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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

C S M Enterprises, Chennai vs. Income Tax Officer, Ncw19(4), Chennai

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

ITA 766/CHNY/2025[2014-15]Status: DisposedITAT Chennai28 Aug 2025AY 2014-15

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri S.R.Raghunathaआयकर अपील सं./Ita No.766/Chny/2025 निर्धारण वर्ष/Assessment Year: 2014-15 C S M Enterprises No.3033/B, V Cross St, Ramnagar South, Madipakkam, Chennai-600 091, [Pan: Aaee C8641D] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By\सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement Income Tax Officer, Non Corporate Ward 19(4), Chennai-34. (प्रत्यर्थी/Respondent) Mr. R. Ganesan, Ca Ms. Gauthami Manivasagam, Jcit 02.07.2025 28.08.2025 आदेश / Order Per Manu Kumar Giri, Jm: The Captioned Appeal Filed By The Assessee Is Directed Against Order Of The Ld. Commissioner Of Income Tax (Appeal)/Nfac, Delhi ['Cit(A)'] In Short] Dated 17.01.2025 For Assessment Year 2014-15 Conforming Penalty U/S 271(1)(C) Of The Act. 2. Brief Facts Of The Case Are As Under:

Section 147Section 271(1)(c)

आयकर अपीलीय अधिकरण, 'बी' न्यायापीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH: CHENNAI माननीय श्री मन कुमार गिरि

Smt, Nisha Nandakumar, Chennai vs. ACIT, Corporate Circle-1(1), Chennai

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

ITA 1645/CHNY/2025[2018-19]Status: DisposedITAT Chennai28 Aug 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1645/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Smt. Nisha Nandakumar, Vs. The Assistant Commissioner Of L/R Of Sri Krishnan Nandakumar, 10A, Income Tax, Old. No. 14A, Masilamani Street, \ Non Corporate Circle 1(1), T. Nagar, Chennai 600 017. Chennai. [Pan:Aaepn5577B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri M. Karunakaran, Advocate ""थ" की ओर से/Respondent By : Shri N. Rajakumar, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 25.08.2025 घोषणा की तारीख /Date Of Pronouncement : 28.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 02.05.2025 Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-19. 2. The Assessee Raised 8 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Dismissing The Appeal By Holding That The Appeal Was Filed By A Dead Person In The Facts & Circumstances Of The Case.

For Appellant: Shri M. Karunakaran, AdvocateFor Respondent: Shri N. Rajakumar, Addl. CIT

MEMBER: This appeal filed by the assessee is directed against the order dated 02.05.2025 ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2018-19. 2. The assessee raised 8 grounds of appeal amongst which, the only issue emanates for our consideration