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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

Income Tax Officer, Ghaziabad vs. Sudha Sishodia, Ghaziabad

In the result, appeal filed by the Revenue is dismissed

ITA 2366/DEL/2024[2017-18]Status: DisposedITAT Delhi26 Sept 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shris.Rifaur Rahmanincome Tax Officer, Vs. Sudha Sishodia, Ghaziabad. D-344, Shastri Nagar, Ghaziabad- 201 200 (Uttar Pradesh). (Pan : Agqps7536A) (Appellant) (Respondent) Assessee By : Dr. Kapil Goel, Advocate Revenue By : Shri Manish Gupta, Sr. Dr Date Of Hearing : 15.07.2025 Date Of Order : 26.09.2025 O R D E R Per S. Rifaur Rahman: 1. The Revenue Has Filed Appeal Against The Order Of The Learned Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [“Ld. Cit(A)”, For Short] Dated 08.03.2024 For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are, The Assessee Filed Its Return Of Income On 6.11.2017 Declaring Total Income Of Rs.11,56,650/-. The Case Was Selected For Scrutiny Under Cass, The Statutory Notices U/S 143(2) Of The Income-Tax Act, 1961 (For Short ‘The Act’) Were Issued On 27.09.2018

For Appellant: Dr. Kapil Goel, AdvocateFor Respondent: Shri Manish Gupta, Sr. DR
Section 143(2)Section 143(3)Section 250

RAHMAN, ACCOUNTANT MEMBER : 1. The Revenue has filed appeal against the order of the Learned Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT(A)”, for short] dated 08.03.2024 for the Assessment Year 2017-18. 2. Brief facts of the case are, the assessee filed ... assessee failed to substantiate the sources of the cash deposits even though several opportunities were extended. 3. Aggrieved, the assessee filed an appeal before NFAC, Delhi. The assessee filed a detailed notes and additional evidences to substantiate the sources of cash deposit during the year, particularly during the demonetization period

Cttc Hostel Fund, Bhubaneswar vs. Income Tax Officer, Ward-2(1), Bhubaneswar

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

ITA 415/CTK/2025[2017-18]Status: DisposedITAT Cuttack25 Sept 2025AY 2017-18

Bench: Shri George Mathanआयकर अपील सं/Ita No. 415/Ctk/2025 (िनधा"रण वष" / Assessment Year : 2017-2018) Cttc Hostel Fund Vs Ito, Ward-2(1), Bhubaneswar B-36, Chandaka Industrial Area, P.O:- Kiit, Bhubaneswar, 751024 Pan No. : Aacac 6726 A (अपीलाथ" /Appellant) .. (""यथ" / Respondent) िनधा"रती क" ओर से /Assessee By : None राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. D.R. सुनवाई क" तारीख / Date Of Hearing : 25/09/2025 घोषणा क" तारीख/Date Of Pronouncement : 25/09/2025 आदेश / O R D E R This Is An Appeal Filed By The Assesee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre(Nfac), Delhi Dated 19/05//2025 For The Assessment Year 2017-18. 2. The Assesee Has Sought An Adjournment Mentioning That Some Relevant Documents & Papers Are Require In The Connection With The Hearing Of The Appeal. As The Reasons Given Are Not Supportive The Adjournment Application Filed By The Assessee Stands Rejected. 3. A Perusal Of The Order Of The Ld.Cit(A) & That Of The Ao Clearly Shows That The Assessee Has Not Co-Operated In The Assessment Proceedings Which Has Led To The Ao Being Compelled To Pass An Exparte Order. This Is Also Mentioned By The Ld.Cit(A). This Being So, In The Interest Of Justice The Issues In This Appeal Are Restored To The File Of The 2 Ao For Readjudication After Granting The Assessee Adequate Opportunity Of Being Heard. 4. In The Result, Appeal Of The Assessee Is Partly Allowed For Statistical Purposes. Order Dictated & Pronounced In The Open Court On 25/09/2025. (जाज" माथन) (George Mathan) "याियक सद"य /

For Appellant: NoneFor Respondent: Shri Vijay Singh, Sr. D.R

This is an appeal filed by the assesee against the order of the Ld. CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 19/05//2025 for the assessment year 2017-18. 2. The assesee has sought an adjournment mentioning that some relevant documents and papers are require in the connection