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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

Magan Mal Sethia, Kolkata vs. ITO, Ward 33(1), Kolkata

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

ITA 181/KOL/2025[2015-16]Status: DisposedITAT Kolkata09 Sept 2025AY 2015-16

Bench: Shri George Mathan & Shri Rakesh Mishramagan Mal Sethia, Vs Ito, Ward-33(1), Kolkata 5 Russel Street, Kolkata-700071 Pan No. :Alops 2055 G (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Miraj D Shah, Ar रधजस्व की ओर से /Revenue By : Shri Sandeep Lakra, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/09/2025 घोषणा की तारीख/Date Of Pronouncement : 08/09/2025 आदेश / O R D E R Per George Mathan, Jm: This Is An Appeal Filed By The Assessee Against The Order Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 05.12.2024 For The Assessment Year 2015-2016. 2. It Was Submitted By The Ld Ar That The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee Without Providing Any Sufficient Opportunity Of Being Heard To The Assessee. It Was The Prayer That The Matter May Be Restored To The File Of Ld. Cit(A) To Decide The Issue Involved In The Appeal Afresh So That The Assessee Could Be Able To Produce All The Evidence To Substantiate His Claim. 3. In Reply, Ld Sr. Dr Vehemently Supported The Orders Of The Assessing Officer & Ld. Cit(A). It Was The Submission That The Assessee Has Not Produced Any Evidence Either Before The Ld. Assessing Officer Or Before The Ld. Cit(A).

For Appellant: Shri Miraj D Shah, ARFor Respondent: Shri Sandeep Lakra, Sr. DR

George Mathan, JM: This is an appeal filed by the assessee against the order passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 05.12.2024 for the assessment year 2015-2016. 2. It was submitted by the ld AR that the ld. CIT(A) has dismissed the appeal

Chand Ratan Bahety, Kolkata vs. ITO, Ward 37(4), Kolkata

In the result, appeal of the assessee is dismissed

ITA 1460/KOL/2025[2013-2014]Status: DisposedITAT Kolkata09 Sept 2025AY 2013-2014

Bench: Shri George Mathan & Shri Rakesh Mishraआयकर अपील सं/Ita No.1460/Pat/2025 (निर्धारण वर्ा / Assessment Year : 2013-2014) Chand Ratan Bahety, Vs Ito Ward-37(4), Kolkata 4Th Floor, 6, Ritche, Kolkata-700019 Pan No. :Aehpb 2280 C (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Siddarth Jhajharia, Fca रधजस्व की ओर से /Revenue By : Ms. Archana Gupta, Addl.Cit-Sr.Dr सुनवाई की तारीख / Date Of Hearing : 09/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/09/2025 आदेश / O R D E R Per George Mathan, Jm: This Is An Appeal Filed By The Assessee Against The Order Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 11.06.2025 For The Assessment Year 2013-2014. 2. Shri Siddarth Jhajharia, Ld. Ar Appeared On Behalf Of The Assessee & Ms. Archana Gupta, Sr.Dr Appeared On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That The Ld.Cit(A) Has Dismissed The Appeal Of The Assessee For Delay Of 40 Days. It Was The Submission That The Assessment Order Dated 22.03.2016 Was Served On The Assessee On 07.04.2016. It Was The Submission That The Appeal Before The Ld.Cit(A) Was Been Filed On 15.06.2016. It Was Submitted That This Was The First Year In Which Appeal Was Being Filed Through Online. It Was The Submission That The Cbdt Has Also Issued Circular No.20/2016, Dated 26Th May, 2016, Wherein It States As Under :-

For Appellant: Shri Siddarth Jhajharia, FCAFor Respondent: Ms. Archana Gupta, Addl.CIT-Sr.DR

George Mathan, JM: This is an appeal filed by the assessee against the order passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 11.06.2025 for the assessment year 2013-2014. 2. Shri Siddarth Jhajharia, ld. AR appeared on behalf of the assessee and Ms. Archana Gupta, Sr.DR

Orion Pest Solutions Private Limited, Kolkata vs. ITO, Circle 11(1), Kolkata

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

ITA 1455/KOL/2025[2018-19]Status: HeardITAT Kolkata09 Sept 2025AY 2018-19

Bench: Shri George Mathan & Shri Rakesh Mishraorion Pest Solutions Pvt. Ltd Vs Ito, Circle-11(1), Kolkata 200W, S.P.Mukherjee Road, Kalighat So Kolkata-700026 Pan No. :Aabco 0290 J (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : None रधजस्व की ओर से /Revenue By : Shri Praveen Kishore, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 09/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/09/2025 आदेश / O R D E R Per George Mathan, Jm: This Is An Appeal Filed By The Assessee Against The Order Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 24.07.2024 For The Assessment Year 2018-2019. 2. None Appeared On Behalf Of The Assessee. Shri Praveen Kishore, Ld.Cit-Dr Appeared On Behalf Of The Revenue. 3. The Appeal Of The Assessee Is Barred By 277 Days. In This Regard, The Assessee Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein Sufficient Reasons For Delay, Which Are Plausible & Not Found To Be False. Ld. Cit-Dr Also Did Not Raise Any Serious Objection To Condone The Delay. Accordingly, Delay Of 277 Days In Filing The Present Appeal By The Assessee Is Condoned & The Appeal Is Admitted For Hearing.

For Appellant: NoneFor Respondent: Shri Praveen Kishore, CIT-DR

George Mathan, JM: This is an appeal filed by the assessee against the order passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 24.07.2024 for the assessment year 2018-2019. 2. None appeared on behalf of the assessee. Shri Praveen Kishore, ld.CIT-DR appeared on behalf

Deputy Commissioner of Income Tax, Central Circle 3(2), Kolkata, Aayakar Bhawan Poorva vs. Bhagwan Das Agarwal, Kolkata

In the result, appeal of the revenue is dismissed

ITA 1254/KOL/2025[2014-15]Status: DisposedITAT Kolkata09 Sept 2025AY 2014-15

Bench: Shri George Mathan & Shri Rakesh Mishraआयकर अपील सं/Ita No.1254/Pat/2025 (निर्धारण वर्ा / Assessment Year : 2014-2015) Dcit, Central Circle-3(2), Vs Bhagwan Das Agarwal, Kolkata 21, Hemant Basu Sarani, Dalhousie, Kolkata-700001 Pan No. :Afjpa 9084 Q (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. रधजस्व की ओर से /Revenue By : Shri Raja Sengupta, Cit-Dr निर्धाररती की ओर से /Assessee By : Shri Devesh Poddar, Advocate सुनवाई की तारीख / Date Of Hearing : 09/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/09/2025 आदेश / O R D E R Per George Mathan, Jm: This Is An Appeal Filed By The Revenue Against The Order Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 24.03.2025 For The Assessment Year 2014-2015. 2. Shri Raja Sengupta, Ld. Cit-Dr Appeared On Behalf Of The Revenue & Shri Devesh Poddar, Ld. Ar Appeared On Behalf Of The Revenue. 3. A Perusal Of The Facts Of The Present Case Shows That The Order Of The Ld. Cit(A) Dated 24.03.2025 Has Been Received In The Office Of Pr.Cit, Central-2, Kolkata On 24.03.2025. The Limitation For Filing The Appeal Expired On 23.05.2025 & The Appeal Has Been Filed On 09.06.2025. Thus, There Is A Delay Of 21 Days In Filing The Appeal By The Revenue. In This Regard, The Revenue Has Filed A Condonation Application Stating Therein As Under :-

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Raja Sengupta, CIT-DR
Section 153ASection 3Section 68

George Mathan, JM: This is an appeal filed by the revenue against the order passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 24.03.2025 for the assessment year 2014-2015. 2. Shri Raja Sengupta, ld. CIT-DR appeared on behalf of the revenue and Shri Devesh Poddar

Beatle Trading Pvt. Ltd., Delhi vs. ITO, Ward - 11(1), Kolkata

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

ITA 2662/KOL/2024[2011-12]Status: DisposedITAT Kolkata09 Sept 2025AY 2011-12

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeybeatle Trading Private Limited, Vs Ito, Ward 11(1), Kolkata 499/2-H/1, 2Nd Floor, 18B, Pandav Nagar, F/F Plot No. 10-11-12, Vishwas Nagar, East Delhi-110032, Delhi Pan No. :Aaecb 3708 K (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By Shri Miraj D Shah, Ar रधजस्व की ओर से /Revenue By : Shri Sanat Kumar Raha, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 01/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/09/2025 आदेश / O R D E R Per Pradip Kumar Choubey, Jm :

For Respondent: Shri Sanat Kumar Raha, CIT-DR
Section 133(6)Section 143(3)Section 14ASection 263Section 68

appeal filed by the assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NAFC), New Delhi NFAC), Delhi dated 18.11.2024 in Appeal No.NFAC/2010-11/10052467 passed for Assessment Year 2011-12. 2. The assessee has raised the following grounds of appeal: “1. That ... sake of brevity referred to as "The Act"] and as upheld by the Ld. Commissioner of Income Tax-(Appeals), National Faceless Appeal Centre (NFAC) (hereinafter for the sake of brevity referred to as The CIT-(A)") is bad at law and void ab initio. 2. That on the facts

Deputy Commissioner of Income Tax Central Circle 3(1), Kolkata vs. Starmilk Products Pvt Ltd, Kolkata

In the result, appeal of the revenue is dismissed

ITA 1107/KOL/2024[2018-19]Status: DisposedITAT Kolkata09 Sept 2025AY 2018-19

Bench: Shri George Mathan & Shri Rakesh Mishradcit, Central Circle-3(1), Kolkata Vs Starmilk Products Private Ltd 8, Saha Court, 1St Floor, Ganesh Chandra Avenue, Kolkata-700013 Pan No. :Aavcs 8888 C (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्व की ओर से /Revenue By : Shri Raja Sengputa, Cit-Dr निर्धाररती की ओर से /Assessee By : Shri Amit Agarwal, Advocate सुनवाई की तारीख / Date Of Hearing : 08/09/2025 घोषणा की तारीख/Date Of Pronouncement : 08/09/2025 आदेश / O R D E R Per George Mathan, Jm: This Is An Appeal Filed By The Revenue Against The Order Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 18.01.2024 For The Assessment Year 2018-2019. 2. Shri Raja Sengupta, Cit-Dr Appeared On Behalf Of The Revenue & Shri Amit Agarwal, Ld. Ar Appeared On Behalf Of The Assessee. 3. An Adjournment Application Has Been Filed By Shri Amit Agarwal, Ld. Ar On Behalf Of The Assessee Stating Therein The Reasons Which Are Not Plausible And, Therefore, We Reject The Adjournment Application Of The Ld. Ar & Proceed To Dispose Off The Appeal Of The Revenue. 4. The Revenue Has Filed This Appeal On 17.05.2024 With A Delay Of 57 Days. The Appeal Has Been Posted On Multiple Occasions. Notices Have Been Issued Through Rpad & Through Email Also. Ld. Ar Has Also Represented On Behalf Of The Assessee On 13.05.2025 & On Today I.E. On 2

For Appellant: Shri Amit Agarwal, AdvocateFor Respondent: Shri Raja Sengputa, CIT-DR

George Mathan, JM: This is an appeal filed by the revenue against the order passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 18.01.2024 for the assessment year 2018-2019. 2. Shri Raja Sengupta, CIT-DR appeared on behalf of the revenue and Shri Amit Agarwal

Naraseepuram Paccs, Coimbatore vs. Non Corp Ward 4(1), Cbe, Coimbatore

In the result, both the appeals filed by the assessee are allowed

ITA 1697/CHNY/2025[2020-21]Status: DisposedITAT Chennai09 Sept 2025AY 2020-21

Bench: Shri George George Kआयकर अपील सं./Ita Nos.: 1696 & 1697/Chny/2025 िनधा"रण वष"/Assessment Years: 2017-18 & 2020-21 M/S. Naraseepuram Paccs, The Income Tax Officer, Poondi Road, Narasipuram B.O, Vs. Non-Corporate Ward 4(1), Narasipuram, Coimbatore Coimbatore – 641 109. Pan: Aaaan 9388H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Sudhakar, Advocate ""यथ" क" ओर से/Respondent By : Shri Y. Sudarshan, Jcit सुनवाई क" तारीख/Date Of Hearing : 09.09.2025 घोषणा क" तारीख/Date Of Pronouncement : 09.09.2025 आदेश/ O R D E R These Appeals Filed By The Assessee Are Directed Against Two Orders Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Both Dated 26.05.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2017-18 & 2020-21. 2. The Solitary Issue Raised Is Whether The First Appellate Authority (Faa) Is Justified In Confirming The Ao’S Action In Denying The Claim Of Deduction U/S.80P Of The Act.

For Appellant: Shri Sudhakar, AdvocateFor Respondent: Shri Y. Sudarshan, JCIT
Section 143(3)Section 250Section 80PSection 80P(2)(d)

These appeals filed by the assessee are directed against two orders of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, both dated 26.05.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Years

Naraseepuram Paccs, Coimbatore vs. Non Corp Ward 4(1), Cbe, Coimbatore

In the result, both the appeals filed by the assessee are allowed

ITA 1696/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Sept 2025AY 2017-18

Bench: Shri George George Kआयकर अपील सं./Ita Nos.: 1696 & 1697/Chny/2025 िनधा"रण वष"/Assessment Years: 2017-18 & 2020-21 M/S. Naraseepuram Paccs, The Income Tax Officer, Poondi Road, Narasipuram B.O, Vs. Non-Corporate Ward 4(1), Narasipuram, Coimbatore Coimbatore – 641 109. Pan: Aaaan 9388H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Sudhakar, Advocate ""यथ" क" ओर से/Respondent By : Shri Y. Sudarshan, Jcit सुनवाई क" तारीख/Date Of Hearing : 09.09.2025 घोषणा क" तारीख/Date Of Pronouncement : 09.09.2025 आदेश/ O R D E R These Appeals Filed By The Assessee Are Directed Against Two Orders Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Both Dated 26.05.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2017-18 & 2020-21. 2. The Solitary Issue Raised Is Whether The First Appellate Authority (Faa) Is Justified In Confirming The Ao’S Action In Denying The Claim Of Deduction U/S.80P Of The Act.

For Appellant: Shri Sudhakar, AdvocateFor Respondent: Shri Y. Sudarshan, JCIT
Section 143(3)Section 250Section 80PSection 80P(2)(d)

These appeals filed by the assessee are directed against two orders of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, both dated 26.05.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Years

S. Panneerselvam, Chennai vs. ITO, Ncc-10(3), Chennai

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

ITA 1688/CHNY/2025[2018-19]Status: FixedITAT Chennai09 Sept 2025AY 2018-19

Bench: S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.1688/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 S. Panneerselvam, Vs. The Income Tax Officer, No. 11, Vivek Nagar, Kolathur, Non Corporate Circle 10(3), Chennai 600 099. Chennai. [Pan: Ainpp3051B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. V. Aswathy, Jcit सुनवाई की तारीख/ Date Of Hearing : 04.09.2025 घोषणा की तारीख /Date Of Pronouncement : 09.09.2025 आदेश /O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Dated 19.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. This Appeal Is Filed With A Delay Of 43 Days. The Assessee Filed Petition For Condonation Of Delay Stating The Reasons In Support Of An Affidavit. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, I Find The Reasons Stated By The Assessee Are Bonafide, Which 2

For Appellant: NoneFor Respondent: Ms. V. Aswathy, JCIT
Section 147Section 148Section 292BSection 69ASection 69C

filed by the assessee is directed against the order dated 19.02.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. This appeal is filed with a delay of 43 days. The assessee filed petition for condonation