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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

Kamini Velmurugan, Mumbai vs. Income Tax Officer, Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 478/MUM/2026[2016-17]Status: DisposedITAT Mumbai17 Mar 2026AY 2016-17

Bench: Shri Vikram Singh Yadav & Ms. Kavitha Rajagopalassessment Year : 2016-17 Kamini Velmurugan, Income Tax Officer, 18/369, Rajeshwari Chs, Ward-42(2)(3), Subhasnagar, Vs. Kautilya Bhavan, Mumbai-400071. Mumbai-400051. Pan : Agzpn9256A (Appellant) (Respondent) For Assessee : Ms. Sailee Gujarathi For Revenue : Shri Aditya Rai, Sr.Dr Date Of Hearing : 04-03-2026 Date Of Pronouncement : 17-03-2026 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre (Nfac), Delhi [„Ld.Cit(A)‟], Dated 19-11-2025, Pertaining To Assessment Year (Ay) 2016-17. 2. Briefly, The Facts Of The Case Are That The Assessment In This Case Was Completed U/S. 147 R.W.S. 144 R.W.S. 144B Of The Income Tax Act, 1961 („The Act‟), Vide Order Dt. 12-12-2023, Wherein The Ao Has Brought To Tax A Sum Of Rs. 42,50,000/- As Short Term Capital Gains U/S. 45 Of The Act In Absence Of Any Explanation/Evidences Submitted By The Assessee In Respect Of Sale Of Immoveable Property As Well As Cost Of Acquisition. The 2 Assessee Thereafter Carried The Matter In Appeal Before The Ld.Cit(A), Who Has Since Dismissed The Appeal On Account Of Delayed Filing & Against The Said Order, The Assessee Is In Appeal Before Us.

For Appellant: Ms. Sailee GujarathiFor Respondent: Shri Aditya Rai, Sr.DR
Section 147Section 45Section 45(1)

This is an appeal filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre (NFAC), Delhi [„Ld.CIT(A)‟], dated 19-11-2025, pertaining to Assessment Year (AY) 2016-17. 2. Briefly, the facts of the case are that the assessment

Sanjay Shamrao Sawant, Navi Mumbai vs. Income Tax Officer, Ward 42(3)(3), Mumbai

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

ITA 469/MUM/2026[2016-17]Status: DisposedITAT Mumbai17 Mar 2026AY 2016-17

Bench: Shri Vikram Singh Yadav & Ms. Kavitha Rajagopalassessment Year : 2016-17 Sanjay Shamrao Sawant, Income Tax Officer, Flat No. B-3/701, 7Th Floor, Ward-35(3)(1), [Presently – Ito, Ward-42(3)(3)] Millenium Towers, Vs. Mumbai. Near Ryan School, Sector-9, Sanpada, Navi Mumbai-400705. Pan : Bdyps3261H (Appellant) (Respondent) For Assessee : None For Revenue : Shri Aditya Rai, Sr.Dr Date Of Hearing : 04-03-2026 Date Of Pronouncement : 17-03-2026 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Addl/Jcit(A)-Kochi [„Ld.Cit(A)‟], Dated 18-09-2025, Pertaining To Assessment Year (Ay) 2016-17. 2. None Appeared On Behalf Of The Assessee Nor Was Any Adjournment Application Filed. However, Considering The Matter, We Find That No Useful Purpose Would Be Served In Adjourning The Matter Any Further & To Decide The Matter Based On Material Available On Record.

For Appellant: NONEFor Respondent: Shri Aditya Rai, Sr.DR
Section 143(3)Section 69Section 69A

various notices issued to the assessee. In his grounds of appeal, the assessee has contended that the notices were initially issued by Ld.CIT(A), NFAC and the appeal was ultimately disposed-off by the ADDL/JCIT(A)-Kochi without proper intimation and without providing adequate opportunity to the assessee

Mr. Sharafat Sohrab Shaikh, Mumbai vs. ITO Ward 26(3)(2), Mumbai

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

ITA 8014/MUM/2025[2017-18]Status: DisposedITAT Mumbai17 Mar 2026AY 2017-18

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18 Sharafat Sohrab Shaikh Vs Income Tax Officer, Room No. 1210, Sangam Ward 26(3)(2), Nagar, Chikhalwadi Saltpent Mumbai Road, Antop Hill Wadala East, Mumbai, Maharashtra, 400037 (Pan: Bfbps0696P) Appellant Respondent Present For: Assessee By : Shri Sachin Dere, Advocate Revenue By : Shri Pradipsinh Saktavat, Sr. Dr. Date Of Hearing : 26.02.2026 Date Of Pronouncement : 17.03.2026 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of National Faceless Appeal Centre (Nfac), Delhi Vide Order No. Itba/Nfac/S/250/2023-24/1058553234(1) Dated 07.12.2023 Passed Against The Assessment Order By Ward 26(3)(2), Mumbai, U/S. 144 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 23.12.2019 For Ay 2017-18. 2. Grounds Taken By The Assessee Are Reproduced As Under: 1. The Appellant By Way Of The Aforesaid Appeal Is Challenging The Legality & Validity Of The Impugned Order Dated 7Th December, 2023 Passed By The Hon'Ble Commissioner Of Income Tax (Appeals), Income Tax Department For A.Y.: 2017-2018. 2 Sharafat Sohrab Shaikh Ay 2017-18 2. The Appellant Is Actively Involved In The Operation & Management Of A Grahak Seva Kendra (Customer Service Center), Which Is Provided By M/S. Vakrangee Limited To The Eligible Candidate Who Meets The Prescribed Eligibility Criteria Set Forth By The Company. The Said M/S. Vakrangi Limited Has Issued The Appellant Official Certification To Carry Out & Run The Grahak Seva Kendra & Its Activities As Per The Terms & Conditions Decided By The Said M/S. Vakrangi Limited.

For Appellant: Shri Sachin Dere, AdvocateFor Respondent: Shri Pradipsinh Saktavat, Sr. DR
Section 133(6)Section 144Section 69A

GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of National Faceless Appeal Centre (NFAC), Delhi vide Order No. ITBA/NFAC/S/250/2023-24/1058553234(1) dated 07.12.2023 passed against the assessment order by Ward 26(3)(2), Mumbai, u/s. 144 of the Income-tax Act, 1961 (hereinafter referred

Sophia Mushtaq Panirwala, G T Road Mumbai vs. ACIT, Assessment Unit, NFAC

ITA 7242/MUM/2025[2020-21]Status: DisposedITAT Mumbai17 Mar 2026AY 2020-21

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2020-21 Sophia Mushtaq Panirwala Vs Assistant Commissioner Of 7-D Billimoria Hosg, Income Tax, Proctor Road, Grant Road, Assessment Unit, Nfac, Mumbai - 400007 New Delhi - 110002 (Pan: Aigpp2287C) Appellant Respondent Present For: Assessee By : Shri Prakash Jhujhunwala, Ca Revenue By : Shri Pradipsinh Saktavat, Sr. Dr Date Of Hearing : 26.02.2026 Date Of Pronouncement : 17.03.2026 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of National Faceless Appeal Centre (Nfac), Delhi Vide Order No. Itba/Nfac/S/250/2025-26/1080505962(1) Dated 10.09.2025 Passed Against The Assessment Order U/S. 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 13.08.2022 For Ay 2020-21. 2. Grounds Taken By The Assessee Are Reproduced As Under: 1. “Whether The Id Cit-A,Nfac Was Justified By Passing The Order Without Affording Reasonable Opportunity Of Being Heard & Personal Hearing Despite The Admitted Facts That There Are So Many Glitches On Portal Resulting Details/Submissions Couldn'T Be Uploaded. 2. Whether The Ld Cit-A(Nfac) Was Justified By Upholding The Assessment Order On The Issue Of Invoking Section 56(2) On The Difference Of Rs.2,28,41,000/-Due To Stamp Valuation & Declared Consideration Without Considering The Nature

For Appellant: Shri Prakash Jhujhunwala, CAFor Respondent: Shri Pradipsinh Saktavat, Sr. DR
Section 115BSection 143(3)Section 56(2)Section 69

MEMBER Assessment Year: 2020-21 Sophia Mushtaq Panirwala vs Assistant Commissioner of 7-D Billimoria Hosg, Income Tax, Proctor Road, Grant Road, Assessment Unit, NFAC, Mumbai - 400007 New Delhi - 110002 (PAN: AIGPP2287C) Appellant Respondent Present for: Assessee by : Shri Prakash Jhujhunwala, CA Revenue by : Shri Pradipsinh Saktavat, Sr. DR Date ... GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of National Faceless Appeal Centre (NFAC), Delhi vide Order No. ITBA/NFAC/S/250/2025-26/1080505962(1) dated 10.09.2025 passed against the assessment order u/s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), dated

Shri Dhanalaxmi Urban Co Operative Credit Society Limited, Belagavi vs. Assessment Unit Income Tax Department, Belagavi

In the result, the appeal filed by the assesse is allowed

ITA 68/PAN/2026[2015-2016]Status: DisposedITAT Panaji16 Mar 2026AY 2015-2016

Bench: Shri Pavan Kumar Gadalei T A. Nos. 68/Pan/2026 (A.Y.2015-16) Shri Dhanalaxmi Urban Vs I T O, Cooperative Credit Society National E Assessment . Limited, Centre, 1574, Jain Peth, Athani, Delhi Belgaum-591304, Karnataka. Pan .No.Aaabs3373G (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Shri.Chetan Chougle.Ar Revenue By Smt.Rijula Uniyal.Sr.Dr सुनवाई की तारीख/Date Of Hearing 12.03.2026 घोषणा की तारीख/Date Of Pronouncement 16.03.2026 Order Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assesse Against The Order Of Thenfac/Cit(A) Passed U/Sec147R.W.S144 & U/Sec 250 Of The Act. The Assesse Has Raised The Grounds Of Appeal Challenging The Order Of The Nfac/Cit(A) Sustaining The Denial Of Claim Of Deduction Under Section 80P Of The Act Applying The Provisions Of Section 80Ac Of The Act. 2. The Brief Facts Of The Case Are That, The Assessee Is A Credit Cooperative Society Engaged In Providing The Credit Facilities To Members. The Assessing Officer (Ao) Based On The Information & Data Analytics/ Cash Transactions Data

Section 80ASection 80A(5)Section 80P

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER I T A. Nos