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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

Raghav Vanijya Pvt. Ltd., Kolkata vs. DCIT, Circle 9(1), Kolkata

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

ITA 677/KOL/2025[2012-13]Status: DisposedITAT Kolkata04 Sept 2025AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.677/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2012-2013) Raghav Vanijya Pvt. Ltd. Vs Dcit, Circle-9(1), Kolkata 4Th Floor, Room No.4D, 23/1, M.D.Road, Burrabazar, Kolkata-700007 Pan No. :Aadcr 6456 K (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By Shri Anil Kochar, Advocate रधजस्व की ओर से /Revenue By : Shri S.B.Chakraborthy, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 01/09/2025 घोषणा की तारीख/Date Of Pronouncement : 04/09/2025 आदेश / O R D E R Per Pradip Kumar Choubey, Jm : The Assessee Has Filed The Instant Appeal Against The Order Dated 09.08.2023, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-2013. 2. The Appeal Of The Assessee Has Been Filed Belatedly By 518 Days. In This Regard, The Assessee Has Filed An Application Along With Affidavit For Condonation Of Delay Stating Therein That The Ld.Cit(A) Vide Order Dated 09.08.2023 Has Passed An Order Ex-Parte, Since The Defects Mentioned In The Notice In Respect Of Appeal Memo Submitted In Form 35 Was Not Removed/Rectified, Thereby Dismissed The Appeal Of The Assessee. Accordingly, There Had Been An Inordinate Delay In Submission Of The Appeal Before This Tribunal, Which Occurred Due To The Fact That The E-Portal Of The Income Tax Site Was Never Accessed By The Assessee. It Is Only Upon Going Through The Portal For Compilation Of The Status Of The Return Of Income

For Respondent: Shri S.B.Chakraborthy, Sr. DR

Kumar Choubey, JM : The assessee has filed the instant appeal against the order dated 09.08.2023, passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2012-2013. 2. The appeal of the assessee has been filed belatedly by 518 days. In this regard, the assessee

Praveen Kumar Patwa HUF, Howrah vs. ITO, Ward-47(2), Kolkata

In the result, the appeal filed by the assessee is allowed on this issue

ITA 1333/KOL/2025[2015-16]Status: DisposedITAT Kolkata04 Sept 2025AY 2015-16

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.1333/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2015-2016) Praveen Kumar Patwa Huf Vs Ito Ward-47 (2), Kolkata 12, Haradutta Ray Chamaria Rd Howrah, West Bengal-711101 Pan No. :Aajhp 7673 K (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By Shri Anil Kochar, Advocate रधजस्व की ओर से /Revenue By : Shri S.B.Chakraborthy, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 01/09/2025 घोषणा की तारीख/Date Of Pronouncement : 04/09/2025 आदेश / O R D E R Per Pradip Kumar Choubey, Jm : The Assessee Has Filed The Instant Appeal Against The Order Dated 23.05.2025, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2015-2016. 2. The Sole Issue Involved In The Present Appeal Of The Assessee Is With Regard To Issuance Of Invalid Notice U/S.148 Of The Act Without Adhering To The New Inserted Provisions Of Section 148 R.W.S.148A Of The Act. 3. Ld. Ar Before Us Submitted That In This Case The Ao Has Framed The Assessment U/S.147 R.W.S.144 Of The Act Assessing The Total Income Of The Assessee At Rs.59,77,593/- Thereby Making Addition U/S.68 Of The Act At Rs.36,09,222/- & Addition Made U/S.69C Of The Act At Rs.1,80,461/-. In Appeal, The Ld.Cit(A) Dismissed The Appeal Of The Assessee. It Has Also Been Submitted By The Ld.Ar That Both The Authorities Below Have Erred In Not Considering The Fact That The Notice Issued U/S.148 Of The Act Is Invalid & Bad In Law As The Notice In This Case Has Been Issued On 01.04.2021

For Respondent: Shri S.B.Chakraborthy, Sr. DR
Section 147Section 148Section 148ASection 68Section 69C

Kumar Choubey, JM : The assessee has filed the instant appeal against the order dated 23.05.2025, passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2015-2016. 2. The sole issue involved in the present appeal of the assessee is with regard to issuance

Kannammal Educational Trust, Chennai vs. Deputy Director of Income Tax (Exemptions)-III, Nugambakkam, Chennai

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

ITA 1642/CHNY/2025[2011-12]Status: DisposedITAT Chennai04 Sept 2025AY 2011-12

Bench: Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.1642/Chny/2025 िनधा"रण वष"/Assessment Year: 2011-12 Kannammal Educational Trust, Vs. The Deputy Director Of 30, Dr. Ramasamy Road, K.K. Nagar, Income Tax (Exemptions) Iii, Chennai 600 078. Chennai. [Pan:Aaatk7675B] (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 : 02.09.2025 घोषणा की तारीख /Date Of Pronouncement : 04.09.2025 आदेश /O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Dated 01.02.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2011-12. 2. When The Appeal Was Taken Up For Hearing, None Appeared On Behalf Of The Assessee Nor Any Adjournment Petition Filed By The Assessee. The Notice Of Hearing Issued By The Registry Of This Tribunal Returned Unserved With An Endorsement “No Such Person”. Moreover, No Change Of Address, If Any, Filed Along With Appeal Memo. Hence, The 2

For Appellant: NoneFor Respondent: Ms. V. Aswathy, JCIT

filed by the assessee is directed against the order dated 01.02.2023 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2011-12. 2. When the appeal was taken up for hearing, none appeared on behalf of the assessee

Kalyanasundaram Ranjithkumar, Thiruvarur vs. ITO, Ncw-22(6), Tambaram

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

ITA 1622/CHNY/2025[2019-20]Status: DisposedITAT Chennai04 Sept 2025AY 2019-20

Bench: Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.1622/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 Kalyanasundaram Ranjithkumar, Vs. The Income Tax Officer, 2/46A, Keela Padugai Po, Non Corporate Ward 22(6), Thiruvarur 610 109. Tambaram. [Pan:Aimpr1914L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Ms. V. Aswathy, Jcit सुनवाई की तारीख/ Date Of Hearing : 01.09.2025 घोषणा की तारीख /Date Of Pronouncement : 04.09.2025 आदेश /O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Dated 06.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2019-20. 2. This Appeal Is Filed With A Delay Of 489 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: Shri Girish Kumar, AdvocateFor Respondent: Ms. V. Aswathy, JCIT
Section 10Section 17(3)Section 89

filed by the assessee is directed against the order dated 06.11.2023 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2019-20. 2. This appeal is filed with a delay of 489 days. The assessee filed petition for condonation ... under: 23. We have heard the rival arguments made by both the sides, perused the orders of the Assessing Officer and Ld. CIT(A) / NFAC and the paper book filed by both the sides. We have also considered the various decisions cited before us. We find the Assessing Officer