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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

Shri Bhama Punja Bharai, Junagadh vs. The ACIT Central Circle 2, Rajkot

The appeal of the assessee is treated as allowed

ITA 590/RJT/2025[2021-22]Status: DisposedITAT Rajkot24 Oct 2025AY 2021-22

Bench: Dr. Arjun Lal Saini(Hybrid Hearing) Assessment Year: (2021-22) Bhama Punja Bharai Vs. Acit Circle-2, Rajkot Near Kuvav Talav, Grofed Road, Azad Aaykar Bhawan, Race Chowk S.O. Junagadh- 362710 Course Road, Rajkot-360001 Pan : Dvxpb 2168 H (Appellant) (Respondent) िनधा"रती क" ओर से/Assessee By : None राज"व क" ओर से/Revenue By : Adjournment Application सुनवाई क" तारीख /Date Of Hearing : 22/10/2025 घोषणा क" तारीख /Date Of Pronouncement : 24/10/2025 आदेश / O R D E R Per,Dr. A. L. Saini, Am: The Present Appeal Has Been Filed By The Assessee, Against The Order Passed By The Learned Commissioner Of Income Tax (Appeal), Ahmedabad/ National Faceless Appeal, Centre (Nfac), Delhi Dated [Hereinafter Referred To As “Cit(A)”] 24.01.2025 Arising In The Matter Of Assessment Order Passed U/S.144 R.W.S 143(3) Of The Income Tax Act, 1961 (Here-In-After Referred To As “The Act”) Relevant To The Assessment Year 2021-22. 2.When The Matter Was Called For Hearing, I Note That The Assessee, Submitted By Way Of Affidavit That The Appeal Has Been Filed By The Assessee Belatedly. I Have Gone Through The Affidavit Filed In This Regard Citing Reasons For Condonation Of Delay & I Note That Assessee Urged For A Benign View & Sought Condonation Of Delay Of 182 Days In Filing The Appeal Before The Tribunal. A Perusal Of The

For Appellant: NoneFor Respondent: Adjournment Application
Section 144

appeal has been filed by the Assessee, against the order passed by the Learned Commissioner of Income Tax (Appeal), Ahmedabad/ National Faceless Appeal, Centre (NFAC), Delhi dated [hereinafter referred to as “CIT(A)”] 24.01.2025 arising in the matter of assessment order passed u/s.144 r.w.s 143(3) of the Income