← 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

Kartheesan, Chennai vs. Non Corp Circle 8(1) Che, Chennai

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 1751/CHNY/2025[2015-16]Status: DisposedITAT Chennai11 Sept 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1751/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 Kartheesan, Vs. The Income Tax Officer, No. 1/128, Trunk Road, Non Corporate Circle 8(1), Ayyappanthangal, Chennai 600 056. Chennai. [Pan:Ajepk0127F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri M.P. Venkateshwara Perumal, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 11.09.2025 घोषणा की तारीख /Date Of Pronouncement : 11.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.12.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2015-16. 2. We Find That This Appeal Is Filed With A Delay Of 110 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 M.P. Venkateshwara PerumalFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 92(2)

filed by the assessee is directed against the order dated 05.12.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2015-16. 2. We find that this appeal is filed with a delay of 110 days. The assessee filed

M/S. Ebek Language Laboratories Pvt. Ltd., Trichy vs. DCIT, Circle-1(1), Trichy

In the result, both the appeals of the assessee in ITA Nos

ITA 1508/CHNY/2025[2023-24]Status: DisposedITAT Chennai11 Sept 2025AY 2023-24

Bench: Shri George George K & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.: 1507 & 1508/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2022-23 & 2023-24 M/S. Ebek Language Dcit Laboratories Pvt Ltd., Vs. Circle 1(1), No. 6A, 4Th Floor, Gvr Complex, Trichy. Lawsons Road, Trichy – 620 001. [Pan: Aabce-7268-C] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. D. Anand, Advocate प्रत्यथी की ओर से/Respondent By : Shri. Arv. Sreenivasan. Cit.

For Appellant: Shri. D. Anand, AdvocateFor Respondent: Shri. ARV. Sreenivasan. CIT
Section 115BSection 143(1)

appeals filed by the assessee are directed against the separate order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), dated 07.03.2024 and 21.03.2025 arising out of the assessment order passed by CPC u/s 143(1) of the Income Tax Act, 1961 (hereinafter referred ... 1508/Chny/2025 2. The grounds raised by the assessee are as follows: ITA Nos.1507/Chny/2025: 1. The and order opposed of the National Faceless Appeal Centre (NFAC), is wrong, illegal to facts of the instant case. 2. The NFAC erred in disallowing rate the claim of the appellant for concessional

M/S. Ebek Language Laboratories Pvt. Ltd., Trichy vs. DCIT, Circle-1(1), Trichy

In the result, both the appeals of the assessee in ITA Nos

ITA 1507/CHNY/2025[2022-23]Status: DisposedITAT Chennai11 Sept 2025AY 2022-23

Bench: Shri George George K & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.: 1507 & 1508/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2022-23 & 2023-24 M/S. Ebek Language Dcit Laboratories Pvt Ltd., Vs. Circle 1(1), No. 6A, 4Th Floor, Gvr Complex, Trichy. Lawsons Road, Trichy – 620 001. [Pan: Aabce-7268-C] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. D. Anand, Advocate प्रत्यथी की ओर से/Respondent By : Shri. Arv. Sreenivasan. Cit.

For Appellant: Shri. D. Anand, AdvocateFor Respondent: Shri. ARV. Sreenivasan. CIT
Section 115BSection 143(1)

appeals filed by the assessee are directed against the separate order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), dated 07.03.2024 and 21.03.2025 arising out of the assessment order passed by CPC u/s 143(1) of the Income Tax Act, 1961 (hereinafter referred ... 1508/Chny/2025 2. The grounds raised by the assessee are as follows: ITA Nos.1507/Chny/2025: 1. The and order opposed of the National Faceless Appeal Centre (NFAC), is wrong, illegal to facts of the instant case. 2. The NFAC erred in disallowing rate the claim of the appellant for concessional

I.Y. Construction, Mumbai vs. ITO-17(2)(1), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes, in terms of our aforesaid observations

ITA 732/MUM/2025[2010-2011]Status: DisposedITAT Mumbai11 Sept 2025AY 2010-2011

Bench: Shri Amit Shukla & Shri. Arun Khodpiaआयकर अपील सं./Ita No. 732/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2010-11) I. Y. Constructions, V/S. Income Tax Officer Ward बिधम First Floor, Room No. 13, 17(2)(1) Shirin Mansion, Kautilya Bhavan, Bkc 14, Kolsa Cross Lane, Mumbai, Maharashtra, Pydhonie, Mumbai - 400051 400003 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No: Aaafi0442G Appellant/अपीलधथी .. Respondent/प्रनिवधदी Assessee By: Shri Prashant Ghumare Revenue By: Shri. R A Dayani, (Cit Dr) Date Of Hearing 09.09.2025 Date Of Pronouncement 11.09.2025 आदेश / O R D E R Per Arun Khodpia, Am:- This Appeal Is Filed By The Assessee Against The Order Of The Commissioner Of Income Tax Appeal, Addl/Jcit (A)-4 Bengaluru, (In Short “Ld Addl/Jcit(A)’) Dated 27.11.2024 For The Assessment Year 2010-11, Which In Turn Arises From The Order U/S. 143(3) R.W.S. 153A Of The Income-Tax Act (In Short ‘The Act’) Dated 30.12.2016 Passed By Ito, W-17(2)(1) (In Short ‘Ld. Ao’).

For Appellant: Shri Prashant GhumareFor Respondent: Shri. R A Dayani, (CIT DR)
Section 132Section 143(3)

732/Mum/2025 Ay 2010-11 I.Y. Constructions 3. Brief facts of the case, as referred in the impugned order of Ld. ADDL/JCIT(A), NFAC are culled out as under: Yunusali Ahmedali Sayyed being the working partner of M/s. I.Y.Construction was carrying cash of Rs.10,00,000/- on 13th April,2014(Sunday