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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

Sanjay Ahuja, New Delhi vs. Commissioner of Income Tax, Delhi

Appeal of the assessee is allowed

ITA 860/DEL/2024[2017-18]Status: DisposedITAT Delhi18 Dec 2025AY 2017-18

Bench: Shri Vikas Awasthyआअसं.860/धिल्ली/2024 (नि.व. 2017-18) Sanjay Ahuja, 196, Top Floor, Mig Green Flats, Rajouri Garden, Delhi 110027 ...... अपीलार्थी/Appellant Pan: Adrpa-8279-R बिाम Vs. Commissioner Of Income Tax, ..... प्रनिवादी/Respondent Nfac, Delhi अपीलार्थी द्वारा/Appellant By : Shri Shivam Garg, Advocate (Through Vc) प्रधििािीद्वारा/Respondent By : Shri Keshav Kishore Aanad, Sr. Dr सुिवाई की निथर्थ/ Date Of Hearing : 18/12/2025 घोषणा की निथर्थ/ Date Of Pronouncement : 18/12/2025 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: Shri Shivam Garg, Advocate (Through VC)For Respondent: Shri Keshav Kishore Aanad, Sr. DR
Section 68Section 68A

Floor, MIG Green Flats, Rajouri Garden, Delhi 110027 ...... अपीलार्थी/Appellant PAN: ADRPA-8279-R बिाम Vs. Commissioner of Income Tax, ..... प्रनिवादी/Respondent NFAC, Delhi अपीलार्थी द्वारा/Appellant by : Shri Shivam Garg, Advocate (Through VC) प्रधििािीद्वारा/Respondent by : Shri Keshav Kishore Aanad, Sr. DR सुिवाई की निथर्थ/ Date of hearing : 18/12/2025

Indra Singh, Gwalior vs. ITO Ward -3(2), Gwalior

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

ITA 485/AGR/2025[2011-12]Status: DisposedITAT Agra17 Dec 2025AY 2011-12

Bench: Shris.Rifaur Rahmanindra Singh, Vs. Ito, Ward 3 (2), 219/4, Dogarpur, Murar, Gwalior. Gwalior – 474 006 (Madhya Pradesh). (Pan : Cfmps5449J) (Appellant) (Respondent) Assessee By : None Revenue By : Shri Shailender Shrivastava, Sr. Dr Date Of Hearing : 17.12.2025 Date Of Order : 17.12.2025 O R D E R 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi Dated 19.03.2025 For Assessment Year 2011-12. 2. At The Time Of Filing Of Appeal, The Registry Has Pointed Out A Defect That Appeal Is Time Barred By 147 Days. In Response Thereof, The Assessee Has Filed An Application Seeking Condonation Of Delay In Filing Of The Appeal On The Ground That The Assessee Promptly Informed Chartered Accountant Regarding The Said Order For Further Necessary Action, However Due To Inadvertence & Omission On The Part Of The Chartered Accountant, The Appeal Before The Tribunal Could Not Be Filed Within The Prescribed Time Limit. It Was Submitted

For Appellant: NoneFor Respondent: Shri Shailender Shrivastava, Sr. DR
Section 143(3)

This appeal is filed by the assessee against the order of ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 19.03.2025 for Assessment Year 2011-12. 2. At the time of filing of appeal, the Registry has pointed out a defect that appeal is time barred