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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

Saurav Beverages Private Limited, Delhi vs. Income Tax Officer, Delhi

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

ITA 3286/DEL/2025[2018-19]Status: DisposedITAT Delhi07 Jan 2026AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year: 2018-19] Saurav Beverage Private Vs Income Tax Officer, Limited, A-8/1, G.T. Road, C. R. Building, Delhi Mansarovar Park, Shahdara, Delhi-110032 Pan- Aaocs3617G Appellant Respondent Assessee By Mr. Shani Sharma, Ca Revenue By Ms. Ankush Kalra, Sr. Dr Date Of Hearing 04.11.2025 Date Of Pronouncement 07.01.2026 Order Per Manish Agarwal, Am: The Present Appeal Is Filed By The Assessee Against The Order Dated 12.01.2024 Of Ld. Commissioner Of Income Tax (A), National Faceless Appeal Centre (“Nfac”), Delhi [“Ld. Cit(A)”] In Appeal No. Nfac/2017-18/10047822 Passed U/S 250 Of The Income Tax Act,1961 [“The Act”] Arising Out Of The Reassessment Order Dated 25.03.2021 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2018-19. 2. This Appeal Was Filed Delayed By 413 By The Assessee For Which An Application For Condonation Of Delay Is Filed Alongwith An Affidavit Of The Director Of The Assessee Company Reaffirming The Facts Stated In The Application. It Is Stated That The Order Of Learned Cit(A) Was Not Received In Time & The Same Was Traced & Saurav Beverages Vs. Ito Obtained Only After Persistent Follow-Up With The Department. It Is Further Stated That The Assessee Underwent Internal Restructuring & Staff Changes, Causing Procedural Delays In Collating Records. It Is Further Stated That The Delay Was Neither Intentional Nor Deliberate But Purely Due To The Above Unavoidable Circumstances. It Is Thus Requested That Delay Being Bonafide, Deserves To Be Condoned & Appeal Be Admitted For Adjudication.

Section 143(3)Section 250

present appeal is filed by the assessee against the order dated 12.01.2024 of Ld. Commissioner of Income Tax (A), National Faceless Appeal Centre (“NFAC”), Delhi [“Ld. CIT(A)”] in Appeal No. NFAC/2017-18/10047822 passed u/s 250 of the Income Tax Act,1961 [“the Act”] arising out of the reassessment order dated