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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

Pritam Jaiswal, Dumka vs. Income Tax Officer, Ward - 3(1), Deoghar

In the result, both the captioned appeals are allowed for statistical purposes

ITA 485/RAN/2024[2018-2019]Status: DisposedITAT Ranchi17 Nov 2025AY 2018-2019

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. Nos.484 & 485/Ran/2024 Assessment Year: 2018-19 Pritam Jaiswal…..……………......................…...........................……….……Appellant G1, Lakrapahari Maharo, Jama, Dumka, Jharkhand – 813101. [Pan: Apgpj5477B] Vs. Ito, Ward-3(1), Ranchi………..…..….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Khubchand T. Pandya, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 10, 2025 Date Of Pronouncing The Order : November 17, 2025 Order Per Sonjoy Sarma: Both The Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By Nfac, Delhi For The Assessment Years 2018-19. Since The Issues Involved In Both The Appeals Are Common Therefore The Appeals Are Being Heard Together & Disposed Of By This Common Order For The Sake Of Convenience. First, We Proceed To Deal With Ita No.484/Ran/2024. 2. Brief Facts Of The Case Are That The Assessee Is An Individual & Declared His Return Of Income For The Assessment Year 2018-19 At Rs.4,32,890. The Assessing Officer Completed The Assessment In The Case Of The Assessee Disallowing The Claim Of Deduction U/S 57 At Rs.52,33,425/- & Accordingly Penalty Proceedings U/S 270A Of The Act Was Initiated.

Section 270ASection 57

ORDER Per Sonjoy Sarma, Judicial Member: Both the captioned appeals filed by the assessee are directed against the separate orders passed by NFAC, Delhi for the assessment years 2018-19. Since the issues involved in both the appeals are common therefore the appeals are being heard together and disposed

Pritam Jaiswal, Dumka vs. Income Tax Officer, Ward - 3(1), Deoghar

In the result, both the captioned appeals are allowed for statistical purposes

ITA 484/RAN/2024[2018-2019]Status: DisposedITAT Ranchi17 Nov 2025AY 2018-2019

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. Nos.484 & 485/Ran/2024 Assessment Year: 2018-19 Pritam Jaiswal…..……………......................…...........................……….……Appellant G1, Lakrapahari Maharo, Jama, Dumka, Jharkhand – 813101. [Pan: Apgpj5477B] Vs. Ito, Ward-3(1), Ranchi………..…..….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Khubchand T. Pandya, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 10, 2025 Date Of Pronouncing The Order : November 17, 2025 Order Per Sonjoy Sarma: Both The Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By Nfac, Delhi For The Assessment Years 2018-19. Since The Issues Involved In Both The Appeals Are Common Therefore The Appeals Are Being Heard Together & Disposed Of By This Common Order For The Sake Of Convenience. First, We Proceed To Deal With Ita No.484/Ran/2024. 2. Brief Facts Of The Case Are That The Assessee Is An Individual & Declared His Return Of Income For The Assessment Year 2018-19 At Rs.4,32,890. The Assessing Officer Completed The Assessment In The Case Of The Assessee Disallowing The Claim Of Deduction U/S 57 At Rs.52,33,425/- & Accordingly Penalty Proceedings U/S 270A Of The Act Was Initiated.

Section 270ASection 57

ORDER Per Sonjoy Sarma, Judicial Member: Both the captioned appeals filed by the assessee are directed against the separate orders passed by NFAC, Delhi for the assessment years 2018-19. Since the issues involved in both the appeals are common therefore the appeals are being heard together and disposed

Garima Construction, Ranchi vs. ITO, Ward-1(1), Ranchi

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

ITA 483/RAN/2024[22-23]Status: DisposedITAT Ranchi17 Nov 2025

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.483/Ran/2024 Assessment Year: 2022-23 Garima Construction………….……………............................……….……Appellant M/11 Bariatu Housing Colony Bariatu Ranchi, Jharkhand – 834009. [Pan: Aasfg5282A] Vs. Ito, Ward-1(1), Ranchi...…...…..….…..….........……........……...…..…..Respondent Appearances By: Shri Devesh Poddar, Ar, Appeared On Behalf Of The Appellant. Shri Khubchand T. Pandya, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 06, 2025 Date Of Pronouncing The Order : November 17, 2025 Order Per Sonjoy Sarma: This Appeal By The Assessee Is Directed Against The Order Dated 18.07.24 Of The Nfac, Delhi For The Assessment Year 2022–23. 2. Brief Facts Of The Case Are That The Assessee Is Engaged In The Business Of Real Estate Development. For The Assessment Year Under Consideration, The Assessee Filed Its Return Of Income Declaring Total Income Of ₹1,87,050. The Case Was Selected For Scrutiny On The Basis Of Information Received Through The Criu Portal Pursuant To A Search Operation Conducted On One Shri Naresh Kejriwal, Who Was Identified As A Hawala Entry Operator. Based On Such Information, It Was Alleged That The Assessee Had Received Accommodation Entries Amounting To ₹20,50,000 & ₹1,95,61,000/- During The Relevant Year. During The Assessment Proceedings, The Assessee Submitted Details & Supporting Documents To Substantiate The Genuineness Of The Transactions. However, The Assessing Officer Was Not Satisfied With The Explanation

Section 144

order : November 17, 2025 ORDER Per Sonjoy Sarma, Judicial Member: This appeal by the assessee is directed against the order dated 18.07.24 of the NFAC, Delhi for the assessment year 2022–23. 2. Brief facts of the case are that the assessee is engaged in the business of real estate

Valley Oil Mills Private Limited, Jammu vs. Deputy Commissioner of Income Tax Circle-1, Jammu

The appeal stand allowed for statistical purposes

ITA 95/ASR/2025[2013-14]Status: DisposedITAT Amritsar17 Nov 2025AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm आयकर अपील सं. / Ita No. 95/Asr/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Vallley Oil Mills Private Ltd. Dcit Circle-1 बनाम/ Sidco Ind. Complex Jammu - 180012 Vs. Bari-Brahmana, Jammu – 181133 "ायी लेखा सं./Pan. Aabcv-9329-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri R.K. Gupta (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 13-11-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () Aforesaid Appeal By Assessee For Assessment Year (Ay) 1. 2013-14 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 11-12-2024 In The Matter Of An Assessment Framed By Ld. Ao U/S 147 R.W.S. 144B Of The Act On 24-02-2022. The Ld. Ar, At The Outset, Sought De Novo Assessment On The Ground That Though Sufficient Documents Were Submitted By The Assessee, The Same Were Not Considered By Ld.

For Appellant: Shri R.K. Gupta (CA) – Ld. ARFor Respondent: Shri Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 147

Member) Aforesaid appeal by assessee for Assessment Year (AY) 1. 2013-14 arises out of an order of Ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 11-12-2024 in the matter of an assessment framed by Ld. AO u/s 147 r.w.s. 144B

Smt. Anita Rani, Jammu vs. Income Tax Officer Ward-1, Pathankot

The appeal stand allowed

ITA 246/ASR/2025[2012-13]Status: DisposedITAT Amritsar17 Nov 2025AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm आयकर अपील सं. / Ita No. 246/Asr/2025 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. Anita Rani Ito Pathankot Ward बनाम/ C/O Shri J.S.Bedi Pathankot 638-A, Gandhi Nagar Punjab - 145001 Vs. Jammu – 180004 "ायी लेखा सं./Pan. Aarpr-0843-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : None ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-11-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () Aforesaid Appeal By Assessee For Assessment Year (Ay) 1. 2012-13 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 07-03-2024 In The Matter Of An Assessment Framed By Ld. Ao On Best Judgment Basis U/S 144 R.W.S. 147 Of The Act On 06-12-2019. The Registry Has Noted Delay Of 298 Days In The Appeal, The Condonation Of Which Has Been Sought By The Assessee On The Strength Of Condonation Petition

For Appellant: NoneFor Respondent: Shri Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 144

Member) Aforesaid appeal by assessee for Assessment Year (AY) 1. 2012-13 arises out of an order of Ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 07-03-2024 in the matter of an assessment framed by Ld. AO on best judgment basis u/s 144 r.w.s

Shri Shabir Ahmad Bakshi, Srinagar vs. Income Tax Officer Ward-1, Srinagar

The appeal stand allowed for statistical purposes

ITA 243/ASR/2025[2012-13]Status: DisposedITAT Amritsar17 Nov 2025AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm आयकर अपील सं. / Ita No. 243/Asr/2025 (िनधा"रण वष" / Assessment Year: 2012-13) Shri Shabir Ahmad Bakshi Ito Ward 1 बनाम/ Baran Pather, Batamaloo Srinagar (J&K) Vs. Karan Nagar, Srinagar (J&K) - 190010 "ायी लेखा सं./Pan. Axqpb-9463-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Adjournment Application (Rejected) ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-11-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () Aforesaid Appeal By Assessee For Assessment Year (Ay) 1. 2012-13 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 26-12-2024 In The Matter Of An Assessment Framed By Ld. Ao On Best Judgment Basis U/S 144 R.W.S. 147 Of The Act On 08-12-2019. The Registry Has Noted Delay Of 243 Days In The Appeal, The Condonation Of Which Has Been Sought By The Assessee On The Strength Of Condonation Petition

For Appellant: Adjournment Application (rejected)For Respondent: Shri Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 144

Member) Aforesaid appeal by assessee for Assessment Year (AY) 1. 2012-13 arises out of an order of Ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 26-12-2024 in the matter of an assessment framed by Ld. AO on best judgment basis u/s 144 r.w.s