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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

Adnan Rahmat, Kolkata vs. ITO, Ward 30(1), Kolkata

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

ITA 674/KOL/2025[2013-2014]Status: DisposedITAT Kolkata13 Jan 2026AY 2013-2014

Bench: Shri George Mathanआयकर अपील सं/Ita No.674/Kol/2025 (नििाारण वर्ा / Assessment Year :2013-2014) Adnan Rahmat, Vs Ito Ward-30(1), Kolkata C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata-700069 Pan No. :Adepr 1602 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Subash Agarwal, Advocate राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 13/01/2026 घोषणा की तारीख/Date Of Pronouncement : 13/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 07.03.2025, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Year 2013-2014. 2. It Was Submitted By The Ld.Ar That The Reasons As Mentioned By The Ao In Page 1 Of The Assessment Order Did Not Having Live Link To The Actual Issue, Insofar As This Was The Case Of Joint Development Agreement & No Income Could Be Assessed In The Hands Of The Assessee On The Basis Of Such Joint Development Agreement Until The Completion Of The Development Of The Project. 3. At This Point, It Was Requested To The Ld. Ar To Provide The Reasons Recorded. It Was Submitted That The Revenue Has Not Provided The Same. 4. Ld. Sr. Dr Also Submitted That He Does Not Have Immediately Copy Of The Reasons Recorded.

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Abhijit Adhikary, Sr. DR

This is an appeal filed by the assessee against the order dated 07.03.2025, passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2013-2014. 2. It was submitted by the Ld.AR that the reasons as mentioned by the AO in page

Kingfisher Exim Pvt. Ltd., Kolkata vs. I.T.O., Ward - 4(4), Kolkata

In the result, appeal of the assessee is dismissed

ITA 526/KOL/2025[2014-2015]Status: DisposedITAT Kolkata13 Jan 2026AY 2014-2015

Bench: Shri George Mathanआयकर अपील सं/Ita No.526/Kol/2025 (नििाारण वर्ा / Assessment Year :2018-2019) Kingfisher Exim Pvt. Ltd., Vs Ito Ward-4(4), Kolkata C/O Jain Vinod K & Associates, 41A, Ajc Bose Road, Suite No.613, 6Th Floor, Kolkata-700017 Pan No. :Aadck 4695 D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri V.K.Jain, Fca राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 13/01/2026 घोषणा की तारीख/Date Of Pronouncement : 13/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 18.09.2023, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2014-2015. 2. It Was Submitted By The Ld.Ar That The Appeal Of The Assessee Is Delayed By 469 Days. The Assessee Has Filed Its Application For Condonation Of Delay Which Reads As Follows:-

For Appellant: Shri V.K.Jain, FCAFor Respondent: Shri Abhijit Adhikary, Sr. DR

This is an appeal filed by the assessee against the order dated 18.09.2023, passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2014-2015. 2. It was submitted by the Ld.AR that the appeal of the assessee is delayed by 469 days. The assessee

Arvind Kumar Jaiswal, Kolkata vs. I.T.O., Ward - 33(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 2499/KOL/2025[2017-2018]Status: DisposedITAT Kolkata13 Jan 2026AY 2017-2018

Bench: Shri George Mathanआयकर अपील सं/Ita No.2499/Kol/2025 (नििाारण वर्ा / Assessment Year :2017-2018) Arvind Kumar Jaiswal, Vs Ito Ward-33(1), Kolkata 10B, Middleton Row, Kolkata-700071 Pan No. :Acwpj 1463 E (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Jaydeep Chakraborty, Advocate राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 13/01/2026 घोषणा की तारीख/Date Of Pronouncement : 13/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 28.02.2025, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Year 2022-2023. 2. The Appeal Of The Assessee Is Delayed By 187 Days. In This Regard, The Assessee Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein Sufficient Reasons For Condonation Of Delay. Ld.Sr. Dr Has Also Not Objected To Condone The Delay. Considering The Prayer Of The Assessee In The Application & The Sufficient Reasons For Delay, I Condone The Delay Of 187 Days In Filing The Appeal & The Appeal Of The Assessee Is Admitted For Hearing. 3. It Was Submitted By The Ld. Ar That The Notice Issued U/S.143(2) Of The Act, Dated 29.09.2018, Whcih Is Shown At Page 63 Of The Paper Book Is Not As Per The Format Prescribed By The Cbdt. The Said Notice Reads As Follows:-

For Appellant: Shri Jaydeep Chakraborty, AdvocateFor Respondent: Shri Abhijit Adhikary, Sr. DR
Section 143Section 143(2)

This is an appeal filed by the assessee against the order dated 28.02.2025, passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2022-2023. 2. The appeal of the assessee is delayed by 187 days. In this regard, the assessee has filed an application

Rahul Singh, Purulia vs. I.T.O., Ward - 3(2), Purulia

In the result, appeal of the assessee is dismissed

ITA 1766/KOL/2025[2018-2019]Status: DisposedITAT Kolkata13 Jan 2026AY 2018-2019

Bench: Shri George Mathanआयकर अपील सं/Ita No.1766/Kol/2025 (नििाारण वर्ा / Assessment Year :2018-2019) Rahul Singh, Vs Ito Ward-3(2), Purulia C/O Singh Construction,Mahato Para Dulmi Nadiha, Purulia-723102 Pan No. :Cxops 9006 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri S.K.Kamaluddin, Fca राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 13/01/2026 घोषणा की तारीख/Date Of Pronouncement : 13/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 26.08.2024, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Year 2018-2019. 2. It Was Submitted By The Ld. Ar That The Appeal Of The Assessee Is Delayed By 253 Days. It Was The Submission That The Assessee Met With An Accident & He Was Unable To File The Appeal Within The Time. The Assessee Has Also Filed Medical Certificate Along With The Affidavit Thereon. The Facts In The Present Case Clearly Show That The Assessee Had Admittedly Not Met With An Accident But He Is Having Swelling In His Left Arm. The X-Rays Have Been Takne In April, 2024. It Must Be Mentioned Here That The Order Of The Ld.Cit(A) Is Dated 26.08.2024. The Final Report Being The Final X-Ray Is Of 21.11.2024 & The Radiologist Also Mentions That There Is “No Significant Abnormality Seen” & His Observation Is That All Other Issues Are Normal. This Is Of November, 2024. The Assessee Is A Contractor. He Is Able To Run

For Appellant: Shri S.K.Kamaluddin, FCAFor Respondent: Shri Abhijit Adhikary, Sr. DR

This is an appeal filed by the assessee against the order dated 26.08.2024, passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2018-2019. 2. It was submitted by the ld. AR that the appeal of the assessee is delayed by 253 days

Hanuman Agro Industries Ltd., Kolkata vs. DCIT, Circle 4(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 1306/KOL/2025[2018-2019]Status: DisposedITAT Kolkata13 Jan 2026AY 2018-2019

Bench: Shri George Mathanआयकर अपील सं/Ita No.1306/Kol/2025 (नििाारण वर्ा / Assessment Year :2018-2019) Hanuman Agro Industries, Vs Dcit, Circle-4(1), Kolkata Nicco House 6Th Floor, 2 Hare Street Kolkata, West Bengal-700001 Pan No. :Aaach 6578 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri S.M.Surana, Advocate राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 13/01/2026 घोषणा की तारीख/Date Of Pronouncement : 13/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 22.05.2025, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-2019. 2. The Ld.Ar Drew My Attention To The Assessment Order Of Page 1 Of First Line Wherein The It Is Mentioned That The Return Of Income For The Impugned Assessment Year Originally Was Filed On 31.10.2018. Subsequently, The Assessee Filed A Revised Return On 19.03.2019, Declaring Total Income Of Rs.16,64,350/-. It Was The Submission That The Assistant Commissioner Of Income Tax, Kolkata-1(2) Has Passed The Assessment Order. It Was The Submission That The Notice U/S.148 Of The Act In The Impugned Assessment Year Was Issued On 25.03.2025 By The Acit, Circle- 4(1), Kolkata. The Ld.Ar Drew My Attention To The Notice Which Is Shown At Page 9 Of The Paper Book Which Reads As Follows :-

For Appellant: Shri S.M.Surana, AdvocateFor Respondent: Shri Abhijit Adhikary, Sr. DR
Section 120Section 148

This is an appeal filed by the assessee against the order dated 22.05.2025, passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2018-2019. 2. The Ld.AR drew my attention to the assessment order of page 1 of first line wherein

Kuppusay Thankaraj, Erode vs. ITO, Circle-1, Erode

In the result, the appeal of the assessee is allowed and the Stay application is dismissed as infructuous

ITA 3630/CHNY/2025[2018-19]Status: DisposedITAT Chennai13 Jan 2026AY 2018-19

Bench: Shri George George Kand Ms. Padmavathy.Sआयकर अपील सं./Ita No.3630/Chny/2025 & S.A No.133/Chny/2025 धििाजरण वर्ज /Assessment Year: 2018-19 Kuppusamy Thankaraj, The Income Tax Officer, No.4, Skc Road, Vs. Circle-1, Second Street, Erode. Erode – 638 009. Pan: Abspt 0240L (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Mr. S.Sridhar, Advocate (Erode) अपीलार्थी की ओर से/ Appellant By : प्रत्यर्थी की ओर से /Respondent By : Ms. Gouthami Manivasagam, Addl. Cit सुिवाई की तारीख/Date Of Hearing : 08.01.2026 घोर्णा की तारीख /Date Of Pronouncement : 13.01.2026 आदेश / O R D E R Per Padmavathy.S, A.M: This Appeal & Stay Application By The Assessee Are Against The Order Of The Commissioner Of Income Tax (Appeals)/ National Faceless Appeal Centre (Nfac), Delhi, (In Short "Cit(A)") Passed U/S. 250 Of The Income Tax Act, 1961 ( In Short "The Act") Dated 31.10.2025 For Assessment Year (Ay) 2018- 19. The Assessee Raised The Following Grounds Of Appeal: “1. The Impugned Order Is Bad & Erroneous In Law. 2. The Learned First Appellate Authority Erred In Not Considering The Explanations & Submissions Of The Appellant In Proper Perspective.

For Respondent: Ms. Gouthami Manivasagam, Addl. CIT
Section 250Section 40A(3)

This appeal and stay application by the assessee are against the order of the Commissioner of Income Tax (Appeals)/ National Faceless Appeal Centre (NFAC), Delhi, (in short "CIT(A)") passed u/s. 250 of the Income Tax Act, 1961 ( in short "the Act") dated 31.10.2025 for Assessment Year