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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

Kasiviswanathan Medical Agencies Pvt. Ltd., Madurai vs. DCIT, Corproate Circle-1, Madurai

In the result, the appeal of the assessee is allowed

ITA 1989/CHNY/2025[2017-18]Status: DisposedITAT Chennai02 Jan 2026AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकर अपीलसं/.Ita No.: 1989/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Kasiviswanathan Medical The Deputy Commissioner Of Agencies Pvt. Ltd., V. Income Tax, Kuvarpalayam Road, Corporate Circle – 1, East Veli Street, Madurai. Madurai – 625 009. [Pan: Aafck-4486-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से /Appellant By : Shri Y. Sridhar, Ca : Ms. R. Anitha, Addl.Cit ""यथ" क" ओर से/Respondent By सुनवाईकी तारीख/Date Of Hearing : 07.10.2025 घोषणा की तारीख/Date Of Pronouncement : 02.01.2026 आदेश/ O R D E R

For Appellant: Shri Y. Sridhar, CA
Section 133(6)Section 142(1)Section 143(2)Section 250Section 68

This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) for the assessment year 2017-18, vide order dated 23.06.2024. 2. The assessee has raised the following grounds of appeal: A. For that the order ... Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC) under section 250 of the Income-Tax Act, 1961 (Act) dated 23.06.2025 is erroneous, bad in law, and was passed ignoring the facts and merits of the case. B. For that the Ld. CIT(A) failed to appreciate that receipt