← All Phrases

“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

Charinangal Service Cooperative Society, Jajpur vs. ITO, Jajpur Ward, Jajpur

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 692/CTK/2025[2019-20]Status: DisposedITAT Cuttack02 Feb 2026AY 2019-20

Bench: Shri George Mathan & Shri Laxmi Prasad Sahuआयकर अपील सं/Ita No.692/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2019-2020) Charinangal Service Vs Ito Ward-Jajpur, Jajpur Cooperaztive Society Charinangal, Po: Charinangal, Jajpur, Odisha-754296 Pan No. : Aabac 6871 D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Ananta Narayan Singhbabu & Dr. Sanjay Behura, Ars राजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 02/02/2026 घोषणा की तारीख/Date Of Pronouncement : 02/02/2026 आदेश / O R D E R Per George Mathan, Jm : This Is An Appeal Filed By The Assessee Against The Order Dated 08.09.2025 Passed By Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Year 2019-2020 2. It Was Submitted By The Ld.Ar That The Assessee Admittedly Not Produced The Evidence Before The Ao. The Assessee Had Produced The Evidences Before The Ld.Cit(A) . It Was Submission That The Ld.Cit(A) Did Not Admit The Additional Evidences On Account Of Violation Of Provision Of Rule 46A Of The It Rule. It Was The Prayer That The Issues May Be Restored To The File Of The Assessing Officer, So That The Assessee Would Be Able To Produce All The Evidences Before The Ao. 3. In Reply, The Ld.Cit Dr Vehemently Supported The Orders Of The Ao & Cit(A). It Was Submission That The Assessee Was Totally Non-

For Appellant: Shri Ananta Narayan Singhbabu & DrFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR

Mathan, JM : This is an appeal filed by the assessee against the order dated 08.09.2025 passed by ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2019-2020 2. It was submitted by the Ld.AR that the assessee admittedly not produced the evidence before

Bhagwan Traders (Firm), Saharsa vs. ITO, Ward- 3 (4), Saharsa

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 538/PAT/2025[2017-18]Status: DisposedITAT Patna02 Feb 2026AY 2017-18

Bench: Shri George Mathan & Shri Laxmi Prasad Sahubhagwan Traders, Vs Ito, Ward-3(4), Saharsha, Bihar Gandaul, Ward No.02, Bhagwa, Saharsa-852216, Bihar Pan No. :Aaqfb 7313 R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Rakesh Kumar, Advocate राजस्व की ओर से /Revenue By : Shri Manab Adak, Jcit-Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/02/2026 घोषणा की तारीख/Date Of Pronouncement : 02/02/2026 आदेश / O R D E R Per George Mathan, Jm : This Is An Appeal Filed By The Assessee Against The Order Of The Id. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 18.09.2024 For The Assessment Year 2017-2018. 2. It Was The Submission That The Assessee Could Not Able To Produce The Documents Before The Authorities Below. It Was, Thus, Prayer That The Issues May Be Restored To The File Of Ld. Ao To Decide The Issue Afresh So That The Assessee Could Be Able To Provide All The Relevant Documents To Substantiate His Claim & Shall Cooperate In The Set Aside Proceedings. 3. In Reply, Ld Sr. Dr Submitted That Proper Opportunities Were Allowed & The Assessee Could Not Produce The Documents As Required By Both The Authorities Below. It Was Submitted That The Orders Passed By Both The Authorities Below Deserve To Be Upheld.

For Appellant: Shri Rakesh Kumar, AdvocateFor Respondent: Shri Manab Adak, JCIT-Sr.DR

George Mathan, JM : This is an appeal filed by the assessee against the order of the Id. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 18.09.2024 for the assessment year 2017-2018. 2. It was the submission that the assessee could not able to produce the documents before

Dhwani Jayeshkumar Patel, Panchmahal vs. The ITO, Ward-4(1)(2), Vadodara

ITA 1757/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad02 Feb 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1757/Ahd/2025 िनधा"रण वष" /Assessment Year : 2017-18 Dhwani Jayeshkumar Patel The Ito बनाम/ Pro. Of Jay Enterprise Ward-4(1)(2) V/S. 19-1, Neeta Nagar Society Vadodara 390 007 Kanjari Road Halol, Panchmahal 389 350 (Gujarat) "थायी लेखा सं./Pan: Bynpp 3496 D (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Sakar Sharma, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 10 /11/2025 घोषणा की तारीख /Date Of Pronouncement: 02/02/2026 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 25/07/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-2018. 2. In This Appeal, The Assessee Is Aggrieved By The Action Of The Ld. Cit(A) In Confirming The Addition Made By The Assessing Officer (Ao) Of Dhwani Jayeshkumar Patel Vs. The Ito Asst4.Year : 2017-18

For Appellant: Shri Sakar Sharma, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 131Section 133(6)Section 250

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 25/07/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment