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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

Thrius Pharma Expertize LLP, Thane vs. Assessment Unit Income Tax Department, Delhi

ITA 87/DEL/2025[2020-21]Status: DisposedITAT Delhi04 Nov 2025AY 2020-21

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmathrius Pharma Expertize Llp, Vs. Assessment Unit, Nfac, 2407, Solus, Near Bayer House, Delhi. Hiranandani Estate, Patli Pada, G.B. Road, Thane West, Mumbai – 400 607 (Maharashtra). (Pan : Aanft6635P) (Appellant) (Respondent) Assessee By : None Revenue By : Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing : 04.11.2025 Date Of Order : 04.11.2025 O R D E R Per S. Rifaur Rahman: 1. These Appeal Preferred By The Assessees Is Directed Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi Dated 05.11.2024 For The Assessment Year 2020-21. 2. None Appeared On Behalf Of The Assessee. However, Assessee Sent An Email Dated 30.10.2025 Wherein It Is Submitted That The Present Appeal, Pertaining To Ay 2020-21, Appears To Have Been Erroneously Registered Before Both The Itat Delhi Bench & The Itat, Mumbai Bench As Ita

For Appellant: NoneFor Respondent: Shri Ajay Kumar Arora, Sr. DR

BENCH ‘A’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Thrius Pharma Expertize LLP, vs. Assessment Unit, NFAC, 2407, Solus, Near Bayer House, Delhi. Hiranandani Estate, Patli Pada, G.B. Road, Thane West, Mumbai – 400 607 (Maharashtra). (PAN : AANFT6635P) (APPELLANT) (RESPONDENT) ASSESSEE BY : None ... MEMBER : 1. These appeal preferred by the assessees is directed against the order of ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 05.11.2024 for the Assessment Year 2020-21. 2. None appeared on behalf of the assessee. However, assessee sent an email dated 30.10.2025 wherein

Kunal Rajendra Mashru, Mumbai vs. Asst Commissioner of Income Tax Circle -1, Junagadh

The appeal is dismissed

ITA 387/RJT/2025[2017-18]Status: DisposedITAT Rajkot03 Nov 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.387/Rjt/2025 निर्धारणवर्ष / Assessment Year: 2017-18 Kunal Rajendra Mashru C/O. Pradip Corporation, D-3, Jeevan Jyot, Cawasji Patel Street, Mumbai – 400001, Maharashtra Pan : Afhpm1835K (अपीलार्थी/Appellant) बनाम Vs. Assistant Commissioner Of Income-Tax Circle-1, Junagadh : (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By : Shri Abhishek Choksy, Ar राजस्व की ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 05/08/2025 घोषणा की तारीख /Date Of Pronouncement : 03/11/2025 Order Per Dinesh Mohan Sinha: Captioned Appeal Filed By 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 The Ld. Commissioner Of Income-Tax (Appeal), Addl/Jcit(A)-3, Chennai (In Short 'Cit(A)'), Dated 29.05.2025, Which In Turn Arises Out Of Assessment Order Passed By Assessing Officer U/S. 143(3) Of The Act On 07.11.2019.

For Appellant: Shri Abhishek Choksy, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr.DR
Section 10(2)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 56Section 56(2)(vii)

आयकर अपीलीय अधिकरण, राजकोट न्यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI

Pareshbhai M Ahendrabhai, Pm Jewelwx P Ltd, Medabad vs. ACIT .Cen . Cir-2, Rajkot

In the result, the appeal of the assessee is allowed

ITA 435/RJT/2024[2018-2019]Status: DisposedITAT Rajkot03 Nov 2025AY 2018-2019

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.435/Rjt/2024 निर्धारणवर्ष /Assessment Year: 2018-19 P.M. Jewelex Pvt. Ltd. (Formerly Known As Pareshbhai 101, Shreeji Balaji Paragon, Nr. Rock Vs. Rewgency Hotel, Opp. Samartheshwar Mahadev, C. G. Road, Ahmedabad, Gujarat - 380009 Pan : Aajcp1915H (अपीलार्थी/Appellant) निर्धारिती की ओर से/Assessee By : Shri S. N. Divatia, Ar राजस्व की ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Sr.Dr सुनवाई की तारीख /Date Of Hearing : 05/08/2025 घोषणा की तारीख/Date Of Pronouncement : 03/11/2025 Order Per Dinesh Mohan Sinha: Captioned Appeal Filed By Assessee Pertaining To Assessment Year 2018-19, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By The Ld. Commissioner Of Income-Tax (Appeal)-11, Ahmedabad (In Short ‘Cit(A)'), Dated 10.05.2024, Which In Turn Arises Out Of Assessment Order Passed By Assessing Officer U/S. 143(3) R.W.S. 153C Of The Act On 19.12.2019.

For Appellant: Shri S. N. Divatia, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr.DR
Section 143(3)Section 153CSection 250Section 69A

की प्रतिलिपि अग्रेषित/ Copy of the order forwarded to : • अपीलार्थी/ The Appellant • प्रत्यर्थी / The Respondent • आयकर आयुक्त/ CIT • आयकर आयुक्त (अपील)/ The CIT(A)/(NFAC), Delhi. • विभागीय प्रतिनिधि, आयकर अपीलीय आधिकरण, राजकोट/ DR, ITAT, RAJKOT • गार्डफाईल / Guard File By order/आदेशसे, Assistant Registrar/Sr. PS/PS ITAT, Rajkot Strengthened preparation & delivery