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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

Rajashree Khuntia, Cuttack vs. ITO Ward(1), Cuttack

In the result, appeal of the assessee stands allowed

ITA 512/CTK/2025[2018-19]Status: DisposedITAT Cuttack03 Dec 2025AY 2018-19

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.512/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2018-19 ) Rajashree Khuntia, R/O. Health Vs Ito, Ward -1, Cuttack Line, Kalyani Nagar, Madhupatna, Cuttack Pan No. : Bbhpk 1435 Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Mrs Rajashree Khuntia (In Person) राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 3 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 3 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: Mrs Rajashree Khuntia (in person)For Respondent: Shri Vijaya Singh, ld Sr DR

Bench : This is an appeal filed by the assessee against the order dated 26.8.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No. NFAC/2017-18/10241800 for the assessment year 2018-19. 2. Mrs Rajashree Khuntia, the assessee appeared in person and Shri Vijaya Singh, ld Sr DR appeared ... Khuntia, R/O. Health Line, Kalyani Nagar, Madhupatna, Cuttack 2. ""यथ" / The Respondent- ITO, Ward -1, Cuttack 3. आयकर आयु"त(अपील) / The CIT(A), NFAC, Delhi 4. आयकर आयु"त / CIT, Cuttack 5. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, कटक / DR, ITAT, Cuttack 6. गाड" फाईल / Guard

Jemamani Mohanta, Mayurbhanj vs. The Income Tax Officer, Ward-1, Baripada, Mayurbhanj

In the result, appeal of the assessee is allowed

ITA 486/CTK/2025[2014-15]Status: DisposedITAT Cuttack03 Dec 2025AY 2014-15

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.486/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2014-2015) Jemamani Mohanta, Vs Ito, Ward-1, Baripada At: Patpur, Chitrada, Baripada Town, District : Mayurbhanj-757022 Pan No. : Awxpm 7849 Q (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri P.K.Mishra, Ar राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 03/12/2025 घोषणा की तारीख/Date Of Pronouncement : 03/12/2025

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri Vijay Singh, Sr. DR
Section 142(1)Section 143(2)Section 144BSection 147Section 148Section 151A

Bench : This is an appeal filed by the assessee against the order of the Ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 11.08.2025 passed for the assessment year 2014-2015. 2. It was submitted by the ld. AR that the assessment in the case of the assessee was completed ... u/s.147 r.w.s.143(3) of the Act by the AO(NFAC) on 28.03.2022. It was the submission that the notification for which the National Faceless Assessment Centre to pass the assessment order came into effect from 29.03.2022. It was the submission that as the assessment order has been passed before

Gunjan Enterprises, Junagarh vs. Income Tax Officer, Bhawanipatna

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

ITA 440/CTK/2025[2017-18]Status: DisposedITAT Cuttack03 Dec 2025AY 2017-18

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.440/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2017-18) Gunjan Enterprises, Main Road, Vs Income Tax Officer, Bhawanipatna Junagarh, Junagarh, Kalahandi Pan No. : Aaqfg 0439 H (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Manoj Kumar Sultania, Ca राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 3 /12/2025 : 3 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement आदेश / O R D E R Per Bench :

For Appellant: Shri Manoj Kumar Sultania, CAFor Respondent: Shri Vijaya Singh, ld Sr DR

Bench : This is an appeal filed by the assessee against the order dated 25.8.2025 passed by ld CIT(A), NFAC in Appeal No.NFAC/2012-13/10128163 for the assessment year 2013-14. 2. Shri Manoj Kumar Sultania, ld AR appeared for the assessee and Shri Vijaya Singh, ld Sr DR appeared ... Appellant- Gunjan Enterprises, Main Road, Junagarh, Junagarh, Kalahandi 2. ""यथ" / The Respondent- Income Tax officer, Bhawanipatna 3. आयकर आयु"त(अपील) / The CIT(A), NFAC, 4. आयकर आयु"त / CIT 5. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, कटक / DR, ITAT, Cuttack 6. गाड" फाईल / Guard file