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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

Baljeet Memorial Charitable Trust, New Delhi vs. ITO, Ward Exemption-1(3), New Delhi

ITA 5662/DEL/2024[2019-20]Status: DisposedITAT Delhi14 Nov 2025AY 2019-20

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaassessment Year : 2019-20 Baljeet Memorial Charitable Trust, Vs. Income Tax Officer, A-9/27, Vasant Vihar, Ward Exemption-1(3), New Delhi – 110 057. New Delhi. Pan: Aaatb1194J Assessee By : Shri Ashok Jain, Ca Revenue By : Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing : 03.11.2025 Date Of Pronouncement : 14.11.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Assessee Against The Order Dated 30.08.2024 Of The Ld. Commissioner Of Income-Tax (Appeals), Nfac, Delhi (Hereinafter Referred To As The First Appellate Authority Or ‘The Ld. Faa’ For Short) In Appeal No.Nfac/2018-19/10214446, Filed Before Him Against The Order Dated 14.10.2022 Passed U/S 154 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) By The Adit, Cpc, Bengaluru (Hereinafter Referred To As The Ld. Ao, For Short).

For Appellant: Shri Ashok Jain, CAFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 154

ANUBHAV SHARMA, JM: This appeal is preferred by the Assessee against the order dated 30.08.2024 of the Ld. Commissioner of Income-tax (Appeals), NFAC, Delhi (hereinafter referred to as the First Appellate Authority or ‘the ld. FAA’ for short) in appeal No.NFAC/2018-19/10214446, filed before him against the order dated ... filed with the delay of 95 days. It comes up that merely on the basis of facts in the Form 35, the NFAC has drawn a conclusion of the delay, but, the appellant was not confronted with the same so as to explain the delay

Ankit Garg, Delhi vs. ITO, Ward-35(3), Delhi

In the result, the appeal of the assessee is allowed

ITA 5507/DEL/2024[2017-18]Status: DisposedITAT Delhi14 Nov 2025AY 2017-18

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmaankit Garg, Vs. Ito, Ward 35 (3), L – 153, Shastri Nagar, New Delhi. Delhi – 110 052. (Pan : Amhpg1493N) (Appellant) (Respondent) Assessee By :Shri V.K. Sabharwal, Advocate Shri Rajiv Kumar, Advocate Revenue By : Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing : 28.10.2025 Date Of Order : 14.11.2025 Order 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 03.10.2024For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are, The Assessee Is An Individual, Engaged In The Business Of Manufacturing, Trading, Sales Of Socks, Fabrics & Hosiery Etc. The Assessee Filed His Return Of Income On 25.01.2018 For A.Y. 2017-18

For Appellant: Shri V.K. Sabharwal, AdvocateFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 143(2)Section 143(3)Section 40Section 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 03.10.2024for the Assessment Year 2017-18. 2. Brief facts of the case are, the assessee ... determined total assessed income of Rs.1,30,79,560/-. 3. Aggrieved with the above order, assessee preferred an appeal before the NFAC, Delhi and filed detailed submissions which were reproduced by the ld. CIT (A) at pages 4 to 15 of the impugned order. After considering the details submitted