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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

K S Technologies, Mahabubnagar vs. Income Tax Officer, Ward-1, Mahabubnagar

In the result, all the 3 appeals filed by the assessee are allowed for statistical purposes

ITA 683/HYD/2025[2017-18]Status: DisposedITAT Hyderabad13 Aug 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.683 To 685/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2017-18 & 2018-19) Ks Technologies Vs. Income Tax Officer Mahbubnagar Ward – 1 Pan:Aakfk4547L Mahbubnagar (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: N O N E राज" व "ारा/Revenue By:: Shri Siva Prasad, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 11/08/2025 घोषणा की तारीख/Pronouncement: 13/08/2025 आदेश/Order Per Vijay Pal Raothese 3 Appeals By The Assessee Are Directed Against The 3 Separate Orders Of The Learned Cit (A)-Nfac Delhi, Dated 21/02/2025 & 25/02/2025 Arising From The Penalty Orders Passed U/S 270A Of The I.T. Act For The A.Ys.2017-18 & 2018-19 & Assessment Order U/S 144 Of The Act For The A.Y 2018-19 Respectively.

For Appellant: N O N EFor Respondent: : Shri Siva Prasad, Sr. AR
Section 144Section 14ASection 250Section 270ASection 270A(9)

Vijay Pal Rao, Vice President These 3 appeals by the assessee are directed against the 3 separate orders of the learned CIT (A)-NFAC Delhi, dated 21/02/2025 and 25/02/2025 arising from the penalty orders passed u/s 270A of the I.T. Act for the A.Ys.2017-18 & 2018-19 and assessment

K.P.Ramaswamy, Rasipuram vs. Income Tax Officer, Ward-2, Namakkal

In the result, appeal filed by the assessee is allowed

ITA 702/CHNY/2025[2017-18]Status: DisposedITAT Chennai13 Aug 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita No.:702/Chny/2025 धनिाारण वर्ा / Assessment Year: 2017-18 K.P.Ramaswamy, The Income Tax Officer, 6-A, Building Society Road, Vs. Ward-2 No.5 Voc Nagar, Rasipuram Tk, Namakkal. Namakkal - 637 408. [Pan: Achpr-5024-Q] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. Sri Krishna, C.A (Virtual) प्रत्यथी की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit. सुनवाई की तारीख/Date Of Hearing : 26.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 13.08.2025

For Appellant: Shri. Sri Krishna, C.A (Virtual)For Respondent: Ms. Gouthami Manivasagam, JCIT
Section 143(1)Section 143(2)Section 143(3)Section 69A

RAGHUNATHA, AM : This appeal by the assessee is filed against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2017-18, vide order dated 03.01.2024. 2. At the outset, we find that there is a delay of 341 days ... order u/s.143(3) of the Act on 24.12.2019. 6. Aggrieved by the order of AO, the assessee preferred an appeal before the ld.CIT(A), NFAC, Delhi. During the course of appellate proceedings, the assessee specifically contended that the amount of Rs.14,87,000/- and amount of Rs.4,75,365/- towards

Periapothu Marappagounder Thangavel, Coimbatore vs. ITO, Ncw-10(1), Chennai

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

ITA 668/CHNY/2025[2016-17]Status: DisposedITAT Chennai13 Aug 2025AY 2016-17

Bench: Shri George George K & Shri S.R.Raghunathaआयकर अपील सं./Ita No.:668/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2016-17 Periapothu Marappagounder Income Tax Officer, Thangavel, Vs. Che-W-(63)(95), 22, Paraikalam, Epriapodu Chennai. Pollachi, Coimbatore – 642 103. Tamil Nadu. [Pan:Axhpt-4046-K] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. A. Arjun Raj, C.A. By Virtual प्रत्यथी की ओर से/Respondent By : Shri. Pryati Sharma, Jcit.

For Appellant: Shri. A. Arjun Raj, C.A. by virtualFor Respondent: Shri. Pryati Sharma, JCIT
Section 144Section 148

This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 26.12.2024 and pertains to assessment year 2016-17. 2. At the outset, we find that there is a delay of 3 days ... Rs.2,48,10,920/-. Aggrieved by the order of the Assessing Officer, the assessee filed appeal before the ld. Commissioner of Income Tax (Appeals), NFAC, Delhi. 4. At the outset, we observed that the Ld.CIT(A) has provided four opportunities to the assessee to appear for hearings as detailed

Gunapalan Mallinathan, Ranipet vs. ITO, Ward-2, Vellore

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

ITA 665/CHNY/2025[2020-21]Status: DisposedITAT Chennai13 Aug 2025AY 2020-21

Bench: Shri George George Kand Shri Amitabh Shuklaआयकर अपील सं./Ita No.: 665/Chny/2025 िनधा"रण वष"/Assessment Year:2020-21 Shri Gunapalan Mallinathan, The Income Tax Officer, No.21, Kaviarasu Kannadasan Vs. Ward 2, Street, Vellore. Sriramnagar, Valasaravakkam, Chennai – 600 087. Pan: Adipm 2621A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri T. Vasudevan, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gowthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 11.08.2025 घोषणा क" तारीख/Date Of Pronouncement : 13.08.2025

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Ms. Gowthami Manivasagam, JCIT
Section 142(1)Section 250

This appeal filed at the instance of the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 15.10.2024 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year ... erred in confirming the addition of Rs. 11,74,329/- as excess claim of deductions under chapter VIA by the assessee. 3. The CITA) NFAC failed to appreciate that in the original return of income filed on 01.10.2020, the claim of deductions were in compliance to the statutory provisions