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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

Mali Ram Yadav, Therkyo Ki Dhani vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1110/JPR/2025[2017-18]Status: DisposedITAT Jaipur28 Oct 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA No. 1110/JPR/2025 निर्धारण वर्ष / Assessment Year : 2017-18 Shri Mali Ram Yadav Thekryo Ki Dhani, Village & Post: Jahota, Tehsil: Amer Distt: Jaipur 303 701 बनाम Vs. The ITO Ward - 7(2) Jaipur प्रत्यर्थी / Respondent स्थायी लेखा सं. / जीआईआर सं. / PAN/GIR No.: ABJPY 6715A अपीलार्थी / Appellant निर्धारिती की ओर से / Assesseeby : Shri Rakesh Kumar Kabra, CA Mrs. Prachela Kabra, CA राजस्व की ओर से /

For Appellant: Shri Rakesh Kumar Kabra, CAFor Respondent: Shri Gautam Singh Choudhary, JCIT-DR
Section 144Section 147Section 148Section 148ASection 234ASection 69

raising therein following grounds of appeal. ‘’1. That the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), dated 25.07.2024, is bad in law and void ab initio as it has been passed ex-parte without affording the appellant a reasonable and sufficient opportunity ... filed an application dated 06-08-2025 for condonation of delay narrating therein the reason that the order passed by the ld. CIT(A), NFAC, Delhi was received on 23-07-2025 while checking the income tax E- filing Portal during preparation of return for A.Y. 2025-2025. He submitted

Aniket Verma, Panchkula vs. Income Tax Officer, Ward Panchkula

In the result, Assessee’s appeal is allowed for Statistical Purposes

ITA 1080/CHANDI/2024[2022-23]Status: DisposedITAT Chandigarh28 Oct 2025AY 2022-23

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 1080/Chd/2024 "नधा"रण वष" / Assessment Year : 2022-23 Aniket Verma, The Ito, बनाम Tagra Kali Ram Ward Panchkula, Near Sai Mandir, Vs. Kalka, Panchkula Haryana 133302 "थायी लेखा सं./ Pan No: Bcfpv6923H अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Vishal Mohan, Sr. Advocate With Shri Parveen Sharma, Advocate (Virtual)] राज"व क" ओर से/ Revenue By : Sh. Manav Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 14.10.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.10.2025 आदेश/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 29.08.2024 Passed By The Ld. Commissioner Of Income Tax National Faceless Appeal Centre (Nfac), Delhi For A.Y. 2022-23. 2. Grounds Of Appeal Are As Under:

For Appellant: Sh. Vishal Mohan, Sr. Advocate with Shri Parveen Sharma, Advocate (Virtual)]For Respondent: Sh. Manav Bansal, CIT DR
Section 69A

case has been filed by the assessee against the order dated 29.08.2024 passed by the Ld. Commissioner of Income Tax National Faceless Appeal Centre (NFAC), Delhi for A.Y. 2022-23. 2. Grounds of appeal are as under: 1080-Chd-2024 Aniket Verma, Panchkula 2 1. That in the facts

Dilip Jawaharlal Varyani, Pune vs. DCIT Circle-8, Pune

In the result, appeal of the assessee is partly allowed

ITA 643/PUN/2025[2011-12]Status: DisposedITAT Pune28 Oct 2025AY 2011-12

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकरअपऩलसं. / Ita No.643/Pun/2025 निर्धारणवषा / Assessment Year:2011-12 Dilip Jawaharlal Varyani, V The Dy.Commissioner Of S.No.9/2B, Cts No.905, S Income Tax, Circle-8, Vaibhav Vihar, Near Vikram Pune. Vihar, Pimpri, Pune – 411017. Pan: Acapv0521H Appellant/ Assessee Respondent / Revenue Assessee By Shri Sarad Vaze, Ca – Ar Revenue By Shri Ramnath P Murkunde, Irs–Dr Date Of Hearing 12/08/2025 Date Of Pronouncement 28/10/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Delhi Passed Under Section 250 Of The Income Tax Act, 1961 Dated 19.06.2024 For The A.Y.2011-12 Emanating From The Assessment Order Under Section 143(3)Of The Income Tax Act, 1961, Dated 26.03.2014. The Assessee Has Raised The Following Grounds Of Appeal :

Section 143(3)Section 250Section 68

ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the assessee against the order of ld.Commissioner of Income Tax(Appeal)[NFAC], Delhi passed under section 250 of the Income Tax Act, 1961 dated 19.06.2024 for the A.Y.2011-12 emanating from the Assessment Order under section ... time of hearing 2. On the basis of facts and circumstances of the case and as per law, the Commissioner of Income Tax. (A) NFAC Delhi, is not justified in confirming the addition solely on account of non-submission necessary information / documents during the appellate proceedings of The assessee humbly

Mingma Sherpa, Gangtok vs. ITO, Ward 3(1), Gangtok

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

ITA 1442/KOL/2025[2017-2018]Status: DisposedITAT Kolkata28 Oct 2025AY 2017-2018

Bench: Shri Sonjoy Sarmamingma Sherpa Vs Ito, Ward-3(1), Gangtok Above Of Ind Selep Tanki, East Sikkim, Gangtok-737101. Pan No. : Dtups1375C (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Apurba Saha, Advocate राज"व क" ओर से /Revenue By : Shri Praveen Kishore, Cit- Dr सुनवाई क" तार"ख / Date Of Hearing : 04/09/2025 घोषणा क" तार"ख/Date Of Pronouncement : 28/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : This Appeal By The Assessee Arises Against The Order Dated 28.03.2024 Of The Nfac, Delhi (Hereinafter Referred To As The ‘Cit(A)’) Passed Under Section 250 Of The Income-Tax Act, 1961 (The ‘Act’). 2. In This Case, The Assessee Did Not File The Return Of Income For The Assessment Year Under Consideration, I.E., A.Y. 2017–18. During The Year Under Consideration, The Assessee Had Deposited Cash Amounting To ₹10,15,14,300 In A Bank Account Maintained With The State Bank Of India, Gangtok Branch. Accordingly, Proceedings Under Section 147 Of The Act Were Initiated By Issuing Notice Under Section 148 Of The Act After Recording Reasons & Obtaining Necessary Approval From The Competent Authority. Subsequent Notice Under Section 142(1) Of The Act Was Also Issued. However, The Assessee Did Not Comply. Consequently, The Assessing Officer Completed The Assessment By Making An 2 Mingma Sherpa Addition Of ₹10,15,14,300 Under Section 69A Of The Act & Taxed The Same Under Section 115Bbe Of The Act.

For Appellant: Shri Apurba Saha, AdvocateFor Respondent: Shri Praveen Kishore, CIT- DR
Section 10Section 115BSection 142(1)Section 147Section 148Section 250Section 69A

28/10/2025 आदेश / O R D E R PER SONJOY SARMA, JM : This appeal by the assessee arises against the order dated 28.03.2024 of the NFAC, Delhi (hereinafter referred to as the ‘CIT(A)’) passed under section 250 of the Income-tax Act, 1961 (the ‘Act’). 2. In this case