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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

Jamal Mohideen Haroon Imran Khan, Chennai vs. ITO, Ncw-1(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 1962/CHNY/2025[2017-18]Status: DisposedITAT Chennai23 Sept 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Ratnesh Nandan Sahayआयकर अपील सं./I.T.A. Nos.1962, 1963 & 1964/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Jamal Mohideen Haroon Imran Khan, Vs. The Income Tax Officer, 15/7, Vijayaragava Road First Street, Non Corporate Ward 1(2) T. Nagar, Chennai 600 017. Chennai. [Pan:Aaopi4540B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri Raghav Menon, Advocate & : Shri Gautam Venkatanarayanan, Advocate ""थ" की ओर से/Respondent By : Ms. Sandhya Rani Kure, Jcit सुनवाई की तारीख/ Date Of Hearing : 17.09.2025 घोषणा की तारीख /Date Of Pronouncement : 23.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Three Appeals Filed By The Assessee Is Directed Against Different Orders Dated 06.03.2025, 27.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18 Respectively.

For Respondent: Ms. Sandhya Rani Kure, JCIT
Section 147Section 154Section 270A

assessee is directed against different orders dated 06.03.2025, 27.02.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2017-18 respectively. 2. These appeals filed by same assessee involving common issue on identical facts, with the consent of both

Muthiah Lakshmanan, Chennai vs. ITO Ncw 10(3), Chennai

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

ITA 1958/CHNY/2025[2011-12]Status: DisposedITAT Chennai23 Sept 2025AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri Ratnesh Nandan Sahayआयकर अपील सं./I.T.A. No.1958/Chny/2025 िनधा"रण वष"/Assessment Year: 2011-12 Muthiah Lakshmanan, Vs. The Income Tax Officer, 16/3, Seethaamma Colony, 1 Main Non Corporate Ward 10(3), Road, 2Nd Street, Alwarpet, Teynampet, Chennai. Chennai 600 018. [Pan:Adopl7512R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. T.V. Muthu Abirami, Advocate ""थ" की ओर से/Respondent By : Ms. Sandhya Rani Kure, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.09.2025 घोषणा की तारीख /Date Of Pronouncement : 23.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 19.11.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2011-12. 2. On Perusal Of The Assessment Order, We Note That The Assessing Officer Made Additions On Account Of Income From Speculation & Income From Unexplained Investment. Admittedly, No Return Of Income

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Ms. Sandhya Rani Kure, JCIT
Section 144Section 148Section 69A

filed by the assessee is directed against the order dated 19.11.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2011-12. 2. On perusal of the assessment order, we note that the Assessing Officer made additions on account

Meenakshi Traders, Chennai vs. ITO Ncw 22(1), Chennai

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

ITA 1957/CHNY/2025[2017-18]Status: DisposedITAT Chennai23 Sept 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Ratnesh Nandan Sahayआयकर अपील सं./I.T.A. No.1957/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Meenakshi Traders, Vs. The Income Tax Officer, 6, Second Main Road, New Colony, Non Corporate Ward 22(1) Chrompet, Chennai 600 044. Tambaram. [Pan:Abdfm9151E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms.T.V. Muthu Abhiramani, Advocate ""थ" की ओर से/Respondent By : Ms. Sandhya Rani Kure, Jcit सुनवाई की तारीख/ Date Of Hearing : 17.09.2025 घोषणा की तारीख /Date Of Pronouncement : 23.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 12.03.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 40 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: Ms.T.V. Muthu Abhiramani, AdvocateFor Respondent: Ms. Sandhya Rani Kure, JCIT
Section 143(3)Section 154Section 40

filed by the assessee is directed against the order dated 12.03.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2017-18. 2. We find that this appeal is filed with a delay of 40 days. The assessee filed

Jayaprakash (HUF), Namakkal vs. ITO, Ward-2, Namakkal

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

ITA 1954/CHNY/2025[2023-24]Status: DisposedITAT Chennai23 Sept 2025AY 2023-24

Bench: Shri S.S. Viswanethra Ravi & Shri Ratnesh Nandan Sahayआयकर अपील सं./I.T.A. No.1954/Chny/2025 िनधा"रण वष"/Assessment Year: 2023-24 Jayaprakash (Huf), Vs. The Income Tax Officer, 98/1A2, 118/4B1, Mataparpudoor Ward 2, Road, Kadhapalli Po, Namakkal Tk, Namakkal. Namakkal 637 003. [Pan:Aaihj6329M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Sandhya Rani Kure, Jcit सुनवाई की तारीख/ Date Of Hearing : 17.09.2025 घोषणा की तारीख /Date Of Pronouncement : 23.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 13.05.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2023-24. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Filed Any Petition Seeking Adjournment. Moreover, On Perusal Of The Records, We Note That The Assessee Has Also 2

For Appellant: NoneFor Respondent: Ms. Sandhya Rani Kure, JCIT
Section 271BSection 44A

filed by the assessee is directed against the order dated 13.05.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2023-24. 2. When the appeal was taken up for hearing, none appeared on behalf of the assessee nor filed

Gani Lathifsahib Shakila Banu, Trichy vs. The Income Tax Officer, Ward-1(2), Trichy

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

ITA 1952/CHNY/2025[2017-2018]Status: DisposedITAT Chennai23 Sept 2025AY 2017-2018

Bench: Shri S.S. Viswanethra Ravi & Shri Ratnesh Nandan Sahayआयकर अपील सं./I.T.A. No.1952/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Gani Lathifsahib Shakila Banu, Vs. The Income Tax Officer, 12, A1, First Main Road, Ward 1(2), Ramalinga Nagar, Woriur S.O., Tiruchirappalli. Tiruchirappalli 620 003. [Pan:Bffps0785F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Aarif, Cma Advocate & Ms. Keerthana, Advocate ""थ" की ओर से/Respondent By : Ms. Sandhya Rani Kure, Jcit सुनवाई की तारीख/ Date Of Hearing : 17.09.2025 घोषणा की तारीख /Date Of Pronouncement : 23.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 11.01.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 465 Days. The Assessee Filed Petition For Condonation Of Delay In Support Of An Affidavit

For Appellant: Shri Aarif, CMA Advocate &For Respondent: Ms. Sandhya Rani Kure, JCIT
Section 69A

filed by the assessee is directed against the order dated 11.01.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2017-18. 2. We find that this appeal is filed with a delay of 465 days. The assessee filed petition

Jayaprakash (HUF), Namakkal vs. ITO, Ward-2, Namakkal

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

ITA 1936/CHNY/2025[2021-22]Status: DisposedITAT Chennai23 Sept 2025AY 2021-22

Bench: Shri S.S. Viswanethra Ravi & Shri Ratnesh Nandan Sahayआयकर अपील सं./I.T.A. No.1936/Chny/2025 िनधा"रण वष"/Assessment Year: 2021-22 Jayaprakash (Huf), Vs. The Income Tax Officer, 98/1A2, 118/4B1, Mataparpudoor Ward 2, Road, Kadhapalli Po, Namakkal Tk, Namakkal. Namakkal 637 003. [Pan:Aaihj6329M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Sandhya Rani Kure, Jcit सुनवाई की तारीख/ Date Of Hearing : 17.09.2025 घोषणा की तारीख /Date Of Pronouncement : 23.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 13.05.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2021-22. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Filed Any Petition Seeking Adjournment. Moreover, On Perusal Of The Records, We Note That The Assessee Has Also 2

For Appellant: NoneFor Respondent: Ms. Sandhya Rani Kure, JCIT
Section 271BSection 44A

filed by the assessee is directed against the order dated 13.05.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2021-22. 2. When the appeal was taken up for hearing, none appeared on behalf of the assessee nor filed