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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

Sujay Laxmeshwar, Bengaluru vs. CIT(A0, Delhi

In the result appeal of the assessee is allowed for statistical

ITA 65/IND/2025[2016-17]Status: DisposedITAT Indore24 Oct 2025AY 2016-17

Bench: Dr. Manish Borad & Shri Paresh M Joshisujay Laxmeshwar, Cit(A), A-3/902 Elita Promanade, Nfac, Jp Nagar Phase-7, Delhi Vs. Bengaluru (Appellant / Assessee) (Respondent/ Revenue) Pan: Abepl6501A Assessee By Shri Govind Rinwa, Ar Revenue By Ms. Ila Parpar, Cit-Dr With Shri Nihar Sahu Date Of Hearing 23.10.2025 Date Of Pronouncement 24.10.2025 O R D E R Per Dr. Manish Borad, Am: This Appeal By The Assesse Is Directed Against The Order Dated 24.04.2023 Of The Commissioner Of Income Tax (Appeals), Nfac, Delhi For A.Y.2016-17 Which Is Arising From The Assessment Order U/S 143(3) Of The Act Dated 25.12.2018 Framed By Income Tax Officer, Ward-3(4), Bhopal. 2. Registry Has Informed That There Is Delay Of 566 Days In Filing

Section 143(3)Section 250(6)

BENCH, INDORE BEFORE DR. MANISH BORAD, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER Sujay Laxmeshwar, CIT(A), A-3/902 Elita Promanade, NFAC, JP Nagar Phase-7, Delhi Vs. Bengaluru (Appellant / Assessee) (Respondent/ Revenue) PAN: ABEPL6501A Assessee by Shri Govind Rinwa, AR Revenue by Ms. Ila Parpar ... Manish Borad, AM: This appeal by the assesse is directed against the order dated 24.04.2023 of the Commissioner of Income Tax (Appeals), NFAC, Delhi for A.Y.2016-17 which is arising from the assessment order u/s 143(3) of the Act dated 25.12.2018 framed by Income Tax Officer, Ward-3(4), Bhopal

Bakiavathy Raghupathy, Tiruvarur vs. ITO, Ward-1, Tiruvarur

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

ITA 2325/CHNY/2025[2018-19]Status: DisposedITAT Chennai24 Oct 2025AY 2018-19

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2325/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Bakiavathy Raghupathy, Vs. The Income Tax Officer, No. 43, Ayyanar Koil Street, Tiruvarur, Ward 1, Atp District 610 001, Tiruvarur. Tamil Nadu. [Pan: Aafpr7084Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Hitesh, Advocate ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 01.07.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. In The Grounds Of Appeal, Besides Challenging Assumption Of Jurisdiction Under Section 147 Of The Income Tax Act, 1961 [“Act” In Short], On Merits, The Assessee Also Challenged Confirmation Of Addition

For Appellant: Shri Hitesh, AdvocateFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148A

filed by the assessee is directed against the order dated 01.07.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. In the grounds of appeal, besides challenging assumption of jurisdiction under section 147 of the Income ... Studio India (P.) Ltd. V. ITO in W.A. No. 781 of 2025 dated 24.06.2025 and prayed to quash the assessment order passed by the NFAC without issuing notice under section 148/148A(d) of the Act. 5. The ld. DR Shri C.P. Solomon, JCIT supported the order passed the Assessing Officer

Meenakshi Academy of Higher Education & Research (Maher), Chennai vs. Income Tax Officer, Exemptions Ward 3, Chennai

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

ITA 2323/CHNY/2025[2018-19]Status: DisposedITAT Chennai24 Oct 2025AY 2018-19

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2323/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Meenakshi Academy Of Higher Vs. The Income Tax Officer, Education & Research [Maher], Exemptions Ward 3, 12, Vembuli Amman Koil Street, Chennai. West K.K. Nagar, Chennai 600 078. [Pan: Aaetm9880C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Venkata Raman, Ca ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 08.08.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. When The Appeal Was Taken Up For Hearing, The Ld. Ar Shri R. Venkata Raman, Ca Drew Our Attention To The Application Seeking Permission To File Additional Grounds Of Appeal Dated 23.10.2025 Placed

For Appellant: Shri R. Venkata Raman, CAFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148ASection 151A

filed by the assessee is directed against the order dated 08.08.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. When the appeal was taken up for hearing, the ld. AR Shri R. Venkata Raman, CA drew ... Studio India (P.) Ltd. V. ITO in W.A. No. 781 of 2025 dated 24.06.2025 and prayed to quash the assessment order passed by the NFAC without issuing notice under section 148A(d) of the Act. 7. The ld. DR Shri C.P. Solomon, JCIT supported the order passed the Assessing Officer

Anandavadi Primary Agrl Coop Credit Society Limited R777, Sendurai vs. Income Tax Officer, Perambalur

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

ITA 2320/CHNY/2025[2020-2021]Status: DisposedITAT Chennai24 Oct 2025AY 2020-2021

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2320/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 Anandavadi Primary Agril. Co-Op. Vs. The Income Tax Officer, Credit Society Limited R777, Chinna Perambalur. Anandavadi, Sendurai, Ariyalur 621718, Perambalur, Tamil Nadu [Pan: Aatfa1893N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.07.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2020-21. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Any Adjournment Petition Filed, But, However, Filed An Application Seeking Permission To File Additional

For Appellant: NoneFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148A

filed by the assessee is directed against the order dated 23.07.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2020-21. 2. When the appeal was taken up for hearing, none appeared on behalf of the assessee ... this case, we note that the assessment order was passed under section 147 r.w.s. 144B of the Act by the assessment unit of NFAC. Further, we note that the notice under section 148 of the Act was issued by the Jurisdictional Assessing Officer. On perusal of the decision

Asmath Basha Akthar Basha, Salem vs. ITO, Ward-1, Krishnagiri

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

ITA 2314/CHNY/2025[2015-16]Status: DisposedITAT Chennai24 Oct 2025AY 2015-16

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2314/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 Asmath Basha Akthar Basha, Vs. The Income Tax Officer, D. No. 51-9, Bharathi Nagar, Iind Ward 1, Cross, Newpet, Krishnagiri 635 001, Krishnagiri. Tamil Nadu. [Pan: Afgpa0229L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Bhupendran, Advocate ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.06.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2015-16. 2. When The Appeal Was Taken Up For Hearing, The Ld. Ar Shri S. Bhupendran, Advocate Drew Our Attention To The Application Seeking Permission To File Additional Grounds Of Appeal Dated 10.10.2025 Placed

For Appellant: Shri S. Bhupendran, AdvocateFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148ASection 151A

filed by the assessee is directed against the order dated 23.06.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2015-16. 2. When the appeal was taken up for hearing, the ld. AR Shri S. Bhupendran, Advocate drew ... Studio India (P.) Ltd. V. ITO in W.A. No. 781 of 2025 dated 24.06.2025 and prayed to quash the assessment order passed by the NFAC without issuing notice under section 148A(d) of the Act. 7. The ld. DR Shri C.P. Solomon, JCIT supported the order passed the Assessing Officer

Subramaniam Avinashilingam, Tirupur vs. ITO, Ward-1(2), Tirupur

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

ITA 2297/CHNY/2025[2016-17]Status: DisposedITAT Chennai24 Oct 2025AY 2016-17

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2297/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Subramaniam Avinashilingam, Vs. The Income Tax Officer, 17, Valipalayam Lane, Valipalayam, Ward 1(2), Tirupur 641 601. Tirupur. [Pan: Aexpa2463E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Bhupendran, Advocate ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri S. Bhupendran, AdvocateFor Respondent: Shri C.P. Solomon, JCIT
Section 147Section 148Section 148ASection 54Section 54F

filed by the assessee is directed against the order dated 08.07.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. In the grounds of appeal, besides challenging assumption of jurisdiction under section 147 of the Income ... Studio India (P.) Ltd. V. ITO in W.A. No. 781 of 2025 dated 24.06.2025 and prayed to quash the assessment order passed by the NFAC without issuing notice under section 148A(d) of the Act. 3 I.T.A. No.2297/Chny/25 5. The ld. DR Shri C.P. Solomon, JCIT supported the order passed

Kothandaraman Prakaash, Vellore vs. ITO, Ward-1, Vellore

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

ITA 2290/CHNY/2025[2018-19]Status: DisposedITAT Chennai24 Oct 2025AY 2018-19

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2290/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Kothandaraman Prakaash, Vs. The Income Tax Officer, H/2, Nethaji Market, Ward 1, Vellore 632 004. Vellore. [Pan: Aarpp4271H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Abhishek Murali, Ca ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 19.03.2025 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 80 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit

For Appellant: Shri Abhishek Murali, CAFor Respondent: Shri C.P. Solomon, JCIT
Section 143(3)

filed by the assessee is directed against the order dated 19.03.2025 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 80 days. The assessee filed

Thiruvengatam Vinayagam, Chennai vs. ITO, Ncw-10(3), Chennai

In the result, the appeal of the assessee is partly allowed

ITA 2284/CHNY/2025[2012-13]Status: DisposedITAT Chennai24 Oct 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकरअपीलसं./Ita No.:2283 & 2284 /Chny/2025 यनिाारणवर्ा / Assessment Year:2011-12 & 2012-13 Thiruvengatamvinayagam, Income Tax Officer, No.2/9, Bye Pass Road, Vs. Non-Corporate Ward-10(3), Redhills, Chennai. Chennai-600 052. [Pan:Aagpv1428F] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे/Appellant By : Mr.Hithesh, Advocate प्रत्यर्थीकीओरसे/Revenue By : Mr.C.P.Solomon, Jcit

For Appellant: Mr.Hithesh, AdvocateFor Respondent: Mr.C.P.Solomon, JCIT
Section 143(1)Section 143(3)Section 148Section 40aSection 44A

BALAGANESH, AM : This appeal by the assessee is filed against the order of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld.CIT(A) for the assessment years 2011-12 and 2012-13, vide orders dated 19.06.2025 and 20.06.2025 respectively. ITA. No:2283 & 2284/Chny/2025 2.0 The assessee ... raised the following grounds of appeal before us:- 1. The order of the learned Commissioner of Income Tax [Appeals]. National Faceless Appeal Centre (NFAC), Delhi for the above Assessment Year is contrary to the law, facts and in the circumstances of the case. 2. The learned CIT(A) has erred

Thiruvengatam Vinayagam, Chennai vs. ITO, Ncw-10(3), Chennai

In the result, the appeal of the assessee is partly allowed

ITA 2283/CHNY/2025[2011-12]Status: DisposedITAT Chennai24 Oct 2025AY 2011-12

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकरअपीलसं./Ita No.:2283 & 2284 /Chny/2025 यनिाारणवर्ा / Assessment Year:2011-12 & 2012-13 Thiruvengatamvinayagam, Income Tax Officer, No.2/9, Bye Pass Road, Vs. Non-Corporate Ward-10(3), Redhills, Chennai. Chennai-600 052. [Pan:Aagpv1428F] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे/Appellant By : Mr.Hithesh, Advocate प्रत्यर्थीकीओरसे/Revenue By : Mr.C.P.Solomon, Jcit

For Appellant: Mr.Hithesh, AdvocateFor Respondent: Mr.C.P.Solomon, JCIT
Section 143(1)Section 143(3)Section 148Section 40aSection 44A

BALAGANESH, AM : This appeal by the assessee is filed against the order of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld.CIT(A) for the assessment years 2011-12 and 2012-13, vide orders dated 19.06.2025 and 20.06.2025 respectively. ITA. No:2283 & 2284/Chny/2025 2.0 The assessee ... raised the following grounds of appeal before us:- 1. The order of the learned Commissioner of Income Tax [Appeals]. National Faceless Appeal Centre (NFAC), Delhi for the above Assessment Year is contrary to the law, facts and in the circumstances of the case. 2. The learned CIT(A) has erred

Aa 291 Thalavady Primary Agricultural Coop Credit Society, Erode vs. ITO, Ward 2(1), Erode

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 2262/CHNY/2025[2015-16]Status: DisposedITAT Chennai24 Oct 2025AY 2015-16

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकरअपीलसं./Ita No.:2261 &2262/Chny/2025 यनिाारणवर्ा / Assessment Year:2015-16 Aa 291 Thalavady Primary Income Tax Officer, Agricultural Coop Credit Vs. Ward-2(1), Society, Erode. Sathy Road, Sathyamangalam, Erode, Tamil Nadu-638 461. [Pan:Aacaa1571B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे/Appellant By : Ms.A.Vijayalakshmi, C.A (Virtual), प्रत्यर्थीकीओरसे/Revenue By : C.P.Solomon, Jcit

For Appellant: Ms.A.Vijayalakshmi, C.A (Virtual)For Respondent: C.P.Solomon, JCIT
Section 147Section 271(1)(c)

BALAGANESH, AM : The appeal by the Assessee in ITA No.2261/Chny/2025 is filed against the orders of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld.CIT(A) for the assessment years 2015-16, vide order dated 25.07.2025 is under quantum of appeal and the appeal ... 2262/Chny/2025 the Assessee in ITA No.2262/Chny/2025 is filed against the orders of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld.CIT(A) for the assessment years 2015-16, vide order dated 25.07.2025 is under penalty appeal. 2.0 We find that the Ld.CIT(A) had not condoned

Aa 291 Thalavady Primary Agricultural Coop Credit Society, Erode vs. ITO, Ward 2(1), Erode

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 2261/CHNY/2025[2015-16]Status: DisposedITAT Chennai24 Oct 2025AY 2015-16

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकरअपीलसं./Ita No.:2261 &2262/Chny/2025 यनिाारणवर्ा / Assessment Year:2015-16 Aa 291 Thalavady Primary Income Tax Officer, Agricultural Coop Credit Vs. Ward-2(1), Society, Erode. Sathy Road, Sathyamangalam, Erode, Tamil Nadu-638 461. [Pan:Aacaa1571B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे/Appellant By : Ms.A.Vijayalakshmi, C.A (Virtual), प्रत्यर्थीकीओरसे/Revenue By : C.P.Solomon, Jcit

For Appellant: Ms.A.Vijayalakshmi, C.A (Virtual)For Respondent: C.P.Solomon, JCIT
Section 147Section 271(1)(c)

BALAGANESH, AM : The appeal by the Assessee in ITA No.2261/Chny/2025 is filed against the orders of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld.CIT(A) for the assessment years 2015-16, vide order dated 25.07.2025 is under quantum of appeal and the appeal ... 2262/Chny/2025 the Assessee in ITA No.2262/Chny/2025 is filed against the orders of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld.CIT(A) for the assessment years 2015-16, vide order dated 25.07.2025 is under penalty appeal. 2.0 We find that the Ld.CIT(A) had not condoned