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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

Koonammoochi Peoples Service Co Op Bank Limited No 603, Koonamoochi vs. ITO, Ward 2(1), Guruvayur

In the result, the appeal filed by the assessee stands allowed

ITA 719/COCH/2025[2020-2021]Status: DisposedITAT Cochin07 Nov 2025AY 2020-2021

Bench: Shri Inturi Rama Rao, Am & Shri Manu Kumar Giri, Jm Assessment Year: 2020-21 Koonammoochi Peopes Service Co-Op. Bank Ltd. .......... Appellant Koonammoochi, Guruvayoor 680504 [Pan: Aacak4845L] Vs. The Income Tax Officer, Wd 2(1), Guruvayoor ......... Respondent Assessee By: Shri Ramdas, Ca Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 06.11.2025 Date Of Pronouncement: 07.11.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi (Nfac) Dated 17.05.2025 For Assessment Year (Ay) 2020-21. 2. Brief Facts Of The Case Are That The Appellant Is Primary Agricultural Society. The Return Of Income For Ay 2020-21 Was Filed On 13.01.2021 Declaring Nil Income. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward-2(1), Guruvayoor (Hereinafter Called "The Ao") Vide Order

For Appellant: Shri Ramdas, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 143(3)Section 80PSection 80P(2)(a)

Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi (NFAC) dated 17.05.2025 for Assessment Year (AY) 2020-21. 2. Brief facts of the case are that the appellant is primary agricultural society. The return of income

Viral Chandrakantbhai Shah, Ahmedabad vs. The ITO, Ward-3(3)(5), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes in the terms indicated above

ITA 1299/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad07 Nov 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalviral Chandrakantbhai Shah, Income Tax Officer, Vs. C/O. Divyang Shah & Co., Ward-3(3)(5), Chartered Accountants, Ahmedabad. 201, Devashish Complex, Nr. Regenta Central Antarim Hotel, Off C G Road, Ahmedabad- 380009. [Pan :Bgups2407 J] (Appellant) .. (Respondent) Appellant By : Shri Divyang Shah, Ar Respondent By: Shri Abhijit, Sr. Dr Date Of Hearing 14.08.2025 Date Of Pronouncement 07.11.2025 O R D E R Per Dr. B.R.R. Kumar, Vice-:- Delay Condoned. This Appeal Has Been Filed By The Assessee Against The Order Dated 22.08.2023 Passed By The Ld. Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“The Cit(A) In Short), Under Section 250 Of The Income-Tax Act, 1961 (“The Act”), Relating To The Assessment Year 2017-18. 2. The Sole Substantive Ground Raised By The Assessee Reads As Under: “Whether, On Facts & In Circumstances Of The Case & In Law, Ld.Cit(A) Has Erred In Confirming Addition Of Rs.4,19,06,500/- U/S.69A Of The Act. 3. The Assessee Has Also Sought Admission Of The Following Additional Grounds Of Appeal:-

For Appellant: Shri Divyang Shah, ARFor Respondent: Shri Abhijit, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 250Section 69A

been filed by the Assessee against the order dated 22.08.2023 passed by the Ld. Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“the CIT(A) in short), under Section 250 of the Income-tax Act, 1961 (“the Act”), relating to the Assessment Year

Mukund Das Heda, Hyderabad vs. ITO, Ward - 8(1), Hyderabad

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

ITA 619/HYD/2025[2016-17]Status: DisposedITAT Hyderabad07 Nov 2025AY 2016-17

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.619/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Mukund Das Heda Vs. Income Tax Officer Hyderabad Ward 8 (1) Pan:Aanph6899M Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Abhinay Reddy Appeared For C.A S. Srinivas राज" व "ारा/Revenue By:: Shri Gurpreet Singh, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 03/11/2025 घोषणा की तारीख/Pronouncement: 07/11/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Mukund Das Heda (“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 04.03.2025 For The A.Y. 2016-17. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Advocate Abhinay Reddy appeared for C.A S. SrinivasFor Respondent: : Shri Gurpreet Singh, Sr. DR
Section 147Section 250(6)

Shri Mukund Das Heda (“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 04.03.2025 for the A.Y. 2016-17. 2. The assessee has raised the following grounds of appeal: Page