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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

Smita Subhash Mehta, Ratnagiri vs. Income-Tax Officer, Ward 1, Ratnagiri

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

ITA 1108/PUN/2025[2018-2019]Status: DisposedITAT Pune05 Aug 2025AY 2018-2019

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1108/Pun/2025 िनधा"रण वष" / Assessment Year : 2018-19 Smita Subhash Mehta, Vs. Ito, Ward-1, Ratnagiri. Pitruchaya, Teen Batti Naka, Khed, Ratnagiri- 415709. Pan : Ankpm7084P Appellant Respondent Assessee By : Shri Anup Bipin Shaha Revenue By : Shri Akhilesh Srivastva Date Of Hearing : 28.07.2025 Date Of Pronouncement : 05.08.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.03.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2018-19. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On The Facts & The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Confirming & The Ld. Ao Erred In Making The Addition Of Rs.1,50,79,576/- Under Section 69A Of The Act & The Same Is Based On Surmise & Guesswork. The Addition Be Deleted & The Appellant Be Given Just & Due Relief. 2. On The Facts & The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Confirming & The Ld. Ao Erred In Making The Addition Of Rs.1,50,79,576/- Under Section 69A Of The Act Without Considering The Appellant'S Response That The Deposits In The Impugned Account Are Already Accounted For In Her

For Appellant: Shri Anup Bipin ShahaFor Respondent: Shri Akhilesh Srivastva
Section 142(1)Section 147Section 148Section 148ASection 69A

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE

E2574 Varakkalpattu Primary Agricultural Cooperative Credit Society Limited, Cuddalore vs. ITO Ward 1, Cuddalore

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

ITA 715/CHNY/2025[2019-20]Status: DisposedITAT Chennai05 Aug 2025AY 2019-20

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:715/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2019-20 E-2574 Varakkalpattu Primary Ito, Agricultural Co-Op Credit Society Ltd, Vs. Ward -1, E-2574, 9, School Street, Cuddalore. Varakalpattu -S.O, Cuddalore – 607 109. [Pan:Aaaae-4481-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. G. Reddi Prakash, C.A. प्रत्यथी की ओर से/Respondent By : Ms. E. Pavuna Sundarai, Cit.

For Appellant: Shri. G. Reddi Prakash, C.AFor Respondent: Ms. E. Pavuna Sundarai, CIT
Section 144Section 147Section 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 2019-20, vide order dated 12.02.2025. 2. Brief facts are that the assessee is a primary agricultural cooperative credit society ... unexplained money. 4. Aggrieved by the order of the Assessing Officer, the assessee filed an appeal before the ld. CIT (A), NFAC, Delhi. 5. Before the ld.CIT(A), the assessee filed the appeal with a delay of 59 days and stated that the delay is due to unaware

Avm Kumaran, Chennai vs. DCIT Non Corporate Ward 19(1), Chennai

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

ITA 709/CHNY/2025[2020-21]Status: DisposedITAT Chennai05 Aug 2025AY 2020-21

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:709/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2020-21 Avm Kumaran, The Deputy Commissioner Of Income Tax, 7, Avm Garden Studios, Vs. Arcot Road, Vadapalani, Non Corp Ward 19(1), Chennai – 600 026. Chennai. [Pan:Aagpk-5279-H] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. R. Viswanathan, Ca (Virtual). प्रत्यथी की ओर से/Respondent By : Ms. Pryati Sharma, Jcit.

For Appellant: Shri. R. Viswanathan, CA (Virtual)For Respondent: Ms. Pryati Sharma, JCIT
Section 143(1)Section 154

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), ADDL / JCIT (A)-2, Lucknow, dated 22.01.2025 and pertains to assessment year 2020-21. 2. The brief facts of the case are that the assessee ... assessee was waiting for the solution through the grievance but of no use. Hence, the assessee filed an appeal before the ld.CIT(A), NFAC with a delay of 625 days. 3. At the outset, we observed that the Ld.CIT(A) after considering the reasons for delay in filing the appeal

Singaravelu Rajarajan, Puducherry vs. ITO Ward 2, Puducherry

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

ITA 1581/CHNY/2025[2011-12]Status: DisposedITAT Chennai05 Aug 2025AY 2011-12

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:1581/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2011-12 Singaravelu Rajarajan, Ito, No.120, Gowrissilks, Vs. Ward - 2, Nehru Street, Puducherry. Puducherry– 605 001. [Pan:Akspr-5244-H] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. Hitesh, Advocate For Shri. D. Anand, Advocate प्रत्यथी की ओर से/Respondent By : Shrii. R.V. Arun Prasad, Addl. Cit.

For Appellant: Shri. Hitesh, Advocate for Shri. D. Anand, AdvocateFor Respondent: Shrii. R.V. Arun Prasad, Addl. CIT
Section 144Section 147Section 148Section 68

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 2011-12, vide order dated 31.10.2023. 2. At the outset, we find that there is a delay of 516 days ... unexplained cash credits u/s.68 of the Act. 4. Aggrieved by the order of the AO, the assessee filed an appeal before the ld.CIT(A), NFAC, Delhi. 5. Before the ld.CIT(A) also, the assessee has neither filed written submissions nor filed any documentary evidence in support of his claim