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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

Momnul Hoque Mondal, Mankachar vs. ITO, Ward- Dhubri, Dhubri

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

ITA 232/GTY/2025[2015-16]Status: DisposedITAT Guwahati09 Feb 2026AY 2015-16

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishraassessment Year: 2015-16 Momnul Hoque Mondal…....……..………………….……….……….……Appellant Vill- Garamari, Diara Po-Radha Madhab Hat, Ps Mankachar, Mankachar, Assam-783131.. [Pan: Alhpm6800G] Vs. Ito, Ward-Dhubri………………...……………..…….....……...…..…..Respondent Appearances By: Shri Kishore Jain, Fca, Appeared On Behalf Of The Appellant. Shri Santosh Kumar Karnani, Addl. Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 29, 2026 Date Of Pronouncing The Order : February 09, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 01.10.2024 Of The Nfac, Delhi (Hereinafter Referred To As The “Cit(A)”) Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2015–16. 2. Brief Facts Of The Case Are That The Assessee Has Not Filed Any Return For A.Y 2015-16. The Assessing Officer Completed The Assessment 147 R.W.S. 144 R.W.S. 144B Of The Act By Making Addition Of Rs.67,97,600/- As Short-Term Capital Gain & Rs.6,24,330/- As Undisclosed Salary Income.

Section 144Section 250

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 01.10.2024 of the NFAC, Delhi (hereinafter referred to as the “CIT(A)”) passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year

Dilip Khandelwal ACIT Central Circle 2(1) Ahmedabad, Ahmedabad vs. Satyanarayan Jagannath Kabra, Ahmedabad

In the result, the appeal of the Revenue as well as the Cross Objections filed by the assessee stand dismissed

ITA 940/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad09 Feb 2026AY 2015-16

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.940/Ahd/2025 िनधा"रण वष" /Asst.Year 2015-16 The Acit Satyanarayan Jagannath Kabra बनाम/ Central Circle-2(1) 10, Amam Villa Bungalows V/S. Ahmedabad – 380 009 Hebatpura, Thaltej Ahmedabad – 380 014 Pan: Adgpk 2858 M अपीलाथ$/ (Appellant) %& यथ$/ (Respondent) .. & Cross Objection No.47/Ahd/2025 - िनधा"रण वष" /Ay 2015-16 (In Ita No.940/Ahd/2025 – Ay 2015-16) V/S. Satyanarayan Jagannath Kabra The Acit 10, Amam Villa Bungalows Central Circle-2(1) Hebatpura, Thaltej Ahmedabad – 380 009 Ahmedabad – 380 014 Pan: Adgpk 2858 M (Cross Objector) .. (Respondent)

For Appellant: Shri Sakar Sharma, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 133ASection 143(3)

Order forwarded to : 1. अपीलाथ! / The Appellant 2. ""थ! / The Respondent. 3. संबंिधत आयकर आयु$ / Concerned CIT आयकर आयु$ अपील 4. ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय "ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद /DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स"ािपत "ित //// सहायक पंजीकार (Asstt

Hasmukh Ugarchand Gadhecha, HUF, Ahmedabad vs. The ITO, Ward-5(2)(2), Ahmedabad

The appeal of the assessee stands allowed

ITA 591/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad09 Feb 2026AY 2013-14

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.591/Ahd/2025 िनधा"रण वष" /Assessment Year : 2013-14 Hasmukh Ugarchand The Ito बनाम/ Gadhecha, Huf Ward-5(2)(2) V/S. 3Rd Floor, Anjalee House Ahmedabad – 380 015 Cg Road Navrangpura Ahmedabad – 380 009 "थायी लेखा सं./Pan: Aaahg 7194 K (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Deepak R. Shah, Ar Revenue By : Shri Hargovind Singh, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 12/11/2025 घोषणा की तारीख /Date Of Pronouncement: 09/02/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 26/12/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2013-2014. 2. The Assessee, In This Appeal, Has Raised The Following Grounds Of Appeal: Hasmukh Ugarchand Gadhecha, Huf Vs. Ito Asstt.Year : 2013-14 2 “1. That The Ld.Cit(A) Erred In Law & In The Facts Of The Case In Confirming The Order Of The Ao In Reopening Assessment U/S.147 Of The Act.

For Appellant: Shri Deepak R. Shah, ARFor Respondent: Shri Hargovind Singh, Sr.DR
Section 10(38)Section 143(3)Section 147Section 148Section 153CSection 250Section 68Section 69C

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 26/12/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Order forwarded to : 1. अपीलाथ" / The Appellant 2. #थ" / The Respondent. 3. संबंिधत आयकर आयु% / Concerned CIT आयकर आयु% अपील 4. ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद /DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स#ािपत ित //// सहायक पंजीकार (Asstt

Jeet Corporate Services Private Limited, Ahmedabad vs. The ITO, Ward-2(1)(2), Ahmedabad

The appeal of the assessee is treated as allowed for statistical purposes

ITA 509/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad09 Feb 2026AY 2012-13

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.509/Ahd/2025 िनधा"रण वष" /Assessment Year : 2012-13 Jeet Corporate Services The Ito बनाम/ Pvt.Ltd. Ward-2(1)(2) V/S. K/2, Shubh Prayog Co-Op. Ahmedabad – 380 015 Housing Society Sujata Flats, Fshahibaug Ahmedabad – 380 009 "थायी लेखा सं./Pan: Aaccj 6855 H (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Tej Shah, Ar Revenue By : Shri Rajenkumar M.Vasavda, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 02/02/2026 घोषणा की तारीख /Date Of Pronouncement: 09/02/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 29/08/2023 For Assessment Year (Ay) 2012-13. 2. In This Appeal, The Assessee Is Aggrieved By The Action Of The Ld. Cit(A) In Confirming The Addition Of Rs.1,39,00,000/- Made By The Assessing Officer (Ao) On Account Of Unexplained Unsecured Loans Shown By The Assessee. Jeet Corporate Services Pvt.Ltd. Asst. Year : 2012-13 2 3. The Appeal Is Time-Barred By 492 Days. A Separate Application For Condonation Of Delay Has Been Filed, Wherein, It Has Been Pleaded That The Assessee Neither Received Any Notice Of Hearing From The Ld. Cit(A) Either Physically Or On E-Mail, Nor Received The Copy Of The Final Order Of The Ld. Cit(A). Therefore, The Assessee Was Not Aware About The Passing Of The Impugned Order Of The Ld. Cit(A). The Appeal Was Filed When The Said Order Of The Ld. Cit(A) Came To The Notice Of The Assessee, When The Department Initiated Recovery Proceedings.

For Appellant: Shri Tej Shah, ARFor Respondent: Shri Rajenkumar M.Vasavda, Sr.DR
Section 144

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 29/08/2023 for Assessment Year (AY) 2012-13. 2. In this appeal, the assessee is aggrieved by the action ... Order forwarded to : अपीलाथ$ / The Appellant 1. "%थ$ / The Respondent. 2. 3. संबंिधत आयकर आयु& / Concerned CIT 4. आयकर आयु& अपील ( ) / The CIT(A)-(NFAC), Delhi 5. िवभागीय "ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स%ािपत "ित //// सहायक पंजीकार (Asstt