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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. Kohinoor Printers Pvt. Ltd, Mumbai vs. ADIT CPC, Bangalore

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

ITA 1782/MUM/2021[2019-20]Status: HeardITAT Mumbai28 Apr 2022AY 2019-20

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. Nos. 1781 & 1782/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2018-19 & 2019-20) Kohinoor Printers Pvt. Ltd. बिधम/ Dcit, Cpc Unit No.1, Ground Floor, Banglore Vs. Prakash Power Laundry Building, Senapati Bapat Marg, Dadar West, Mumbai-400028. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaace1634R (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mahesh Rajora Revenue By: Ms. Bharti Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 05/04/2022 घोषणा की तारीख /Date Of Pronouncement: 28/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Order Dated 26.08.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “Nfac”] Relevant To The A.Ys. 2018-19 & 2019-20. Ita. No.1781/Mum/2021 2. The Assessee Has Filed The Present Appeal Against The Order Dated 26.08.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “Nfac”] Relevant To The A.Y. 2018-19. 3. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Mahesh RajoraFor Respondent: Ms. Bharti Singh (Sr. AR)
Section 36(1)Section 36(1)(va)Section 43B

AMARJIT SINGH, JM: The assessee has filed the above mentioned appeals against the order dated 26.08.2021 passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “NFAC”] relevant to the A.Ys. 2018-19 & 2019-20. ITA. NO.1781/Mum/2021 2. The assessee has filed the present appeal against ... order dated 26.08.2021 passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “NFAC”] relevant to the A.Y. 2018-19. 3. The assessee has raised the following grounds: - ITA Nos. 1781 & 1782/Mum/2021 A.Ys.2018-19 & 2019-20 “1. (a) The Commissioner of Income Tax(Appeals), National

Kohinoor Printers Pvt. Ltd, Mumbai vs. DCIT CPC, Bangalore

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

ITA 1781/MUM/2021[2018-19]Status: HeardITAT Mumbai28 Apr 2022AY 2018-19

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. Nos. 1781 & 1782/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2018-19 & 2019-20) Kohinoor Printers Pvt. Ltd. बिधम/ Dcit, Cpc Unit No.1, Ground Floor, Banglore Vs. Prakash Power Laundry Building, Senapati Bapat Marg, Dadar West, Mumbai-400028. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaace1634R (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mahesh Rajora Revenue By: Ms. Bharti Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 05/04/2022 घोषणा की तारीख /Date Of Pronouncement: 28/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Order Dated 26.08.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “Nfac”] Relevant To The A.Ys. 2018-19 & 2019-20. Ita. No.1781/Mum/2021 2. The Assessee Has Filed The Present Appeal Against The Order Dated 26.08.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “Nfac”] Relevant To The A.Y. 2018-19. 3. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Mahesh RajoraFor Respondent: Ms. Bharti Singh (Sr. AR)
Section 36(1)Section 36(1)(va)Section 43B

AMARJIT SINGH, JM: The assessee has filed the above mentioned appeals against the order dated 26.08.2021 passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “NFAC”] relevant to the A.Ys. 2018-19 & 2019-20. ITA. NO.1781/Mum/2021 2. The assessee has filed the present appeal against ... order dated 26.08.2021 passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “NFAC”] relevant to the A.Y. 2018-19. 3. The assessee has raised the following grounds: - ITA Nos. 1781 & 1782/Mum/2021 A.Ys.2018-19 & 2019-20 “1. (a) The Commissioner of Income Tax(Appeals), National

Ashish Life Science P. Ltd., Mumbai vs. Asst. CIT-Circle-9(1)(2), Mumbai

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

ITA 964/MUM/2021[2017-18]Status: DisposedITAT Mumbai26 Apr 2022AY 2017-18

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No. 964/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) Ashish Life Science Pvt. Ltd. बिधम/ Acit-Cir, 9(1)(2) 210, 2Nd Floor, Aayakar 213, Laxmi Plaza Industrial Vs. Estate, New Link Road, Bhavan, M. K. Road, Andheri, Mumbai-400053. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcb4093N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Dhaval Shah Revenue By: Shri K.P.R.R. Murty सुनवाई की तारीख / Date Of Hearing: 22/03/2022 घोषणा की तारीख /Date Of Pronouncement: 26/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 15.04.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “(Nfac)”] In The Relevant A.Y.2017-18. 2. The Assessee Has Raised The Following Grounds: - “1. The Ld. Cit(A) Has Erred In Law & In Facts In Passing The Order U/S. 250 Of The Act Through National Faceless Appeal Center Which Is Bad In Law & Invalid. 2. The Ld. Cit(A) Has Erred In Law & In Facts Confirming The Assessment Order Passed U/S. 143(3) Of The Act Without. Considering The Written Submissions Filed By The Appellant. As Such, The Order Is

For Appellant: Shri Dhaval ShahFor Respondent: Shri K.P.R.R. Murty
Section 143(1)Section 143(2)Section 143(3)Section 250

AMARJIT SINGH, JM: The assessee has filed the present appeal against the order dated 15.04.2021 passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “(NFAC)”] in the relevant A.Y.2017-18. 2. The assessee has raised the following grounds: - “1. The Ld. CIT(A) has erred