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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

Lalba Krushnasinh Vaghela, Gandhinagar vs. The ITO, Ward 2, Gandhinagar

In the result, the appeal of the assessee stands allowed

ITA 1938/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad22 Dec 2025AY 2012-13

Bench: Shri Sanjay Gargआयकर अपील सं /Ita No. 1938/Ahd/2025 िनधा"रण वष" /Assessment Year : 2012-13 Lalba Krushnasinh Vaghela Ito Ward 2, बनाम/ Plot No. 1068, Sector-2-D, Gandhinagar – 382 001 V/S. Gandhinagar, Gujarat – 382 007 "थायी लेखा सं./Pan: Akqpv 8914 N (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Pradeep Tulsian, Ar Revenue By : Shri Ravindra, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 16/12/2025 घोषणा की तारीख /Date Of Pronouncement: 22/12/2025 आदेश/O R D E R

For Appellant: Shri Pradeep Tulsian, ARFor Respondent: Shri Ravindra, Sr. DR
Section 69A

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 12/08/2025 for Assessment Year (AY) 2012-13. 2. The assessee, in this case, has contested the confirmation of addition ... Order forwarded to : 1. अपीलाथ$ / The Appellant 2. %+थ$ / The Respondent. संबंिधत आयकर आयु- / Concerned CIT 3. 4. आयकर आयु-)अपील (/ The CIT(A)- (NFAC), Delhi िवभागीय %ितिनिध ,आयकर अपीलीय अिधकरण,अहमदाबाद /DR,ITAT, Ahmedabad. 5. गाड" फाईल / 6. Guard file. आदेशानुसार/ BY ORDER, स"ािपत #ित //// सहायक पंजीकार (Asstt

Madan Namdev Kamthe, Pune vs. Income Tax Officer Ward 5(2), Pune

In the result, appeal of the assessee is allowed

ITA 2410/PUN/2025[2019-20]Status: DisposedITAT Pune22 Dec 2025AY 2019-20

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.2410/Pun/2025 निर्धारण वषा / Assessment Year: 2019-20 Madan Namdev Kamthe, V The Income Tax Officer, Plot No.43, S.No.22, Kojagiri S Ward-5(2), Pune. Sahakari Gruhrachana Society, Balajinagar, Dhankawadi, Pune – 411043. Pan: Asvpk9249G Appellant/ Assessee Respondent / Revenue Assessee By Shri Sarvesh Khandelwal Revenue By Shri Harshit Bari – Addl.Cit(Virtual) Date Of Hearing 18/12/2025 Date Of Pronouncement 22/12/2025 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.2019-20 Dated 21.08.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144 R.W.S 144B Of The Act, Dated 04.03.2024. The Assessee Has Raised The Following Grounds Of Appeal :

Section 147Section 148Section 149Section 250Section 251Section 251(2)Section 271D

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.2019-20 dated 21.08.2025 emanating from the Assessment Order passed under section 147 r.w.s ... circumstances prevailing in the case and as per provisions of the act it be held, that the order passed by the CIT Appeals, NFAC is not tenable in law in as much as the CIT Appeals confirmed the addition which was never made by the Assessing Officer, that too without

Shri Anand Venkateshwara Developers, Pune vs. Income Tax Officer Ward 9(3), Pune

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

ITA 2407/PUN/2025[2013-14]Status: DisposedITAT Pune22 Dec 2025AY 2013-14

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.2407/Pun/2025 निर्धारण वषा / Assessment Year: 2013-14 Shri Anand Venkateshwara V The Income Tax Officer, Developers, S Ward-9(3), Pune. S.No.23/2/1 B 5, S.No.23, H.No.2/1 B5, Anand Park, Thergaon Road, Pimpri, Pune – 411033. Maharashtra. Pan: Acnfs5707R Appellant/ Assessee Respondent / Revenue Assessee By Shri Suhas P Bora Revenue By Shri Harshit Bari – Addl.Cit(Virtual) Date Of Hearing 18/12/2025 Date Of Pronouncement 22/12/2025 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.2013-14 Dated 29.08.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144B Of The Act, Dated 30.03.2022. The Assessee Has Raised The Following Grounds Of Appeal :

Section 139(1)Section 147Section 148Section 149Section 250Section 56

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.2013-14 dated 29.08.2025 emanating from the Assessment Order passed under section 147 r.w.s