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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

Deputy Commissioner of Income Tax, Circle-1, Tirupur vs. Loocust Incorp, Tirupur

In the result, appeal of the assessee vide CO Nos

ITA 1695/CHNY/2025[2016-17]Status: DisposedITAT Chennai02 Dec 2025AY 2016-17

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1692, 1693, 1694 & 1695 / Chny/2025 Assessment Years-2013-14, 2014-15, 2015-16 & 2016-17 Deputy Commissioner Of Income Tax, Loocust Incorp, No.28A, Mgr Nagar, 14Th Street, Circle-1(1) Tirupur. Pn Road, Tirupur, Tamil Nadu-641 602. [Pan: Aabfl6721C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Co Nos.-77, 78, 79 & 80 / Chny/2025, Assessment Years-2013-14, 2014-15, 2015-16 & 2016-17 Loocust Incorp, Deputy Commissioner Of Income Tax, No.28A, Mgr Nagar, 14Th Street, Circle-1(1) Pn Road, Tirupur, Tirupur. Tamil Nadu-641 602. [Pan: Aabfl6721C] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.T.Banusekar, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.Shiva Srinivas, Cit सुनवाई की तारीख/Date Of Hearing : 08.10.2025 घोषणा की तारीख /Date Of Pronouncement : 02.12.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr.T.Banusekar, AdvocateFor Respondent: Mr.Shiva Srinivas, CIT
Section 132Section 143(3)

80/Chny/2025 S. Appeal Nos. AYs Appellant CIT(A) Order Details Respondent No. A B C D E F DIN & Order No.ITBA / ITA No. 1692 NFAC / S / 250 / 2024-25 / 1 2013-14 / Chny / 2025 1074092543(1) dated 06.03.2025 ITA No. 1693 DIN & Order No.ITBA / NFAC / S / 250 / 2024-25 / / Chny ... Nagar, 06.03.2025 Income Tax, Circle- 14th Street, ITA No. 1694 1(1) DIN & Order No.ITBA / PN Road, Tirupur, Tirupur. Tamil Nadu-641 602. NFAC / S / 250 / 2024-25 / / Chny / 2025 3 2015-16 [PAN: AABFL6721C] 1074106214(1) dated 06.03.2025 ITA No. 1695 DIN & Order No.ITBA / NFAC

Deputy Commissioner of Income Tax, Circle-1, Tirupur vs. Loocust Incorp, Tirupur

In the result, appeal of the assessee vide CO Nos

ITA 1694/CHNY/2025[2015-16]Status: DisposedITAT Chennai02 Dec 2025AY 2015-16

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1692, 1693, 1694 & 1695 / Chny/2025 Assessment Years-2013-14, 2014-15, 2015-16 & 2016-17 Deputy Commissioner Of Income Tax, Loocust Incorp, No.28A, Mgr Nagar, 14Th Street, Circle-1(1) Tirupur. Pn Road, Tirupur, Tamil Nadu-641 602. [Pan: Aabfl6721C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Co Nos.-77, 78, 79 & 80 / Chny/2025, Assessment Years-2013-14, 2014-15, 2015-16 & 2016-17 Loocust Incorp, Deputy Commissioner Of Income Tax, No.28A, Mgr Nagar, 14Th Street, Circle-1(1) Pn Road, Tirupur, Tirupur. Tamil Nadu-641 602. [Pan: Aabfl6721C] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.T.Banusekar, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.Shiva Srinivas, Cit सुनवाई की तारीख/Date Of Hearing : 08.10.2025 घोषणा की तारीख /Date Of Pronouncement : 02.12.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr.T.Banusekar, AdvocateFor Respondent: Mr.Shiva Srinivas, CIT
Section 132Section 143(3)

80/Chny/2025 S. Appeal Nos. AYs Appellant CIT(A) Order Details Respondent No. A B C D E F DIN & Order No.ITBA / ITA No. 1692 NFAC / S / 250 / 2024-25 / 1 2013-14 / Chny / 2025 1074092543(1) dated 06.03.2025 ITA No. 1693 DIN & Order No.ITBA / NFAC / S / 250 / 2024-25 / / Chny ... Nagar, 06.03.2025 Income Tax, Circle- 14th Street, ITA No. 1694 1(1) DIN & Order No.ITBA / PN Road, Tirupur, Tirupur. Tamil Nadu-641 602. NFAC / S / 250 / 2024-25 / / Chny / 2025 3 2015-16 [PAN: AABFL6721C] 1074106214(1) dated 06.03.2025 ITA No. 1695 DIN & Order No.ITBA / NFAC

Deputy Commmissioner of Income Tax, Circle-1, Tirupur vs. Loocust Incorp, Tirupur

In the result, appeal of the assessee vide CO Nos

ITA 1693/CHNY/2025[2014-15]Status: DisposedITAT Chennai02 Dec 2025AY 2014-15

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1692, 1693, 1694 & 1695 / Chny/2025 Assessment Years-2013-14, 2014-15, 2015-16 & 2016-17 Deputy Commissioner Of Income Tax, Loocust Incorp, No.28A, Mgr Nagar, 14Th Street, Circle-1(1) Tirupur. Pn Road, Tirupur, Tamil Nadu-641 602. [Pan: Aabfl6721C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Co Nos.-77, 78, 79 & 80 / Chny/2025, Assessment Years-2013-14, 2014-15, 2015-16 & 2016-17 Loocust Incorp, Deputy Commissioner Of Income Tax, No.28A, Mgr Nagar, 14Th Street, Circle-1(1) Pn Road, Tirupur, Tirupur. Tamil Nadu-641 602. [Pan: Aabfl6721C] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.T.Banusekar, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.Shiva Srinivas, Cit सुनवाई की तारीख/Date Of Hearing : 08.10.2025 घोषणा की तारीख /Date Of Pronouncement : 02.12.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr.T.Banusekar, AdvocateFor Respondent: Mr.Shiva Srinivas, CIT
Section 132Section 143(3)

80/Chny/2025 S. Appeal Nos. AYs Appellant CIT(A) Order Details Respondent No. A B C D E F DIN & Order No.ITBA / ITA No. 1692 NFAC / S / 250 / 2024-25 / 1 2013-14 / Chny / 2025 1074092543(1) dated 06.03.2025 ITA No. 1693 DIN & Order No.ITBA / NFAC / S / 250 / 2024-25 / / Chny ... Nagar, 06.03.2025 Income Tax, Circle- 14th Street, ITA No. 1694 1(1) DIN & Order No.ITBA / PN Road, Tirupur, Tirupur. Tamil Nadu-641 602. NFAC / S / 250 / 2024-25 / / Chny / 2025 3 2015-16 [PAN: AABFL6721C] 1074106214(1) dated 06.03.2025 ITA No. 1695 DIN & Order No.ITBA / NFAC

Deputy Commissioner of Income Tax, Circle-1, Tirupur vs. Loocust Incorp, Tirupur

In the result, appeal of the assessee vide CO Nos

ITA 1692/CHNY/2025[2013]Status: DisposedITAT Chennai02 Dec 2025

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1692, 1693, 1694 & 1695 / Chny/2025 Assessment Years-2013-14, 2014-15, 2015-16 & 2016-17 Deputy Commissioner Of Income Tax, Loocust Incorp, No.28A, Mgr Nagar, 14Th Street, Circle-1(1) Tirupur. Pn Road, Tirupur, Tamil Nadu-641 602. [Pan: Aabfl6721C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Co Nos.-77, 78, 79 & 80 / Chny/2025, Assessment Years-2013-14, 2014-15, 2015-16 & 2016-17 Loocust Incorp, Deputy Commissioner Of Income Tax, No.28A, Mgr Nagar, 14Th Street, Circle-1(1) Pn Road, Tirupur, Tirupur. Tamil Nadu-641 602. [Pan: Aabfl6721C] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.T.Banusekar, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.Shiva Srinivas, Cit सुनवाई की तारीख/Date Of Hearing : 08.10.2025 घोषणा की तारीख /Date Of Pronouncement : 02.12.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr.T.Banusekar, AdvocateFor Respondent: Mr.Shiva Srinivas, CIT
Section 132Section 143(3)

80/Chny/2025 S. Appeal Nos. AYs Appellant CIT(A) Order Details Respondent No. A B C D E F DIN & Order No.ITBA / ITA No. 1692 NFAC / S / 250 / 2024-25 / 1 2013-14 / Chny / 2025 1074092543(1) dated 06.03.2025 ITA No. 1693 DIN & Order No.ITBA / NFAC / S / 250 / 2024-25 / / Chny ... Nagar, 06.03.2025 Income Tax, Circle- 14th Street, ITA No. 1694 1(1) DIN & Order No.ITBA / PN Road, Tirupur, Tirupur. Tamil Nadu-641 602. NFAC / S / 250 / 2024-25 / / Chny / 2025 3 2015-16 [PAN: AABFL6721C] 1074106214(1) dated 06.03.2025 ITA No. 1695 DIN & Order No.ITBA / NFAC

Qilin Supporters, Tirupur vs. ITO, Ward-2(4), Tirupur

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

ITA 1275/CHNY/2025[2016-17]Status: DisposedITAT Chennai02 Dec 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1275/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Qilin Supporters Vs. The Income Tax Officer, 11, Kasturibai Street, Udumalpet, Ward 2(4), Tiruppur 642 126. Tirupur. [Pan: Aaafq2944D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate (Erode) ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 02.12.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 07.03.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. The Ld. Ar Shri S. Sridhar, Advocate Drew Our Attention To The Additional Ground Raised Vide Letter Dated 22.09.2025 & Submits That The Issue Of Questioning The Reopening As Legal Ground Can Be Raised At Any 2

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 143(2)Section 148Section 43CSection 50C

filed by the assessee is directed against the order dated 07.03.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. The ld. AR Shri S. Sridhar, Advocate drew our attention to the additional ground raised vide letter

Ikab Securitites and Investment Now Known As Mk Ventures Capital Ltd, Mumbai vs. ITO-4(1)(1), Mumabi

In the result, the Assessee’s appeal is allowed for statistical purposes in the above terms

ITA 6483/MUM/2025[2015-16]Status: DisposedITAT Mumbai02 Dec 2025AY 2015-16

Bench: Shri Narender Kumar Choudhry & Ms. Renu Jauhriassessment Year: 2015-16 M/S. Ikab Securities & Income Tax Officer Investment Now Known As 4(1)(2), Mk Ventures Capital Limited, 533, Aayakar Bhavan, Building No.05, 2Nd Floor, Vs. Mumbai - 400020 Raja Bahadur Compound, 43 Tamarind Lane, Fort, Mumbai – 400 001 Pan: Aaaci9007N (Appellant) (Respondent) Present For: Assessee By : Shri Prakash Jotwani, Ld. A.R. Revenue By : Shri Shri Virbhadra S. Mahajan, Ld. Sr. D.R. Date Of Hearing : 02.12.2025 Date Of Pronouncement : 02.12.2025 O R D E R Per: Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 27.08.2025, Impugned Herein, Passed By The National Faceless Appeal Center (Nfac)/ Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2015-16. 2. Perusing The Impugned Order, It Clearly Appears That While Deciding The Appeal Filed By The Assessee Against The Order Dt. 28/03/2025 U/S 154 Of The Act By The Assessing Officer, The Ld. Commissioner Has Not Issued Any Notice But Somehow May Be Oversight Or Inadvertently Taken In The 2 M/S. Ikab Securities & Investment Now Known As Mk Ventures Capital Limited Consideration, The Application For Stay Of Demand Dt. 26/05/2025 & Accordingly Disposed Of The Appeal, Without Adjudicating The Appropriate Issues Involved In The 1St Appeal Filed/Pending Before Him. Therefore, This Court Is Inclined To Remand The Instant Case To The File Of The Ld. Commissioner, For Decision Afresh, Suffice To Say By Provided A Reasonable Opportunity Of Being Heard To The Assessee. 3. Thus, The Case Is Accordingly Remanded To The File Of Ld. Commissioner For Decision Afresh.

For Appellant: Shri Prakash Jotwani, Ld. A.RFor Respondent: Shri Shri Virbhadra S. Mahajan, Ld. Sr. D.R
Section 154Section 250

Judicial Member: This appeal has been preferred by the Assessee against the order dated 27.08.2025, impugned herein, passed by the National Faceless Appeal Center (NFAC)/ Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short

Capco Finance & Investment Private Limited, Mumbai vs. ITO Ward 15(1)(1) Mumbai, Mumbai

ITA 6463/MUM/2025[2012-13]Status: DisposedITAT Mumbai02 Dec 2025AY 2012-13

Bench: Shri Narender Kumar Choudhry & Ms. Renu Jauhriassessment Year: 2012-13 M/S. Capco Finance & Income Tax Officer Investment Private Ltd. 15(1)(1), (Stuck Off), 103, Aayakar Bhavan, 103, Gateway Plaza, Vs. Mumbai - 400020 Hiranandani Gardens, Powai, Mumbai – 400 076 Pan: Aabcc8254A (Appellant) (Respondent) Present For: Assessee By : Shri Manish Sheth, Ld. A.R. Revenue By : Shri Virbhadra S. Mahajan, Ld. Sr. D.R. Date Of Hearing : 02.12.2025 Date Of Pronouncement : 02.12.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 28.05.2025, Impugned Herein, Passed By The National Faceless Appeal Center (Nfac)/ Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2012-13. The Parties Have Submitted That The Assessment Order 2. Dt. 20/12/2019 U/S 143 (3) R.W.S.147 Of The Act, On The Basis Of Which Penalty To The Tune Of Rs. 4,36,323/- Has Been Levied Vide Order Dt. 25.06.2021 U/S 271 (1)(C) Of The 2 M/S. Capco Finance & Investment Private Ltd. (Stuck Off) Act By The Ao, Has Already Been Quashed By The Hon’Ble Co- Ordinate Bench Of The Tribunal Vide Order Dt. 20/02/2025 Passed In Ita No. 44/M/2025. 3. As A Foundation Of The Penalty Levied, Has Already Been Collapsed & Thus The Penalty Levied, Will Also Face The Same Consequences, Thus, The Penalty Levied Is Deleted.

For Appellant: Shri Manish Sheth, Ld. A.RFor Respondent: Shri Virbhadra S. Mahajan, Ld. Sr. D.R
Section 143Section 250Section 271

Judicial Member: This appeal has been preferred by the Assessee against the order dated 28.05.2025, impugned herein, passed by the National Faceless Appeal Center (NFAC)/ Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short