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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

Bhilai Karmchari Adarsh Sakh Sahkari Samiti Maryadit, Bhilai vs. Income Tax Officer, Ward-1(3), Bhilai, Durg

In the result, the appeal of the assessee is partly allowed as above

ITA 500/RPR/2025[2016-17]Status: DisposedITAT Raipur10 Feb 2026AY 2016-17

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Avdhesh Kumar Mishra, Am आयकर अपील सं. / Ita No: 500/Rpr/2025 (िनधा"रण वष" Assessment Year: 2016-17) Bhilai Karmchari Adarsh Sakh Vs Income Tax Officer Ward-1(3), Sahkari Samiti Maryadit, Sector-2, Bhilai, Opposite Aatmanand A-Market, Bhilai, Chhattisgarh, School, Risali, Bhilai, 490002. Chhattisgarh. (अपीलाथ" / Appellant ) ( ""थ" / Respondent ) S. A. No: 01/Rpr/2025 (Arising Out Of Ita No. 500/Rpr/2025) िनधा"रण वष" / Assessment Year : 2016-17 Bhilai Karmchari Adarsh Sakh Vs Income Tax Officer Ward-1(3), Sahkari Samiti Maryadit, Sector-2, A- Bhilai, Opposite Aatmanand Market, Bhilai, Chhattisgarh, 490002. School, Risali, Bhilai, Chhattisgarh Pan: Aabtb3317L (अपीलाथ"/Appellant) (""थ" / Respondent) : िनधा"रती की ओर से / Assessee By : Shri Moolchand Jain, Advocate राज" की ओर से / Revenue By Shri Yogesh Kumar Sharma, Cit-Dr : सुनवाई की तारीख / Date Of Hearing : 02/02/2026 घोषणा की तारीख / Date Of : 10/02/2026 Pronouncement आदेश / O R D E R Per Avdhesh Kumar Mishra, Am: This Appeal For Assessment Year (‘Ay’) 2016-17 Filed By The Assessee Is Directed Against The Order Dated 16.07.2025 Of The Commissioner Of Income Tax (Appeals), Nfac, Delhi [‘Cit(A)’]. 2. The Appellant Assessee Has Also Filed A Stay Application (‘Sa’) Against The Above Mentioned Ita.

For Appellant: Shri Moolchand Jain, Advocate
Section 127Section 147Section 148Section 151Section 69Section 69A

Assessment Year (‘AY’) 2016-17 filed by the assessee is directed against the order dated 16.07.2025 of the Commissioner of Income Tax (Appeals), NFAC, Delhi [‘CIT(A)’]. 2. The appellant assessee has also filed a Stay Application (‘SA’) against the above mentioned ITA. 3. The appellant assessee has raised following ... issue notice u/s. 148 and pass assessment order after Section 151-A came in to force w.e.f. 29.03.2022 and the learned C.I.T. (Appeals) NFAC has erred in law in maintaining the same, keeping in view of the judgment order of Hon'ble S.C. in case of AUDIT (Int. Taxn

Surendranagar District Co Op Producers Union Limited, Surendranagar vs. Assistant Commissioner of Income Tax, Surendranagar Circle

In the result, appeal filed by the assessee is allowed

ITA 429/RJT/2025[2014-15]Status: DisposedITAT Rajkot10 Feb 2026AY 2014-15

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 429/Rjt/2025 ("नधा"रणवष"/Assessment Year: (2014-15) Surendranagar District Co. Op. Acit, Circle, Producers Union Ltd. Vs. Surendranagar-363035 Plot No.249, Phase 2 Gidc Market Yard Circle, Sursagar Dairy, Wadhwan Road, Surendranagar-363035 (Guj) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaas8375B (अपीलाथ"/Assessee) (""यथ"/Respondent) Assessee By : Shri Kalpesh Doshi, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : Heard On 09/10/2025, Refixed For Clarification On 03.11.2025 & Finally Heard On 02.02.2026 : 10/02/2026 Date Of Pronouncement Order Per, Dr. Arjun Lal Saini, A.M.:

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 234ASection 250Section 271(1)(c)Section 80P(2)(b)Section 80P(2)(d)

against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), dated 28.04.2025, which in Surendranagar Dist. Co-op. Milk Producer turn arises out of an order passed by the Assessing

Madanpur Co-Operative House Building Society Limited, Sas Nagar vs. ITO Ward 6(1), Chandigarh

ITA 1174/CHANDI/2024[2019-20]Status: HeardITAT Chandigarh10 Feb 2026AY 2019-20

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1174/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2019-20) Madanpur Co-Operative House Ito Ward 6(1) Chandigarh Building Society Limited Aaykar Bhawan, Mohali बनाम/ Vs. 116/1St Floor, Phase Iv, Sas Nagar, Punjab - 160059 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacam-4737-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ajay Jain (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 10.02.2026 घोषणाकीतारीख /Date Of Pronouncement : 10.02.2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2019- 20 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 04-10-2024 In The Matter Of A Rectification Intimation Issued By Cpc U/S 154 On 28-12-2020. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under. 2. The Sole Grievance Of The Assessee Is Denial Of Deduction U/S 80P(2)(D) For Rs.98.04 Lacs On The Allegation That The Due Date For 2

For Appellant: Sh. Ajay Jain (CA) – Ld. ARFor Respondent: Sh. Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 154Section 80P(2)(d)

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2019- 20 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 04-10-2024 in the matter of a rectification intimation issued by CPC u/s 154 on 28-12-2020. Having heard rival