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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

Gurmit Singh S/O Sh. Balvir Singh, Barnala vs. Income Tax Officer, Ward -1, Barnala

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

ITA 448/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh13 Oct 2025AY 2018-19

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 448/Chd/2025 "नधा"रण वष" / Assessment Year : 2018-19 Gurmit Singh, Ito, बनाम H. No. 599, T Point, Ward 1, Ward No. 17, Barnala Vs. Opp. Ge Cinema, Barnala, Punjab 148101 "थायी लेखा सं./Pan No: Gumps7154D अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Aman Patri, Advocate, राज"व क" ओर से/ Revenue By : Sh. Vivek Varadhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 31.07.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 13.10.2025 आदेश/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 19.06.2024 Of Cit(A), National Faceless Appeal Centre (Nfac), Delhi For A.Y. 2018-19. 2. Grounds Of Appeal Are As Under: -

For Appellant: Sh. Aman Patri, AdvocateFor Respondent: Sh. Vivek Varadhan, Addl. CIT, Sr.DR
Section 246A

Sahay, AM: Appeal in this case has been filed by the Assessee against the order dated 19.06.2024 of CIT(A), National Faceless Appeal Centre (NFAC), Delhi for A.Y. 2018-19. 2. Grounds of appeal are as under: - 1. That the Worthy CIT(A) erred on facts

Madan Lal, Fatehabad vs. ITO, Ward-1, Fatehabad

In the result, Assessee’s appeal stands allowed

ITA 190/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh13 Oct 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 190/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Madan Lal, The Ito, Ganaga Pipe Ind, बनाम Ward-1, G.T.Road, Fatehabad Vs. Village Dhangar, Fatehbad 125050 "थायी लेखा सं./Pan No: Acapl2915R अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Suraj Bhan Nain, Advocate (Virtual) राज"व क" ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 30.07.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 13.10.2025 आदेश/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 28.12.2023 Of Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The A.Y. 2017- 18. 2. Grounds Of Appeal Are As Under: -

For Appellant: Sh. Suraj Bhan Nain, Advocate (Virtual)For Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr.DR
Section 143(1)Section 147Section 148

Sahay, AM: Appeal in this case has been filed by the Assessee against the order dated 28.12.2023 of CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the A.Y. 2017- 18. 2. Grounds of appeal are as under: - 190-Chd-2024 Madan Lal, Fatehabad 2 1. That having regard