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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

S-Net Freight (India) Private Limited, Delhi vs. ITO Ward 22(1), Delhi

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

ITA 3655/DEL/2025[2015-16]Status: DisposedITAT Delhi20 Mar 2026AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumars-Net Freight (India) Limited, Ito, 301, 3Rd Floor In Aggarwal Ward-22(1), Metro Mall, Plot No.23, Vs. Delhi. Sector-20, Dwarka, Delhi-110075, Pan:Aafcs3703G (Appellant) (Respondent) Assessee By Shri Tanpreet Singh Kohli, Ca Department By Ms. Harpreet Kaur, Sr. Dr Date Of Hearing 27.01.2026 20.03.2026 O R D E R Per Vimal Kumar, Jm: The Appeal Filed By The Assessee Is Against Order Dated 12.12.2023 Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘The Ld. Cit(A)’] Passed U/S 250(6) Of The Income Tax Act, 1961, [Hereinafter Referred To As ‘The Act’] Arising Out Of Assessment Order Dated 30.10. 2017 Of The Ld. Assessing Officer/ Income Tax Officer, Ward- 22(1), New Delhi [Hereinafter Referred To As ‘The Ao’) For Asst. Year 2015-16. 2. Brief Facts Of The Case Are That Assessee Filed Return Of Income On 30.11.2015 Declaring Loss Of Rs.4,98,350/-. The Case Was Selected For Scrutiny Under Cass. Notice U/S 143(2) Dated 08.04.2016 & Notice 142(1) Along With Detailed S-Net Freight (India) Private Ltd. Vs. Ito

Section 143(2)Section 234BSection 250(6)Section 72

appeal filed by the Assessee is against order dated 12.12.2023 of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘the Ld. CIT(A)’] passed u/s 250(6) of the Income Tax Act, 1961, [hereinafter referred to as ‘the Act’] arising

Harbhol Singh, Sunam vs. Income Tax Officer, Ward Sunam

In the result, the appeal is allowed for statistical purposes

ITA 788/CHANDI/2025[2012-2013]Status: DisposedITAT Chandigarh19 Mar 2026AY 2012-2013

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Krinwant Sahay, Am आयकरअपीलसं./ Ita No.788/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2012-13) Harbhol Singh Ito H. No. 863, Village – Sheron, Aayakar Bhawan, Income Tax बनाम/ Vs. Suman Road, Sunam Officer, Ward Sunam, Sangrur District : Sangrur Punjab - 148028 Punjab - 148028 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Cssps-9948-F (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Deepinder Singh (Advocate) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 26-02-2026 घोषणाकीतारीख /Date Of Pronouncement 19-03-2026 : आदेश / O R D E R Krinwant Sahay () This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A)/ Nfac, Delhi Dt. 16/05/2025 For The Assessment Year 2012-13. In The Present Appeal Assessee Raised The Following Grounds:

For Appellant: Sh. Deepinder Singh (Advocate)For Respondent: Sh. Vivek Vardhan (Addl. CIT) Ld. Sr. DR
Section 148

Krinwant Sahay (Accountant Member) This is an appeal filed by the Assessee against the order of the Ld. CIT(A)/ NFAC, Delhi dt. 16/05/2025 for the Assessment Year 2012-13. In the present appeal Assessee raised the following grounds: 2. GROUNDS OF APPEAL: 1. That the Ld. Commissioner of Income

Sharanjit Kaur, Chandigarh vs. Income Tax Officer, Ward 2(1), Chandigarh

The appeal stand partly allowed

ITA 237/CHANDI/2025[2014-2015]Status: DisposedITAT Chandigarh19 Mar 2026AY 2014-2015

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.237/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) Smt. Sharanjit Kaur Ito Ward-2 (1) बनाम/ Vs. H. No. 2359, Sector – 23C, Aaykar Bhawan, Sector – 17 Chandigarh - 160023 Chandigarh - 160017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Acwpk-0060-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : S/Shri M. R. Sharma (Advocate) & Om Datt Sharma (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-02-2026 घोषणाकीतारीख /Date Of Pronouncement 19-03-2026 : आदेश / O R D E R Laliet Kumar () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 09-01-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144B Of The Act On 23-03-2022. The Prime Grievance Of The Assessee Is Denial Of Deduction U/S 54F Under The Head Long-Term Capital Gains

For Appellant: S/Shri M. R. Sharma (Advocate) & Om DattFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 118Section 139(5)Section 147Section 148Section 54F

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2014-15 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 09-01-2025 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 147 r.w.s. 144B

ITO, Ludhiana vs. Arun Gupta, Ludhiana

ITA 112/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh19 Mar 2026AY 2021-22

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Krinwant Sahay, Am आयकरअपीलसं./ Ita No.112/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2021-22) Ito Arun Gupta बनाम/ Vs. Aayakar Bhawan, Rishi Nagar 1698 – New Shakti Nagar, Ludhiana, Punjab - 141001 Ludhiana, Punjab - 141001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Abkpg-4933-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. B.M. Monga & Sh. Rohit Kaura (Advocates) ""थ"कीओरसे/Respondent By : Sh. Manav Bansal (Cit) Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-01-2026 घोषणाकीतारीख /Date Of Pronouncement 19-03-2026 : आदेश / O R D E R Krinwant Sahay () This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Cit(A)/Nfac, Delhi, Dated 04.12.2024, Pertaining To The Assessment Year 2021-22. The Revenue Has Challenged The Action Of The Ld. Cit(A) In Setting Aside The Assessment Order To The File Of The Assessing Officer For Fresh Adjudication.

For Appellant: Sh. B.M. Monga & Sh. Rohit Kaura (Advocates)For Respondent: Sh. Manav Bansal (CIT) Ld. DR
Section 143(2)Section 144Section 144BSection 251Section 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON

Darshini Amit Sharma, Daman vs. Income Tax Officer, Ward, Daman

In the result, the appeal of the assessee is allowed

ITA 1345/SRT/2025[2017-18]Status: DisposedITAT Surat19 Mar 2026AY 2017-18

Bench: Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 1345/Srt/2025 (निर्धारण वर्ष / Assessment Year : 2017-18) Darshini Amit Sharma बनाम / Vs. Income Tax Officer Ward Daman, Daman 207, Spectra Housing Society, Veera Desai Road, Andheri West, Mumbai, Maharashtra - 400053 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Blhps5706E (Appellant) (Respondent) अपीलार्थी ओर से / Appellant By : Shri Chetan Agrawal, Ar प्रत्यर्थी की ओर से/Respondent By : Shri Ajay Uke, Sr. Dr Date Of Hearing Date Of Pronouncement 16/03/2026 19/03/2026 Order The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Hereinafter Referred To As “Nfac”), Delhi (Hereinafter Referred To As “Cit(A)") Dated 30.09.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As The “Act") & Relates To

For Appellant: Shri Chetan Agrawal, ARFor Respondent: Shri Ajay Uke, Sr. DR
Section 250Section 50(1)Section 50C(1)Section 56(2)(x)

been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi (hereinafter referred to as “CIT(A)") dated 30.09.2025 passed under Section 250 of the Income Tax Act, 1961 (hereinafter referred