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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

M/S Maa Travels, Bangalore vs. ACIT(OSD) Ward-1(1), Kolkata

In the result, appeal filed by the assessee stands dismissed

ITA 751/KOL/2024[2015-15]Status: DisposedITAT Kolkata12 Jan 2026AY 2015-15

Bench: Shri George Mathanआयकर अपील सं/Ita No.751/Kol/2024 (नििाारण वर्ा / Assessment Year :2015-2016) M/S Maa Travels, Vs Acit (Osd), Ward-1(1), Kolkata No.399/A, 1St Stage, 3Rd Phase, West Of Chord Road, Manjunath Nagar, Bangalore-560010 Pan No. :Aatfm 2475 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : None राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 12/01/2026 घोषणा की तारीख/Date Of Pronouncement : 12/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 10.01.2024 Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2015-2016. 2. It Is Noticed That This Appeal Was Originally Disposed Off On 10/12/2024. None Had Appeared. The Assessee Filed A Miscellaneous Application For Recalling Of The Order Dated 09/06/2025 & The Assessee Represented & The Tribunal Was Pleased To Recall The Order. The Appeal Was Originally Posted For Hearing On 19/11/2025. When The Matter Was Called For Hearing On 19/11/2025, It Was Adjourned To 20/11/2025 At The Request Of Ld.Ar. Then It Was Adjourned To 02/12/2025 At The Request Of The Ld.Dr. On 02/12/2025 The Ar Submitted That He Would File The Necessary Paper Book, However, Till Today No Paper Book Has Been Filed. When The Matter Was Called For Hearing Today No One Represented On Behalf Of The Assessee. Consequently, This Appeal Being Heard Ex-Parte.

For Appellant: NoneFor Respondent: Shri Abhijit Adhikary, Sr. DR

This is an appeal filed by the assessee against the order dated 10.01.2024 passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2015-2016. 2. It is noticed that this appeal was originally disposed off on 10/12/2024. None had appeared. The assessee filed

M/S. Clc Tanners Association, Twenty Four Parganas South vs. D.C.I.T., Circle - 1(1) Exemption, Kolkata

In the result, appeal of the assessee is allowed

ITA 2474/KOL/2024[2018-2019]Status: DisposedITAT Kolkata12 Jan 2026AY 2018-2019

Bench: Shri George Mathanआयकर अपील सं/Ita No.2474/Kol/2024 (नििाारण वर्ा / Assessment Year. :2018-2019) M/S Clc Tanners Association Vs Ito Ward-2(2), Kolkata Calcutta Leather Complex, Cetp Po Karaidanga, Parganas(South) West Bengal-743502 Pan No. : Aaccc 7323 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Sunil Surana, Ar राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 12/01/2026 घोषणा की तारीख/Date Of Pronouncement : 12/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 15.10.2024 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 Assessee Is A Trust Which Is Is Entered Into A Tripartite Agreement With The Government Of West Bengal Ad The Bot Agency Of Calcutta Leather Companies For Various Works. It Was Submission That The During The Impugned Assessment Year The Assessee Had Claimed Depreciation Of Rs.40,48,460/- In Its Return Of Income. The Ao Had Disallowed The Assessee’S Claim Of The Depreciation On The Ground That The Depreciation Cannot Be Granted In Respect Of Assets. The Acquisition Which Have Been Claimed As Application Of Income. The Ld.Ar Drew My Attention To Various Pages Of The Paper Book, Most Specifically At Page 28 Which Is The Copy Of The Fixed Assets, Which Reads As Follows:-

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Abhijit Adhikary, Sr. DR

This is an appeal filed by the assessee against the order dated 15.10.2024 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 assessee is a trust which is is entered into a tripartite

Quest Heights Pvt. Ltd., Kolkata vs. I.T.O., Ward - 12(3), Kolkata

In the result, appeal of the assessee is dismissed

ITA 1546/KOL/2024[2014-2015]Status: DisposedITAT Kolkata12 Jan 2026AY 2014-2015

Bench: Shri George Mathanआयकर अपील सं/Ita No.1546/Kol/2024 (नििाारण वर्ा / Assessment Year. :2014-2015) Quest Heights Private Limited Vs Ito Ward-12(3), Kolkata 202, Sunny Corner, 22, Sarat Bose Road, Kolkata, West Bengal-700020 Pan No. : Aaacq 1658 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : None राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 12/01/2026 घोषणा की तारीख/Date Of Pronouncement : 12/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 21.05.2024 Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2014-2015. 2. This Appeal Has Been Filed By The Assessee On 22.07.2024. On First Two Occasions Being On 20Th August, 2024 & On 26Th September, 2024 The Counsel Appeared On Behalf Of The Assessee & Had Sought Adjournment. Again The Matter Was Posted For Hearing On 18.11.2024, 12.12.2024, 31.01.2025, 06.03.2025, 24.03.2025, 13.05.2025, 26.06.2025, 07.08.2025, 18.09.2025 & 19.11.2025 & Lastly On Today. Notices Have Been Issued Repeatedly By Rpad, However, None Represented On Behalf Of The Assessee. As It Is Noticed That There Is No Representation By The Assessee Nor Production Of Any Evidence To Substantiate Its Claim, I Am Of The View That The Assessee Has No Submission To Make In This Regard. Consequently, The Findings Of The Ld. Ao & That Of The Ld. Cit(A) On The Issues Of Merits

For Appellant: NoneFor Respondent: Shri Abhijit Adhikary, Sr. DR

This is an appeal filed by the assessee against the order dated 21.05.2024 passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2014-2015. 2. This appeal has been filed by the assessee on 22.07.2024. On first two occasions being on 20th August