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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

Chauli Singhapur Samabay Krishi Unnayan Samity Ltd., Pashchim Medinipur vs. ACIT, Circle 38, Midnapore

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

ITA 1204/KOL/2025[2017-2018]Status: DisposedITAT Kolkata05 Feb 2026AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2017-18 Chauli Sighapur Samabay Krishi Unnayan Samity Ltd.……….……….……Appellant Singapur, Chauli, Ghatal, Paschim Medinipur 721212.. [Pan: Aacac0960C] Vs. Acit, Circle-38, Midnapore…………………………..…….....……...…..…..Respondent Appearances By: Shri Amit Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri Santanu Ghosh, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 21, 2026 Date Of Pronouncing The Order : February 05, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 03.04.2025 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 2010–11. 2. Brief Facts Of The Case Are That The Assessee Is A Primary Agricultural Co-Operative Society, Carrying On Business Of Sales Of Fertilisers, Pesticides, Seeds, Providing Loans To Members & Registered Under West Bengal Co-Operative Society Act, 2006. The Assessee Filed Its Income Tax Return For The Assessment Year 2017-18 By Disclosing A Total Income At Rs Nil. The Case Was Selected For Scrutiny Under Cass & Notice U/S 143(2) Of The Act Was Issued. The Assessing Officer Completed The Assessment U/S 143(3) By Denying Deduction Of Rs.29,43,810/- U/S 80P(2) Of The Act & Also Added Back Cash Deposited Rs.24,86,110/- Out Of Total Cash Deposited Rs.2,10,09,000/- During The Period Of Demonetization From 09-11-2016 To 30-12-2016 As Unexplained Money U/S 69A Of The Act.

Section 143(2)Section 143(3)Section 250Section 69ASection 80P(2)

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 03.04.2025 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

Vijayasekar Jeayanthi, Coimbatore vs. ITO, Ncq-2(1), Coimbatore

In the result, the appeal filed by the assessee is dismissed

ITA 2683/CHNY/2025[2017-18]Status: DisposedITAT Chennai05 Feb 2026AY 2017-18

Bench: Shri George George K & Shri Inturi Rama Raoआयकर अपील सं./Ita No.: 2683/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Smt. Vijayasekar Jeayanthi, The Income Tax Officer, 84, Tagore Street, Vs. Non-Corporate Ward 2(1), Sivanandha Colony, Coimbatore Coimbatore -641 012. Pan: Adcpj 7575Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri A. Arjun Raj, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 03.02.2026 घोषणा क" तारीख/Date Of Pronouncement : 05.02.2026

For Appellant: Shri A. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam
Section 139Section 142(1)Section 144Section 250Section 251(1)(a)

MEMBER: This is an appeal filed by the assessee directed against the order of the Learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi (herein after the ‘CIT(A)’) dated 12.02.2025 for the assessment year 2017-18. :- 2 -: There is delay of 152 days in filing the appeal ... assessee filed an affidavit along with petition for condonation of delay of 152 days by stating as under:- 1. The CIT(A), NFAC Delhi has passed order u/s 250 of the Income Tax Act on 12.02.2025 setting aside the order of the Assessing officer stating as below: "In view

Income Tax Officer, Ward-1(3)(4), Mumbai vs. Wizcraft Entertainment Agency Private Limited, Mumbai

In the result, both the appeal and cross objection are dismissed

ITA 5310/MUM/2025[2022-23]Status: DisposedITAT Mumbai05 Feb 2026AY 2022-23

Bench: Shri Saktijit Dey & Shri Arun Khodpiaito, Ward-1(3)(4) Wizcraft Entertainment Agency 5Th Floor, Aayakar Bhavan, Private Limited M. K. Road, Mumbai-400 020 1103, Morya Blue Moom Premises, Vs. Link Road, Andheri (W), Mumbai-400 053 Pan/Gir No. Aaacw 1107 H (Revenue) : (Assessee) & Co No. 36/Mum/2026 (Arising Out Of Ita No. 5310/Mum/2025) (Assessment Year: 2022-23) Wizcraft Entertainment Agency Ito, Ward-1(3)(4) Private Limited 5Th Floor, Aayakar Bhavan, 1103, Morya Blue Moom Premises, M. K. Road, Mumbai-400 020 Vs. Link Road, Andheri (W), Mumbai-400 053 Pan/Gir No. Aaacw 1107 H (Assessee) : (Revenue) Assessee By : Shri Siddharth Srivastava, Ca Revenue By : Shri Arun Kanti Datta – Cit Dr Date Of Hearing : 29.01.2026 Date Of Pronouncement : 05.02.2026 O R D E R Per Saktijit Dey: Captioned Appeal By The Department & Cross Objection By The Assessee, Arise Out Of Order Dated 30.06.2025 Passed By National Faceless Appeal Centre (‘Nfac’ For Short), Delhi, Pertaining To The Assessment Year (A.Y. For Short) 2022-23. 2

For Appellant: Shri Siddharth Srivastava, CAFor Respondent: Shri Arun Kanti Datta – CIT DR

President: Captioned appeal by the Department and cross objection by the assessee, arise out of order dated 30.06.2025 passed by National Faceless Appeal Centre (‘NFAC’ for short), Delhi, pertaining to the assessment year (A.Y. for short) 2022-23. 2 ITA No. 5310/M/25 & CO 36/M/26 (A.Y.2022-23) Wizcraft Entertainment Agency Private Limited