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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

DCIT, Central Circle-1, Visakhapatnam vs. Datla Vivekananda Raju, Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 65/VIZ/2025[2016-17]Status: DisposedITAT Visakhapatnam04 Sept 2025AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 65/Viz/2025 ("नधा"रण वष" / Assessment Year: 2016-17) Dcit, Vs. Datla Vivekananda Raju, Central Circle-1, 5Th Floor, Direct Taxes Visakhapatnam. Building, Mvp Colony, Visakhapatnam, Andhra Pradesh-530017. Pan: Acopd8861A C.O. No. 15/Viz/2025 (आयकर अपील सं./ I.T.A. No. 65/Viz/2025) ("नधा"रण वष" / Assessment Year: 2016-17) Datla Vivekananda Raju, Vs. Dcit, 5Th Floor, Direct Taxes Building, Central Circle-1, Mvp Colony, Visakhapatnam, Visakhapatnam. Andhra Pradesh-530017. Pan: Acopd8861A (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Shri Badicala Yadagiri, Cit- Dr सुनवाई क" तार"ख / Date Of Hearing : 13/08/2025 घोषणा क" तार"ख/Date Of : 04/09/2025 Pronouncement

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Shri Badicala Yadagiri, CIT-
Section 153A

DUVVURU RL REDDY, Vice President: The captioned appeal is filed by the Revenue against the order of the Ld. CIT(A), NFAC in DIN & Order No. ITBA/APL/S/250/2024-25/1070243295(1), dated 11/11/2024 arising out of the order passed U/s. 153A of the Income Tax Act, 1961 (the Act), dated 28/09/2021

Kavya Avenues LLP, Visakhapatnam vs. Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam

ITA 363/VIZ/2025[2021-22]Status: DisposedITAT Visakhapatnam04 Sept 2025AY 2021-22

Bench: Shri Duvvuru Rl Reddy, Hon'Ble & Shri S Balakrishnan, Hon'Bleआईटीए. नं. / Ita No. 351/Viz/2025 (A.Y. 2021-22) Dcit - Central Circle – 1 5Th Floor, Direct Taxes Building Mvp Colony, Visakhapatnam – 530017 Andhra Pradesh (अपीलार्थी/ Appellant) V. M/S. Kavya Avenues Llp 7-5-64, Ground Floor Pandurangapuram Visakhapatnam – 530003 Andhra Pradesh [Pan:Aarfk7782J] (प्रत्यर्थी / Respondent) आईटीए. नं. / Ita No. 363/Viz/2025 (A.Y. 2021-22) M/S. Kavya Avenues Llp 7-5-64, Ground Floor Opp. Axis Bank Pandurangapuram Visakhapatnam – 530003 V. Acit - Central Circle – 1 Income Tax Office Pratyakshakar Bhavan Mvp Colony, Visakhapatnam – 530017 Andhra Pradesh Andhra Pradesh [Pan:Aarfk7782J] (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) करदाताकाप्रतिनिधित्व/ Assessee Represented By राजस्वकाप्रतिनिधित्व/ Department Represented By सुनवाईसमाप्तहोनेकीतिथि/ Date Of Conclusion Of Hearing घोषणाकीतारीख/Date Of Pronouncement Shri Gvn Hari, Advocate Shri Badicala Yadagiri, Cit(Dr) 12.08.2025 04.09.2025

Section 132Section 132(4)Section 142(1)Section 143(2)Section 143(3)

आयकर अपीलीय अधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION” BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल

Durga Srinivasarao Yadlapalli, Guntur vs. Income Tax Officer, Ward-1(1), Guntur

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

ITA 355/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam04 Sept 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 355/Viz/2025 ("नधा"रण वष" / Assessment Year: 2017-18) Durga Srinivasarao Yadlapalli, Vs. Income Tax Officer, Guntur. Ward-1(1), Pan: Anqpy8915K Guntur. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 12/08/2025 घोषणा क" तार"ख/Date Of : 04/09/2025 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri MV Prasad, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 115BSection 142(1)Section 144Section 250Section 271ASection 69A

filed by the assessee is against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Ld. CIT(A)-NFAC”] in DIN & Order No.ITBA/NFAC/s/250/2023-24/1057245529(1), dt. 20/10/2023 arising out of the order passed U/s. 144 of the Income ... appellant did not have any email Id, the notices U/s. 250 of the Act were being set online by the CIT(A), NFAC, Delhi were sent to the email address of the internet shop vendor. As he didn’t aware of the notices U/s. 250 being received in that email

Jayanth Gaddipati, Guntur vs. Income-Tax Officer, Ward-2(3), Guntur

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

ITA 310/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam04 Sept 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.310/Viz/2025 ("नधा"रण वष" / Assessment Year: 2017-18) Jayanth Gaddipati, Vs. Income Tax Officer, Guntur. Ward-2(3), Pan: Bbmpg1369Q Guntur. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri I. Kama Sastry, Ca ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 12/08/2025 घोषणा क" तार"ख/Date Of : 04/09/2025 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri I. Kama Sastry, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 144Section 3Section 69A

filed by the assessee is against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Ld. CIT(A)-NFAC”] in DIN & Order No. ITBA/NFAC/S/250/2024-25/1074176424(1), dated 07/3/2025 arising out of the order passed U/s. 143(3) of the Income ... assessee is in appeal before the Tribunal by raising the following grounds of appeal: “1. The Ld. CIT(A), NFAC is not justified in confirming the additions made by the AO for non-prosecution by the assessee without deciding the issue on merits. 2. The entire assessment is null