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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

Publicis Communication Private Limited As Successor to Capital Advertising Private Limited, Mumbai vs. Deputy Commissioner of Income-Tax Circle 8(2)(1), Mumbai

In the result, Assessee’s appeal is allowed for statistical purposes

ITA 2482/MUM/2025[2011-12]Status: DisposedITAT Mumbai12 Feb 2026AY 2011-12

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2011-12 Publicis Communications The Deputy Private Limited, [As A Commissioner Of Income Successor To Erstwhile Tax, Circle-3(1), Capital Advertising Private [Now The Deputy Limited], Commissioner Of 15Th Floor, Urmi Estate, Tower Vs. Income-Tax, Circle A, 95, Ganpatrao Kadam Marg, 8(2)(1), Mumbai Lower Parel (West), On Account Of Merger], Mumbai – 400013. Room No. 479, 4Th Floor, Pan-Aabca5234G Aayakar Bhavan, Maharshi Karve Marg, Marine Lines, Mumbai-400020. (Appellant) (Respondent) Present For: Assessee By : Shri Ketan Ved, Ca Revenue By : Shri Virabhadra Mahajan, (Sr. D.R.) Date Of Hearing : 19.01.2026 Date Of Pronouncement : 12.02.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 25.09.2015, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac)/Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2011-12. 2. In The Instant Case, The Ao Vide Assessment Order Dated 28.03.2014 Has Made The Additions Of Rs.18,00,000/- & 2 Publicis Communications Private Limited, [As A Successor To Erstwhile Capital Advertising Private Limited] Rs.5,00,000/- On Account Of Disallowance Qua Payment Made To M/S. Publicis Communications Pvt. Ltd. (Pcpl) & M/S. Korn/Ferry International Pvt. Ltd. For The Prior Period Expense Respectively.

For Appellant: Shri Ketan Ved, CAFor Respondent: Shri Virabhadra Mahajan, (SR. D.R.)
Section 250

Judicial Member: This appeal has been preferred by the Assessee against the order dated 25.09.2015, impugned herein, passed by the National Faceless Appeal Centre (NFAC)/Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short

N.K. Gems, Mumbai vs. ITO-23(2)(4), Piramal Chambers

ITA 3526/MUM/2024[2014-15]Status: DisposedITAT Mumbai12 Feb 2026AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2014-15 N.K. Gems, Ito- 23(2)(4), Aw-6110, Tower A Wing, Piramal Chambers, G Block, Bharat Diamond Lower Parel, Bourse, Vs. Mumbai, Bandra Kurla Complex, Maharashtra-400013. Bandra East, Mumbai - 400051. Pan – Aaafn3829J (Appellant) (Respondent) Present For: Assessee By : Shri Rahul Sarda, Ld. Ar Revenue By : Shri Leyaqat Ali Aafaqui, Ld. Sr. D.R. Date Of Hearing : 09.01.2026 Date Of Pronouncement : 12.02.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 19.06.2024, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac)/Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2014-15. 2. In The Instant Case, Assessee As Claimed Had Purchased A Commercial Office Premises Vide Allotment Letter Dated 24.07.2010 At Bharat Diamond Bourse By Bharat Diamond Bourse & Endorsed The Same In Block Of Asset & Accepted By The Revenue. The Assessee Sold The Said Property Vide Sale-Deed Registered On Dated 2 N.K. Gems

For Appellant: Shri Rahul Sarda, Ld. ARFor Respondent: Shri Leyaqat Ali Aafaqui, Ld. SR. D.R
Section 250

Judicial Member: This appeal has been preferred by the Assessee against the order dated 19.06.2024, impugned herein, passed by the National Faceless Appeal Centre (NFAC)/Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short