथ/ Date Of Hearing : 18/08/2022 घोषणा की ितिथ/ Date Of Pronouncement : 30/08/2022 आदेश/ Order Per Bench : These Four Appeals By The Assessee Are Directed Against The Orders Of Commissioner Of Income Tax (Appeals)-36, Mumbai [In Short ‘The Cit(A)’] For The आ.अ.सं. 8498 से 8501/मुं/2011 (िन.व. 2006-07 To 2009-10) I.T.A No.8498 To 8501/Mum/2011 (A.Y.2006-07 To 2009-10) Assessment Years (Ay) 2006-07, 2007-08, 2008-09 & 2009-10, Respectively. All The Impugned Orders Are Of Even Date I.E. 10.10.2011. Since, The Facts Germane To The Issue Raised In All The Appeals Are Identical & Identical Grounds Have Been Raised In All The Appeals, These Appeals Are Taken Up Together For Adjudication & Are Decided By This Common Order. 2. Sh. M. B. Sanghvi Appearing On Behalf Of The Assessee Submitted At The Outset That The Appeal In Ita No. 8498/Mum/2011 For A.Y. 2006-07 May Be Taken As Lead Appeal For Culling Out The Facts. The Facts In The Other Appeals Are Identical.

For Appellant: S/Sh. M. B. Sanghvi & P.D. SanghviFor Respondent: Sh. Anchal Sharma, CIT-DR

आयकर अपीलीय अिधकरण मुंबई पीठ “एफ ” , मुंबई "ी िवकास अव"थी, "ाियक सद" एंव "ी एस "रफौर रहमान, लेखा सद" के सम

ACIT Cir 20(1), Mumbai vs. Shailesh Navinchandra Shah, Mumbai

In the result, the appeal filed by the revenue stands dismissed in limini

ITA 2383/MUM/2021[2011-12]Status: DisposedITAT Mumbai29 Aug 2022AY 2011-12

Bench: Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 2383/Mum/2021 (निर्धारणवर्ा / Assessment Year: 2011-12) Acit Cir-20(1), Shailesh R. No. 615, 6Th Floor, Navinchandra Shah, बिधम/ Piramal Chambers, Parel, 6-321, Ravikiran, 1St Mumbai-400 012 Floor, Deodhar Road, Vs. Matunga Cr Mumbai-400019 स्थायीलेखासं./जीआइआरसं./Pan No. Aayps6030Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Ms. Neeta Jeph, Ld. Dr प्रत्यथीकीओरसे/Respondent By : Shri Viraj Mehta,Ld. Ar सुनवाईकीतारीख/ : 29.08.2022 Date Of Hearing घोषणाकीतारीख / : 29.08.2022 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 29.10.2021, Passed By National Faceless Appeal Centre, Delhi For The Quantum Of Assessment Passed U/S 143(3) For Ay 2011-12. The Revenue Has Raised The Following Grounds:-

For Appellant: Ms. Neeta Jeph, Ld. DRFor Respondent: Shri Viraj Mehta,Ld. AR
Section 143(3)

no.3 of 2018 dated 11.07.2018 as amended vide F.No.279/Misc. 142/2007-ITJ(Pt) dated20.08.2018." 4. The appellant prays that the order of Ld. CIT(A), NFAC on the above ground be reversed and j that of the Assessing Officer be restored. 5. The Appellant craves leave to amend or alter

Mrs Chhaya Himmat Jagda, Mumbai vs. Income Tax Officer-32(1)(2), Mumbai

ITA 968/MUM/2022[2014-15]Status: DisposedITAT Mumbai24 Aug 2022AY 2014-15

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No. 968/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2014-15) Ito Ward 32(1)(2) Mrs. Chhaya Himmat C-11, Pratyakshkar Jagda 602-Manas Moti Bhavan, Bandra Kurla बनाम/ Building No. 1 (6Th Floor), Complex, Bandra(East), Mumbai-400 051 Devidas Lane, Near Vs. Lawrence School, Borivali (West), Mumbai-400 092 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaepj7836R (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri M. Subramanian, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Praveen Shekhar, Ld. Dr सुनवधईकीतधरीख/ : 04.08.2022 Date Of Hearing घोर्णधकीतधरीख / : 24.08.2022 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 21.04.2022, Passed By National Faceless

For Appellant: Shri M. SubramanianFor Respondent: Shri Praveen Shekhar
Section 10(38)Section 143(3)Section 271(1)(c)Section 274

filed by the assessee against the impugned order dated 21.04.2022, passed by National Faceless 2 I.T.A. No. 968/Mum/2022 Mrs. Chhaya Himmat Jagda Appeal Centre (NFAC), Delhi in relation to penalty proceedings u/s 271(1)(c) for AY 2014-15. 2. Assessee is aggrieved by levy of penalty

Imperial Consultants and Securities Ltd, Mumbai vs. Commissioner of Income Tax (Appeals) (NFAC), Delhi

ITA 693/MUM/2022[2013-14]Status: DisposedITAT Mumbai24 Aug 2022AY 2013-14

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No. 693/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2013-14) Cit(A), National Imperial Consultants Faceless Appeal & Securities Ltd. बनाम/ 202, United Business Centre, Delhi Vs. Park, Wagle Industrial Estate, Thane-400 605 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaepj7836R (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Ganesh Rajgopalan Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Sanjay V. Deshmukh, Ld. Dr सुनवधईकीतधरीख/ : 03.08.2022 Date Of Hearing घोर्णधकीतधरीख / : 24.08.2022 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 31.08.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi For The Quantum Of Assessment Passed U/S 143(3) For Ay 2013-14. 2

For Appellant: Shri Ganesh RajgopalanFor Respondent: Shri Sanjay V
Section 143(3)Section 250

Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 31.08.2022, passed by National Faceless Appeal Centre (NFAC), Delhi for the quantum of assessment passed u/s 143(3) for AY 2013-14. 2 I.T.A. No. 693/Mum/2022 Imperial Consultants and Securities Ltd. 2. Assessee ... Paprika Media Pvt. Ltd., the copy of which has been placed in the paper book at page no. 44. The appeal before the NFAC was filed in the name of Imperial Consultants and Securities Ltd, which was a different appeal as noted above. Therefore, this matter is remanded back