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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

Income Tax Officer, Hosur vs. Narayanaswamy, Hosur

ITA 822/CHNY/2025[2018-19]Status: DisposedITAT Chennai20 Aug 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.822/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 The Income Tax Officer, Vs. Narayanaswamy, Ward 1, D.No. 3/569, Subbagiri, Kamandoddi Hosur. Post, Hosur 635 130. [Pan:Bhxpn8717L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. Gouthami Manivasagam, Jcit ""थ" की ओर से/Respondent By : Shri K. Prasanna, C.A. सुनवाई की तारीख/ Date Of Hearing : 22.07.2025 घोषणा की तारीख /Date Of Pronouncement : 20.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 03.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-19. 2. The Appellant-Revenue Raised 4 Grounds Of Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In 2

For Appellant: Ms. Gouthami Manivasagam, JCITFor Respondent: Shri K. Prasanna, C.A
Section 148Section 271D

filed by the Revenue is directed against the order dated 03.02.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2018-19. 2. The Appellant-Revenue raised 4 grounds of which, the only issue emanates for our consideration

Kalai Vani Rajan, Salem vs. ITO, Ward-1(6), Salem

In the result, the appeal filed by the assessee is partly allowed

ITA 774/CHNY/2025[2012-13]Status: DisposedITAT Chennai20 Aug 2025AY 2012-13

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.774/Chny/2025 िनधा"रण वष"/Assessment Year: 2012-13 Kalai Vani Rajan, Vs. The Income Tax Officer, C-1, Sai Krishna Apartment, Ward I(6), Brindavanan Road, 3Rd Cross, Salem. Fairlands S.O., Salem 636 016 [Pan:Avxpk9339C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate (Erode) ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 29.07.2025 घोषणा की तारीख /Date Of Pronouncement : 20.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against Order Dated 27.01.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13. 2. The Ld. Ar Shri S. Sridhar, Advocate Submits That The Assessee Is Not Interested To Prosecute Legal Grounds Raised In Ground No. 4 & 5 & 2

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Ms. Gouthami Manivasagam, JCIT
Section 147Section 69A

appeal filed by the assessee is directed against order dated 27.01.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2012-13. 2. The ld. AR Shri S. Sridhar, Advocate submits that the assessee is not interested to prosecute legal

Income Tax Officer, Non Corporate Ward-3(1) Cbe, Coimbatore vs. Ksk Cold Storage, Mettupalayam

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

ITA 3330/CHNY/2024[2017-18]Status: DisposedITAT Chennai20 Aug 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपीलसं./I.T.A.No.3330/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 The Income Tax Officer, Vs. Ksk Cold Storage, Non Corporate Ward 3(1), 685, Jadayampalayam Village, Coimbatore. Mettupalayam, Coimbatore 641 301. [Pan:Aarfk3964G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Shiva Srinivas, Cit ""थ" की ओरसे/Respondent By None : सुनवाई की तारीख/Date Of Hearing : 30.07.2025 घोषणा की तारीख /Date Of Pronouncement : 20.08.2025 आदेश /O R D E R Pers.S. Viswanethra Ravi: This Appeal Filed By The Appellant-Revenue Is Directed Against The Order Dated 28.10.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. When The Appeal Was Taken Up For Hearing On 30.07.2025, We Find No Representation On Behalf Of The Assessee. Further, The Notice Issued By This Tribunal To The Assessee Returned Unserved With An Endorsement “No Such Person In This Address”. Therefore, The Assessee Is Called Absent & Set Exparte & We Proceed To Decide The Appeal On Merits After Hearing The Ld. Dr Basing On The Material Available On Record.

For Appellant: Shri Shiva Srinivas, CIT
Section 147Section 148Section 68Section 69

Appellant-Revenue is directed against the order dated 28.10.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2017-18. 2. When the appeal was taken up for hearing on 30.07.2025, we find no representation on behalf of the assessee

Tyco Fire and Security India Private Limited, Bengaluru vs. Deputy Commissioner of Income-Tax, International Taxation, Circle 2(2), Bengaluru

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

ITA 443/BANG/2025[2014-15]Status: DisposedITAT Bangalore20 Aug 2025AY 2014-15

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.Assessment Year : 2014-15 The Deputy Commissioner Tyco Fire & Security India Of Income Tax, Private Ltd., International Taxation, D-601, Campus 6Th Floor, Circle 2(2), Rmz Centennial, Kundanahalli, Vs. Bangalore. Main Road, Mahadevapura S.O., Bengaluru North. Pan: Aabct 0087C Appellant Respondent Appellant By : Shri Ninad Patade, Ar Respondent By : Dr. Divya K.J., Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 08.07.2025 Date Of Pronouncement : 20.08.2025 O R D E R Per Soundararajan Kthis Appeal Filed By The Assessee Is Challenging The Order Of The Ld. Cit(Appeals), National Faceless Appeal Centre, Delhi (Nfac) Dated 20.12.2024 In Respect Of Assessment Year 2014-15. 2. The Brief Facts Of The Case Are That The Assessee Is A Company & A Part Of Tyco Group Which Is A Leader In Global Fire Safety & Security Page 2 Of 5

For Appellant: Shri Ninad Patade, ARFor Respondent: Dr. Divya K.J., CIT(DR)(ITAT), Bengaluru
Section 201(1)

Soundararajan K, Judicial Member This appeal filed by the assessee is challenging the order of the ld. CIT(Appeals), National Faceless Appeal Centre, Delhi (NFAC) dated 20.12.2024 in respect of assessment year 2014-15. 2. The brief facts of the case are that the assessee is a company