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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

Dosti Reality Ltd, Mumbai vs. DCIT Circle, 1(1) (1), Mumbai

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

ITA 157/MUM/2022[2015-16]Status: DisposedITAT Mumbai14 Jun 2022AY 2015-16

Bench: Shri Pramod Kumar, Vp & Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 157/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2015-16) Dcit Circle-1(1)(1), Dosti Realty Ltd. बिधम/ Aayakar Bhavan, M. K. 1St Floor, Lawrence & Mayo Road, Mumbai-400 020 House, 276, Dr. D. N. Road, Vs. Fort, Mumbai-400 001 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccs0746E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Rahul Hakani, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Ajay Chandra, Ld. Dr सुनवाईकीतारीख/ : 07.06.2022 Date Of Hearing घोषणाकीतारीख / : 14.06.2022 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 27.12.2021, Passed By National Faceless Appeal Centre (Nfac), Delhi In Relation To Order Passed U/S 144C

For Appellant: Shri Rahul HakaniFor Respondent: Shri Ajay Chandra
Section 143(3)Section 144CSection 14ASection 154

Shukla, Judicial Member: The aforesaid appeal has been filed by the assessee against the impugned order dated 27.12.2021, passed by National Faceless Appeal Centre (NFAC), Delhi in relation to order passed u/s 144C 2 I.T.A. No. 157/Mum/2022 Dosti Realty Ltd. for the AY 2015-16. The assessee has raised ... same will become purely academic. Accordingly, we set aside this appeal to the file of Ld. First Appellate Authority of NFAC to first decide the quantum of appeal against the order passed u/s 143(3); and then decide the fate of the present proceedings

Late Rehmatunisa A. Sayed Through L/H Salimullah A. Sayed (Son), Mumbai vs. The ITO-34(2)(1), Mumbai

In the result, the appeal filed by the assessee is treated as allowed for statistical purpose

ITA 1405/MUM/2021[2011-12]Status: DisposedITAT Mumbai10 Jun 2022AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyallate Rehmatunisa A. Vs. The Ito – 34(2)(1) Sayed Through L/H Bandra Kurla Salimullah A. Sayed Complex, C-11 (Son), Bandra(East), C/11/82, Mig Colony, Mumbai- 400051. Bandra (East), Mumbai-400051. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Dbpps7580J Appellant .. Respondent Appellant By : Shri.Kalpesh Turlkar.Ar Respondent By : Shri Pramod Nikalje.Dr Date Of Hearing 13.06.2022 Date Of Pronouncement 14.06.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The National Faceless Appeal Centre (Nfac), New Delhi Passed U/S 143(3) R.W.S 147 & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Kalpesh Turlkar.ARFor Respondent: Shri Pramod Nikalje.DR
Section 143(3)Section 147Section 148Section 210Section 234A

PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of the National Faceless Appeal Centre (NFAC), New Delhi passed u/s 143(3) r.w.s 147 and 250 of the Act. The assessee has raised the following grounds of appeal: i. On the facts and in the circumstances ... following additional grounds of appeal: - 1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) / NFAC erred in confirming the impugned order passed by the AO, without granting a reasonable opportunity to the appellant assessee to present his case which