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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

Shri Sai Energy & Infra India Pvt. Ltd., Tirupur vs. ITO, Corporate Ward-2, Coimbatore

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

ITA 1684/CHNY/2025[2016-17]Status: DisposedITAT Chennai02 Sept 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1684/Chny/2025 धनिाारण वर्ा / Assessment Year: 2016-17 Shri Sai Energy & Infra India Income Tax Officer, Private Limited, Vs. Corporate Ward-2 2/533, Udumalai Main Road, Coimbatore. P Vadugapalayam, Palladam Tirupur – 641 664. Tamil Nadu. [Pan: Aawcs-6651-G] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Mr. Suraj Nahar, Ca. प्रत्यथी की ओर से/Respondent By : Ms. E. Pavuna Sundari, Cit.

For Appellant: Mr. Suraj Nahar, CAFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 144Section 194CSection 69A

RAGHUNATHA, AM : This appeal by the assessee is filed against the order of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld. CIT(A)) for the assessment year 2016-17, vide order dated 26.09.2024. 2. At the outset, we find that there is a delay ... Crores u/s.69A r.w.s 115BBE of the Act. 4. Aggrieved by the order of the AO, the assessee preferred an appeal before the ld.CIT(A), NFAC on 28.04.2022. 5. At the outset, we observed that ld.CIT(A) has provided three opportunities for the assessee to appear for hearings as detailed

Ponnusamy Raja, Vakkil New Street, Madurai vs. Income Tax Officer, Non-Corporate Ward 1(7), Madurai, Income Tax Office, Cr Building

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

ITA 1677/CHNY/2025[2018-2019]Status: DisposedITAT Chennai02 Sept 2025AY 2018-2019

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1677/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Ponnusamy Raja, Vs. The Income Tax Officer, No. 176-A, 3Rd Floor, Vakkil New Street, Non Corporate Ward 1(7), Simmakal, Madurai 625 001. Madurai. [Pan:Agepr6307F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Shri N. Rajakumar, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.08.2025 घोषणा की तारीख /Date Of Pronouncement : 02.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.03.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-19. 2. We Find That This Appeal Is Filed With A Delay Of 9 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Assessee Are Bonafide, Which Really

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri N. Rajakumar, Addl. CIT
Section 36(1)(ii)Section 44A

filed by the assessee is directed against the order dated 04.03.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2018-19. 2. We find that this appeal is filed with a delay of 9 days. The assessee filed

Gurugnanasambandar Mission, Mayiladuthurai vs. ITO, Exemption Ward, Trichy

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

ITA 1674/CHNY/2025[2018-19]Status: DisposedITAT Chennai02 Sept 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1674/Chny/2025 धनिाारण वर्ा / Assessment Year: 2018-19 Gurugnanasambandar Mission Income Tax Officer, Dharmapuram Adhinam, Vs. Exemptions Ward. Dharmapuram, Trichy. Mayiladuthurai – 609 001. Tamil Nadu. [Pan: Aactg-1020-A] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Ms. R. Sumedha, Advocate For Ms. G. Vardini Karthik, Advocate. प्रत्यथी की ओर से/Respondent By : Mr. N. Rajakumar, Addl. Cit.

For Appellant: Ms. R. Sumedha, Advocate for Ms. G. Vardini Karthik, AdvocateFor Respondent: Mr. N. Rajakumar, Addl. CIT
Section 12ASection 144Section 147Section 148Section 45(3)Section 68Section 69A

RAGHUNATHA, AM : This appeal by the assessee is filed against the order of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld. CIT(A)) for the assessment year 2018-19, vide order dated 22.01.2025. 2. At the outset, we find that there is a delay ... r.w.s 144 of the Act dated 15.02.2023. 4. Aggrieved by the order of the AO, the assessee preferred an appeal before the ld.CIT(A), NFAC on 03.07.2023. 5. At the outset, we observed that ld.CIT(A) has provided three opportunities for the assessee from 20.11.2024 to 06.01.2025 to appear

Arulmigu Kurungaleeswarar and Vaigundavasa Perumal Thirukoil, Chennai vs. ITO, Exemptions Ward-3, Chennai

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

ITA 1673/CHNY/2025[2015-16]Status: DisposedITAT Chennai02 Sept 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1673/Chny/2025 धनिाारण वर्ा / Assessment Year: 2015-16 Arulmigu Kurungaleeswarar & Income Tax Officer, Vaigundavasa Perumal Thirukoil, Vs. Exemptions Ward 3, Koyambedu. Chennai. Chennai – 600 107. Tamil Nadu. [Pan: Aadta-2178-C] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Ms. R. Sumedha, Advocate प्रत्यथी की ओर से/Respondent By : Mr. N. Rajakumar, Addl.Cit

For Appellant: Ms. R. Sumedha, AdvocateFor Respondent: Mr. N. Rajakumar, Addl.CIT
Section 12ASection 144Section 147Section 45(3)

RAGHUNATHA, AM : This appeal by the assessee is filed against the order of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld. CIT(A)) for the assessment year 2015-16, vide order dated 13.06.2024. At the outset, we find that there is a delay of 282 days ... r.w.s 144B of the Act dated 10.03.2023. 4. Aggrieved by the order of the AO, the assessee preferred an appeal before the ld.CIT(A), NFAC on 13.10.2023. 5. At the outset, we observed that ld.CIT(A) has provided three opportunities for the assessee from 08.01.2024 to 21.05.2024 to appear