← All Phrases

“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

Ishwar Prasad Jaiswal, Kolkata vs. I.T.O., Ward - 37(1), Kolkata

In the result, appeal of the assessee is dismissed

ITA 1790/KOL/2025[2018-2019]Status: DisposedITAT Kolkata21 Nov 2025AY 2018-2019

Bench: Shri Duvvuru Rl Reddyआयकर अपील सं/Ita No.1790/Kol/2025 ("नधा"रण वष" / Assessment Year : 2018-2019) Ishwar Prasad Jaiswal, Vs Ito Ward-37(1), Kolkata 123/2, A.P.C.Road, Manicktala Kolkata-700006 Pan No. :Acupj 2854 P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rip Das, Ca राज"व क" ओर से /Revenue By : Shri Mrinmay Basak, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 13/10/2025 घोषणा क" तार"ख/Date Of Pronouncement : 21/11/2025 आदेश / O R D E R The Present Appeal Is Directed At The Instance Of Assessee Against The Order Of Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 09.06.2025 Passed For Assessment Year 2018-2019. 2. The Only Ground Raised By The Assessee Is With Regard To Addition Made By The Ao & Confirmed By The Ld.Cit(A) On Account Of Unexplained Source Of Transaction U/S.69C Of The Act. 3. Brief Facts Of The Case Are That The Assessee Is An Individual & Had Filed Return Of Income On 30.10.2018 For The A. Y. 2018-19 Declaring Total Income Of Rs. 2,49,390/-. The Ao Had Received Information That The Assessee Was One Of The Beneficiary Of Bogus Transactions Made In The Form Of Fictitious Purchases & Bogus Billing From The Parties Like Hiraani Suppliers Pvt. Ltd; Niraj Nathani To The Tune Of Rs.14,50,800/- During The F.Y.2017-18. The Assessee Was The Recipient Of Irregular Input Tax Credit Amounting To Rs.14,50,800/-During The Fy 2017-18 Relevant To The A.Y.

For Appellant: Shri Rip Das, CAFor Respondent: Shri Mrinmay Basak, Sr. DR
Section 147Section 148Section 69C

present appeal is directed at the instance of assessee against the order of ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 09.06.2025 passed for Assessment Year 2018-2019. 2. The only ground raised by the assessee is with regard to addition made by the AO and confirmed

Sri Hari Prasad Agarwal, Howrah vs. ITO, Ward 46(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 1617/KOL/2025[2015-2016]Status: DisposedITAT Kolkata21 Nov 2025AY 2015-2016

Bench: Shri Duvvuru Rl Reddyआयकर अपील सं/Ita No.1617/Kol/2025 ("नधा"रण वष" / Assessment Year : 2015-2016) Sri Hari Prasad Agarwal, Vs Ito Ward-46(1), Kolkata Salarpuria Jajodia @ Co.7, Chittaranjan Avenue, Kolkata West Bengal-700072 Pan No. :Adapa 9125 B (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S. Jhajharia, Fca राज"व क" ओर से /Revenue By : Shri Sima Das Biswas, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 16/10/2025 घोषणा क" तार"ख/Date Of Pronouncement : 21/11/2025 आदेश / O R D E R The Present Appeal Is Directed At The Instance Of Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 20.05.2025 Passed For Assessment Year 2015-2016. 2. The Only Ground Argued By The Ld.Ar Of The Assessee With Regard To Confirmation Of Addition By The Ld. Cit(A) Which Was Made By The Ao U/S.68 Of The Act On Account Of Sale Proceeds Received By The Assessee On Sale Of Shares. 3. Facts In Brief Are That The Assessee Filed His Return Of Income For The Ay 2015-16 Declaring Total Income Of Rs 4,29,970. The Assessee In Pursuance To Notice U/S.143(2) & 142(1) Of The Act Along With Questionnaire Submitted Required Details & Documents As Sought By The Assessing Officer (Ao). During The Fy 2014-15 The Assessee Sold Quoted

For Appellant: Shri S. Jhajharia, FCAFor Respondent: Shri Sima Das Biswas, Sr. DR
Section 10(38)Section 143(2)Section 68

present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 20.05.2025 passed for Assessment Year 2015-2016. 2. The only ground argued by the ld.AR of the assessee with regard to confirmation of addition

Bargoda Godar Gopal Samabay Krishi Unnayan Samity Ltd., Tamluk vs. ITO, Ward 27(3), Haldia

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 1385/KOL/2025[2017-2018]Status: DisposedITAT Kolkata21 Nov 2025AY 2017-2018

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 1385/Kol/2025 Assessment Year: 2017-2018 Bargoda Godar Gopal Samabay Krishi Unnayan Samity Limited,………………………..…………..…Appellant Vill. Bargoda Godar, P.O. Tamluk, Purba Medinipur-721652, West Bengal [Pan:Aacab8639D] -Vs.- Income Tax Officer,…………………………..…..Respondent Ward-27(3), Haldia, Dubey House, Basudebpur, Talpukur, Khanjan Chalk, Haldia, Midnapore East-721602, West Bengal Appearances By: Shri Miraz D. Shah, A.R., Appeared On Behalf Of The Assessee N O N E, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: October 09, 2025 Date Of Pronouncing The Order: November 21, 2025 O R D E R

Section 144

present appeal is directed at the instance of assessee against the order of Id. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 20.03.2023 passed for Assessment Year 2017-2018. 1 Bargoda Godar Gopal Samabay Krishi Unnayan Samity Ltd. 2. None appeared on behalf of the Revenue ... Bengal (2) Income Tax Officer, Ward-27(3), Haldia, Dubey House, Basudebpur, Talpukur, Khanjan Chalk, Haldia, Midnapore East-721602, West Bengal (3) CIT(A), NFAC, Delhi; (4) CIT - , Kolkata; (5) The Departmental Representative; (6) Guard FileBy order

Sriyans Enterprises Limited, Kolkata vs. I.T.O., Ward - 5(1), Kolkata

In the result, appeal of the assessee is allowed for statistical

ITA 1298/KOL/2025[2016-2017]Status: DisposedITAT Kolkata21 Nov 2025AY 2016-2017

Bench: Shri Duvvuru Rl Reddyआयकर अपील सं/Ita No.1298/Kol/2025 ("नधा"रण वष" / Assessment Year : 2016-2017) Sriyans Enterprises Limited, Vs Ito Ward-5(1), Kolkata 22, Brb Basu Road, 1St Floor, Room No.14, Kolkata-700001 Pan No. :Aaics 4667 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Anil Kumar Dugar, Ar राज"व क" ओर से /Revenue By : Shri Sima Das Biswas, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 16/10/2025 घोषणा क" तार"ख/Date Of Pronouncement : 21/11/2025 आदेश / O R D E R The Present Appeal Is Directed At The Instance Of Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 13.11.2024 Passed For Assessment Year 2016-2017. 2. The Appeal Of The Assessee Is Filed Belated By 136 Days. In This Regard, The Assessee Has Filed Application For Condonation Of Delay Supported With An Affidavit Stating Sufficient Reasons For Delay. The Contents Of The Application Are As Under :- Before The Hon'Ble Income Tax Appellate Tribunal, Kolkata Bench Ref: Appeal Petition Filed On: In The Matter Of : - An Application For Condonation Of The Delay In Filing The Memorandum Of Appeal Against The Appellate Order Dated 13-11- 2024 Pertaining To Assessment Year 2016-2017; & In The Matter Of The :- A Memorandum Of Appeal Filed Under The Income Tax Act, 1961; & In The Matter Of: -

For Appellant: Shri Anil Kumar Dugar, ARFor Respondent: Shri Sima Das Biswas, Sr. DR

present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 13.11.2024 passed for Assessment Year 2016-2017. 2. The appeal of the assessee is filed belated by 136 days. In this regard, the assessee ... That the appellant being aggrieved by the impugned order dated 13-11-2024 passed by the passed by the Commissioner of Income Tax (Appeals), NFAC, New Delhi, filed the memorandum of appeal (hereinafter referred to as the Application) on ______ 2. Your appellant submits that as the appellate order was uploaded

Iva Narayan, Kolkata, West Bengal vs. ITO, Ward 3(1), Malda, West Bengal, Kolkata

In the result, appeal of the assessee is allowed

ITA 1246/KOL/2025[2016-17]Status: DisposedITAT Kolkata21 Nov 2025AY 2016-17

Bench: Shri Duvvuru Rl Reddyआयकर अपील सं/Ita No.1246/Kol/2025 ("नधा"रण वष" / Assessment Year : 2016-2017) Iva Narayan Vs Ito Ward-3(1), Malda 2B, Vishnu Niwas, 220 Nsc Bose Road, Kolkata West Bengal-700047 Pan No. :Aadcb 5095 Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Akash Ojha, Ar राज"व क" ओर से /Revenue By : Shri Mrinmay Basak, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 13/10/2025 घोषणा क" तार"ख/Date Of Pronouncement : 21/11/2025 आदेश / O R D E R The Present Appeal Is Directed At The Instance Of Assessee Against The Order Of Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 14.05.2025 Passed For Assessment Year 2016-2017. 2. At The Outset, Ld. Ar Submitted That The Assessment Framed By The Ao U/S.147 R.W.S.144B Of The Act Is Not Sustainable As The Notice Issued U/S.148 Of The Act Is Barred By Limitation. The Ld.Cit(A) Also Without Considering The Same Dismissed The Appeal Of The Assessee. It Was The Submission Of The Ld.Ar That Notice U/S.148 Of The Act Was Issued On The Assessee On 20.07.2022. Ld. Ar Drew My Attention To Notice Issued U/S.148 Of The Act, Copy Of Which Has Been Filed At Page 8 Of The Paper Book. Ld. Ar Further Submitted That The Impugned Assessment Year Is A.Y.2016-2017. It Was The Submission That Notice Issued U/S.148 Of The Act Was Issued As A Consequence Of The Judgment Of The Hon’Ble Supreme Court In The Case Of Ashish Agarwal, Reported In (2022) 444 Itr

For Appellant: Shri Akash Ojha, ARFor Respondent: Shri Mrinmay Basak, Sr. DR
Section 147Section 148

present appeal is directed at the instance of assessee against the order of ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 14.05.2025 passed for Assessment Year 2016-2017. 2. At the outset, ld. AR submitted that the assessment framed by the AO u/s.147 r.w.s.144B

Dinesh Kumar and Sons, Chennai vs. Income Tax Officer Non-Corporate Ward 5(1), Chennai

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

ITA 2511/CHNY/2025[2017-18]Status: DisposedITAT Chennai21 Nov 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 2511/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 M/S. Dinesh Kumar & Sons The Income Tax Officer, (Huf), Vs. Non-Corporate Ward 5(1), No.41, M.S.Koil Street, Chennai. Royapuram, Chennai – 600 013. Pan: Aamhr 9861G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Hitesh, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 21.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 21.11.2025

For Appellant: Shri Hitesh, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 144BSection 147Section 148Section 148ASection 250

VICE PRESIDENT: This appeal filed by the assessee is directed against the order of Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi dated 28.02.2025, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year ... Chennai i.e., [JAO], which has been referred to in at page 2 of the assessment order of the Assessment Unit, Income Tax Department, NFAC. We find that the CBDT issued a Notification dated 29.03.2022 formulating “the e-assessment of income assessment Scheme, 2022”. The Scheme provides that (a) the assessment/re-assessment

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2432/CHNY/2025[2016-17]Status: DisposedITAT Chennai21 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""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 : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

assessee are directed against different orders all dated 04.06.2025 passed by the learned Commissioner of Income Tax (Appeals)- National Faceless Appeal Centre (NFAC), New Delhi relevant to the assessment years

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2431/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""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 : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

assessee are directed against different orders all dated 04.06.2025 passed by the learned Commissioner of Income Tax (Appeals)- National Faceless Appeal Centre (NFAC), New Delhi relevant to the assessment years

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2430/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""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 : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

assessee are directed against different orders all dated 04.06.2025 passed by the learned Commissioner of Income Tax (Appeals)- National Faceless Appeal Centre (NFAC), New Delhi relevant to the assessment years

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2429/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""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 : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

assessee are directed against different orders all dated 04.06.2025 passed by the learned Commissioner of Income Tax (Appeals)- National Faceless Appeal Centre (NFAC), New Delhi relevant to the assessment years

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2428/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""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 : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

assessee are directed against different orders all dated 04.06.2025 passed by the learned Commissioner of Income Tax (Appeals)- National Faceless Appeal Centre (NFAC), New Delhi relevant to the assessment years