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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

Mr. Jitendra Walia, Hardwar vs. ITO, W-1(3)(1) 44(2), Haridwar

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

ITA 115/DDN/2025[2015-16]Status: DisposedITAT Dehradun27 Nov 2025AY 2015-16

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalmr. Jitendra Walia, Income Tax Officer, 653, Sarai Road, Ward-1(3)(1), 44(2), Jwalapur, Haridwar-249407. Vs. Haridwar. Pan:Abvpw9014C (Appellant) (Respondent) Assessee By Shri Tarandeep Singh, Adv. & Shri Sandeep Yadav, Adv. Department By Shri A.S. Rana, Sr. Dr Date Of Hearing 11.09.2025 Date Of Pronouncement 27.11.2025 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (‘The Cit(A) In Short) Passed U/S 250 Of The Income Tax Act, 1961, Dated 22.04.2025 For Assessment Year 2015-16. 2. At The Outset, It Is Seen That The Appeal Of The Assessee Is Dismissed By The Ld. Cit(A) For Non-Prosecution. Before Us, The Ld. Ar Submitted That The Ld. Cit(A) Has Issued Notices Which Were Delivered To The Registered Email Address Of The Appellant & Were Also Uploaded In The Portal Of The Department, However, The Assessee Was Not Aware Of The Proceedings Nor Such Notices Were Brought To His Knowledge By The Accountant Of The Assessee, Therefore, The Necessary Compliance Could Not Be Made Either Before The Ao Or Before The Cit(A). He Thus

Section 250

MANISH AGARWAL, AM: This Appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (‘the CIT(A) in short) passed u/s 250 of the Income Tax Act, 1961, dated 22.04.2025 for Assessment Year

Commscope India Private Limited, Panaji vs. Centralised Processing Centre, Bengaluru

The appeal of the assessee is DISMISSED as withdrawn

ITA 161/PAN/2025[2021-22]Status: DisposedITAT Panaji27 Nov 2025AY 2021-22

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliआयकर अपील सं. Ita No. 161/Pan/2025 निर्धारण वर्ा / Assessment Year : 2021-22 Commscope India Pvt. Ltd. Plot No. N2, Phase-Iv, Verna Industrial Estate, Verna, Goa. Pan : Aabca8820A . . . . . . . Appellant बिधम / V/S Dy./Asstt. Commissioner Of Income Tax Circle-1(1), Panaji. . . . . . . . Respondent Represented Assessee By : None For The Assessee Revenue By : Mr Naveen Kumar [‘Ld. Dr’] Date Of Conclusive Hearing: 27/11/2025 Date Of Pronouncement : 27/11/2025 Order Per G. D. Padmahshali, Am; The Present Appeal Of The Assessee Is Instituted U/S 253(1) Of The Income Tax Act, 1961 [‘The Act’ In Short] Challenges The Order Dt. 31/03/2025 Passed U/S 250 Of The Act By The Addl./Jt. Commissioner Of Income Tax Appeals-6, Mumbai [‘Ld. Cit(A)’ In Short] Which In Turn Arisen From The Order Of Intimation Dt. 17/10/2022 Passed U/S 143(1) Of The Act By The Central Processing Centre, Bengaluru [‘Ld. Ao/Cpc’ In Short] For Assessment Year 2021-22 [‘Ay’ In Short]

For Appellant: None for the AssesseeFor Respondent: Mr Naveen Kumar [‘Ld. DR’]
Section 143(1)Section 250Section 253(1)

IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI