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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

Venugoopal Subramanyam Raja, Kumbakonam vs. DCIT Cirle 2(1), Trichy

In the result, all the appeals filed by the assessee are dismissed

ITA 2857/CHNY/2024[2010-11]Status: DisposedITAT Chennai21 Aug 2025AY 2010-11

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.2855, 2856 & 2857/Chny/2024 िनधा"रण वष"/Assessment Years: 2007-08, 2009-10 & 2010-11 Venugoopal Subramaniyam Raja, Vs. The Deputy Commissioner Of 40/41, Town High School Road, Income Tax, Kumbakonam 612 001, Tamil Nadu. Circle 2(1), Trichy. [Pan:Aafpr5570F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Sivaraman, Advocate ""थ" की ओर से/Respondent By : Shri C. Sivakumar, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 20.08.2025 घोषणा की तारीख /Date Of Pronouncement : 21.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Assessee Are Directed Against Separate Orders All Dated 09.09.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Years 2007-08, 2009-10 & 2010-11. 2. Since Issues Raised In These Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri C. Sivakumar, Addl. CIT
Section 195Section 40Section 9Section 9(1)(v)

assessee are directed against separate orders all dated 09.09.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment years 2007-08, 2009-10 & 2010-11. 2. Since issues raised in these appeals are similar based on the same identical facts, with

Venugoopal Subramanyam Raja, Kumbakonam vs. DCIT Cirle 2(1), Trichy

In the result, all the appeals filed by the assessee are dismissed

ITA 2856/CHNY/2024[2009-10]Status: DisposedITAT Chennai21 Aug 2025AY 2009-10

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.2855, 2856 & 2857/Chny/2024 िनधा"रण वष"/Assessment Years: 2007-08, 2009-10 & 2010-11 Venugoopal Subramaniyam Raja, Vs. The Deputy Commissioner Of 40/41, Town High School Road, Income Tax, Kumbakonam 612 001, Tamil Nadu. Circle 2(1), Trichy. [Pan:Aafpr5570F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Sivaraman, Advocate ""थ" की ओर से/Respondent By : Shri C. Sivakumar, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 20.08.2025 घोषणा की तारीख /Date Of Pronouncement : 21.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Assessee Are Directed Against Separate Orders All Dated 09.09.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Years 2007-08, 2009-10 & 2010-11. 2. Since Issues Raised In These Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri C. Sivakumar, Addl. CIT
Section 195Section 40Section 9Section 9(1)(v)

assessee are directed against separate orders all dated 09.09.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment years 2007-08, 2009-10 & 2010-11. 2. Since issues raised in these appeals are similar based on the same identical facts, with

Venugoopal Subramanyam Raja, Kumbakonam vs. DCIT Cirle 2(1), Trichy

In the result, all the appeals filed by the assessee are dismissed

ITA 2855/CHNY/2024[2007-08]Status: DisposedITAT Chennai21 Aug 2025AY 2007-08

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.2855, 2856 & 2857/Chny/2024 िनधा"रण वष"/Assessment Years: 2007-08, 2009-10 & 2010-11 Venugoopal Subramaniyam Raja, Vs. The Deputy Commissioner Of 40/41, Town High School Road, Income Tax, Kumbakonam 612 001, Tamil Nadu. Circle 2(1), Trichy. [Pan:Aafpr5570F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Sivaraman, Advocate ""थ" की ओर से/Respondent By : Shri C. Sivakumar, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 20.08.2025 घोषणा की तारीख /Date Of Pronouncement : 21.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Assessee Are Directed Against Separate Orders All Dated 09.09.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Years 2007-08, 2009-10 & 2010-11. 2. Since Issues Raised In These Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri C. Sivakumar, Addl. CIT
Section 195Section 40Section 9Section 9(1)(v)

assessee are directed against separate orders all dated 09.09.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment years 2007-08, 2009-10 & 2010-11. 2. Since issues raised in these appeals are similar based on the same identical facts, with

Jnana Jyothi Rehabilitation Society for Disabled, Hubbali vs. Income Tax Officer, Ward-1, Hubballi

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 1478/BANG/2025[2015-16]Status: DisposedITAT Bangalore21 Aug 2025AY 2015-16

Bench: Dr. Dipak P. Ripote & Shri Prakash Chand Yadavassessment Year:2015-16 Jnana Jyothi Rehabilitation Society Income Tax Officer, For Disabled, Ward-(1) Old Soraba, P.O Old Soraba, Hubbali. Shivamogga-577429, Vs. Karnataka. Pan No : Aabtj7999J Appellant Respondent Appellant By : Sri Gireesha T.L, Ca Respondent By : Sri Ganesh R Ghale, Advocate-Standing Counsel For Revenue Date Of Hearing : 21.08.2025 Date Of Pronouncement : 21.08.2025 O R D E R Per Dr. Dipak P. Ripote: This Is An Appeal Filed By Jnana Jyothi Rehabilitation Society For Disabled Against The Order Of The Learned Commissioner Of Income Tax (Appeals) (Nfac) (In Short “Ld. Cit(A)”) Passed U/S. 250 Of The Income Tax Act, 1961 (In Short “The Act”) For Asst Year 2015- 16 On 03/12/2024 Emanating From Assessment Order Dated 31/10/2017 Passed U/S. 144 Of The Act. Submissions Of The Ld. Ar: 2. The Ld. Ar Invited Our Attention To The Fact That There Was A Delay In Filing The Appeal Before This Tribunal Of 106 Days. The Ld. Ar Took Us Through The Affidavit To Explain The Reason For The Delay.

For Appellant: Sri Gireesha T.L, CA
Section 144Section 250

MEMBER: This is an appeal filed by Jnana Jyothi Rehabilitation Society for Disabled against the order of the Learned Commissioner of Income Tax (Appeals) (NFAC) (in short “Ld. CIT(A)”) passed U/s. 250 of the Income Tax Act, 1961 (in short “the Act”) for Asst Year 2015- 16 on 03/12/2024

Bhagya Mahantesh Khodanpur, Hubballi vs. Income Tax Officer, Ward-2(1), Hubballi

In the result, appeal of the assessee is partly allowed

ITA 1365/BANG/2025[2015-16]Status: DisposedITAT Bangalore21 Aug 2025AY 2015-16

Bench: Dr. Dipak P. Ripote & Shri Prakash Chand Yadavassessment Year: 2015-16 Bhagya Mahantesh Khodanpur, Income Tax Officer, Indu Arcade, Vithoba Galli, Ward-2(1), Durgadbail, Vs. Hubballi. Hubballi-580020. Pan No : Apxpk0150P Appellant Respondent Appellant By : Sri Sudheendra B.R, Advocate Respondent By : Sri Ganesh R Ghale, Advocate-Standing Counsel For Revenue Date Of Hearing : 20.08.2025 Date Of Pronouncement : 21.08.2025 O R D E R Per Dr. Dipak P. Ripote: This Is An Appeal Filed By Bhagya Mahantesh Khodanpur Against The Order Of The Learned Commissioner Of Income Tax (Appeals) (Nfac) (In Short “Ld. Cit(A)”) Passed U/S. 250 Of The Income Tax Act, 1961 (In Short “The Act”) For Asst Year 2015-16 On 28/03/2025 Emanating From Assessment Order Dated 29/12/2017 Passed U/S. 143(3) Of The Act. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Order Passed By The Ld. Addl / Joint Commissioner Of Income Tax (Appeals)-2, Gurugram U/S. 250 Of The Act Dated 28/03/2025 Is Bad In Law & Liable To Be Quashed. Addition Of Rs. 4,42,500/- Is Bad In Law & 2. Liable To Be Deleted.

For Appellant: Sri Sudheendra B.R, Advocate
Section 133(6)Section 143(3)Section 234ASection 24Section 250

RIPOTE, ACCOUNTANT MEMBER: This is an appeal filed by Bhagya Mahantesh Khodanpur against the order of the Learned Commissioner of Income Tax (Appeals) (NFAC) (in short “Ld. CIT(A)”) passed U/s. 250 of the Income Tax Act, 1961 (in short “the Act”) for Asst Year 2015-16 on 28/03/2025 emanating

Krishnamurthy Rangappa, Bangalore vs. Income Tax Officer, Ward-4(1)(1), Bangalore

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 1308/BANG/2025[2018-19]Status: DisposedITAT Bangalore21 Aug 2025AY 2018-19

Bench: Dr. Dipak P. Ripote & Shri Prakash Chand Yadavassessment Year: 2018-19 Krishnamurthy Rangappa, Income Tax Officer, 2, Manjunatha Nilaya, Ward-4(1)(1), Little Flower Hospital, R.M. Nagar, Bangalore. Vs. Bangalore-560016. Pan No : Agppr2719C Appellant Respondent Appellant By : Sri Pranav Krishna – Advocate Respondent By : Sri Balusamy N - Jcit Date Of Hearing : 20.08.2025 Date Of Pronouncement : 21.08.2025 O R D E R Per Dr. Dipak P. Ripote: This Appeal Filed By Krishnamurthy Rangappa Against The Order Of The Learned Commissioner Of Income Tax (Appeals) (Nfac) Passed U/S. 250 Of The Income Tax Act, 1961 (In Short “The Act”) For Asst Year 2018-19 On 18/03/2025 Emanating From Assessment Order Dated 09/04/2021 Passed U/S. 143(3) Of The Act. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Sri Pranav Krishna – AdvocateFor Respondent: Sri Balusamy N - JCIT
Section 143(3)Section 234ASection 250

DIPAK P. RIPOTE, ACCOUNTANT MEMBER: This appeal filed by Krishnamurthy Rangappa against the order of the Learned Commissioner of Income Tax (Appeals) (NFAC) passed U/s. 250 of the Income Tax Act, 1961 (in short “the Act”) for Asst Year 2018-19 on 18/03/2025 emanating from Assessment Order dated 09/04/2021 passed ... assessee has raised the following grounds of appeal: “1. The impugned order of the CIT(A), NFAC passed U/s. 250 of the Act is opposed to law, weight of evidence, probabilities, facts and circumstances of the Appellant’s case. 2 The Ld. CIT(A), NFAC is not justified in dismissing