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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

Sanjay De, Hooghly vs. A.C.I.T., Circle - 23(1), Hooghly

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

ITA 1791/KOL/2025[2017-2018]Status: DisposedITAT Kolkata30 Oct 2025AY 2017-2018

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 1791/Kol/2025 Assessment Year: 2017-2018 Sanjay De,………………………………………….,…Appellant 3/172, Mahesh Colony Sreerampur, Hooghly-712202, West Bengal [Pan:Agspd3726E] -Vs.- Assistant Commissioner Of Income Tax,...Respondent Circle-23(1), Hooghly, Roop Mahal, Khadina More, Station Road, Chinsurah, Hooghly-712101, W.B. Appearances By: Shri Miraj D. Shah, A.R., Appeared On Behalf Of The Assessee Shri Sanat Kumar Raha, Cit(D.R.) & Shri S.B. Chakraborty, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: October 13, 2025 Date Of Pronouncing The Order: October 30, 2025 O R D E R

Section 115BSection 142(1)Section 143(2)Section 144

present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 29th January, 2025 passed for assessment year 2017-18. 1 Sanjay De 2. The facts in brief are that the assessee is an individual ... Bengal (2) Assistant Commissioner of Income Tax, Circle-23(1), Hooghly, Roop Mahal, Khadina More, Station Road, Chinsurah, Hooghly-712101, W.B. (3) CIT(Appeals), NFAC, Delhi; (4) CIT - ; (5) The Departmental Representative; (6) Guard FileBy order

Sandhya Saha, Diamond Harbour vs. ITO, Ward 25(1), Kolkata

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 1354/KOL/2025[2014-2015]Status: DisposedITAT Kolkata30 Oct 2025AY 2014-2015

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. Nos. 1353 & 1354/Kol/2025 Assessment Year: 2013-2014 & 2014-2015 Sandhya Saha,……………………….……….……Appellant Vill. Kalpukurpara, P.O. Diamond Harbour, Dist. South 24-Parganas-743331, W.B. [Pan:Blwps3364M] -Vs.- Income Tax Officer,……………………………..Respondent Ward-25(1), Kolkata, Aayakar Bhawan Dakshin, 2, Gariahat Road (South), Kolkata-700031 Appearances By: Shri A.B. Maitra, Advocate, Appeared On Behalf Of The Assessee Shri Mrinmay Basak, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: October 14, 2025 Date Of Pronouncing The Order: October 30, 2025 O R D E R

Section 142(1)Section 147Section 148Section 234B

present appeals are directed at the instance of assessee against the orders of Id. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, both dated 11.10.2024 passed for Assessment Years 2013-2014 and 2014- 2015. ITA Nos. 1353 & 1354/KOL/2025 (A.Y. 2013-14 & 2014-15) Sandhya Saha 2. Facts ... Parganas-743331, W.B. (2) Income Tax Officer, Ward-25(1), Kolkata, Aayakar Bhawan Dakshin, 2, Gariahat Road (South), Kolkata-700031 (3) CIT(A), NFAC, Delhi; ITA Nos. 1353 & 1354/KOL/2025 (A.Y. 2013-14 & 2014-15) Sandhya Saha (4) CIT - , Kolkata; (5) The Departmental Representative; (6) Guard FileBy order

Sandhya Saha, Diamond Harbour vs. ITO, Ward 25(1), Kolkata

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 1353/KOL/2025[2013-2014]Status: DisposedITAT Kolkata30 Oct 2025AY 2013-2014

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. Nos. 1353 & 1354/Kol/2025 Assessment Year: 2013-2014 & 2014-2015 Sandhya Saha,……………………….……….……Appellant Vill. Kalpukurpara, P.O. Diamond Harbour, Dist. South 24-Parganas-743331, W.B. [Pan:Blwps3364M] -Vs.- Income Tax Officer,……………………………..Respondent Ward-25(1), Kolkata, Aayakar Bhawan Dakshin, 2, Gariahat Road (South), Kolkata-700031 Appearances By: Shri A.B. Maitra, Advocate, Appeared On Behalf Of The Assessee Shri Mrinmay Basak, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: October 14, 2025 Date Of Pronouncing The Order: October 30, 2025 O R D E R

Section 142(1)Section 147Section 148Section 234B

present appeals are directed at the instance of assessee against the orders of Id. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, both dated 11.10.2024 passed for Assessment Years 2013-2014 and 2014- 2015. ITA Nos. 1353 & 1354/KOL/2025 (A.Y. 2013-14 & 2014-15) Sandhya Saha 2. Facts ... Parganas-743331, W.B. (2) Income Tax Officer, Ward-25(1), Kolkata, Aayakar Bhawan Dakshin, 2, Gariahat Road (South), Kolkata-700031 (3) CIT(A), NFAC, Delhi; ITA Nos. 1353 & 1354/KOL/2025 (A.Y. 2013-14 & 2014-15) Sandhya Saha (4) CIT - , Kolkata; (5) The Departmental Representative; (6) Guard FileBy order