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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

Blue Ridge Unit B Tower 9 to 14, Pune vs. ITO, Ward-2(4), Pune

In the result, appeal of the assessee in ITA No

ITA 2387/PUN/2025[2017-18]Status: DisposedITAT Pune12 Dec 2025AY 2017-18

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita Nos.2385, 2386 & 2387/Pun/2025 निर्धारण वषा / Assessment Years: 2015-16, 2016-17 & 2017-18 Blue Ridge Unit B Tower 9 Vs The Income Tax Officer, To 14 Co-Operative Housiong Ward-2(4), Pune. Society Ltd., Unit B Society Office, Rajiv Gandhi It Park, Phase I, Hinjewadi, Pune – 411057. Maharashtra. Pan: Aacab2693P Appellant/ Assessee Respondent / Revenue Assessee By Ms.Ayesha Ansari & Shri Sandesh Ps – Ar’S Revenue By Shri Harish Bist – Addl.Cit(Through Virtual Hearing) Date Of Hearing 01/12/2025 Date Of Pronouncement 12/12/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Bunch Of Three Appeals Filed By The Assessee Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16, 2016-17 & 2017-18 All Dated 26.08.2024 Emanating From The Separate Assessment Orders Passed Under Section 147 R.W.S

Section 147Section 250Section 7(1)Section 80PSection 80P(2)(d)Section 80P(4)

DIPAK P. RIPOTE, AM: This bunch of three appeals filed by the Assessee against the separate orders of ld.Commissioner of Income Tax(Appeal)[NFAC] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2015-16, 2016-17 and 2017-18 all dated 26.08.2024 emanating from the separate Assessment ... genuine reasons for delay, which warranted indulgence in the interest of justice. 1.3 BECAUSE such approach disregarded the orders of the CIT(A), NFAC, Delhi dated 03.03.2025 and the consequential order giving effect thereto dated 20.05.2025, which had already upheld the assessee's entitlement to Section 80P deduction

Blue Ridge Unit B Tower 9 to 14, Pune vs. ITO, Ward-2(4), Pune

In the result, appeal of the assessee in ITA No

ITA 2386/PUN/2025[2016-17]Status: DisposedITAT Pune12 Dec 2025AY 2016-17

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita Nos.2385, 2386 & 2387/Pun/2025 निर्धारण वषा / Assessment Years: 2015-16, 2016-17 & 2017-18 Blue Ridge Unit B Tower 9 Vs The Income Tax Officer, To 14 Co-Operative Housiong Ward-2(4), Pune. Society Ltd., Unit B Society Office, Rajiv Gandhi It Park, Phase I, Hinjewadi, Pune – 411057. Maharashtra. Pan: Aacab2693P Appellant/ Assessee Respondent / Revenue Assessee By Ms.Ayesha Ansari & Shri Sandesh Ps – Ar’S Revenue By Shri Harish Bist – Addl.Cit(Through Virtual Hearing) Date Of Hearing 01/12/2025 Date Of Pronouncement 12/12/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Bunch Of Three Appeals Filed By The Assessee Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2015-16, 2016-17 & 2017-18 All Dated 26.08.2024 Emanating From The Separate Assessment Orders Passed Under Section 147 R.W.S

Section 147Section 250Section 7(1)Section 80PSection 80P(2)(d)Section 80P(4)

DIPAK P. RIPOTE, AM: This bunch of three appeals filed by the Assessee against the separate orders of ld.Commissioner of Income Tax(Appeal)[NFAC] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2015-16, 2016-17 and 2017-18 all dated 26.08.2024 emanating from the separate Assessment ... genuine reasons for delay, which warranted indulgence in the interest of justice. 1.3 BECAUSE such approach disregarded the orders of the CIT(A), NFAC, Delhi dated 03.03.2025 and the consequential order giving effect thereto dated 20.05.2025, which had already upheld the assessee's entitlement to Section 80P deduction

The Merchants Co-Op Bank Ltd. ( in Liquidation), Dhule vs. The ITO, Ward- -1, Dhule

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

ITA 1927/PUN/2025[2018-19]Status: DisposedITAT Pune12 Dec 2025AY 2018-19

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.1927/Pun/2025 निर्धारण वषा / Assessment Year: 2018-19 The Merchants Co-Op Bank V The Income Tax Officer, Ltd., (In Liquidation), S. Ward-1, Dhule. Cs No.2111, Lane No.6, Near Old Amnalner Stand, Nagarpatti, Dhule-424001. Pan: Aaabt0123H Appellant/ Assessee Respondent / Revenue Assessee By Shri Kishor B Phadke Revenue By Smt Indira R. Adakil-Addl.Cit(Dr) Date Of Hearing 02/12/2025 Date Of Pronouncement 12/12/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Is 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 A.Y.2018-19, Dated 11.03.2025 Emanating From Assessment Order 147 R.W.S 144 Of The Income Tax Act, 1961 Dated 29.03.2023. The Assessee Has Raised Following Grounds Of Appeal : “1. Appellant Contends That The Learned Cit(A), Nfac Ought To Have

Section 147Section 148Section 151ASection 21(2)Section 250Section 80P

आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal is 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 A.Y.2018-19, dated 11.03.2025 emanating from Assessment Order 147 r.w.s 144 of the Income ... dated 29.03.2023. The assessee has raised following grounds of appeal : “1. Appellant contends that the learned CIT(A), NFAC ought to have ITA No.1927/PUN/2025 [A] decided the appeal on the merits of the case. Appellant submits that the non-submission before the learned CIT(A), NFAC and the learned

Amit Ashok Chandwani, Pune vs. Income Tax Officer, Pune

In the result, appeal of the assessee is allowed

ITA 1567/PUN/2025[2013-14]Status: DisposedITAT Pune12 Dec 2025AY 2013-14

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1567/Pun/2025 िनधा"रण वष" / Assessment Year : 2013-14 Amit Ashok Chandwani, Vs. Dcit, Circle-14, Pune. Flat No.6, 4Th Floor, Padumji Villa, Nishat Talkies Lane, 10251025, New Nana Peth, Pune- 411002. Pan : Adnpc2333G Appellant Respondent Assessee By : Shri Pramot S. Shingte Revenue By Shri Deepak Kumar Kedia (Virtual) : Date Of Hearing : 14.10.2025 Date Of Pronouncement : 12.12.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 26.05.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2013-14. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On The Facts & Circumstances Of The Case & In Law The Cit(А), Nfac Erred In Confirming The Action Of The Ao Of Not Granting Credit For Tcs Of Rs.74,14,161 By One Cromex Liquor Pvt. Ltd. (The Supplier) On The Ground Of It Being Not Reflected In Online Form 26As, Even Though The Appellant Has Paid Such Tcs To The Supplier Along With Respective Bill Payments. The Appellant Prays That The Ao Be Directed To Grant Credit For Tcs.

For Appellant: Shri Pramot S. Shingte
Section 143(2)Section 143(3)Section 205

appellant has raised the following grounds of appeal :- “1. On the facts and circumstances of the case and in law the CIT(А), NFAC erred in confirming the action of the AO of NOT granting credit for TCS of Rs.74,14,161 by one Cromex Liquor Pvt. Ltd. (the Supplier ... directed to grant credit for TCS. 2 2. On the facts and circumstances of the case and in law the CIT(А), NFAC erred in confirming the action of the AO of adhoc addition of Rs.3,60,000 out of sales promotion expenses even though the books of the appellant