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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

Mallikarjuna Rao Brahmarauthu, Sanga Reddy vs. ITO., Ward-1, Sanga Reddy

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

ITA 705/HYD/2025[2017-18]Status: DisposedITAT Hyderabad10 Sept 2025AY 2017-18

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.705/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2017-18) Shri Mallikarjuna Rao Income Tax Officer, Vs. Ward-1, Sanga Reddy. Brahmarauthu, Sanga Reddy. Pan:Avppb2671L (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: None. रधजस् व द्वधरध/Revenue By: Ms. Aditi Goyal, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 03/09/2025 घोर्णध की तधरीख/Pronouncement: 10/09/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Mallikarjuna Rao Brahmarauthu (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 30.11.2023 For The A.Y. 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: NoneFor Respondent: Ms. Aditi Goyal, SR-DR
Section 133(6)Section 139(1)Section 142(1)Section 144Section 69A

Shri Mallikarjuna Rao Brahmarauthu (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 30.11.2023 for the A.Y. 2017-18. 2. The assessee has raised the following grounds of appeal : ITA No.705/Hyd/2025

Jogindra Kotapalli, Rajahmundry vs. ITO., Ward-1(1), Tirupati

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 688/HYD/2025[2015-2016]Status: DisposedITAT Hyderabad10 Sept 2025AY 2015-2016

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.688/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2015-16) Shri Jogindra Kotapalli, Income Tax Officer, Vs. Ward-1(1), Tirupati. Rajahmundry. Pan:Alnpk2330F (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: None. रधजस् व द्वधरध/Revenue By: Ms. Aditi Goyal, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 03/09/2025 घोर्णध की तधरीख/Pronouncement: 10/09/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Jogindra Kotapalli (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 21.02.2025 For The A.Y. 2015-16. 2. The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: NoneFor Respondent: Ms. Aditi Goyal, SR-DR
Section 139(1)Section 143(2)Section 147Section 148Section 148ASection 69A

Shri Jogindra Kotapalli (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 21.02.2025 for the A.Y. 2015-16. 2. The assessee has raised the following grounds of appeal : ITA No.688/Hyd/2025 2 ITA No.688/Hyd/2025

ACIT., Circle-5(1), Hyderabad vs. Net Net Ventures Pvt Ltd, Hyderabad

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 385/HYD/2025[2018-19]Status: DisposedITAT Hyderabad10 Sept 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.385/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2018-19) Asst. Commissioner Of Income Tax, M/S. Net Net Ventures Pvt. Ltd., Vs. Hyderabad. Circle 5(1), Hyderabad. Pan:Aabcn2106L (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri V. Siva Kumar, Advocate रधजस् व द्वधरध/Revenue By: Ms. U Mini Chandran, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 28/08/2025 घोर्णध की तधरीख/Pronouncement: 10/09/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By The Revenue (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 09.01.2025 For The A.Y. 2018-19. 2. The Revenue Has Raised The Following Grounds Of Appeal :

For Appellant: Shri V. Siva Kumar, AdvocateFor Respondent: Ms. U Mini Chandran, CIT-DR
Section 143(2)Section 68Section 69

filed by the Revenue (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 09.01.2025 for the A.Y. 2018-19. 2. The Revenue has raised the following grounds of appeal : ITA No.385/Hyd/2025

Sudhakar Akutota, Warangal vs. Income Tax Officer, Ward-1, Warangal

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1068/HYD/2025[2013-14]Status: DisposedITAT Hyderabad10 Sept 2025AY 2013-14

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1068/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2013-14) Shri Sudhakar Akutota, Income Tax Officer, Vs. Ward-1, Warangal. Warangal. Pan: Abapa0044M (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri A. V. Raghuram, Advocate. रधजस् व द्वधरध/Revenue By: Shri Gurpreet Singh, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 04/09/2025 घोर्णध की तधरीख/Pronouncement: 10/09/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Sudhakar Akutota (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 05.06.2024 For The A.Y. 2013-14. 2. At The Outset, It Is Noted That There Is A Delay Of 296 Days In Filing The Present Appeal Before The Tribunal. The Assessee Has Filed A Petition For Condonation Of Delay Accompanied By An Affidavit Explaining The Reasons For The Delay. The Learned Authorised

For Appellant: Shri A. V. Raghuram, AdvocateFor Respondent: Shri Gurpreet Singh, SR-DR

Shri Sudhakar Akutota (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 05.06.2024 for the A.Y. 2013-14. 2. At the outset, it is noted that there is a delay of 296 days

DCIT., Circle-13(1), Hyderabad vs. The Singareni Collieries Company Limited, Kothagudem

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

ITA 307/HYD/2024[2018-19]Status: DisposedITAT Hyderabad10 Sept 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.285/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2018-19) M/S. Singareni Collieries Co. Ltd., Dy. Commissioner Of Income Tax, Vs. Circle 13(1), Hyderabad. Kothagudem. Pan:Aaact8873F (Appellant) (Respondent) आ.अपी.सं /Ita No.307/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2018-19) Dy. Commissioner Of Income Tax, M/S. Singareni Collieries Co. Ltd., Circle 13(1), Hyderabad. Vs. Kothagudem. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V. Anil Kumar, Advocate & Shri C.H.Venkatesh, C.A. रधजस् व द्वधरध/Revenue By: Ms.U. Mini Chandran, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 25/08/2025 घोर्णध की तधरीख/Pronouncement: 10/09/2025

For Appellant: Shri M.V. Anil Kumar, Advocate and Shri C.H.Venkatesh, C.AFor Respondent: Ms.U. Mini Chandran, CIT-DR
Section 143(2)Section 143(3)Section 144B

Revenue, feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), ITA Nos.285 & 307/Hyd/2024 2 National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 30.01.2024 for the A.Y. 2018-19. 2. The brief facts of the case are that the assessee is a public sector

Singareni Collieries Company Limited, Kothagudem vs. DCIT., Circle-13(1), Hyderabad

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

ITA 285/HYD/2024[2018-19]Status: DisposedITAT Hyderabad10 Sept 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.285/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2018-19) M/S. Singareni Collieries Co. Ltd., Dy. Commissioner Of Income Tax, Vs. Circle 13(1), Hyderabad. Kothagudem. Pan:Aaact8873F (Appellant) (Respondent) आ.अपी.सं /Ita No.307/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2018-19) Dy. Commissioner Of Income Tax, M/S. Singareni Collieries Co. Ltd., Circle 13(1), Hyderabad. Vs. Kothagudem. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V. Anil Kumar, Advocate & Shri C.H.Venkatesh, C.A. रधजस् व द्वधरध/Revenue By: Ms.U. Mini Chandran, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 25/08/2025 घोर्णध की तधरीख/Pronouncement: 10/09/2025

For Appellant: Shri M.V. Anil Kumar, Advocate and Shri C.H.Venkatesh, C.AFor Respondent: Ms.U. Mini Chandran, CIT-DR
Section 143(2)Section 143(3)Section 144B

Revenue, feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), ITA Nos.285 & 307/Hyd/2024 2 National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 30.01.2024 for the A.Y. 2018-19. 2. The brief facts of the case are that the assessee is a public sector