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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

Salahuddin Mohammed, Secunderabad vs. ITO., Ward-11(1), Hyderabad

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

ITA 1047/HYD/2025[2013-14]Status: DisposedITAT Hyderabad10 Oct 2025AY 2013-14

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1047/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2013-14) Shri Salahuddin Mohd. Vs. Income Tax Officer Secunderabad Ward 11(1) Pan: Adgpm5833N Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Hemalatha K राज" व "ारा/Revenue By:: Dr. Sachin Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 07/10/2025 घोषणा की तारीख/Pronouncement: 10/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Salahuddin Mohammed, (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) (“Ld.Cit(A)”) Dated 10.08.2024 For The A.Y 2013-14. 2. At The Outset, It Is Seen That There Is A Delay Of 231 Days In Filing The Present Appeal Before The Tribunal. The Assessee Has Filed A Petition For Condonation Of Delay Along With An Affidavit

For Appellant: CA Hemalatha KFor Respondent: : Dr. Sachin Kumar, Sr. DR
Section 234ASection 250Section 69A

Shri Salahuddin Mohammed, (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) (“Ld.CIT(A)”) dated 10.08.2024 for the A.Y 2013-14. 2. At the outset, it is seen that there is a delay of 231 days in filing

Vijay Tiles & Cement Products, Hyderabad vs. ACIT., Circle-11(1), Hyderabad

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

ITA 1007/HYD/2025[2013-14]Status: DisposedITAT Hyderabad10 Oct 2025AY 2013-14

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1007/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2013-14) Vijay Tiles & Cement Vs. Assistant Cit Products, Hyderabad Circle 11(1) Pan: Aagfv3841A Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate A.V. Raghuram राज" व "ारा/Revenue By:: Dr. Sachin Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 08/10/2025 घोषणा की तारीख/Pronouncement: 10/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Vijay Tiles & Cement Products (“The Assessee”) Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Dated 05/12/2024 For The A.Y 2013-14. 2. At The Outset, It Is Observed That There Is A Delay Of 98 Days In Filing Of The Appeal Before This Tribunal. The Assessee Has Filed A Petition For Condonation Of Delay Accompanied By An Affidavit Explaining The Reasons For Such Delay. In This Regard, The Learned Authorised Representative (“Ld. Ar”) Invited Our Attention To Para 4

For Appellant: Advocate A.V. RaghuramFor Respondent: : Dr. Sachin Kumar, Sr. DR
Section 143(3)Section 147

Vijay Tiles & Cement Products (“the assessee”) feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”) dated 05/12/2024 for the A.Y 2013-14. 2. At the outset, it is observed that there is a delay

Late Sh Sethuraman Through Legal Heir Sh S Nishaanth, Chennai vs. Assistant Commissioner of Income Tax, Non-Corporate Circle 3(1), Chennai

In the result, the appeal filed by legal representative of the assessee is allowed

ITA 2615/CHNY/2024[2015-116]Status: DisposedITAT Chennai10 Oct 2025AY 2015-116

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita No.: 2615/Chny/2024 िनधा"रण वष"/Assessment Year:2015-16 Late Shri Sethuraman The Assistant (Rep. By Legal Heir Commissioner Of Income Shri S. Nishaanth), Vs. Tax, O 9/12, Subbarayan Street, Corporate Circle – 3(1), Nungambakkam, Chennai. Chennai – 600 034. Pan: Abhps 3001R (""यथ"/Respondent) (अपीलाथ"/Appellant) अपीलाथ" क" ओर से/Appellant By : Shri Suresh Kumar Gupta, Ca ""यथ" क" ओर से/Respondent By : Ms. R. Anitha, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 06.10.2025 घोषणा क" तारीख/Date Of Pronouncement : 10.10.2025 आदेश /O R D E R Per Manu Kumar Giri, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax(Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter The “Ld.Cit(A)”] Dated 14.08.2024 Arising Out Of The Order Dated 16.03.2023 Passed By The Assessing Officer, Assessment Unit, Income Tax Department (Hereinafter Referred To As The "Ao") Passed U/S.147 R.W.S.144B Of The Income-Tax Act, 1961 (Hereinafter "The Act') For The Assessment Year 2015-16 (Hereinafter The "Ay").

For Appellant: Shri Suresh Kumar Gupta, CAFor Respondent: Ms. R. Anitha, Addl.CIT
Section 144BSection 147Section 148Section 69

This appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax(Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter the “Ld.CIT(A)”] dated 14.08.2024 arising out of the order dated 16.03.2023 passed by the Assessing Officer, Assessment Unit, Income Tax Department (hereinafter referred