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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

Parvender Sharma, Gautam Budh Nagar vs. Income Tax Officer, Ward-5(2)(4), Gautam Budh Nagar

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 4369/DEL/2025[2012-13]Status: DisposedITAT Delhi29 Sept 2025AY 2012-13

Bench: Shri Mahavir Singh, Hon’Bleasstt. Year : 2012-13 Parvender Sharma Vs. Ito , Ward 5(2)(4), Gautam Budh Nagar, New Delhi Noida Uttar Pradesh -201 307 (Pan: Dqhps5784P) (Appellant) (Respondent) Appellant By : Sh.Rohit Sharma, Ca Respondent By : Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 09.09.2025 Date Of Pronouncement 09.09.2025 Order This Appeal By The Assessee Is Emanating From The Order Of The National Faceless Appeal Centre (Nfac), Delhi Dated 20.05.2025 Relating To Assessment Year 2012-13. 2. We Have Heard The Rival Contentions & Perused The Records. Before Me, Ld. Ar For The Assessee Submitted That The Ld. Cit(A) Erred In Confirming Addition Of Rs. 30,98,000/- U/S. 69A Made By Treating Cash Depsoti In Bank Account As Unexplained. It Was Further Submitted That Cash Of Rs. 4,29,000/- Belong To Smt. Ishwari (Appellant’S Mother) & Cash Of Rs. 25,16,000/- Belongs To Smt. Premvati Related To Various Properties Sold By Original Owner Of The Property I.E. Smt. Premvati. Ld. Cit(A) Ignored The Submission Of Assessee That He Acted Merely As A Dealer / Broker In Property Transactions & Did Not Own The Funds Deposited In The Bank Account. It Was Also Submitted That Cit(A) Was Not Justified In Not Accepting

For Appellant: Sh.Rohit Sharma, CAFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 144Section 147Section 69A

Hearing 09.09.2025 Date of Pronouncement 09.09.2025 ORDER This appeal by the assessee is emanating from the order of the National Faceless Appeal Centre (NFAC), Delhi dated 20.05.2025 relating to assessment year 2012-13. 2. We have heard the rival contentions and perused the records. Before

Sarvpreet Singh, Delhi vs. Assesssing Officer, Delhi

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 3998/DEL/2025[2017-18]Status: DisposedITAT Delhi29 Sept 2025AY 2017-18

Bench: Shri Mahavir Singh, Hon’Bleasstt. Year : 2017-18 Sarvpreet Singh, Vs. Assessing Officer, F-18, Mansarovar Garden, Civic Centre, New Delhi New Delhi – 110 015 (Pan: Abjps5404J) (Appellant) (Respondent) Appellant By : None Respondent By : Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 09.09.2025 Date Of Pronouncement 09.09.2025 Order This Appeal By The Assessee Is Emanating From The Order Of The National Faceless Appeal Centre (Nfac), Delhi Dated 24.04.2025 Relating To Assessment Year 2017-18. 2. None Appeared On Behalf Of The Assessee, Despite Issue Of Notice, Thus, I Am Proceeding Exparte Qua The Assessee, After Hearing The Ld. Dr & Perusing The Records. However, It Is Noted That Ld. Ar Has Submitted The Written Submissions Wherein, It Has Been Stated The Assessee Filed His Income Tax Return On 05.08.2017 Declaring It At Income Of Rs. 3,14,900/-. It Was The Further Contention That Notice U/S. 142(1) & 143(2) Of The Act Were Issued & All The Information, As Called For, Were Filed During Income Tax Proceedings But Ignoring All The Replies / Documentary

For Appellant: NoneFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 142(1)

Hearing 09.09.2025 Date of Pronouncement 09.09.2025 ORDER This appeal by the assessee is emanating from the order of the National Faceless Appeal Centre (NFAC), Delhi dated 24.04.2025 relating to assessment year 2017-18. 2. None appeared on behalf of the assessee, despite issue of notice, thus, I am proceeding exparte