← All Phrases

“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

Mohammad Habeeb Uddin, Hyderabad vs. Income Tax Officer, Ward-7(1), Hyderabad

In the result, the appeal of the assessee is allowed in terms of our aforesaid observations

ITA 8/HYD/2025[2017-18]Status: DisposedITAT Hyderabad08 Oct 2025AY 2017-18

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.08/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Mohammad Habeeb Uddin, Vs. Income Tax Officer, 11-2-323-Cross Bazaar, Ward-7(1), Ghat, Hyderabad, Hyderabad. Telangana – 500004. Pan: Aaqph8462F (Appellant) (Respondent) िनधा"रती "ारा/Assessee By: Sri Rajesh Vaishnav, Ca राज" व "ारा/Revenue By: Sri Posu Babu Alli, Sr. Ar सुनवाई की तारीख/Date Of 20/08/2025 Hearing: घोषणा की तारीख/Date Of 08/10/2025 Pronouncement: आदेश / Order Per. Ravish Sood, J.M: The Present Appeal Filed By The Assessee Is Directed Against The Order Passed By The Cit(Appeals), Nfac, Dated 30.12.2019 For The Assessment Year 2017-18. The Assessee Has Assailed The Impugned Order On The Following Grounds Of Appeal Before Us:

For Appellant: Sri Rajesh Vaishnav, CAFor Respondent: Sri Posu Babu Alli, Sr. AR
Section 115BSection 133ASection 234ASection 271ASection 69A

Pronouncement: आदेश / ORDER PER. RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(Appeals), NFAC, dated 30.12.2019 for the assessment year 2017-18. The assessee has assailed the impugned order on the following grounds of appeal before us: 2 Mohammad

Rapolu Kavitha, Hyderabad vs. DCIT., Central Circle-2(1), Hyderabad

In the result, the appeal of the assessee in ITA

ITA 775/HYD/2025[2019-20]Status: DisposedITAT Hyderabad08 Oct 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.772/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2019-20) 1. Shri Sunil Kumar Mukka, Warangal. Pan: Bhrpm0791F Vs. Dy. Commissioner Of Income Tax, Central Circle 2(1), Hyderabad. आ.अपी.सं / Ita No.775/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2019-20) 2. Ms. Rapolu Kavitha, Hyderabad. Pan: Agppr3343A (Appellant) Vs. Dy. Commissioner Of Income Tax, Central Circle 2(1), Hyderabad. (Respondent) निर्धारिती द्वारा / Assessees By: Shri C. Srinivasa Rao, C.A. राजस्व द्वारा / Revenue By: Dr. Sachin Kumar, Sr-Dr सुनवाई की तारीख / Date Of Hearing: 16/09/2025 घोषणा की तारीख / Pronouncement: 08/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M. : These Appeals Are Filed By Shri Sunil Kumar Mukka & Ms. Rapolu Kavitha ("The Assessees”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), Hyderabad-12 (“Ld. Cit(A)”), Both Dated 05.03.2025 For The A.Y. 2019-20. Since The Grounds Raised By The Assessees Are Identical, They Are Heard Together & One Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Respondent: Dr. Sachin Kumar, SR-DR
Section 143(2)Section 153CSection 69

assessee has raised the following grounds of appeal : 1. The order passed by the Assessing officer and confirmed by learned National Faceless Appeal Centre (NFAC) Delhi is bad on facts and in law in as much as it suffers from the vice of violation of the principles of natural justice

Sunil Kumar Mukka, Warangal vs. DCIT., Central Circle-2(1), Hyderabad

In the result, the appeal of the assessee in ITA

ITA 772/HYD/2025[2019-20]Status: DisposedITAT Hyderabad08 Oct 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.772/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2019-20) 1. Shri Sunil Kumar Mukka, Warangal. Pan: Bhrpm0791F Vs. Dy. Commissioner Of Income Tax, Central Circle 2(1), Hyderabad. आ.अपी.सं / Ita No.775/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2019-20) Vs. Dy. Commissioner Of Income Tax, Central Circle 2(1), 2. Ms. Rapolu Kavitha, Hyderabad. Pan: Agppr3343A Hyderabad. (Appellant) (Respondent) निर्धारिती द्वारा / Assessees By: Shri C. Srinivasa Rao, C.A. राजस्व द्वारा / Revenue By: Dr. Sachin Kumar, Sr-Dr सुनवाई की तारीख / Date Of Hearing: 16/09/2025 घोषणा की तारीख / Pronouncement: 08/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M. : These Appeals Are Filed By Shri Sunil Kumar Mukka & Ms. Rapolu Kavitha ("The Assessees\”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), Hyderabad-12 (“Ld. Cit(A)"), Both Dated 05.03.2025 For The A.Y. 2019-20. Since The Grounds Raised By The Assessees Are Identical, They Are Heard Together & One Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Respondent: Dr. Sachin Kumar, SR-DR
Section 143(2)Section 153CSection 69

assessee has raised the following grounds of appeal : 1. The order passed by the Assessing officer and confirmed by learned National Faceless Appeal Centre (NFAC) Delhi is bad on facts and in law in as much as it suffers from the vice of violation of the principles of natural justice