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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

Jitendra Singh, Kanpur vs. ITO-1(3)(5), Kanpur

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

ITA 548/LKW/2024[2013-14]Status: DisposedITAT Lucknow13 Nov 2025AY 2013-14

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2013-14 Jitendra Singh, Vs. Income Tax Officer-1(3)(5), 107/2, Babu Purwa Colony, Kanpur Kidwai Nagar, Kanpur, U.P. Pan: Cvxps1754F (Appellant) (Respondent) Assessee By: Ms. Shweta Mittal, C.A. Revenue By: Sh. Prajesh Srivastava, Sr. Dr Date Of Hearing: 19.08.2025 Date Of Pronouncement: 13.11.2025 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit(A), Nfac Dated 12.07.2024 Dismissing The Appeal Of The Assessee Against The Order Under Section 154 Passed By The Assessing Officer On 22.07.2021. The Grounds Of Appeal Are As Under: - “1. That On Facts & In Law The Impugned Order Dated 12.07.2024 Passed By The Commissioner Of Income Tax (Appeals) U/S 250 Of The Income Tax Act, 1961 Is Bad In Law & Void-Ab-Initio. 2. That The Facts & In Law The Cit(Appeals) Have Erred In Passing The Impugned Appellate Order Without Considering The Request Of The Appellant That The Original Appeal Filed On 15.09.2019 For The Same A.Y. 2013-14 U/S 147/143(3) Of The I.T. Act, 1961, Before Cit(Appeals) Nfac Is Pending For Order So The Rectification Order U/S 154 By The A.O. For Enhancing The Demand Not Justified In Natural Justice. 3. That On Facts & In Law The Cit(Appeals) Has Erred In Not Follow The Provision U/S 115Bbe Properly As Per Law Of Income F Tax So, The Rectification Process U/S 154 Is Bad In Law. 4. That On Facts & In Law The Cit(Appeals) Has Erred In Upholding The Levy Of Interest U/S 234A & U/S 234B Of Income Tax Act, 1961 Without Considering The Original Appeal Filed On 15.09.2019 For The Same A.Y. 2013-14 U/S 147/143(3) Before Cit(Appeals) Nfac Is Pending For Order.

For Appellant: Ms. Shweta Mittal, C.AFor Respondent: Sh. Prajesh Srivastava, Sr. DR
Section 115BSection 147Section 154Section 234ASection 234BSection 250

NIKHIL CHOUDHARY, A.M.: This is an appeal filed by the assessee against the orders of the ld. CIT(A), NFAC dated 12.07.2024 dismissing the appeal of the assessee against the order under section 154 passed by the Assessing Officer on 22.07.2021. The grounds of appeal are as under: - “1. That ... that the original appeal filed on 15.09.2019 for the same A.Y. 2013-14 u/s 147/143(3) of the I.T. Act, 1961, before CIT(Appeals) NFAC is pending for order so the rectification order u/s 154 by the A.O. for enhancing the demand not justified in natural justice. 3. That

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. Konark Rajhans Estate Private Limited, Panchkula

In the result, the appeal of the revenue stands dismissed

ITA 805/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh13 Nov 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 805/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2011-12 Acit M/S Konark Rajhans Estate Private Limited Panchkula Circle बनाम/ Vs. Nh 73, Village Kot Extension-Ii, Sector 14, Panchkula. Panchkula. "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaeck-2405-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Manav Bansal (Cit) – Ld. Dr ""थ"कीओरसे/Respondent By : Sh. Parikshit Aggarwal (Ca)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 20-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 13/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Appeal By The Revenue For Assessment Year (Ay) 2011- 12 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 27-05-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S. 147 Of The Act On 29-12-2018. The Revenue Is Aggrieved By Deletion Of Twin Quantum Additions Of Rs.40.85 Lacs & Rs.707.75 Lacs As Made By Ld. Ao In The Assessment Order. The Grounds Of Appeal Read As Under: -

For Appellant: Sh. Manav Bansal (CIT) – Ld. DRFor Respondent: Sh. Parikshit Aggarwal (CA)-Ld. AR
Section 131oSection 143(3)Section 148Section 40A(3)Section 68Section 68o

revenue for Assessment Year (AY) 2011- 12 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 27-05-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) r.w.s

Chander Sheikher Saini, Rupnagar vs. Income Tax Officer, Ward-2(2), Ropar

The appeal of the Assessee is partly allowed

ITA 769/CHANDI/2023[2016-17]Status: DisposedITAT Chandigarh13 Nov 2025AY 2016-17

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita No. 769/Chd/2023 "नधा"रण वष" / Assessment Year : 2016-17 Chander Shekher Saini, The Ito, C/P Shri Tej Mohan Singh, बना Ward 2(2), # 527, Sector 10D, Ropar म Chandigarh Vs. "थायी लेखा सं./Pan No: Acsps4233M अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Smt. Priyanka Dhar, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 10-11-2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 13-11-2025 आदेश/Order This Appeal By The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals), Nfac, Dated 09.10.1023, For The Assessment Year 2016-17. 2. The Grounds Of Appeal Raised By The Assessee Are As Under: -

For Appellant: Sh. Tej Mohan Singh, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 10Section 154

Pronouncement : 13-11-2025 आदेश/Order This appeal by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), NFAC, dated 09.10.1023, for the assessment year 2016-17. 2. The grounds of appeal raised by the Assessee are as under: - 1. That the Ld. Commissioner