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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

Indutch Composites Technology Private Limited, Vadodara vs. Deputy Commissioner Circle 1(1)(1) Vadodara, Vadodara

In the result, the appeal of the assessee stands allowed

ITA 1879/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2015-16

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.1879/Ahd/2025 िनधा"रण वष" /Assessment Year : 2015-16 Indutch Composites The Dy. Cit बनाम/ Technology Private Limited Circle-1(1)(1) V/S. Plot No.187/P/1B-1 Gidc Vadodara – 390 007 Waghodia, Next To Munjal Auto Industries Ltd. Vaghodia, Vadodara – 391 760 "थायी लेखा सं./Pan: Aacci 2331 P (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Nishit Shah, Ar Revenue By : Shri Abhijit Sr.Dr सुनवाई की तारीख/Date Of Hearing : 27/01/2026 घोषणा की तारीख /Date Of Pronouncement: 29/01/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of Office Of The Commissioner Of Income Tax, Appeal, Addl/Jcit (A)-1, Nashik, National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 04/08/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2015-16. Indutch Composites Technology Pvt.Ltd. Vs. Dcit Asst.Year : 2015-16

For Appellant: Shri Nishit Shah, ARFor Respondent: Shri Abhijit Sr.DR
Section 250

preferred by the assessee against the order of Office of the Commissioner of Income Tax, Appeal, ADDL/JCIT (A)-1, Nashik, National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 04/08/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred

Ohm Developers, Sabarkantha vs. The ACIT, Circle, Himatnagar

In the result, the appeal of the assessee is dismissed

ITA 1538/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalohm Developers The Acit, Circle Vs. C/O. Bhandari Marketing Income Tax Office 1, Manish Market Himatnagar – 395 001 Nr. Old State Bank Nava Bazar, Himatnagar – 383 001 (Sabarkantha Dist.) [Pan : Aacfo 2907 N] (Appellant) .. (Respondent) Assessee Represented By : Shri Tej Shah, Advocate Revenue Represented By : Shri Abhijit, Sr.Dr 27/11/2025 Date Of Hearing Date Of Pronouncement 29/01/2026

Section 143(3)Section 271ASection 68Section 69A

MEMBER: The present appeal has been filed by the assessee against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “the CIT(A)”] dated 09/06/2025 passed for Assessment Year (AY) 2017-18. 2. The Assessee has raised the following ... Order forwarded to : अपीलाथ" / The Appellant 1. ""थ" / The Respondent. 2. संबंिधत आयकर आयु" / Concerned CIT 3. आयकर आयु"(अपील) / The CIT(A)-(NFAC), Delhi 4. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. गाड" फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, //// सहायक पंजीकार (Dy./Asstt

Ravindrabhai Shankarbhai Patel, Vadodara vs. The ITO, Ward-1(2)(5) Now ITO, Ward-1(2)(2), Vadodara

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

ITA 1061/AHD/2025[2015-16]Status: PendingITAT Ahmedabad29 Jan 2026AY 2015-16

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalthe Ito Ravindrabhai Shankarbhai Vs. Ward-1(2)(5). Patel Now Ito, Ward-1(2)(2) 86,Kanha Residency Vadodara – 390 007 Kalali Road, Kalali Ahmedabad – 390 012 [Pan : Aigpp 8415 M] (Appellant) (Respondent) .. Assessee Represented By : Ms. Urvashi Shodhan, Ar Revenue Represented By : Shri Abhijit, Sr.Dr Date Of Hearing 27/11/2025 Date Of Pronouncement 29/01/2026

Section 139(1)Section 139(4)Section 143(3)Section 144ASection 54BSection 54F

MEMBER: The present appeal has been filed by the assessee against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the “the CIT(A)”] dated 25/04/2025 passed for Assessment Year (AY) 2015-16. 2. The Assessee has raised the following ... Order forwarded to : अपीलाथ" / The Appellant 1. ""थ" / The Respondent. 2. संबंिधत आयकर आयु" / Concerned CIT 3. आयकर आयु"(अपील) / The CIT(A)-(NFAC), Delhi 4. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. गाड" फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, //// सहायक पंजीकार (Dy./Asstt

Dy. Commissioner of Income Tax, Circle -1, Kolhapur vs. Pawan Bhageria, Ichalkaranji

In the result, the appeal of the Revenue is dismissed

ITA 2775/PUN/2025[2018-19]Status: DisposedITAT Pune29 Jan 2026AY 2018-19

Bench: Shri Manish Borad & Ms. Astha Chandraआयकर अपील सं. / Ita No.2775/Pun/2025 िनधा"रण वष" / Assessment Year : 2018-19 Dcit, Circle-1, Kolhapur. Vs. Pawan Bhageria, 25, Shopping Centre, First Floor, Main Road, Ichalkaranji- 416115. Pan : Abfpb8610H Appellant Respondent Revenue By : Shri Aviyogi Ambadkar Assessee By : Shri Shekhar Patwardhan & Shri Vikrant Joshi Date Of Hearing : 13.01.2026 Date Of Pronouncement : 29.01.2026 आदेश / Order Per Manish Borad, Am: This Appeal Filed At The Instance Of Revenue Is Directed Against The Order Of Ld. Cit(A)/Nfac U/S 250 Of The Act Dated 22.09.2025 Which Is Arising Out Of The Assessment Order U/S 143(3) R.W.S. 144B Of The Act For Assessment Year 2018-19 Framed On 27.09.2021 By The Ito, Nfac, Delhi. 2. Revenue Has Raised Five Grounds Of Appeal But Effectively There Are Two Grievances Of The Revenue. Ground No.1- Mandatory

For Appellant: Shri Shekhar Patwardhan &For Respondent: Shri Aviyogi Ambadkar
Section 143(2)Section 143(3)Section 250Section 69B

assessment order u/s 143(3) r.w.s. 144B of the Act for Assessment Year 2018-19 framed on 27.09.2021 by the ITO, NFAC, Delhi. 2. Revenue has raised five grounds of appeal but effectively there are two grievances of the Revenue. Ground no.1- mandatory 2 requirements of Rule

Janakee Petrolium, Satara vs. ITO WD-4, Satara

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

ITA 2327/PUN/2025[2015-16]Status: DisposedITAT Pune29 Jan 2026AY 2015-16

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.2322 & 2327/Pun/2025 निर्धारण वषा / Assessment Year: 2015-16 Janakee Petrolium, V Income Tax Officer, Gat No.1041/B, Wai Surru S Ward-4, Satara. Roadk Kavathe Wai, Satara – 415516 Pan: Aajfj9486C Appellant/ Assessee Respondent /Revenue Assessee By Shri Tanzil Padvekar Revenue By Smt Neha Thakur (Virtual) Date Of Hearing 21/01/2026 Date Of Pronouncement 29/01/2026 आदेश/ Order Per Bench : These Two Appeals Filed By The Assessee Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16 Both Dated 20.08.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144 Of The Act, Dated 22.02.2023 & Penalty Order Under Section 271(1)(C) Of The Act, 10.08.2023

Section 144Section 147Section 148Section 148ASection 151ASection 250Section 271(1)(c)Section 69A

pronouncement 29/01/2026 आदेश/ ORDER PER BENCH : These two appeals filed by the Assessee against the separate orders of ld.Commissioner of Income Tax(Appeal)[NFAC], passed under section 250 of the Income Tax Act, 1961 for the A.Y.2015-16 both dated 20.08.2025 emanating from the Assessment Order passed under section 147 r.w.s

Janakee Petrolium, Satara vs. ITO WD-4, Satara

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

ITA 2322/PUN/2025[2015-16]Status: DisposedITAT Pune29 Jan 2026AY 2015-16

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.2322 & 2327/Pun/2025 निर्धारण वषा / Assessment Year: 2015-16 Janakee Petrolium, V Income Tax Officer, Gat No.1041/B, Wai Surru S Ward-4, Satara. Roadk Kavathe Wai, Satara – 415516 Pan: Aajfj9486C Appellant/ Assessee Respondent /Revenue Assessee By Shri Tanzil Padvekar Revenue By Smt Neha Thakur (Virtual) Date Of Hearing 21/01/2026 Date Of Pronouncement 29/01/2026 आदेश/ Order Per Bench : These Two Appeals Filed By The Assessee Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16 Both Dated 20.08.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144 Of The Act, Dated 22.02.2023 & Penalty Order Under Section 271(1)(C) Of The Act, 10.08.2023

Section 144Section 147Section 148Section 148ASection 151ASection 250Section 271(1)(c)Section 69A

pronouncement 29/01/2026 आदेश/ ORDER PER BENCH : These two appeals filed by the Assessee against the separate orders of ld.Commissioner of Income Tax(Appeal)[NFAC], passed under section 250 of the Income Tax Act, 1961 for the A.Y.2015-16 both dated 20.08.2025 emanating from the Assessment Order passed under section 147 r.w.s

DCIT, Central Circle-2(2), Pune vs. Kakade Infrastructure Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2277/PUN/2025[2014-15]Status: DisposedITAT Pune29 Jan 2026AY 2014-15

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.2275 & 2277/Pun/2025 निर्धारण वषा / Assessment Years: 2013-14 & 2014-15 Dcit, V Kakade Infrastructure Private Limited,20Th Floor, A Wing, Central Circle-2(2), S Pune. Marathon Futurx, N.M.Joshi Marg Lower Parel, Mumbai – 400013. Pan: Aadck5852G Appellant / Revenue Respondent / Assessee Assessee By Shri Jay Bhansali (Virtual) Revenue By Shri Amol Khairnar – Cit(Dr) Date Of Hearing 19/01/2026 Date Of Pronouncement 29/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Revenue Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2013-14 A.Y.2014-15 Both Dated 30.07.2025 Emanating From The Assessment Order Passed Under Section 143(3) Of The Act, Dated 28.03.2016 & 30.12.2016 Respectively. For The Sake Of Convenience, These Two

Section 143(3)Section 14ASection 250

ORDER PER DR. DIPAK P. RIPOTE, AM: These two appeals filed by the Revenue against the separate orders of ld.Commissioner of Income Tax(Appeal)[NFAC], passed under section 250 of the Income Tax Act, 1961 for the A.Y.2013-14 A.Y.2014-15 both dated 30.07.2025 emanating from the Assessment Order passed under section

DCIT, Central Circle-2(2), Pune vs. Kakade Infrastructure Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2275/PUN/2025[2013-14]Status: DisposedITAT Pune29 Jan 2026AY 2013-14

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.2275 & 2277/Pun/2025 निर्धारण वषा / Assessment Years: 2013-14 & 2014-15 Dcit, V Kakade Infrastructure Private Limited,20Th Floor, A Wing, Central Circle-2(2), S Pune. Marathon Futurx, N.M.Joshi Marg Lower Parel, Mumbai – 400013. Pan: Aadck5852G Appellant / Revenue Respondent / Assessee Assessee By Shri Jay Bhansali (Virtual) Revenue By Shri Amol Khairnar – Cit(Dr) Date Of Hearing 19/01/2026 Date Of Pronouncement 29/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Revenue Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2013-14 A.Y.2014-15 Both Dated 30.07.2025 Emanating From The Assessment Order Passed Under Section 143(3) Of The Act, Dated 28.03.2016 & 30.12.2016 Respectively. For The Sake Of Convenience, These Two

Section 143(3)Section 14ASection 250

ORDER PER DR. DIPAK P. RIPOTE, AM: These two appeals filed by the Revenue against the separate orders of ld.Commissioner of Income Tax(Appeal)[NFAC], passed under section 250 of the Income Tax Act, 1961 for the A.Y.2013-14 A.Y.2014-15 both dated 30.07.2025 emanating from the Assessment Order passed under section

Khushnud Ansari, Pune vs. ITO, Ward-7(1), Pune

In the result, appeal of the assessee is allowed

ITA 1612/PUN/2025[2015-16]Status: DisposedITAT Pune29 Jan 2026AY 2015-16

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1612/Pun/2025 निर्धारण वषा / Assessment Year: 2015-16 Khushnud Ismail Ansari, V Income Tax Officer, 4A, J K Centre Solapur Bazar, S Ward-7(1), Pune. Near Arihant College, Camp, Pune – 411001. Pan: Aaipa2202J Appellant/ Assessee Respondent /Revenue Assessee By Shri Krishna V Gujarathi Revenue By Smt Neha Thakkar – Virtual Date Of Hearing 21/01/2026 Date Of Pronouncement 29/01/2026 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.2015-16 Dated 17.02.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144 Read With Section 144B Of The Act, Dated 19.05.2023. Ita No.1612/Pun/2025 [A]

Section 144BSection 147Section 148Section 148ASection 149Section 250

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.2015-16 dated 17.02.2025 emanating from the Assessment Order passed under section 147 r.w.s ... under : “9. We have heard the rival arguments made by both the sides, perused the orders of the Assessing Officer and Ld. CIT(A) / NFAC and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. It is an admitted fact