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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

Dy Commissioner of Income Tax Circle-20(1), Mumbai vs. Ashok Govindji Chauhan, Mumbai

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

ITA 814/MUM/2022[2010-11]Status: DisposedITAT Mumbai12 Jul 2022AY 2010-11

Bench: Shri Pramod Kumar & Shri Pavan Kumar Gadaledcit, Circle – 20(1) Vs. Ashok Govindji Room No. 619, Chauhan, 6Th Floor, Piramal B 301, Veena Beena Chambers, Parel, Chs Ltd., Acharya Dome Mumbai – 400012. Marg, Sewree Mumbai – 400014. Pan/Gir No. Aabpc7897A Appellant .. Respondent Appellant By : Mr.Krishna Kumar.Dr Respondent By : Ms .Vasanti Patel.Ar Date Of Hearing 19.07.2022 Date Of Pronouncement 25.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Cit(A)- National Faceless Appeal Centre (Nfac), Delhi Passed U/S 271(1)(C) & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Mr.Krishna Kumar.DRFor Respondent: Ms .Vasanti Patel.AR
Section 143(3)Section 271(1)(c)Section 54F

PAVAN KUMAR GADALE JM: The revenue has filed the appeal against the order of the CIT(A)- National Faceless Appeal Centre (NFAC), Delhi passed u/s 271(1)(c) and 250 of the Act. The revenue has raised the following grounds of appeal: 1."Whether on the facts ... Revenue is in appeal to the Hon'ble High Court Vide no. ITXA/3287/2019. 3. The appellant prays that the order of Ld.CIT(A), NFAC on the above ground be reversed and that of the Assessing Officer be restored. 4. The Appellant craves leave to amend or alter any ground

Tuff Guard Force Private Limited, Ghatkopar West vs. CIT(Appeals) NFAC, Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2450/MUM/2021[2017-18]Status: DisposedITAT Mumbai12 Jul 2022AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singhassessment Year: 2017-18 M/S. Tuff Guard Force Pvt. Ltd., Commissioner Of Income 207, Kails Esplanade, Lbs Marg, Vs. Tax (Appeals), Nfac, Ghatkopar (W), Delhi. Mumbai 400 086 Pan No.Aabcb4892K Appellant Respondent Revenue By : Shri D.B. Shah. Assessee By : Shri Pankaj Kumar (D.R.) Date Of Hearing : 21.06.2022. Date Of Pronouncement : 12.07.2022. O R D E R Per Amarjit Singh, A.M. This Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dt.28.01.2021 For The Assessment Year 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: Shri Pankaj Kumar (D.R.)For Respondent: Shri D.B. Shah
Section 250Section 36Section 36(1)(va)Section 43Section 438Section 43B

SINGH, ACCOUNTANT MEMBER Assessment Year: 2017-18 M/s. Tuff Guard Force Pvt. Ltd., Commissioner of Income 207, Kails Esplanade, LBS Marg, Vs. Tax (Appeals), NFAC, Ghatkopar (W), Delhi. Mumbai 400 086 PAN No.AABCB4892K Appellant Respondent Revenue by : Shri D.B. Shah. Assessee by : Shri Pankaj Kumar (D.R.) Date of Hearing ... AMARJIT SINGH, A.M. This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi Dt.28.01.2021 for the Assessment Year 2017-18. 2. The assessee has raised the following grounds of appeal : GROUND I: AGAINST ORDER PASSED

DCIT-1(3)(1), Mumbai vs. Deutsche India Pvt. Ltd.(Earlier Known As 'Dboi Global Services Pvt. Ltd.), Mumbai

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

ITA 2500/MUM/2021[2008-09]Status: HeardITAT Mumbai11 Jul 2022AY 2008-09

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2500/Mum/2021 (निर्धारणवर्ा / Assessment Year: 2008-09) Dcit –1(3)(1), M/S Deutsche India Pvt. R. No. 535, 5Th Floor, Ltd. Aayakar Bhavan, M. K. (Earlier Knows As ‘Dboi Road, Global Services Pvt. Ltd.) बिधम/ Mumbai-400 020 Block B-4, Level-6, Nirlon Vs. Knowledge Park, Goregoan (East) Mumbai-400 063, Vaibhav, Cadell Road, Mahim, Mumbai-400 016 स्थायीलेखासं./जीआइआरसं./Pan No. Aaccd2953L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri T. Shankar, Ld. Dr प्रत्यथीकीओरसे/Respondent By : Shri Manan, Ld. Ar सुनवाईकीतारीख/ : 11.07.2022 Date Of Hearing घोषणाकीतारीख / : 11.07.2022 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 30.08.2021, Passed By National Faceless

For Appellant: Shri T. Shankar, LdFor Respondent: Shri Manan, Ld. AR
Section 143(3)Section 263

revenue against the impugned order dated 30.08.2021, passed by National Faceless 2 I.T.A. No. 2500/Mum/2021 M/s Deutsche India Pvt. Ltd. Appeal Centre (NFAC), Delhi for the quantum of assessment passed u/s 143(3) r.w.s. 263 for AY 2008-09. The grounds of appeal raised by the revenue are as under

M/S. Oriental Trading Co., Mumbai vs. CIT (A) NFAC, Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 2329/MUM/2021[2018-19]Status: DisposedITAT Mumbai11 Jul 2022AY 2018-19

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2329 & 2330/Mum/2021 (निर्धारणवर्ा / Assessment Year: 2018-19 & 2019-20) Cit(A) - Nfac M/S Oriental Trading Co. Mumbai. 1St Floor, Elite House, Punjab बिधम/ Foundry, Near Classic Studio, Vs. Mira Road East, Mumbai-400 107 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaafo7024L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Sanjay Parikh, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Nihar Ranjan Samal, Ld. Dr सुनवाईकीतारीख/ : 11.07.2022 Date Of Hearing घोषणाकीतारीख / : 11.07.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Assessee Against The Separate Impugned Order Of Even Date 26.10.2021, Passed By National Faceless Appeal Centre (Nfac), Delhi, In Relation To Adjustment Made U/S 143(1) For The Ay 2018-19 & 2019-20. 2

For Appellant: Shri Sanjay Parikh, Ld. ARFor Respondent: Shri Nihar Ranjan Samal
Section 139Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 43BSection 80

BEFORE SHRI AMIT SHUKLA, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 2329 & 2330/Mum/2021 (निर्धारणवर्ा / Assessment Year: 2018-19 & 2019-20) CIT(A) - NFAC M/S Oriental Trading Co. Mumbai. 1st floor, Elite House, Punjab बिधम/ Foundry, Near Classic Studio, Vs. Mira Road East, Mumbai-400 107 स्थायीलेखासं./जीआइआरसं ... aforesaid appeals have been filed by the assessee against the separate impugned order of even date 26.10.2021, passed by National Faceless Appeal Centre (NFAC), Delhi, in relation to adjustment made u/s 143(1) for the AY 2018-19 and 2019-20. 2 I.T.A. No. 2329 & 2330/Mum/2021 M/S Oriental Trading

M/S. Rolex Lanolin Products Ltd, Mumbai vs. CIT (A), Mumbai

ITA 271/MUM/2022[2009-10]Status: DisposedITAT Mumbai07 Jul 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 271 & 272/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2009-10 & 2010-11) Cit(A), Mumbai M/S Rolex Lanolin Products Ltd. बिधम/ 14, Old Tejpal Ind. Estate, Vs. Andheri Kurla Road, Sakinaka, Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaacr3499P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Bharat Chovatia Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Mahita Nair, Ld. Dr सुनवाईकीतारीख/ : 07.07.2022 Date Of Hearing घोषणाकीतारीख / : 07.07.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Assessee Against The Separate Impugned Order Of Even Date 06.12.2021, Passed By National Faceless Appeal Centre (Nfac), Delhi In Relation To The Penalty Proceedings U/S 271(1)(C) For Ay 2009-10 & 2010-11. 2

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

aforesaid appeals have been filed by the assessee against the separate impugned order of even date 06.12.2021, passed by National Faceless Appeal Centre (NFAC), Delhi in relation to the penalty proceedings u/s 271(1)(c) for AY 2009-10 and 2010-11. 2 I.T.A. No. 271 & 272/Mum/2022 M/s Rolex Lanolin