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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

Deputy Commissioner of Income Tax, New Delhi vs. Global Agro Corp, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 4544/DEL/2024[2017-18]Status: DisposedITAT Delhi21 Nov 2025AY 2017-18

Bench: Shri Anubhav Sharma & Shri Manish Agarwal[Assessment Year : 2017-18] Dcit Vs Global Agro Corp, Room No.1704, Plot No.07,1St Floor, E-2 Block, Central Market West Civic Centre, Avenue Road, New Delhi-110002. West Punjabi Bagh, New Delhi-110026. Pan-Aakfg2650A Appellant Respondent Revenue By Shri Dheeraj Kumar Jaiswal, Sr.Dr Assessee By Shri Nitin Gulati, Ca Date Of Hearing 17.09.2025 Date Of 21.11.2025 Pronouncement Order Per Manish Agarwal, Am : The Present Appeal Is Filed By The Revenue Against The Order Dated 19.07.2024 Passed By Ld. Commissioner Of Income Tax (A), [“Ld.Cit(A)”], National Faceless Appeal Centre (“Nfac”), Delhi In Appeal No. Cit(A), Delhi-15/10990/2019-20 U/S 250 Of The Income Tax Act,1961 [“The Act”] Arising Out Of The Assessment Order Dated 31.12.2019 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2017-18. 2. Brief Facts Of The Case Are That Assessee Is A Partnership Firm, Engaged In Export Of Rice & E-Filed Its Return Of Income On 28.09.2017 Declaring Income At Inr 66,28,650/-. The Case Was Selected Through Cass & After Considering The Submissions Made By The Assessee From Time To Time, Assessment Was Completed U/S 143(3) Vide Assessment Order Dated 31.12.2019 Wherein Following Additions Were Made:

Section 115BSection 143(3)Section 145(3)Section 250Section 40A(2)(b)Section 68

filed by the Revenue against the order dated 19.07.2024 passed by Ld. Commissioner of Income Tax (A), [“Ld.CIT(A)”], National Faceless Appeal Centre (“NFAC”), Delhi in Appeal No. CIT(A), Delhi-15/10990/2019-20 u/s 250 of the Income Tax Act,1961 [“the Act”] arising out of the assessment order dated

Gold Spice Impex, Delhi vs. Income Tax Officer, Ward-47(2), Delhi

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

ITA 2244/DEL/2024[2017-18]Status: DisposedITAT Delhi21 Nov 2025AY 2017-18

Bench: Shris.Rifaur Rahman & Shri Vimal Kumarm/S. Gold Spice Impex, Vs. Ito, Ward 47 (2), 1879, Kucha Chelian, Khari Boali, Delhi. Delhi – 110 006. (Pan : Aapfg0688P) (Appellant) (Respondent) Assessee By :Shri Rakesh Gupta, Advocate Shri Deepesh Garg, Advocate Revenue By : Shri Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing : 26.08.2025 Date Of Order : 21.11.2025 O R D E R Per S. Rifaur Rahman: 1. The Assessee Has Filed Appeal Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [“Ld. Cit(A)”, For Short] Dated 17.01.2024 For The Assessment Year 2017-18 Raising Following Grounds Of Appeal :- “1. That Having Regard To The Facts & Circumstances Of The Case, Ld. Cit(A) Has Erred In Law & On Facts In Confirming The Action Of Ld. Ao In Making Aggregate Addition Of Rs.1,15,00,000/- On Account Of Cash Deposits U/S 68 & Taxing The Same U/S 115Bbe & That Too By Recording Incorrect Facts & Findings & Without Following The Principles Of Natural Justice.

For Appellant: Shri Rakesh Gupta, AdvocateFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 115BSection 143(2)Section 234BSection 68

RAHMAN, ACCOUNTANT MEMBER : 1. The assessee has filed appeal against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT(A)”, for short] dated 17.01.2024 for the Assessment Year 2017-18 raising following grounds of appeal :- “1. That having regard ... also invoked the provisions of section 115BBE. 4. Aggrieved assessee preferred an appeal before the NFAC, Delhi and filed detailed submissions. In the above said detailed submissions, assessee submitted that purchases and sales are duly recorded in the books of 4 account which are reconciliation and accepted with

Patkai Christian College, Dimapur vs. ITO Ward 2(3) Exemption, Guwahati

In the result, all the captioned appeals of the assessee allowed for statistical purposes

ITA 237/GTY/2025[2019-20]Status: HeardITAT Guwahati20 Nov 2025AY 2019-20

Bench: Shri Rajesh Kumar & Shri Manmohan Dasita Nos.235 To 237/Gty/2025 Assessment Years: 2016-17, 2018-19 & 2019-20 Patkai Christian College………………………………................……….……Appellant Chumukedima Sethekiema Dimapur, Nagaland, Dimapur, Nagaland-797103.. [Pan: Aaatp6904A] Vs. Ito, Ward-2(3), Guwahati.………..…………………………...……...…..…..Respondent Appearances By: Shri Kishor Jain, Fca, Appeared On Behalf Of The Appellant. Shri Sanjay Jha, Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 18, 2025 Date Of Pronouncing The Order : November 20, 2025 Order Per Rajesh Kumar: The Captioned Appeals Preferred By The Assessee Against The Separate Orders Of The Nfac, Delhi (Hereinafter Referred To As The “Ld. Cit(A)”] For The Ay 2016-17, 2018-19 & 2019-20. Since The Issues Involved In All The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.235/Gty/2025 Is Taken As Lead Case For Narration Of Facts.

Section 142(1)Section 147Section 69A

order : November 20, 2025 ORDER Per Rajesh Kumar, Accountant Member: The captioned appeals preferred by the assessee against the separate orders of the NFAC, Delhi (hereinafter referred to as the “Ld. CIT(A)”] for the AY 2016-17, 2018-19 & 2019-20. Since the issues involved in all the appeals

Patkai Christian College, Dimapur vs. ITO Ward 2(3), Guwahati

In the result, all the captioned appeals of the assessee allowed for statistical purposes

ITA 236/GTY/2025[2018-19]Status: HeardITAT Guwahati20 Nov 2025AY 2018-19

Bench: Shri Rajesh Kumar & Shri Manmohan Dasita Nos.235 To 237/Gty/2025 Assessment Years: 2016-17, 2018-19 & 2019-20 Patkai Christian College………………………………................……….……Appellant Chumukedima Sethekiema Dimapur, Nagaland, Dimapur, Nagaland-797103.. [Pan: Aaatp6904A] Vs. Ito, Ward-2(3), Guwahati.………..…………………………...……...…..…..Respondent Appearances By: Shri Kishor Jain, Fca, Appeared On Behalf Of The Appellant. Shri Sanjay Jha, Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 18, 2025 Date Of Pronouncing The Order : November 20, 2025 Order Per Rajesh Kumar: The Captioned Appeals Preferred By The Assessee Against The Separate Orders Of The Nfac, Delhi (Hereinafter Referred To As The “Ld. Cit(A)”] For The Ay 2016-17, 2018-19 & 2019-20. Since The Issues Involved In All The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.235/Gty/2025 Is Taken As Lead Case For Narration Of Facts.

Section 142(1)Section 147Section 69A

order : November 20, 2025 ORDER Per Rajesh Kumar, Accountant Member: The captioned appeals preferred by the assessee against the separate orders of the NFAC, Delhi (hereinafter referred to as the “Ld. CIT(A)”] for the AY 2016-17, 2018-19 & 2019-20. Since the issues involved in all the appeals

Patkai Christian College, Dimapur vs. ITO Ward 2(3), Guwahati

In the result, all the captioned appeals of the assessee allowed for statistical purposes

ITA 235/GTY/2025[2016-17]Status: HeardITAT Guwahati20 Nov 2025AY 2016-17

Bench: Shri Rajesh Kumar & Shri Manmohan Dasita Nos.235 To 237/Gty/2025 Assessment Years: 2016-17, 2018-19 & 2019-20 Patkai Christian College………………………………................……….……Appellant Chumukedima Sethekiema Dimapur, Nagaland, Dimapur, Nagaland-797103.. [Pan: Aaatp6904A] Vs. Ito, Ward-2(3), Guwahati.………..…………………………...……...…..…..Respondent Appearances By: Shri Kishor Jain, Fca, Appeared On Behalf Of The Appellant. Shri Sanjay Jha, Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 18, 2025 Date Of Pronouncing The Order : November 20, 2025 Order Per Rajesh Kumar: The Captioned Appeals Preferred By The Assessee Against The Separate Orders Of The Nfac, Delhi (Hereinafter Referred To As The “Ld. Cit(A)”] For The Ay 2016-17, 2018-19 & 2019-20. Since The Issues Involved In All The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.235/Gty/2025 Is Taken As Lead Case For Narration Of Facts.

Section 142(1)Section 147Section 69A

order : November 20, 2025 ORDER Per Rajesh Kumar, Accountant Member: The captioned appeals preferred by the assessee against the separate orders of the NFAC, Delhi (hereinafter referred to as the “Ld. CIT(A)”] for the AY 2016-17, 2018-19 & 2019-20. Since the issues involved in all the appeals