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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

Oriental Fabritech Pvt. Ltd, Mumbai vs. Dy.C.I.T.13(1)(2), Mumbai

ITA 1425/MUM/2021[2009-10]Status: DisposedITAT Mumbai07 Mar 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआ.अ.सं.1425/मुं/2021 िन.व.2009-10) Orient Fabritech Pvt. Ltd. C/So D.C.Bothra & Co. Llp (Ca), (Formerly Known As D.C. Bothra & Co.), 297, Tardeo Road, Willie Mansion, 1St Floor, Opp. Bank Of India, Nana Chowk, Mumbai-400007. Pan: Aaaco8702A ...... अपीलाथ" /Appellant बनाम Vs. Ito, Range- 1(2)(4), Room No. 537, 5Th Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Rajkumar Singh. "ितवादी "ारा/Respondent By : Sh. R. A. Dhyani, Sr. Dr सुनवाई की ितिथ/ Date Of Hearing : 07/03/2022 घोषणा की ितिथ/ Date Of Pronouncement : 07/03/2022 आदेश/ Order Per Vikas Awasthy, J.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre, Delhi (Nfac) (In Short

For Appellant: Sh. Rajkumar SinghFor Respondent: Sh. R. A. Dhyani, Sr. DR
Section 271(1)(c)Section 274

VIKAS AWASTHY, J.M: This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre, Delhi (NFAC) (in short आ.अ.सं. 1425/मुं/2021 (िन.व. 2009-10) I.T.A NO.1425/MUM/2021 (A.Y.2009-10) ‘the CIT(A)’dated 30.07.2021 for the Assessment Year

Kotak Mahindra Asset Management Co. Ltd., Mumbai vs. Dy CIT -Circle-14(2)(1), Mumbai

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

ITA 1074/MUM/2021[2017-18]Status: DisposedITAT Mumbai02 Mar 2022AY 2017-18

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 1074/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) Kotak Mahindra Asset बिधम/ Dcit, Circle-14(2)(1) Management Co. Ltd. Aayakar Bhavan, Mumbai- Vs. 27 Bkc, Bandra Kurla 400020. Complex, Bandra East, Mumbai-400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaack5576C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Farrokh Irani Revenue By: Shri Shambu Yadav (Dr) सुनवाई की तारीख / Date Of Hearing: 13/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 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 Commissioner Of Income Tax Appeal, National Faceless Appeal Centre (Nfac) (Hereinafter Referred To As The Cit(A)) Erred In Confirming The Disallowance Made By The Dy Commissioner Of Income Tax, Circle 14{2) 1 Amounting To Rs.29,07,525 Under Section 14A By Invoking The Provisions Of Rule 8D(2)(Ii).

For Appellant: Shri Farrokh IraniFor Respondent: Shri Shambu Yadav (DR)
Section 14A

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 Commissioner of Income tax Appeal, National ... Faceless Appeal Centre (NFAC) (hereinafter referred to as the CIT(A)) erred in confirming the disallowance made by the Dy Commissioner of Income tax, Circle 14{2) 1 amounting to Rs.29,07,525 under section 14A by invoking the provisions of Rule 8D(2)(ii). ITA. No.1074/Mum/2021