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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

Sonthalia Capital Private Limited, Kolkata vs. DCIT, Circle 7(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 958/KOL/2025[2017-2018]Status: DisposedITAT Kolkata03 Sept 2025AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.958/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2017-2018) Sonthalia Capital Pvt. Ltd., Vs Dcit, Circle-7(2), Kolkata 3Rd Unit No.3, Floor, Ideal Centre, 9, Ajc Bose Road, Circus Aenue, So Kolkata-17 Pan No. :Aabck 4477 F (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Siddharth Agarwal, Advocate रधजस्व की ओर से /Revenue By : Shri S.B.Chakraborthy, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 11/08/2025 घोषणा की तारीख/Date Of Pronouncement : 03/09/2025 आदेश / O R D E R Per Pradip Kumar Choubey, Jm : The Assessee Has Filed The Instant Appeal Against The Order Dated 06.03.2025, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-2018. 2. The Assessee Company Filed Its Original Return Of Income For The 2017-18 & Declaring Total Income Of Rs. Rs. 10,14,610/-. Notices Under Section 143(2) & 142(1) Of The Act Were Issued & Served On The Appellant Company & Duly Complied With. Subsequently Assessment Order Under Section 143(3) Of The Act Was Passed On 24.12.2019 Determining Total Income At Rs.59,14,610/-. While Framing The Assessment Order, The Assessing Officer Has Made Additions Under Section 68 Of The Act Amounting To Rs.25,00,000/- & 24,00,000/- With Respect To Loan Received From Linkwise Dealtrade Private Limited (In Short ‘Ldpl’) & Ambala Trafin Private Limited (In Short ‘Atpl’), Respectively.

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri S.B.Chakraborthy, Sr. DR
Section 131Section 143(2)Section 143(3)Section 68

Kumar Choubey, JM : The assessee has filed the instant appeal against the order dated 06.03.2025, passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2017-2018. 2. The assessee company filed its original return of income for the 2017-18 and declaring total income

Arumugam Pavalakkodi, Villupuram vs. ITO, Ward-2, Villupuram

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

ITA 1822/CHNY/2025[2011-12]Status: DisposedITAT Chennai03 Sept 2025AY 2011-12

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.1822/Chny/2025 Assessment Years: 2011-12 Arumugam Pavalakkodi, Income Tax Officer, No.76 Salem Main Road, Chinnasalem, Ward-2, Kallakkurichi, Villupuram, Villupuram. Tamil Nadu-606 201. [Pan: Brupp8511R] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.S.Sridhar, Advocate. प्रत्यर्थी की ओर से /Revenue By : Shri Veeramany K, Irs सुनवाई की तारीख/Date Of Hearing : 25.08.2025 घोषणा की तारीख /Date Of Pronouncement : 03.09.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : This Appeal Is Filed By The Assessee Against The Order Bearing Din & Order No.Itba / Nfac / S / 250 / 2022-23 / 1051051140(1) Dated 21.03.2023 Of The Learned Commissioner Of Income Tax [Herein After “Cit(A), National Faceless Appeal Center[Nfac], Delhi, For The Assessment Year 2011-12. The Reference To The Word “Act” In This Order Hereinafter Shall Mean The Income Tax Act, 1961 As Amended From Time To Time.

For Appellant: Mr.S.Sridhar, AdvocateFor Respondent: Shri Veeramany K, IRS

आदेश / O R D E R PER AMITABH SHUKLA, A.M : This appeal is filed by the assessee against the order bearing DIN & Order No.ITBA / NFAC / S / 250 / 2022-23 / 1051051140(1) dated 21.03.2023 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi

Assistant Commissioner of Income Tax, Corporate Circle 1 1, Chennai vs. Idfc Limited, Chennai

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

ITA 1649/CHNY/2025[2015-16]Status: DisposedITAT Chennai03 Sept 2025AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1649/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 The Acit, Idfc Limited, Corporate Circle 1 (1), Vs. Krm Towers, Chennai. 7Th Floor, No.1, Harrington Road, Chetpet, Chennai – 600 031. Pan: Aaaci 2663N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Shiva Srinivas, Cit ""यथ" क" ओर से/Respondent By : Shri Ketan K. Ved, Ca (Through Virtual Mode) सुनवाई क" तारीख/Date Of Hearing : 02.09.2025 घोषणा क" तारीख/Date Of Pronouncement : 03.09.2025

For Appellant: Shri Shiva Srinivas, CITFor Respondent: Shri Ketan K. Ved, CA
Section 10Section 143(3)Section 14ASection 250Section 260A

Appellant’s own case available on record. Furthermore, the appellant relied on the order u/s 250 of the Commissioner of Income Tax (NFAC) Delhi in appellant’s own case for the AY’s 2016-17 in ITA No. ITBA/NFAC/S/250/2023- 24/1056361253(1) dated 21.09.2023. During the hearing held ... restricted to 3% of the exempt dividend income. Also, the appellant has relied on the order u/s 250 of the Commissioner of Income Tax (NFAC) Delhi in appellant’s own case for the AY’s 2016-17 in ITA No. ITBA/NFAC/S/250/2023-24/1056361253(1) dated 21.09.2023 wherein the CIT(NFAC) has held

Muthu Palaniappan, Trichy vs. ACIT, Ncc-3(1), Chennai

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

ITA 1623/CHNY/2025[2017-18]Status: DisposedITAT Chennai03 Sept 2025AY 2017-18

Bench: Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.1623/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Muthu Palaniappan, Vs. The Assistant Commissioner Of C/O Palaniyappa Bros., Nsb Road, Income Tax, Trichy 620 002. Non Corporate Circle 3(1), Chennai. [Pan:Atzpp2653E] (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 : 03.09.2025 आदेश /O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.05.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 10 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Additions Made By The Assessing Officer Disallowing The Interest Claimed By The Assessee.

For Appellant: Shri Girish Kumar, AdvocateFor Respondent: Ms. V. Aswathy, JCIT
Section 148

filed by the assessee is directed against the order dated 05.05.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2017-18. 2. The assessee raised 10 grounds of appeal amongst which, the only issue emanates for our consideration