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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

Chandra Bhushan Roy, Madhepura vs. NFAC, Delhi

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 497/PAT/2025[2015-16]Status: DisposedITAT Patna22 Jan 2026AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Laxmi Prasad Sahui.T.A. No. 497/Pat/2025 Assessment Year: 2015-2016 Chandra Bhushan Roy,………..………..……..Appellant Bihari Nagar, Ward No. 18, Madhepura-852113, Bihar [Pan:Ayhpr0926R] -Vs.- Nfac, Delhi,……………………………………….Respondent Appearances By: Shri Ashish Kr. Agrawal, C.A., Appeared On Behalf Of The Assessee Shri Manab Adak, Jcit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 19, 2026 Date Of Pronouncing The Order: January 22, 2026 O R D E R

Section 144Section 147Section 250

Accountant Member I.T.A. No. 497/PAT/2025 Assessment Year: 2015-2016 Chandra Bhushan Roy,………..………..……..Appellant Bihari Nagar, Ward No. 18, Madhepura-852113, Bihar [PAN:AYHPR0926R] -Vs.- NFAC, Delhi,……………………………………….Respondent Appearances by: Shri Ashish Kr. Agrawal, C.A., appeared on behalf of the assessee Shri Manab Adak, JCIT, appeared on behalf of the Revenue ... present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 18th September, 2025 passed for Assessment Year 2015-16. 1 Chandra Bhushan Roy 2. Shri Ashish Kr. Agrawal, ld. Authorized Representative on behalf

Vijay Kumar Jha, Muzaffarpur vs. Ac/DCIT Central Circle, Muzaffarpur

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 415/PAT/2025[2016-17]Status: DisposedITAT Patna22 Jan 2026AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Laxmi Prasad Sahui.T.A. Nos. 412, 413, 414 & 415/Pat/2025 Assessment Years: 2013-14, 14-15, 15-16 & 2016-17 Vijay Kumar Jha,…………….……………………..Appellant Kanhaulidih, Near Sanskrit College, Malighat, P.O. Ramna, P.S. Mithanpura, Muzaffarpur-842002, Bihar [Pan:Adgpj3007M] -Vs.- Assistant Commissioner/Deputy Commissioner Of Income Tax,………………………………………..Respondent Central Circle, Muzaffarpur, Aayakar Bhawan, New Nehru Stadium, Sikandarpur, Muzaffarpur-842001, Bihar Appearances By: Shri Anuj Ganguli, Ca, Appeared Filed On Behalf Of The Assessee Shri Manab Adak, Jcit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 20, 2026 Date Of Pronouncing The Order: January 22, 2026 O R D E R

Section 139(1)Section 142(1)Section 148

Commissioner of Income Tax (Appeals), National 1 ITA Nos. 412 to 415/PAT/2025 (A.Ys. 2013-14 to 2016-17) Vijay Kumar Jha Faceless Appeal Centre (NFAC), Delhi, all dated 10th September, 2024, passed for Assessment Years 2013-14, 2014-15, 2015-16, & 2016-17 respectively. 2. The appeals bearing ... Bihar (2) Assistant Commissioner/Deputy Commissioner of Income Tax, Central Circle, Muzaffarpur, Aayakar Bhawan, New Nehru Stadium, Sikandarpur, Muzaffarpur-842001, Bihar (3) CIT(Appeals), NFAC, Delhi; (4) CIT - ; (5) The Departmental Representative; (6) Guard FileBy order

Vijay Kumar Jha, Muzaffarpur vs. Ac/DCIT Central Circle, Muzaffarpur

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 414/PAT/2025[2015-16]Status: DisposedITAT Patna22 Jan 2026AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Laxmi Prasad Sahui.T.A. Nos. 412, 413, 414 & 415/Pat/2025 Assessment Years: 2013-14, 14-15, 15-16 & 2016-17 Vijay Kumar Jha,…………….……………………..Appellant Kanhaulidih, Near Sanskrit College, Malighat, P.O. Ramna, P.S. Mithanpura, Muzaffarpur-842002, Bihar [Pan:Adgpj3007M] -Vs.- Assistant Commissioner/Deputy Commissioner Of Income Tax,………………………………………..Respondent Central Circle, Muzaffarpur, Aayakar Bhawan, New Nehru Stadium, Sikandarpur, Muzaffarpur-842001, Bihar Appearances By: Shri Anuj Ganguli, Ca, Appeared Filed On Behalf Of The Assessee Shri Manab Adak, Jcit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 20, 2026 Date Of Pronouncing The Order: January 22, 2026 O R D E R

Section 139(1)Section 142(1)Section 148

Commissioner of Income Tax (Appeals), National 1 ITA Nos. 412 to 415/PAT/2025 (A.Ys. 2013-14 to 2016-17) Vijay Kumar Jha Faceless Appeal Centre (NFAC), Delhi, all dated 10th September, 2024, passed for Assessment Years 2013-14, 2014-15, 2015-16, & 2016-17 respectively. 2. The appeals bearing ... Bihar (2) Assistant Commissioner/Deputy Commissioner of Income Tax, Central Circle, Muzaffarpur, Aayakar Bhawan, New Nehru Stadium, Sikandarpur, Muzaffarpur-842001, Bihar (3) CIT(Appeals), NFAC, Delhi; (4) CIT - ; (5) The Departmental Representative; (6) Guard FileBy order

Vijay Kumar Jha, Muzaffarpur vs. Ac/DCIT Central Circle, Muzaffarpur

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 413/PAT/2025[2014-15]Status: DisposedITAT Patna22 Jan 2026AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Laxmi Prasad Sahui.T.A. Nos. 412, 413, 414 & 415/Pat/2025 Assessment Years: 2013-14, 14-15, 15-16 & 2016-17 Vijay Kumar Jha,…………….……………………..Appellant Kanhaulidih, Near Sanskrit College, Malighat, P.O. Ramna, P.S. Mithanpura, Muzaffarpur-842002, Bihar [Pan:Adgpj3007M] -Vs.- Assistant Commissioner/Deputy Commissioner Of Income Tax,………………………………………..Respondent Central Circle, Muzaffarpur, Aayakar Bhawan, New Nehru Stadium, Sikandarpur, Muzaffarpur-842001, Bihar Appearances By: Shri Anuj Ganguli, Ca, Appeared Filed On Behalf Of The Assessee Shri Manab Adak, Jcit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 20, 2026 Date Of Pronouncing The Order: January 22, 2026 O R D E R

Section 139(1)Section 142(1)Section 148

Commissioner of Income Tax (Appeals), National 1 ITA Nos. 412 to 415/PAT/2025 (A.Ys. 2013-14 to 2016-17) Vijay Kumar Jha Faceless Appeal Centre (NFAC), Delhi, all dated 10th September, 2024, passed for Assessment Years 2013-14, 2014-15, 2015-16, & 2016-17 respectively. 2. The appeals bearing ... Bihar (2) Assistant Commissioner/Deputy Commissioner of Income Tax, Central Circle, Muzaffarpur, Aayakar Bhawan, New Nehru Stadium, Sikandarpur, Muzaffarpur-842001, Bihar (3) CIT(Appeals), NFAC, Delhi; (4) CIT - ; (5) The Departmental Representative; (6) Guard FileBy order

Vijay Kumar Jha, Muzaffarpur vs. Ac/DCIT Central Circle, Muzaffarpur

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 412/PAT/2025[2013-14]Status: DisposedITAT Patna22 Jan 2026AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Laxmi Prasad Sahui.T.A. Nos. 412, 413, 414 & 415/Pat/2025 Assessment Years: 2013-14, 14-15, 15-16 & 2016-17 Vijay Kumar Jha,…………….……………………..Appellant Kanhaulidih, Near Sanskrit College, Malighat, P.O. Ramna, P.S. Mithanpura, Muzaffarpur-842002, Bihar [Pan:Adgpj3007M] -Vs.- Assistant Commissioner/Deputy Commissioner Of Income Tax,………………………………………..Respondent Central Circle, Muzaffarpur, Aayakar Bhawan, New Nehru Stadium, Sikandarpur, Muzaffarpur-842001, Bihar Appearances By: Shri Anuj Ganguli, Ca, Appeared Filed On Behalf Of The Assessee Shri Manab Adak, Jcit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 20, 2026 Date Of Pronouncing The Order: January 22, 2026 O R D E R

Section 139(1)Section 142(1)Section 148

Commissioner of Income Tax (Appeals), National 1 ITA Nos. 412 to 415/PAT/2025 (A.Ys. 2013-14 to 2016-17) Vijay Kumar Jha Faceless Appeal Centre (NFAC), Delhi, all dated 10th September, 2024, passed for Assessment Years 2013-14, 2014-15, 2015-16, & 2016-17 respectively. 2. The appeals bearing ... Bihar (2) Assistant Commissioner/Deputy Commissioner of Income Tax, Central Circle, Muzaffarpur, Aayakar Bhawan, New Nehru Stadium, Sikandarpur, Muzaffarpur-842001, Bihar (3) CIT(Appeals), NFAC, Delhi; (4) CIT - ; (5) The Departmental Representative; (6) Guard FileBy order

Gajullanka Primary Agriculture Co Op Society, Guntur vs. Income Tax Officer, Ward-1, Tenali

In the result, all the four appeals of the Assessee are allowed for statistical purposes

ITA 498/VIZ/2025[2019-20]Status: DisposedITAT Visakhapatnam22 Jan 2026AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita Nos.495 To 498/Viz./2025 Assessment Years 2018-2019 & 2019-2020 Gajullanka Primary The Income Tax Officer, Agriculture Co-Op Ward-1, Tenali. Society,Avulavaripalem, Vs. Pin – 522 201. Kolluru Mandal, Guntur State Of Andhra District – 522 324. Pradesh Pan Bgapm1891G (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Subrahmanyam, Ca [Hybrid Mode] राज" व "ारा /Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22.01.2026 घोषणा की तारीख/Pronouncement: 22.01.2026 आदेश/Order

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 147Section 148Section 249(3)Section 250Section 270ASection 271A

circumstances of the case the order passed u/s 270A of the IT Act dt:10.09.2024 that was upheld by the Ld. CIT(A) NFAC vide order passed u/s 250 of the IT Act dt: 26.06.2025 is not in accordance with facts of the case and provisions ... case the order passed u/s 147 r.w.s. 1448 of the IT Act dt:02.03.2024 that was upheld by the Ld. CIT(A) NFAC vide order passed u/s 250 of the IT Act dt: 26.06.2025 is not in accordance with facts of the case and provisions

Gajullanka Primary Agriculture Co Op Society, Guntur vs. Income Tax Officer, Ward-1, Tenali

In the result, all the four appeals of the Assessee are allowed for statistical purposes

ITA 497/VIZ/2025[2019-20]Status: DisposedITAT Visakhapatnam22 Jan 2026AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita Nos.495 To 498/Viz./2025 Assessment Years 2018-2019 & 2019-2020 Gajullanka Primary The Income Tax Officer, Agriculture Co-Op Ward-1, Tenali. Society,Avulavaripalem, Vs. Pin – 522 201. Kolluru Mandal, Guntur State Of Andhra District – 522 324. Pradesh Pan Bgapm1891G (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Subrahmanyam, Ca [Hybrid Mode] राज" व "ारा /Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22.01.2026 घोषणा की तारीख/Pronouncement: 22.01.2026 आदेश/Order

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 147Section 148Section 249(3)Section 250Section 270ASection 271A

circumstances of the case the order passed u/s 270A of the IT Act dt:10.09.2024 that was upheld by the Ld. CIT(A) NFAC vide order passed u/s 250 of the IT Act dt: 26.06.2025 is not in accordance with facts of the case and provisions ... case the order passed u/s 147 r.w.s. 1448 of the IT Act dt:02.03.2024 that was upheld by the Ld. CIT(A) NFAC vide order passed u/s 250 of the IT Act dt: 26.06.2025 is not in accordance with facts of the case and provisions

Gajullanka Primary Agriculture Co Op Society, Guntur vs. Income Tax Officer, Ward-1, Tenali

In the result, all the four appeals of the Assessee are allowed for statistical purposes

ITA 496/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam22 Jan 2026AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita Nos.495 To 498/Viz./2025 Assessment Years 2018-2019 & 2019-2020 Gajullanka Primary The Income Tax Officer, Agriculture Co-Op Ward-1, Tenali. Society,Avulavaripalem, Vs. Pin – 522 201. Kolluru Mandal, Guntur State Of Andhra District – 522 324. Pradesh Pan Bgapm1891G (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Subrahmanyam, Ca [Hybrid Mode] राज" व "ारा /Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22.01.2026 घोषणा की तारीख/Pronouncement: 22.01.2026 आदेश/Order

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 147Section 148Section 249(3)Section 250Section 270ASection 271A

circumstances of the case the order passed u/s 270A of the IT Act dt:10.09.2024 that was upheld by the Ld. CIT(A) NFAC vide order passed u/s 250 of the IT Act dt: 26.06.2025 is not in accordance with facts of the case and provisions ... case the order passed u/s 147 r.w.s. 1448 of the IT Act dt:02.03.2024 that was upheld by the Ld. CIT(A) NFAC vide order passed u/s 250 of the IT Act dt: 26.06.2025 is not in accordance with facts of the case and provisions

Gajullanka Primary Agriculture Co Op Society, Guntur vs. Income Tax Officer, Ward-1, Tenali

In the result, all the four appeals of the Assessee are allowed for statistical purposes

ITA 495/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam22 Jan 2026AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita Nos.495 To 498/Viz./2025 Assessment Years 2018-2019 & 2019-2020 Gajullanka Primary The Income Tax Officer, Agriculture Co-Op Ward-1, Tenali. Society,Avulavaripalem, Vs. Pin – 522 201. Kolluru Mandal, Guntur State Of Andhra District – 522 324. Pradesh Pan Bgapm1891G (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Subrahmanyam, Ca [Hybrid Mode] राज" व "ारा /Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22.01.2026 घोषणा की तारीख/Pronouncement: 22.01.2026 आदेश/Order

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 147Section 148Section 249(3)Section 250Section 270ASection 271A

circumstances of the case the order passed u/s 270A of the IT Act dt:10.09.2024 that was upheld by the Ld. CIT(A) NFAC vide order passed u/s 250 of the IT Act dt: 26.06.2025 is not in accordance with facts of the case and provisions ... case the order passed u/s 147 r.w.s. 1448 of the IT Act dt:02.03.2024 that was upheld by the Ld. CIT(A) NFAC vide order passed u/s 250 of the IT Act dt: 26.06.2025 is not in accordance with facts of the case and provisions