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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

Sh. Rishi Sagar, Khanna vs. ITO, Ward III, Khanna

The appeal stand allowed for statistical purposes

ITA 1456/CHANDI/2025[2009-10]Status: DisposedITAT Chandigarh12 Mar 2026AY 2009-10

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1456/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2009-10) Shri Rishi Sagar Ito Ward – Iii बनाम/ Jethi Nagar, St. No. 7 Khanna Malerkotla Road, Near Satk Filling Station Vs. Khanna (Punjab) - 141401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bcpps-4753-N (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Sanjeev Gupta (Ca) – Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Dr Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 10-03-2026 घोषणाकीतारीख /Date Of Pronouncement 11-03-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2009-10 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 17-03-2025 In The Matter Of Penalty Levied By Ld. Ao U/S 271(1)(C) For Rs.17,64,606/- Vide Order Dated 24- 03-2014. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under. The Registry Has Noted Delay Of 166 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Ar.

For Appellant: Sh. Sanjeev Gupta (CA) – Ld. AR (Virtual)For Respondent: Sh. Dr Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 271(1)(c)

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2009-10 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 17-03-2025 in the matter of penalty levied by Ld. AO u/s 271(1)(c) for Rs.17,64,606/- vide order

Sukhdev Singh Grewal, Ludhiana vs. ITO Ward 6(1), Income Tax Department Ludhiana

The appeal stand allowed

ITA 1308/CHANDI/2025[2011-12]Status: DisposedITAT Chandigarh12 Mar 2026AY 2011-12

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1308/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) Shri Sukhdev Singh Grewal Ito Ward – 6(1) बनाम/ Vs. 66-F, Shaheed Bhagat Singh Nagar Aaykar Bhawan, Rishi Nagar Ludhiana, Punjab - 141013 Ludhiana (Punjab) - 141001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abepg-0070-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. I.S. Khurana (Ca) –Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Dr Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 10-03-2026 घोषणाकीतारीख /Date Of Pronouncement 11-03-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 19-08-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 R.W.S 147 Of The Act On 28-03-2025. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under. 2. Initially, The Case Of The Assessee Was Reopened & An Assessment Was Framed Against The Assessee On 26-12-2018 Making

For Appellant: Sh. I.S. Khurana (CA) –Ld. AR (Virtual)For Respondent: Sh. Dr Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 144Section 69A

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2011-12 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 19-08-2025 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 144 r.w.s

Durai Mahendran, Tiruvallur vs. ITO, Ward-2, Tiruvallur

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

ITA 963/CHNY/2026[2017-18]Status: DisposedITAT Chennai12 Mar 2026AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:963/Chny/2026 िनधा"रण वष"/Assessment Year: 2017-18 & S.A. No. 73/Chny/2026 [In Ita No. 964/Chny/2026] Shri Durai Mahendran, The Income Tax Officer, No.334, Vinayakar Koil Street, Vs. Ward 2, 89, Veppampattu, Tiruvallur Tiruvallur – 602 024. Pan: Crmpm 1526L (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. Jharna B. Harilal, Ca ""यथ" क" ओर से/Respondent By : Ms. T.Mythili, Jcit सुनवाई क" तारीख/Date Of Hearing : 11.03.2026 घोषणा क" तारीख/Date Of Pronouncement : 12.03.2026 आदेश/ O R D E R Per George George K: This Appeal Filed By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 30.01.2026 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Year Is 2017-18. Ita No.963/Chny/2026 & :- 2 -: Sa No.73/Chny/2026 2. At The Very Outset, We Notice That The First Appellate Authority’S (Faa) Order Is Ex-Parte, Since There Was No Compliance From The Assessee To The Five Notices Issued From The Office Of The First Appellate Authority. Further, We Also Note That The Assessment Has Been Completed On Best Judgment Basis U/S.144 Of The Act.

For Appellant: Ms. Jharna B. Harilal, CAFor Respondent: Ms. T.Mythili, JCIT
Section 144Section 250Section 69A

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 30.01.2026 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2017-18. ITA No.963/CHNY/2026

Venkatesh, Tirunelveli vs. ITO, Tirunelveli

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

ITA 889/CHNY/2026[2019-2020]Status: DisposedITAT Chennai12 Mar 2026AY 2019-2020

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:889/Chny/2026 िनधा"रण वष"/Assessment Year: 2019-20 & S.A. No. 67/Chny/2026 [In Ita No. 889/Chny/2026] Shri Venkatesh, The Income Tax Officer, No.34-A, Baskaran Street, Vs. Ward 4, Tirunelveli Town S.O., Tirunelveli. Tirunelveli – 627 006. Pan: Akfpv 8799N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri P. Gunasekaran, Ca ""यथ" क" ओर से/Respondent By : Ms. T.Mythili, Jcit सुनवाई क" तारीख/Date Of Hearing : 11.03.2026 घोषणा क" तारीख/Date Of Pronouncement : 12.03.2026 आदेश/ O R D E R Per George George K: This Appeal Filed By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 17.12.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Year Is 2019-20. Ita No.889/Chny/2026 & :- 2 -: Sa No.67/Chny/2026 2. At The Very Outset, We Notice That The First Appellate Authority’S (Faa) Order Is Ex-Parte, Since There Was No Compliance From The Assessee To The Five Notices Issued From The Office Of The First Appellate Authority. Further, We Also Note That The Assessment Has Been Completed On Best Judgment Basis U/S.144 Of The Act.

For Appellant: Shri P. Gunasekaran, CAFor Respondent: Ms. T.Mythili, JCIT
Section 144Section 148ASection 250Section 69

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 17.12.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2019-20. ITA No.889/CHNY/2026

Income Tax Officer, Non Corporate Ward 22(1), Chennai vs. Ezhumalai, Thirukazhukundram

ITA 4108/CHNY/2025[2019-20]Status: DisposedITAT Chennai12 Mar 2026AY 2019-20

Bench: Shri George George K, Vice- & Shri Inturi Rama Raoआयकर अपील सं. / Ita No.4108/Chny/2025 िनधा"रण वष" / Assessment Year: 2019-20 Income Tax Officer, V Ezhumalai, Non Corporate Ward- S 1123, Ponpatharkoodam, 22(1), Tambaram Gangai Amman Koil Street, Thirukazhukundram, Chengalpattu – 603405 Pan: Acipe8113C Appellant/ Revenue Respondent / Assessee Assessee By None Revenue By Ms. V Aswathy – Jcit Date Of Hearing 18/02/2026 Date Of Pronouncement 12/03/2026 आदेश/ Order Per Inturi Rama Rao, Am : This Appeal Filed By The Revenue Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Delhi

Section 120Section 143(2)Section 144Section 147Section 148Section 148ASection 250

12/03/2026 आदेश/ ORDER PER INTURI RAMA RAO, AM : This appeal filed by the Revenue directed against the order of ld.Commissioner of Income Tax(Appeal)[NFAC], Delhi ITA No.4108/CHNY/2025 [D] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2019-20 dated 22.10.2025. The Revenue raised the following grounds ... purposes of faceless assessment under this section to a specific assessment unit through an automated allocation system indicating that the National Faceless Assessment Centre (NFAC) comes into play only when a case is "selected" and that the power of issue of notice u/s 148 is not within the ambit

Ariff Ahamed Babajan, Trichy vs. The Income Tax Officer, Ward-1(1), Trichy

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

ITA 3382/CHNY/2025[2018-19]Status: DisposedITAT Chennai12 Mar 2026AY 2018-19

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:3382/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Shri Ariff Ahamed Babajan, The Income Tax Officer, 12/A/1, First Main Road, Vs. Ward 1(1), Ramalinga Nagar, Trichy. Woraiyur, Tiruchirappalli – 620 003. Pan: Anzpb 3449G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri A. Aarif Khan, Ca & Ms. Keerthana Lakshmi, Advocate ""यथ" क" ओर से/Respondent By : Ms. T.Mythili, Jcit सुनवाई क" तारीख/Date Of Hearing : 11.03.2026 घोषणा क" तारीख/Date Of Pronouncement : 12.03.2026 आदेश/ O R D E R Per George George K: This Appeal Filed By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 22.09.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Year Is 2018-19. :- 2 -: 2. At The Very Outset, We Notice That The First Appellate Authority’S (Faa) Order Is Ex-Parte, Since There Was No Compliance From The Assessee To The Five Notices Issued From The Office Of The First Appellate Authority (Faa). Further, We Also Note That The Assessment Has Been Completed On Best Judgment Basis U/S.144 Of The Act.

For Appellant: Shri A. Aarif Khan, CA &For Respondent: Ms. T.Mythili, JCIT
Section 144Section 250

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 22.09.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year