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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

Shreyansh Anilkumar Shah, Na vs. Arivs.Income Tax Officer, Ward - 5, Navsari

In the result, the appeal of the assessee is partly allowed

ITA 727/SRT/2023[2010-11]Status: DisposedITAT Surat26 Sept 2025AY 2010-11

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.727/Srt/2023 Assessment Year: 2010-11 (Hybrid Hearing) Shreyansh Anilkumar Shah Income Tax Officer, Ward-5, बनाम/ 504, Rushabh Residency, Navsari, Income T Ax Office, Vs. Maneklal Road, Near Charpool, Awabaug, Navsari-396 Telephone Exchange, Navsari- 445 396 445 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aiqps 6441 P (अपीलाथ"/Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Appellant By Shri Rasesh Shah, Ca राज"व क" ओर से /Respondent By Shri Ajay Uke, Sr-Dr सुनवाई क" तार"ख/Date Of Hearing 22/07/2025 उ"घोषणा क" तार"ख/Date Of Pronouncement 26/09/2025 आदेश / O R D E R Per Bijayananda Pruseth, Am: This Appeal By The Assessee Emanates From The Order Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, 'The Act’) Dated 26.07.2023 By The National Faceless Appeal Centre (Nfac), Delhi/Commissioner Of Income-Tax Appeal [In Short, The ‘Cit(A)’] For The Assessment Year (Ay) 2010-11, Which In Turn Arises Out Of Assessment Order Passed By The Assessing Officer (In Short, ‘Ao’) U/S 143(3) R.W.S. 147 Of The Act On 27.10.2017. 2. Grounds Of Appeal Raised By The Assessee For The Appeal Are As Under: “1. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Ld. Ao Has Erred In Reopening Assessment U/S.147 By Issuing Notice U/S.148 Of The It Act, 1961. 2. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Ld. Cit(A) Has Erred In Confirming The Action Of Ao In Making Addition Of Rs.32,53,637/- U/S 68 Of The Act On Account Of Alleged Unexplained Cash Credits.

Section 133(6)Section 143(2)Section 143(3)Section 147Section 148Section 226(3)Section 250Section 68

order passed under section 250 of the Income-tax Act, 1961 (in short, 'the Act’) dated 26.07.2023 by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax Appeal [in short, the ‘CIT(A)’] for the assessment year (AY) 2010-11, which in turn arises out of assessment order passed

Syed Rafat Zubair Rizvi, Lucknow vs. Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi

In the result, the appeal of the assessee is dismissed

ITA 383/LKW/2024[2015-16]Status: DisposedITAT Lucknow26 Sept 2025AY 2015-16

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2015-16 Syed Zubair Rizvi, Vs. Commissioner Of Income Tax 1, Kaiserbagh Avenue, Lucknow, (Appeals), Nfac, Delhi Uttar Pradesh Pan: Ajvps4151L (Appellant) (Respondent) Assessee By: Sh. Aleem Khan, Adv Revenue By: Sh. Amit Kumar, Dr Date Of Hearing: 24.09.2025 Date Of Pronouncement: 26.09.2025 O R D E R Per Nikhil Choudhary, A.M.: [ This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit Nfac, Dated 26.3.2024, Wherein The Ld. Cit(A) Has Dismissed The Appeals Of The Assessee Against The Orders Of The Ld. Ao Passed Under Section 147 R.W.S. 144 On 19.11.2019. The Grounds Of Appeal Are As Under:- “1. Because Appellant Has Filed Return Of Income On 19.08.2015 For Ay 2015-16 Vide Acknowledgment No.649289701140618 Showing Total Income Of Rs.1,10,51,960/- 2. Because Appellant Sold 14Flats, 2Shops & 2Lands In Assessment Year 2015-16 The Said Building Was Constructed In The Year 2005-06 As A Commercial Building Knows As Essaar Mall. But Due To Local Factors Assessee Failed To Sold His Premises & After Many Years Of Failure He Decided To Convert The Same Into Residential Building & The Flats Were Constructed In The Year 2013. Due To Blockage Of Fund & Non-Sale Of Flats Assessee Sold At The Lower Rate Approval Of Residential Construction Form The Up Awas Evam Vikas Parishad Was Also Obtained Before Converting The Commercial Construction To Residential. 3. Because An Addition Of Rs.87,46.596/- Is Made By Ld. Assessing Officer On The Basis Of Valuation Report Vide Letter F.No.1200To 1213/Avo/Itd/Lko/2017-18/872 Dated 19.03.2018 Which Was Sustained By Learned Commissioner Of Income Tax (Appeals), Income Tax Department, Nfac

For Appellant: Sh. Aleem Khan, AdvFor Respondent: Sh. Amit Kumar, DR
Section 147Section 43C

JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y. 2015-16 Syed Zubair Rizvi, vs. Commissioner of Income Tax 1, Kaiserbagh Avenue, Lucknow, (Appeals), NFAC, Delhi Uttar Pradesh PAN: AJVPS4151L (Appellant) (Respondent) Assessee by: Sh. Aleem Khan, Adv Revenue by: Sh. Amit Kumar, DR Date of hearing: 24.09.2025 Date ... NIKHIL CHOUDHARY, A.M.: [ This is an appeal filed by the assessee against the orders of the ld. CIT NFAC, dated 26.3.2024, wherein the ld. CIT(A) has dismissed the appeals of the assessee against the orders of the ld. AO passed under section 147 r.w.s. 144 on 19.11.2019. The grounds