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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

Harshaben Vrajlal Rajani, Wankaner vs. The ITO Ward -1, Morbi

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

ITA 961/RJT/2025[2017-18]Status: DisposedITAT Rajkot13 Jan 2026AY 2017-18

Bench: Dr. Arjun Lal Sainiआयकरअपीलसं./Ita No. 961/Rjt/2025 ("नधा"रणवष"/Assessment Year: (2017-18) Harshaben Vrajlal Rajani Addl/Jcit (A)-1 Chennai Amarsar, Sheri No 1, Vs. Tamil Nadu Pratap Para, Wankaner 363621, Gujarat, India "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Bqepr6583E (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : None Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 13/01/2026 Date Of Pronouncement : 13/01/2026 Order Per.Dr. Arjun Lal Saini: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2017- 18, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By National Faceless Appeal Centre (Nfac), Delhi/Commissioner Of Income-Tax (Appeals), Dated 10.11.2025, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S 143(3) Of The Act, On 29.12.2019. 2. None Appeared On The Date Of Hearing Before The Bench, Despite Of Issuance Of Notice Of Hearing To The Assessee, On The Address Mentioned In Form No. 36. It Means The Assessee Is Not Interested In Prosecuting This Appeal. Harshaben Vrajlal Rajani 3. On The Other Hand, Ld. Dr For The Revenue, Argued That Assessee Did Not Appear Before Ld. Cit(A) Therefore, Ld. Dr Did Not Have Any Objection, If The Matter Is Restored Back To The File Of The Learned Cit(A) For Fresh Adjudication.

For Appellant: NoneFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. Dr
Section 143(3)Section 250

against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), dated 10.11.2025, which in turn arises out of an order passed by the Assessing Officer