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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

Brijlaxmi Paper Products Private Limited, Kolkata vs. DCIT, Circle 5(1), Kolkata

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

ITA 827/KOL/2025[2018-2019]Status: DisposedITAT Kolkata25 Aug 2025AY 2018-2019

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 827/Kol/2025 Assessment Year: 2018-2019 Brijlaxmi Paper Products Pvt. Limited,……..Appellant 686, Shrachi Tower, Anandapur Em Byepass, Kolkata-700107 [Pan:Aafcb2003G] -Vs.- Deputy Commissioner Of Income Tax,….....Respondent Circle-5(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Sanjay Chatterjee, Ca, Appeared On Behalf Of The Assessee Shri Dheeraj, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: August 05, 2025 Date Of Pronouncing The Order: August 25, 2025 O R D E R

Section 133(6)Section 142(1)Section 143(2)

instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), 1 Brijlaxmi Paper Products Pvt. Limited National Faceless Appeal Centre (NFAC), Delhi dated 18th February, 2025 passed for Assessment Year 2018-19. 2. Brief facts of the case are that the appellant-assessee is a Private Limited ... Byepass, Kolkata-700107 (2) Deputy Commissioner of Income Tax, Circle-5(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 (3) CIT(Appeals), NFAC, Delhi; 5 Brijlaxmi Paper Products Pvt. Limited (4) CIT - ; (5) The Departmental Representative; (6) Guard FileBy order

Ahizanath Mahfula, Chennai vs. ITO, Ward 32(1), Kolkata

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

ITA 568/KOL/2025[2015-16]Status: DisposedITAT Kolkata25 Aug 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 568/Kol/2025 Assessment Year: 2015-2016 Ahizanath Mahfula,…………………………….…Appellant No.6 Flat No. 4A, 4Th Floor, Rutland Gate, 5Th Street, Thousand Lights Chennai-600006, Tamil Nadu [Pan:Blhpm3128E] -Vs.- Income Tax Officer,………………………...…….Respondent Ward-32(1), Kolkata, Income Tax Office, 10B, Middleton Road, Kolkata-700071 Appearances By: Shri Suryanarayanan Sridhar, A.R., Appeared On Behalf Of The Assessee Ms. Archana Gupta, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: August 06, 2025 Date Of Pronouncing The Order: August 25, 2025 O R D E R

Section 144Section 147Section 148Section 148ASection 271(1)(c)

directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), 1 Ahizanath Mahfula National Faceless Appeal Centre (NFAC), Delhi dated 4th March, 2025 passed for assessment year 2015-16. 2. The facts in brief are that the assessee is an individual, who entered into ... Lights Chennai-600006, Tamil Nadu (2) Income Tax Officer, Ward-32(1), Kolkata, Income Tax Office, 10B, Middleton Road, Kolkata-700071 (3) CIT(Appeals), NFAC, Delhi; (4) CIT - ; (5) The Departmental Representative; (6) Guard FileBy order