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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

Yadagiri Gurram, Nalgonda vs. Income Tax Officer, Ward-1, Nalgonda

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

ITA 1214/HYD/2025[2017-18]Status: DisposedITAT Hyderabad09 Jan 2026AY 2017-18

Bench: Shri Vijay Pal Rao, Vice- & Shri Madhusudan Sawdiaआ.अपी. सं / Ita No.1214/Hyd/2025 (निर्धारण वर्ष/Assessment Year: 2017-18) Shri Yadagiri Gurram Nalgonda Pan:Bdrpg9128G (Appellant) Vs. Income Tax Officer Ward 1 Nalgonda (Respondent) निर्धारिती द्वारा / Assessee By: Adv. Dayakar राजस्व द्वारा / Revenue By: Shri Madhukar Aves, Sr. Dr सुनवाई की तारीख / Date Of Hearing: 05/01/2026 घोषणा की तारीख / Pronouncement: 09/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Yadagiri Gurram, (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Dated 30.05.2025 For The A.Y 2017-18.

For Appellant: Adv. DayakarFor Respondent: Shri Madhukar AVES, Sr. DR
Section 142(1)Section 144Section 234ASection 234BSection 271ASection 271FSection 69A

Shri Yadagiri Gurram, (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”) dated 30.05.2025 for the A.Y 2017-18. ITA No 1214 of 2025 Yadagiri Gurram 2. The assessee has raised the following grounds

Jalpaiguri Zilla Regulated Marketing Committee, Jalpaiguri vs. Income Tax Officer / Assessing Officer, Jalpaiguri

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2338/KOL/2025[2015-16]Status: DisposedITAT Kolkata09 Jan 2026AY 2015-16

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2015-16 Jalpaiguri Zilla Regulated Marketing Committee……….….……….……Appellant Jalpaiguri Sadar, Jalpaiguri-735101. [Pan: Aacaj0159Q] Vs. Ito, Jalpaiguri………...…………………………..…….....……...…..…..Respondent Appearances By: Shri Ramesh Patodia & Sonal Agarwal, Advocates, Appeared On Behalf Of The Appellant. Shri Sandeep Kr. Mehta, Addl. Cit, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 06, 2026 Date Of Pronouncing The Order : January 09, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 09.09.2025 Of The Nfac, Delhi (Hereinafter Referred To As The “Cit(A)”) Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2015–16. 2. Brief Facts Of The Case Are That The Assessee Has Not Filed His Returns Of Income For The Year Under Consideration. The Assessing Officer Got Information That A Huge Cash Deposits Of Rs.1,91,12,639/- Was Made By The Assessee In The Bank Account But Not Filed The Return Of Income For The Relevant Assessment Year. The Assessing Officer Added Rs.1,91,12,639/- To The Total Income Of The Assessee Treating The Same As Unexplained Income.

Section 250

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 09.09.2025 of the NFAC, Delhi (hereinafter referred to as the “CIT(A)”) passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year

Goodwill Tracon Pvt. Ltd., North Twenty Four Parganas vs. ITO, Ward 11(1), Kolkata

In the result, the appeal filed by the assessee is allowed

ITA 1386/KOL/2025[2012-2013]Status: DisposedITAT Kolkata09 Jan 2026AY 2012-2013

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2012-13 Goodwill Tracon Pvt. Ltd.……....………………….……….……….……Appellant 24/1, Ali Haider Road, North 24 Parganas, Kol – 700119.. [Pan: Aaccg8922G] Vs. Ito, Ward -11(1), Kolkata…………………………….....……...…..…..Respondent Appearances By: Shri Miraj D Shah, Ar, Appeared On Behalf Of The Appellant. Smt. Madhumita Das, Addl. Cit, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : October 15, 2025 Date Of Pronouncing The Order : January 09, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 19.05.2025 Of The Nfac, Delhi [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2012–13. 2. Brief Facts Of The Case Are That The Assessee Filed Its Original Return Of Income For The Assessment Year 2012-13 Declaring Total Income Of Rs.8,590/-. The Return Of The Assessee Was Selected For Scrutiny & Notices U/S 143(2) & 142(1) Were Issued & In Response To The Said Notices, The Assessee Company Filed Various Details In Support Of Unexplained Share Capital. The Assessing Officer Found From The Balance Sheet Of The Assessee That The Company Has Received Share Capital Money Goodwill Tracon Pvt. Ltd Of Rs.5,03,65,960/-. The Director Of The Assessee Company Did Not Make Compliance To The Notice Issued U/S 131 Of The Act & The Assessing Officer Assessed The Income Of The Assessee 5,03,74,550/-.

Section 131Section 143(2)Section 143(3)Section 250Section 68

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 19.05.2025 of the NFAC, Delhi [‘CIT(A)’] passed under Section 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2012–13. 2. Brief

Iris Realty LLP, Chennai vs. DCIT, Ncc-3(1), Chennai

In the result, the appeal filed by the assessee is partly-allowed for statistical purposes and the stay application filed by the assessee is dismissed

ITA 4129/CHNY/2025[2018-19]Status: DisposedITAT Chennai09 Jan 2026AY 2018-19

Bench: Shri George George Kand Ms Padmavathy Sआयकर अपील सं./Ita No.: 4129/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 & S.A. No. 142/Chny/2025 [In Ita No. 4129/Chny/2025] M/S. Iris Realty Llp, The Deputy Commissioner (Successor To Iris Realty Vs. Of Income Tax, Pvt.Ltd.,) Non-Corporate Circle 3(1), 11, Kakani Towers, Chennai. 15, Khader Nawaz Khan Road, Nungambakkam, Chennai – 600 034. Pan: Aagfi 9722F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Vikram Vijaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 08.01.2026 घोषणा क" तारीख/Date Of Pronouncement : 09.01.2026

For Appellant: Shri Vikram Vijaraghavan, AdvocateFor Respondent: Ms. Gouthami Manivasagam
Section 143(3)Section 234ASection 250Section 68

VICE PRESIDENT: This appeal filed by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 04.11.2025 passed ITA No.4129/Chny/2025 & :- 2 -: SA No.142/Chny/2025 under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year ... grounds raised read as follows:- 1. The order of the Learned CIT(A)-NFAC dated 04.11.2025 is erroneous, contrary to law, and opposed to the principles of natural justice. 2. The Assessment Order passed in the name of non-existing entity is illegal, void and deserves to be quashed. Despite