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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

Parasuraman, Cuddalore vs. Assessing Officer, Cuddalore

In the result, the appeal of the assessee is allowed

ITA 2093/CHNY/2025[2022-23]Status: DisposedITAT Chennai21 Oct 2025AY 2022-23

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकरअपीलसं./Ita No.:2093/Chny/2025 यनिाारणवर्ा / Assessment Year:2022-23 Parasuraman, Income Tax Officer, No.155/2, Middle Street, Vs. Ward-2, Kadampuliyur & Post, Cuddalore. Panruti Taluk, Cuddalore, Tamil Nadu-607 103. [Pan:Clqpp6548F] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे/Appellant By : None प्रत्यर्थीकीओरसे/Revenue By : Mr.C.P.Solomon, Jcit सुनवाईकीतारीख/Date Of Hearing : 21.10.2025 घोर्णाकीतारीख/Date Of Pronouncement: 21.10.2025 आदेश /O R D E R Per M. 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 Year 2022-23, Vide Order Dated 23.06.2025. 2.0 The Only Issue To Be Decided In This Appeal Is As To Whether The Ld.Cit(A) Was Justified In Confirming The Levy Of Penalty U/S 271B Of The Act In The Facts & Circumstances Of The Instant Case.

For Appellant: NoneFor Respondent: Mr.C.P.Solomon, JCIT
Section 143(3)Section 271BSection 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 year 2022-23, vide order dated 23.06.2025. 2.0 The only issue to be decided in this appeal is as to whether

M/S. Am International Holdings (India) Pvt. Ltd., Chennai vs. ITO, Corporate Circle-1(1), Chennai

In the result, the appeal of the assessee is allowed

ITA 2057/CHNY/2025[2014-15]Status: DisposedITAT Chennai21 Oct 2025AY 2014-15

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकरअपीलसं./Ita No.:2057/Chny/2025 यनिाारणवर्ा / Assessment Year:2014-15 M/S.Am International Income Tax Officer, Holdings (India) Private Vs. Corporate Circle-1(1) Limited, Chennai. No.88, Spic House, Mount Road, Chennai-600032. [Pan:Aajca4759L] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे/Appellant By : Mr.Y.Sridhar, F.C.A प्रत्यर्थीकीओरसे/Revenue By : Ms.R.Anitha, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 16.10.2025 घोर्णाकीतारीख/Date Of Pronouncement: 21.10.2025 आदेश /O R D E R Per M. 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 Year 2014-15, Vide Order Dated 13.05.2025. Ita. No:2057/Chny/2025 2.0 The Only Issue To Be Decided In This Appeal Is As To Whether The Ld.Cit(A) Was Justified In Confirming The Disallowance Made On Account Of Software Expenses In The Sum Of Rs.60,94,421/- In The Facts & Circumstances Of The Instant Case.

For Appellant: Mr.Y.Sridhar, F.C.AFor Respondent: Ms.R.Anitha, Addl.CIT

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 year 2014-15, vide order dated 13.05.2025. ITA. No:2057/Chny/2025 2.0 The only issue to be decided in this appeal

Dipak Chhaganlal Naik L/H Amitaben Dipak Naik, Surat vs. ITO, Ward 2(3)(1), Surat

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

ITA 1118/SRT/2024[2013-14]Status: DisposedITAT Surat17 Oct 2025AY 2013-14

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1118/Srt/2024 Assessment Year: 2013-14 (Hybrid Hearing) Dipak Chhaganlal Naik Income Tax Officer Ward-2(3)(1), बनाम/ L/H Amitaben Dipak Naik Surat, Room No. 627, Aaykar Vs. 44, China Gate-2, B/Hgayatri Bhawan, Majura Gate, Surat-395 Mandir, Althan S.O, Althan, 001 Surat- 395 017 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadhn 5872 L (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Rajesh Upadhyay, Ar राज" की ओर से /Respondent By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 28/07/2025 उद्घोषणा की तारीख/Date Of Pronouncement 17/10/2025

Section 144Section 148Section 148ASection 2(47)Section 250Section 50CSection 80C

order passed under section 250 of the Income-tax Act, 1961 (in short, “the Act”) dated 09.10.2024 by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals) [in short, “CIT(A)”] for the assessment year (AY) 2013-14, which in turn arises out of assessment order passed ... r.w.s 144B of the Act on 25.05.2023. 2. Grounds of appeal raised by the assessee are as under: “1. Ld. CIT(A), NFAC, Delhi has erred in law and on fact to pass ex- parte appeal order by issuing four notices and that two one after another, within the period

Income Tax Officer, Ward-2(3)(1), Surat vs. Ambubhai Thakorbhai Patel, Surat

In the result, the appeal of the Revenue is dismissed and the CO of the assessee is allowed

ITA 1020/SRT/2024[2016-17]Status: DisposedITAT Surat17 Oct 2025AY 2016-17

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1020/Srt/2024 Assessment Year: 2016-17 (Hybrid Hearing) Income-Tax Officer Ward-2(3)(1), Ambubhai Thakorbhai Patel बनाम/ Surat, Room No. 614, 6Th Floor, 2/5 Bhesan, Gosai Faliyu Choryasi, Vs. Aaykar Bhawan, Majura Gate, Surat-395 005 Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Ctopp 7620 J (अपीलाथ"/Appellant) (""थ" /Respondent) ""या"ेप सं /Co No.9/Srt/2025 (A/O Ita No.1020/Srt/2024/ (Ay 2018-19) Ambubhai Thakorbhai Patel Income-Tax Officer Ward-2(3)(1), बनाम/ 2/5 Bhesan, Gosai Faliyu Surat, Room No. 614, 6Th Floor, Vs. Choryasi, Surat-395 005 Aaykar Bhawan, Majura Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Ctopp 7620 J (""यथ"/Respondent) (Co-Objector)

Section 147Section 148Section 250Section 250(2)Section 48

order passed under section 250 of the Income-tax Act, 1961 (in short, 'the Act’) dated 08.08.2024 by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals) [in short, ‘the ITA No.1020/Srt/2024 & CO.9/Srt/25 A.Y 16-17 Ambubbhai T Patel CIT(A)’] for the assessment year ... Ambubbhai T Patel “1. On the facts & circumstances of the case as well as law on the subject, the Ld. CIT(A), NFAC has erred in confirming the action of AO in issuing notice u/s.148 of the IT Act, 1961 although the same is invalid. 2. On the facts