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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

Red Rooster Performance (International) Private Limited, Bangalore vs. The Income Tax Officer, Ward-3(1), TDS, Bangalore

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

ITA 536/BANG/2022[2014-15]Status: DisposedITAT Bangalore05 Aug 2022AY 2014-15

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahured Rooster Performance Vs The Income Tax Officer (International) Pvt. Ltd. Ward 3(1), Tds B-10, Ngef Industrial Estate Hmt Building, Bellary Road Whitefield Road Bangalore 560032 Mahadevapura Post Bangalore 560048 Pan – Aaecr1751N (Appellant) (Respondent) Appellant By: Mrs. Sunaina, Ca Respondent By: Shri K.R. Narayana, Addl. Cit Date Of Hearing: 02/08/2022 Date Of Pronouncement: 05/08/2022 O R D E R Per: L.P. Sahu, A.M. This Is An Appeal Filed By The Assessee Against The Din & Order No. Itba/Nfac/S/250/2022-23/1042909630(1) Of The Learned Cit(A), Nfac, Delhi In Appeal Dated 29.04.2022 For Ay 2014-15. 2. The Solitary Substantial Issue Raised By The Assessee Challenges Levying Of Late Fee Under Section 234E Of The Income Tax Act (The Act) For The Delay In Remittance Of Tds. 3. The Brief Facts Of The Case Are That The Assessee Is Engaged In The Business Of Designing, Modification, Manufacture, Trading Of Prototype

For Appellant: Mrs. Sunaina, CAFor Respondent: Shri K.R. Narayana, Addl. CIT
Section 154Section 154(1)(c)Section 156Section 200ASection 220(1)Section 220(2)Section 234ESection 271H(1)(a)

Sahu, A.M. This is an appeal filed by the assessee against the DIN & order No. ITBA/NFAC/S/250/2022-23/1042909630(1) of the learned CIT(A), NFAC, Delhi in appeal dated 29.04.2022 for AY 2014-15. 2. The solitary substantial issue raised by the assessee challenges levying of late fee under Section 234E ... August, 2022. (Beena Pillai) Accountant Member Bengaluru, Dated: 5th August, 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