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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

Gujarat Urban Development Co. Ltd., Gandhinagar vs. The Dy.CIT, Gandhinagar Circle, Gandhinagar

In the result, both the appeals of the assessee stand allowed

ITA 2158/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad28 Jan 2026AY 2018-19

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2157/Ahd/2025 2. आयकर अपील सं /Ita No.2158/Ahd/2025 िनधा"रण वष" /Assessment Year : 2018-19 Gujarat Urban Development The Dy.Cit, बनाम/ Co.Ltd. Gandhinagar Circle V/S. Karmayogi Bhavan It Office Block-1, Udhyog Bhavan B 1 Wing, Ground Floor Sector-11 Sector-10A Gandhinagar – 382 010 Gandhinagar – 382 010 "थायी लेखा सं./Pan: Aabcg 1330 R (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri S.N. Soparkar, Sr. Advocate & Ms. Ukti Shah, Ars Revenue By : Shri Alpesh Parmar, Cit-Dr & Shri Arvind R. Kumbhare Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/012026 घोषणा की तारीख /Date Of Pronouncement: 28/01/2026 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri S.N. Soparkar, Sr. Advocate and Ms. Ukti Shah, ARsFor Respondent: Shri Alpesh Parmar, CIT-DR and Shri Arvind R. Kumbhare Sr.DR
Section 234BSection 250Section 270A

captioned appeals have been preferred by the assessee against the separate orders of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] of even date 26/09/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred ... 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

Gujarat Urban Development Co. Ltd., Gandhinagar vs. The Dy.CIT, Gandhinagar Circle, Gandhinagar

In the result, both the appeals of the assessee stand allowed

ITA 2157/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad28 Jan 2026AY 2018-19

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2157/Ahd/2025 2. आयकर अपील सं /Ita No.2158/Ahd/2025 िनधा"रण वष" /Assessment Year : 2018-19 Gujarat Urban Development The Dy.Cit, बनाम/ Co.Ltd. Gandhinagar Circle V/S. Karmayogi Bhavan It Office Block-1, Udhyog Bhavan B 1 Wing, Ground Floor Sector-11 Sector-10A Gandhinagar – 382 010 Gandhinagar – 382 010 "थायी लेखा सं./Pan: Aabcg 1330 R (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri S.N. Soparkar, Sr. Advocate & Ms. Ukti Shah, Ars Revenue By : Shri Alpesh Parmar, Cit-Dr & Shri Arvind R. Kumbhare Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/012026 घोषणा की तारीख /Date Of Pronouncement: 28/01/2026 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri S.N. Soparkar, Sr. Advocate and Ms. Ukti Shah, ARsFor Respondent: Shri Alpesh Parmar, CIT-DR and Shri Arvind R. Kumbhare Sr.DR
Section 234BSection 250Section 270A

captioned appeals have been preferred by the assessee against the separate orders of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] of even date 26/09/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred ... 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

Income Tax Officer, Ward-1(8), Bhavnagar vs. Alinaqi Gulamabbas Bhimani, Bhavnagar

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

ITA 2140/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad28 Jan 2026AY 2018-19

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2140/Ahd/2025 िनधा"रण वष" /Assessment Year : 2018-19 The Income Tax Officer Alinaqi Gulamabbas Bhimani बनाम/ Ward-1(8) Prop. Of United Steel V/S. Bhavnagar – 364 001 Corporation Nr. Bajrangdas Dada Ni Vav At Sihor Dist. Bhavnagar – 364 240 "थायी लेखा सं./Pan: Bljpb 9200 L (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Varis Isani, Advocate Revenue By : Shri Arvind Kumbhare, 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 Varis Isani, AdvocateFor Respondent: Shri Arvind Kumbhare, Sr.DR
Section 115BSection 133ASection 147Section 250Section 68

present appeal has been preferred 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 22/09/2025 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

The Modas Nagarik Sahakari Bank Ltd., Arvalli vs. The ACIT, Circle-2(1)(1), Ahmedabad

Appeal of the assessee is treated as allowed for statistical purposes

ITA 1573/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad28 Jan 2026AY 2018-19

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.1573/Ahd/2025 िनधा"रण वष" /Assessment Year : 2018-19 The Modasa Nagarik Sahakari The Acit बनाम/ Bank Ltd. Circle-2(1)(1) V/S. Sutharwada, Nr.Nagar Palika Anandnagar-Prahladnagar Po: Modasa – 383 315 Ahmedabad-380 015 Dist. Aravalli (S.K.) "थायी लेखा सं./Pan: Aaaat 0525 G (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri Dhinal Shah, 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:

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Rohit Aasudani, Sr.DR
Section 250Section 36(1)(viia)

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 31/07/2025 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 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

Soni Somani Infrastructure, Pune vs. Assistant Commissioner of Income Tax Circle 1, Pune

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

ITA 2458/PUN/2025[2015-16]Status: DisposedITAT Pune28 Jan 2026AY 2015-16

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2458/Pun/2025 िनधा"रण वष" / Assessment Year : 2015-16 Soni Somani Infrastructure, Vs. Acit, Circle-1, Solapur. 560/31, South Sadar Bazar, Vinayak Nagar, Solapur- 413003. Pan : Abvfs4209B Appellant Respondent Assessee By : Shri Shriniwas G. Bhutada Shri Vishnu D. Bhutada Revenue By : Smt. Sailee Dhole Date Of Hearing : 08.01.2026 Date Of Pronouncement : 28.01.2026 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.08.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2015-16. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “Based On The Facts & In The Circumstances Of The Case, The Appellant Respectfully Craves Leave To Prefer An Appeal Under Section 253(1)(A) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The 'Act'), Against The Order Dated 27Th Aug 2025 (Hereinafter Referred To As The Impugned Order') Passed By The Commissioner Of Income Tax (Appeal)- Nfac

For Appellant: Shri Shriniwas G. BhutadaFor Respondent: Smt. Sailee Dhole
Section 143(3)Section 250Section 253(1)(a)Section 271(1)(c)

against the order dated 27th Aug 2025 (hereinafter referred to as the impugned order') passed by the Commissioner of Income Tax (Appeal)- NFAC 2 (hereinafter referred to as the CITA) on the following grounds, which are independent of and without prejudice to each other: On the facts and circumstances ... filed the present appeal before the Hon'ble Tribunal against the order dated 27.08.2025 passed by the learned Commissioner of Income Tax (Appeals), NFAC, under section 250 of the Income-tax Act, 1961 confirming the levy of penalty under section 271(1)(c) of the Act. 2. That during

Jasmine Zubin Shroff, Pune vs. ITO, Ward-7(1), Pune

In the result, appeal of the Assessee is allowed

ITA 2380/PUN/2025[2012-13]Status: DisposedITAT Pune28 Jan 2026AY 2012-13

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.2380/Pun/2025 निर्धारण वषा / Assessment Year: 2012-13 Mrs.Jasmine Zubin Shroff V The Income Tax (Through Legal Heir Zubin K S Officer, Shroff), Ward-7(1), Pune. 826/C No.5, Anklesharia Blocks, Dastur Meher Road, Camp, Pune - 411001. Pan:Basps7144E Appellant/ Assessee Respondent /Revenue Assessee By Shri B C Malakar Revenue By Shri Sandeep Sathe - Jcit Date Of Hearing 08/12/2025 Date Of Pronouncement 28/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Legal Heir Of Late Jasmine Z. Shroff 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.2012-13 Dated 19.12.2023 Emanating From The Assessment Order Passed Under Section 144 Of The

Section 144Section 250

This is an appeal filed by the Legal Heir of Late Jasmine Z. Shroff 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.2012-13 dated 19.12.2023 emanating from the Assessment Order passed under section ... facts and in the circumstances of the case and in law, the Ld. Addl./JCIT (A)-12, Delhi (hereinafter called as CTT(A), NFAC) erred in passing the appellate order dated 19/12/2023 on a dead assessee appellant who died on 22/06/2022 due to various ailments including Cancer thereby dismissing