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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

Dagadu Dhondu Yeola Sahakari Patsanstha Maryadit, Nashik vs. The Income Tax Officer, Ward 1(1), Nashik

In the result, appeal of the assessee is dismissed as withdrawn

ITA 2349/PUN/2025[2018-19]Status: DisposedITAT Pune26 Nov 2025AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.2349/Pun/2025 निर्धारण वषा / Assessment Year: 2018-19 Dagadu Donndu Yeola V The Income Tax Officer, Sahakari Patsanstha Maryadit, S Ward-1(1), Nashik. At Post Satana, Nashik – 423301. Maharashtra. Pan: Aabad2549P Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Ambarnath Khule-Jcit(Through Virtual Hearing) Date Of Hearing 25/11/2025 Date Of Pronouncement 26/11/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal 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 The A.Y.2018-19 Dated 11.08.2025 Emanating From The Order Passed Under Section 154 Of The Act, Dated 03.08.2023. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Basis Of Facts & As Per Law, The Cit(A) Is Not Justified In Confirming The Disallowance Of Deduction U/S.80P Of Rs.5,29,124/-

Section 143(1)Section 154Section 250Section 80P

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal 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 the A.Y.2018-19 dated 11.08.2025 emanating from the Order passed under section

Agriculture Colleage Farm Co-Operative Credit Society Ltd, Pune vs. ITO Ward-2(1), Pune

ITA 1698/PUN/2025[2017-18]Status: DisposedITAT Pune26 Nov 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1696 & 1698/Pun/2025 िनधा"रण वष" / Assessment Years : 2020-21 & 2017-18 Agriculture College Farm Co- Vs. Ito, Ward-2(1), Pune. Operative Credit Society Ltd., Agricultural College Pune, Shivajinagar, Pune- 411005. Pan : Aadaa3783A Appellant Respondent Assessee By : Shri C. V. Deshpande Revenue By : Smt. N. C. Shilpa Date Of Hearing 19.11.2025 : Date Of Pronouncement 26.11.2025 : आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 22.05.2025 & 06.06.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2017-18 & 2020-21 Respectively. 2. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, Therefore, We Proceed To Dispose Of The Same By This Common Order.

For Appellant: Shri C. V. DeshpandeFor Respondent: Smt. N. C. Shilpa
Section 142(1)Section 143(3)Section 263Section 80P(2)(d)

appeal :- “1. On the facts and circumstances of the case and in law the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) has erred in confirming the disallowance of deduction of Rs. 10,65,462/- u/s 80P(2)(d) of the Income Tax Act made ... Banks. 1.1 On the facts and circumstances of the case and in law the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) has failed to appreciate that Co- operative Bank, even though it is engaged in the banking business, remains a Co-operative Society and as such

Agriculture Colleage Farm Co-Operative Credit Society Ltd, Pune vs. ITO Ward-2(1), Pune

ITA 1696/PUN/2025[2020-21]Status: DisposedITAT Pune26 Nov 2025AY 2020-21

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1696 & 1698/Pun/2025 िनधा"रण वष" / Assessment Years : 2020-21 & 2017-18 Agriculture College Farm Co- Vs. Ito, Ward-2(1), Pune. Operative Credit Society Ltd., Agricultural College Pune, Shivajinagar, Pune- 411005. Pan : Aadaa3783A Appellant Respondent Assessee By : Shri C. V. Deshpande Revenue By : Smt. N. C. Shilpa Date Of Hearing 19.11.2025 : Date Of Pronouncement 26.11.2025 : आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 22.05.2025 & 06.06.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2017-18 & 2020-21 Respectively. 2. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, Therefore, We Proceed To Dispose Of The Same By This Common Order.

For Appellant: Shri C. V. DeshpandeFor Respondent: Smt. N. C. Shilpa
Section 142(1)Section 143(3)Section 263Section 80P(2)(d)

appeal :- “1. On the facts and circumstances of the case and in law the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) has erred in confirming the disallowance of deduction of Rs. 10,65,462/- u/s 80P(2)(d) of the Income Tax Act made ... Banks. 1.1 On the facts and circumstances of the case and in law the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) has failed to appreciate that Co- operative Bank, even though it is engaged in the banking business, remains a Co-operative Society and as such

Excelra Knowledge Solutions Private Limited, Hyderabad vs. DCIT., Circle-8(1), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 545/HYD/2025[2018-19]Status: DisposedITAT Hyderabad26 Nov 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.545/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2018-19) Excelra Knowledge Vs. Dy.Cit Solutions Private Limited Circle 8(1) Hyderabad Hyderabad Pan:Aafcg5715Q (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate H Srinivasulu राज" व "ारा/Revenue By:: Shri Ranjan Agrawala, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/11/2025 घोषणा की तारीख/Pronouncement: 26/11/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Excelra Knowledge Solutions Private Limited (“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 22.01.2025 For The A.Y 2018-19. Page 1 Of 8

For Appellant: Advocate H SrinivasuluFor Respondent: : Shri Ranjan Agrawala, Sr. DR
Section 10ASection 143(2)Section 143(3)Section 270ASection 270A(6)(a)

Knowledge Solutions Private Limited (“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 22.01.2025 for the A.Y 2018-19. Page 1 of 8 ITA No 545 of 2025 Excelra Knowledge Solutions

Arkay Energy (Rameswarm) Private Limited, Hyderabad vs. DCIT., Circle-1(1), Hyderabad

In the result, the appeal filed by the assessee is allowed

ITA 1562/HYD/2025[2017-18]Status: DisposedITAT Hyderabad26 Nov 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.1562/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2017-18) M/S. Arkay Energy (Rameswarm) Pvt. Ltd., Hyderabad. Vs. Dy. Commissioner Of Income Tax, Circle 1(1), Hyderabad. Pan: Aafca0044C (Appellant) (Respondent) निर्धारिती द्वारा / Assessee By: Shri P. Murali Mohan Rao, C.A. राजस्व द्वारा / Revenue By: Shri Ranjan Agrawala, Sr-Dr सुनवाई की तारीख /Date Of Hearing: 20/11/2025 घोषणा की तारीख / Pronouncement: 26/11/2025 आदेश/Order Per Vijay Pal Rao: This Appeal By The Assessee Is Directed Against The Order Dated 23.07.2025 Of National Faceless Appeal Centre (Nfac), Delhi For The

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri Ranjan Agrawala, SR-DR
Section 143(3)Section 147Section 148Section 148ASection 151ASection 250

/ORDER PER VIJAY PAL RAO, VICE PRESIDENT : This appeal by the assessee is directed against the order dated 23.07.2025 of National Faceless Appeal Centre (NFAC), Delhi for the Assessment Year 2017-18. 2. The assessee has raised the following grounds of appeal : S. No Grounds of Appeal 1. The order ... fact that the notice u/s 148 dated 31/03/2024 was issued by the DCIT, Circle-1(1), Hyderabad instead of National Faceless Assessment Centre (NFAC), Delhi, as mandated u/s 151A r.w.s 144B of the Act, which is invalid & without jurisdiction. 4. The Ld. CIT(A) failed to consider that the notice