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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

Bhupinder Singh Sidhu(HUF), Mohali vs. ITO, Ward 4(1), Chandigarh

In the result, appeal of the Assessee is allowed

ITA 1024/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh29 Oct 2025AY 2020-21

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 1024/Chd/2025 "नधा"रण वष" / Assessment Year : 2020-21 Bhupinder Singh Sidhu Huf, The Ito, बनाम House No. 1114, Sector 69, Ward 4(1) Mohali Chandigarh Vs. Punjab160069 "थायी लेखा सं./ Pan No: Aaghb9562C अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. M.R. Sharma, Advocate राज"व क" ओर से/ Revenue By : Sh. Vivek Vardhan, Add. Cit Dr, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 15.10.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 29.10.2025 आदेश/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 4.7.2025 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi For A.Y. 2020-21. 2. Grounds Of Appeal Are As Under:

For Appellant: Sh. M.R. Sharma, AdvocateFor Respondent: Sh. Vivek Vardhan, Add. CIT DR, Sr.DR
Section 143

case has been filed by the assessee against the order dated 4.7.2025 passed by the Ld. Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi for A.Y. 2020-21. 2. Grounds of appeal are as under: 1. That the order of Assessing Officer as upheld

Atam Parkash, Patiala vs. Income Tax Officer, Ward-4, Patiala.

ITA 1107/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh29 Oct 2025AY 2011-12

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 1104 To 1107/Chd/2024 Assessment Years : 2010-11, 2010-11, 2011-12 & 2011-12 Atam Parkash, The Ito, बनाम 248,Street No. 5, Ward 4, Tripuri Town, Patiala Vs. Patiala 147001 "थायी लेखा सं./ Pan No: Aaupp3504C अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Dev Ahuja, Advocate राज"व क" ओर से/ Revenue By : Sh. Manav Bansal, Cit Dr & Sh. Vivek Vardhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 29.10.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 29.10.2025 आदेश/Order Per Bench : Captioned Appeals Have Been Filed By The Assessee Against The Order Dated 12.09.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Respective Assessment Years.

For Appellant: Sh. Dev Ahuja, AdvocateFor Respondent: Sh. Manav Bansal, CIT DR and Sh. Vivek Vardhan, Addl. CIT, Sr.DR

have been filed by the assessee against the order dated 12.09.2024 passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the respective assessment years. 2. At the outset, the Ld. AR for the Assessee submitted that the Ld. CIT(A) has dismissed

Atam Parkash, Patiala vs. Income Tax Officer, Ward-4, Patiala

ITA 1106/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh29 Oct 2025AY 2011-12

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 1104 To 1107/Chd/2024 Assessment Years : 2010-11, 2010-11, 2011-12 & 2011-12 Atam Parkash, The Ito, बनाम 248,Street No. 5, Ward 4, Tripuri Town, Patiala Vs. Patiala 147001 "थायी लेखा सं./ Pan No: Aaupp3504C अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Dev Ahuja, Advocate राज"व क" ओर से/ Revenue By : Sh. Manav Bansal, Cit Dr & Sh. Vivek Vardhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 29.10.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 29.10.2025 आदेश/Order Per Bench : Captioned Appeals Have Been Filed By The Assessee Against The Order Dated 12.09.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Respective Assessment Years.

For Appellant: Sh. Dev Ahuja, AdvocateFor Respondent: Sh. Manav Bansal, CIT DR and Sh. Vivek Vardhan, Addl. CIT, Sr.DR

have been filed by the assessee against the order dated 12.09.2024 passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the respective assessment years. 2. At the outset, the Ld. AR for the Assessee submitted that the Ld. CIT(A) has dismissed

Atam Parkash, Patiala vs. Income Tax Officer, Ward-4, Patiala

ITA 1105/CHANDI/2024[2010-11]Status: DisposedITAT Chandigarh29 Oct 2025AY 2010-11

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 1104 To 1107/Chd/2024 Assessment Years : 2010-11, 2010-11, 2011-12 & 2011-12 Atam Parkash, The Ito, बनाम 248,Street No. 5, Ward 4, Tripuri Town, Patiala Vs. Patiala 147001 "थायी लेखा सं./ Pan No: Aaupp3504C अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Dev Ahuja, Advocate राज"व क" ओर से/ Revenue By : Sh. Manav Bansal, Cit Dr & Sh. Vivek Vardhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 29.10.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 29.10.2025 आदेश/Order Per Bench : Captioned Appeals Have Been Filed By The Assessee Against The Order Dated 12.09.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Respective Assessment Years.

For Appellant: Sh. Dev Ahuja, AdvocateFor Respondent: Sh. Manav Bansal, CIT DR and Sh. Vivek Vardhan, Addl. CIT, Sr.DR

have been filed by the assessee against the order dated 12.09.2024 passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the respective assessment years. 2. At the outset, the Ld. AR for the Assessee submitted that the Ld. CIT(A) has dismissed

Atam Parkash, Patiala vs. Income Tax Officer, Ward-4, Patiala

ITA 1104/CHANDI/2024[2010-11]Status: DisposedITAT Chandigarh29 Oct 2025AY 2010-11

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 1104 To 1107/Chd/2024 Assessment Years : 2010-11, 2010-11, 2011-12 & 2011-12 Atam Parkash, The Ito, बनाम 248,Street No. 5, Ward 4, Tripuri Town, Patiala Vs. Patiala 147001 "थायी लेखा सं./ Pan No: Aaupp3504C अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Dev Ahuja, Advocate राज"व क" ओर से/ Revenue By : Sh. Manav Bansal, Cit Dr & Sh. Vivek Vardhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 29.10.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 29.10.2025 आदेश/Order Per Bench : Captioned Appeals Have Been Filed By The Assessee Against The Order Dated 12.09.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Respective Assessment Years.

For Appellant: Sh. Dev Ahuja, AdvocateFor Respondent: Sh. Manav Bansal, CIT DR and Sh. Vivek Vardhan, Addl. CIT, Sr.DR

have been filed by the assessee against the order dated 12.09.2024 passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi for the respective assessment years. 2. At the outset, the Ld. AR for the Assessee submitted that the Ld. CIT(A) has dismissed

Rural Development Foundation, Anand vs. CPC, Bengaluru Juris. AO- the ITO, Ward-Exemption, Vadodara

In the result, the appeal of the assessee is allowed

ITA 927/AHD/2025[2019-20]Status: DisposedITAT Ahmedabad29 Oct 2025AY 2019-20

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.927/Ahd/2025 िनधा"रण वष" /Assessment Year : 2019-20 Rural Development Cpc, Bengaluru बनाम/ Foundation Juris.Ao – The Ito Ward- V/S. Aitc, 2Nd Floor Exemption Narayan Complex Vadodara – 390 007 Nr.Shubh Laxmi Shopping Centre Station Road Anand – 388 001 "थायी लेखा सं./Pan: Aabtr 1090 C (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Ms. Arti N. Shah, Ar Revenue By : Shri Rameshwar P. Meena, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 17/10/2025 घोषणा की तारीख /Date Of Pronouncement: 29/10/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 21/02/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2019-2020. 2. The Assessee Has Raised The Following Grounds Of Appeal: Rural Development Foundation Vs. Cpc, Bengaluru Juris Ao The Ito, Ward-Exemption Asst. Year : 2019-20

For Appellant: Ms. Arti N. Shah, ARFor Respondent: Shri Rameshwar P. Meena, Sr.DR
Section 11Section 12ASection 12A(1)(b)Section 143(1)Section 154Section 250

present appeal has been preferred by the Assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 21/02/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Order forwarded to : 1. अपीलाथ% / The Appellant 2. #&थ% / The Respondent. संबंिधत आयकर आयु' / Concerned CIT 3. 4. आयकर आयु' अपील ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय #ितिनिध आयकर अपीलीय अिधकरण राजोकट/DR,ITAT, Ahmedabad, , , गाड" फाईल / 6. Guard file. आदेशानुसार/ BY ORDER, स&ािपत #ित //// सहायक पंजीकार (Asstt

Kriteshwar Prasad Singh, Panvel vs. Asst/Dy CIT, Circle 2(1)(1), Vadodara

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

ITA 268/AHD/2025[2022-23]Status: DisposedITAT Ahmedabad29 Oct 2025AY 2022-23

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.268/Ahd/2025 िनधा"रण वष" /Assessment Year : 2022-23 Kriteshwar Prasad Singh The Asst./Dy.Cit बनाम/ F.No.07, Lilac Bldg Circle-2(1)(1) V/S. Godrej Sky Garden Vadodara – 390 007 Takka, Panvel – 410 206 "थायी लेखा सं./Pan: Ahlps 7784 H (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Bhupendra C. Meha, Adv. Revenue By : Shri Abhijit Sr.Dr सुनवाई की तारीख/Date Of Hearing : 09/09/2025 घोषणा की तारीख /Date Of Pronouncement: 29/10/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 21/01/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2022-2023. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. 143 1 A The Ld Addl Jcit A Grossly Erred On Facts & In Law In Dismissing The Appeal Without Adjudicating The Preliminary Issue Raised Regarding The Violation Of Statutory Provision Of Sec 143 1 A Of The Income Tax Act 1961 The Act In The Form Of Kriteshwar Prasad Singh Vs. Asst/Dy Cit Asst. Year : 2022-23

For Appellant: Shri Bhupendra C. Meha, AdvFor Respondent: Shri Abhijit Sr.DR
Section 10Section 143(1)Section 143(1)(a)Section 250

present appeal has been preferred by the Assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 21/01/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... provisos by giving proper opportunity to the assessee to defend its case as per the first proviso to section 143(1)(a). Further, the NFAC order is also silent about the intimation to the assessee. Therefore, we find that intimation issued under section 143(1) dated 19.10.2019 is against first

ACIT, Anand Circle, Anand vs. Narendrakumar Hansrajbhai Patel, Kheda

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

ITA 834/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad29 Oct 2025AY 2021-22

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.834/Ahd/2024 िनधा"रण वष" /Assessment Year : 2021-22 The Acit Narendrakumar Hansrajbhai बनाम/ Dy./Asst.Commissioner Of Patel V/S. Income Tax (Anand Circle) I C/O. Mahakali Saw Mill Anand – 388 001 Mansarovar Marker Kamla Kamia, Kheda – 387 320 "थायी लेखा सं./Pan: Cmmpp 6784 N (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Mishal Mehta, Ca Revenue By : Shri Alpesh Parmar, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 29/10/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: The Present Appeal Has Been Preferred By The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 27/02/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2021-2022. 2. The Revenue Has Raised The Following Grounds Of Appeal: “1. Whether, On Facts & In Circumstances Of The Case & In Law, The Ld.Cit(A) Is Justified In Deleting The Addition Of Rs. 10,64,04,151/-Made U/S 69C Of The Act Without Appreciating The Fact The Assessee Failed To Substantiate The Expenditure Claimed With Supporting Evidences? Asst.Cit Vs. Narendrakumar Hansrajbhai Patel Asst. Year : 2021-22

For Appellant: Shri Mishal Mehta, CAFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 133(6)Section 143(3)Section 250Section 69C

present appeal has been preferred by the Revenue against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 27/02/2024 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Order forwarded to : 1. अपीलाथ$ / The Appellant 2. "%थ$ / The Respondent. संबंिधत आयकर आयु& / Concerned CIT 3. आयकर आयु& अपील 4. ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय "ितिनिध आयकर अपीलीय अिधकरण राजोकट/DR,ITAT, Ahmedabad, , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स%ािपत "ित //// सहायक पंजीकार (Asstt