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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

Sachin Shantilal Khiwansara, Beed vs. Income Tax Officer, Aurangabad

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

ITA 2288/PUN/2025[2016-17]Status: DisposedITAT Pune20 Nov 2025AY 2016-17

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.2288/Pun/2025 निर्धारण वषा / Assessment Year: 2016-17 Sachin Shantilal Khiwansara, V The Income Tax Officer, Main Road, Shirur Kasar, S. Ward-1(5), Aurangabad. Shirur So., Beed, Beed – 413249. Pan: Bytpk1339N Appellant/ Assessee Respondent / Revenue Assessee By Shri Saurabh D.Khivansara Revenue By Smt Saumya Pandey Jain-Addl.Cit Date Of Hearing 20/11/2025 Date Of Pronouncement 20/11/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: In This Case, Appeal Has Been Filed By The Assessee Against The Order Of Ld.Commisioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2016-17 Dated 17.07.2025. The Assessee Has Raised The Following Grounds Of Appeal : “1. That On Facts & In Law, The Ex-Parte Order Of Ld. Cit Appeals, Nfac Is Opposed To Law & Against The Principles Of Natural Justice & Accordingly The Impugned Appellate Order Is Liable To Be Set Aside.

Section 144Section 147Section 148Section 250Section 250(6)

DIPAK P. RIPOTE, AM: In this case, appeal has been filed by the Assessee against the order of ld.Commisioner of Income Tax(Appeal)[NFAC] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2016-17 dated 17.07.2025. The Assessee has raised the following grounds of appeal : “1. That ... facts and in law, the ex-parte order of Ld. CIT APPEALS, NFAC is opposed to law and against the principles of natural justice and accordingly the impugned appellate order is liable to be set aside. ITA No.2288/PUN/2025 [A] 2. That on facts and in law, the Ld. CIT APPEALS

Yashwant Namdev Pawar, Sangli vs. Income Tax Officer, Ward One Sangli

In the result, the appeal filed by the assessee in ITA

ITA 1742/PUN/2025[2014-15]Status: DisposedITAT Pune20 Nov 2025AY 2014-15

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1739 To 1742/Pun/2025 िनधा"रण वष" / Assessment Years : 2013-14 To 2016-17 Yashwant Namdev Pawar, Vs. Ito, Ward-1, Sangli. At Post Navraswad Karnal, Karlal Dist Sangli, Sangli- 416416. Pan : Bkepp5877P Appellant Respondent Assessee By : Shri Umeshkumar M. Mali Revenue By : Shri Umesh Phade Date Of Hearing : 03.09.2025 Date Of Pronouncement : 20.11.2025 आदेश / Order Per Bench : The Above Captioned Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 16.10.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2013-14 To 2016-17 Respectively. 2. There Is Delay In Filing Of The Present Appeals. We Are Satisfied With The Reasons Mentioned In The Application For Appeals Within The Prescribed Time Limit. After Hearing Ld. Dr, We Condone The Delay & Proceed To Adjudicate The Appeals. 3. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 4. First We Shall Take Up The Appeal Of The Assessee In Ita No.1739/Pun/2025 For A.Y. 2013-14 For Adjudication.

For Appellant: Shri Umeshkumar M. MaliFor Respondent: Shri Umesh Phade
Section 142(1)Section 147Section 148Section 153CSection 69A

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE

Yashwant Namdev Pawar, Sangli vs. Income Tax Officer, Sangli

In the result, the appeal filed by the assessee in ITA

ITA 1741/PUN/2025[2015-16]Status: DisposedITAT Pune20 Nov 2025AY 2015-16

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1739 To 1742/Pun/2025 िनधा"रण वष" / Assessment Years : 2013-14 To 2016-17 Yashwant Namdev Pawar, Vs. Ito, Ward-1, Sangli. At Post Navraswad Karnal, Karlal Dist Sangli, Sangli- 416416. Pan : Bkepp5877P Appellant Respondent Assessee By : Shri Umeshkumar M. Mali Revenue By : Shri Umesh Phade Date Of Hearing : 03.09.2025 Date Of Pronouncement : 20.11.2025 आदेश / Order Per Bench : The Above Captioned Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 16.10.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2013-14 To 2016-17 Respectively. 2. There Is Delay In Filing Of The Present Appeals. We Are Satisfied With The Reasons Mentioned In The Application For Appeals Within The Prescribed Time Limit. After Hearing Ld. Dr, We Condone The Delay & Proceed To Adjudicate The Appeals. 3. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 4. First We Shall Take Up The Appeal Of The Assessee In Ita No.1739/Pun/2025 For A.Y. 2013-14 For Adjudication.

For Appellant: Shri Umeshkumar M. MaliFor Respondent: Shri Umesh Phade
Section 142(1)Section 147Section 148Section 153CSection 69A

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE

Yashwant Namdev Pawar, Sangli vs. Income Tax Officer, Ward One Sangli

In the result, the appeal filed by the assessee in ITA

ITA 1740/PUN/2025[2016-17]Status: DisposedITAT Pune20 Nov 2025AY 2016-17

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1739 To 1742/Pun/2025 िनधा"रण वष" / Assessment Years : 2013-14 To 2016-17 Yashwant Namdev Pawar, Vs. Ito, Ward-1, Sangli. At Post Navraswad Karnal, Karlal Dist Sangli, Sangli- 416416. Pan : Bkepp5877P Appellant Respondent Assessee By : Shri Umeshkumar M. Mali Revenue By : Shri Umesh Phade Date Of Hearing : 03.09.2025 Date Of Pronouncement : 20.11.2025 आदेश / Order Per Bench : The Above Captioned Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 16.10.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2013-14 To 2016-17 Respectively. 2. There Is Delay In Filing Of The Present Appeals. We Are Satisfied With The Reasons Mentioned In The Application For Appeals Within The Prescribed Time Limit. After Hearing Ld. Dr, We Condone The Delay & Proceed To Adjudicate The Appeals. 3. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 4. First We Shall Take Up The Appeal Of The Assessee In Ita No.1739/Pun/2025 For A.Y. 2013-14 For Adjudication.

For Appellant: Shri Umeshkumar M. MaliFor Respondent: Shri Umesh Phade
Section 142(1)Section 147Section 148Section 153CSection 69A

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE

Yashwant Namdev Pawar, Sangli vs. Income Tax Officer, Ward One Sangli

In the result, the appeal filed by the assessee in ITA

ITA 1739/PUN/2025[2013-14]Status: DisposedITAT Pune20 Nov 2025AY 2013-14

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1739 To 1742/Pun/2025 िनधा"रण वष" / Assessment Years : 2013-14 To 2016-17 Yashwant Namdev Pawar, Vs. Ito, Ward-1, Sangli. At Post Navraswad Karnal, Karlal Dist Sangli, Sangli- 416416. Pan : Bkepp5877P Appellant Respondent Assessee By : Shri Umeshkumar M. Mali Revenue By : Shri Umesh Phade Date Of Hearing : 03.09.2025 Date Of Pronouncement : 20.11.2025 आदेश / Order Per Bench : The Above Captioned Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 16.10.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2013-14 To 2016-17 Respectively. 2. There Is Delay In Filing Of The Present Appeals. We Are Satisfied With The Reasons Mentioned In The Application For Appeals Within The Prescribed Time Limit. After Hearing Ld. Dr, We Condone The Delay & Proceed To Adjudicate The Appeals. 3. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 4. First We Shall Take Up The Appeal Of The Assessee In Ita No.1739/Pun/2025 For A.Y. 2013-14 For Adjudication.

For Appellant: Shri Umeshkumar M. MaliFor Respondent: Shri Umesh Phade
Section 142(1)Section 147Section 148Section 153CSection 69A

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE

Neha Jain, Hyderabad vs. Income Tax Officer, Ward-9(1), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 1275/HYD/2025[2016-17]Status: DisposedITAT Hyderabad20 Nov 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1275/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Smt. Neha Jain Vs. Income Tax Officer Hyderabad Ward 9(1) Pan:Asnpj2794B Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Siddharth Toshnival राज" व "ारा/Revenue By:: Shri Rajnaj Agarwala, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/11/2025 घोषणा की तारीख/Pronouncement: 21/11/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Smt. Neha Jain (“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 27.06.2025 For The A.Y 2016-17. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Advocate Siddharth ToshnivalFor Respondent: : Shri Rajnaj Agarwala, Sr. DR
Section 144BSection 147Section 45Section 69A

Neha Jain (“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 27.06.2025 for the A.Y 2016-17. 2. The assessee has raised the following grounds of appeal: Page

Prabha Commercial Pvt. Ltd., Kolkata vs. Income Tax Offcier Ward-5(1), Kolkata

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

ITA 336/KOL/2025[2013-14]Status: DisposedITAT Kolkata20 Nov 2025AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 336/Kol/2025 Assessment Year: 2013-2014 Prabha Commercial Pvt. Limited,…...……..…Appellant C/O. Baid & Company, Chartered Accountants, 10C, Ballygunge Circular Road, Kolkata-700019 [Pan:Aaecp4719L] -Vs.- Income Tax Officer,…………………………..…..Respondent Ward-5(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Om Prakash Baid, Shri Dheerendra Baid, Fca & Shri Ami Chand Baid, C.A., Appeared On Behalf Of The Assessee Shri Mrinmoy Basak, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: November 17, 2025 Date Of Pronouncing The Order: November 20, 2025 O R D E R

Section 144Section 147

present appeal is directed at the instance of assessee against the order of Id. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 08.12.2024 passed for Assessment Year 2013-2014. 1 Prabha Commercial Pvt. Limited 2. At the time of hearing, ld. Counsel for the assessee submitted ... Ballygunge Circular Road, Kolkata-700019 (2) Income Tax Officer, Ward-5(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 (3) CIT(A), NFAC, Delhi; (4) CIT - , Kolkata; (5) The Departmental Representative; (6) Guard FileBy order