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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

T.Abdul Wahid and Company, Chennai vs. ACIT, Ncc0491), Chennai

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

ITA 1672/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.: 1672/Chny/2025 धनिाारण वर्ा / Assessment Year: 2018-19 T. Abdul Wahid & Company, Assistant Commissioner Of No.55/27, Vepery High Road, Vs. Income Tax, Periamet, Chennai – 600 003. Non-Corporate Circle – 4(1). Tamil Nadu. Chennai. [Pan: Aaaft-0482-B] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Mr. Raghav Rajeev Menon, Advocate (Virtual) प्रत्यथी की ओर से/Respondent By : Mr. N. Rajakumar, Addl. Cit.

For Appellant: Mr. Raghav Rajeev Menon, AdvocateFor Respondent: Mr. N. Rajakumar, Addl. CIT
Section 143(3)Section 68

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 25.07.2024. 2. At the outset, we find that there is a delay ... u/s.143(3) of the Act dated 09.06.2021. 4. Aggrieved by the order of the AO, the assessee preferred an appeal before the ld.CIT(A), NFAC on 02.08.2021. 5. At the outset, we observed that ld.CIT(A) has provided three opportunities for the assessee from 19.04.2022 to 12.02.2024 to appear

Narayanan Revathi, Chennai vs. ITO, Ncw-6(1), Chennai

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

ITA 1665/CHNY/2025[2019-20]Status: DisposedITAT Chennai02 Sept 2025AY 2019-20

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1665/Chny/2025 धनिाारण वर्ा / Assessment Year: 2019-20 Narayanan Revathi, Income Tax Officer 31/2, Block-1, Kodungaiyuur, Vs. Non Corporate Ward – 6(1). Second Main Road, Chennai. Kannadasan Nagar, Chennai – 600 118. [Pan: Aigpr- 0538-J] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. A. Suraj Nahar, Ca. प्रत्यथी की ओर से/Respondent By : Shri. N. Rajakumar, Addl. Cit.

For Appellant: Shri. A. Suraj Nahar, CAFor Respondent: Shri. N. Rajakumar, Addl. CIT
Section 147Section 148Section 56(2)(ix)

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 2019-20, vide order dated 12.03.2025. 2. At the outset, we find that there is a delay ... r.w.s 144 of the Act dated 02.02.2024. 4. Aggrieved by the order of the AO, the assessee preferred an appeal before the ld.CIT(A), NFAC on 06.03.2024. 5. At the outset, we observed that ld.CIT(A) has provided three opportunities for the assessee from 17.02.2025 to 05.03.2025 to appear

Pradeep Jeyavelu, Tiruvallur vs. ITO, Ward-1, Tiruvallur

ITA 1626/CHNY/2025[2016-17]Status: DisposedITAT Chennai02 Sept 2025AY 2016-17

Bench: Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.1626/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Pradeep Jeyavelu, Vs. The Income Tax Officer, No. 2/697 Balaji Nagar Thiruyur Ward 1, Kuppam, Sevvapettai, Tiruvallur. Tiruvallur 602 025. [Pan:Bblpj4017P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R.S. Hithesh, 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 22.04.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. The Assessee Raised 9 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Addition Made By The Assessing Officer On Account Of Long Term Capital Gain.

For Appellant: Shri R.S. Hithesh, AdvocateFor Respondent: Ms. V. Aswathy, JCIT
Section 148Section 54

filed by the assessee is directed against the order dated 22.04.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. The assessee raised 9 grounds of appeal amongst which, the only issue emanates for consideration