← 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

Gopu Nandilath Gopalakrishnan, Thrissur vs. ACIT(2)(1), Thrissur

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

ITA 617/COCH/2025[2017-18]Status: DisposedITAT Cochin30 Oct 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Anikesh Banerjee, Jm Assessment Year: 2017-18 Gopu Nandilath Gopalakrishnan .......... Appellant Guruvayoor Road, Punkunnam, Thrissur 680002 [Pan: Accpg7719G] Vs. Asst. Commissioner Of Income Tax-2, Thrissur ......... Respondent Assessee By: Shri Anil D. Nair, Advocate Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 28.10.2025 Date Of Pronouncement: 30.10.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi (Nfac) Dated 12.08.2025 For Assessment Year (Ay) 2017-18. 2. Brief Facts Of The Case Are That The Appellant Is An Individual Engaged In The Business Of Dealing In Domestic Appliances. The Return Of Income For Ay 2017-18 Was Filed On 03.11.2017 Disclosing Income Of Rs. 2,06,37,450/-. Against The Said Return Of Income, The Assessment Was Completed By The Acit, Circle 2(1), Thrissur

For Appellant: Shri Anil D. Nair, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 145A

Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi (NFAC) dated 12.08.2025 for Assessment Year (AY) 2017-18. 2. Brief facts of the case are that the appellant is an individual engaged in the business of dealing

Ala Service Co-Operative Bank Ltd, Thrissur vs. ITO, Ward-2(1), Thrissur

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

ITA 581/COCH/2025[2018-19]Status: DisposedITAT Cochin30 Oct 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Shri Anikesh Banerjee, Jm Assessment Year: 2018-19 Ala Service Co-Op. Bank Ltd . .......... Appellant Santhipuram P.O., Kodungallur, Thrissur 680668 [Pan: Aadaa5833H] Vs. The Income Tax Officer, Wd-2(1), Thrissur ......... Respondent Assessee By: Shri Jojo, C.A., Advocate Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 28.10.2025 Date Of Pronouncement: 30.10.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi (Nfac) Dated 17.06.2025 For Assessment Year (Ay) 2018-19. 2. Brief Facts Of The Case Are That The Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Classified As A Primary Agricultural Credit Co-Operative Society Engaged In The Business Of Providing Credit Facilities To Its Members & Accepting Deposits From Members. The Return Of 2 Ala Service Co-Op. Bank Ltd. Income For Ay 2018-19 Was Filed On 28.12.2018 Claiming Deduction U/S. 80P Of The Income Tax Act, 1961 (The Act). Against The Said Return Of Income, The Assessment Was Completed By The National E- Assessment Centre (Hereinafter Called "The Ao") Vide Order Dated 15.04.2021 Passed U/S. 143(3) R.W.S. 143(3A) & 143(3B) Of The Act At A Total Income Of Rs. 72,95,927/-. While Doing So, The Ao Denied Deduction U/S. 80P In Respect Of Interest Income 72,95,927/- Derived From District Co-Operative Bank.

For Appellant: Shri Jojo, C.A., AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R
Section 119BSection 139(1)Section 143(3)Section 80ASection 80P

Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi (NFAC) dated 17.06.2025 for Assessment Year (AY) 2018-19. 2. Brief facts of the case are that the appellant is a co-operative society registered under the Kerala ... Bank Ltd. 7. We have heard the rival contentions and perused the material available on record. On mere perusal of the order of the NFAC it would be evident that NFAC had denied deduction u/s. 80P on the ground that the return of income was not filed within