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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

M/S P N Writer & Co Pvt Ltd, Mumbai vs. Dy Commissioner of Income Tax Circle 7(1), Mumbai

Accordingly, the ground raised by the assessee is allowed

ITA 1046/MUM/2022[2009-10]Status: DisposedITAT Mumbai10 Aug 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No. 1046/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2009-10) Dcit Cir-8(2)(1) M/S P. N. Writer & Co. R. No. 624, Aayakar Pvt. Ltd. बनाम/ 105, Writer, Dr. B. Bhavan, Ambedkar Road, Mumbai-400 021 Vs. Lalbaug, Mumbai-400 033 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaacp5966B (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Priyesh Gansotta, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Shambhu Yadav, Ld. Dr सुनवधईकीतधरीख/ : 10.08.2022 Date Of Hearing घोर्णधकीतधरीख / : 10.08.2022 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 22.03.2022, Passed By National Faceless

For Appellant: Shri Priyesh GansottaFor Respondent: Shri Shambhu Yadav
Section 143(3)Section 14A

assessee against the impugned order dated 22.03.2022, passed by National Faceless 2 I.T.A. No. 1046/Mum/2022 M/s P. N. Writer & Co. Pvt. Ltd. Appeal Centre (NFAC), Delhi for the quantum of assessment passed u/s 143(3) for AY 2009-10. 2. In various grounds, assessee has challenged the disallowance made

National Health and Education Society, Mumbai vs. DCIT(Exemption) 2(1), Mumbai

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

ITA 1346/MUM/2022[2013-2014]Status: DisposedITAT Mumbai08 Aug 2022AY 2013-2014

Bench: Shri Amit Shukla, Jm & Shri Amarjit Singh, Am आयकरअपीलसं./ I.T.A. No. 1346/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2013-14) Dcit (Exemp.)-(2)(1), National Health & 6Th Floor, Mtnl Building, Peddar Education Society Road, Mumbai-400 026 P D Hinduja National बिधम/ Hospital & Medical Vs. Research Centre, Veersavarkar Marg, Mumbai-400 016 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaatn0093Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Shri Anil Sathe, Ld. Ar अपीलाथीकीओरसे/ Appellant : By प्रत्यथीकीओरसे/Respondent : Shri Chetan M. Kacha, Ld. Dr By सुनवाईकीतारीख/ : 08.08.2022 Date Of Hearing घोषणाकीतारीख / : 08.08.2022 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 30.03.2022, Passed By National Faceless

For Respondent: Shri Chetan M. Kacha, Ld. DR by
Section 143(3)

assessee against the impugned order dated 30.03.2022, passed by National Faceless 2 I.T.A. No. 1346/Mum/2022 National Health and Education Society Appeal Centre (NFAC), Delhi for the quantum of assessment passed u/s 143(3) for AY 2013-14. 2. Ld. First Appellate Authority has dismissed the assessee’s appeal