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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

Shree Sant Savta Gramin Bigar Seti Sahakari Pathsansta Marayadit, Nashik vs. Assessment Unit, Income Tax Department, Delhi

In the result, appeal of the Assessee is partly allowed

ITA 1625/PUN/2025[2017-18]Status: DisposedITAT Pune31 Oct 2025AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1625/Pun/2025 निर्धारण वषा / Assessment Year: 2017-18 Shree Sant Savta Gramin Bigar V Assessment Unit, Seti Sahakari Pathsanstha S. Income Tax Department, Maryadit, Delhi. Pimpalgaon, Niphad, Nashik – 422209. Pan: Aacas4098M Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Dayanand Jawalikar – Addl.Cit Date Of Hearing 14/10/2025 Date Of Pronouncement 31/10/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2017-18, Dated 27.11.2024 Emanating From Assessment Order U/S.143(3) Of The I.T.Act, Dated 15.12.2019. The Assessee Has Raised Following Grounds Of Appeal :

Section 142(1)Section 143(2)Section 143(3)Section 250Section 68Section 80PSection 80P(2)(a)Section 80P(2)(d)

आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee is against the order of ld.Commissioner of Income Tax(Appeal)[NFAC], passed under section 250 of the Income Tax Act, 1961 for A.Y.2017-18, dated 27.11.2024 emanating from Assessment Order u/s.143(3) of the I.T.Act, dated

Pravin Prakashchand Mehta, Pune vs. Income Tax Officer, Ward 8(3), Pune

In the result appeal of the assessee is allowed for statistical purpose

ITA 475/PUN/2024[2016-17]Status: DisposedITAT Pune31 Oct 2025AY 2016-17

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.475/Pun/2024 निर्धारण वषा / Assessment Year: 2016-17 Pravin Prakashchand Mehta, V The Income Tax Officer, B 10, Pati Regency, S Ward-8(3), Pune. Erandwane, Pune – 411004. Pan: Aavpm4448H Appellant/ Assessee Respondent / Revenue Assessee By Ms Sampada Ingale (Virtual) On Behalf Of Shri Suhas P. Bora – Ar Revenue By Shri Sandeep P Sathe – Jcit Date Of Hearing 06/10/2025 Date Of Pronouncement 31/10/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax Appeal(Nfac) Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2016-17 Dated 11.01.2024 Emanating From The Assessment Order Under Section 143(1) Of The Income Tax Act, 1961 Dated 08.03.2017. The Grounds Of Appeal Raised By The Assessee Are As Under :

Section 119(2)Section 143(1)Section 246ASection 250Section 250(4)Section 250(6)Section 251Section 251(1)(a)

31/10/2025 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the assessee against the order of ld.Commissioner of Income Tax Appeal(NFAC) passed under section 250 of the Income Tax Act, 1961 for A.Y.2016-17 dated 11.01.2024 emanating from the Assessment Order under section

Victory Marvel Seeds India Private Limited, Hyderabad vs. ITO., Ward (TDS)-2(3), Hyderabad

In the result, these three appeals of the Assessee are allowed for statistical purposes

ITA 879/HYD/2025[2014-15]Status: DisposedITAT Hyderabad31 Oct 2025AY 2014-15

Bench: Shri Vijay Pal Rao & Shri Manjunatha Gआ.अपी.सं /Ita Nos.722, 879 & 723/Hyd./2025 िनधा"रण वष"/Assessment Years 2013-2014, 2014-2015 & 2015-2016 Victorymarvel Seeds India The Income Tax Officer, Private Limited, Ward-(Tds)-2(3), Secunderabad - Vs. Hyderabad. Pin – 500 004 500014 Pan Aaccv9056A. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Kumar Pal Tated राज" व "ारा/Revenue By:: Sri Krishna Moorthy K. Sr. Ar सुनवाई की तारीख/Date Of Hearing: 28.10.2025 घोषणा की तारीख/Pronouncement: 31.10.2025 आदेश/Order Per Vijay Pal Rao: These Three Appeals Ita Nos.722, 879 & 723/Hyd./2025 By The Assessee Are Directed Against The Three Separate Orders Dated 29.01.2025, 29.01.2025 & 12.02.2025 Of The Learned Cit(A)-National Faceless Appeal

For Appellant: CA Kumar Pal TatedFor Respondent: : Sri Krishna Moorthy K. Sr. AR
Section 200ASection 234E

separate orders dated 29.01.2025, 29.01.2025 and 12.02.2025 of the learned CIT(A)-National Faceless Appeal 2 ITA.Nos.722, 879 & 723/Hyd./2025 Centre [in short “NFAC], Delhi, for the assessment years 2013-2014, 2014-2015 and 2015-2016, respectively. 2. At the outset, there is a delay of 26 days

Victorymarvel Seeds India Private Limited, Hyderabad vs. ITO., Ward (TDS)-2(3), Hyderabad

In the result, these three appeals of the Assessee are allowed for statistical purposes

ITA 723/HYD/2025[2015-16]Status: DisposedITAT Hyderabad31 Oct 2025AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Manjunatha Gआ.अपी.सं /Ita Nos.722, 879 & 723/Hyd./2025 िनधा"रण वष"/Assessment Years 2013-2014, 2014-2015 & 2015-2016 Victorymarvel Seeds India The Income Tax Officer, Private Limited, Ward-(Tds)-2(3), Secunderabad - Vs. Hyderabad. Pin – 500 004 500014 Pan Aaccv9056A. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Kumar Pal Tated राज" व "ारा/Revenue By:: Sri Krishna Moorthy K. Sr. Ar सुनवाई की तारीख/Date Of Hearing: 28.10.2025 घोषणा की तारीख/Pronouncement: 31.10.2025 आदेश/Order Per Vijay Pal Rao: These Three Appeals Ita Nos.722, 879 & 723/Hyd./2025 By The Assessee Are Directed Against The Three Separate Orders Dated 29.01.2025, 29.01.2025 & 12.02.2025 Of The Learned Cit(A)-National Faceless Appeal

For Appellant: CA Kumar Pal TatedFor Respondent: : Sri Krishna Moorthy K. Sr. AR
Section 200ASection 234E

separate orders dated 29.01.2025, 29.01.2025 and 12.02.2025 of the learned CIT(A)-National Faceless Appeal 2 ITA.Nos.722, 879 & 723/Hyd./2025 Centre [in short “NFAC], Delhi, for the assessment years 2013-2014, 2014-2015 and 2015-2016, respectively. 2. At the outset, there is a delay of 26 days

Victorymarvel Seeds India Private Limited, Hyderabad vs. ITO., Ward (TDS)-2(3), Hyderabad

In the result, these three appeals of the Assessee are allowed for statistical purposes

ITA 722/HYD/2025[2013-14]Status: DisposedITAT Hyderabad31 Oct 2025AY 2013-14

Bench: Shri Vijay Pal Rao & Shri Manjunatha Gआ.अपी.सं /Ita Nos.722, 879 & 723/Hyd./2025 िनधा"रण वष"/Assessment Years 2013-2014, 2014-2015 & 2015-2016 Victorymarvel Seeds India The Income Tax Officer, Private Limited, Ward-(Tds)-2(3), Secunderabad - Vs. Hyderabad. Pin – 500 004 500014 Pan Aaccv9056A. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Kumar Pal Tated राज" व "ारा/Revenue By:: Sri Krishna Moorthy K. Sr. Ar सुनवाई की तारीख/Date Of Hearing: 28.10.2025 घोषणा की तारीख/Pronouncement: 31.10.2025 आदेश/Order Per Vijay Pal Rao: These Three Appeals Ita Nos.722, 879 & 723/Hyd./2025 By The Assessee Are Directed Against The Three Separate Orders Dated 29.01.2025, 29.01.2025 & 12.02.2025 Of The Learned Cit(A)-National Faceless Appeal

For Appellant: CA Kumar Pal TatedFor Respondent: : Sri Krishna Moorthy K. Sr. AR
Section 200ASection 234E

separate orders dated 29.01.2025, 29.01.2025 and 12.02.2025 of the learned CIT(A)-National Faceless Appeal 2 ITA.Nos.722, 879 & 723/Hyd./2025 Centre [in short “NFAC], Delhi, for the assessment years 2013-2014, 2014-2015 and 2015-2016, respectively. 2. At the outset, there is a delay of 26 days