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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

Rajinder Kumar, Allahabad Road, Faizabad vs. Income Tax Officer, Faizabad

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

ITA 293/LKW/2025[2018-2019]Status: DisposedITAT Lucknow27 Nov 2025AY 2018-2019

Bench: Shri Kul Bharatआयकर अपील सं/ Ita No.293/Lkw/2025 ननिाारण वर्ा/ Assessment Year: 2018-19 Rajinder Kumar V. Income Tax Officer Mahavir Agricultural Industries, Income Tax Department, Allahabad Road, Faizabad- Faizabad, Uttar Pradesh- 224001. 224001. Pan:Aawpk2983L अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कक और से/Appellant By: Shri Sudhir Sehgal, Advocate प्रत्यर्थी कक और से /Respondent By: Shri Amit Kumar, Sr. Dr सुनवाई कक तारीख / Date Of Hearing: 25 11 2025 घोर्णा कक तारीख/ Date Of 27 11 2025 Pronouncement: O R D E R Per Kul Bharat.: This Appeal, By The Assessee, Is Directed Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac) Dated 17.02.2025 Pertaining To The Assessment Year 2018-19. The Assessee Has Raised The Following Grounds Of Appeal: - “1. That The Order Of The Ld. Cit(A) Is Against Law & Facts Of The Case On The File. 2. That The Ld. Cit(A) Erred In Sustaining The Addition Of Rs. 10,58,720/- Made By The Ao Under Section 69C Of Income Tax Act In Respect Of Purchases Made By The Assessee From M/S. Mideast Integrated Steel Ltd. 3. That The Ld. Cit(A) Gravely Erred In Not Allowing Proper Opportunity Of Being Heard. 4. That The Ld. Cit(A) Erred In Sustaining The Assessment Wrongly Reopened Under Section 147 Of The Income Tax Act, 1961 By The Ao. Page 2 Of 4 5. That The Appellant Begs To Add Or Amend Any Ground Of Appeal Before The Appeal Is Heard & Disposed Off.” 2. Apropos To The Grounds Of Appeal, The Ld. Counsel For The Assessee, At The Outset, Contended That The Impugned Order Has Been Passed Without Giving Effective Opportunity Of Being Heard To The Assessee. He, Therefore, Prayed That The Matter May Be Restored To The File Of The Ld. Cit(A) For Fresh Adjudication.

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Amit Kumar, Sr. DR
Section 147Section 69C

VICE PRESIDENT.: This appeal, by the assessee, is directed against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC) dated 17.02.2025 pertaining to the assessment year 2018-19. The assessee has raised the following grounds of appeal: - “1. That the order