← All Phrases

“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

Yugendar Puppala, Warangal vs. ACIT., Circle-1, Warangal

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

ITA 1329/HYD/2025[2015-16]Status: HeardITAT Hyderabad10 Dec 2025AY 2015-16

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1329/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2015-16) Ms. Yugendra Puppala Vs. Assistant Commissioner Of Warangal Income Tax Pan:Abspp4161E Circle-1, Warangal (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri G. Srinivasa Rao, Ca राज" व "ारा/Revenue By:: Shri Waseem Ur Rehman, Sr.Dr सुनवाई की तारीख/Date Of Hearing: 04/12/2025 घोषणा की तारीख/Pronouncement: 10/12/2025 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: Shri G. Srinivasa Rao, CAFor Respondent: : Shri Waseem UR Rehman, Sr.DR
Section 142(1)Section 143(2)Section 143(3)Section 144Section 145(3)

Yugendra Puppala (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”) dated 18.06.2025 for the A.Y. 2015-16. Page 1 of 6 ITA No 1329 of 2025 Yugendra Puppala 2. The assessee has raised ... following grounds of appeal: “1. That on the facts and circumstances of the case and in law, the learned Commissioner of Income Tax (Appeals), NFAC has erred in not holding the impugned assessment order passed by the Assessing Officer as bad-in-law as the AO had extended the scope

B.G.M. Consortium Limited, Kolkata vs. PCIT, Kolkata 1, Kolkata

In the result, appeals of the assessee in ITA

ITA 2288/KOL/2025[2012-2013]Status: DisposedITAT Kolkata10 Dec 2025AY 2012-2013

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2287 & 2288/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2011-2012 & 2012-2013) & आयकर अपील सं/Ita No.1531 & 1532/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2011-2012 & 2012-2013) B.G.M. Consortium Limited, Vs P.C.I.T. Kolkata-1/ Room No.1014/145, 10Th Floor, Acit, Circle-7(1), Kolkata Kirishna Building, 224 Ajc Bose Road, Kolkata West Bengal-700 017 Pan No. :Aaccb 2065 R (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By Shri Miraz D. Shah, Ar रधजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 10/12/2025 घोषणा की तारीख/Date Of Pronouncement : 10/12/2025 आदेश / O R D E R Per Bench :

For Respondent: None
Section 263

Nos.1531 & 1532/Kol/2025 are the appeals filed by the assessee against the separate orders of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, both dated 25.05.2023 for the assessment years 2011-2012 & 2012-2013 2. Out of four appeals, ITA Nos.2287 & 2288/Kol/2025 are filed belatedly by 1592 days ... Nos.1531&1532/Kol/2025 (AY : 2011-2012 & 2012-2013) 6. These two appeals filed by the assessee are against the order of the ld. CIT(A), NFAC thereby dismissing both appeals of the assessee holding that the assessee has opted for the Vivad Se Vishwas Scheme (VSVS) 2020. 7. It was submitted

B.G.M. Consortium Limited, Kolkata vs. PCIT, Kolkata 1, Kolkata

In the result, appeals of the assessee in ITA

ITA 2287/KOL/2025[2011-2012]Status: DisposedITAT Kolkata10 Dec 2025AY 2011-2012

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2287 & 2288/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2011-2012 & 2012-2013) & आयकर अपील सं/Ita No.1531 & 1532/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2011-2012 & 2012-2013) B.G.M. Consortium Limited, Vs P.C.I.T. Kolkata-1/ Room No.1014/145, 10Th Floor, Acit, Circle-7(1), Kolkata Kirishna Building, 224 Ajc Bose Road, Kolkata West Bengal-700 017 Pan No. :Aaccb 2065 R (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By Shri Miraz D. Shah, Ar रधजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 10/12/2025 घोषणा की तारीख/Date Of Pronouncement : 10/12/2025 आदेश / O R D E R Per Bench :

For Respondent: None
Section 263

Nos.1531 & 1532/Kol/2025 are the appeals filed by the assessee against the separate orders of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, both dated 25.05.2023 for the assessment years 2011-2012 & 2012-2013 2. Out of four appeals, ITA Nos.2287 & 2288/Kol/2025 are filed belatedly by 1592 days ... Nos.1531&1532/Kol/2025 (AY : 2011-2012 & 2012-2013) 6. These two appeals filed by the assessee are against the order of the ld. CIT(A), NFAC thereby dismissing both appeals of the assessee holding that the assessee has opted for the Vivad Se Vishwas Scheme (VSVS) 2020. 7. It was submitted

B.G.M. Consortium Limited, Kolkata vs. A.C.I.T., Circle - 7(1), Kolkata

In the result, appeals of the assessee in ITA

ITA 1532/KOL/2025[2012-2013]Status: DisposedITAT Kolkata10 Dec 2025AY 2012-2013

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2287 & 2288/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2011-2012 & 2012-2013) & आयकर अपील सं/Ita No.1531 & 1532/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2011-2012 & 2012-2013) B.G.M. Consortium Limited, Vs P.C.I.T. Kolkata-1/ Room No.1014/145, 10Th Floor, Acit, Circle-7(1), Kolkata Kirishna Building, 224 Ajc Bose Road, Kolkata West Bengal-700 017 Pan No. :Aaccb 2065 R (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By Shri Miraz D. Shah, Ar रधजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 10/12/2025 घोषणा की तारीख/Date Of Pronouncement : 10/12/2025 आदेश / O R D E R Per Bench :

For Respondent: None
Section 263

Nos.1531 & 1532/Kol/2025 are the appeals filed by the assessee against the separate orders of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, both dated 25.05.2023 for the assessment years 2011-2012 & 2012-2013 2. Out of four appeals, ITA Nos.2287 & 2288/Kol/2025 are filed belatedly by 1592 days ... Nos.1531&1532/Kol/2025 (AY : 2011-2012 & 2012-2013) 6. These two appeals filed by the assessee are against the order of the ld. CIT(A), NFAC thereby dismissing both appeals of the assessee holding that the assessee has opted for the Vivad Se Vishwas Scheme (VSVS) 2020. 7. It was submitted

B.G.M. Consortium Limited, Kolkata vs. A.C.I.T., Circle - 7(1), Kolkata

In the result, appeals of the assessee in ITA

ITA 1531/KOL/2025[2011-2012]Status: DisposedITAT Kolkata10 Dec 2025AY 2011-2012

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2287 & 2288/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2011-2012 & 2012-2013) & आयकर अपील सं/Ita No.1531 & 1532/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2011-2012 & 2012-2013) B.G.M. Consortium Limited, Vs P.C.I.T. Kolkata-1/ Room No.1014/145, 10Th Floor, Acit, Circle-7(1), Kolkata Kirishna Building, 224 Ajc Bose Road, Kolkata West Bengal-700 017 Pan No. :Aaccb 2065 R (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By Shri Miraz D. Shah, Ar रधजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 10/12/2025 घोषणा की तारीख/Date Of Pronouncement : 10/12/2025 आदेश / O R D E R Per Bench :

For Respondent: None
Section 263

Nos.1531 & 1532/Kol/2025 are the appeals filed by the assessee against the separate orders of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, both dated 25.05.2023 for the assessment years 2011-2012 & 2012-2013 2. Out of four appeals, ITA Nos.2287 & 2288/Kol/2025 are filed belatedly by 1592 days ... Nos.1531&1532/Kol/2025 (AY : 2011-2012 & 2012-2013) 6. These two appeals filed by the assessee are against the order of the ld. CIT(A), NFAC thereby dismissing both appeals of the assessee holding that the assessee has opted for the Vivad Se Vishwas Scheme (VSVS) 2020. 7. It was submitted