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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

Subramani Palani Muthu, Chennai vs. ITO, Ncw-19(6), Chennai

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

ITA 1779/CHNY/2025[2017-18]Status: DisposedITAT Chennai26 Aug 2025AY 2017-18

Bench: Shri George George Kand Shri Jagadishआयकर अपील सं./Ita No.: 1779/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Shri Subramani Palani Muthu, The Income Tax Officer, No.53, Seshachala Mudali Street, Vs. Non-Corporate Ward – 19(6), Saidapet, Chennai. Chennai – 600 015. Pan: Abnpm 2188F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri V. Padmanabhan, Ca ""यथ" क" ओर से/Respondent By : Smt. Anitha, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 26.08.2025 घोषणा क" तारीख/Date Of Pronouncement : 26.08.2025

For Appellant: Shri V. Padmanabhan, CAFor Respondent: Smt. Anitha, Addl.CIT
Section 250

VICE PRESIDENT: This appeal filed by the assessee is directed against the order of Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 11.10.2024, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2017-18. 2. There ... received the order. Only on receipt of demand notice dated 05.06.2025, the assessee came to know that the appeal has been dismissed by the NFAC, Delhi. Immediately, the assessee sought legal advice and took steps to file appeal before the Tribunal, resulting in delay in filing the appeal. On perusal

Balakumar Anusia, Sivaganga vs. Assistant Commissioner of Income Tax, Madurai

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

ITA 1641/CHNY/2025[2018-19]Status: DisposedITAT Chennai26 Aug 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1641/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Balakumar Anusia, Vs. The Assistant Commissioner Of 239, Aralikottai Po, Tiruppathur Taluk, Income Tax, Sivagangai District, International Taxation Circle Madurai, Tamil Nadu 630 210. Madurai. [Pan:Cfcpa9319H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""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 : 26.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.05.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-19. 2. The Assessee Raised 6 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is 2

For Appellant: NoneFor Respondent: Shri N. Rajakumar, Addl. CIT
Section 131Section 142Section 142(1)Section 143Section 143(2)Section 147Section 148Section 148ASection 272A(1)Section 272A(1)(d)

filed by the assessee is directed against the order dated 29.05.2025 passed by the ld. Commissioner of Income Tax (Appeals), national Faceless Appeal Centre (NFAC), Delhi for the assessment year 2018-19. 2. The assessee raised 6 grounds of appeal amongst which, the only issue emanates for our consideration

Pothanur Pacb Ltd., Namakkal vs. The Income Tax Officer, Ward_ 2, Namakkal

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

ITA 1328/CHNY/2025[2017-18]Status: DisposedITAT Chennai26 Aug 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1328/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Pothanur Pacb Ltd., Vs. The Income Tax Officer, S.390, Pothanur Road, Paramathi Ward 2, Velur, Namakkal 638 182. Namakkal. [Pan:Aaabp0259L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, F.C.A ""थ" की ओर से/Respondent By : Shri C. Sivakumar, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.08.2025 घोषणा की तारीख /Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 18.11.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 97 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.S. Lakshmi Venkataraman, F.C.A ""For Respondent: Shri C. Sivakumar, Addl. CIT

filed by the assessee is directed against the order dated 18.11.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2017-18. 2. We find that this appeal is filed with a delay of 97 days. The assessee filed