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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

Subhlaxmi Gurunath Kamat, Sindhudurg vs. Income Tax Officer, Kudal

ITA 1795/PUN/2025[A.Y.2018-19]Status: DisposedITAT Pune25 Sept 2025

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1795/Pun/2025 निर्धारण वषा / Assessment Year: 2018-19 Subhlaxmi Gurunath Kamat, V The Income Tax Officer, 308, Kalasewadi, Banda S Ward-1, Kudal, S.O.(Sindhudurg), Banda, Sindhudurg. Sindhudurg – 416510. Pan: Cmwpk9642J Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte Revenue By Shri Aviyogi Ambadkar– Addl.Cit(Dr) Date Of Hearing 10/09/2025 Date Of Pronouncement 25/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2018-19 Dated 06.05.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144B Of The Income Tax Act, 1961 Dated 06.03.2023. The Assessee Has Raised The Following Grounds Of Appeal :

Section 147Section 148Section 148ASection 250Section 48(1)Section 50C

25/09/2025 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee against the order of ld.Commissioner of Income Tax(Appeal)[NFAC] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2018-19 dated 06.05.2025 emanating from the Assessment Order passed under section 147 r.w.s ... raised the following grounds of appeal : ITA No.1795/PUN/2025 [A] “1. On the facts and circumstances of the case and in law the CIT(A), NFAC erred in confirming the action of the AO, NaFAC of computing the income from Long Term Capital Gains in the hands of the appellant

V.R. Sukhwani Projects, Pune vs. Income Tax Officer - Circle 2, Pune

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

ITA 1750/PUN/2025[2022-23]Status: DisposedITAT Pune25 Sept 2025AY 2022-23

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1750/Pun/2025 निर्धारण वषा / Assessment Year: 2022-23 V.R.Sukhwani Projects, V The Income Tax Officer, Office No.B-1205, S Circle-2, Pune Amar Business Zone, Baner, Pune – 411045 Pan: Aaqfv3888H Appellant/ Assessee Respondent / Revenue Assessee By Miss Sailee Gujarathi – Ar Revenue By Shri Aviyogi Ambadkar– Addl.Cit(Dr) Date Of Hearing 09/09/2025 Date Of Pronouncement 25/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2022-23 Dated 22.01.2025 Emanating From The Assessment Order Passed Under Section 144 Of The Income Tax Act, 1961 Dated 04.03.2024. The Assessee Has Raised The Following Grounds Of Appeal :

Section 144Section 234BSection 250Section 801BSection 80I

25/09/2025 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee against the order of ld.Commissioner of Income Tax(Appeal)[NFAC] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2022-23 dated 22.01.2025 emanating from the Assessment Order passed under section ... grounds of appeal : ITA No.1750/PUN/2025 [A] “1. On the facts and in the circumstances of the case and in law, the Honourable CIT(A)-NFAC has erred in confirming the disallowance made by the Learned AO of Rs. 1,53,39,381/- towards the deduction claimed u/s 80IBA

Searce Logistics Analtics LLP, Pune vs. DCIT, Cir-2, Pune

In the result, appeal of the assessee is allowed

ITA 1468/PUN/2025[2018-19]Status: DisposedITAT Pune25 Sept 2025AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1468/Pun/2025 निर्धारण वषा / Assessment Year: 2018-19 Searce Logistics Analytics V The Dcit, Llp, S Circle-2, Pune. It 6 Blue Ridge, Rajiv Gandhi It Park Phase-1, Hinjewadi, Pune – 411027. Pan: Abwfs3166N Appellant/ Assessee Respondent / Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Amit Bobde –Cit(Dr) Date Of Hearing 02/09/2025 Date Of Pronouncement 25/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2018-19 Dated 01.05.2025 Emanating From The Assessment Order Passed Under Section 143(3) Read With Sections 143(3A) & 143(3B) Of The Income

Section 10ASection 143(3)Section 250

25/09/2025 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee against the order of ld.Commissioner of Income Tax(Appeal)[NFAC] passed under section 250 of the Income Tax Act, 1961 for the A.Y.2018-19 dated 01.05.2025 emanating from the Assessment Order passed under section ... Income ITA No.1468/PUN/2025 [A] Tax Act, 1961 dated 25.03.2021. The Assessee has raised the following grounds of appeal : “1. The learned CIT(A)-NFAC erred in law and on facts in confirming the order of learned AO, assessing total income of appellant at Rs. 13,25,78,606/ instead

The Vadgaon Janata Co Operative Credit Society Limited, Vadgaon vs. Income Tax Officer, Ichalkaranji

In the result, the appeal filed by the assessee is dismissed

ITA 1308/PUN/2025[2018-19]Status: DisposedITAT Pune25 Sept 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1308/Pun/2025 िनधा"रण वष" / Assessment Year : 2018-19 The Vadgaon Janata Co- Vs. Ito, Ward-1, Operative Credit Society Ichalkaranji. Limited, Main Road, Peth Vadgaon, Near Abaji Putala, Tal. Hatkanangale, Kolhapur- 416112. Pan : Aabtt2018E Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Amit Bobde Date Of Hearing : 31.07.2025 Date Of Pronouncement : 25.09.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.03.2025 Passed U/S 263 Of The It Act By Ld. Pcit, Pune-1 [‘Ld. Pcit’] For The Assessment Year 2018-19. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Principal Commissioner Of Income Tax 1, Pune (Hereinafter Referred To As The Pcit) Erred In Passing Order U/S 263 Holding The Assessment Order Dated 19.03.2023 Passed By The Ao, Nfac

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Amit Bobde
Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 148ASection 263Section 80ASection 80PSection 80P(2)

Pune (hereinafter referred to as the PCIT) erred in passing order u/s 263 holding the assessment order dated 19.03.2023 passed by the AO, NFAC 2 allowing deduction u/s 80P as claimed by the appellant, to be erroneous and prejudicial to the interest of the revenue. The appellant submits as under

Jawaharlal Nehru Port Authority (Formerly Known As Jawaharlal Nehru Port Trust), Mumbai vs. Exemption Circle, Pune

In the result, the appeal filed by the assessee stands dismissed as ‘withdrawn’

ITA 1212/PUN/2024[2018-19]Status: DisposedITAT Pune25 Sept 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1212/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 Jawaharlal Nehru Port Vs. Cit, Exemption, Pune. Authority (Formerly Known As Jawaharlal Nehru Port Trust), Administrative Building, Sheva, Navi Mumbai- 400707. Pan : Aaalj0036D Appellant Respondent Assessee By : Shri K. Meenatchi Sundaram Revenue By : Shri Amol Khairnar Date Of Hearing : 25.09.2025 Date Of Pronouncement : 25.09.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.03.2024 Passed U/S 263 Of The It Act By Ld. Cit, Exemption, Pune For The Assessment Year 2018-19. 2. When The Matter Was Called For Hearing, Ld. Ar Of The Assessee Filed An Application Seeking Permission To Withdraw The Above Captioned Appeal On The Ground That The Assessing Officer Has Passed The Consequential Order U/S 143(3) R.W.S. 263 On 31.03.2025

For Appellant: Shri K. Meenatchi SundaramFor Respondent: Shri Amol Khairnar
Section 143(3)Section 263

Assessing Officer has passed the consequential order u/s 143(3) r.w.s. 263 on 31.03.2025, 2 on which the appellant has filed an appeal before NFAC, which is pending for disposal. 3. Ld. DR raised no serious objection to permit the withdrawal of the appeal. 4. In the circumstances, we hereby