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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

Pdk International Pvt. Ltd., Kolkata vs. I.T.O., Ward 8(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2393/KOL/2024[2013-2014]Status: DisposedITAT Kolkata12 Nov 2025AY 2013-2014

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. No.2393/Kol/2024 Assessment Year: 2013-14 Pdk International Pvt. Ltd..…………………....…………………....Appellant 8/1, Middleton Row, Kol-71. [Pan: Aabcp5263C] Vs. Ito, Ward-8(2), Kolkata..……………....…..………………….…..... Respondent Appearances By: Shri Amit Agrawal, Adv., Ca, Appeared On Behalf Of The Appellant. Smt. Pampa Ray, Jcit, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 04, 2025 Date Of Pronouncing The Order : November 12, 2025 आदेश / Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Nfac (Hereinafter Referred To As “Ld. Cit(A)”) Dated 30.09.2024 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”). 2. Brief Facts Of The Case Are That The Assessee Is A Company & Filed Its Return Of Income For The Assessment Year 2013-14 Declaring Total Income Of Rs.15,71,350/-. The Return Was Selected For Scrutiny Under Cass. During The Assessment Proceedings, The Assessing Officer Noted That The Assessee Had Claimed A Tds Credit Of Rs.50,748/- On Payments Made U/S 194C Of The Act By M/S Rourkela Steel Plant. The Assessing Officer Observed That While The Assessee Claimed Tds In Return Of Income But No Corresponding Income Under The Head ‘Contractual Income’ Had Been Declared. The Assessing Officer Issued A Show-Cause Notice & In Response, The Assessee Explained That They Had Received Rs.6,37,000/- & Rs.19,00,386/- During The F.Y 2012-13

Section 143(3)Section 194CSection 250

order : November 12, 2025 आदेश / ORDER Per Sonjoy Sarma, Judicial Member: This appeal filed by the assessee is directed against the order of the NFAC (hereinafter referred to as “ld. CIT(A)”) dated 30.09.2024 passed under Section 250 of the Income-tax Act, 1961 (hereinafter referred

Raviraj Varadharaj, Chennai vs. Income Tax Officer, Ncw 8(2), Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes and the Stay Application is dismissed

ITA 2468/CHNY/2025[2022-23]Status: DisposedITAT Chennai12 Nov 2025AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2468/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 & S.A. No. 85/Chny/2025 [In Ita No. 2468/Chny/2025] Raviraj Varadharaj, Vs. The Income Tax Officer, 16/08, Duraisamy Colony, Non Corporate Ward 8(2), Arumbakkam, Chennai 600 106. Chennai. [Pan:Amopv6065A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Swaminathan, C.A. ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 03.11.2025 घोषणा की तारीख /Date Of Pronouncement : 12.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.07.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2022-23. 2. Ground No. A, Raised By The Assessee In Challenging The Action Of The Ld. Cit(A) In Confirming The Addition Made By The Assessing

For Appellant: Shri V. Swaminathan, C.AFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 133(6)Section 41(1)Section 68

filed by the assessee is directed against the order dated 25.07.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2022-23. 2. Ground No. A, raised by the assessee in challenging the action

M/S. Arun Excello Realty Pvt. Ltd., Chennai vs. DCIT, Corporate Circle-1(1), Chennai

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

ITA 2267/CHNY/2025[2022-23]Status: DisposedITAT Chennai12 Nov 2025AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2267/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 M/S. Arun Excello Realty Private Vs. The Deputy Commissioner Of Limited, 18, Bhattad Towers West Cott Income Tax, Road, Royapettah, Chennai 600 014. Corporate Circle 1(1), Chennai. [Pan: Aafca8363E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Shrenik Chordia, C.A. ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 10.11.2025 घोषणा की तारीख /Date Of Pronouncement : 12.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.07.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2022-23. 2. The Assessee Raised 4 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Addition Made By The Assessing Officer Under Section 41(1) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri Shrenik Chordia, C.AFor Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 133(6)Section 41(1)

filed by the assessee is directed against the order dated 29.07.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2022-23. 2. The assessee raised 4 grounds of appeal amongst which, the only issue emanates for our consideration

Janarthanan Gajalakshmi, Salem vs. DCIT, Circle-1(1), Salem

ITA 1968/CHNY/2025[2016-17]Status: DisposedITAT Chennai12 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1968/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Janarthanan Gajalakshmi, Vs. The Deputy Commissioner Of 3-16-B, Bharathi Nagar, Vellakalpatty, Income Tax, Salem 636 014. Circle 1(1), [Pan:Bojpg0239M] Salem. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate (Erode) ""थ" की ओर से/Respondent By : Ms. Samatha M. Mullamudi, Jcit सुनवाई की तारीख/ Date Of Hearing : 08.10.2025 घोषणा की तारीख /Date Of Pronouncement : 12.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 19.06.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. Ground Nos. 1 To 3 Raised By The Assessee Is General In Nature & Requires No Adjudication.

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Ms. Samatha M. Mullamudi, JCIT
Section 131Section 65B

filed by the assessee is directed against the order dated 19.06.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. Ground Nos. 1 to 3 raised by the assessee is general in nature and requires no adjudication

Royal Shelter, Trichy vs. DCIT, Circle-1(1), Trichy

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

ITA 1782/CHNY/2025[2018-19]Status: DisposedITAT Chennai12 Nov 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1782/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Royal Shelter, Vs. The Deputy Commissioner Of No. D-27, 2Nd Floor, J.P. Towers, Income Tax, 7Th Cross, Thillainagar, Circle 1(1), Trichy 620 018. Trichy. [Pan:Aaffr8455B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Dr. M. Mohan Babu, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 09.10.2025 घोषणा की तारीख /Date Of Pronouncement : 12.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.11.2024 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 143 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We

For Appellant: Shri S. Girish Kumar, AdvocateFor Respondent: Dr. M. Mohan Babu, Addl. CIT
Section 250

filed by the assessee is directed against the order dated 04.11.2024 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 143 days. The assessee filed