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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

M/S Kubera Dal & Besan Millsz, Pune vs. CIT Circle- 5, Pune

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

ITA 1966/PUN/2025[2015-16]Status: DisposedITAT Pune23 Dec 2025AY 2015-16

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.1966/Pun/2025 निर्धारण वषा / Assessment Year: 2015-16 M/S.Kubera Dal & Besan V Dy.Cit, Millsz, S Circle-5, Pune. 21 To 24, Marketyard, Gultekadi, Pune – 411037. Pan: Aakfk3139J Appellant/ Assessee Respondent / Revenue Assessee By Shri Prateek Jha – Advocate Revenue By Shri Ratnakar Bhimrao Shelake – (On Rotation Duty) Date Of Hearing 23/12/2025 Date Of Pronouncement 23/12/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16 Dated 24.02.2025 Emanating From The Assessment Order Passed Under Section 143(3) Of The Act, Dated 28.12.2017. The Assessee Has Raised The Following Grounds Of Appeal :

Section 143(3)Section 250Section 250(4)Section 250(6)

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the Assessee against the order of ld.Commissioner of Income Tax(Appeal)[NFAC] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2015-16 dated 24.02.2025 emanating from the Assessment Order passed under section ... dated 28.12.2017. The Assessee has raised the following grounds of appeal : ITA Nos.1966/PUN/2025 [A] “1. The Ld CIT(A), NFAC, erred in dismissing the appeal filed by the assessee on the ground of non compliance without appreciating that none of the notices of hearing was served on the assessee

Income Tax Officer, Ward 32(1), Kolkata vs. Satish Singh, Kolkata

In the result, appeal of the revenue is dismissed

ITA 449/KOL/2025[2018-19]Status: DisposedITAT Kolkata23 Dec 2025AY 2018-19

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.449/Kol/2025 (निर्धारणवर्ा/Assessment Years :2018-2019) Ito, Ward-32(1), Kolkata Vs Satish Singh, 5B/H/6, Shibtala Lane, Kolkata-700071 Pan No. :Dswps 6446 B (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्वकीओरसे /Revenue By : Shri Sandip Sarkar, Jcit, Sr.Dr निर्धाररतीकीओरसे /Assessee By : Shri Somnath Ghosh, Advocate सुनवाई की तारीख / Date Of Hearing : 09/12/2025 घोषणा की तारीख/Date Of Pronouncement : 23.12.2025 आदेश / O R D E R Per Rajesh Kumar, Am: This Is An Appeal Filed By The Revenue Against The Order Passed By The Ld. National Faceless Appeal Centre (Nfac), Delhi, Dated 01.01.2025For The Assessment Year2018-2019. 2. The Issue Raised In The Appeal Of Revenue Is Against The Order Of Ld. Cit(A) In Admitting The Additional Evidence Without Allowing Reasonable Opportunity To The Assessing Officer As Per Provisions Of Rule 46A Of It Rules, 1962 & Second Issue Is Against The Deletion Of Addition Of Rs.2,75,17,500/- As Made By The Ao U/S.40A(3) Of The Act In Respect Of Commission & Salary Paid By The Assessee During The Year. 3. Facts In Brief Are That The Assessee Is An Individual & Filed His Return Of Income For The A.Y. 2018-19 Declaring Total Income Of Rs. 16,36,550/-On 11/06/2019, The Return Of Income Was Processed U/S 143(1) Of The Act On 25.10.2019. Subsequently, Return Of The Assessee

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri Sandip Sarkar, JCIT, Sr.DR
Section 143(1)Section 40A(3)

Rajesh Kumar, AM: This is an appeal filed by the revenue against the order passed by the ld. National Faceless Appeal Centre (NFAC), Delhi, dated 01.01.2025for the assessment year2018-2019. 2. The issue raised in the appeal of revenue is against the order of ld. CIT(A) in admitting

M/S. Swabhumi Vintrade Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 7(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 1839/KOL/2025[2017-2018]Status: DisposedITAT Kolkata23 Dec 2025AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.1839/Kol/2025 (निर्धारणवर्ा/Assessment Years :2017-2018) M/S Swabhumi Vintrade Pvt. Vs Dcit, Circle-7(1), Kolkata Ltd. 5Th Floor, Hmp House, 4 Fairlie Place, Kolkata, West Bengal-700001 Pan No. :Aancs 9035 P (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररतीकीओरसे /Assessee By : Shri Sunil Surana, Fca रधजस्वकीओरसे /Revenue By : Shri Sandip Sarkar, Jcit, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 09/12/2025 घोषणा की तारीख/Date Of Pronouncement : 23.12.2025 आदेश / O R D E R Per Rajesh Kumar, Am: This Is An Appeal Filed By The Assessee Against The Order Passed By The Ld. National Faceless Appeal Centre (Nfac), Delhi, Dated 28.07.2025For The Assessment Year2017-2018. 2. At The Time Of Hearing, The Assessee Raised Additional Ground Which Is Extracted Below: In This Connection It Is Submitted That The Addition Has Been Made Outside The Issues For Which The Case Was Selected For Limited Scrutiny Which Is Bad In Law & Therefore The Entire Addition Is Liable To Be Deleted. Therefore, The Assessee Is Filing Herewith An Additional Ground Which Goes To The Root Of The Issue & No Fresh Investigation Of Facts Is Required. In View Of The Judgment Of The Hon'Ble Supreme Court In The Case Of Jute Corporation Of India Reported In 187 Itr Page 688 & National Thermal Power Corporation Reported In 229 Itr 383 The Additional Ground May Be Admitted. It Is Requested To Kindly Admit The Additional Grounds Which Are Enclosed Herewith.

For Appellant: Shri Sunil Surana, FCAFor Respondent: Shri Sandip Sarkar, JCIT, Sr.DR
Section 139(1)Section 143(2)Section 68

Rajesh Kumar, AM: This is an appeal filed by the assessee against the order passed by the ld. National Faceless Appeal Centre (NFAC), Delhi, dated 28.07.2025for the assessment year2017-2018. 2. At the time of hearing, the assessee raised additional ground which is extracted below: In this connection