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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

Jatinder Gupta, Jalandhar vs. DCIT, Jalandhar

ITA 554/ASR/2024[2014-15]Status: DisposedITAT Amritsar27 Oct 2025AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 554/Asr/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Shri Jatinder Gupta Dcit (Prop. Mahajan Molasses Co.) बनाम/ Circle-4 Gt Road, Dyalpur, Jalandhar Jalandhar-144001 Vs. Punjab-144001 "ायीलेखासं./Pan. Aempg-6663-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No. 484/Asr/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Acit Shri Jatinder Gupta Circle-4, Jalandhar-144001 बनाम/ (Prop. Mahajan Molasses Co.) Punjab Gt Road, Dyalpur, Jalandhar Vs. Punjab-144001 "ायी लेखा सं./Pan. Aempg-6663-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Ashray Sarna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Jivandeep Singh Kahlon (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 13-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Cross-Appeals For Assessment Year (Ay) 2014-15 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)]

For Appellant: Sh. Ashray Sarna (CA) – Ld. ARFor Respondent: Shri Jivandeep Singh Kahlon (CIT) – Ld. DR
Section 131Section 142(1)Section 143(3)Section 147Section 148

cross-appeals for Assessment Year (AY) 2014-15 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 25-06-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s. 144B

ACIT, Circle-4, Jalandhar, C.R. Building, Civil Lines vs. Sh. Jatinder Gupta, Jalandhar

ITA 484/ASR/2024[2014-15]Status: DisposedITAT Amritsar27 Oct 2025AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 554/Asr/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Shri Jatinder Gupta Dcit (Prop. Mahajan Molasses Co.) बनाम/ Circle-4 Gt Road, Dyalpur, Jalandhar Jalandhar-144001 Vs. Punjab-144001 "ायीलेखासं./Pan. Aempg-6663-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No. 484/Asr/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Acit Shri Jatinder Gupta Circle-4, Jalandhar-144001 बनाम/ (Prop. Mahajan Molasses Co.) Punjab Gt Road, Dyalpur, Jalandhar Vs. Punjab-144001 "ायी लेखा सं./Pan. Aempg-6663-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Ashray Sarna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Jivandeep Singh Kahlon (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 13-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Cross-Appeals For Assessment Year (Ay) 2014-15 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)]

For Appellant: Sh. Ashray Sarna (CA) – Ld. ARFor Respondent: Shri Jivandeep Singh Kahlon (CIT) – Ld. DR
Section 131Section 142(1)Section 143(3)Section 147Section 148

cross-appeals for Assessment Year (AY) 2014-15 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 25-06-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s. 144B

Shri Nissar Ahmad Bulla, Baramula vs. Income Tax Officer Ward-1, Srinagar

The appeals stand allowed for statistical purposes

ITA 426/ASR/2024[2013-14]Status: DisposedITAT Amritsar27 Oct 2025AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं./ Ita No. 350/Asr/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 426/Asr/2024 (िनधा"रण वष" / Assessment Year: 2013-14) Shri Nissar Ahmad Bulla Ito Sopore, Iqbal Nagar, Sopore बनाम/ Ward-1 S.O Badam Bagh, Srinagar Vs. Baramulla-193201 (J&K) "ायी लेखा सं./Pan. Ajrpb-8879-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri. Mohd. Iqbal Untoo (Ca)- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 15-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () In Aforesaid Twin Appeals For Assessment Year (Ay) 2013-14, 1. The Assessee Is Aggrieved By Confirmation Of Quantum Addition For Rs.22.67 Lacs & Confirmation Of Consequential Penalty U/S 271(1)(C) For Rs.5.25 Lacs. The Registry Has Noted Delay Of 14 Days In Quantum Appeal Ita No.350/Asr/2024, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Condonation

For Appellant: Shri. Mohd. Iqbal Untoo (CA)- Ld. ARFor Respondent: Shri Charan Dass (Addl. CIT) - Ld. Sr. DR
Section 249(4)(b)Section 271(1)(C)

pleaded for dismissal of the appeals. The impugned orders have been passed by Ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A)] on 28-03-2024 and 31-05-2024 respectively. 2. Though the assessee has remained negligent, however, keeping in mind the principles of natural justice, we admit

Shri Bilal Ahmad Sathoo, Anantnag vs. Income Tax Officer Ward, Udhampur

The appeals stand allowed for statistical purposes

ITA 421/ASR/2024[2017-18]Status: DisposedITAT Amritsar27 Oct 2025AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 420/Asr/2024 (िनधा"रण वष" / Assessment Year: 2017-18) & 2. आयकर अपील सं. / Ita No. 421/Asr/2024 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Bilal Ahmad Sathoo Ito M/S Fair Deal Agencies बनाम/ Ward Udhampur Salfia Market, Anantnag (J&K) Vs. H.O. 192101 (J&K) "ायी लेखा सं./Pan. Bkrps-0522-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri. Mohad Iqbal Untoo (Ca) - Ld. Ar ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit)- Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 15-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () In Aforesaid Twin Appeals For Assessment Year (Ay) 2017-18, 1. The Assessee Is Aggrieved By Confirmation Of Quantum Addition For Rs.112.44 Lacs & Confirmation Of Consequential Penalty U/S 270A For Rs.19.38 Lacs. The Registry Has Noted Delay Of 150 Days In Quantum Appeal Ita No.420/Asr/2024, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Condonation Petition

For Appellant: Shri. Mohad Iqbal Untoo (CA) - Ld. ARFor Respondent: Shri Charan Dass (Addl. CIT)- Ld. Sr. DR
Section 270A

pleaded for dismissal of the appeals. The impugned orders have been passed by Ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A)] on 27-12-2023 and 12-06-2024 respectively. 2. Though the assessee has remained negligent, however, keeping in mind the principles of natural justice, we admit

Shri Bilal Ahmad Sathoo, Anantnag vs. Income Tax Officer -Ward, Udhampur

The appeals stand allowed for statistical purposes

ITA 420/ASR/2024[2017-18]Status: DisposedITAT Amritsar27 Oct 2025AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 420/Asr/2024 (िनधा"रण वष" / Assessment Year: 2017-18) & 2. आयकर अपील सं. / Ita No. 421/Asr/2024 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Bilal Ahmad Sathoo Ito M/S Fair Deal Agencies बनाम/ Ward Udhampur Salfia Market, Anantnag (J&K) Vs. H.O. 192101 (J&K) "ायी लेखा सं./Pan. Bkrps-0522-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri. Mohad Iqbal Untoo (Ca) - Ld. Ar ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit)- Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 15-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () In Aforesaid Twin Appeals For Assessment Year (Ay) 2017-18, 1. The Assessee Is Aggrieved By Confirmation Of Quantum Addition For Rs.112.44 Lacs & Confirmation Of Consequential Penalty U/S 270A For Rs.19.38 Lacs. The Registry Has Noted Delay Of 150 Days In Quantum Appeal Ita No.420/Asr/2024, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Condonation Petition

For Appellant: Shri. Mohad Iqbal Untoo (CA) - Ld. ARFor Respondent: Shri Charan Dass (Addl. CIT)- Ld. Sr. DR
Section 270A

pleaded for dismissal of the appeals. The impugned orders have been passed by Ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A)] on 27-12-2023 and 12-06-2024 respectively. 2. Though the assessee has remained negligent, however, keeping in mind the principles of natural justice, we admit

Shri Nissar Ahmad Bhulla, Baramula vs. Income Tax Officer Ward-1, Srinagar

The appeals stand allowed for statistical purposes

ITA 350/ASR/2024[2013-147]Status: DisposedITAT Amritsar27 Oct 2025AY 2013-147

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं./ Ita No. 350/Asr/2024 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No. 426/Asr/2024 (िनधा"रण वष" / Assessment Year: 2013-14) Shri Nissar Ahmad Bulla Ito Sopore, Iqbal Nagar, Sopore बनाम/ Ward-1 S.O Badam Bagh, Srinagar Vs. Baramulla-193201 (J&K) "ायी लेखा सं./Pan. Ajrpb-8879-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri. Mohd. Iqbal Untoo (Ca)- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Charan Dass (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 15-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () In Aforesaid Twin Appeals For Assessment Year (Ay) 2013-14, 1. The Assessee Is Aggrieved By Confirmation Of Quantum Addition For Rs.22.67 Lacs & Confirmation Of Consequential Penalty U/S 271(1)(C) For Rs.5.25 Lacs. The Registry Has Noted Delay Of 14 Days In Quantum Appeal Ita No.350/Asr/2024, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Condonation

For Appellant: Shri. Mohd. Iqbal Untoo (CA)- Ld. ARFor Respondent: Shri Charan Dass (Addl. CIT) - Ld. Sr. DR
Section 249(4)(b)Section 271(1)(C)

pleaded for dismissal of the appeals. The impugned orders have been passed by Ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A)] on 28-03-2024 and 31-05-2024 respectively. 2. Though the assessee has remained negligent, however, keeping in mind the principles of natural justice, we admit

M/S Srithik Ispat Private Limited, Sanguem vs. Assistant Commissioner of Income Tax, Circle - 2(1), Panaji

The appeal of the assessee is DISMISSED as withdrawn

ITA 278/PAN/2019[2015-16]Status: DisposedITAT Panaji27 Oct 2025AY 2015-16

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliआयकर अपील सं. Ita No. 278/Pan/2019 निर्धारण वर्ा / Assessment Year : 2015-16 M/S Srithik Ispat Pvt. Ltd. Plot No. 03, Sangam Industrial Estate, Sanguem, Goa-403704. Pan : Aaics1765P . . . . . . . Appellant बिधम / V/S Asstt. Commissioner Of Income Tax Circle-2(1), Panaji. . . . . . . . Respondent द्वधरध / Appearances Assessee By : None For The Assessee Revenue By : Mr Madesha [‘Ld. Dr’] सुिवधई की तधरीख / Date Of Conclusive Hearing : 27/10/2025 घोर्णध की तधरीख / Date Of Pronouncement : 27/10/2025 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Of The Assessee Is Instituted U/S 253(1) Of The Income Tax Act, 1961 [‘The Act’ In Short] Challenging The Order Dt. 30/08/2019 Passed By The Commissioner Of Appeals, Panaji-1, Goa [‘Ld. Cit(A)’ In Short] U/S 250 Of The Act Which In Turn Arisen From The Order Of Assessment Dt. 29/12/2017 Passed U/S 143(3) Of The Act By The Asstt. Commissioner Of Income Tax, Circle 2(1), Panaji [‘Ld. Ao’ In Short] Anent To Assessment Year 2015-16 [‘Ay’ In Short]

For Appellant: None for the AssesseeFor Respondent: Mr Madesha [‘Ld. DR’]
Section 143(3)Section 250Section 253(1)Section 254

IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI

Shri Amitkumar Jasvantlal Doshi, Surendranagar vs. The DCIT, Cir.-4 (1) (1), Ahmedabad

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

ITA 842/RJT/2024[2020-21]Status: DisposedITAT Rajkot27 Oct 2025AY 2020-21

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 842/Rjt/2024 ("नधा"रणवष" / Assessment Year: (2020-21) (Hybrid Hearing) Amitkumar Jasvantlal Doshi Cit(Appeals), Nfac-Delhi, Vs. 16, Ashok Nagar Society, Meghani Road, Dcit, Circ – 4(1)(1), Surendranagar-363001 Ahmedabad "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aazpd3668C (Appellant) (Respondent) Appellant By : Shri Krunal Karia, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 28/07/2025 Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Per Dinesh Mohan Sinha, Jm:

For Appellant: Shri Krunal Karia, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 142(1)Section 143(1)(a)Section 143(2)Section 143(3)Section 144Section 250

SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 842/RJT/2024 ("नधा"रणवष" / Assessment Year: (2020-21) (Hybrid Hearing) Amitkumar Jasvantlal Doshi CIT(Appeals), NFAC-Delhi, Vs. 16, Ashok Nagar Society, Meghani Road, DCIT, Circ – 4(1)(1), Surendranagar-363001 Ahmedabad "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAZPD3668C (Appellant) (Respondent) Appellant by : Shri ... against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals), dated 26.08.2024, which in turn arises out of an order passed by the Assessing Officer u/s 143(3) r.w.s. 144B

Deepesh Vishnu Agarwal, Surat vs. ITO, Ward 1(2)(1), Surat

In the result, appeal of revenue is dismissed

ITA 168/SRT/2025[2019-20]Status: DisposedITAT Surat27 Oct 2025AY 2019-20

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.168/Srt/2025 Assessment Years: 2019-20 (Hybrid Hearing) Depesh Vishnu Agarwal Income Tax Officer, Ward- बनाम/ A-301, Surya Plaza, U.M. 1(2),(1), Surat (Old Ward- Vs. Road, Surat-395 007 1(2)(6), Surat) Aaykar Bhavan, Majura Gate, Surat- 395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aispa2948 P (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./Ita No.122/Srt/2025 Assessment Year: 2019-20 Income Tax Officer, Ward- Depesh Vishnu Agarwal बनाम/ 1(2),(1), Surat (Old Ward- A-301, Surya Plaza, U.M. Vs. 1(2)(6), Surat) Aaykar Road, Surat-395 007 Bhavan, Majura Gate, Surat- 395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aispa 2948 P (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By Shri Manish Malpani, Ca राज" की ओर से /Revenue By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 30/07/2025 उद्घोषणा की तारीख/Date Of Pronouncement 27/10/2025

Section 147Section 148Section 148ASection 149ASection 250Section 69Section 69C

order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’), dated 02.01.2025 by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals) [in short, ‘CIT(A)’] for the Assessment Year (AY) 2019-20, ITA No.168 & 122/Srt/2025/AY 19-20 Deepesh V Agarwal which ... under: “(1) That on the facts and in the circumstances of the case as well as in law, the ld. CIT(A), NFAC, Delhi [CIT(A)] has erred in upholding the validity of the notice issued u/s 148A(b) of the I.T. Act, 1961 (the Act); the order passed

Income Tax Officer, Ward-1(2)(1), Surat vs. Deepesh Vishnu Agarwal, Surat

In the result, appeal of revenue is dismissed

ITA 122/SRT/2025[2019-20]Status: DisposedITAT Surat27 Oct 2025AY 2019-20

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.168/Srt/2025 Assessment Years: 2019-20 (Hybrid Hearing) Depesh Vishnu Agarwal Income Tax Officer, Ward- बनाम/ A-301, Surya Plaza, U.M. 1(2),(1), Surat (Old Ward- Vs. Road, Surat-395 007 1(2)(6), Surat) Aaykar Bhavan, Majura Gate, Surat- 395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aispa2948 P (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./Ita No.122/Srt/2025 Assessment Year: 2019-20 Income Tax Officer, Ward- Depesh Vishnu Agarwal बनाम/ 1(2),(1), Surat (Old Ward- A-301, Surya Plaza, U.M. Vs. 1(2)(6), Surat) Aaykar Road, Surat-395 007 Bhavan, Majura Gate, Surat- 395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aispa 2948 P (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By Shri Manish Malpani, Ca राज" की ओर से /Revenue By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 30/07/2025 उद्घोषणा की तारीख/Date Of Pronouncement 27/10/2025

Section 147Section 148Section 148ASection 149ASection 250Section 69Section 69C

order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’), dated 02.01.2025 by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals) [in short, ‘CIT(A)’] for the Assessment Year (AY) 2019-20, ITA No.168 & 122/Srt/2025/AY 19-20 Deepesh V Agarwal which ... under: “(1) That on the facts and in the circumstances of the case as well as in law, the ld. CIT(A), NFAC, Delhi [CIT(A)] has erred in upholding the validity of the notice issued u/s 148A(b) of the I.T. Act, 1961 (the Act); the order passed