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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

Srinivasa Rao Palabhatla, Hyderabad vs. ITO., Ward-7(1), Hyderabad

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

ITA 293/HYD/2025[2017-18]Status: HeardITAT Hyderabad14 Nov 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.293/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Shri Srinivasa Rao Vs. Income Tax Officer Palabhatla, Hyderabad Ward – 7 (1) Pan:Aiupp8507H Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate S. Sandhya राज" व "ारा/Revenue By:: Shri R. Kumaran, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 11/11/2025 घोषणा की तारीख/Pronouncement: 14/11/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Srinivasa Rao Palabhatla, (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, (Nfac), Delhi (“Ld. Cit(A)”) Dated 04.05.2023 For The A.Y 2017-18. 2. At The Outset, It Is Seen That There Is A Delay Of 571 Days In Filing The Appeal Before This Tribunal. The Assessee Has Filed A Condonation Petition & Affidavit Along With Copies Of Page 1 Of 6

For Appellant: Advocate S. SandhyaFor Respondent: : Shri R. Kumaran, Sr. DR

Shri Srinivasa Rao Palabhatla, (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, (NFAC), Delhi (“Ld. CIT(A)”) dated 04.05.2023 for the A.Y 2017-18. 2. At the outset, it is seen that there is a delay

Mohammed Yousuf, Hyderabad vs. ITO., Ward-8(1), Hyderabad

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

ITA 1036/HYD/2025[2015-16]Status: HeardITAT Hyderabad14 Nov 2025AY 2015-16

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1036/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2015-16) Shri Mohammed Yousuf Vs. Income Tax Officer Hyderabad Ward 8 (1) Pan:Athpm1283H Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate S Sandhya राज" व "ारा/Revenue By:: Shri R. Kumaran, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 11/11/2025 घोषणा की तारीख/Pronouncement: 14/11/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Mohammed Yousuf, (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Dated 11.02.2025 For The A.Y 2015-16. 2. At The Outset, It Is Noted That There Is A Delay Of 49 Days In Filing The Present Appeal Before This Tribunal. The Assessee Has Filed A Condonation Petition Along With A Sworn Affidavit

For Appellant: Advocate S SandhyaFor Respondent: : Shri R. Kumaran, Sr. DR
Section 147

Shri Mohammed Yousuf, (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”) dated 11.02.2025 for the A.Y 2015-16. 2. At the outset, it is noted that there is a delay of 49 days

Khader Hussain Shaik, Kadapa vs. ITO, Ward-1, Kadapa

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

ITA 1035/HYD/2025[2014-15]Status: HeardITAT Hyderabad14 Nov 2025AY 2014-15

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1036/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2015-16) Shri Mohammed Yousuf Vs. Income Tax Officer Hyderabad Ward 8 (1) Pan:Athpm1283H Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate S Sandhya राज" व "ारा/Revenue By:: Shri R. Kumaran, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 11/11/2025 घोषणा की तारीख/Pronouncement: 14/11/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Mohammed Yousuf, (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Dated 11.02.2025 For The A.Y 2015-16. 2. At The Outset, It Is Noted That There Is A Delay Of 49 Days In Filing The Present Appeal Before This Tribunal. The Assessee Has Filed A Condonation Petition Along With A Sworn Affidavit

For Appellant: Advocate S SandhyaFor Respondent: : Shri R. Kumaran, Sr. DR
Section 147

Shri Mohammed Yousuf, (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”) dated 11.02.2025 for the A.Y 2015-16. 2. At the outset, it is noted that there is a delay of 49 days

Point Mani Janaki, Chennai vs. ITO, Ward-2(1), Tirupur

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

ITA 2306/CHNY/2025[2016-17]Status: FixedITAT Chennai14 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2306/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Point Mani Janaki, Vs. The Income Tax Officer, W/O Point Mani, Ward 2(1), Door No. 6/32 A3, Point Illam, North Tiruppur. Street, Vijayapuram Post, Nallur, Tiruppur 641 606. [Pan:Agdpj8781C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 13.11.2025 घोषणा की तारीख /Date Of Pronouncement : 14.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.07.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Filed Any Adjournment Petition. Hence, We Proceed To Decide The Appeal On Merits After Hearing The Ld. Dr.

For Appellant: NoneFor Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 133(6)Section 54Section 54F

filed by the assessee is directed against the order dated 16.07.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. When the appeal was taken up for hearing, none appeared on behalf of the assessee nor filed

Parathasaarathy Gajendran, Vellore vs. ITO, Ward-1, Vellore

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

ITA 2196/CHNY/2025[2017-18]Status: DisposedITAT Chennai14 Nov 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2196/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Parthasarathy Gajendran, Vs. The Income Tax Officer, No. 15, Long Bazaar, Near Market, Ward 1, Vellore 632 004. Vellore. [Pan:Aaepp4858R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Abhishek Murali, Ca ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 13.11.2025 घोषणा की तारीख /Date Of Pronouncement : 14.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 26.07.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. We Find That This Appeal Is Filed With A Delay Of 310 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, In 2

For Appellant: Shri Abhishek Murali, CAFor Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 69A

filed by the assessee is directed against the order dated 26.07.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. We find that this appeal is filed with a delay of 310 days. The assessee filed

Subbu Chettiyar Manickam Hariganesan, Salem vs. ITO, Ward-1(2), Salem

In the result, the delay of 958 days and 288 days in ITA Nos

ITA 1979/CHNY/2025[2018-19]Status: DisposedITAT Chennai14 Nov 2025AY 2018-19

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1978/Chny/2025, Assessment Years: 2017-18 आयकर अपील सं./Ita No.1979/Chny/2025, Assessment Years: 2018-19 Subbu Chettiyar Manickam Income Tax Officer, Hariganesan, Ward-1(2), No.34, 35-A, Peria Eluthukara Street, Salem. Salem, Tamil Nadu-636 002. [Pan: Absph5947E] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.T.S.Lakshmi Venkataraman, Fca, प्रत्यर्थी की ओर से /Revenue By : Mr.Shiva Srinivas, Cit

For Appellant: Mr.T.S.Lakshmi Venkataraman, FCAFor Respondent: Mr.Shiva Srinivas, CIT

Appeal AYs Appellant CIT(A) Order Details Respondent No. Nos. A B C D E F DIN & Order No. ITBA / Subbu Chettiyar ITA NFAC / S / 250 / 2022-23 / No. Manickam 1046146183(1) dated Income Tax 1 2017-18 1978 / Chny Hariganesan, 30.09.2022 Officer, / 2025 No.34, 35-A, Peria Ward ... Eluthukara Street, Salem, Salem. DIN DIN & Order No. ITBA ITA No. Tamil Nadu-636 002. / NFAC / S / 250 / 2024-25 / 2 2018-19 [PAN: ABSPH5947E] 1979 / Chny 1066416639(1) dated / 2025 04.07.2024 ITA Nos.1978 & 1979/Chny/2025 2.0 Both the above appeals of the assessee are centering around the common issue

Subbu Chettiyar Manickam Hariganesan, Salem vs. ITO, Ward-1(2), Salem

In the result, the delay of 958 days and 288 days in ITA Nos

ITA 1978/CHNY/2025[2017-18]Status: DisposedITAT Chennai14 Nov 2025AY 2017-18

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1978/Chny/2025, Assessment Years: 2017-18 आयकर अपील सं./Ita No.1979/Chny/2025, Assessment Years: 2018-19 Subbu Chettiyar Manickam Income Tax Officer, Hariganesan, Ward-1(2), No.34, 35-A, Peria Eluthukara Street, Salem. Salem, Tamil Nadu-636 002. [Pan: Absph5947E] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.T.S.Lakshmi Venkataraman, Fca, प्रत्यर्थी की ओर से /Revenue By : Mr.Shiva Srinivas, Cit

For Appellant: Mr.T.S.Lakshmi Venkataraman, FCAFor Respondent: Mr.Shiva Srinivas, CIT

Appeal AYs Appellant CIT(A) Order Details Respondent No. Nos. A B C D E F DIN & Order No. ITBA / Subbu Chettiyar ITA NFAC / S / 250 / 2022-23 / No. Manickam 1046146183(1) dated Income Tax 1 2017-18 1978 / Chny Hariganesan, 30.09.2022 Officer, / 2025 No.34, 35-A, Peria Ward ... Eluthukara Street, Salem, Salem. DIN DIN & Order No. ITBA ITA No. Tamil Nadu-636 002. / NFAC / S / 250 / 2024-25 / 2 2018-19 [PAN: ABSPH5947E] 1979 / Chny 1066416639(1) dated / 2025 04.07.2024 ITA Nos.1978 & 1979/Chny/2025 2.0 Both the above appeals of the assessee are centering around the common issue

Kulandaivel Thaalamuthu, Namakkal vs. ACIT, Circle-1, Namakkal

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

ITA 1752/CHNY/2025[2016-17]Status: DisposedITAT Chennai14 Nov 2025AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1752/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Shri Kulandaivel Thaalamuthu, The Assistant Commissioner 286/2, 1St Street, Vs. Of Income Tax, S.G. Complex, Circle 1, Thuraiyur Road, Namakkal. Namakkal – 637 001. Pan: Abnpt 2841G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri N. Arjun Raj, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 143(2)Section 143(3)Section 154Section 250Section 44A

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 23.10.2024, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year ... order of the FAA, assessee has filed the present appeal before the Tribunal raising the following grounds:- 1. The order of the NFAC, Delhi dated 23.10.2024 vide DIN & Order No. ITBA/NFAC/S/250/2024-25/1069893361(1) for the above mentioned Assessment Year is contrary to law, fact and in circumstances of the case

Techsol Engineering Services (India) Pvt. Ltd., Chennai vs. ITO, Corporate Ward-3(1), Chennai

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

ITA 1500/CHNY/2025[2018-19]Status: DisposedITAT Chennai14 Nov 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1500/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Techsol Engineering Services (India) Vs. The Income Tax Officer, Private Limited, 1St Floor, No. 83, Corporate Ward 3(1), Sapthagiri Apartments, Ttk Road, Chennai. Alwarpet, Chennai 600 018. [Pan:Aadct1863A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ranjit Singh, Advocate ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 13.11.2025 घोषणा की तारीख /Date Of Pronouncement : 14.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.09.2021 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. We Find That This Appeal Is Filed With A Delay Of 1273 Days. The Assessee Filed Petition Accompanied By Notarized Affidavit By Giving Explanation To Condone The Delay.

For Appellant: Shri Ranjit Singh, AdvocateFor Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 143(1)Section 250

filed by the assessee is directed against the order dated 30.09.2021 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. We find that this appeal is filed with a delay of 1273 days. The assessee filed petition ... petition are reproduced herein below: 1. The order under section 250 of the Income-tax Act, 1961 for A.Y. 2018-19 was passed by NFAC, Delhi on 30.09.2021. However, the appellant did not receive any intimation/email/communication of the said order. 2. The appellant was under the bona fide impression that