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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

Prem Singh, Chamba vs. DCIT Circle Palampur, Palampur

The appeal stands allowed for statistical purposes

ITA 946/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh15 Jan 2026AY 2015-16

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.797/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Vinod Kumar Ito Ward-2 H.No.1230, Mohalla Misri बनाम/ Plot No. 4-5, Sector-5 Pati Amin, Kurukshetra Urban Estate, Near Community Center Vs. Haryana-136118 Kurukshetra – 136118 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Cgqpk-7282-N (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-01-2026 घोषणाकीतारीख /Date Of Pronouncement : 13-01-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017- 18 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 10-06-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 Of The Act On 24-12-2019. In The Assessment Order, Ld. Ao Made Addition Of Rs.32.28 Lacs For Non-Compliance By The Assessee. The Ld. Cit(A) Confirmed The Assessment For The Same

For Appellant: Sh. Ashwani Kumar & Ms. Deepali AggarwalFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 144

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2017- 18 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 10-06-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis

Neelam Gupta, Chandigarh vs. ITO Ward 5(5), Chandigarh

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

ITA 314/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh15 Jan 2026AY 2014-15

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 312 To 314/Chd/2025 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15 Neelam Gupta, The Ito, बनाम House No. 41, Ward 5(5), Sector 28-A, Chandigarh Vs. Chandigarh "थायी लेखा सं./ Pan No: Aatpg9445J अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Ms. Shurti Khandelwal, Adv. For Parikshit Aggarwal, Ca (Virtual Mode) राज"व क" ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit Sr. Dr, सुनवाई क" तार"ख/Date Of Hearing : 13.01.2026 उदघोषणा क" तार"ख/Date Of Pronouncement : 15.01.2026

For Appellant: Ms. Shurti Khandelwal, Adv. for Parikshit Aggarwal, CAFor Respondent: Dr. Ranjit Kaur, Addl. CIT Sr. DR
Section 143(3)

been preferred by the assessee against the separate orders, each dated 08.01.2025, passed by the Ld. Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi. 312 to 314-Chd-2025 2 3. The identical common grounds raised by the Assessee in A.Y. 2012-13 (ITA No. 312/Chd/2025 ... under: - 1. That on the facts, circumstances and legal position of the case, the Worthy CITIA), NFAC Appeal No. CIT (A), Gurgaon- 3/10045/2017- 18 has erred in passing order dtd. 08.01.2025 in contravention of provisions of S. 250 of the Income Tax Act, 1961 (hereinafter referred

Neelam Gupta, Chandigarh vs. ITO Ward 5(5), Chandigarh

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

ITA 313/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh15 Jan 2026AY 2013-14

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 312 To 314/Chd/2025 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15 Neelam Gupta, The Ito, बनाम House No. 41, Ward 5(5), Sector 28-A, Chandigarh Vs. Chandigarh "थायी लेखा सं./ Pan No: Aatpg9445J अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Ms. Shurti Khandelwal, Adv. For Parikshit Aggarwal, Ca (Virtual Mode) राज"व क" ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit Sr. Dr, सुनवाई क" तार"ख/Date Of Hearing : 13.01.2026 उदघोषणा क" तार"ख/Date Of Pronouncement : 15.01.2026

For Appellant: Ms. Shurti Khandelwal, Adv. for Parikshit Aggarwal, CAFor Respondent: Dr. Ranjit Kaur, Addl. CIT Sr. DR
Section 143(3)

been preferred by the assessee against the separate orders, each dated 08.01.2025, passed by the Ld. Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi. 312 to 314-Chd-2025 2 3. The identical common grounds raised by the Assessee in A.Y. 2012-13 (ITA No. 312/Chd/2025 ... under: - 1. That on the facts, circumstances and legal position of the case, the Worthy CITIA), NFAC Appeal No. CIT (A), Gurgaon- 3/10045/2017- 18 has erred in passing order dtd. 08.01.2025 in contravention of provisions of S. 250 of the Income Tax Act, 1961 (hereinafter referred

Neelam Gupta, Chandigarh vs. ITO Ward 5(5), Chandigarh

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

ITA 312/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh15 Jan 2026AY 2012-13

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 312 To 314/Chd/2025 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15 Neelam Gupta, The Ito, बनाम House No. 41, Ward 5(5), Sector 28-A, Chandigarh Vs. Chandigarh "थायी लेखा सं./ Pan No: Aatpg9445J अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Ms. Shurti Khandelwal, Adv. For Parikshit Aggarwal, Ca (Virtual Mode) राज"व क" ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit Sr. Dr, सुनवाई क" तार"ख/Date Of Hearing : 13.01.2026 उदघोषणा क" तार"ख/Date Of Pronouncement : 15.01.2026

For Appellant: Ms. Shurti Khandelwal, Adv. for Parikshit Aggarwal, CAFor Respondent: Dr. Ranjit Kaur, Addl. CIT Sr. DR
Section 143(3)

been preferred by the assessee against the separate orders, each dated 08.01.2025, passed by the Ld. Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi. 312 to 314-Chd-2025 2 3. The identical common grounds raised by the Assessee in A.Y. 2012-13 (ITA No. 312/Chd/2025 ... under: - 1. That on the facts, circumstances and legal position of the case, the Worthy CITIA), NFAC Appeal No. CIT (A), Gurgaon- 3/10045/2017- 18 has erred in passing order dtd. 08.01.2025 in contravention of provisions of S. 250 of the Income Tax Act, 1961 (hereinafter referred

Jaswinder Singh, Ludhiana vs. Income Tax Officer, Ward-6(1), Ludhiana

The appeal stand allowed for statistical purposes

ITA 22/CHANDI/2025[2011-12]Status: DisposedITAT Chandigarh15 Jan 2026AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.22/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2011-12) Shri Jaswinder Singh Ito Ward-6(1) 212-A, Ferozepur Road बनाम/ Vs. Aaykar Bhawan, Rishi Nagar, Rajguru Nagar, Ludhiana - 141001 Ludhiana "थायीलेखासं./जीआइआरसं./Pan/Gir No. Brgps-2619-F (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca) (Virtual) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 14-01-2026 घोषणाकीतारीख /Date Of Pronouncement : 15-01-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011- 12 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 18-11-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 147 R.W.S. 144 Of The Act On 12-12-2018. The Only Prayer Of Ld. Ar Is To Restore The Assessment Back To The File Of Ld. Ao Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Sh. Ashwani Kumar (CA) (Virtual) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Sr. DR
Section 147

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2011- 12 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 18-11-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s 147 r.w.s

Kotapaduprimary Agricultural Cooperative Society, Prakasam vs. ITO., Ward-1, Ongole

In the result, the appeal of the assessee in ITA No

ITA 764/HYD/2025[2019-20]Status: DisposedITAT Hyderabad15 Jan 2026AY 2019-20

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.763 & 764/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2018-19 & 2019-20) Kotapadu Primary Vs. Income Tax Officer Agricultural Cooperative Ward – 1 Society, Prakasam Ongole Pan:Aabak5758P (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: C.A C. Subrahamanyam राज" व "ारा/Revenue By: Shri Sankar Pandit P, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 05/01/2026 घोषणा की तारीख/Pronouncement: 16/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: These Two Appeals Are Filed By Kotapadu Primary Agricultural Cooperative Society (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Both Dated 28.02.2025 For The A.Y 2018-19 & A.Y. 2019-20 Respectively. Since Identical Issues Are Involved In These Two Appeals, For The Sake Of Convenience, These Were Page 1 Of 7

For Appellant: C.A C. SubrahamanyamFor Respondent: Shri Sankar Pandit P, Sr. DR
Section 147Section 148Section 148ASection 151Section 249(3)

Agricultural Cooperative Society (“the assessee”), feeling aggrieved by the separate orders passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”) both dated 28.02.2025 for the A.Y 2018-19 and A.Y. 2019-20 respectively. Since identical issues are involved in these