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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

Rajendrasinh Ranjitsinh Jadeja, Khakhadabela, Paddhari vs. ITO WD 2(1)(4), RKT, Rajkot

In the result, appeal filed by the assessee, is allowed, to the extent indicated above

ITA 459/RJT/2025[2012-2013]Status: DisposedITAT Rajkot17 Nov 2025AY 2012-2013

Bench: Dr. Arjun Lal Sainiआयकरअपीलसं./Ita No.459/Rjt/2025 "नधा"रणवष" / Assessment Year: (2012-13) (Hybrid Hearing) Rajendrasinh Ranjitsinh Jadeja Vs. Ito Ward 2 (1) (4), Khakhadabela, Paddhari, Aayakar Bhawan, Race Course Rajkot - 360110 Ring Road, Rajkot - 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Agvpj2529E (Appellant) (Respondent) Appellant By : Shri Gaurang Khakhar, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 01/09/2025 Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Per, Dr. Arjun Lal Saini, Am ; Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2012-13, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By National Faceless Appeal Centre (Nfac), Delhi/Commissioner Of Income-Tax (Appeals), Dated 26/07/2024, Which In Turn Arises Out Of An Order Passed By The Assessing Officer Dated 25/11/2009 U/S 144 R.W.S 147 Of The Income Tax Act, 1961. 2. Grounds Of Appeal Raised By The Assessee Are As Follows: “1. That The Reasons Recorded U/S 147 Of The I.T. Act, 1961 By The Ld. A.O. Were Merely Based On The Suspicion & Without Any Tangible Material So As To Suggest Any Escapement Of Income. Hence The Reassessment Proceedings Are Liable To Be Quashed Rajendrasinh Ranjitsinh Jadeja

For Appellant: Shri Gaurang Khakhar, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 144Section 147Section 148Section 250

against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), dated 26/07/2024, which in turn arises out of an order passed by the Assessing Officer dated 25/11/2009 u/s 144 r.w.s

Vision Infracon (India) Pvt Ltd, Rajkot vs. ITO, Ward-1(2)(5), Rajkot

In the result, all four appeals filed by the assessee, are allowed for statistical purposes

ITA 457/RJT/2025[2010-11]Status: DisposedITAT Rajkot17 Nov 2025AY 2010-11

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita Nos. 454, 455, 456 & 457/Rjt/2025 "नधा"रणवष"/ Assessment Years: 2009-10 & 2010-11 बनाम Vision Infracon (India) Pvt. Ltd. Income Tax Officer 130, Golden Plaza, Opp. J P Tower, Vs. Ward-1(2)(5), Rajkot Tagore Road, Gujarat-360001 Pan : Aaccv6558K (अपीलाथ"/Appellant) (""यथ"/Respondent) :

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Abhimanyu Singh Yadav
Section 147Section 271(1)(c)

assessee, pertaining to A.Ys. 2009- 10 and 2010-11, are directed against the separate orders passed by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), all dated 28.05.2025, which in turn arise out of separate assessment orders u/s. 147 of the Income Tax Act, 1961 (hereinafter referred ... तिलिप अ"ेिषत/ Copy of the order forwarded to :  अपीलाथ"/ The Appellant  ""यथ"/ The Respondent  आयकर आयु"/ CIT  आयकर आयु"(अपील)/ The CIT(A)/(NFAC), Delhi.  िवभागीय "ितिनिध, आयकर अपीलीय आिधकरण, राजकोट/ DR, ITAT, RAJKOT  गाड"फाईल/ Guard File By order/आदेश से

Vision Infracon (India) Pvt Ltd, Rajkot vs. ITO, Ward-1(2)(5), Rajkot

In the result, all four appeals filed by the assessee, are allowed for statistical purposes

ITA 456/RJT/2025[2010-11]Status: DisposedITAT Rajkot17 Nov 2025AY 2010-11

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita Nos. 454, 455, 456 & 457/Rjt/2025 "नधा"रणवष"/ Assessment Years: 2009-10 & 2010-11 बनाम Vision Infracon (India) Pvt. Ltd. Income Tax Officer 130, Golden Plaza, Opp. J P Tower, Vs. Ward-1(2)(5), Rajkot Tagore Road, Gujarat-360001 Pan : Aaccv6558K (अपीलाथ"/Appellant) (""यथ"/Respondent) :

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Abhimanyu Singh Yadav
Section 147Section 271(1)(c)

assessee, pertaining to A.Ys. 2009- 10 and 2010-11, are directed against the separate orders passed by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), all dated 28.05.2025, which in turn arise out of separate assessment orders u/s. 147 of the Income Tax Act, 1961 (hereinafter referred ... तिलिप अ"ेिषत/ Copy of the order forwarded to :  अपीलाथ"/ The Appellant  ""यथ"/ The Respondent  आयकर आयु"/ CIT  आयकर आयु"(अपील)/ The CIT(A)/(NFAC), Delhi.  िवभागीय "ितिनिध, आयकर अपीलीय आिधकरण, राजकोट/ DR, ITAT, RAJKOT  गाड"फाईल/ Guard File By order/आदेश से

Vision Infracon (India) Pvt Ltd, Rajkot vs. ITO, Ward-1(2)(5), Rajkot

In the result, all four appeals filed by the assessee, are allowed for statistical purposes

ITA 455/RJT/2025[2009-10]Status: DisposedITAT Rajkot17 Nov 2025AY 2009-10

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita Nos. 454, 455, 456 & 457/Rjt/2025 "नधा"रणवष"/ Assessment Years: 2009-10 & 2010-11 बनाम Vision Infracon (India) Pvt. Ltd. Income Tax Officer 130, Golden Plaza, Opp. J P Tower, Vs. Ward-1(2)(5), Rajkot Tagore Road, Gujarat-360001 Pan : Aaccv6558K (अपीलाथ"/Appellant) (""यथ"/Respondent) :

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Abhimanyu Singh Yadav
Section 147Section 271(1)(c)

assessee, pertaining to A.Ys. 2009- 10 and 2010-11, are directed against the separate orders passed by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), all dated 28.05.2025, which in turn arise out of separate assessment orders u/s. 147 of the Income Tax Act, 1961 (hereinafter referred ... तिलिप अ"ेिषत/ Copy of the order forwarded to :  अपीलाथ"/ The Appellant  ""यथ"/ The Respondent  आयकर आयु"/ CIT  आयकर आयु"(अपील)/ The CIT(A)/(NFAC), Delhi.  िवभागीय "ितिनिध, आयकर अपीलीय आिधकरण, राजकोट/ DR, ITAT, RAJKOT  गाड"फाईल/ Guard File By order/आदेश से

Vision Infracon (India) Pvt Ltd, Rajkot vs. ITO, Ward-1(2)(5), Rajkot

In the result, all four appeals filed by the assessee, are allowed for statistical purposes

ITA 454/RJT/2025[2009-10]Status: DisposedITAT Rajkot17 Nov 2025AY 2009-10

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita Nos. 454, 455, 456 & 457/Rjt/2025 "नधा"रणवष"/ Assessment Years: 2009-10 & 2010-11 बनाम Vision Infracon (India) Pvt. Ltd. Income Tax Officer 130, Golden Plaza, Opp. J P Tower, Vs. Ward-1(2)(5), Rajkot Tagore Road, Gujarat-360001 Pan : Aaccv6558K (अपीलाथ"/Appellant) (""यथ"/Respondent) :

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Abhimanyu Singh Yadav
Section 147Section 271(1)(c)

assessee, pertaining to A.Ys. 2009- 10 and 2010-11, are directed against the separate orders passed by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), all dated 28.05.2025, which in turn arise out of separate assessment orders u/s. 147 of the Income Tax Act, 1961 (hereinafter referred ... तिलिप अ"ेिषत/ Copy of the order forwarded to :  अपीलाथ"/ The Appellant  ""यथ"/ The Respondent  आयकर आयु"/ CIT  आयकर आयु"(अपील)/ The CIT(A)/(NFAC), Delhi.  िवभागीय "ितिनिध, आयकर अपीलीय आिधकरण, राजकोट/ DR, ITAT, RAJKOT  गाड"फाईल/ Guard File By order/आदेश से

Harunbhai Noormamd Jindani, Jamnagar vs. ITO, Ward 2(7), Jamnagar

In the result, the appeal filed by the assessee is partly allowed, in above terms

ITA 407/RJT/2025[2017-18]Status: DisposedITAT Rajkot17 Nov 2025AY 2017-18

Bench: Dr. Arjun Lal Sainiआयकरअपीलसं./Ita No. 407/Rjt/2025 (िनधा"रणवष"/Assessment Year: (2017-18) Harunbhai Noormamd Jindani The Income Tax Officer, Ward-2(7), Kishan Chowk, Behind Bodyg, Vs. Jamnagar-Rajkot Highway, Jamnagar - 361001 Jamnagar-361008 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Anxpj4114C (अपीलाथ"/Assessee) (""यथ"/Respondent) Assessee By : Shri Vimal Desai, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 02/09/2025 Date Of Pronouncement : 17/11/2025 Order Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2017-18, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By National Faceless Appeal Centre (Nfac), Delhi/Commissioner Of Income-Tax (Appeals), Dated 20.09.2023, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S. 144 Of The Act, On 11.12.2019. 2. Grounds Of Appeal Raised By The Assessee Are As Follows:

For Appellant: Shri Vimal Desai, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 144Section 250

against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), dated 20.09.2023, which in turn arises out of an order passed by the Assessing Officer

Shree Chalala VI Ka Seva Sahakari Mandali Ltd., Amreli vs. The ITO Ward 3(1)(4), Rajkot-Amreli., Rajkot

The appeal of the assessee is allowed

ITA 358/RJT/2025[2019-20]Status: DisposedITAT Rajkot17 Nov 2025AY 2019-20

Bench: Dr. Arjun Lal Saini, A Ccountant Member & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 358/Rjt/2025 िनधा"रण वष" / Assessment Year: (2019-20) Shree Chalala Vi Ka Seva Sahakari Vs. The Ito Ward 3(1)(4), Mandali Ltd. Aayakar Bhavan, Race Course Ring Chalala Haveli Road, Road, Dhari Amreli - 365630 Rajkot - 360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aatas2273D (Appellant) (Respondent) Appellant By : Ms. Devina Patel, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav Ld. Sr. Dr Date Of Hearing : 27/08/2025 Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Per, Dinesh Mohan Sinha, Jm; Captioned Appeal Filed By Assessee Pertaining To Assessment Year 2019-20, Is Directed Against Order Passed Under Section 250 Of The Income Tax Act, 1961 By National Faceless Appeal Centre (Nfac), Delhi/Commissioner Of Income Tax (Appeals), Dated 31/03/2025, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S 143(1) Of The Act. 2. The Grounds Of Appeal Raised By The Assessee Are As Follows: - 1. The Learned Addl/Jcit (A)-1, Kolkata Erred In Confirming Action Of Cpc, Bangalore In Disallowing Claim Of Deduction Of Rs. 3,51,828/- U/S Sop Of The Act By Failing To Appreciate That Provisions Of Sec. 143(1)(A)(V) Do Not Provide For Denial Of Deduction U/S 80P Of The Act When The Return Of Income Is Not Filed Within Time Allowed U/S 139(1) Of The Act But U/S 139(4). 2. The Learned Addl/Jcit (A)-1, Kolkata Erred In Upholding Action Of The Cpc, Bangalore In Making Adjustment To The Returned Income Of The Appellant By Way Of Shree Chalala Vikas Seva Sahkari Mandli Ltd.

For Appellant: Ms. Devina Patel, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav Ld. SR. DR
Section 119(2)(b)Section 139(1)Section 139(4)Section 143(1)Section 143(1)(a)Section 250Section 80PSection 80P(2)(d)

Assessment Year 2019-20, is directed against order passed under section 250 of the Income Tax Act, 1961 by National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income Tax (Appeals), dated 31/03/2025, which in turn arises out of an order passed by the Assessing Officer

Urmilaben Prabhubhai Patel, Surat vs. ITO, Ward 2(3)(4), Surat

In the result, appeal of the assessee is allowed

ITA 527/SRT/2025[2016-17]Status: DisposedITAT Surat17 Nov 2025AY 2016-17

Bench: Ms. Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita No.527/Srt/2025 Assessment Year: 2016-17 (Hybrid Hearing) Urmilaben Prabhubhai Patel Income Tax Officer, Ward-2(3)(4), बनाम/ 378/1/2, Nishar Faliya, Puna Surat, Room # 613, Aayakar Vs. Gam, Nr. Police Chowki, Surat Bhawan, Majura Gate, Surat-395 -395 010 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Coipp 7154 Q (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Suresh K Kabra, Ca राज" की ओर से /Respondent By Ms. Namita Patel, Sr-Dr सुनवाई की तारीख/Date Of Hearing 28/08/2025 उद्घोषणा की तारीख/Date Of Pronouncement 17/11/2025

Section 147Section 148Section 148ASection 250Section 69A

r.w.s. 144B of the Act dated 25.05.2023. 2. Grounds of appeal raised by the assessee are as under: “1. The Ld. CIT(A), NFAC has erred and was not just and proper on the facts of the case and in law in confirming the addition ... Rajeev Bansal by Hon’ble SC. 3. Prayer. 3.1 The addition made by Ld. Assessing Officer and confirmed by the Ld. CIT(A)-NFAC may be kindly deleted. 3.2 The notice issued u/s 148 being without proper sanction may be kindly quashed. 3.3 Personal hearing may be granted

Chimanbhai Bhikhabhai Patel, Surat vs. ITO, Ward 1(3)(6), Surat

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1044/SRT/2024[2014-15]Status: DisposedITAT Surat17 Nov 2025AY 2014-15

Bench: Ms. Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1044/Srt/2024 Assessment Year: 2014-15 (Hybrid Hearing) Chimanbhai Bhikhabhai Patel Income Tax Officer , Ward-1(3)(6), बनाम/ S. No.3/2, Koliwad, Adajan Income-Tax Office, Anavil Business Vs. Gam, Adajan, Surat-395 009 Centre, Adajan Hazira Road, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Afypp 4446 E (अपीलाथ"/Appellant) (""थ"/Respondent) "नधा"रती क" ओर से/Appellant By Shri Sapnesh R Sheth, Advocate राज"व क" ओर से /Respondent By Ms. Namita Patel, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing 28/08/2025 उ"घोषणा क" तार"ख/Date Of Pronouncement 17/11/2025

Section 144Section 148Section 250Section 69

facts and in the circumstances of the case as well as law on the subject, the learned Commissioner of Income Tax (Appeals), NFAC has erred in dismissing the appeal filed by assessee on the ground that appeal was filed belatedly although genuine reasons were given for condonation of delay ... facts and circumstances of the case as well as law on the subject, the learned Commissioner of the Income Tax (Appeals), NFAC has erred in confirming the ITA No.1044/Srt/2024 A.Y 14-15 Chimanbhai B. Patel action of the Assessing Officer in reopening assessment by issuing notice