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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

Mangalam Viniyog Pvt. Ltd., Kolkata vs. I.T.O., Ward - 9(1), Kolkata

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

ITA 2494/KOL/2024[2016-2017]Status: DisposedITAT Kolkata25 Aug 2025AY 2016-2017

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 2494/Kol/2024 Assessment Year: 2016-2017 Mangalam Viniyog Pvt. Limited,……………..Appellant C/O. Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata-700069 [Pan:Aadcm5074C] -Vs.- Income Tax Officer,………………………….....Respondent Ward-9(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Subhas Agarwal, Advocate, 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 132Section 142(1)Section 148Section 148ASection 68Section 69C

instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), 1 Mangalam Viniyog Pvt. Limited National Faceless Appeal Centre (NFAC), Delhi dated 4th October, 2024 passed for Assessment Year 2016-17. 2. Brief facts of the case are that the assessee is a Private Limited Company, which ... Floor, Kolkata-700069 (2) Income Tax Officer, Ward-9(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 (3) CIT(Appeals), NFAC, Delhi; (4) CIT - ; (5) The Departmental Representative; (6) Guard FileBy order

Pyung Hwa India Private Limted, Chennai vs. DCIT, Corporate Circle 5(2), Chennai

In the result, both the appeals of the assessee for the A

ITA 1602/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Aug 2025AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:1601 & 1602/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2017-18 & 2016-17 Pyung Hwa India Private Limited Dcit, L11 &L12, Sipcot Industrial Estate, Vs. Corporate Circle 5(2) Phase Ii, Mambakkam, Chennai. Kancheepuram- 602 106. Tamil Nadu [Pan:Aadcp-8042-R] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. Chikkars Srikanth, Advocate. प्रत्यथी की ओर से/Respondent By : Mr. Arv Sreenivasan, Cit.

For Appellant: Shri. Chikkars Srikanth, AdvocateFor Respondent: Mr. ARV Sreenivasan, CIT

RAGHUNATHA, AM : These two appeals filed by the assessee are directed against separate orders passed by the learned Commissioner of Income Tax, Appeal, NFAC, New Delhi vide both orders dated 31.03.2025 for assessment years 2017-18 and 2016-17 respectively. 2. The grounds raised by the assessee are as follows ... adhoc basis. 5. Aggrieved by the order of the AO, the assessee carried the matter in appeal before ld.CIT(A), NFAC, Delhi. Before the ld.CIT(A), it was canvassed that all the :-5-: IT(TP)A. No:1601 & 1602/Chny/2025 details pursuant to a questionnaire were made available before

Pyung Hwa India Private Limited, Chennai vs. DCIT, Corporate Circle 5(2), Chennai

In the result, both the appeals of the assessee for the A

ITA 1601/CHNY/2025[2017-18]Status: DisposedITAT Chennai25 Aug 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:1601 & 1602/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2017-18 & 2016-17 Pyung Hwa India Private Limited Dcit, L11 &L12, Sipcot Industrial Estate, Vs. Corporate Circle 5(2) Phase Ii, Mambakkam, Chennai. Kancheepuram- 602 106. Tamil Nadu [Pan:Aadcp-8042-R] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. Chikkars Srikanth, Advocate. प्रत्यथी की ओर से/Respondent By : Mr. Arv Sreenivasan, Cit.

For Appellant: Shri. Chikkars Srikanth, AdvocateFor Respondent: Mr. ARV Sreenivasan, CIT

RAGHUNATHA, AM : These two appeals filed by the assessee are directed against separate orders passed by the learned Commissioner of Income Tax, Appeal, NFAC, New Delhi vide both orders dated 31.03.2025 for assessment years 2017-18 and 2016-17 respectively. 2. The grounds raised by the assessee are as follows ... adhoc basis. 5. Aggrieved by the order of the AO, the assessee carried the matter in appeal before ld.CIT(A), NFAC, Delhi. Before the ld.CIT(A), it was canvassed that all the :-5-: IT(TP)A. No:1601 & 1602/Chny/2025 details pursuant to a questionnaire were made available before