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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

Vasrambhai Rabari Legal Heir of Late Dhulabhai F. Rabari, Bamangam vs. Income Tax Officer, Ward-3(1)(4), Vadodara

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

ITA 343/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad30 Jan 2026AY 2013-14

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.343/Ahd/2025 िनधा"रण वष" /Assessment Year : 2013-14 Vasrambhai Rabari Legal Heir The Income Tax Officer बनाम/ Of Late Dhulabhai F. Rabari Ward-3(1)(4) V/S. Rabari Falia Vadodara – 390 007 Bamangam, Karjan Vadodara – 391 210 "थायी लेखा सं./Pan: Bjdpr 6785 E (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Parimalsinh B. Parmar, Ar Revenue By : Shri Shri Abhijit, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/01/2026 घोषणा की तारीख /Date Of Pronouncement: 30/01/2026 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri Parimalsinh B. Parmar, ARFor Respondent: Shri Shri Abhijit, Sr.DR
Section 2(14)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 03/10/2024 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. संबंिधत आयकर आयु& / Concerned CIT 3. 4. आयकर आयु& अपील ( ) / The CIT(A)- (NFAC), Delhi िवभागीय "ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. 5. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स%ािपत "ित //// सहायक पंजीकार (Asstt

New Surroad Ginning and Pressing Factory, Sabarkantha vs. The ITO, Ward-2, Himatnagar

In the result, the appeal of the assessee stands allowed, whereas, the appeal of the Revenue is dismissed

ITA 930/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad30 Jan 2026AY 2017-18

Bench: Shri Sanjay Garg & Annapurna Gupta1.आयकर अपील सं /Ita No.930/Ahd/2024 2.आयकर अपील सं /Ita No.924/Ahd/2024 (िनधा"रण वष" /Assessment Year : 2017-18) 1. New Surroad Ginning & 1. The Ito बनाम/ Pressing Factory Ward-2, V/S. At Post Surroad Himatnagar 383 001 Tal: Idar Himatnagar – 383 430 Dist. Sabarkantha 2. The Ito 2. New Surroad Ginning & Ward-1, Himatnagar Pressing Factory Himatnagar – 383 430 "थायी लेखा सं./Pan: Aakfn 5184 C (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Tej Shah, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 17/12/2025 घोषणा की तारीख /Date Of Pronouncement: 30/01/2026

For Appellant: Shri Tej Shah, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 115Section 234Section 250Section 68

assessee and the other by the Revenue against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 06/03/2024 passed u/s.250 of the Income Tax ITA No.930/Ahd/2024 (By Assessee) & New Surroad Ginning and Pressing Factory ... Order forwarded to : 1. अपीलाथ) / The Appellant 2. '*थ) / The Respondent. संबंिधत आयकर आयु+ / Concerned CIT 3. 4. आयकर आयु+ अपील ( ) / The CIT(A)- (NFAC), Delhi. 5. िवभागीय 'ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , गाड" फाईल / 6. Guard file. आदेशानुसार/ BY ORDER, स*ािपत 'ित //// सहायक पंजीकार (Asstt

Income Tax Officer Ward-1 Himatnagar, Himatnagar vs. New Surroad Ginning and Pressing Factory, Idar

In the result, the appeal of the assessee stands allowed, whereas, the appeal of the Revenue is dismissed

ITA 924/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad30 Jan 2026AY 2017-18

Bench: Shri Sanjay Garg & Annapurna Gupta1.आयकर अपील सं /Ita No.930/Ahd/2024 2.आयकर अपील सं /Ita No.924/Ahd/2024 (िनधा"रण वष" /Assessment Year : 2017-18) 1. New Surroad Ginning & 1. The Ito बनाम/ Pressing Factory Ward-2, V/S. At Post Surroad Himatnagar 383 001 Tal: Idar Himatnagar – 383 430 Dist. Sabarkantha 2. The Ito 2. New Surroad Ginning & Ward-1, Himatnagar Pressing Factory Himatnagar – 383 430 "थायी लेखा सं./Pan: Aakfn 5184 C (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Tej Shah, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 17/12/2025 घोषणा की तारीख /Date Of Pronouncement: 30/01/2026

For Appellant: Shri Tej Shah, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 115Section 234Section 250Section 68

assessee and the other by the Revenue against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 06/03/2024 passed u/s.250 of the Income Tax ITA No.930/Ahd/2024 (By Assessee) & New Surroad Ginning and Pressing Factory ... Order forwarded to : 1. अपीलाथ) / The Appellant 2. '*थ) / The Respondent. संबंिधत आयकर आयु+ / Concerned CIT 3. 4. आयकर आयु+ अपील ( ) / The CIT(A)- (NFAC), Delhi. 5. िवभागीय 'ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , गाड" फाईल / 6. Guard file. आदेशानुसार/ BY ORDER, स*ािपत 'ित //// सहायक पंजीकार (Asstt

Bhimrav Mahtarji Sonwane, Tad Pimpalgaon vs. ITO Ward 1(5), Aurangabad

In the result, appeal of the assessee is allowed

ITA 3096/PUN/2025[2022-2023]Status: DisposedITAT Pune30 Jan 2026AY 2022-2023

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.3096/Pun/2025 निर्धारण वषा / Assessment Year: 2022-23 Bhimrav Mahtarji Sonwane, V Income Tax Officer, At Post Tad Pimpalgaon Ta S Ward-1(5), Aurangabad. Kannad Dist Aurangabad, Aurangabad – 431115. Pan:Cnzps9338D Appellant/ Assessee Respondent /Revenue Assessee By Shri Mukesh Chudiwal Revenue By Shri Ajitesh Kumar Meena – Addl.Cit Date Of Hearing 28/01/2026 Date Of Pronouncement 30/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac],Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2022-23Dated 17.10.2025 Emanating From The Assessment Order Passed Under Section 143(3) Read With Section 144B Of The Act, Dated 28.02.2024. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Learned Cit(A). Nfac Erred In Dismissing The Appeal Ex-Parte Without Considering The Written Submissions, Documents, Books Of

Section 131Section 143(3)Section 144Section 144BSection 250Section 250(6)Section 69A

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the Assessee against the order of ld.Commissioner of Income Tax(Appeal)[NFAC],passed under section 250 of the Income Tax Act, 1961 for the A.Y.2022-23dated 17.10.2025 emanating from the Assessment Order passed under section 143(3) read ... with section 144B of the Act, dated 28.02.2024. The Assessee has raised the following grounds of appeal : “1. The learned CIT(A). NFAC erred in dismissing the appeal ex-parte without considering the written submissions, documents, books of ITA No.3096/PUN/2025 [A] account, and evidences already submitted before the Investigation Wing

Latthe Education Societys Employees Co Operative Credit Soc Ltd, Sangli vs. Income Tax Officer, Sangli

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

ITA 2331/PUN/2025[2020-21]Status: DisposedITAT Pune30 Jan 2026AY 2020-21

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2331/Pun/2025 िनधा"रण वष" / Assessment Year : 2020-21 Latthe Education Society Vs. Assessment Unit, Employees Co-Operative Income Tax Department. Credit Soc. Ltd., Gajanan Complex, G. A. College Of Commerce, Sangli- 416416. Pan : Aaaal0118K Appellant Respondent Assessee By : None Revenue By : Shri R. Y. Balawade Date Of Hearing : 28.01.2026 Date Of Pronouncement : 30.01.2026 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.09.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2020-21. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On The Facts & Circumstances Of The Case & In Law The Cit(A), Nfac Erred In Confirming The Action Of The Ao Of Denying Deduction Under Section 80P In Respect Interest Earned By The Appellant Society On Deposits With Other Co-Operative Banks, Not Accepting The Submission Of The Appellant In This Respect.

For Appellant: NoneFor Respondent: Shri R. Y. Balawade
Section 143(3)Section 80PSection 80P(2)(a)

appellant has raised the following grounds of appeal :- “1. On the facts and circumstances of the case and in law the CIT(A), NFAC erred in confirming the action of the AO of denying deduction under section 80P in respect interest earned by the appellant society on deposits with other ... dismissed the appeal in limine solely on the ground of 14 days delay. We further find that it was contended before Ld. CIT(A)NFAC that the assessment order was received in the month of September and the Chartered Accountant was busy in tax audit reports since 30th September

Jitendra Nanasaheb Thorat, Nashik vs. Income Tax Officer, Ward 2(4), Nashik

In the result, appeal of the assessee is allowed for statistical purpose

ITA 2307/PUN/2025[2011-12]Status: DisposedITAT Pune30 Jan 2026AY 2011-12

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.2307/Pun/2025 निर्धारण वषा / Assessment Year: 2011-12 Jitendra Nanasaheb Thorat, V Income Tax Officer, A-7, Chaitrapalavi Apartment, S Ward-2(4), Nashik. Ashok Marg, Near Bank Of Maharashtra, Behind Fame Cinema, Nashik – 422006. Pan: Afypt8886Q Appellant/ Assessee Respondent / Revenue Assessee By Shri Sanket Joshi (Through Virtual) Revenue By Shri Ajitesh Kumar Meema –Addl.Cit Date Of Hearing 29/01/2026 Date Of Pronouncement 30/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2011-12 Dated 28.07.2023 Emanating From The Assessment Order Passed Under Section 143(3) R.W.S 147 Of The Act, Dated 27.12.2017. The Assessee Has Raised The Following Grounds Of Appeal :

Section 143(2)Section 143(3)Section 147Section 148Section 151Section 250Section 68

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the Assessee against the order of ld.Commissioner of Income Tax(Appeal)[NFAC] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2011-12 dated 28.07.2023 emanating from the Assessment Order passed under section