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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

Kumarasamy Ramalingam, Erode vs. ITO, Ward-2(1), Erode

In the result, the appeal filed by the assessee is allowed and the Stay Application is dismissed

ITA 3240/CHNY/2025[2017-18]Status: DisposedITAT Chennai17 Dec 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Ms. S. Padmavathyआयकर अपील सं./I.T.A. No.3240/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 & S.A. No. 120Chny/2025 [In Ita No. 3240/Chny/2025] Kumarasamy Ramalingam, Vs. The Income Tax Officer, 133, Mullai Nagar, Old Bus Stand Ward 2(1), Road, Perundurai, Erode 638 052. Erode. [Pan: Ajnpr1672H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Bhupendran, Advocate ""थ" की ओर से/Respondent By : Ms. Babitha, Jcit सुनवाई की तारीख/ Date Of Hearing : 11.12.2025 घोषणा की तारीख /Date Of Pronouncement : 17.12.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 15.09.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 5 Grounds Of Appeal, Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is 2

For Appellant: Shri S. Bhupendran, AdvocateFor Respondent: Ms. Babitha, JCIT
Section 143(3)

filed by the assessee is directed against the order dated 15.09.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2017-18. 2. The assessee raised 5 grounds of appeal, amongst which, the only issue emanates for our consideration

C-2016 Itchiputhur Paccs, Vellore vs. ITO, Ward-1, Vellore

In the result, the appeal filed by the assessee is allowed

ITA 2191/CHNY/2025[2019-20]Status: DisposedITAT Chennai17 Dec 2025AY 2019-20

Bench: Shri S.S. Viswanethra Ravi & Ms. S. Padmavathyआयकर अपील सं./I.T.A. No.2191/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 C-2016 Itchiputhur Primary Agricultural Vs. The Income Tax Officer, Coop. Credit Society, 12Th Road, Ward 1, Itchiputhur Village, Arakkonam Tk, Vellore. Vellore 631 003. [Pan: Aabac1870C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri J. Saravanan, Advocate ""थ" की ओर से/Respondent By : Ms. Babitha, Jcit सुनवाई की तारीख/ Date Of Hearing : 11.12.2025 घोषणा की तारीख /Date Of Pronouncement : 17.12.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.05.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2019-20. 2. We Find That This Appeal Is Filed With A Delay Of 5 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, In 2

For Appellant: Shri J. Saravanan, AdvocateFor Respondent: Ms. Babitha, JCIT
Section 139(1)Section 142(1)Section 147Section 148Section 148ASection 80P(2)(a)

filed by the assessee is directed against the order dated 30.05.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2019-20. 2. We find that this appeal is filed with a delay of 5 days. The assessee filed ... DCIT 5 I.T.A. No.2191/Chny/25 [2025] (8) TMI 217 dated 24.06.2025 and prayed to quash the assessment order passed by the Assessment Unit of NFAC. 9. The ld. DR supported the order passed the Assessing Officer. 10. We have heard both the parties and perused the material available on record

K1434 Senjerimalaiyadipalayam Primary Agricultural Co Opcredit Society, Coimbatore vs. The Income Tax Officer, Non Corp Ward 4(1), Coimbatore

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

ITA 2179/CHNY/2025[2016-2017]Status: DisposedITAT Chennai17 Dec 2025AY 2016-2017

Bench: Shri S.S. Viswanethra Ravi & Ms. S. Padmavathyआयकर अपील सं./I.T.A. No.2179/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 K1434 Senjerimalaiyadipalayam Vs. The Income Tax Officer, Primary Agricultural Co-Op. Credit Non Corporate Ward 4(1), Society, Malayadipalayam Post, Coimbatore. Sultanpet Via, Sulur Taluk, Coimbatore 641 669. [Pan:Aabak0950D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Karunanandham, Advocate ""थ" की ओर से/Respondent By : Ms. Babitha, Jcit सुनवाई की तारीख/ Date Of Hearing : 09.12.2025 घोषणा की तारीख /Date Of Pronouncement : 17.12.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 10.02.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. We Find That This Appeal Is Filed With A Delay Of 462 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons.

For Appellant: Shri Karunanandham, AdvocateFor Respondent: Ms. Babitha, JCIT
Section 143(1)Section 143(3)Section 80PSection 80P(2)(a)

filed by the assessee is directed against the order dated 10.02.2024 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2016-17. 2. We find that this appeal is filed with a delay of 462 days. The assessee filed

Asia Coke Pvt. Ltd., Chennai vs. DCIT, Corporate Circle-1(1), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 1403/CHNY/2025[2018-19]Status: DisposedITAT Chennai17 Dec 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Ms. S. Padmavathyआयकर अपील सं./I.T.A. No.1403/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Asia Coke Private Limited, Vs. The Deputy Commissioner Of Bascon Futura Sv, 4Th Floor, Income Tax, Venkatanarayana Road, T. Nagar, Corporate Circle 1(1), Chennai 600 017. Chennai. [Pan: Aakca4655Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. S. Sanchita, Advocate ""थ" की ओर से/Respondent By : Ms. E Pavuna Sundari, Cit सुनवाई की तारीख/ Date Of Hearing : 11.12.2025 घोषणा की तारीख /Date Of Pronouncement : 17.12.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.01.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. We Find That This Appeal Is Filed With A Delay Of 45 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, In 2

For Appellant: Ms. S. Sanchita, AdvocateFor Respondent: Ms. E Pavuna Sundari, CIT
Section 142(1)Section 147Section 148Section 148ASection 68Section 69C

filed by the assessee is directed against the order dated 27.01.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19. 2. We find that this appeal is filed with a delay of 45 days. The assessee filed ... dated 28.07.2025 in the case of Kumaresan Bhagavathiperumal Pillai v. ITO 5 I.T.A. No.1403/Chny/25 and prayed to quash the assessment order passed by the NFAC without issuing notice under section 148A(d) of the Act. 6. The ld. DR Ms. E. Pavuna Sundari, CIT supported the order passed the Assessing

Priti Pravin Kapadia, Mumbai vs. Income Tax Officer 28(2)(4), Mumbai

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

ITA 8460/MUM/2025[2011-12]Status: DisposedITAT Mumbai17 Dec 2025AY 2011-12

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudharyassessment Year : 2011-12 Priti Pravin Kapadia, Income Tax Officer, D/3/703, Moraj Residency, Ward-28(2)(4), Palm Beach Road, Vs. Tower No.6, Sector-16A, Vashi Railway Station, Sanpada East, Commercial Complex, New Mumbai–400705. Vashi, [Pan: Atbpk1174B] Navi Mumbai. (Appellant) (Respondent) For Assessee : Shri Kartik Kutmutia For Revenue : Shri Sunil Mathews, Sr.Dr Date Of Hearing : 16-12-2025 Date Of Pronouncement : 17-12-2025 Order Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre (Nfac), Delhi [„Ld.Cit(A)‟], Dated 28-10-2025, Pertaining To Assessment Year (Ay) 2011-12. 2. Briefly The Facts Of The Case Are That The Assessee Did Not File Any Return Of Income Originally U/S. 139(1) Of The Income Tax Act, 1961 („The Act‟). Subsequently, Basis The Receipt Of Information That The Assessee Has Placed Time Deposit Of Rs. 19 Lakhs With Hdfc Bank, A Notice U/S. 148 Of 2 The Act Was Issued. In Response To The Said Notice, No Return Of Income Was Filed & Thereafter, After Issuance Of Notice U/S. 142(1) Of The Act & A Show Cause Notice Which Again Remain Non-Complied, The Assessment Was Completed U/S. 144 R.W.S. 147 Of The Act, Wherein The Ao Brought To Tax A Sum Of Rs. 19 Lakhs As Un-Explained Money U/S. 69B Of The Act.

For Appellant: Shri Kartik KutmutiaFor Respondent: Shri Sunil Mathews, Sr.DR
Section 139(1)Section 142(1)Section 144Section 148Section 69B

This is an appeal filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre (NFAC), Delhi [„Ld.CIT(A)‟], dated 28-10-2025, pertaining to Assessment Year (AY) 2011-12. 2. Briefly the facts of the case are that the assessee