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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

Swami Vivekanand College, Thane vs. Income Tax Officer, WD-4(4), Thane

In the result, the appeal is allowed

ITA 6628/MUM/2025[2015-16]Status: DisposedITAT Mumbai05 Jan 2026AY 2015-16

Bench: Shri Saktijit Dey & Shri Jagadishswami Vivekanand College Income Tax Officer, Ward-4(4) Asher It Park, 6Th Floor, B-906 Cluster 3, Mira Road (E), Mira Road S.O., Near Midc, Road No. 16 Z, Vs. Thane-401 107 Wagle Industrial Estate, Thane-400 604 Pan/Gir No. Aaets 9320 H (Appellant) : (Respondent) Appellant By : Shri Prakash G. Jhunjhunwala & Shri Saiprasad Ghosh Respondent By : Shri Arun Kanti Datta – Cit Dr Date Of Hearing : 17.12.2025 Date Of Pronouncement : 05.01.2026 O R D E R Per Saktijit Dey: This Is An Appeal By The Assessee Against Order Dated 09.09.2025 Of National Faceless Appeal Centre (‘Nfac’ For Short), Delhi For The Assessment Year (A.Y. For Short) 2015-16. 2. In Ground No. 1, The Assessee Has Challenged The Validity Of Notice Issued U/S. 148 Of The Act, Being Barred By Limitation. Identical Issue Has Been Raised By The Assessee Through An Additional Ground Filed On 12.12.2025. Since, The Issue Raised By The Assessee Is A Purely Legal & Jurisdictional Issue Going To The Root Of The Matter & Can Be Decided Based On The Facts Available On Record, We Are Inclined To Admit The Additional Ground For Adjudication & Proceed To Decide It At The Very Outset.

For Appellant: Shri Prakash G. Jhunjhunwala &For Respondent: Shri Arun Kanti Datta – CIT DR
Section 139(1)Section 147Section 148Section 148A

Saktijit Dey, Vice President: This is an appeal by the assessee against order dated 09.09.2025 of National Faceless Appeal Centre (‘NFAC’ for short), Delhi for the assessment year (A.Y. for short) 2015-16. 2. In ground no. 1, the assessee has challenged the validity of notice issued

Synergy Art Foundation Ltd, Mumbai vs. DCIT, Circle 8(2)(1), Mumbai

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

ITA 6598/MUM/2025[2012-13]Status: DisposedITAT Mumbai05 Jan 2026AY 2012-13

Bench: Shri Saktijit Dey & Shri Jagadishm/S. Synergy Art Foundation Ltd. Dcit, Circle 8(2)(1) 3Rd Pasta Lane, 8/9, Colaba, Room No. 624, 6Th Floor, Mumbai-400 005 Vs. Aayakar Bhawan, M. K. Road, Mumbai-400 020 Pan/Gir No. Aabcs 7467 F (Appellant) : (Respondent) Appellant By : Shri J. Prabhakar – Ca Respondent By : Shri Arun Kanti Datta – Cit Dr Date Of Hearing : 17.12.2025 Date Of Pronouncement : 05.01.2026 O R D E R Per Saktijit Dey: This Is An Appeal By The Assessee Against Order Dated 13.08.2025, Passed By National Faceless Appeal Centre (‘Nfac’ For Short), Confirming The Penalty Imposed Of Rs.8,44,632/- U/S. 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’ For Short) For The Assessment Year (A.Y.) 2012-13. 2. Briefly Stated The Facts Are, The Assessee Is A Resident Corporate Entity Engaged In The Business Of Selling Artworks & Paintings. For The Assessment Year Under Dispute, The Assessee Had Filed Its Return On 30.09.2012, Declaring Loss Of Rs.34,84,139/-.

For Appellant: Shri J. Prabhakar – CAFor Respondent: Shri Arun Kanti Datta – CIT DR
Section 271(1)(c)

Saktijit Dey, Vice President: This is an appeal by the assessee against order dated 13.08.2025, passed by National Faceless Appeal Centre (‘NFAC’ for short), confirming the penalty imposed of Rs.8,44,632/- u/s. 271(1)(c) of the Income Tax Act, 1961 (‘the Act’ for short) for the assessment year