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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

Girish Kumar Konthoujam, Manipur vs. ACIT Circle (Shl-C-(9)(1)), Imphal

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

ITA 231/GTY/2025[2017-18]Status: DisposedITAT Guwahati28 Jan 2026AY 2017-18

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishraassessment Year: 2017-18 Girish Kumar Konthoujam...……..………………….……….……….……Appellant Ningthoukhong Bazar, Ward No.2 Bishnupur, Sub-Division Bishnupur Dist-795126.. [Pan: Ejcpk0452B] Vs. Acit, Circle (Shl-C-(9)(1)), Imphal .……………..…….....……...…..…..Respondent Appearances By: Shri Bhupender Shah, Ar, Appeared On Behalf Of The Appellant. Shri Santosh Kumar Karnani, Addl. Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 27, 2026 Date Of Pronouncing The Order : January 28, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 07.08.2024 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 2017–18. 2. Brief Facts Of The Case Are That The Assessee Has Not Filed Any Return For Ay 2017-18. As Per A 'Suspicious Transaction Report' (Str) Information Received In Insight Portal Under The Category High Risk Criu/Vru It Revealed By The Assessing Officer That The Assessee Made Purchase Of Immovable Property Worth Rs.1,02,50,000/- During The Fy 2016-17 At Bangalore. The Case Of The Assessee Was Reopened By Issuing Notice U/S 148 Of The Act. The Assessing Officer Completed The Assessment 147 R.W.S. 144 R.W.S. 144B Of The Act By Making Addition U/S 69 Of The Act Of Rs.1,02,50,000/- As Unexplained Investment.

Section 144Section 148Section 250Section 69

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 07.08.2024 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

Income Tax Officer, Ward-4, Ambala, Ambala Cantt vs. Surinder Kumar Verma, Ambala

The appeal stand dismissed

ITA 447/CHANDI/2024[2010-11]Status: DisposedITAT Chandigarh28 Jan 2026AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.447/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2010-11) Ito Ward-4 Shri Surinder Kumar Verma Aaykar Bhawan, B.C. Bazar बनाम/ Vs. H. No. 38, Kabir Nagar Ambala Cantt., Haryana - 133001 Ambala Cantt., Haryana - 133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acspv-3298-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 27.01.2026 घोषणाकीतारीख /Date Of Pronouncement : 28.01.2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2010-11 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 24-02-2024 Deleting Penalty Of Rs.70,53,886/- As Levied By Ld. Assessing Officer [Ao] U/S 271(1)(C) Of The Act Vide Order Dated 21-09-2015. At The Time Of Hearing, None Appeared For Assessee. The Ld. Sr. Dr Pleaded For Restoration Of Penalty As Levied By Ld. Ao. Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under. 1

For Appellant: NoneFor Respondent: Sh. Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 144Section 271Section 271(1)(c)Section 274Section 68

Member) 1. Aforesaid appeal by revenue for Assessment Year (AY) 2010-11 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 24-02-2024 deleting penalty of Rs.70,53,886/- as levied by Ld. Assessing Officer

Chiranjiv Chirag Patel, Ahmedabad vs. The Dy.CIT, Circle-1(1)(1), Ahmedabad

In the result, the appeal of the assessee stands partly allowed

ITA 2481/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad28 Jan 2026AY 2020-21

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2481/Ahd/2025 िनधा"रण वष" /Assessment Year : 2020-21 Chiranjiv Chirag Patel The Dy.Cit बनाम/ 18, Pratima Society Circle-1(1)(1) V/S. Navrangpura Ahmedabad – 380 015 Ahmeadbad – 380 009 "थायी लेखा सं./Pan: Agapp 8874 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Aseem L. Thakkar, Ar Revenue By : Shri Rohit Aasudani, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20/01/2026 घोषणा की तारीख /Date Of Pronouncement: 28/01/2026 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri Aseem L. Thakkar, ARFor Respondent: Shri Rohit Aasudani, Sr. DR
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 24/11/2025 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. 3. संबंिधत आयकर आयु' / Concerned CIT 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

Alakaben Kirtibhai Shah, Ahmedabad vs. ITO, Ward 7(2)(1), Ahmedabad

The appeal of the assessee stands allowed

ITA 2475/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad28 Jan 2026AY 2012-13

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2475/Ahd/2025 िनधा"रण वष" /Assessment Year : 2012-13 Alakaben Kirtibhai Shah The Ito बनाम/ G-206, Vrajbhumi Flat Ward-7(2)(1) V/S. Opp. Geb Dehgam Road Ahmedabad Naroda Ahmedabad – 382 330 "थायी लेखा सं./Pan: Cpaps 2335 R (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Chetan Agarwal, Ar Revenue By : Shri Rohit Aasudani, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 20/01/2026 घोषणा की तारीख /Date Of Pronouncement: 28/01/2026 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Shri Rohit Aasudani, Sr.DR
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 24/11/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Order forwarded to : अपीलाथ% / The Appellant 1. #&थ% / The Respondent. 2. 3. संबंिधत आयकर आयु' / Concerned CIT आयकर आयु' अपील 4. ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय #ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स&ािपत #ित //// सहायक पंजीकार (Asstt

P N Enterprise, Ahmedabad vs. The ITO, Ward-4(2)(1), Ahmedabad

The appeal of the assessee is treated as allowed for statistical purposes

ITA 2410/AHD/2025[2023-24]Status: DisposedITAT Ahmedabad28 Jan 2026AY 2023-24

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2410/Ahd/2025 िनधा"रण वष" /Assessment Year : 2023-24 P. N. Enterprise The Ito बनाम/ E-501, 42 Park View Ward-4(2)(1) V/S. Nr. Kalhar Exotica Ahmedabad – 380 015 Science City, Sola Ahmedabad – 380 060 "थायी लेखा सं./Pan: Aawfp 9588 L (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Ms. Hetvi Shah, Ca On Behalf Of M.S. Chhajed, Ar Revenue By : Shri Rohit Aasudani, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/01/2026 घोषणा की तारीख /Date Of Pronouncement: 28/01/2026 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 14/10/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2023-24. 2. The Assessee, In This Appeal, Has Taken The Following Grounds Of Appeal: “1. The Order Passed By The Ld. Cit (A) Is Against Law, Equity & Justice. 2. The Ld. Cit(A) Has Erred In Law & On Facts In Dismissing Appeal For Want Of Appeal Filed Belatedly. P N Enterprise Vs. Ito Asst. Year : 2023-24 2

For Appellant: Ms. Hetvi Shah, CA on behalf of M.S. Chhajed, ARFor Respondent: Shri Rohit Aasudani, Sr.DR
Section 250Section 80G

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 14/10/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Order forwarded to : अपीलाथ$ / The Appellant 1. 2. "%थ$ / The Respondent. 3. संबंिधत आयकर आयु& / Concerned CIT 4. आयकर आयु& अपील ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय "ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स%ािपत "ित //// सहायक पंजीकार (Asstt

Mangala Dharmeshkumar Sharma, Ahmedabad vs. The ITO, Ward-3(3)(2), Ahmedabad

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

ITA 2163/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad28 Jan 2026AY 2016-17

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2163/Ahd/2025 िनधा"रण वष" /Assessment Year : 2016-17 Mangala Dharmeshkumar The Ito बनाम/ Sharma Ward-3 (3)(20) V/S. Block C-102, Ratnakar-3 Opp. Shaswat Bungalows Pernatirth Derasar Road Manekbag S.O. Ahmedabad – 380 015 "थायी लेखा सं./Pan: Fsbps 7055 H (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Kirit B. Soni, Ar Revenue By : Shri Arvind Kumbhare, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/01/2026 घोषणा की तारीख /Date Of Pronouncement: 28/01/2026 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri Kirit B. Soni, ARFor Respondent: Shri Arvind Kumbhare, Sr.DR
Section 133(6)Section 250Section 68Section 69A

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 28/06/2024 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. 3. संबंिधत आयकर आयु' / Concerned CIT 4. आयकर आयु' अपील ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय #ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स&ािपत #ित //// सहायक पंजीकार (Asstt