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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

Sicpa India Private Limited, Delhi vs. Assistant Commissioner of Income-Tax, Circle 22(2), Delhi

In the result, the appeal of the assessee is allowed

ITA 330/DEL/2025[2020-21]Status: DisposedITAT Delhi17 Oct 2025AY 2020-21

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwal[ Sicpa India Private Limited, Asst. Cit, 308-312, Mercantile House, Circle -22(2), 15 K.G. Marg, Vs. Delhi. Delhi-110001. Pan-Aadcs6121L (Appellant) (Respondent) Assessee By Shri Akash Singhal, Ca Department By Shri Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 22/07/2025 Date Of Pronouncement 17/10/2025 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-24, New Delhi [Cit(A), In Short] Dated 28.11.2024 In Appeal No. Nfac/2019-20/10183865 Arising Out Of Order Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) Dated 30.09.2022 For Assessment Year 2020-21. 2. Brief Facts Of The Case Are That Assessee Is A Company Engaged In The Business Of Manufacturing & Distribution Of Security Inks. The Return Of Income For The Year Under Appeal Was E-Filed On 15.02.2021 Declaring Total Income At Rs.6,74,74,000/-. The Case Of The Assessee Was Taken Up For Scrutiny & The Order Was Passed U/S 143(3) On 30.09.2022 Wherein Disallowance Of Rs.23,09,391/- Was Made On Account Of Dividend Distributions Tax & Educational Cess Claimed By The Assessee As Sicpa India Private Limited Vs. Acit Expenses & Further Disallowance U/S 14A Of Rs.25,56,078/- Was Made & The Total Income Of The Assessee Was Assessed At Rs.7,71,05,940/-.

Section 143(3)Section 14ASection 234CSection 270A

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI

Ramesh Verma, Moradabad vs. ITO, 2(1), Moradabad

In the result, the appeal of the assessee is allowed

ITA 5124/DEL/2024[2017-18]Status: DisposedITAT Delhi17 Oct 2025AY 2017-18

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalmr. Ramesh Verma, Income Tax Officer, Bhogpur Mithoni, Ward-2(1), Atal Mohalla, Mandi Chowk, Vs. Moradabad. Moradabad-244001 Uttar Pradesh. Pan-Acvpv3651M (Appellant) (Respondent) Assessee By Shri Mayank Patawarai, Adv. Shri Akash Ojha, Adv. Department By Shri Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 22/07/2025 Date Of Pronouncement 17/10/2025 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A), In Short] Dated 18.09.2024 In Appeal No. Cit(A), Moradabad/20293/2019-20 Arising Out Of Order Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) Dated 14.12.2019 For Assessment Year 2017-18. 2. Brief Facts Of The Case Are That Assessee Is An Individual & Had Filed His Return Of Income On 30.03.2018 Declaring Total Income Of Rs.4,72,820/-. The Case Of The Assessee Was Selected For Limited Scrutiny Under Cass For Examination Of Cash Ramesh Verma Vs. Ito Deposits & Cash Withdrawals In The Bank Accounts. The Ao Has Observed That Assessee Is Maintaining Two Bank Accounts (I) With State Bank Of India & (Ii) With Prathma Bank. As Per The Ao, Total Cash Of Rs.71,12,000/- Were Deposited During The Year Which Were Alleged As Unexplained U/S 69A & Addition Was Made. In Addition To This, Further Addition Was Made On Account Of Other Deposit In Both The Bank Accounts.

Section 143(3)Section 69A

MANISH AGARWAL, AM: This appeal is filed by the assessee against the order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A), in short] dated 18.09.2024 in Appeal No. CIT(A), Moradabad/20293/2019-20 arising out of order passed u/s 143(3) of the Income

Kali Kinkar Mani, Purnea vs. NFAC, Delhi

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 340/PAT/2025[2014-15]Status: DisposedITAT Patna16 Oct 2025AY 2014-15

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishraassessment Year: 2014-15 Kali Kinkar Mani…..…….………………. ……………..…..........……….Appellant 155, Mahaboob Khan Tola, Purnia, Bihar – 854301. [Pan: Arypm9775F] Vs. Nfac, Delhi………………….…………..……. ……........……...…..…..Respondent Appearances By: Shri Kapil Narayan Jha, Adv., Appeared On Behalf Of The Appellant. Shri Ashwani Kr. Singal, Jcit Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 22, 2025 Date Of Pronouncing The Order : October 16, 2025 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 24.10.24 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2014–15. 2. The Appeal Has Been Filed By The Assessee With A Delay Of 202 Days. The Assessee Has Filed A Petition For Condonation Of The Delay. After Considering The Petition For Condonation Of Delay, We Find That Due To Chronic Disease & Complete Bed Rest As Per Doctor’S Advice, The Assessee Could Not Able To File The Appeal Timely Before Us & We Note That The Reasons Cited Are Valid & Were Beyond The Control Of The Assessee. Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits. Kali Kinkar Mani

Section 144Section 148Section 250

Shri Rakesh Mishra, Accountant Member Assessment Year: 2014-15 Kali Kinkar Mani…..…….………………. ……………..…..........……….Appellant 155, Mahaboob Khan Tola, Purnia, Bihar – 854301. [PAN: ARYPM9775F] vs. NFAC, Delhi………………….…………..……. ……........……...…..…..Respondent Appearances by: Shri Kapil Narayan Jha, Adv., appeared on behalf of the appellant. Shri Ashwani Kr. Singal, JCIT appeared on behalf of the Respondent

Thakorbhai Vasantbhai Patel, Bharuch, Gujarat vs. Income Tax Officer Ward 1(3)- Bharuch, Bharuch, Gujarat

In the result, appeal is partly allowed

ITA 1070/SRT/2024[2017-18]Status: DisposedITAT Surat16 Oct 2025AY 2017-18

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1070/Srt/2024 Assessment Year: 2017-18 (Hybrid Hearing) Thakorbhai Vasantbhai Patel Income Tax Officer Ward-1(3) बनाम/ A-28, Punit Society, Near Bharuch, 1St Floor, Station Road, Vs. Civil Road, Bharuch-392 001 Near Panchwati Chowk, Bharuch- 356 069 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Akcpp 0669 E (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Sapnesh R Sheth, Ca राज" की ओर से /Respondent By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 28/07/2025 उद्घोषणा की तारीख/Date Of Pronouncement 16/10/2025

Section 115BSection 143(3)Section 250Section 69A

order passed under section 250 of the Income-tax Act, 1961 (in short, 'the Act’) dated 31.08.2024 by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeals) [in short ‘the CIT(A)’] for the assessment year (AY) 2017- 1, which in turn arises out of assessment order passed ... under: “1. In the facts and circumstances of the case as well as in law, the Ld. Commissioner of Income Tax (Appeals) – NFAC has erred in upholding the addition of Rs.15,45,424/- u/s.69A of the Act despite the fact that appellant has proved sources of agricultural income by producing