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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

Shamim Ahmed Shah, Srinagar vs. Income Tax Officer, Srinagar

In the result the appeal is allowed for statistical purpose

ITA 566/ASR/2024[2011-2012]Status: DisposedITAT Amritsar04 Feb 2026AY 2011-2012

Bench: Shri Manoj Kumar Aggarwal & Shri Udayan Dasguptaआयकर अपील सं./ Ita Nos. 565 & 566/Asr/2024 "नधा"रण वष" / Assessment Years 2010-11 & 2011-12 Shamim Ahmed Shah, Mirza Bah, Nigeen, Vs The Ito, Srinagar 190001Jammu & Kashmir Ward 3(3), C/O P N Arora, Srinagar Advocate, 3Rd Floor, Srk Mall, 14-Keneddy Avenue, Mall Road, Amritsar 143001 192331 "थायी लेखा सं./Pan No: Ayqps7568F अपीलाथ"/Appellant ""यथ"/Respondent Virtual Hearing Assessee By : Sh. P. N. Arora, Adv Revenue By : Sh. Charan Dass, Sr. Dr Date Of Hearing : 03.02.2026 Date Of Pronouncement : 04.02.2026

For Appellant: Sh. P. N. Arora, AdvFor Respondent: Sh. Charan Dass, Sr. DR
Section 147Section 148Section 250

Udayan Dasgupta, J.M.: These two appeals are filed by the assessee against the orders of the ld. CIT (A) NFAC, Delhi dated 27.08.2024, for both the years, passed u/s 250 of the Income Tax Act, 1961(henceforth the Act ) which has emanated from the orders of the AO (assessment unit ... total income of Rs. 49.94 lakhs, exparte. 5. The matter carried in first appeal has been dismissed by the Ld CIT (A ) NFAC, in absence of any compliance to notices issued on four separate dates (after seeking adjournments on two occasions) which proves that the hearing notices has been duly

Shamim Ahmed Shah, Srinagar vs. Income Tax Officer, Srinagar

In the result the appeal is allowed for statistical purpose

ITA 565/ASR/2024[2010-2011]Status: DisposedITAT Amritsar04 Feb 2026AY 2010-2011

Bench: Shri Manoj Kumar Aggarwal & Shri Udayan Dasguptaआयकर अपील सं./ Ita Nos. 565 & 566/Asr/2024 "नधा"रण वष" / Assessment Years 2010-11 & 2011-12 Shamim Ahmed Shah, Mirza Bah, Nigeen, Vs The Ito, Srinagar 190001Jammu & Kashmir Ward 3(3), C/O P N Arora, Srinagar Advocate, 3Rd Floor, Srk Mall, 14-Keneddy Avenue, Mall Road, Amritsar 143001 192331 "थायी लेखा सं./Pan No: Ayqps7568F अपीलाथ"/Appellant ""यथ"/Respondent Virtual Hearing Assessee By : Sh. P. N. Arora, Adv Revenue By : Sh. Charan Dass, Sr. Dr Date Of Hearing : 03.02.2026 Date Of Pronouncement : 04.02.2026

For Appellant: Sh. P. N. Arora, AdvFor Respondent: Sh. Charan Dass, Sr. DR
Section 147Section 148Section 250

Udayan Dasgupta, J.M.: These two appeals are filed by the assessee against the orders of the ld. CIT (A) NFAC, Delhi dated 27.08.2024, for both the years, passed u/s 250 of the Income Tax Act, 1961(henceforth the Act ) which has emanated from the orders of the AO (assessment unit ... total income of Rs. 49.94 lakhs, exparte. 5. The matter carried in first appeal has been dismissed by the Ld CIT (A ) NFAC, in absence of any compliance to notices issued on four separate dates (after seeking adjournments on two occasions) which proves that the hearing notices has been duly

Late Shri Anand Alias Vishwanath Mamani, Through His Legal Heir Smt. Ratna Anand Mamani, Belagavi vs. The Income Tax Officer, Ward -1 Belagavi, Belagavi

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

ITA 352/PAN/2025[2017-18]Status: DisposedITAT Panaji04 Feb 2026AY 2017-18

Bench: Shri Pavan Kumar Gadalei T A. No.352/Pan/2025 (A.Y. 2017-18) Late Shri Anand Alias Vs Ito-Ward-1, Vishwanath Mamani Through Feroj Khimjibhai Cpx, . His Legal Heir Smt.Ratna Civil Hospital Road Anand Mamani, Belagavi-590001. 3138/3, Ramapur Site, Karnataka. Saundatti, Belagavi-591126, Karnataka. Pan,No.Avhpm6615P (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Sri.Shivananad Halbhavi.Ar Revenue By Smt.Rijula Uniyal.Sr.Dr सुनवाई की तारीख/Date Of Hearing 03.02.2026 घोषणा की तारीख/Date Of Pronouncement 04.02.2026 Order Per Pavan Kumar Gadale ,Jm: The Assesse Has Filed The Appeal Against The Order Of The Nfac/Cit(A) Passed U/Sec143(3) & U/Sec 250 Of The Act. The Assesee Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A) Sustaining The Addition Of Unexplained Cash Deposits Under Section 68 Of The Act Made By The Assessing Officer. 2. The Brief Facts Of The Case Are That, The Assesse Has Filed The Return Of Income For A.Y.2017-18 On 05.08.2017 Disclosing A Total Income Of Rs.11,93,580/- & The Case

Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER I T A. No.352/PAN/2025